High Courts08 Oct 2009Dismissed
Rambir Singh Vs State (Government of The NCT of Delhi)
Delhi High Court · (2009) 10 DEL CK 0216
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 52 of 212
High Courts08 Oct 2009Allowed
Santosha Devi Vs Abdul Kareem and Others
Delhi High Court · (2011) ACJ 190 : (2010) 6 RCR(Criminal) 1905 : (2011) 2 TAC 210
High Courts08 Oct 2009
Mr. Khub Chand Tyagi Vs Delhi Development Authority
Delhi High Court · (2009) 10 DEL CK 0090
Civil Procedure Code, 1908 (CPC) — Section 151, 89
High Courts08 Oct 2009
M.C.D. Vs Modern Food Industries (India) Ltd.
Delhi High Court · (2009) 164 DLT 1
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37(7)Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 137
High Courts08 Oct 2009Dismissed
Delhi Transport Corporation Vs Sh. Dharambir Singh
Delhi High Court · (2009) 165 DLT 42 : (2010) 2 ILR Delhi 232 : (2010) 6 RCR(Criminal) 98
Constitution of India, 1950 — Article 226
High Courts08 Oct 2009
Vinod @ Prabhat Vs The State
Delhi High Court · (2009) 10 DEL CK 0066
Penal Code, 1860 (IPC) — Section 34, 394, 397
High Courts08 Oct 2009
Sunil @ Sonu Vs The State
Delhi High Court · (2009) 10 DEL CK 0058
Penal Code, 1860 (IPC) — Section 34, 394, 397
High Courts08 Oct 2009Allowed
Garhwal Cooperative Group Housing Society Ltd Vs Registrar Cooperative Societies and Others
Delhi High Court · (2009) 164 DLT 696 : (2010) 7 RCR(Civil) 2224
Delhi Co-operative Societies Act, 1972 — Section 60, 76Delhi Co-operative Societies Rules, 1973 — Rule 89, 89(4)
High Courts07 Oct 2009
Sahib Singh Vs The State
Delhi High Court · (2009) 10 DEL CK 0358
Penal Code, 1860 (IPC) — Section 300, 302, 304(I), 34, 482
High Courts07 Oct 2009Dismissed
Union of India (UOI)/National Gallery of Modern Art Vs K. Bikram Singh
Delhi High Court · (2009) ILR Delhi 319 Supp
Arbitration Act, 1940 — Section 14, 17
High Courts07 Oct 2009
Dharam Raj Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0262
High Courts07 Oct 2009Disposed Off
Dilbagh Singh and Others Vs D.D.A. and Others
Delhi High Court · (2009) 10 DEL CK 0259
High Courts07 Oct 2009Allowed
Union of India (UOI) Vs Sh. R.K. Gupta
Delhi High Court · (2009) 10 DEL CK 0251
Central Civil Services (Pension) Rules, 1972 — Rule 68, 68(1), 68(2)
High Courts07 Oct 2009Dismissed
Punjab National Bank Vs Satinder Kumar Chopra and Another
Delhi High Court · (2010) 166 DLT 535
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts07 Oct 2009
Oriental Insurance Co. Ltd. Vs Ved Prakash Madan and Others
Delhi High Court · (2009) 10 DEL CK 0136
High Courts07 Oct 2009
National Insurance Co. Ltd. Vs Mumtaz and Others
Delhi High Court · (2009) 10 DEL CK 0059
Motor Vehicles Act, 1988 — Section 170
High Courts07 Oct 2009Dismissed
Yamin and Others Vs State
Delhi High Court · (2009) 10 DEL CK 0056
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts07 Oct 2009Allowed
Major General A.K. Kapur, VSM Vs Union of India (UOI) and Others
Delhi High Court · (2009) 163 DLT 606 : (2010) 2 ILR Delhi 387
Central Excises and Salt Act, 1944 — Section 1, 14Constitution of India, 1950 — Article 16, 226
High Courts07 Oct 2009Dismissed
Chirawa Investment Limited and Others Vs Indiabulls Financial Services Ltd. and Others
Delhi High Court · (2009) 10 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 2(1), 37, 7Civil Procedure Code, 1908 (CPC) — Section 35(2)
High Courts07 Oct 2009
J.K. Forgings Vs Essar Construction India Ltd. and Others
Delhi High Court · (2009) 10 DEL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 10 Rule 1B, Order 10 Rule 1C, Order 23 Rule 2, 89Court Fees Act, 1870 — Section 16Legal Services Authorities Act, 1987 — Section 20(1)