High Courts23 Dec 2009
Seema Bansal Vs Chitra Garg
Delhi High Court · (2009) 12 DEL CK 0069
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11, 9Delhi Rent Control Act, 1958 — Section 50
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 3 of 238
High Courts23 Dec 2009
Satish Verma Vs Jeetindra Churamani and Another
Delhi High Court · (2009) 12 DEL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 4Transfer of Property Act, 1882 — Section 52
High Courts23 Dec 2009
Nirmal Kaur Vs Surjit Kaur and Others
Delhi High Court · (2009) 12 DEL CK 0052
High Courts23 Dec 2009Dismissed
Dinesh Bansal Vs Om Kumar and Others
Delhi High Court · (2009) 12 DEL CK 0029
High Courts23 Dec 2009Dismissed
Kamal Khanna and Another Vs State and Another
Delhi High Court · (2009) 12 DEL CK 0025
Penal Code, 1860 (IPC) — Section 120B, 24, 406, 420, 438
High Courts23 Dec 2009Allowed
DDA Vs Ishwar Chand
Delhi High Court · (2009) 12 DEL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 151Limitation Act, 1963 — Section 5
High Courts23 Dec 2009Dismissed
Attar Singh Wadhwa Vs NCT of Delhi and Another
Delhi High Court · (2009) 12 DEL CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
High Courts23 Dec 2009Dismissed
Mrs. Geeta Lamba Vs Sushil Kumar Lamba
Delhi High Court · (2009) 12 DEL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 100, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 99
High Courts22 Dec 2009Dismissed
Ex. CT/Painter, CRPF Suresh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0393
Central Civil Services (Temporary Service) Rules, 1955 — Rule 5(1)Central Reserve Police Force Rules, 1955 — Rule 16
High Courts22 Dec 2009Dismissed
Bhagwati Contractors Vs Union of India (UOI) and Another
Delhi High Court · (2009) 12 DEL CK 0380
Arbitration and Conciliation Act, 1996 — Section 34
High Courts22 Dec 2009Dismissed
Smt. Rajwant Kaur Vs State of Delhi
Delhi High Court · (2009) 12 DEL CK 0363
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Dec 2009Dismissed
K.L. Anand (Decd.) thr. LRs. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0362
Administration of Evacuee Property Act, 1950 — Section 12, 14, 16, 20, 40Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 57, 87
High Courts22 Dec 2009Dismissed
MMS Steel and Power Private Limited Vs Oil and Natural Gas Corporation Limited
Delhi High Court · (2009) 12 DEL CK 0350
Arbitration and Conciliation Act, 1996 — Section 9Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 14, 41
High Courts22 Dec 2009Dismissed
Ministry of Railways and Others Vs Shri Gaurav Shankhdhar and Others
Delhi High Court · (2009) 12 DEL CK 0317
High Courts22 Dec 2009Dismissed
Shri Badal Rudra Vs Smt. Padma Rani Paul and Another
Delhi High Court · (2009) 12 DEL CK 0316
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Delhi Rent Control Act, 1958 — Section 14(1), 25B(8)
High Courts22 Dec 2009
Ritika Pvt. Ltd. Vs Omaxe Construction Ltd.
Delhi High Court · (2010) 153 CompCas 573 : (2010) 3 CompLJ 629
Companies Act, 1956 — Section 433, 434
High Courts22 Dec 2009Allowed
Dr. J.K. Gupta Vs Registrar of Co-op. Societies and Others
Delhi High Court · (2009) 12 DEL CK 0283
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7(3)
High Courts22 Dec 2009Disposed Off
Thermopack Industries Vs Ajay Electrical Industries Ltd.
Delhi High Court · (2010) 153 CompCas 470
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts22 Dec 2009Dismissed
Messe Dusseldorf India P. Ltd. Vs Deputy Commissioner of Income Tax, Transfer Pricing Officer and Another
Delhi High Court · (2010) 231 CTR 176 : (2010) 320 ITR 565 : (2010) 191 TAXMAN 234
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 144C, 144C(6), 92CA(3)
High Courts22 Dec 2009Dismissed
Parasuco Jeans Inc. Vs The Oriental Foundation and Others
Delhi High Court · (2009) 12 DEL CK 0242
Civil Procedure Code, 1908 (CPC) — Section 35A