High Courts03 Nov 2009Allowed
Ms Mithilesh Chauhan Vs Shri Rajesh Kumar Pandey
Delhi High Court · (2009) 11 DEL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(2)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 38 of 212
High Courts03 Nov 2009Dismissed
EB. Pocket Residents Welfare Association and Others Vs Delhi Development Authority and Others
Delhi High Court · (2009) 11 DEL CK 0044
High Courts03 Nov 2009Dismissed
Kulwant Singh alias Bittoo Vs State
Delhi High Court · (2009) 11 DEL CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts03 Nov 2009Dismissed
Ravi Builders Vs Union of India (UOI)
Delhi High Court · (2009) 11 DEL CK 0036
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts03 Nov 2009Dismissed
Shri Ajit Singh Vs Smt. Adarsh Kaur Gill and Others
Delhi High Court · (2009) 11 DEL CK 0034
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 16, Order 6 Rule 17
High Courts03 Nov 2009Dismissed
National Highways Authority of India Vs BEL-ACC Joint Venture
Delhi High Court · (2009) 11 DEL CK 0006
Arbitration and Conciliation Act, 1996 — Section 34, 5, 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 10
High Courts03 Nov 2009Dismissed
Amarjit Singh Vs State NCT of Delhi
Delhi High Court · (2009) 11 DEL CK 0002
Penal Code, 1860 (IPC) — Section 120A, 120B, 34, 341, 390
High Courts30 Oct 2009Disposed Off
Emca Construction Co. Vs Archelological Survey of India and Others
Delhi High Court · (2009) 164 DLT 515 : (2010) 6 RCR(Civil) 66
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2, 3Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 10, 2, 32, 33, 34Constitution of India, 1950 — Article 49, 51A
High Courts30 Oct 2009Allowed
Bhasin Petrol Pump/Service Station Indian Oil Petrol Pump Vs Mst. Mughla Khatoon and Vikas Electronics
Delhi High Court · (2011) ACJ 975 : (2010) 1 SLR 793
Railways Act, 1989 — Section 2Workmens Compensation Act, 1923 — Section 12, 2, 2(1)
High Courts30 Oct 2009Partly Allowed
Commissioner of Income Tax Vs Mereena Creations
Delhi High Court · (2011) 330 ITR 199 : (2010) 189 TAXMAN 71
Income Tax Act, 1961 — Section 14, 143(2), 28, 29, 30
High Courts30 Oct 2009Allowed
Hari Chand Vs Fateh Singh and Others
Delhi High Court · (2009) 10 DEL CK 0311
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, 10, 100, 151
High Courts30 Oct 2009Dismissed
Daya Ram and Another Vs The State
Delhi High Court · (2009) 10 DEL CK 0301
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts30 Oct 2009
Sita Ram @ Sonu Vs State
Delhi High Court · (2009) 10 DEL CK 0289
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 326, 34, 375(60), 376
High Courts30 Oct 2009Dismissed
Mr. Sushil Choudhery Vs Mr. Neeraj Basoya
Delhi High Court · (2010) 6 RCR(Civil) 602
Notaries Act, 1952 — Section 8
High Courts30 Oct 2009Disposed Off
Victoriano P. Dungca Vs R.L. Thapliyal
Delhi High Court · (2009) 10 DEL CK 0267
Central Excises and Salt Act, 1944 — Section 11(1), 14, 35F, 37C, 37C(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Finance Act, 1994 — Section 83
High Courts30 Oct 2009Allowed
Raj Kumar @ Raju Vs The State (G.N.C.T. of Delhi)
Delhi High Court · (2009) 10 DEL CK 0264
High Courts30 Oct 2009Dismissed
Sushma Nayar Vs Director of Education and Others
Delhi High Court · (2009) 164 DLT 91 : (2010) 5 SLR 503
High Courts30 Oct 2009Dismissed
Microsoft Corporation (India) Private Ltd. Vs Commissioner of Service Tax and Another
Delhi High Court · (2009) 227 CTR 209 : (2009) 16 STR 545 : (2009) 23 STT 400 : (2010) 27 VST 497
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129, 2(18)Finance Act, 1994 — Section 35F, 65(105), 83
High Courts30 Oct 2009Disposed Off
Atlas Interactive India Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 249 ELT 522
Arbitration and Conciliation Act, 1996 — Section 9Customs Act, 1962 — Section 105, 108, 110, 113, 114
High Courts30 Oct 2009Allowed
I.T.C. Limited and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 164 DLT 433 : (2009) 171 ECR 175 : (2010) 250 ELT 189 : (2010) 7 RCR(Civil) 1740
Central Excise (Valuation) Rules, 1975 — Rule 5Central Excise Rules, 1944 — Rule 173QCentral Excise Rules, 1984 — Rule 9B, 9B(5)