High Courts11 Sept 2009Dismissed
Commissioner of Income Tax Vs Aspentech India (P.) Ltd.
Delhi High Court · (2010) 229 CTR 172 : (2010) 187 TAXMAN 25
Income Tax Act, 1961 — Section 35D, 37(1)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 65 of 212
High Courts11 Sept 2009
Triveni Engg. and Industries Ltd. Vs Commissioner of Income Tax, New Delhi
Delhi High Court · (2009) 184 TAXMAN 179
Income Tax Act, 1961 — Section 260A, 28, 36(1)(iii), 43B, 43B(d)
High Courts11 Sept 2009
Nuurrie Media Ltd. Vs Indian tourism development corp. Ltd. and Another
Delhi High Court · (2009) 09 DEL CK 0225
Arbitration and Conciliation Act, 1996 — Section 11(6)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2
High Courts11 Sept 2009
Ram Babu Mishra Vs Secretary, State Transport Authority Govt. of NCT of Delhi
Delhi High Court · (2009) 09 DEL CK 0200
High Courts11 Sept 2009Dismissed
Har Narain Devi and Another Vs Union of India and Others
Delhi High Court · (2010) 1 ILR Delhi 728 : (2010) 7 RCR(Civil) 1288
Constitution of India, 1950 — Article 14, 15, 19, 21, 31Delhi Land Reforms Act, 1954 — Section 4, 48, 50, 50(a), 52
High Courts11 Sept 2009Dismissed
Ambuj Kumar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 09 DEL CK 0152
Constitution of India, 1950 — Article 14
High Courts11 Sept 2009Dismissed
Khurshid Ahmed @ Takloo Vs State
Delhi High Court · (2009) 09 DEL CK 0123
Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Sept 2009
G.D. Bhutani and Co. Vs DDA and Others
Delhi High Court · (2009) 09 DEL CK 0121
Arbitration and Conciliation Act, 1996 — Section 30, 33
High Courts11 Sept 2009Allowed
Hyderabad Pollution Controls Ltd. Vs Indure Pvt. Ltd.
Delhi High Court · (2009) 09 DEL CK 0098
Arbitration and Conciliation Act, 1996 — Section 11(6), 14
High Courts11 Sept 2009Dismissed
Sardar Harjit Singh Vs Sardar Ravel Singh and Others
Delhi High Court · (2009) 175 DLT 428 : (2010) 7 RCR(Civil) 2132
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 22 Rule 10, Order 23 Rule 1, Order 39 Rule 10, Order 39 Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts11 Sept 2009
Techno Construction Company Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 09 DEL CK 0070
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts11 Sept 2009Allowed
Pioneer Nuts and Bolts Pvt. Ltd. Vs Goodwill Enterprises
Delhi High Court · (2009) 169 DLT 209 : (2010) 1 ILR Delhi 738 : (2009) 41 PTC 362 : (2010) 7 RCR(Civil) 2051
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 11, 2(1), 2(2), 26, 28
High Courts11 Sept 2009
Commissioner of Income Tax Vs Sunbeam Auto Ltd.
Delhi High Court · (2009) 227 CTR 133 : (2009) 7 ILR Delhi 585 : (2011) 332 ITR 167 : (2010) 189 TAXMAN 436
Income Tax Act, 1961 — Section 10(2), 143(3), 147, 148, 26
High Courts10 Sept 2009
Shri Banarasi Dass Chandiwala Sewa Smark Trust Society Vs MCD and Others
Delhi High Court · (2009) 09 DEL CK 0446
Delhi Municipal Corporation Act, 1957 — Section 116(G), 116(G)(2)
High Courts10 Sept 2009Dismissed
Wholesome Bites P. Ltd. Vs State Industrial Corpn. of Maharashtra Ltd.
Delhi High Court · (2009) ILR Delhi 296 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(2), Order 21 Rule 72A(5), Order 21 Rule 72A(6), Order 21 Rule 74ACompanies Act, 1956 — Section 529Constitution of India, 1950 — Article 226
High Courts10 Sept 2009Dismissed
I.S. Toor Vs P.M. Stone Clinic Limited The Management of P.M. Stone Clinic Limited and Another Vs Mr. I.S. Toor
Delhi High Court · (2009) 09 DEL CK 0421
Industrial Disputes Act, 1947 — Section 12(2), 2, 25FPenal Code, 1860 (IPC) — Section 408, 420, 506
High Courts10 Sept 2009
AGC Flat Glass Europe SA Vs Anand Mahajan and Others
Delhi High Court · (2009) 4 ILR Delhi 256 : (2009) 41 PTC 207
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Patents Act, 1970 — Section 57, 58, 59
High Courts10 Sept 2009
Alberto-Culver USA Inc. Vs Nexus Health and Home Care (P) Ltd.
Delhi High Court · (2010) 1 ILR Delhi 680 : (2009) 41 PTC 197
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Companies Act, 1956 — Section 2(I), 25Trade Marks Act, 1999 — Section 134, 135
High Courts10 Sept 2009Dismissed
Sh. Gian Chand Vs Gaon Sabha Aya Nagar and Others
Delhi High Court · (2009) 09 DEL CK 0396
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 80, 80(1), 80(2)
High Courts10 Sept 2009Allowed
Mr. Rakesh Khanna Vs Surya Vinayak Industries Pvt. Ltd.
Delhi High Court · (2009) 09 DEL CK 0387
Arbitration and Conciliation Act, 1996 — Section 11, 9