High Courts12 Nov 2009Allowed
Asian Electronics Ltd. Vs Jumbo Electric Company
Delhi High Court · (2010) 42 PTC 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 30 of 212
High Courts12 Nov 2009Disposed Off
S.K. Grover and Co. Vs Union of India (UOI)
Delhi High Court · (2009) 11 DEL CK 0275
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 55
High Courts12 Nov 2009Dismissed
Yogender Kumar Sharma and Others Vs Delhi Development Authority and Another
Delhi High Court · (2009) 5 ILR Delhi 176 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 92
High Courts12 Nov 2009
New India Assurance Co. Ltd. Vs Amrita Devi and Others
Delhi High Court · (2009) 7 ILR Delhi 678
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts12 Nov 2009
Yasmin M.V. Valibhoy Vs Director Enforcement Directorate
Delhi High Court · (2009) 11 DEL CK 0135
High Courts12 Nov 2009
Raj Kumar @ Raju Vs The State
Delhi High Court · (2010) 166 DLT 107
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts12 Nov 2009Dismissed
State Vs Mehtab Lal etc.
Delhi High Court · (2009) 11 DEL CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 142, 147, 148, 149, 380
High Courts12 Nov 2009Dismissed
Sanjay Kumar Jain Vs State
Delhi High Court · (2009) 11 DEL CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B
High Courts12 Nov 2009
Mohd. Razzak and Others Vs State
Delhi High Court · (2009) 11 DEL CK 0041
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts12 Nov 2009
Texmaco Ltd. Vs Union of India (UOI)
Delhi High Court · (2009) 11 DEL CK 0030
Arbitration Act, 1940 — Section 20, 30, 33, 8
High Courts12 Nov 2009
Delhi Vidyut Board Vs Subhash Chander and Co.
Delhi High Court · (2009) 11 DEL CK 0023
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 8
High Courts11 Nov 2009Dismissed
Sunil Manchanda and Another Vs State
Delhi High Court · (2009) 11 DEL CK 0418
Criminal Procedure Code, 1973 (CrPC) — Section 251, 468Penal Code, 1860 (IPC) — Section 285, 337, 338
High Courts11 Nov 2009Disposed Off
Devraj Sharma Vs Govt. of Nct of Delhi
Delhi High Court · (2009) 11 DEL CK 0413
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 14Customs Act, 1962 — Section 135Penal Code, 1860 (IPC) — Section 120B, 420
High Courts11 Nov 2009Dismissed
Pramod Kumar Vs State
Delhi High Court · (2009) 11 DEL CK 0412
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Nov 2009Disposed Off
Shiva Kant Jha Vs Union of India (UOI) and Others
Delhi High Court · (2009) 227 CTR 672 : (2010) 325 ITR 51 : (2010) 6 RCR(Civil) 281 : (2009) 185 TAXMAN 424
Constitution of India, 1950 — Article 226, 246, 265, 73, 73(1)Finance Act, 1991 — Section 90(1), 90(2)Income Tax Act, 1922 — Section 49A
High Courts11 Nov 2009Disposed Off
Chander Kant and Co. Vs Delhi Development Authority
Delhi High Court · (2009) 164 DLT 657 : (2010) 7 RCR(Civil) 2219
Arbitration Act, 1940 — Section 16, 30, 33
High Courts11 Nov 2009Dismissed
Shiv Dulare Vs Union of India (UOI) and Another
Delhi High Court · (2009) 11 DEL CK 0406
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 16Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Nov 2009Allowed
Dhanpati and Others Vs Subhash and Others
Delhi High Court · (2009) 11 DEL CK 0334
Motor Vehicles Act, 1988 — Section 168, 169
High Courts11 Nov 2009Disposed Off
Hindustan Export and Import Corporation Private Limited Vs Union of India (UOI) and Another
Delhi High Court · (2009) 11 DEL CK 0299
Arbitration Act, 1940 — Section 30, 33
High Courts11 Nov 2009Dismissed
Dr. Tilak Raj Jaggi Vs Smt. Priya Rani and Others
Delhi High Court · (2009) 11 DEL CK 0294
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A