High Courts26 Oct 2009
Adrash Gupta Vs State (NCT of Delhi) and Another
Delhi High Court · (2010) CriLJ 3405
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 385, 415, 420
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 42 of 212
High Courts26 Oct 2009Allowed
Amar Kaur and Others Vs Tek Chand and Others
Delhi High Court · (2009) 10 DEL CK 0283
High Courts26 Oct 2009Allowed
Udam Singh Sethi Vs Tamal Das and Others
Delhi High Court · (2009) 10 DEL CK 0282
Motor Vehicles Act, 1988 — Section 95
High Courts26 Oct 2009Dismissed
Mridula R. Bajaaj Vs Rajeshwar R. Bajaaj
Delhi High Court · (2009) 10 DEL CK 0258
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41(2)Evidence Act, 1872 — Section 121, 122, 123, 124, 125
High Courts26 Oct 2009Disposed Off
Veerwati Vs Govt. of N.C.T. of Delhi
Delhi High Court · (2010) 8 RCR(Civil) 1071
Land Acquisition Act, 1898 — Section 4
High Courts26 Oct 2009Allowed
Abdul Sattar and Another Vs State
Delhi High Court · (2009) 10 DEL CK 0211
Arms Act, 1959 — Section 2, 25, 25(1), 27, 5Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Oct 2009Dismissed
Malkiat Singh Vs Union of India (UOI) and Another
Delhi High Court · (2009) 10 DEL CK 0208
High Courts26 Oct 2009Disposed Off
Shri Kishan Chander Rai Vs Khosla Automotive Pvt. Ltd.
Delhi High Court · (2009) 10 DEL CK 0198
Constitution of India, 1950 — Article 226, 227
High Courts26 Oct 2009
Shri Ram Chander Rai Vs Khosla Automotive Pvt. Ltd.
Delhi High Court · (2009) 10 DEL CK 0166
Constitution of India, 1950 — Article 226, 227
High Courts26 Oct 2009Allowed
Harvinder Singh Vs National Insurance Co. Ltd.
Delhi High Court · (2009) 10 DEL CK 0147
Evidence Act, 1872 — Section 65
High Courts26 Oct 2009Allowed
Jaswant Kaur Sethi Vs Tamal Das and Others
Delhi High Court · (2009) 10 DEL CK 0129
Motor Vehicles Act, 1988 — Section 95
High Courts26 Oct 2009Dismissed
On-Dot Couriers and Cargo Ltd. Vs Anand Singh Rawat
Delhi High Court · (2009) 165 DLT 89 : (2010) 124 FLR 536 : (2010) 2 LLJ 870 : (2010) 6 SLR 231
Constitution of India, 1950 — Article 141, 226Industrial Disputes Act, 1947 — Section 2
High Courts26 Oct 2009Dismissed
Commissioner of Income Tax Vs Ms. Sushma Kapoor
Delhi High Court · (2010) 230 CTR 262 : (2009) 319 ITR 299 : (2010) 188 TAXMAN 24
Income Tax Act, 1961 — Section 14A
High Courts26 Oct 2009Dismissed
Orissa Oil Industries Ltd. Vs Tribal Co-operative Marketing Development Federation of India Limited
Delhi High Court · (2009) 164 DLT 330 : (2010) 8 RCR(Civil) 1023
Arbitration and Conciliation Act, 1996 — Section 34
High Courts26 Oct 2009
Prajan Kumar Jain Vs Ravi Malhotra
Delhi High Court · (2010) 1 BC 8
Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Section 18Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts26 Oct 2009Dismissed
Fazal Haq Vs State Mohd. Nasir Vs The State (Govt. of NCT) Delhi
Delhi High Court · (2010) 166 DLT 57
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42, 50, 57
High Courts26 Oct 2009
Bihar Tubes Ltd. Vs Garg Ispat Ltd.
Delhi High Court · (2010) 166 DLT 109 : (2009) 41 PTC 741
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 151Trade Marks Act, 1999 — Section 23(2), 28, 28(2), 28(3), 29Trade Marks Rules, 2002 — Rule 62(1)
High Courts26 Oct 2009
Mohd. Amran @ Naveed Vs State
Delhi High Court · (2009) 164 DLT 262 : (2010) 6 RCR(Criminal) 1903
Arms Act, 1959 — Section 25Foreigners Act, 1946 — Section 14Penal Code, 1860 (IPC) — Section 121A, 122, 465, 471
High Courts26 Oct 2009Allowed
Montu @ Bahadur Vs State (NCT of Delhi)
Delhi High Court · (2009) 10 DEL CK 0011
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 186, 307, 34, 353, 394
High Courts23 Oct 2009
Ram Lal Bhargav @ Vasudev @ Gupta Vs State
Delhi High Court · (2009) ILR Delhi 782 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 157, 8Penal Code, 1860 (IPC) — Section 375, 376, 506