High Courts21 Oct 2009
ONGC Videsh Limited and Another Vs Deputy Commissioner of Income Tax and Others
Delhi High Court · (2010) 231 CTR 88 : (2010) 320 ITR 266 : (2010) 188 TAXMAN 340
Income Tax Act, 1961 — Section 220(2), 271(1)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 46 of 212
High Courts21 Oct 2009Dismissed
Ac. Sudevananda Avadhuta Vs Central Bureau of Investigation
Delhi High Court · (2009) 10 DEL CK 0133
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Explosive Substances Act, 1908 — Section 4, 5
High Courts21 Oct 2009
Catholic Syrian Bank Vs Board of Industrial and Financial Reconstruction and Others
Delhi High Court · (2009) 152 CompCas 155 : (2010) 2 CompLJ 511 : (2009) 164 DLT 145 : (2010) 8 RCR(Civil) 851
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 17(1), 17(2), 17(3), 18(1)
High Courts21 Oct 2009Allowed
Asharfi Devi and Others Vs Kishori Lal and Others
Delhi High Court · (2009) 10 DEL CK 0084
High Courts21 Oct 2009
S. Kumar Investment and Properties Vs D.D. Resorts Pvt. Ltd.
Delhi High Court · (2009) 10 DEL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 16
High Courts21 Oct 2009
Flowmore Private Limited Vs National Thermal Power Corporation
Delhi High Court · (2010) 6 RCR(Civil) 273
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 73, 74
High Courts21 Oct 2009Dismissed
R.K. Verma Vs DTC
Delhi High Court · (2009) 10 DEL CK 0007
Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14(6)
High Courts20 Oct 2009
Parivar Seva Sanstha and Others Vs The State
Delhi High Court · (2009) 10 DEL CK 0309
Criminal Procedure Code, 1973 (CrPC) — Section 482Delhi Development Act, 1957 — Section 12, 14, 28, 29, 29(2)Evidence Act, 1872 — Section 105
High Courts20 Oct 2009Dismissed
Tilak Raj Narula Vs M.L. Sethi
Delhi High Court · (2009) 10 DEL CK 0303
Constitution of India, 1950 — Article 14, 19(1), 21Delhi Rent Control (Amendment) Act, 1988 — Section 6ADelhi Rent Control Act, 1958 — Section 2, 4, 50, 6, 6(2)
High Courts20 Oct 2009
Latoori and Others Vs State of Delhi
Delhi High Court · (2009) 10 DEL CK 0288
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts20 Oct 2009Dismissed
Nu-Tech. Security Printers Vs Santhi Agency
Delhi High Court · (2009) 10 DEL CK 0278
Civil Procedure Code, 1908 (CPC) — Section 151, 24
High Courts20 Oct 2009Dismissed
Biotech International Ltd. and Another Vs Assistant Commissioner of Income Tax
Delhi High Court · (2010) 230 CTR 533
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 143(1), 143(2), 143(3), 147
High Courts20 Oct 2009Dismissed
MS Shoes East Ltd. and Another Vs Union of India (UOI) and Another
Delhi High Court · (2009) 165 DLT 136 : (2010) 6 RCR(Civil) 580
Constitution of India, 1950 — Article 163, 164, 166, 166(1), 166(2)
High Courts20 Oct 2009Dismissed
Mindmill Software Ltd. Vs Paragon Construction (India) Pvt. Ltd.
Delhi High Court · (2010) 166 DLT 94 : (2010) 6 RCR(Civil) 125
Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14
High Courts20 Oct 2009Allowed
Dharam Pal Vs Principal and Others
Delhi High Court · (2009) 10 DEL CK 0243
Industrial Disputes Act, 1947 — Section 2
High Courts20 Oct 2009Dismissed
The General Manager and Another Vs Oberoi Thermit Pvt. Ltd. and Another
Delhi High Court · (2009) 10 DEL CK 0227
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11(6), 34Civil Procedure Code, 1908 (CPC) — Section 152
High Courts20 Oct 2009Disposed Off
J.L. Gugnani HUF Vs O.P. Arora and Another
Delhi High Court · (2009) 10 DEL CK 0223
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 340Evidence Act, 1872 — Section 101, 102
High Courts20 Oct 2009Dismissed
V.K. Talwar Vs Presiding Officer, Labour Court-IX and Others
Delhi High Court · (2010) 2 SLR 222
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts20 Oct 2009Dismissed
Delhi Transport Corporation Vs Sh. Ashok Kumar
Delhi High Court · (2009) 10 DEL CK 0221
Constitution of India, 1950 — Article 226
High Courts20 Oct 2009Allowed
Gyan Devi and Another Vs Raj Kumar and Others
Delhi High Court · (2009) 10 DEL CK 0194