High Courts19 Mar 2009
Cargil Foods India Ltd. Vs Mr. M.P. Mandot and Another
Delhi High Court · (2009) 03 DEL CK 0343
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 198 of 238
High Courts19 Mar 2009
Anant Raj Industries Limited Vs Somesh Kumar Bishnoi
Delhi High Court · (2009) 03 DEL CK 0327
Arbitration and Conciliation Act, 1996 — Section 11Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Mar 2009Allowed
Manwari Vs Harsh Vardhan and Others
Delhi High Court · (2009) 4 ILR Delhi 503
Motor Vehicles Act, 1988 — Section 163A
High Courts19 Mar 2009Dismissed
Rajinder Kumar and Anil Vs State and Another
Delhi High Court · (2009) 03 DEL CK 0248
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 342, 393, 394, 397
High Courts19 Mar 2009Allowed
Shiv Nath Raj Har Narain (India) Vs Union of India (UOI) and Others
Delhi High Court · (2009) 5 ILR Delhi 349
Foreign Trade (Development and Regulation) Act, 1992 — Section 11(2), 15(1), 8Foreign Trade (Regulation) Rules, 1993 — Rule 11
High Courts19 Mar 2009Dismissed
Delhi Development Authority Vs Madhur Krishna
Delhi High Court · (2009) 4 ILR Delhi 509
Constitution of India, 1950 — Article 136
High Courts19 Mar 2009
Mr. Satnam Singh Vs The Jammu and Kashmir Bank Ltd. and Others
Delhi High Court · (2009) 03 DEL CK 0147
Arbitration and Conciliation Act, 1996 — Section 11(6), 21
High Courts19 Mar 2009Allowed
DBS Financial Services Ltd. Vs India Tourism Development Corpn. Ltd. and Others
Delhi High Court · AIR 2009 Delhi 94 : (2009) 159 DLT 256 : (2009) 4 ILR Delhi 521 : (2010) 1 RCR(Civil) 381 : (2009) 2 RCR(Rent) 304
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 7, 7(1)
High Courts19 Mar 2009Dismissed
Satnam Kaur and Others Vs Ashlar Stores P. Ltd.
Delhi High Court · (2009) 158 DLT 62 : (2009) 3 ILR Delhi 1 Supp
High Courts19 Mar 2009Dismissed
International Airport Authority of India Vs M.L. Dalmiya and Co. Ltd.
Delhi High Court · (2009) 03 DEL CK 0026
High Courts18 Mar 2009Dismissed
Badal and Others Vs Niranjan Proptech and Others
Delhi High Court · (2009) 03 DEL CK 0336
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13, 151Delhi Land Reforms Act, 1954 — Section 3, 33, 33(1)Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 8
High Courts18 Mar 2009Dismissed
Reinz Talbros Limited Vs Kostub Investments Limited and Others
Delhi High Court · (2009) 96 SCL 108
Companies Act, 1956 — Section 450, 450(3), 457
High Courts18 Mar 2009Dismissed
Dr. Harish Uppal Vs Mr. J.N. Uppal and Others
Delhi High Court · (2009) 03 DEL CK 0328
Partition Act, 1893 — Section 2, 3, 3(1), 3(2)
High Courts18 Mar 2009Allowed
ITC Limited Vs Mr. Shaleen Gambir and Another
Delhi High Court · (2009) 03 DEL CK 0314
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
High Courts18 Mar 2009Dismissed
Development Credit Bank Vs Devender Kumar and Company and Another
Delhi High Court · (2009) 03 DEL CK 0313
Banking Regulation Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 2
High Courts18 Mar 2009
Commissioner of Income Tax Vs Jaipur Golden Transport Co.
Delhi High Court · (2009) 183 TAXMAN 480
Income Tax Act, 1961 — Section 141(2), 143(1), 143(2), 260A
High Courts18 Mar 2009Allowed
Rakesh Kumar Vs State (NCT of Delhi)
Delhi High Court · (2009) 5 ILR Delhi 309
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 197(1), 251, 397Delhi Police Act, 1978 — Section 140, 140(1)
High Courts18 Mar 2009
Sh. Vikas Aggarwal Vs Punj Lloyd Limited and Another
Delhi High Court · (2009) 03 DEL CK 0284
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
High Courts18 Mar 2009Dismissed
Delhi Transport Corporation Vs Sh. Kishan Dev Mishra
Delhi High Court · (2009) 03 DEL CK 0257
Constitution of India, 1950 — Article 226