COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 36 of 212

High Courts05 Nov 2009

Vimal Kumar Bahl Vs DRI

Delhi High Court · (2010) 167 DLT 775 : (2010) 7 RCR(Criminal) 676

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 24, 25, 26, 27

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High Courts04 Nov 2009Dismissed

Shri Gulab Singh Vs Municipal Corporation of Delhi

Delhi High Court · (2010) 1 SLR 105

Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 2, 25G, 25H

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High Courts04 Nov 2009Allowed

Election Commission of India Vs Central Information Commission and Others

Delhi High Court · (2009) 164 DLT 205 : (2010) 2 ILR Delhi 64 : (2010) 8 RCR(Civil) 873

Conduct of Elections Rules, 1961 — Rule 57C, 92, 92(1A), 93, 93(1)Representation of the People Act, 1951 — Section 128, 152(1), 152(2)Right to Information Act, 2005 — Section 11(1), 11(2), 2, 22, 8(1)

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High Courts04 Nov 2009Dismissed

Rajinder Jaina Vs Central Information Commission and Others

Delhi High Court · (2009) 164 DLT 153 : (2010) 8 RCR(Civil) 857

Right to Information Act, 2005 — Section 8(1)

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High Courts04 Nov 2009Disposed Off

Sonu @ Kapil Vs The State (NCT of Delhi)

Delhi High Court · (2009) 11 DEL CK 0366

Penal Code, 1860 (IPC) — Section 34, 392, 394, 397

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High Courts04 Nov 2009Dismissed

Naveen Metal Vs Ram Bali

Delhi High Court · (2009) 11 DEL CK 0341

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High Courts04 Nov 2009Dismissed

Commissioner of Income Tax Vs KSA Technopak (India) (P) Ltd.

Delhi High Court · (2009) 11 DEL CK 0274

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High Courts04 Nov 2009Dismissed

National Insurance Co. Ltd. and Others Vs Raj Mala and Others

Delhi High Court · (2009) 7 ILR Delhi 461

Motor Vehicles Act, 1988 — Section 170

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High Courts04 Nov 2009Allowed

Ram Murti Goel and Others Vs Darshan Singh and Others

Delhi High Court · (2009) 7 ILR Delhi 640

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High Courts04 Nov 2009Disposed Off

Whale Stationary Products Ltd. and Others Vs Union of India (UOI) and Another

Delhi High Court · (2009) 11 DEL CK 0256

Companies Act, 1956 — Section 4

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High Courts04 Nov 2009Dismissed

Flemingo Duty Free Shop P. Ltd. and Another Vs Union of India (UOI) and Others

Delhi High Court · (2009) 11 DEL CK 0255

Constitution of India, 1950 — Article 14

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High Courts04 Nov 2009Dismissed

Dr. S. Chakravarthy, Ex-Member, MRTP Commission Vs Union of India (UOI)

Delhi High Court · (2009) 11 DEL CK 0236

Administrative Tribunals Act, 1985 — Section 19Monopolies and Restrictive Trade Practices Act, 1969 — Section 5(2), 6(5)Monopolies and Restrictive Trade Practices Commission (Conditions of Service of Chairman and Members) Rules, 1970 — Rule 3, 4

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High Courts04 Nov 2009