High Courts25 Sept 2009Dismissed
Kamaljit Singh Vs State (Delhi Admin.)
Delhi High Court · (2009) 09 DEL CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 109, 302, 34
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 56 of 212
High Courts25 Sept 2009
Khadi Gramudyog Bhawan Vs Bhim Singh Bajeli
Delhi High Court · (2009) 09 DEL CK 0080
High Courts25 Sept 2009Dismissed
Kejriwal Enterprises and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 8 ILR Delhi 152 Supp
Constitution of India, 1950 — Article 226
High Courts25 Sept 2009Dismissed
National Agricultural Cor. Marketing Vs Reliance Polycrete Ltd.
Delhi High Court · (2009) 175 DLT 441
High Courts25 Sept 2009
Sajan @ Sonu Vs State
Delhi High Court · (2009) 09 DEL CK 0025
Penal Code, 1860 (IPC) — Section 364, 364A, 365
High Courts25 Sept 2009
Superbrands Ltd. and Others Vs Superbrand Home Care Products Pvt. Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 5 Rule 9Companies Act, 1956 — Section 107, 20Trade Marks Act, 1999 — Section 124(1), 28(1), 29(4), 29(5), 30(2)
High Courts25 Sept 2009
Zoom Motels Pvt. Ltd. Vs Sheranwali Hotels and Resorts Ltd.
Delhi High Court · (2009) 09 DEL CK 0020
Arbitration and Conciliation Act, 1996 — Section 2, 9Civil Procedure Code, 1908 (CPC) — Section 16
High Courts25 Sept 2009Dismissed
Tarun Bhalla Vs State (NCT of Delhi)
Delhi High Court · (2009) 09 DEL CK 0004
Penal Code, 1860 (IPC) — Section 302, 323
High Courts24 Sept 2009
Allah Noor Vs NCT of Delhi
Delhi High Court · (2009) 09 DEL CK 0399
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315, 374(2)Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376
High Courts24 Sept 2009Dismissed
P.P. Jewellers Pvt. Ltd. Vs P.P. Buildwell Pvt. Ltd.
Delhi High Court · (2010) 2 ILR Delhi 165 : (2009) 41 PTC 217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 17(1), 2, 28, 29(5), 31(1)
High Courts24 Sept 2009Dismissed
Vidya Sagar Anand Vs State
Delhi High Court · (2009) 09 DEL CK 0395
Arms Act, 1959 — Section 27, 5Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(2), 294, 313Evidence Act, 1872 — Section 27, 6
High Courts24 Sept 2009Allowed
Y.N. Singh Vs National Seeds Corporation Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0394
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Central Civil Services (Conduct) Rules, 1964 — Rule 3(I)
High Courts24 Sept 2009Allowed
Legato Systems (India) P. Ltd. Vs Deputy Commissioner of Income Tax
Delhi High Court · (2010) 231 CTR 526 : (2010) 187 TAXMAN 294
Income Tax Act, 1961 — Section 143(3), 147, 148, 30, 32
High Courts24 Sept 2009Disposed Off
Sarvesh Chopra Builders Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 09 DEL CK 0308
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11
High Courts24 Sept 2009Disposed Off
Sqn. Ldr. P.J.B. Khurana (Retd.) and Others Vs State and Another
Delhi High Court · (2009) 09 DEL CK 0305
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 341, 384, 506
High Courts24 Sept 2009Disposed Off
Delhi Financial Corporation Vs Additional Commissioner of Income Tax
Delhi High Court · (2010) 186 TAXMAN 415
Income Tax Act, 1961 — Section 143(3), 148, 271(1)
High Courts24 Sept 2009Dismissed
Shri Virender Kumar Garg Vs Smt. Manju Garg
Delhi High Court · (2009) 09 DEL CK 0264
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts24 Sept 2009Dismissed
Shri Devender Kumar Vs Bharti Cellular Ltd.
Delhi High Court · (2009) 09 DEL CK 0253
Constitution of India, 1950 — Article 226