High Courts18 Mar 2009Dismissed
Vijender @ Bijo Vs State
Delhi High Court · (2009) ILR Delhi 556 Supp
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 323, 34
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 199 of 238
High Courts18 Mar 2009
Autodesk, Inc and Others Vs Mr. Kumar Sam Prahlad and Others
Delhi High Court · (2009) 03 DEL CK 0251
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151
High Courts18 Mar 2009Disposed Off
Richa And Co. Vs D. Nirmala
Delhi High Court · (2009) 03 DEL CK 0250
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts18 Mar 2009Dismissed
S.P. Singla Constructions Pvt. Ltd. and Mr. S.P. Singla, Managing Director Vs Union of India (UOI) and Others
Delhi High Court · (2011) 177 DLT 412
Contract Act, 1872 — Section 6
High Courts18 Mar 2009
Richa And Co. Vs TRD Kothai
Delhi High Court · (2009) 03 DEL CK 0197
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts18 Mar 2009Dismissed
Commissioner of Income Tax Vs Jaipur Golden Transport Co. (Regd.)
Delhi High Court · (2009) 183 TAXMAN 480
Income Tax Act, 1961 — Section 143, 260A
High Courts18 Mar 2009Dismissed
Ravi Vs State
Delhi High Court · (2009) 03 DEL CK 0191
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8
High Courts18 Mar 2009Dismissed
Sunil @ Babloo Vs State
Delhi High Court · (2009) 03 DEL CK 0190
Arms Act, 1959 — Section 27
High Courts18 Mar 2009Dismissed
Bhavika Builders Pvt. Ltd. Vs Sh. Vinod Kumar Chawla
Delhi High Court · (2009) 03 DEL CK 0186
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151
High Courts18 Mar 2009Dismissed
Anurag and Another Vs State
Delhi High Court · (2009) 5 ILR Delhi 327
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts18 Mar 2009
Dr. R.K. Sangwan and Another Vs State
Delhi High Court · (2009) 03 DEL CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts18 Mar 2009Dismissed
Gajraj Vs State
Delhi High Court · (2009) ILR Delhi 477 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 63, 65, 65B(1), 65B(2), 65B(4)Penal Code, 1860 (IPC) — Section 302, 380, 404, 452
High Courts18 Mar 2009
N.K. Garg and Co. Vs Union of India (UOI)
Delhi High Court · (2010) 8 RCR(Civil) 403
Arbitration and Conciliation Act, 1996 — Section 34, 35Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(4), Order 23 Rule 1
High Courts18 Mar 2009Allowed
In Re: GE Capital Transportation Financial Services Ltd. and Another
Delhi High Court · (2009) 149 CompCas 52 : (2009) 3 CompLJ 251 : (2009) 162 DLT 31
High Courts18 Mar 2009Dismissed
Rites Limited Vs JMC Projects (India) Ltd.
Delhi High Court · (2010) 7 RCR(Civil) 1531
High Courts18 Mar 2009Dismissed
S.P. Singla Constructions Pvt. Ltd. and Mr. S.P. Singla Managing Director Vs Union of India (UOI) and Others
Delhi High Court · (2011) 177 DLT 412
High Courts18 Mar 2009
National Insurance Co. Ltd. and Another Vs Pahlad Tempo Service and Another
Delhi High Court · (2009) 158 DLT 58 : (2010) 8 RCR(Civil) 1472
High Courts18 Mar 2009Dismissed
Randhir Kumar Sharma and Another Vs Union of India (UOI) and Another
Delhi High Court · (2009) 158 DLT 225
High Courts18 Mar 2009
Sunair Hotels Ltd. and Another Vs The Registrar of Companies and Another
Delhi High Court · (2009) 151 CompCas 202 : (2009) 4 CompLJ 183 : (2009) 92 SCL 11
High Courts18 Mar 2009Dismissed
V.K. Bhandari Vs Sheikh Mohd. Yahya and Others
Delhi High Court · (2009) 158 DLT 124