COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 64 of 212

High Courts14 Sept 2009

Om Singh @ Omi Vs The State, Delhi Admn. Lakhan @ Bijender @ Mintu Vs State

Delhi High Court · (2010) 1 ILR Delhi 785 : (2009) ILR Delhi 272 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 325, 34

High Courts14 Sept 2009Dismissed

Sanjeev Vs State

Delhi High Court · (2009) 09 DEL CK 0119

Penal Code, 1860 (IPC) — Section 300, 302, 34

High Courts14 Sept 2009Dismissed

Sultan Mohd. Siddique Vs Ghalib Memorial Coop Group House Building Society and Another

Delhi High Court · (2009) 09 DEL CK 0049

Delhi Co-operative Societies Act, 1972 — Section 60, 61

High Courts14 Sept 2009

Naresh Kumar Gupta Vs Registrar Cooperative Societies and Others

Delhi High Court · (2009) 09 DEL CK 0048

Delhi Co-operative Societies Act, 1972 — Section 88Delhi Co-operative Societies Rules, 1973 — Rule 36, 36A(1)

High Courts14 Sept 2009

Kanika Singh Vs Vice Chancellor, Jamia Millia Islamia University

Delhi High Court · (2009) 09 DEL CK 0046

High Courts14 Sept 2009Allowed

Gopi Ram Vs Delhi Development Authority

Delhi High Court · (2009) 09 DEL CK 0045

High Courts14 Sept 2009

Amjad Ali Vs State

Delhi High Court · (2009) 09 DEL CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 352, 354, 419, 420, 468

High Courts14 Sept 2009Dismissed

TSN Marketing (India) Ltd. and Another Vs Super Domestic Dust Busters (P) Ltd. and Another

Delhi High Court · (2009) 09 DEL CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420

High Courts14 Sept 2009Dismissed

Anand Prakash Vs Godrej Sara Lee Ltd.

Delhi High Court · (2009) 121 FLR 327

Constitution of India, 1950 — Article 226

High Courts11 Sept 2009

M.C.D. Vs O.P. Bhatia and Another

Delhi High Court · (2009) 09 DEL CK 0400

Constitution of India, 1950 — Article 368

High Courts11 Sept 2009Allowed

Eskay Electronics (I) Pvt. Ltd. and Others Vs P.K. Khera, Superintendent, Central Excise, Preventive Central Excise Vs Eskay Electronics (I) Pvt. Ltd. and Others

Delhi High Court · (2009) 244 ELT 519

Central Excises and Salt Act, 1944 — Section 32K(1), 9, 9AConstitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 244, 482

High Courts11 Sept 2009Dismissed

Shivaai Industries (P) Ltd. Vs Delhi Transport Corporation

Delhi High Court · (2009) 09 DEL CK 0376

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)

High Courts11 Sept 2009Allowed

Dr. S.C. Bhatia Vs University of Delhi and Another

Delhi High Court · (2009) ILR Delhi 307 Supp

High Courts11 Sept 2009Dismissed

Mr. Chetan Dayal Vs Mrs. Aruna Malhotra and Others

Delhi High Court · (2009) 09 DEL CK 0285

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ASuccession Act, 1925 — Section 211, 213

High Courts11 Sept 2009Dismissed

Lachhman Das Behari Lal Vs Ghanshyam Das Jetha Nand and Others

Delhi High Court · (2009) 09 DEL CK 0284

Central Excise Rules, 1944 — Rule 9Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 151Limitation Act, 1963 — Section 5

High Courts11 Sept 2009Dismissed

Triveni Engineering and Industries Ltd. Vs The Commissioner of Income Tax-XIX

Delhi High Court · (2009) 226 CTR 526 : (2010) 320 ITR 430

Income Tax Act, 1961 — Section 260A, 28, 36(1), 43B

High Courts11 Sept 2009Dismissed

Office of The Chief Post Master and Others Vs Living Media India Ltd. and Another

Delhi High Court · (2009) ILR Delhi 324 Supp

Post Office Act, 1898 — Section 9, 9(3)Post Office Rules, 1933 — Rule 30

High Courts11 Sept 2009Dismissed

Smt. Har Naraini Devi and Another Vs Union of India (UOI) and Others

Delhi High Court · (2009) 162 DLT 663

Constitution of India, 1950 — Article 14, 15, 19, 21, 31ADelhi Land Reforms Act, 1954 — Section 48, 50, 52

High Courts11 Sept 2009Disposed Off

Master Rahul Seth thru. Father Vs Mount Carmel School and Another

Delhi High Court · (2009) 09 DEL CK 0241

High Courts11 Sept 2009Allowed

Shri Ashok Kumar Vs Gulshan Kumar

Delhi High Court · (2010) 1 Crimes 394

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139