High Courts16 Nov 2009Dismissed
S.C. Saha Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0157
Administrative Tribunals Act, 1985 — Section 19
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 29 of 212
High Courts16 Nov 2009
Union of India (UOI) Vs Sh. Gabdulal Meena
Delhi High Court · (2009) 11 DEL CK 0155
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(2), 10(7)
High Courts16 Nov 2009
Commissioner of Income Tax Vs H.B. Stock Holdings Ltd.
Delhi High Court · (2010) 325 ITR 320
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 158BC
High Courts16 Nov 2009Dismissed
Jagdish Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2010) 1 SLR 134
High Courts16 Nov 2009
Lal Mani Jain and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 166 DLT 735 : (2010) 6 RCR(Civil) 4
Control of National Highways (Land and Traffic) Act, 2002 — Section 2(e)National Highways Act, 1956 — Section 2, 3A, 3A(1), 3A(2), 3A(3)
High Courts16 Nov 2009Dismissed
I.C. Textiles Ltd. Vs San-A-Trading Company Ltd.
Delhi High Court · (2009) 11 DEL CK 0033
Arbitration and Conciliation Act, 1996 — Section 11(6), 17
High Courts16 Nov 2009Dismissed
Shri Bhanwar Singh Vs The Presiding Officer, Central Administrative Tribunal and Others
Delhi High Court · (2009) 11 DEL CK 0024
Administrative Tribunals Act, 1985 — Section 20(1), 20(2), 21
High Courts13 Nov 2009Dismissed
Shanti Sports Club Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0343
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), 2(9)Constitution of India, 1950 — Article 14, 226Delhi Development Act, 1957 — Section 10, 11A
High Courts13 Nov 2009Dismissed
Kasturi Lal Vs The Life Insurance Corpn. of India
Delhi High Court · (2009) 164 DLT 475
Constitution of India, 1950 — Article 14, 16
High Courts13 Nov 2009Dismissed
Shri Sham Lal and Shri Ashwani Kumar Vs Shri Raj Kumar and Smt. Krishna Devi
Delhi High Court · (2009) 11 DEL CK 0328
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Limitation Act, 1963 — Section 5
High Courts13 Nov 2009Disposed Off
Mahavir Prasad Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2009) 11 DEL CK 0269
Delhi Administration Allotment of Government Residences (General Pool) Rules, 1977 — Rule 11, 11(1), 11(2), 11(3), 11(4)
High Courts13 Nov 2009
Sohal Agencies Private Limited and Another Vs Registrar of Companies, NCT of Delhi And Haryana
Delhi High Court · (2010) 3 CompLJ 432
High Courts13 Nov 2009Dismissed
Vineet @ Gapodi Vs State
Delhi High Court · (2009) 11 DEL CK 0131
Penal Code, 1860 (IPC) — Section 304, 307, 34
High Courts13 Nov 2009
Centre for Public Interest Litigation Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0112
Constitution of India, 1950 — Article 123(1), 226General Clauses Act, 1897 — Section 6Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 2, 29, 3(4), 3(5), 30
High Courts13 Nov 2009Dismissed
Montreaux Resorts Pvt. Ltd. Vs Sonia Khosla and Others
Delhi High Court · (2009) 11 DEL CK 0089
Arbitration and Conciliation Act, 1996 — Section 11, 17Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(4), 340, 340(1)
High Courts13 Nov 2009Dismissed
Vikram Bakshi and Others Vs Sonia Khosla and Others
Delhi High Court · (2009) 11 DEL CK 0019
Arbitration and Conciliation Act, 1996 — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts12 Nov 2009Disposed Off
Naveet Kumar Tiwari Vs Union of India (UOI) and Others
Delhi High Court · (2010) 166 DLT 80 : (2010) 3 SLJ 116 : (2010) 1 SLR 129
High Courts12 Nov 2009Allowed
Head of Department, Air Force Station and Another Vs Ram Kumar Giri thr. L.Rs.
Delhi High Court · (2009) 11 DEL CK 0333
Constitution of India, 1950 — Article 21, 300Contempt of Courts Act, 1971 — Section 2Crown Proceedings Act, 1947 — Section 2(1)
High Courts12 Nov 2009Dismissed
Shanker Dass Vs State
Delhi High Court · (2009) 11 DEL CK 0316
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 380
High Courts12 Nov 2009Dismissed
Anil Kumar Sharma Vs The State
Delhi High Court · (2009) 11 DEL CK 0297
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83