High Courts25 Sept 2009Allowed
Pankaj Gupta Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 09 DEL CK 0384
Arbitration and Conciliation Act, 1996 — Section 11
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 55 of 212
High Courts25 Sept 2009Dismissed
Asahi Glass India Vs Director General of Investigation and Registration
Delhi High Court · (2009) 09 DEL CK 0380
Companies Act, 1956 — Section 240, 240AConstitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 142(2A)
High Courts25 Sept 2009
The Commissioner of Income Tax Vs Ericssion Communications Pvt. Ltd.
Delhi High Court · (2009) 318 ITR 340 : (2009) 185 TAXMAN 160
Income Tax Act, 1961 — Section 260A, 37, 41(1)
High Courts25 Sept 2009Dismissed
Commissioner of Income Tax Vs Jagatjit Industries Ltd.
Delhi High Court · (2011) 337 ITR 21
Income Tax Act, 1961 — Section 263
High Courts25 Sept 2009Dismissed
Shri Naresh Maheshwari Vs The Commissioner (MCD) and Another
Delhi High Court · (2009) 09 DEL CK 0299
Arbitration and Conciliation Act, 1996 — Section 11
High Courts25 Sept 2009
S.S. Bedi and Sons Vs Delhi State Industrial Development Corporation Ltd.
Delhi High Court · (2009) 09 DEL CK 0298
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 12
High Courts25 Sept 2009Allowed
Ashim Trehan Vs State (NCT of Delhi)
Delhi High Court · (2009) 09 DEL CK 0292
Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts25 Sept 2009Allowed
Pure Drinks (New Delhi) Ltd. Vs Commissioner of Value Added Tax, New Delhi
Delhi High Court · (2011) 37 VST 261
Delhi Sales Tax Act, 1975 — Section 11, 24, 46, 48, 56Delhi Sales Tax Rules, 1975 — Rule 46Limitation Act, 1963 — Section 5
High Courts25 Sept 2009Disposed Off
Commissioner of Income Tax Vs Samtel Electron Devices Ltd.
Delhi High Court · (2010) 236 CTR 268 : (2010) 191 TAXMAN 20
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 143(3), 254, 36(1), 37(1), 80M
High Courts25 Sept 2009Disposed Off
Gurbachan Singh Saluja Vs Debts Recovery Tribunal and Others
Delhi High Court · (2010) 7 RCR(Civil) 2119
High Courts25 Sept 2009Dismissed
Delhi Jal Board Vs Shri Sita Ram Ahuja
Delhi High Court · (2009) 09 DEL CK 0254
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 5
High Courts25 Sept 2009Allowed
Indo Rama Synthetics (I) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2010) 228 CTR 278 : (2011) 333 ITR 18 : (2009) 185 TAXMAN 277
Income Tax Act, 1961 — Section 143(3), 260A, 36(1), 37(1)
High Courts25 Sept 2009
Jagpal Singh and Others Vs Shankar and Others
Delhi High Court · (2009) 09 DEL CK 0205
High Courts25 Sept 2009Dismissed
Ram Chandra Krishan Chandra Fantasy and Others Vs Raj Enterprises and Others Raj Enterprises and Others Vs Ram Chandra Krishan Chandra Fantasy and Others
Delhi High Court · (2009) 09 DEL CK 0204
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Sept 2009
The Management of Air Force Golden Jubilee Institute Vs Ashok Kumar and Others
Delhi High Court · (2009) 09 DEL CK 0201
High Courts25 Sept 2009
Rajesh Tyagi and Others Vs Jaibir Singh and Others
Delhi High Court · (2009) 09 DEL CK 0195
Motor Vehicles Act, 1988 — Section 149, 168
High Courts25 Sept 2009
Commissioner of Income Tax Vs Standing Conference of Public Enterprises (Scope)
Delhi High Court · (2009) 227 CTR 227 : (2010) 2 ILR Delhi 185 : (2010) 186 TAXMAN 142
Income Tax Act, 1961 — Section 148
High Courts25 Sept 2009Dismissed
Kunj Aluminium Private Limited Vs Koninklijke Philips Electronics NV
Delhi High Court · (2010) 2 ILR Delhi 215
Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 12(3)
High Courts25 Sept 2009Dismissed
Dr. Rama Kant and Another Vs University of Delhi and Another
Delhi High Court · (2009) ILR Delhi 397 Supp : (2010) 5 SLR 417
High Courts25 Sept 2009Allowed
Smt. Kamlesh Agarwal and Another Vs E.C.E. Industries Ltd.
Delhi High Court · (2009) 176 DLT 477 : (2010) 7 RCR(Civil) 2157
Limitation Act, 1963 — Article 54