High Courts10 Sept 2009Allowed
Esys Information Technologies Pvt. Ltd. Vs Polaris Retail Infotech Ltd.
Delhi High Court · (2009) 09 DEL CK 0359
Arbitration and Conciliation Act, 1996 — Section 11, 11(5)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 66 of 212
High Courts10 Sept 2009Allowed
Shri Jeet Singh Vs Delhi Transport Corporation
Delhi High Court · (2009) 09 DEL CK 0357
Constitution of India, 1950 — Article 226
High Courts10 Sept 2009Dismissed
Commissioner of Income Tax Vs OCL Ltd.
Delhi High Court · (2009) 09 DEL CK 0289
High Courts10 Sept 2009Allowed
Cynosure Designs Vs The MSTC Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0288
Arbitration and Conciliation Act, 1996 — Section 11(6), 2, 20, 9
High Courts10 Sept 2009Allowed
Girish Ahuja Vs Kendriya Vidyalaya Sangathan and Others
Delhi High Court · (2009) 2 ILR Delhi 314
Constitution of India, 1950 — Article 14, 16
High Courts10 Sept 2009Disposed Off
Sarvesh Chopra Builders Pvt. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2009) 09 DEL CK 0243
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8), 14
High Courts10 Sept 2009
Malkhan Singh Vs State (NCT of Delhi)
Delhi High Court · (2009) CriminalCC 552 : (2010) 6 RCR(Criminal) 1868
High Courts10 Sept 2009Allowed
Sardar Indermohan Singh Siali Vs State and Others
Delhi High Court · (2009) 09 DEL CK 0224
Evidence Act, 1872 — Section 68, 69
High Courts10 Sept 2009Dismissed
Delhi Transport Corporation Vs Shri Jeet Singh (Ex. Driver)
Delhi High Court · (2009) 09 DEL CK 0219
Constitution of India, 1950 — Article 226
High Courts10 Sept 2009
Laxmi Narain Khemka Vs Tulsian Dharamshala Trust Khetr
Delhi High Court · (2010) 2 ILR Delhi 143
Charitable and Religious Trusts Act, 1920 — Section 2, 3, 3(1), 3(2), 5Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 92(3)Constitution of India, 1950 — Article 227
High Courts10 Sept 2009Dismissed
Spentex Industries Ltd. Vs Mr. O.P. Lohia
Delhi High Court · (2009) 09 DEL CK 0097
Arbitration and Conciliation Act, 1996 — Section 11(4), 12Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 7 Rule 11Contract Act, 1872 — Section 230
High Courts10 Sept 2009Allowed
Strix Limited Vs Maharaja Appliances Limited
Delhi High Court · (2009) ILR Delhi 244 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 107A, 3, 48
High Courts10 Sept 2009Dismissed
Commissioner of Income Tax Vs Haryana Sheet Glass Ltd.
Delhi High Court · (2009) 318 ITR 173 : (2010) 188 TAXMAN 7
Income Tax Act, 1961 — Section 140
High Courts10 Sept 2009Allowed
Durga Prasad Vs State
Delhi High Court · (2009) 09 DEL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 404
High Courts10 Sept 2009Dismissed
Punita Sahni Vs Kailash Sethi
Delhi High Court · (2010) 1 ILR Delhi 695
Delhi Rent Control Act, 1958 — Section 11, 14(1), 14(2), 15, 15(1)
High Courts09 Sept 2009Dismissed
Manisha V. Vs University of Delhi and Others
Delhi High Court · (2009) ILR Delhi 821 Supp
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 10A
High Courts09 Sept 2009
Vishal Gupta Vs L and T Finance Limited
Delhi High Court · (2009) 09 DEL CK 0424
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 20
High Courts09 Sept 2009
Smt. Chitra Garg Vs Shri Surinder Kumar Bansal and Another
Delhi High Court · (2010) 2 ILR Delhi 129
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11, 9Delhi Rent Control Act, 1958 — Section 14, 14(1), 14D, 50Transfer of Property Act, 1882 — Section 111
High Courts09 Sept 2009
Diwakar Engineers Ltd. Vs The Income Tax Officer
Delhi High Court · (2010) 329 ITR 28 : (2010) 187 TAXMAN 327
Income Tax Act, 1961 — Section 131, 139, 139(2), 143(3), 147
High Courts09 Sept 2009Dismissed
Shri Sannil Sethi Vs Punjabi Bagh Club (Regd.) and Others
Delhi High Court · (2009) 09 DEL CK 0356
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 151