High Courts20 Aug 2009
Vivek Pratap Singh Vs Vice Chancellor and Others
Delhi High Court · (2009) 08 DEL CK 0156
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 92 of 238
High Courts20 Aug 2009Dismissed
The Saraswati Industrial Syndicate Ltd. Vs Overseas Infrastructure Alliance(I) Pvt. Ltd and Another
Delhi High Court · (2009) 08 DEL CK 0130
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 14, 19, 21Specific Relief Act, 1963 — Section 41
High Courts19 Aug 2009Dismissed
Satender Kumar and Others Vs Union of India (UOI), The Railway Board Ministry of Railways and Indian Railway Catering and Tourism Corporation Ltd.
Delhi High Court · (2009) 08 DEL CK 0448
High Courts19 Aug 2009
Shri Dharam Pal Vs The Principal and Others
Delhi High Court · (2009) 08 DEL CK 0447
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts19 Aug 2009
Commissioner of Income Tax Vs Whirlpool of India Ltd.
Delhi High Court · (2010) 229 CTR 435 : (2009) 318 ITR 347 : (2009) 185 TAXMAN 387
Income Tax Act, 1961 — Section 260A, 3Wealth Tax Act, 1957 — Section 5(1)
High Courts19 Aug 2009Dismissed
Davinder Vs State
Delhi High Court · (2009) 08 DEL CK 0375
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 363
High Courts19 Aug 2009Allowed
Commissioner of Income Tax Vs Dass Trading and Holding (P) Ltd.
Delhi High Court · (2009) 226 CTR 533
Income Tax Act, 1961 — Section 131, 254, 271, 271(1), 271(1B)
High Courts19 Aug 2009Allowed
Ramai and Another Vs Bachchu Singh and Others
Delhi High Court · (2009) 08 DEL CK 0321
Motor Vehicles Act, 1988 — Section 133, 163A, 168
High Courts19 Aug 2009Dismissed
Commissioner of Income Tax Vs Yamaha Motor India (P) Ltd.
Delhi High Court · (2009) 226 CTR 304 : (2010) 328 ITR 297 : (2009) 183 TAXMAN 291
High Courts19 Aug 2009
Mohan Singh Vs State
Delhi High Court · (2009) 08 DEL CK 0308
Penal Code, 1860 (IPC) — Section 299, 304, 322, 323, 325
High Courts19 Aug 2009
Rajiv Dhawan and Another Vs Phirtu and Another
Delhi High Court · (2010) 159 PLR 36
Motor Vehicles Act, 1988 — Section 146, 196
High Courts19 Aug 2009Disposed Off
Delhi Transport Corporation Vs Shri Anup Singh
Delhi High Court · (2009) 08 DEL CK 0278
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts19 Aug 2009Dismissed
Jayaswal Neco Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0265
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54, 54(1), 54(2), 59, 60Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts19 Aug 2009
Ajay A.P. Toppo Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0201
Administrative Tribunals Act, 1985 — Section 14(1), 29, 3
High Courts19 Aug 2009Dismissed
Satender Kumar Prop. Praye Lal and Sons Vending Contractor and Others Vs Union of India (UOI), The Railway Board and Indian Railway Catering and Tourism Corporation Ltd.
Delhi High Court · (2009) 08 DEL CK 0200
High Courts19 Aug 2009Dismissed
Mohd. Mohsin Vs state
Delhi High Court · (2009) 3 ILR Delhi 711 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts19 Aug 2009Dismissed
Motilal Oswal Securities Ltd. Vs Sandeep Paul
Delhi High Court · (2009) 08 DEL CK 0158
Arbitration and Conciliation Act, 1996 — Section 33, 34Contract Act, 1872 — Section 148, 152Sales of Goods Act, 1930 — Section 47
High Courts19 Aug 2009
Shiv Shakti Kirana Kendra Vs Commissioner, VAT
Delhi High Court · (2010) 1 ILR Delhi 237
Delhi Sales Tax Act, 1975 — Section 44, 45(1), 45(2)Delhi Value Added Tax Act, 2004 — Section 106, 106(1), 106(2), 106(3), 74English Interpretation Act, 1889 — Section 38
High Courts19 Aug 2009
Ajay Makhija Vs Dollarmine Exports Pvt. Ltd. and Others
Delhi High Court · (2009) 08 DEL CK 0142
Arbitration Act, 1940 — Section 5, 9