High Courts17 Dec 2009Dismissed
R.S. Mewati Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0176
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 7 of 238
High Courts17 Dec 2009Dismissed
Rajbir Singh (Since deceased) and Samundar Singh Vs State of Delhi
Delhi High Court · (2009) 12 DEL CK 0175
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 319, 323, 34
High Courts17 Dec 2009Dismissed
Hafiz Mohd. Khalid Vs Delhi Wakf Board
Delhi High Court · (2009) 12 DEL CK 0157
Penal Code, 1860 (IPC) — Section 376
High Courts17 Dec 2009
D.C.M. Limited and Another Vs Mahabir Singh Rana
Delhi High Court · (2010) 114 DRJ 475
Contract Act, 1872 — Section 73Industrial Disputes Act, 1947 — Section 2
High Courts17 Dec 2009
Sambhavana Vs Delhi University and Others
Delhi High Court · (2009) 12 DEL CK 0139
Constitution of India, 1950 — Article 226
High Courts17 Dec 2009Allowed
Piyush Saxena Vs Enforcement Directorate
Delhi High Court · (2010) 100 SCL 493
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Customs Act, 1962 — Section 108, 111, 123, 135, 138B(1)
High Courts17 Dec 2009Dismissed
Shenzen Konka Telecomn. Vs A2VP Distributors P. Ltd.
Delhi High Court · (2009) 12 DEL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 17, 19, 19(1), 20
High Courts17 Dec 2009Dismissed
Management of Best Roadways Ltd. Vs Smt. Darshna Devi Sharma and Others
Delhi High Court · (2009) 12 DEL CK 0016
Workmens Compensation Act, 1923 — Section 2(1), 22
High Courts17 Dec 2009Dismissed
Rajbir Singh and Samundar Singh Vs State of Delhi
Delhi High Court · (2009) 12 DEL CK 0015
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 319, 323, 34
High Courts16 Dec 2009Dismissed
Pardes Dehydration Co. Vs Union of India (UOI) Union of India (UOI) Vs Pardes Dehydration Co.
Delhi High Court · (2009) 12 DEL CK 0389
Arbitration Act, 1940 — Section 14, 17, 30, 33, 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts16 Dec 2009Dismissed
Adarsh Bhushan Mitra and Another Vs State, Govt. of NCT and Another
Delhi High Court · (2009) 12 DEL CK 0378
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 182, 211, 34, 403
High Courts16 Dec 2009Dismissed
Union of India (UOI) Vs B.L. Sinha
Delhi High Court · (2009) 12 DEL CK 0377
Companies Act, 1956 — Section 297, 297(1)Constitution of India, 1950 — Article 226
High Courts16 Dec 2009Dismissed
Sarup Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0373
Land Acquisition Act, 1894 — Section 28, 4, 6
High Courts16 Dec 2009Dismissed
Continental Enterprises Ltd. Vs State Trading Corporation of India Ltd.
Delhi High Court · (2009) 12 DEL CK 0348
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5Contract Act, 1872 — Section 56
High Courts16 Dec 2009Dismissed
Godrej Agrovet Limited Vs Surya Soaps and Chemicals
Delhi High Court · (2009) 12 DEL CK 0331
Arbitration and Conciliation Act, 1996 — Section 34
High Courts16 Dec 2009Allowed
Vinay Kumar and Another Vs State of NCT of Delhi
Delhi High Court · (2009) 12 DEL CK 0321
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 4, 5, 6
High Courts16 Dec 2009Disposed Off
Brijesh @ Guddu Vs State of The NCT of Delhi
Delhi High Court · (2009) 12 DEL CK 0291
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Dec 2009Allowed
Deepak Kaul Vs The State of NCT of Delhi
Delhi High Court · (2009) 12 DEL CK 0280
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts16 Dec 2009
Sanjiv Kumar Vs The State
Delhi High Court · (2009) ILR Delhi 447 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 408