High Courts15 Oct 2009Allowed
Abdul Qasim Vs The State
Delhi High Court · (2009) 10 DEL CK 0118
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 48 of 212
High Courts15 Oct 2009Dismissed
Om Prakash Shrivastava @ Babloo Shrivastava Vs State of NCT of Delhi and Others
Delhi High Court · (2009) 164 DLT 218 : (2010) 6 RCR(Criminal) 1542
Constitution of India, 1950 — Article 1, 13(1), 13(2), 14, 20Criminal Procedure Code, 1973 (CrPC) — Section 482East Punjab Urban Rent Restriction Act, 1949 — Section 3
High Courts15 Oct 2009
Alok Kumar Vs The State
Delhi High Court · (2010) 1 Crimes 224
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354, 376, 406, 409, 420Solicitors (Keeping of Roll) Regulations, 1999 — Regulation 11
High Courts15 Oct 2009Allowed
Narender @ Sonu and Others Vs State (NCT of Delhi)
Delhi High Court · (2009) 10 DEL CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts15 Oct 2009
Union of India (UOI) and Others Vs Ms. Surjeet Sangwan
Delhi High Court · (2009) 10 DEL CK 0034
Administrative Tribunals Act, 1985 — Section 3Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7
High Courts15 Oct 2009
Commissioner of Income Tax Vs Bharat Alumunium Co. Ltd.
Delhi High Court · (2010) 187 TAXMAN 111
Companies Act, 1956 — Section 617Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 139(1), 2(11), 254, 3.5D, 31(1)
High Courts15 Oct 2009
Wheels India Vs S. Nirmal Singh and Another
Delhi High Court · (2010) 2 ILR Delhi 252 : (2009) 41 PTC 529
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Delhi Sales Tax Rules, 1975 — Rule 11(34A)Evidence Act, 1872 — Section 91, 92
High Courts14 Oct 2009Dismissed
Gajadhar Vs State
Delhi High Court · (2009) 10 DEL CK 0361
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374, 428Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 201, 376
High Courts14 Oct 2009Dismissed
Sh. K.N. Pandey Vs Union of India (UOI)
Delhi High Court · (2009) 10 DEL CK 0297
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 226, 310(1), 311, 311(2)Official Secrets Act, 1923 — Section 3, 5, 9
High Courts14 Oct 2009Dismissed
Oriental Insurance Company Ltd. Vs Amira Foods (India) Ltd.
Delhi High Court · (2010) 166 DLT 27
Arbitration and Conciliation Act, 1996 — Section 11, 34Civil Procedure Code, 1908 (CPC) — Section 35Insurance Act, 1938 — Section 64UC, 64UM, 64UM(2)
High Courts14 Oct 2009Dismissed
Phoolwati Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0239
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 21, 22(1)
High Courts14 Oct 2009Allowed
Veena Bhandari Vs Bhagwan Din and Others
Delhi High Court · (2009) 10 DEL CK 0228
High Courts14 Oct 2009Allowed
Jan Chetna and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 184 DLT 752 : (2010) 7 RCR(Civil) 2166
National Environment Appellate Authority (Appeal) Rules, 1997 — Rule 5(4)National Environment Appellate Authority Act, 1997 — Section 11, 11(1)
High Courts14 Oct 2009Dismissed
Shri Madhu Sudan Vs Smt. Valsala Jayamani
Delhi High Court · (2009) 165 DLT 1 : (2010) 6 RCR(Civil) 541
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Oct 2009Dismissed
Mohan Babar and Another Vs Kedar Nath Babar and Others
Delhi High Court · (2009) 10 DEL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, Order 6 Rule 16, Order 7 Rule 10, Order 7 Rule 11Court Fees Act, 1870 — Article 17, 17(6), 7Limitation Act, 1963 — Article 110, 113
High Courts13 Oct 2009Allowed
Mohinder Singh Vs Lt. Governor and Another
Delhi High Court · (2009) 10 DEL CK 0345
Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226
High Courts13 Oct 2009Dismissed
Dr. Mukherjee Nagar Resident Welfare Club Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2009) 10 DEL CK 0336
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 14
High Courts13 Oct 2009
Desh Bandhu Khurana Vs National Sports Club of India
Delhi High Court · (2009) 10 DEL CK 0328
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 11, 151
High Courts13 Oct 2009Dismissed
Shri Trived Prakash Vs Delhi Transport Corporation and Another
Delhi High Court · (2009) 10 DEL CK 0296
Industrial Disputes Act, 1947 — Section 10, 2, 33(2)
High Courts13 Oct 2009Dismissed
Union of India (UOI) Vs Shaukat Rai (D) through LRs. and Another
Delhi High Court · (2009) 184 DLT 748 : (2010) 7 RCR(Civil) 2163
Land Acquisition Act, 1894 — Section 18, 28, 30, 34