COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 164 of 238

High Courts27 Apr 2009Allowed

Puneet Vasudeva Vs State and Another

Delhi High Court · (2009) 110 DRJ 350 : (2009) 4 RCR(Criminal) 800

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 252, 253, 254, 313, 397Evidence Act, 1872 — Section 35

High Courts27 Apr 2009Dismissed

Arvind Dubey and Others Vs State

Delhi High Court · (2009) 04 DEL CK 0302

Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113(B), 114

High Courts27 Apr 2009

Amrit Sharma and Others Vs DTC and Others

Delhi High Court · (2009) 04 DEL CK 0295

Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 140, 166, 171

High Courts27 Apr 2009

Suresh Kumar Wadhawan Vs Dharamvir Singh and Others

Delhi High Court · (2009) 04 DEL CK 0291

Motor Vehicles Act, 1988 — Section 171

High Courts27 Apr 2009

K.P. Singh Vs Istyak Khan and Others

Delhi High Court · (2009) 04 DEL CK 0277

Motor Vehicles Act, 1939 — Section 110B

High Courts27 Apr 2009

Smt. Anita and Others Vs Shri Krishan Lal and Others

Delhi High Court · (2009) 04 DEL CK 0271

Motor Vehicles Act, 1988 — Section 171

High Courts27 Apr 2009

Phoolwati and Others Vs KRS Panikar and Others

Delhi High Court · (2009) 04 DEL CK 0270

Motor Vehicles Act, 1939 — Section 110B

High Courts27 Apr 2009

Sarla Tulsian Vs New India Insurance Co. Ltd.

Delhi High Court · (2009) 04 DEL CK 0256

Motor Vehicles Act, 1988 — Section 171

High Courts27 Apr 2009

Sushma Sharma and Another Vs Raja Ram and Others

Delhi High Court · (2009) 04 DEL CK 0251

High Courts27 Apr 2009

Bhateri Devi and Others Vs Ranbir Singh and Others

Delhi High Court · (2009) 04 DEL CK 0250

Evidence Act, 1872 — Section 102Motor Vehicles Act, 1988 — Section 171

High Courts27 Apr 2009

Life Insurance Corporation of India and Others Vs The Central Information Commission and Others

Delhi High Court · (2009) 04 DEL CK 0237

Right to Information Act, 2005 — Section 18(3), 19, 20, 20(1)

High Courts27 Apr 2009

Anoop Prakash Awasthi Vs University of Delhi and Another

Delhi High Court · (2009) 04 DEL CK 0205

Handbook of Information Rules, 2007 — Rule 2, 2.1, 3, 3.1, 3.10

High Courts27 Apr 2009Allowed

Kohli Housing and Development Pvt. Ltd. and Others Vs Convenience Enterprises Pvt. Ltd. Convenience Enterprises Pvt. Ltd. Vs Kohli Housing and Development Pvt. Ltd and Others

Delhi High Court · (2009) 159 DLT 177

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, 151Contract Act, 1872 — Section 20, 25, 54Negotiable Instruments Act, 1881 (NI) — Section 93

High Courts27 Apr 2009

Union of India (UOI) Vs A-1 Sanat and Co. Pvt. Ltd. and Another

Delhi High Court · (2009) 04 DEL CK 0183

Arbitration and Conciliation Act, 1996 — Section 34

High Courts27 Apr 2009Allowed

N.I.I.T. Institute of Information Technology Vs West Star Construction Pvt. Ltd. and Another

Delhi High Court · (2009) 5 ILR Delhi 394

Arbitration and Conciliation Act, 1996 — Section 11(5), 16(1), 7Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 105, 107, 17

High Courts27 Apr 2009Dismissed

Mr. Raj Kumar Playa Vs Presiding Officer, Labour Court No. II and Another

Delhi High Court · (2009) 04 DEL CK 0122

Industrial Disputes Act, 1947 — Section 11A, 25(F)

High Courts27 Apr 2009Allowed

Kuldeep Singh Vs D.D.A.

Delhi High Court · (2009) 04 DEL CK 0120

High Courts27 Apr 2009Dismissed

Polytron and Fragrance Industries (P) Limited Vs National Insurance Co. Ltd.

Delhi High Court · (2009) 159 DLT 534 : (2009) 4 ILR Delhi 793 : (2009) 155 PLR 6 : (2010) 7 RCR(Civil) 276

Arbitration and Conciliation Act, 1996 — Section 11(4)

High Courts27 Apr 2009Dismissed

Zahid @ Ballu @ Saleem Vs State

Delhi High Court · (2009) CriLJ 3682 : (2010) 6 RCR(Criminal) 764

High Courts27 Apr 2009Dismissed

Municipal Corporation of Delhi Vs The Care Taker Group and Others

Delhi High Court · (2009) 04 DEL CK 0095

Arbitration and Conciliation Act, 1996 — Section 34Evidence Act, 1872 — Section 40, 41, 42, 43