COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 15 of 212

High Courts07 Dec 2009

Smt. Poonam Khanna Vs Shri L.K. Kaul

Delhi High Court · (2010) 2 BC 339

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 202, 251, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts07 Dec 2009Dismissed

Sh. Jitender Munjal and Others Vs Municipal Corporation of Delhi

Delhi High Court · (2009) 12 DEL CK 0105

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2

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High Courts07 Dec 2009Dismissed

Narender Kumar Gupta Vs Union of India (UOI) and Others

Delhi High Court · (2009) 12 DEL CK 0104

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 19Constitution of India, 1950 — Article 226

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High Courts07 Dec 2009

V.S. Thakur Vs State and Another

Delhi High Court · (2010) 1 JCC 40

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 3, 72

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High Courts07 Dec 2009Dismissed

Gujral Tours and Travels P. Ltd. Vs Anup Gulati

Delhi High Court · (2009) 12 DEL CK 0095

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts07 Dec 2009

Microsoft Corporation and Another Vs Dhiren Gopal and Others

Delhi High Court · (2009) ILR Delhi 354 Supp : (2010) 42 PTC 1

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 151Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134, 62

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High Courts07 Dec 2009

Shri Bhagwan Dass Vs Smt. Rama Devi and The State (Govt. of NCT of Delhi)

Delhi High Court · (2009) 12 DEL CK 0083

Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 63

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High Courts07 Dec 2009

T.S. Dagar and Others Vs Union of India (UOI) and Others

Delhi High Court · (2009) 12 DEL CK 0071

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High Courts07 Dec 2009

Smt. Kaushalya @ Tilla Vs The State

Delhi High Court · (2009) 12 DEL CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302

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High Courts07 Dec 2009

Siel Edible Oils Limited (SEOL) Vs Khemka Sales (P) Ltd.

Delhi High Court · (2010) 42 PTC 357 : (2010) 42 PTC 154

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 124, 124(1), 124(4), 57(2)

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High Courts07 Dec 2009Dismissed