CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 153 of 238

High Courts06 May 2009

Java Singh Vs C.B.I.

Delhi High Court · (2009) CriLJ 3336 : (2009) 160 DLT 514 : (2009) 5 ILR Delhi 806 : (2010) 6 RCR(Criminal) 1068 : (2010) 1 SLJ 438

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 167(2), 170, 173Penal Code, 1860 (IPC) — Section 109, 120B, 467, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(1)
Read judgment
High Courts06 May 2009Dismissed

Som Chai Sri Chawla Vs State

Delhi High Court · (2009) 05 DEL CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(3), 482Foreigners Act, 1946 — Section 14, 7
Read judgment
High Courts06 May 2009Allowed

Rajesh Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2009) 159 DLT 559 : (2010) 6 RCR(Criminal) 1782

Constitution of India, 1950 — Article 136, 22Drugs and Cosmetics Act, 1940 — Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 37, 53, 58
Read judgment
High Courts06 May 2009Dismissed

Allied Motors Ltd. Vs Bharat Petroleum Corpn. Ltd.

Delhi High Court · (2009) 05 DEL CK 0028

Constitution of India, 1950 — Article 226Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 1998 — Regulation 4, 5, 5(3), 5(5)Penal Code, 1860 (IPC) — Section 120B, 420
Read judgment
High Courts06 May 2009

Vaish Brothers Vs Union of India (UOI)

Delhi High Court · (2009) 160 DLT 526 : (2009) ILR Delhi 43 Supp : (2010) 8 RCR(Civil) 1758

Arbitration Act, 1940 — Section 16, 16(1), 17, 30, 33Delhi High Court Act, 1966 — Section 10
Read judgment
High Courts05 May 2009

Virender Kumar Sharma Vs Cogent EMR Solutions

Delhi High Court · (2009) 5 ILR Delhi 405

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 2 Rule 2, Order 2 Rule 4, Order 6 Rule 17, Order 8 Rule 5(1)Electricity Act, 2003 — Section 56Transfer of Property Act, 1882 — Section 106
Read judgment