COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 24 of 212

High Courts23 Nov 2009Dismissed

Banyan Tree Holding (P) Limited Vs A. Murali Krishna Reddy and Another

Delhi High Court · (2010) 42 PTC 361

Civil Procedure Code, 1908 (CPC) — Section 20Copyright Act, 1957 — Section 62(2)Trade Marks Act, 1999 — Section 134(2)

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High Courts23 Nov 2009Dismissed

Shri Ram Kishan Vs The Administrator Union Territory of Delhi, Govt. of NCT of Delhi, The Director of Education Govt. of NCT of Delhi and Union Public Service Commission

Delhi High Court · (2009) 11 DEL CK 0317

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High Courts23 Nov 2009Disposed Off

Brahm Singh Vs The State (N.C.T. of Delhi)

Delhi High Court · (2009) 11 DEL CK 0283

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Penal Code, 1860 (IPC) — Section 319, 339, 34, 378, 379Probation of Offenders Act, 1958 — Section 4, 6

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High Courts23 Nov 2009Dismissed

Sh. H.S. Bhogal Vs Union of India (UOI) and Others

Delhi High Court · (2009) 11 DEL CK 0273

Central Civil Services (Pension) Rules, 1972 — Rule 33Constitution of India, 1950 — Article 226

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High Courts23 Nov 2009Disposed Off

Southern Petrochemical Industries Corporation Ltd. and Others Vs Union of India (UOI) Union of India (UOI) Vs Southern Petrochemical Industries Corporation Ltd. and Others

Delhi High Court · (2009) 11 DEL CK 0235

Constitution of India, 1950 — Article 14, 299

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High Courts23 Nov 2009Dismissed

Toby Consultants P. Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2010) 324 ITR 338

Income Tax Act, 1961 — Section 131, 68

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High Courts23 Nov 2009Dismissed

Nagendra Vashisht Vs Bhagwat Sawroop Sharma and Others

Delhi High Court · (2009) 11 DEL CK 0222

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151

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High Courts23 Nov 2009Dismissed

Anil Rao Vs Union of India (UOI) and Others

Delhi High Court · (2009) 11 DEL CK 0221

Constitution of India, 1950 — Article 226

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High Courts23 Nov 2009Allowed

Sanju Devi and Others Vs Arvind Kumar and Others

Delhi High Court · (2009) 7 ILR Delhi 734

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High Courts23 Nov 2009Allowed

Prem Prakash and Others Vs Panni Lal and Others

Delhi High Court · (2009) 7 ILR Delhi 731

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High Courts23 Nov 2009

Shri Maharaj I.S. Wahi Vs Smt. Renuka Wahi

Delhi High Court · (2009) 11 DEL CK 0179

Benami Transactions (Prohibition) Act, 1988 — Section 3(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Delhi Land Reforms Act, 1954 — Section 185

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High Courts23 Nov 2009Allowed