High Courts25 Feb 2009
Rehmat Ali Vs State
Delhi High Court · (2009) CriminalCC 550 : (2009) 8 ILR Delhi 16 Supp
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 209 of 238
High Courts25 Feb 2009Dismissed
Delhi Labour Union Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 123 FLR 234 : (2009) 3 LLJ 423
Constitution of India, 1950 — Article 233, 233(2), 234, 235, 236Industrial Disputes Act, 1947 — Section 33B(1), 7
High Courts25 Feb 2009
Yogesh Gupta Vs The Secretary (Home), NCT of Delhi and Others
Delhi High Court · (2009) 4 ILR Delhi 254 : (2010) 6 RCR(Criminal) 2622
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)Penal Code, 1860 (IPC) — Section 302
High Courts25 Feb 2009
Sunil Kumar and Another Vs Vijay Pathak and Others
Delhi High Court · (2009) 02 DEL CK 0176
Motor Vehicles Act, 1988 — Section 140, 166
High Courts25 Feb 2009
Shri Shambhu Dayal Vs Shri Maan Singh and Others
Delhi High Court · (2009) 02 DEL CK 0175
Hindu Succession Act, 1956 — Section 22
High Courts25 Feb 2009Allowed
The Management of Shriram Institute for Industrial Research Vs Deputy Labour Commissioner (Implementation Cell) and Another
Delhi High Court · (2009) 02 DEL CK 0172
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts25 Feb 2009
Nirmala Devi Vs The Management of Jyoti Apparels Export
Delhi High Court · (2009) 02 DEL CK 0154
High Courts25 Feb 2009
Gurmukh Singh Vs State of NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0120
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Feb 2009Dismissed
Ravi Kumar Vs State (NCT) of Delhi and Another
Delhi High Court · (2010) 6 RCR(Criminal) 897
High Courts24 Feb 2009Dismissed
Delhi Transport Corporation Vs Bishan Swaroop
Delhi High Court · (2009) 02 DEL CK 0308
Evidence Act, 1872 — Section 58Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Feb 2009Dismissed
Shri Om Prakash Vs Delhi Transport Corporation and Others Delhi Transport Corporation Vs Sh. Om Prakash
Delhi High Court · (2009) 02 DEL CK 0293
Industrial Disputes Act, 1947 — Section 33(2)
High Courts24 Feb 2009Dismissed
Shri Harpreet Sachdeva Vs Shri Mukesh Garg and Another
Delhi High Court · (2009) 02 DEL CK 0241
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 7 Rule 11
High Courts24 Feb 2009Dismissed
Vikas Mendiratta Vs State of Delhi
Delhi High Court · (2009) 5 ILR Delhi 224
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 302, 323, 330, 34
High Courts24 Feb 2009
Hindustan Pencils Pvt. Ltd. Vs Suneja Copy Products
Delhi High Court · (2009) 109 DRJ 283 : (2009) 39 PTC 648
High Courts24 Feb 2009Dismissed
Ranjeet Singh Gill Vs State
Delhi High Court · (2009) 4 ILR Delhi 210
Arms Act, 1959 — Section 25, 27, 54, 59Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 299, 313Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts24 Feb 2009
Mehrasons Jewellers Pvt. Ltd. Vs Mr. Jagdish
Delhi High Court · (2009) 02 DEL CK 0170
Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts24 Feb 2009Allowed
Shri Mahinder Kumar Vs Shri Anil Kumar
Delhi High Court · (2009) 02 DEL CK 0136
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 1, 14, 19
High Courts24 Feb 2009Dismissed
Ram Bhagat Ram Vs State
Delhi High Court · (2009) 02 DEL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 367, 377
High Courts24 Feb 2009
IILM Business School Vs Ram Krishan and Sons Charitable Trust
Delhi High Court · (2009) 39 PTC 593
High Courts24 Feb 2009
Taneja Developers and Infrastructure Ltd. Vs Assistant Commissioner of Income Tax and Others
Delhi High Court · (2009) 222 CTR 521 : (2010) 324 ITR 247