High Courts28 Oct 2009Disposed Off
Ramesh Chand Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0277
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 40 of 212
High Courts28 Oct 2009Dismissed
Riyazuddin Vs The State (Delhi Administration, Delhi) (NCT of Delhi)
Delhi High Court · (2009) 10 DEL CK 0275
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts28 Oct 2009Disposed Off
Vinod Tomar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0270
Customs House Agents Licenses Act — Section 20(2)
High Courts28 Oct 2009Dismissed
DDA Vs Anjuman Coop. Group Housing Society Ltd.
Delhi High Court · (2009) 10 DEL CK 0263
High Courts28 Oct 2009Dismissed
Hari Chand and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0241
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 32Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)
High Courts28 Oct 2009Dismissed
Siridhar Vs State
Delhi High Court · (2009) 3 ILR Delhi 801 Supp : (2010) 6 RCR(Criminal) 2305
Criminal Procedure Code, 1973 (CrPC) — Section 221, 313, 428Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 236, 237, 34, 466, 467
High Courts28 Oct 2009Partly Allowed
Gangadhar Bajpai and Others Vs IOC and Others
Delhi High Court · (2009) 164 DLT 265 : (2010) 124 FLR 316 : (2010) 1 LLJ 834
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 2, 6, 8, 8(A)Employees State Insurance Act, 1948 — Section 2, 39, 40, 44, 87
High Courts28 Oct 2009Dismissed
Home Developers Vs Bhanu Sangwan and Others
Delhi High Court · (2009) 164 DLT 701 : (2010) 7 RCR(Civil) 2228
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, 10Specific Relief Act, 1963 — Section 16, 20, 31, 39
High Courts28 Oct 2009
Deepak Kr. Arya Vs Jatinder Gupta and Another
Delhi High Court · (2010) 6 RCR(Civil) 479
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 10, Order 8 Rule 5(1)
High Courts28 Oct 2009Dismissed
Bharat Catering Corporation Vs Indian Railway Catering and Tourism Corporation Limited (IRCTC) and Another
Delhi High Court · (2009) 164 DLT 530 : (2010) 6 RCR(Civil) 51
Arbitration and Conciliation Act, 1996 — Section 36, 9Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts28 Oct 2009Dismissed
Delhi Dayalbagh Coop. House Building Society Vs Deputy Registrar, Registrar of Cooperative Societies and Others
Delhi High Court · (2010) 166 DLT 139
Delhi Co-operative Societies Act, 1972 — Section 60Land Acquisition Act, 1894 — Section 41
High Courts28 Oct 2009
Smt. Meena Pimpalapure Vs Madhukar Rao Pimpalapure
Delhi High Court · (2009) 10 DEL CK 0122
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts28 Oct 2009
Seema Thakur Vs Union of India (UOI) and Another
Delhi High Court · (2009) 10 DEL CK 0077
High Courts28 Oct 2009
Col. (Retd.) Suresh Chand and Another Vs Sh. Satish Dayal
Delhi High Court · (2009) 10 DEL CK 0072
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts28 Oct 2009Dismissed
Harish Chand, Ex. H.C Vs Lt. Governor, National Capital Territory of Delhi and Deputy Commissioner of Police
Delhi High Court · (2009) 164 DLT 659 : (2010) 124 FLR 165 : (2010) 5 SLR 97
Criminal Procedure Code, 1973 (CrPC) — Section 173Delhi Police Act, 1978 — Section 60Penal Code, 1860 (IPC) — Section 34, 373, 379, 78
High Courts28 Oct 2009
Rakesh Kumar Gupta Vs MCD and Another
Delhi High Court · (2009) 164 DLT 53 : (2010) 6 RCR(Civil) 116
Civil Procedure Code, 1908 (CPC) — Section 35, 35(2), 35A, 35B, 95
High Courts27 Oct 2009Disposed Off
State Vs Sanjay Dass (Convict) Sanjay Dass Vs State
Delhi High Court · (2009) 164 DLT 596 : (2010) 6 RCR(Criminal) 2426
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 342, 433Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts27 Oct 2009Allowed
Ashok Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0318
Border Security Force (General Duty Officers) Recruitment Rules, 2001 — Rule 13
High Courts27 Oct 2009Allowed
Shri Rakesh Mahendru Vs Labour Commissioner (West) and Others
Delhi High Court · (2011) ACJ 1183 : (2010) 124 FLR 547 : (2011) 4 TAC 204
Limitation Act, 1963 — Section 5
High Courts27 Oct 2009Disposed Off
Naveen Jain Vs Bhajan Singh and Others
Delhi High Court · (2009) 10 DEL CK 0281