High Courts16 Jan 2009Dismissed
Bikram Charan Munda Vs Union of India (UOI) and The Secretary Board of Secondary Education Orissa
Delhi High Court · (2009) 8 ILR Delhi 1 Supp
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 233 of 238
High Courts16 Jan 2009
Commissioner of Income Tax (TDS) Vs Ikea Trading Hong Kong Ltd.
Delhi High Court · (2009) 222 CTR 215 : (2009) 157 DLT 665 : (2009) 3 ILR Delhi 568 : (2011) 333 ITR 565 : (2010) 8 RCR(Civil) 1416 : (2009) 179 TAXMAN 309
High Courts16 Jan 2009
Smt. Taran Jeet Kaur Vs Shri G.S. Bhatia and Others
Delhi High Court · (2009) 156 DLT 654 : (2010) 8 RCR(Civil) 1208
High Courts16 Jan 2009Allowed
Shri Kishan Lal Chhabra Vs Shri Anil Arora
Delhi High Court · (2009) 156 DLT 779 : (2009) 5 ILR Delhi 92 : (2009) 154 PLR 18
High Courts16 Jan 2009
Smt. Hem Lata Goel and Others Vs Smt. Urmila Goel and Others
Delhi High Court · (2009) 01 DEL CK 0026
High Courts16 Jan 2009Allowed
Nidhi Kumar Gandhi Vs The State and Others
Delhi High Court · (2009) 157 DLT 472 : (2009) 2 DMC 647
High Courts16 Jan 2009Dismissed
Aadhar Stuumb Township P. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 01 DEL CK 0006
High Courts15 Jan 2009Allowed
Jagdish Rai Vs Ram Kishan and Others
Delhi High Court · (2009) 01 DEL CK 0297
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16(2), 16(5), 34Civil Procedure Code, 1908 (CPC) — Section 151, 94
High Courts15 Jan 2009Dismissed
BJCL-Brite (JV) Vs National Highway Authority of India (NHAI)
Delhi High Court · (2009) 01 DEL CK 0293
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 41
High Courts15 Jan 2009Dismissed
Jai Bhagwan @ Kabar Vs State
Delhi High Court · (2009) 01 DEL CK 0291
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts15 Jan 2009Dismissed
Arvind S. Lal Vs State of Delhi
Delhi High Court · (2009) 01 DEL CK 0290
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 380
High Courts15 Jan 2009
3M Company Vs Mr. A. Patel and Others
Delhi High Court · (2009) 01 DEL CK 0263
High Courts15 Jan 2009Allowed
Sandeep Vs National Insurance Co. Ltd. and Another
Delhi High Court · (2009) 01 DEL CK 0239
High Courts15 Jan 2009
Commander S.P. Suri (Retd.) Vs Alankit Assignments Limited
Delhi High Court · (2009) 01 DEL CK 0192
High Courts15 Jan 2009Dismissed
All Haryana Tourist Transport Welfare Association Vs Union of India (UOI) and Others
Delhi High Court · (2010) 6 RCR(Criminal) 2895
Central Motor Vehicles Rules, 1989 — Rule 85Delhi Control of Vehicular and other traffic on Roads and Streets Regulations, 1980 — Regulation 1, 9, 9(1)Delhi Police Act, 1978 — Section 28, 29(1B)
High Courts15 Jan 2009
Sadhana Sharma Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2009) 01 DEL CK 0174
Contempt of Courts Act, 1971 — Section 2Delhi Municipal Corporation Act, 1957 — Section 50, 51, 52
High Courts15 Jan 2009Dismissed
All Haryana Tourist Transport Welfare Association Gurgaon Vs Union of India (UOI) and Others
Delhi High Court · (2009) 01 DEL CK 0173
Central Motor Vehicles Rules, 1989 — Rule 85Delhi Control of Vehicular and other traffic on Roads and Streets Regulations, 1980 — Regulation 9(1)Delhi Police Act, 1978 — Section 28, 29(1)(B)
High Courts15 Jan 2009
Municipal Corporation of Delhi Vs Pradeep Oil Mills P. Ltd.
Delhi High Court · AIR 2010 Delhi 119 : (2011) 121 DRJ 113
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 114, 115, 116, 116(1), 119