High Courts18 Aug 2009Dismissed
Rajni Devi Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0453
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 84 of 212
High Courts18 Aug 2009
Living Media India Ltd. Vs Adarsh Gupta and Others
Delhi High Court · (2009) 08 DEL CK 0435
Copyright Act, 1957 — Section 2, 63, 65Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 420, 425, 486
High Courts18 Aug 2009Allowed
Mahesh Chand Vs State
Delhi High Court · (2009) 08 DEL CK 0429
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 120B, 302
High Courts18 Aug 2009
Sunder Lal Khatri and Sons Vs DDA
Delhi High Court · (2009) 08 DEL CK 0428
Arbitration Act, 1940 — Section 18, 19, 37(3), 8(2)
High Courts18 Aug 2009Dismissed
Himachal Futuristic Communication Ltd. Vs Union of India (UOI)
Delhi High Court · (2009) 7 ILR Delhi 494
Arbitration and Conciliation Act, 1996 — Section 34, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151
High Courts18 Aug 2009Dismissed
National Rubber Corporation Vs M.R. Choudhary and Others
Delhi High Court · (2009) 08 DEL CK 0374
Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 10(2), 11, 11(2)
High Courts18 Aug 2009
Union of India (UOI) and Others Vs Tarseem Lal Verma
Delhi High Court · (2010) 6 SLR 564
Armed Forces Headquarters Civil Services Rules, 1968 — Rule 13(3)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 311
High Courts18 Aug 2009
Glaxosmithkline Pharmaceuticals Ltd. Vs R.S. Traders and Others
Delhi High Court · (2009) 08 DEL CK 0365
High Courts18 Aug 2009Dismissed
Shri Bal Kishan and Another Vs Bhagini Nivedita College
Delhi High Court · (2009) 08 DEL CK 0300
Constitution of India, 1950 — Article 14, 16, 226
High Courts18 Aug 2009
Sushil Jeetpuria Vs Assistant Commissioner of Income Tax
Delhi High Court · (2009) 08 DEL CK 0242
Income Tax Act, 1961 — Section 142(2D)
High Courts18 Aug 2009Allowed
Aarti Sabharwal Vs Jitender Singh Chopra and Others
Delhi High Court · (2009) 162 DLT 38 : (2010) 8 RCR(Civil) 3134
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3(1), 3(2), 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 7 Rule 11Companies Act, 1956 — Section 125, 127, 132, 135
High Courts18 Aug 2009
Ram Kishan Vs State
Delhi High Court · (2009) 08 DEL CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 325, 34
High Courts18 Aug 2009
Vardhman Silk Mills Pvt. Ltd. Vs Vardhman Sarees Pvt. Ltd.
Delhi High Court · (2009) 08 DEL CK 0095
High Courts18 Aug 2009
Hillcrest Reality SDN. BHD. Vs Mr. Ram Parshotam Mittal and Others
Delhi High Court · (2010) 156 CompCas 597 : (2010) 6 RCR(Civil) 493 : (2010) 103 SCL 80
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Companies Act, 1956 — Section 100, 44, 78, 78(1), 78(2)
High Courts18 Aug 2009
Indiabulls Financial Services Ltd. Vs Jubilee Plots and Housing Private Ltd. and Others
Delhi High Court · (2009) 08 DEL CK 0080
Arbitration and Conciliation Act, 1996 — Section 17, 27(5), 9
High Courts18 Aug 2009
Carlton Overseas Pvt. Ltd. Vs Income Tax Officer and Others
Delhi High Court · (2010) 229 CTR 439 : (2009) 318 ITR 295 : (2010) 188 TAXMAN 11
Income Tax Act, 1961 — Section 148, 80G, 80HHC, 80IA, 80IA(9)
High Courts18 Aug 2009
Oval Investment Pvt. Ltd. and Others Vs Indiabulls Financial Services Ltd. and Others
Delhi High Court · (2009) 08 DEL CK 0054
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11, 14, 16, 17, 21Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9
High Courts18 Aug 2009Dismissed
Ranbir Kaushik Vs B.S.E.S. R.P. Ltd.
Delhi High Court · (2010) 1 Crimes 212 : (2010) 1 ILR Delhi 230
High Courts18 Aug 2009Dismissed
Ram Kumar Vs Commr. of Police and Others
Delhi High Court · (2009) 8 SLR 527
Constitution of India, 1950 — Article 14, 226Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 16(11)
High Courts18 Aug 2009Dismissed
Uzi Justman Vs Telephone Cables Ltd. and Another
Delhi High Court · (2009) 151 CompCas 541 : (2009) 169 DLT 221 : (2009) 7 ILR Delhi 485
Arbitration Act, 1940 — Section 14, 17Arbitration and Conciliation Act, 1996 — Section 34Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(3), 32, 36