High Courts23 Dec 2009Dismissed
Pt. Debi Charan (Deceased) through LRs. Vs Pt. Durga Prasad (Deceased) through LR.
Delhi High Court · (2010) 7 RCR(Civil) 705
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 5, 151
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 2 of 238
High Courts23 Dec 2009
Rajender Kumar Bansal and Others Vs J.J. Jewellers and Another
Delhi High Court · (2009) 12 DEL CK 0180
Air (Prevention and Control of Pollution) Act, 1981 — Section 40Companies Act, 1956 — Section 2, 291, 5Criminal Procedure Code, 1973 (CrPC) — Section 251, 482
High Courts23 Dec 2009
B.S. Negi Vs State and Barsati Lal
Delhi High Court · (2009) 12 DEL CK 0179
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 245, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Dec 2009
Sh. Prem Chand Goel and Others Vs Sh. Ishwar Singh and Others
Delhi High Court · (2009) 12 DEL CK 0171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17, Order 7 Rule 11Specific Relief Act, 1963 — Section 31Trusts Act, 1882 — Section 5
High Courts23 Dec 2009
Dashmesh Mechanical Works Vs Hari Singh and Another
Delhi High Court · (2010) 42 PTC 288
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151, 20Copyright Act, 1957 — Section 62(2)Patents Act, 1970 — Section 106
High Courts23 Dec 2009Dismissed
Wire and Wireless (India) Ltd. and Another Vs Mr. Anirudh Singh Jadeja
Delhi High Court · (2009) 12 DEL CK 0169
Arbitration and Conciliation Act, 1996 — Section 7, 9Contract Act, 1872 — Section 27
High Courts23 Dec 2009Dismissed
Talwar Brothers Pvt. Ltd. Vs P.B. State Industrial Development Corporation
Delhi High Court · (2009) 12 DEL CK 0168
Income Tax Act, 1961 — Section 194I
High Courts23 Dec 2009Dismissed
Balkau Timbers (P) Ltd. Vs P.B. State Industrial Development Corporation
Delhi High Court · (2009) 12 DEL CK 0167
Income Tax Act, 1961 — Section 194I
High Courts23 Dec 2009Dismissed
Five Star Engg. and Agents Pvt. Ltd. Vs P.B. State Industrial Development Corporation
Delhi High Court · (2009) 12 DEL CK 0166
Income Tax Act, 1961 — Section 194I
High Courts23 Dec 2009Allowed
DDA Vs Nav Bharat Construction Co.
Delhi High Court · (2009) 12 DEL CK 0165
High Courts23 Dec 2009
Executive Engineer Vs Nav Nirman Construction Co.
Delhi High Court · (2009) 12 DEL CK 0164
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 34
High Courts23 Dec 2009
Ishwar Singh and Sons Vs Delhi Development Authority and Another
Delhi High Court · (2009) 12 DEL CK 0163
Arbitration Act, 1940 — Section 30, 33
High Courts23 Dec 2009Dismissed
Church of India Vs Church of North India Trust Association and Others
Delhi High Court · (2009) 12 DEL CK 0147
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Delhi High Court Act, 1966 — Section 10Supreme Court Rules, 1966 — Order 36B
High Courts23 Dec 2009
Ashish Kumar Mazumdar Vs Aishi Ram Batra Charitable Trust and Others Ch. Aishi Ram Batra Public Charitable Trust and Others Vs Sh. Ashish Kumar Mazumdar
Delhi High Court · (2009) 12 DEL CK 0146
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts23 Dec 2009
Commissioner of Income Tax Vs Jackson Engineers Ltd.
Delhi High Court · (2010) 231 CTR 348 : (2012) 341 ITR 518
Foreign Trade (Development and Regulation) Act, 1992 — Section 5Income Tax Act, 1961 — Section 32A, 80HH, 80I, 80IA, 80IB
High Courts23 Dec 2009Dismissed
Aruna Malhotra Vs Chetan Dayal and Others
Delhi High Court · (2009) 12 DEL CK 0112
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 7 Rule 11Succession Act, 1925 — Section 213
High Courts23 Dec 2009
Commissioner of Income Tax Vs Nestor Pharmaceuticals Ltd. Sidwal Refrigeration Industries Ltd. Vs Dy. Commissioner of Income Tax
Delhi High Court · (2010) 231 CTR 337 : (2009) ILR Delhi 442 Supp : (2010) 322 ITR 631
Income Tax Act, 1922 — Section 15C, 15C(2)Income Tax Act, 1961 — Section 32A, 80I, 80IA, 80IA(1), 80IA(12)
High Courts23 Dec 2009
Rahulijee and Company P. Ltd. Vs Income Tax Appellate Tribunal and Others
Delhi High Court · (2010) 232 CTR 179 : (2010) 323 ITR 327
Constitution of India, 1950 — Article 14, 16, 19, 226, 265Income Tax Act, 1961 — Section 217, 260A, 40A(3)
High Courts23 Dec 2009Dismissed
Union of India (UOI) and Others Vs Habib-Ur-Rehman Khan and Others
Delhi High Court · (2009) 12 DEL CK 0076
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Dec 2009
Smt. Shruti Aggarwal and Another Vs Sh. Subhash Kumar and Others
Delhi High Court · (2009) 12 DEL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 31, 34