CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 201 of 238

High Courts16 Mar 2009Allowed

Saroj K. Datta Vs R.L. Thapliyal

Delhi High Court · (2009) 03 DEL CK 0185

Central Excises and Salt Act, 1944 — Section 14Criminal Procedure Code, 1973 (CrPC) — Section 482Finance Act, 1994 — Section 65(4), 83, 94
Read judgment
High Courts13 Mar 2009Dismissed

Darshana Vs State

Delhi High Court · (2009) 03 DEL CK 0355

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 34
Read judgment
High Courts13 Mar 2009

Daelim Industrial Co. Ltd. Vs Numaligarh Refinery Ltd.

Delhi High Court · (2009) 3 ARBLR 524 : (2010) 8 RCR(Civil) 1662

Arbitration and Conciliation Act, 1996 — Section 11(6), 2, 2(1), 34, 36Civil Procedure Code Amendment Act, 2002 — Section 39, 39(4)Civil Procedure Code, 1908 (CPC) — Section 38, 39, 44A
Read judgment
High Courts13 Mar 2009Dismissed

Hitesh Nagpal Vs State and Another

Delhi High Court · (2009) 03 DEL CK 0340

Criminal Procedure Code, 1973 (CrPC) — Section 219, 220, 220(1), 223, 235Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 31, 466, 473, 71
Read judgment
High Courts13 Mar 2009

Shri Kartar Singh Vs Shri Narayan

Delhi High Court · (2009) 03 DEL CK 0324

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Industrial Disputes (Central) Rules, 1957 — Rule 18, 20Industrial Disputes Act, 1947 — Section 25
Read judgment
High Courts13 Mar 2009Allowed

S.K. Bahadur Vs Director, Enforcement Directorate

Delhi High Court · (2009) 91 SCL 432

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(4), 190(1), 321, 482Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 18A, 19(1), 44(2)
Read judgment