High Courts12 Aug 2009Dismissed
Kaveri Infrastructure Pvt. Ltd. Vs Delhi Jal Board and Others
Delhi High Court · (2010) 166 DLT 715 : (2009) ILR Delhi 253 Supp
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 98 of 238
High Courts12 Aug 2009Allowed
Workman Shri Sukhpal Singh Vs Management of Gajra Gears Ltd.
Delhi High Court · (2009) 08 DEL CK 0147
Constitution of India, 1950 — Article 226
High Courts12 Aug 2009
Panchayatghar Nirman Samiti and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0117
Delhi Development Act, 1957 — Section 21, 22Land Acquisition Act, 1894 — Section 18, 4
High Courts12 Aug 2009
R.D. Sharma and Sons Vs Indian Railway Catering and Tourism Corporation Ltd. and Others
Delhi High Court · (2009) 08 DEL CK 0113
High Courts12 Aug 2009Dismissed
Smt. Mithlesh Vs The State of N.C.T. of Delhi and Others
Delhi High Court · (2009) ILR Delhi 771 Supp : (2009) 4 JCC 2609
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 190, 195(1), 200Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts12 Aug 2009Dismissed
Sachin Kumar Saraf Vs State and Others
Delhi High Court · (2009) 08 DEL CK 0044
Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts12 Aug 2009
Ritmay Builders Pvt. Ltd. Vs Mr. Pratap Dube and Others
Delhi High Court · (2009) 08 DEL CK 0017
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 8
High Courts12 Aug 2009Dismissed
Dharampal Vs State
Delhi High Court · (2009) 08 DEL CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Aug 2009Dismissed
Puran Chand Vs BSES Rajdhani Power Ltd.
Delhi High Court · (2009) 08 DEL CK 0003
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 409, 467, 471
High Courts12 Aug 2009
Dr. K.A. Paul Vs K. Natwar Singh and Others
Delhi High Court · (2010) 7 RCR(Civil) 2656
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 2 Rule 3, Order 2 Rule 3(1), Order 7 Rule 11Limitation Act, 1963 — Article 76
High Courts11 Aug 2009
Dr. Mangal Dass Kapoor Vs Smt. Kamla Rani
Delhi High Court · (2009) 08 DEL CK 0436
Evidence Act, 1872 — Section 33Specific Relief Act, 1963 — Section 34, 42
High Courts11 Aug 2009Dismissed
D.D.A. Vs Maharaj Krishan Kapoor and Another
Delhi High Court · (2009) 08 DEL CK 0432
High Courts11 Aug 2009Dismissed
Syngenta India Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0422
Insecticides Act, 1968 — Section 10, 5, 5(5), 9, 9(3)Insecticides Rules, 1971 — Rule 4
High Courts11 Aug 2009
Sonia Magu Vs Commissioner of Income Tax
Delhi High Court · (2009) 227 CTR 680 : (2011) 336 ITR 227 : (2009) 185 TAXMAN 402
Evidence Act, 1872 — Section 23Income Tax Act, 1961 — Section 132
High Courts11 Aug 2009Dismissed
Commissiioner of Income Tax Vs Sophisticated Marbles and Granite Industries
Delhi High Court · (2009) 225 CTR 410 : (2011) 331 ITR 96 : (2010) 187 TAXMAN 251
Income Tax Act, 1961 — Section 10B, 80IB
High Courts11 Aug 2009Dismissed
Mohinder Singh Bhatti Vs State (NCT of Delhi)
Delhi High Court · (2009) 08 DEL CK 0328
Criminal Law (Amendment) Act, 1983 — Section 376A, 376B, 376C, 376DCriminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 25, 26, 27
High Courts11 Aug 2009
Rajiv Narula Vs State
Delhi High Court · (2009) 162 DLT 688 : (2009) 2 DMC 498 : (2010) 6 RCR(Criminal) 1483
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 113A, 113B, 32, 4Penal Code, 1860 (IPC) — Section 107, 302, 304B, 306, 34
High Courts11 Aug 2009Disposed Off
Karam Chand Thapar and Bros. (CS) Ltd. Vs Ganesh Prasad Seth and Others
Delhi High Court · (2009) 08 DEL CK 0314
Civil Procedure Code, 1908 (CPC) — Section 151Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts11 Aug 2009Dismissed
Shri Umesh Chand Sharma Vs Jeevan Service Station
Delhi High Court · (2009) 08 DEL CK 0301
Constitution of India, 1950 — Article 226