COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 210 of 238

High Courts24 Feb 2009

Anjani Kumar Goenka and Another Vs Goenka Institute of Education and Research

Delhi High Court · AIR 2008 Delhi 1992 : (2008) 2 ALD(Cri) 547 : (2009) 3 ILR Delhi 758 : (2009) 39 PTC 720

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Trade Marks Act, 1938 — Section 8Trade Marks Act, 1999 — Section 28, 29, 31, 34, 35

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High Courts20 Feb 2009

Bharati Vidyapeeth and Others Vs Guru Gobind Singh Indraprastha University and Others

Delhi High Court · (2009) 158 DLT 176

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High Courts20 Feb 2009Dismissed

Union of India (UOI) Vs Mr. Dev Karan and Others

Delhi High Court · (2009) 02 DEL CK 0284

Constitution of India, 1950 — Article 226, 227

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High Courts20 Feb 2009Disposed Off

New India Assurance Limited Vs Union of India (UOI) and Others

Delhi High Court · (2009) 02 DEL CK 0259

Central Excises and Salt Act, 1944 — Section 35GCivil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(1), 226(2), 227, 32

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High Courts20 Feb 2009Dismissed

Luv Kumar Kaul Vs Tosh Apartments Pvt. Ltd. and Others

Delhi High Court · (2009) 02 DEL CK 0256

Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 97, Order 22 Rule 10, Order 26 Rule 9, Order 39 Rule 1

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High Courts20 Feb 2009Dismissed

M/s. Ruparel and Company (Delhi) Vs S. Avtar Singh Puri (Decd.) Thr. Lrs. and Others

Delhi High Court · (2009) 4 ILR Delhi 179

Delhi Rent Control Act, 1958 — Section 14(1)(e), 14D, 23(1)(a)(i), 25B, 25B(8)

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High Courts20 Feb 2009

Commissioner of Income Tax Vs Rose Services Apartment India P. Ltd.

Delhi High Court · (2010) 326 ITR 100

Income Tax Act, 1961 — Section 143(2), 260A, 28, 36(1)(vii), 36(2)

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High Courts20 Feb 2009

Delhi Mahila Samaj Trust (Regd.) and Others Vs Rumma S. Sunder and Others

Delhi High Court · (2009) 02 DEL CK 0187

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 92, 94Delhi Mahila Samaj Trust Rules — Rule 12, 6, 9Penal Code, 1860 (IPC) — Section 420, 468, 471

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High Courts20 Feb 2009Allowed

Smt. Ramesh Devi Arora Vs Smt. Anita Singh and Another

Delhi High Court · (2009) 02 DEL CK 0184

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 9(10), 151

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High Courts20 Feb 2009Dismissed

Narender Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2009) 02 DEL CK 0180

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136, 14, 142, 145, 21Criminal Law (Amendment) Act, 1952 — Section 7(2)

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High Courts20 Feb 2009Allowed

Jai Singh Vs State NCT of Delhi Sone Lal and Others Vs State

Delhi High Court · (2009) 02 DEL CK 0169

Penal Code, 1860 (IPC) — Section 120B, 363, 364A, 368

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High Courts20 Feb 2009Dismissed

Sachdeva and Sons Industries Pvt. Ltd. Vs Directorate of Revenue Intelligence

Delhi High Court · (2010) 8 RCR(Civil) 1633

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High Courts20 Feb 2009Dismissed

Uniflex Cables Ltd. Vs MTNL and Another AC+

Delhi High Court · (2009) 157 DLT 613 : (2009) 3 ILR Delhi 741 : (2010) 8 RCR(Civil) 1387

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High Courts20 Feb 2009Dismissed

P.K. Thungon Vs Central Bureau of Investigation

Delhi High Court · (2009) 02 DEL CK 0057

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High Courts20 Feb 2009Dismissed

Sethi Engineering Corporation Vs Delhi Development Authority and Another

Delhi High Court · (2009) 158 DLT 19

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High Courts20 Feb 2009Dismissed

Shri A.K. Arora Vs National Building Constructions Corporation Ltd.

Delhi High Court · (2009) 158 DLT 217 : (2010) 1 SLJ 474 : (2009) 7 SLR 353

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High Courts19 Feb 2009Allowed

Durga Prasad Vs Union of India (UOI) and Another

Delhi High Court · (2009) 02 DEL CK 0320

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High Courts19 Feb 2009

Sukhvinder Singh Vs Regional Director and Others

Delhi High Court · (2009) 02 DEL CK 0301

Constitution of India, 1950 — Article 14, 16, 226Penal Code, 1860 (IPC) — Section 325, 34

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High Courts19 Feb 2009Dismissed

Ibrahim Vs State

Delhi High Court · (2009) 02 DEL CK 0290

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 392, 394

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High Courts19 Feb 2009

Sardar Narinder Singh Vs The Managing Committee of Shri Guru Tegh bahadur Khalsa Sr. Sec. School and Others

Delhi High Court · (2009) 02 DEL CK 0285

Central Civil Services (Pension) Rules, 1972 — Rule 48(2)Constitution of India, 1950 — Article 217(1), 226, 227Delhi School Education Act, 1973 — Section 8(2)

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