High Courts16 Dec 2009Disposed Off
Anita Malhotra Vs Apparel Export Promotion Counc
Delhi High Court · (2009) 12 DEL CK 0275
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 8 of 238
High Courts16 Dec 2009
Ombir Singh and Another Vs State of NCT of Delhi
Delhi High Court · (2009) 12 DEL CK 0161
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts16 Dec 2009Dismissed
Hans Raj Dhankar Vs New Delhi Municipal Council and Others
Delhi High Court · (2009) 12 DEL CK 0160
High Courts16 Dec 2009
Bharat Builders Vs Delhi Development Authority
Delhi High Court · (2009) 12 DEL CK 0159
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 46
High Courts16 Dec 2009
Rajesh Tyagi and Others Vs Jaibir Singh and Others
Delhi High Court · (2009) 8 ILR Delhi 234 Supp : (2009) ILR Delhi 471 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Motor Vehicles Act, 1988 — Section 158(6), 166(4), 168, 169
High Courts16 Dec 2009
Flemingo Duty Free Shop Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0133
High Courts16 Dec 2009
World Media Ltd. Vs Prasar Bharti
Delhi High Court · (2009) 12 DEL CK 0119
Arbitration and Conciliation Act, 1996 — Section 16, 23(3), 34
High Courts16 Dec 2009Dismissed
Sanjay Vs State
Delhi High Court · (2010) CriLJ 3214
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 113B, 32, 32(1)Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts16 Dec 2009Allowed
Rattan Lal Aggarwal Vs Union of India (UOI)
Delhi High Court · (2009) 12 DEL CK 0091
Land Acquisition Act, 1894 — Section 18, 19, 4
High Courts16 Dec 2009Dismissed
Tejinder Virdi @ Dolly Vs State Hem Chand @ Nani Vs State of NCT of Delhi
Delhi High Court · (2009) ILR Delhi 380 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 10, 27, 6Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364, 380
High Courts16 Dec 2009Dismissed
Religare Securities Ltd. Vs Mr. Om Singh Deswal
Delhi High Court · (2009) 12 DEL CK 0072
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12
High Courts16 Dec 2009
Anis and Another Vs State NCT of Delhi Nand Kishore Vs State of Delhi
Delhi High Court · (2009) 12 DEL CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 471, 474, 489B, 489C
High Courts16 Dec 2009
Subramanian Swamy Vs Election Commission of India and Another
Delhi High Court · (2009) 12 DEL CK 0054
Constitution of India, 1950 — Article 102(1), 103(1), 103(2)
High Courts16 Dec 2009
Deconar Services Pvt. Ltd. Vs National Thermal Power Corporation Limited
Delhi High Court · (2009) ILR Delhi 432 Supp
Arbitration Act, 1940 — Section 29, 30, 33Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 28
High Courts15 Dec 2009Dismissed
Man Singh Vs Kaushalia Devi (Since Deceased) through L.R. Vijay Kumar Bhasin
Delhi High Court · (2009) 12 DEL CK 0397
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 38
High Courts15 Dec 2009Disposed Off
Pernod Ricard, SA and Another Vs Real House Distillery Pvt. Ltd. and Another
Delhi High Court · (2010) 42 PTC 342
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 151Copyright Act, 1957 — Section 2, 62(2), 63, 64Trade and Merchandise Marks Act, 1958 — Section 28, 31
High Courts15 Dec 2009Disposed Off
Stup Consultants Pvt. Ltd. Vs Indian Oil Corporation Ltd.
Delhi High Court · (2009) 12 DEL CK 0388
Arbitration and Conciliation Act, 1996 — Section 11, 34Contract Act, 1872 — Section 28, 46
High Courts15 Dec 2009
Sukh Chain and Hargovind @ Pappu Vs The State
Delhi High Court · (2009) 12 DEL CK 0376
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Dec 2009Dismissed
Sh. Ram Avtar Tyagi Vs State (NCT) of Delhi and Others
Delhi High Court · (2009) 12 DEL CK 0375
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 203, 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 415, 420
High Courts15 Dec 2009Allowed
Sushma Singh and Others Vs D.T.C. and Others
Delhi High Court · (2009) 8 ILR Delhi 230 Supp