High Courts18 Dec 2009
Suresh Kumar Gupta Vs State and Others
Delhi High Court · (2009) 12 DEL CK 0174
Constitution of India, 1950 — Article 14Delhi Co-operative Societies Act, 2003 — Section 40, 40(3), 40(4)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,673 of 6,586
High Courts18 Dec 2009
Bal Kishan Vs State
Delhi High Court · (2009) 12 DEL CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts18 Dec 2009
Suraj Bhan Vs Union of India (UOI) and Others
Delhi High Court · (2009) 8 ILR Delhi 255 Supp
Land Acquisition Act, 1894 — Section 10, 17(1), 23(2), 23I(A), 28
High Courts18 Dec 2009Dismissed
Shri Jageshwar Nath Vs State, Union of India (UOI) and Ram Manohar Lohia Hospital (Wellington Hospital)
Delhi High Court · (2009) 12 DEL CK 0020
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Guardians and Wards Act, 1890 — Section 30Lunacy Act, 1912 — Section 78
High Courts18 Dec 2009
Indira Gandhi Airport TDI Karamchari Union Vs Union of India (UOI) and Others Union of India (UOI) and Another Vs Indira Gandhi Airport TDI Karamchari Union and Others
Delhi High Court · (2009) 12 DEL CK 0019
Aircraft Rules, 1937 — Rule 134, 3, 78Airports Authority of India Act, 1994 — Section 1(3), 12, 12(3), 12A, 12A(1)Constitution of India, 1950 — Article 12, 226
High Courts18 Dec 2009Dismissed
Ram Kishan Vs Management of American Express Banking Corporation and Another
Delhi High Court · (2009) 12 DEL CK 0018
Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25G, 25H
High Courts17 Dec 2009Dismissed
Raj Kumar Vs Financial Commissioner and Others
Delhi High Court · (2009) 12 DEL CK 0352
Delhi Land Reforms Act, 1954 — Section 81Delhi Land Reforms Rules, 1954 — Rule 14
High Courts17 Dec 2009Partly Allowed
Sohan Lal @ Sonu Vs State
Delhi High Court · (2009) 12 DEL CK 0322
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Dec 2009Disposed Off
Anand Flori Farms India P. Ltd. Vs Income Tax Officer
Delhi High Court · (2010) 322 ITR 406
High Courts17 Dec 2009Allowed
Yashpal Luthra and Another Vs United India Insurance Co. Ltd. and Another
Delhi High Court · (2009) 7 ILR Delhi 836
Evidence Act, 1872 — Section 165
High Courts17 Dec 2009Dismissed
Hardev Singh Dhillon Vs Department of Revenue Intelligence
Delhi High Court · (2010) 251 ELT 359 : (2010) 1 JCC 342
Constitution of India, 1950 — Article 14, 21Customs Act, 1962 — Section 110(1), 110(1B), 132, 133, 134Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts17 Dec 2009Dismissed
Rajbir Singh (Since deceased) and Samundar Singh Vs State of Delhi
Delhi High Court · (2009) 12 DEL CK 0175
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 319, 323, 34
High Courts17 Dec 2009Dismissed
Hafiz Mohd. Khalid Vs Delhi Wakf Board
Delhi High Court · (2009) 12 DEL CK 0157
Penal Code, 1860 (IPC) — Section 376
High Courts17 Dec 2009Allowed
Piyush Saxena Vs Enforcement Directorate
Delhi High Court · (2010) 100 SCL 493
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Customs Act, 1962 — Section 108, 111, 123, 135, 138B(1)
High Courts17 Dec 2009Dismissed
Shenzen Konka Telecomn. Vs A2VP Distributors P. Ltd.
Delhi High Court · (2009) 12 DEL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 17, 19, 19(1), 20
High Courts17 Dec 2009Dismissed
Management of Best Roadways Ltd. Vs Smt. Darshna Devi Sharma and Others
Delhi High Court · (2009) 12 DEL CK 0016
Workmens Compensation Act, 1923 — Section 2(1), 22
High Courts17 Dec 2009Dismissed
Rajbir Singh and Samundar Singh Vs State of Delhi
Delhi High Court · (2009) 12 DEL CK 0015
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 319, 323, 34
High Courts16 Dec 2009Dismissed
Pardes Dehydration Co. Vs Union of India (UOI) Union of India (UOI) Vs Pardes Dehydration Co.
Delhi High Court · (2009) 12 DEL CK 0389
Arbitration Act, 1940 — Section 14, 17, 30, 33, 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts16 Dec 2009Dismissed
Adarsh Bhushan Mitra and Another Vs State, Govt. of NCT and Another
Delhi High Court · (2009) 12 DEL CK 0378
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 182, 211, 34, 403
High Courts16 Dec 2009Dismissed
Union of India (UOI) Vs B.L. Sinha
Delhi High Court · (2009) 12 DEL CK 0377
Companies Act, 1956 — Section 297, 297(1)Constitution of India, 1950 — Article 226