COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 19 of 212

High Courts01 Dec 2009

Rajinder and Others Vs Harsh Vohra and Others

Delhi High Court · (2009) 12 DEL CK 0098

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16, Order 14 Rule 5, 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340

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High Courts01 Dec 2009

Kartari Devi and Another Vs Sabu-R and Another

Delhi High Court · (2010) ACJ 1133 : (2009) 8 ILR Delhi 180 Supp

Motor Vehicles Act, 1988 — Section 168, 169

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High Courts01 Dec 2009

Ramveer Vs The State NCT of Delhi

Delhi High Court · (2009) 12 DEL CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 304

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High Courts01 Dec 2009

Ansal Properties and Infrastructure Ltd. and Another Vs Col. Y.L. Sud

Delhi High Court · (2010) 6 RCR(Civil) 645

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 22 Rule 10, Order 4 Rule 1(1), Order 4 Rule 1(2), Order 4 Rule 1(3)Companies Act, 1956 — Section 21Constitution of India, 1950 — Article 227

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High Courts30 Nov 2009Dismissed

Bihari Singh Vs CISF and Others

Delhi High Court · (2009) 11 DEL CK 0384

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High Courts30 Nov 2009Allowed

Surinder Kumar Bajaj and Vijay Kumar Bajaj Vs Sheela Rani Pasricha

Delhi High Court · (2009) 11 DEL CK 0369

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 144, 145

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High Courts30 Nov 2009Dismissed

Yashpal @ Mukesh @ Chattoo Vs State

Delhi High Court · (2009) 11 DEL CK 0362

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 326

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High Courts30 Nov 2009Disposed Off

V.S. Gupta Vs Punjab National Bank

Delhi High Court · (2010) 154 CompCas 1 : (2010) 102 SCL 183

Companies Act, 1956 — Section 2, 2(24), 209A(8), 291, 5Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

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High Courts30 Nov 2009Disposed Off

Shri Ashok Biswal Vs Shri Ramesh Aneja

Delhi High Court · (2009) 11 DEL CK 0345

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 15

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High Courts30 Nov 2009Dismissed

Kamlesh Sharma Vs Delhi Finance Corporation and Others

Delhi High Court · (2009) 11 DEL CK 0335

State Financial Corporations Act, 1951 — Section 29

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High Courts30 Nov 2009

Rajiv Dhawan and Another Vs Phirtu and Another

Delhi High Court · (2009) 11 DEL CK 0332

Motor Vehicles Act, 1988 — Section 146, 196

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High Courts30 Nov 2009Allowed

Annapurna Infrastructure P. Ltd. and Another Vs Indiabulls Retail Services Ltd. and Another

Delhi High Court · (2009) 11 DEL CK 0324

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10Evidence Act, 1872 — Section 116

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High Courts30 Nov 2009Allowed

Anita Garg Vs Govt. of NCT of Delhi and Another

Delhi High Court · (2009) 11 DEL CK 0314

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High Courts30 Nov 2009Disposed Off

Sh. Sudhish Kumar Gupta Vs Sh. Deepak Kalia and Others

Delhi High Court · (2009) 11 DEL CK 0311

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High Courts30 Nov 2009Disposed Off

Sujana Steels Ltd. and Others Vs Special Director of Enfordement and Another

Delhi High Court · (2009) 11 DEL CK 0309

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High Courts30 Nov 2009Allowed

Smt. Suman Akbar, Anita Joseph, Alka and Alveen Vs Commissioner of Police, Constable Nirander Singh and The Govt. of NCT of Delhi

Delhi High Court · (2009) 11 DEL CK 0279

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High Courts30 Nov 2009Allowed

Amit Singh Vs Indu Singh and Others

Delhi High Court · (2009) 11 DEL CK 0278

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1, 151

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High Courts30 Nov 2009Disposed Off

Arif Pardesi Mohammed Nazir Vs The Special Director or Enforcement

Delhi High Court · (2009) 11 DEL CK 0272

Foreign Exchange Regulation Act, 1973 — Section 2, 9(1)

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High Courts30 Nov 2009

Commissioner of Income Tax Vs Advance Detergents Ltd.

Delhi High Court · (2010) 228 CTR 356 : (2011) 339 ITR 81 : (2010) 188 TAXMAN 15

Income Tax Act, 1961 — Section 80HHC, 80I, 80IA, 80IA(1), 80IA(5)

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High Courts30 Nov 2009Disposed Off

Union of India (UOI) and Others Vs Central Information Commission and Shri P.D. Khandelwal and Others etc. etc.

Delhi High Court · (2009) 3 ILR Delhi 632 Supp : (2010) 6 RCR(Civil) 447

Constitution of India, 1950 — Article 239, 311(2), 352, 356, 74Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 123, 74, 76

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