High Courts12 Jan 2009
Rajesh Bansal Vs Shri Pritam Singh
Delhi High Court · (2009) 01 DEL CK 0208
Constitution of India, 1950 — Article 14Delhi Rent Control Act, 1958 — Section 14(6), 25B(8)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 236 of 238
High Courts12 Jan 2009
Moti Chander Mandal Vs The State
Delhi High Court · (2009) 01 DEL CK 0151
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34
High Courts09 Jan 2009Dismissed
Dr. Indira Sarnath Vs Union of India (UOI) and Others
Delhi High Court · (2009) 01 DEL CK 0312
High Courts09 Jan 2009Dismissed
Raj Kumar @ Pappu Vs The State (Govt. of NCT) Delhi
Delhi High Court · (2009) 01 DEL CK 0285
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 34, 359, 362, 364A
High Courts09 Jan 2009Dismissed
Shri Bhaskarendu Datta Majumdar Vs Union of India (UOI) and Another
Delhi High Court · (2009) 01 DEL CK 0282
High Courts09 Jan 2009Allowed
Ashwani Kumar Vs State and Another
Delhi High Court · (2009) 01 DEL CK 0271
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34
High Courts09 Jan 2009
Parsons Brinckerhoff International Inc. Vs Manoj Gulshan and Others
Delhi High Court · (2009) 01 DEL CK 0269
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Contract Act, 1872 — Section 73, 74Registration Act, 1908 — Section 17, 49
High Courts09 Jan 2009Allowed
The Commissioner of Sales Tax Vs Lloyds Sales Corporation
Delhi High Court · (2009) 21 VST 148
Delhi Sales Tax Act, 1975 — Section 2, 21(2), 21(3), 23, 24Delhi Sales Tax Rules, 1975 — Rule 23AIncome Tax Act, 1922 — Section 66, 66(5)
High Courts09 Jan 2009
Cadbury Ltd and Others Vs Tims Foods Private Ltd. and Another
Delhi High Court · (2009) 39 PTC 544
High Courts09 Jan 2009Disposed Off
Ardath Tobacco Company Ltd. Vs Mr. Munna Bhai and Others
Delhi High Court · (2009) 39 PTC 208 : (2010) 6 RCR(Criminal) 127
High Courts09 Jan 2009
General Electric Company Vs Mr. H. Singh and Others
Delhi High Court · (2009) 39 PTC 541 : (2010) 8 RCR(Civil) 1492
High Courts09 Jan 2009Dismissed
Delhi Transport Corporation Vs Sh. Harpal Singh
Delhi High Court · (2009) 156 DLT 481 : (2009) 121 FLR 97 : (2010) 1 LLJ 447
Constitution of India, 1950 — Article 14, 21, 41, 51Industrial Disputes Act, 1947 — Section 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 44, 45, 47
High Courts09 Jan 2009
Larsen and Toubro Limited Vs Chagan Bhai Patel
Delhi High Court · (2009) 39 PTC 538
Trade Marks Act, 1999 — Section 134(2)
High Courts09 Jan 2009Dismissed
Anil K. Oil Depot. Vs Asst. Commissioner (E) Food and Supplies Office
Delhi High Court · (2009) 01 DEL CK 0193
Constitution of India, 1950 — Article 14
High Courts09 Jan 2009Allowed
Premwati Vs Union of India (UOI) and Another Jage Ram Vs Union of India (UOI) and Others
Delhi High Court · (2009) 01 DEL CK 0167
Administration of Evacuee Property Act, 1950 — Section 2, 7, 7ALand Acquisition Act, 1898 — Section 30, 31
High Courts09 Jan 2009Dismissed
Delhi Transport Corporation Vs Harpal Singh
Delhi High Court · (2009) 2 LLJ 475
Constitution of India, 1950 — Article 14, 41, 51Industrial Disputes Act, 1947 — Section 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 44, 45, 46, 47
High Courts09 Jan 2009
Delhi Transport Corporation Vs Shri Dharam Pal (Ex. Driver) Sh. Yashbir Singh and Others Vs Delhi Transport Corporation
Delhi High Court · (2009) 160 DLT 555 : (2009) 123 FLR 217 : (2009) ILR Delhi 455 Supp
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 516(2)Delhi Road Transport Laws (Amendment) Act, 1971 — Section 4
High Courts09 Jan 2009Allowed
Jagat Singh and Another Vs Hoshiari Devi and Others
Delhi High Court · (2009) 154 PLR 2
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 2(2), Order 7 Rule 11, 115Limitation Act, 1963 — Section 14, 14(1), 14(3), 2(7), 5Specific Relief Act, 1963 — Section 6, 6(3)
High Courts09 Jan 2009Allowed
Union of India (UOI) Vs Sh. A. Chowdhury
Delhi High Court · (2009) 01 DEL CK 0132
Pension Rules — Rule 3(O), 5(1), 5(2), 83(10)
High Courts09 Jan 2009Allowed
Kotak Mahindra Bank Limited Vs Stiefel Und Schuh India Ltd. and Others
Delhi High Court · (2009) 3 CompLJ 514 : (2009) 5 ILR Delhi 12 : (2010) 7 RCR(Civil) 2440