High Courts13 Feb 2009Dismissed
State Vs Hardawari Lal
Delhi High Court · (2009) 02 DEL CK 0305
Criminal Procedure Code, 1973 (CrPC) — Section 378Limitation Act, 1963 — Section 5Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(1A)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 214 of 238
High Courts13 Feb 2009
Management of Electric Control Switchboards Vs Presiding Officer and Another
Delhi High Court · (2010) 1 SLR 168
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 10B(9)Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts13 Feb 2009Allowed
Umesh Kumar Vs The State of NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0274
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 506Police Act, 1861 — Section 34
High Courts13 Feb 2009
Manu Nischal and Others Vs State of NCT and Another
Delhi High Court · (2009) 02 DEL CK 0271
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 328, 34, 354, 377, 405
High Courts13 Feb 2009Dismissed
Shri Dharambir Vs Central Bureau of Investigation Shri K.M. Johri Vs The State and Another Shri M.K. Sharma Vs State
Delhi High Court · (2009) 02 DEL CK 0247
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 397, 401, 482Penal Code, 1860 (IPC) — Section 120(B), 161, 415, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts13 Feb 2009
Haroub Slaum Sleyoum Vs Shri Abdul Qadir
Delhi High Court · (2009) 1 ILR Delhi 152
Criminal Procedure Code, 1973 (CrPC) — Section 439Customs Act, 1962 — Section 108, 135Foreign Exchange Regulation Act, 1973 — Section 56, 61
High Courts13 Feb 2009Dismissed
New Machine Co. Ltd. Vs S.B. Air Controls Pvt. Ltd.
Delhi High Court · (2009) 5 ILR Delhi 173
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 25 Rule 1(1), 141, 151, 25
High Courts13 Feb 2009
Commissioner of Income Tax Vs Hindustan Tin Works Ltd.
Delhi High Court · (2009) 226 CTR 42 : (2011) 330 ITR 350 : (2010) 187 TAXMAN 298
Income Tax Act, 1961 — Section 10, 142, 143, 14A, 260A
High Courts13 Feb 2009
Smt. Shalini Gupta Vs Mukesh Kumar
Delhi High Court · (2009) 02 DEL CK 0200
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Feb 2009Allowed
MCD Vs Prabhat Construction
Delhi High Court · (2009) 02 DEL CK 0192
Arbitration Act, 1940 — Section 14, 17Limitation Act, 1963 — Section 5
High Courts13 Feb 2009Allowed
Guranditta Mal and Others Vs State and Another
Delhi High Court · (2010) 6 RCR(Criminal) 2844
Criminal Procedure Code, 1973 (CrPC) — Section 161, 200, 201, 202, 203Delhi Rent Control Act, 1958 — Section 44Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
High Courts13 Feb 2009Dismissed
N.K. Tripathi Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 122 FLR 356 : (2010) 3 SLJ 79
Central Civil Services (Conduct) Rules, 1964 — Rule 3
High Courts13 Feb 2009
Vasu Tech Limited and Others Vs Ratna Commercial Enterprises Ltd.
Delhi High Court · (2009) 160 DLT 591 : (2009) 4 ILR Delhi 131
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 141(2)Penal Code, 1860 (IPC) — Section 420
High Courts13 Feb 2009
Sikka Promoter (Pvt.) Ltd. Vs The Municipal Corporation of Delhi
Delhi High Court · (2009) 02 DEL CK 0134
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 9
High Courts13 Feb 2009Dismissed
Narcotic Control Bureau Vs Ali Mohd.
Delhi High Court · (2009) 4 ILR Delhi 157
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 35, 67
High Courts13 Feb 2009
U.A.E. Exchange Centre Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2009) 223 CTR 250 : (2009) 313 ITR 94 : (2010) 19 STR 599 : (2009) 183 TAXMAN 495
Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 228Income Tax Act, 1961 — Section 131, 139, 148, 245N, 245O
High Courts13 Feb 2009Dismissed
Mohd. Munna Khan Vs State
Delhi High Court · (2009) 02 DEL CK 0123
Penal Code, 1860 (IPC) — Section 302, 307
High Courts13 Feb 2009
Delhi Milk Scheme Vs Mahabir Singh
Delhi High Court · (2009) 3 ILR Delhi 720
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
High Courts13 Feb 2009
Shri Harbhajan Singh Vs Airports Authority of India and Another
Delhi High Court · (2009) 3 ILR Delhi 705 : (2009) 3 LLJ 431 : (2009) 8 SLR 107
High Courts13 Feb 2009
Mayawati Vs Commissioner of Income Tax (Central-I) and Others
Delhi High Court · (2009) 222 CTR 117 : (2009) 157 DLT 324 : (2010) 321 ITR 349 : (2010) 8 RCR(Civil) 1293