High Courts01 Apr 2009Dismissed
M.C.D. Vs Mukesh Kumari
Delhi High Court · (2009) 04 DEL CK 0141
Motor Vehicles Act, 1988 — Section 167
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 189 of 238
High Courts01 Apr 2009
Pro Interactive Service (India) Ltd. Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2009) 166 DLT 117 : (2009) 123 FLR 722
Industrial Disputes (Central) Rules, 1957 — Rule 18Industrial Disputes Act, 1947 — Section 17B
High Courts01 Apr 2009
Shri Ravi Kumar Vs The State (NCT of Delhi)
Delhi High Court · (2009) 04 DEL CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 14, 49, 6(2)Penal Code, 1860 (IPC) — Section 302
High Courts01 Apr 2009
Yum! Restaurants (India) Private Limited Vs Commissioner of Income Tax
Delhi High Court · (2009) 224 CTR 383 : (2009) 180 TAXMAN 8
High Courts01 Apr 2009
Mahesh Gupta Vs State
Delhi High Court · (2009) CriLJ 2527 : (2010) 6 RCR(Criminal) 1811
High Courts01 Apr 2009Dismissed
Chemicals and Allied Industries Vs National Fertilizers Ltd.
Delhi High Court · (2009) 04 DEL CK 0071
High Courts01 Apr 2009Allowed
PDM College of Engineering Vs Govt. of NCT of Delhi
Delhi High Court · (2009) 04 DEL CK 0061
High Courts01 Apr 2009Dismissed
Rajesh Sharma and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 04 DEL CK 0030
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 18, 23(1), 29, 38, 38(2)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 8Constitution of India, 1950 — Article 14, 19(1)
High Courts01 Apr 2009
Yum! Restaurants (Marketing) Private Limited Vs Commissioner of Income Tax
Delhi High Court · (2009) 224 CTR 392 : (2010) 327 ITR 150 : (2009) 180 TAXMAN 27
High Courts01 Apr 2009Dismissed
N. Muralidharan Nair Vs State of Delhi
Delhi High Court · (2009) 04 DEL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(1), 293(4), 313Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 307, 309
High Courts31 Mar 2009Allowed
Bhartiya Const. Co. Vs Delhi Development Authority
Delhi High Court · (2009) 03 DEL CK 0352
High Courts31 Mar 2009Allowed
Muni Ram and Another Vs Mangat Ram and Others
Delhi High Court · (2010) ACJ 2404
Motor Vehicles Act, 1988 — Section 163A
High Courts31 Mar 2009Dismissed
Sushil Kumar Jain trading as Tara Products Vs Keprej Electronics
Delhi High Court · (2009) 03 DEL CK 0338
Trade Marks Act, 1999 — Section 134(2)
High Courts31 Mar 2009
R.M. Yadav and Others Vs Uuion of India (UOI) and Others
Delhi High Court · (2009) 03 DEL CK 0335
High Courts31 Mar 2009Allowed
Sumitra and Others Vs UP State Roadways Tpt. Corpn. and Another
Delhi High Court · (2010) 2 ACC 586
High Courts31 Mar 2009Dismissed
The Management of the Marine Products Export Development Authority Vs Sh. Ram pal Singh
Delhi High Court · (2009) 03 DEL CK 0297
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts31 Mar 2009Dismissed
National Insurance Co. Vs Madhubala and Others
Delhi High Court · (2009) 03 DEL CK 0280
High Courts31 Mar 2009Dismissed
Atul Sachdev Vs Meenu Sachdev
Delhi High Court · (2009) 03 DEL CK 0279
Hindu Marriage Act, 1955 — Section 13(1)
High Courts31 Mar 2009Disposed Off
Y. Sharma Vs State (Govt. of NCT of Delhi) and Others
Delhi High Court · (2009) 03 DEL CK 0272
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 406, 420
High Courts31 Mar 2009Dismissed
M.L.B.D. Books International Vs Assistant Commissioner of Income Tax
Delhi High Court · (2009) 226 CTR 298 : (2009) 184 TAXMAN 276
Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 40A(2)