COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 96 of 238

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

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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

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High Courts13 Aug 2009Dismissed

State Vs Girish Kumar Bhasin

Delhi High Court · (2009) 08 DEL CK 0358

Penal Code, 1860 (IPC) — Section 302, 498A

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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

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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

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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

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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)

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High Courts13 Aug 2009Allowed

Sharmila and Others Vs Zuber Alam and Another

Delhi High Court · (2009) 08 DEL CK 0322

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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

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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)

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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

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High Courts13 Aug 2009Allowed

Rohima Khatoon Vs State of Haryana

Delhi High Court · (2009) 08 DEL CK 0263

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High Courts13 Aug 2009Allowed

ICAI Accounting Research Foundation and Another Vs Director General of Income Tax (Exemptions) and Others

Delhi High Court · (2009) 08 DEL CK 0260

COMPANIES ACT, 1956 — Section 25Income Tax Act, 1961 — Section 10, 12A, 12AA, 2

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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

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High Courts13 Aug 2009Disposed Off