High Courts13 Apr 2009
Smt. Kailash Kataria Vs Shyam Sunder and Others
Delhi High Court · (2009) 04 DEL CK 0300
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 179 of 238
High Courts13 Apr 2009
Sh. L.N. Suri and Others Vs Sh. Ramesh Kumar Katyal and Others
Delhi High Court · (2009) 04 DEL CK 0299
Motor Vehicles Act, 1988 — Section 171
High Courts13 Apr 2009
Smt. Vidya Devi and Others Vs Shri Subhash Chand and Others
Delhi High Court · (2009) 04 DEL CK 0283
High Courts13 Apr 2009
Smt. Kamla and Others Vs Sh. Vishwanath and Others
Delhi High Court · (2009) 04 DEL CK 0280
Motor Vehicles Act, 1988 — Section 171
High Courts13 Apr 2009
Chiranji Lal Sharma Vs Manjit Singh
Delhi High Court · (2009) 04 DEL CK 0279
Motor Vehicles Act, 1988 — Section 171
High Courts13 Apr 2009
Smt. Geeta Devi and Others Vs DTC
Delhi High Court · (2009) 04 DEL CK 0278
Motor Vehicles Act, 1988 — Section 166, 168, 171
High Courts13 Apr 2009
Panwati Devi and Others Vs Satish Bhardwaj and Another
Delhi High Court · (2009) 04 DEL CK 0268
Motor Vehicles Act, 1988 — Section 171
High Courts13 Apr 2009
Smt. Jagrani and Others Vs Pradeep Kumar and Others
Delhi High Court · (2009) 04 DEL CK 0265
Motor Vehicles Act, 1988 — Section 171
High Courts13 Apr 2009Dismissed
Bruk Electricals Pvt. Ltd. Vs NCT Delhi and Others
Delhi High Court · (2009) 04 DEL CK 0262
Industrial Disputes Act, 1947 — Section 2(S)
High Courts13 Apr 2009
Vinay Kumar @ Vinay Kumar Kedia Vs State and Another
Delhi High Court · (2009) 150 CompCas 371
Companies Act, 1956 — Section 303(2)Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Apr 2009Dismissed
Mohd. Afzal Kumhar and Another Vs State
Delhi High Court · (2010) 6 RCR(Criminal) 1335
Criminal Procedure Code, 1973 (CrPC) — Section 196, 313, 465Evidence Act, 1872 — Section 114, 25, 26, 27, 28Explosive Substances Act, 1908 — Section 4, 5
High Courts13 Apr 2009
Commissioner of Income Tax Vs Singapore Airlines Ltd.
Delhi High Court · (2009) 224 CTR 168 : (2009) 5 ILR Delhi 585 : (2009) 319 ITR 29 : (2009) 180 TAXMAN 128
Contract Act, 1872 — Section 182Income Tax Act, 1961 — Section 131, 133A, 194(D), 194G, 194HIncome Tax Rules, 1962 — Rule 24(2)
High Courts13 Apr 2009Dismissed
The Tata Power Company Limited and Mr. Bomi J. Shroff Company Secretary of Petitioner No. 1 Vs Union of India (UOI) Cabinet Secretariat and Others
Delhi High Court · (2009) 04 DEL CK 0152
High Courts13 Apr 2009
Warner Bros. Entertainment Inc. and Others Vs Mr. Santosh V.G.
Delhi High Court · (2009) 04 DEL CK 0145
High Courts13 Apr 2009Dismissed
Shri Pritam Prakash Dawar and Sons Huf Vs Shri Krishan Kumar Bhasin and Others
Delhi High Court · (2009) 3 CivCC 26 : (2009) 3 ILR Delhi 10 Supp : (2009) 1 RCR(Rent) 562
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Delhi Rent Control Act, 1958 — Section 44(3)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 2(5)
High Courts13 Apr 2009Dismissed
Petronet LNG Ltd. Vs Indian Petro Group and Another
Delhi High Court · (2010) 7 RCR(Civil) 2780 : (2009) 95 SCL 207
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Constitution of India, 1950 — Article 10, 104, 105, 14, 19Human Rights Act, 1998 — Section 6
High Courts13 Apr 2009Dismissed
P.C. Jain Vs Union of India (UOI) and Another
Delhi High Court · (2009) 159 DLT 326 : (2010) 7 RCR(Civil) 181
Administrative Tribunals Act, 1985 — Section 11Advocates Act, 1961 — Section 30Bar Councils Act, 1926 — Section 14, 14(1), 9(4)
High Courts13 Apr 2009Allowed
Gandhi Scientific Company Vs Mr. Gulshan Kumar Mr. Gulshan Kumar Vs Gandhi Scientific Company
Delhi High Court · (2009) 40 PTC 22
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 134, 135, 27(2)
High Courts13 Apr 2009Dismissed
Mr. Umang Puri Vs Lt. Col. Pramode Chandra Puri
Delhi High Court · (2010) 1 CivCC 60 : (2009) 165 DLT 245 : (2010) 6 RCR(Civil) 605
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 18, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Court Fees Act, 1870 — Article 17[6)
High Courts13 Apr 2009
Smt. Krishna Kohli and Others Vs Narender Singh and Others
Delhi High Court · (2009) 04 DEL CK 0083