High Courts13 Apr 2009Allowed
Ishtkar and Another Vs State of Delhi
Delhi High Court · (2009) 04 DEL CK 0013
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 180 of 238
High Courts09 Apr 2009Dismissed
J.B. Exports Ltd. Vs Akhilesh Kumar
Delhi High Court · (2009) 04 DEL CK 0604
Industrial Disputes Act, 1947 — Section 2(S), 25(F)
High Courts09 Apr 2009
Santosh @ Sanju Vs State
Delhi High Court · (2009) 04 DEL CK 0599
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 300, 304
High Courts09 Apr 2009Allowed
Rolex Sa Vs Alex Jewellery Pvt. Ltd. and Others
Delhi High Court · (2009) 41 PTC 284
Trade Marks Act, 1999 — Section 11(6), 2, 29, 29(1), 29(4)
High Courts09 Apr 2009Allowed
Hari Pal and Hari Kesh Vs State (Delhi Admn.)
Delhi High Court · (2009) 4 ILR Delhi 652
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts09 Apr 2009Dismissed
Rajesh Kumar Vs Commissioner of Income Tax
Delhi High Court · (2009) 227 CTR 415 : (2010) 320 ITR 731
Income Tax Act, 1961 — Section 142(2A), 153(3), 158BC, 158BE, 260A
High Courts09 Apr 2009Dismissed
Union of India Vs Konark Electric Sales Corporation
Delhi High Court · (2009) 2 CompLJ 489
High Courts09 Apr 2009Dismissed
Harpal Singh Vs Union of India (UOI)
Delhi High Court · (2009) 3 SLR 417
Arbitration Act, 1940 — Section 9
High Courts09 Apr 2009Allowed
Jain Motor Car Company and Others Vs Deepti Jain
Delhi High Court · (2009) 4 ILR Delhi 622
Arbitration and Conciliation Act, 1996 — Section 9
High Courts09 Apr 2009Dismissed
ICICI Lombard General Insurance Co. Ltd. Vs Shakuntala Devi and Others
Delhi High Court · (2009) 04 DEL CK 0362
Motor Vehicles Act, 1988 — Section 170
High Courts09 Apr 2009Allowed
Arun Batra Vs Bimla Devi and Others
Delhi High Court · (2011) 176 DLT 458 : (2009) 110 DRJ 492
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts09 Apr 2009
Haryana Minerals Limited Vs Rajinder Kumar
Delhi High Court · (2009) 04 DEL CK 0263
Industrial Disputes Act, 1947 — Section 25(F)
High Courts09 Apr 2009
Ashok Kumar @ Govind Vs State
Delhi High Court · (2012) 7 AD 315 : (2010) CriLJ 2329 : (2009) 159 DLT 383 : (2009) 5 ILR Delhi 557 : (2010) 6 RCR(Criminal) 3016
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 10, 114, 25, 26, 27
High Courts09 Apr 2009
Dr. B.K. Modi Vs Morgan Securities and Credits Pvt. Ltd.
Delhi High Court · (2009) 04 DEL CK 0233
Arbitration and Conciliation Act, 1996 — Section 34, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 22, 22(1)
High Courts09 Apr 2009
Rukhsar Vs State of NCT of Delhi
Delhi High Court · (2009) 4 ILR Delhi 640
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 363, 364A
High Courts09 Apr 2009Dismissed
Vijender Kumar @ Vijay Vs State of Delhi
Delhi High Court · (2009) 04 DEL CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 307
High Courts09 Apr 2009
J.K. Industries Ltd. Vs Texmaco Limited
Delhi High Court · (2009) 04 DEL CK 0230
Arbitration Act, 1940 — Section 14, 16, 17, 2, 30Civil Procedure Code, 1908 (CPC) — Section 141Contract Act, 1872 — Section 44, 73
High Courts09 Apr 2009
National Highways Authority of India Vs Mr. K.K. Sarin and Others
Delhi High Court · (2009) 159 DLT 314 : (2010) 7 RCR(Civil) 194
Arbitration Act, 1940 — Section 5Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 12(3), 12(4), 12(5)
High Courts09 Apr 2009Allowed
Shri Arun Batra Vs Ms. Bimla Devi and Others
Delhi High Court · (2009) ILR Delhi 507 Supp
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts09 Apr 2009
Bihari Lal and Sh. Nathi Ram @ Nathi Vs The State (Delhi Administration)
Delhi High Court · (2009) 04 DEL CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428, 446Evidence Act, 1872 — Section 134, 58Penal Code, 1860 (IPC) — Section 302, 34