High Courts17 Aug 2009
Commissioner of Income Tax Vs Deeksha Holidays Ltd.
Delhi High Court · (2010) 186 TAXMAN 183
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 86 of 212
High Courts17 Aug 2009
Poorvanchal Caterers Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0020
High Courts17 Aug 2009
Rajive Stock Brokers Limited Vs Smt. Saroj Bala
Delhi High Court · (2009) 08 DEL CK 0005
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3)Companies Act, 1956 — Section 51
High Courts13 Aug 2009Dismissed
Swaran Dutt Sharma Vs Oriental Bank of Commerce and Others
Delhi High Court · (2009) 08 DEL CK 0441
High Courts13 Aug 2009
Celebrity Fitness (India) Pvt. Ltd. Vs JMD Ltd. and Another
Delhi High Court · (2009) 08 DEL CK 0439
Arbitration and Conciliation Act, 1996 — Section 9
High Courts13 Aug 2009
Naresh Gaur and Others Vs Uma Gupta
Delhi High Court · (2009) 4 CivCC 550 : (2009) 163 DLT 25 : (2010) 7 RCR(Civil) 1614
Contract Act, 1872 — Section 23Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 28
High Courts13 Aug 2009Dismissed
Abhishek Saini Vs University of Delhi and Another
Delhi High Court · (2009) 08 DEL CK 0413
High Courts13 Aug 2009
Sh. Tarlochan Singh and Others Vs Union Bank of India and Others
Delhi High Court · (2009) 08 DEL CK 0382
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 6, Order 9 Rule 7, 151Limitation Act, 1963 — Section 5
High Courts13 Aug 2009
D.M.H.P. Sales Ltd. Vs New Howrah Transport Company and Others
Delhi High Court · (2009) 162 DLT 248 : (2010) 7 RCR(Civil) 2561
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Delhi Rent Control Act, 1958 — Section 50Limitation Act, 1963 — Article 65
High Courts13 Aug 2009
Ramesh Chander Sibbal Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2009) ILR Delhi 827 Supp : (2010) 1 RCR(Criminal) 673 : (2010) 1 RCR(Criminal) 673
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 448, 498A
High Courts13 Aug 2009Allowed
Geeta and Another Vs State
Delhi High Court · (2009) 170 DLT 268 : (2010) 1 ILR Delhi 197 : (2010) 6 RCR(Criminal) 2336
Criminal Procedure Code, 1973 (CrPC) — Section 222, 313, 82, 83Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
High Courts13 Aug 2009Disposed Off
The Regional Provident Fund Commissioner Vs Park Hotel Private Ltd. and Others
Delhi High Court · (2009) 162 DLT 335 : (2009) 123 FLR 503 : (2009) ILR Delhi 847 Supp : (2010) 1 LLJ 626
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 2A, 6, 6A, 6C
High Courts13 Aug 2009
Delhi Transport Corporation Vs Sh. O.P. Nandwani
Delhi High Court · (2009) 08 DEL CK 0346
Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Death, Retirement and Terminal Gratuity) Regulations, 1969 — Regulation 5Oil and Natural Gas Commission Act, 1959 — Section 32, 32(1)
High Courts13 Aug 2009Allowed
Sharmila and Others Vs Zuber Alam and Another
Delhi High Court · (2009) 08 DEL CK 0322
High Courts13 Aug 2009Dismissed
Rajinder Kumar Gupta Vs Escorts Securities Ltd.
Delhi High Court · (2009) 08 DEL CK 0298
Arbitration and Conciliation Act, 1996 — Section 34
High Courts13 Aug 2009Dismissed
Sail Ex-Employees Association Vs Steel Authority of India Ltd. and Another
Delhi High Court · (2010) 124 FLR 410 : (2010) 2 LLJ 492 : (2010) 5 SLR 388
Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 4(2), 4(4), 4(5)
High Courts13 Aug 2009Dismissed
Mont Blanc Simplo-GMBH Vs New Delhi Stationery Mart and Another
Delhi High Court · (2009) 41 PTC 555 : (2010) 7 RCR(Civil) 1858
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts13 Aug 2009Allowed
Rohima Khatoon Vs State of Haryana
Delhi High Court · (2009) 08 DEL CK 0263
High Courts13 Aug 2009Disposed Off
Krishan Kumar Kathpal Vs Dayanand and Another
Delhi High Court · (2009) 08 DEL CK 0253
Arbitration and Conciliation Act, 1996 — Section 11, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts13 Aug 2009Dismissed
Rakhi Vs G.E. Money Financial Services Ltd. and Another
Delhi High Court · (2009) 08 DEL CK 0239