High Courts08 Sept 2009Dismissed
Jialall Kishorilall Pvt. Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 09 DEL CK 0184
Arbitration and Conciliation Act, 1996 — Section 9
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 68 of 212
High Courts08 Sept 2009Allowed
Mitre Sports International Limited Vs Home Box Office, Inc.
Delhi High Court · (2009) 09 DEL CK 0158
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 19, Order 26 Rule 20
High Courts08 Sept 2009Dismissed
Commissioner, VAT, Trade and Taxes Department Vs International Travel House Ltd.
Delhi High Court · (2010) 7 RCR(Civil) 2898 : (2009) 25 VST 653
Constitution of India, 1950 — Article 246(1), 29A, 366, 366(29A)
High Courts08 Sept 2009
Commissioner of Income Tax Vs J.D. Farms
Delhi High Court · (2009) 227 CTR 500 : (2009) 7 ILR Delhi 567 : (2010) 187 TAXMAN 151
Income Tax Act, 1961 — Section 147, 148, 260A, 32A(2), 80HHA
High Courts08 Sept 2009Dismissed
Saksham Promoters India (P) Ltd. and Another Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2010) 2 ILR Delhi 124 : (2010) 7 RCR(Civil) 1507
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts08 Sept 2009
Shipra Srivastava and Another Vs Asstt. Commissioner of Income Tax
Delhi High Court · (2009) 227 CTR 600 : (2009) 319 ITR 221 : (2009) 184 TAXMAN 210
Income Tax Act, 1961 — Section 143(1), 147, 148, 23, 23(2)Income Tax Rules, 1962 — Rule 3
High Courts07 Sept 2009
Vakil Chand Jain Vs Prakash Chand Jain
Delhi High Court · (2009) 09 DEL CK 0442
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(3)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2), Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2Court Fees Act, 1870 — Article 17
High Courts07 Sept 2009Dismissed
Ways Infotechnologies Pvt. Ltd. Vs Kotak Commodity Services Ltd., The Arbitration Division, Multi Commodity Exchange of India Ltd. and Justice Mr. A.D. Tated (Retd), Sole Arbitrator
Delhi High Court · (2009) 09 DEL CK 0441
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)
High Courts07 Sept 2009Dismissed
Kamlesh Vs State
Delhi High Court · (2009) 166 DLT 127 : (2010) 6 RCR(Criminal) 1445
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts07 Sept 2009Dismissed
Ranvir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2009) 09 DEL CK 0439
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Central Civil Services (Pension) Rules, 1972 — Rule 9Constitution of India, 1950 — Article 14, 16, 226
High Courts07 Sept 2009Dismissed
Sudhir Vs State
Delhi High Court · (2009) 09 DEL CK 0438
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts07 Sept 2009
Shiva Construction Vs Hindustan Petroleum Corporation Ltd.
Delhi High Court · (2009) 09 DEL CK 0365
Arbitration and Conciliation Act, 1996 — Section 31(5), 34, 34(3)
High Courts07 Sept 2009
Shri Kulwant Singh Vs Dr. Laljee Kent and Others
Delhi High Court · (2009) 162 DLT 625 : (2010) 1 ILR Delhi 630 : (2009) 156 PLR 36 : (2010) 7 RCR(Civil) 1270
Benami Transactions (Prohibition) Act, 1988 — Section 4(3)
High Courts07 Sept 2009Dismissed
Anita Saxena Vs State
Delhi High Court · (2009) 09 DEL CK 0346
Evidence Act, 1872 — Section 8
High Courts07 Sept 2009Allowed
Mirtunjay Tiwari Vs State
Delhi High Court · (2010) 1 ILR Delhi 590
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2009Dismissed
Shri S.K. Garg Vs Sky City Hotels (P) Ltd.
Delhi High Court · (2009) 09 DEL CK 0242
High Courts07 Sept 2009
Sadhu Sunder Singh Welfare Society Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 09 DEL CK 0212
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 34
High Courts07 Sept 2009
K. Vallabhdas Vs Rotary International and Others
Delhi High Court · (2009) 112 DRJ 493 : (2010) 7 RCR(Civil) 1976
Arbitration and Conciliation Act, 1996 — Section 45, 5
High Courts07 Sept 2009Dismissed
Indiabulls Financial Services Ltd. Vs Delhi Art Gallery Pvt. Ltd. and Another
Delhi High Court · (2009) 09 DEL CK 0188
High Courts07 Sept 2009Allowed
Naurang Devi Vs Man Singh
Delhi High Court · (2009) 09 DEL CK 0173
Motor Vehicles Act, 1988 — Section 163A, 168