High Courts26 Feb 2009
Mata Sundri College for Women Vs Sh. Vijay Pal
Delhi High Court · (2009) 02 DEL CK 0267
Industrial Disputes Act, 1947 — Section 10(1)(C), 11, 11A, 12(5), 2
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 208 of 238
High Courts26 Feb 2009
Delhi Transport Corporation Vs Chandi Ram
Delhi High Court · (2009) 02 DEL CK 0266
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Feb 2009Dismissed
Madan Lal Limited Vs Growth Techno Projects Ltd. and Another
Delhi High Court · (2009) 02 DEL CK 0261
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 5Limitation Act, 1963 — Article 21, 22, 19
High Courts26 Feb 2009Allowed
In Re: Bentex Exports Private Limited and Others; Bentex Towers Private Limited
Delhi High Court · (2009) 02 DEL CK 0248
Companies (Court) Rules, 1959 — Rule 291, 291(6), 307, 308, 309Companies Act, 1956 — Section 391, 391(2), 394Constitution of India, 1950 — Article 265
High Courts26 Feb 2009Dismissed
Om Apartment Pvt. Ltd. Vs Delhi Development Authority and Others
Delhi High Court · (2009) 02 DEL CK 0222
High Courts26 Feb 2009Dismissed
State of NCT of Delhi Vs Vijay Kr. Dhingra and Others
Delhi High Court · (2009) 02 DEL CK 0183
High Courts26 Feb 2009Allowed
Rehman Vs State
Delhi High Court · (2009) 02 DEL CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 395, 397, 412
High Courts26 Feb 2009
Abhey Ram Vs Food Corporation of India and Another
Delhi High Court · (2009) 02 DEL CK 0155
Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 56, 60, 72
High Courts26 Feb 2009Allowed
Satya Narain and Another Vs State
Delhi High Court · (2009) 02 DEL CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 345, 346, 349Penal Code, 1860 (IPC) — Section 302, 498A
High Courts26 Feb 2009Dismissed
Sri Om Vs State of NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 363, 364A, 365
High Courts26 Feb 2009Dismissed
Rajeev Preenja Vs Sarika and Others
Delhi High Court · (2009) 159 DLT 616 : (2009) 2 DMC 26
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125, 125(1), 125(4), 151Hindu Marriage Act, 1955 — Section 24
High Courts26 Feb 2009
Satish Kumar Bhalla Vs Union of India (UOI) and Another
Delhi High Court · (2009) 02 DEL CK 0086
High Courts26 Feb 2009
Indian Oil Panipat Power Consortium Limited Vs Income Tax Officer
Delhi High Court · (2010) 230 CTR 199 : (2009) 315 ITR 255 : (2009) 181 TAXMAN 249
High Courts26 Feb 2009
Nav Bharat Electronics Vs Shanker Lal and Another
Delhi High Court · (2009) 02 DEL CK 0036
High Courts26 Feb 2009
The Singer Company Limited and Another Vs Chetan Machine Tools and Others
Delhi High Court · (2009) 159 DLT 135 : (2009) 3 ILR Delhi 802 : (2009) 39 PTC 652 : (2010) 8 RCR(Civil) 1526
High Courts26 Feb 2009Dismissed
Milestone Gears Pvt. Ltd. Vs Industrial Finance Corporation of India and Another
Delhi High Court · (2009) 159 DLT 122 : (2010) 8 RCR(Civil) 1521
High Courts25 Feb 2009Dismissed
Director of Income Tax Vs Galileo International Inc.
Delhi High Court · (2009) 224 CTR 251 : (2011) 336 ITR 264 : (2009) 180 TAXMAN 357
Income Tax Act, 1961 — Section 234A, 234B, 5(2), 9(1)
High Courts25 Feb 2009Allowed
P.K. Sarin Vs Union of India (UOI) and Others
Delhi High Court · (2009) 02 DEL CK 0262
High Courts25 Feb 2009Dismissed
Union of India (UOI) and Another Vs Lakhoo Ram and Another
Delhi High Court · (2009) 02 DEL CK 0260