High Courts06 Feb 2009
Dr. Dillip Kumar Parida Vs All India Institute of Medical Sciences and Others
Delhi High Court · (2009) 157 DLT 191
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 220 of 238
High Courts06 Feb 2009Allowed
Standard Chartered Bank Vs Vinay Kumar Sood and Others
Delhi High Court · (2010) CriLJ 1277 : (2009) 157 DLT 368 : (2010) 6 RCR(Criminal) 235
High Courts06 Feb 2009Allowed
Baldev Raj Kapur Vs State
Delhi High Court · (2009) CriLJ 1418 : (2009) 157 DLT 747 : (2009) 4 RCR(Criminal) 801
High Courts06 Feb 2009
Commissioner of Income Tax Vs Jindal Exports Ltd. and Others
Delhi High Court · (2009) 222 CTR 8 : (2009) 314 ITR 137 : (2009) 179 TAXMAN 391
High Courts06 Feb 2009
St. Ives Laboratories Inc. Vs Mr. Sunny Bakshi and Another
Delhi High Court · (2009) 41 PTC 231
High Courts06 Feb 2009Dismissed
Shri Homi Rajvansh Vs Director of C.B.I. and Others
Delhi High Court · (2010) 5 RCR(Criminal) 915
High Courts06 Feb 2009Allowed
Ramesh Chand Gupta and Others Vs Union of India (UOI) and Another
Delhi High Court · (2010) 6 RCR(Criminal) 1668
Evidence Act, 1872 — Section 40, 41, 42, 43
High Courts06 Feb 2009Allowed
Sameer Karnani Vs The State and Another
Delhi High Court · (2010) 2 CivCC 312 : (2010) 2 Crimes 88 : (2010) 6 RCR(Criminal) 1278
High Courts06 Feb 2009Dismissed
Satish Kumar Vs C.B.I.
Delhi High Court · (2009) CriLJ 2716 : (2010) 6 RCR(Criminal) 2901
High Courts06 Feb 2009Dismissed
Ashok Kumar Raswant Vs CBI
Delhi High Court · (2010) 6 RCR(Criminal) 2971
High Courts06 Feb 2009Dismissed
Commissioner of Income Tax Vs Nalwa Investment Ltd.
Delhi High Court · (2010) 322 ITR 233 : (2009) 179 TAXMAN 262
Income Tax Act, 1922 — Section 23, 30, 33, 33(4)Income Tax Act, 1961 — Section 139, 139(2), 139(3), 143(3), 246A
High Courts06 Feb 2009Dismissed
Commissioner of Income Tax Vs Abhinandan Investment Ltd.
Delhi High Court · (2009) 02 DEL CK 0004
Income Tax Act, 1961 — Section 139(3), 260A, 80
High Courts06 Feb 2009
Exclusive Motors Private Ltd. Vs India Tourism Development Corporation
Delhi High Court · (2009) 02 DEL CK 0003
Arbitration and Conciliation Act, 1996 — Section 11(6), 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15
High Courts05 Feb 2009Allowed
Anil Kumar Gaur @ Titu Vs The State of NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0268
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34, 393, 397
High Courts05 Feb 2009Dismissed
Vinod Kumar Vs State of Delhi
Delhi High Court · (2009) 02 DEL CK 0243
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Feb 2009Allowed
Greater Delhi Planners P. Ltd. Vs B.P. Gupta
Delhi High Court · (2009) 02 DEL CK 0167
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227
High Courts04 Feb 2009
Ranbaxy Laboratories Ltd. Vs Himanshu Kr. Sharma
Delhi High Court · (2009) 02 DEL CK 0306
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Industrial Tribunal (Procedure) Rules, 1949 — Rule 18
High Courts04 Feb 2009Dismissed
Smt. Susheel Kumari and Others Vs Dr. Ambedkar Foundation and Another Ms. Gurmeet Kaur Gill Vs Union of India (UOI) and Another
Delhi High Court · (2009) 02 DEL CK 0303
Constitution of India, 1950 — Article 14, 16, 226