High Courts02 Sept 2009Allowed
Sunil Gupta Vs Kamal Kant
Delhi High Court · (2009) 09 DEL CK 0092
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 73 of 212
High Courts02 Sept 2009
Commissioner of Police and Another Vs Daya Nand
Delhi High Court · (2010) 1 ILR Delhi 538
Constitution of India, 1950 — Article 311(2)
High Courts02 Sept 2009
Mukesh @ Girdi Vs The State (GNCT) of Delhi
Delhi High Court · (2009) 09 DEL CK 0061
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 34, 393, 398
High Courts02 Sept 2009
Sh. Preetinder Singh Thapar Vs Sh. Hardeep Singh Thapar and Others
Delhi High Court · (2009) 09 DEL CK 0042
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 17Hindu Succession Act, 1956 — Section 22
High Courts02 Sept 2009
Ex-Constable Mahabir Singh and Ex-Constable Mahabir Singh Vs Union of India (UOI) and The Additional Deputy Commissioner of Police
Delhi High Court · (2009) 09 DEL CK 0027
Constitution of India, 1950 — Article 311(2), 311(3)Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts01 Sept 2009Allowed
Zini Chaurasia Vs University of Delhi and Others University of Delhi and Another Vs Saniya Siddiqui
Delhi High Court · (2009) 09 DEL CK 0402
High Courts01 Sept 2009Dismissed
Asif Iqbal, IRS Secretary, MAEF (Maulana Azad Education Foundation) Ministry of Home Affairs Social Justice Science Centre Vs Union of India (UOI) Chief Secretary Member of Minority Affairs and Maulana Azad Education Foundation
Delhi High Court · (2009) 09 DEL CK 0373
High Courts01 Sept 2009Disposed Off
Sh. T.V. Ramanathan Vs Government of NCT of Delhi
Delhi High Court · (2010) 1 ILR Delhi 397 : (2009) 4 JCC 2910 : (2010) 6 RCR(Criminal) 2542
Criminal Procedure Code, 1973 (CrPC) — Section 200Delhi Factories Rules, 1950 — Rule 102, 11(A), 3, 3(A), 4Factories Act, 1948 — Section 2, 45, 6, 7, 9
High Courts01 Sept 2009Dismissed
Union of India (UOI) Vs Karnataka Implements and Machineries Co. Ltd.
Delhi High Court · (2009) 09 DEL CK 0352
Arbitration Act, 1940 — Section 29, 30, 33, 37(1), 37(3)Constitution of India, 1950 — Article 131Contract Act, 1872 — Section 56
High Courts01 Sept 2009Dismissed
Commissioner of Income Tax Vs Rajhans Aromatics
Delhi High Court · (2011) 336 ITR 68 : (2011) 199 TAXMAN 68
Income Tax Act, 1961 — Section 132, 132A, 158BC, 158BC(1), 158BE
High Courts01 Sept 2009Dismissed
National Insurance Co. Ltd. Vs Smt. Pushpa and Others
Delhi High Court · (2009) 09 DEL CK 0294
Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 4, 4(2), 4(A), 4A(1)
High Courts01 Sept 2009Dismissed
Ashwani Kumar Vs The State
Delhi High Court · (2009) 09 DEL CK 0283
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482, 82, 83
High Courts01 Sept 2009Disposed Off
National Insurance Co. Ltd. Vs Hemanti and Others
Delhi High Court · (2009) 09 DEL CK 0271
High Courts01 Sept 2009Dismissed
Pramod Kumar and Others Vs Continental Telepower Industries Ltd.
Delhi High Court · (2009) 09 DEL CK 0233
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(F)
High Courts01 Sept 2009
Kallu Bai Vs Parmod Yadav and Others
Delhi High Court · (2009) 09 DEL CK 0206
Motor Vehicles Act, 1988 — Section 168, 169
High Courts01 Sept 2009Allowed
Dhaneshwar and Others Vs Satpal and Another
Delhi High Court · (2009) 09 DEL CK 0192
Motor Vehicles Act, 1988 — Section 163A, 168
High Courts01 Sept 2009Dismissed
The National Small Industries Corporation Ltd. Vs ASA Rubber Industries Pvt. Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 251, 378(4)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts01 Sept 2009Dismissed
Deepak Negi and Another, Lalit Kumar, Ashok Khare and A.A. Rohit Chahal Vs University of Delhi and Others
Delhi High Court · (2009) 162 DLT 360 : (2010) 7 RCR(Civil) 1136
High Courts01 Sept 2009Allowed
Mohan Lal @ Tony and Others Vs State (NCT of Delhi)
Delhi High Court · (2009) 174 DLT 399 : (2010) 1 ILR Delhi 516
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts01 Sept 2009Dismissed
Sant Tulsi Dass Cooperative Group Housing Society Limited Vs Narinder Kumar Aggarwal and Others
Delhi High Court · (2009) 09 DEL CK 0087