High Courts30 Nov 2009
Praveen Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0188
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,687 of 6,586
High Courts30 Nov 2009
P.P.A. Impex Pvt. Ltd. Vs Mangal Sain Mittal
Delhi High Court · (2010) 166 DLT 84
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 109, 111, 53A
High Courts30 Nov 2009
Sunil chadha and Another Vs New India Insurance Co. and Others
Delhi High Court · (2009) 11 DEL CK 0147
High Courts30 Nov 2009
Foodworld Vs Foodworld Hospitality Pvt. Ltd.
Delhi High Court · (2010) 42 PTC 108
Trade and Merchandise Marks Act, 1958 — Section 17, 2(2)Trade Marks Act, 1999 — Section 17
High Courts30 Nov 2009
Ma-Ma International Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0081
Constitution of India, 1950 — Article 215Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts30 Nov 2009Dismissed
Rahis Ahmed Vs State
Delhi High Court · (2009) 11 DEL CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 390, 392, 397
High Courts30 Nov 2009Dismissed
Kanchan Lata Mishra Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0056
Central Industrial Security Force Act, 1968 — Section 11(1)
High Courts27 Nov 2009Dismissed
Jahar Lal Basu and Others Vs Air India
Delhi High Court · (2009) 11 DEL CK 0363
High Courts27 Nov 2009Dismissed
Indglonal Investment and Finance Ltd. Vs Suresh Kumar Gupta and Others
Delhi High Court · (2009) 11 DEL CK 0323
Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Article 54
High Courts27 Nov 2009Disposed Off
Surinder Kumar Bali Vs State
Delhi High Court · (2009) 11 DEL CK 0313
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 120B, 24, 25, 34, 380
High Courts27 Nov 2009Dismissed
Vinod Kumar Soin @ Kapil Kumar Vs State
Delhi High Court · (2009) 11 DEL CK 0281
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts27 Nov 2009
Kiran Bakshi and Another Vs Ramesh Chand @ Ram Chand and Others
Delhi High Court · (2009) 7 ILR Delhi 772
Motor Vehicles Act, 1988 — Section 163A, 168
High Courts27 Nov 2009Dismissed
Tara International and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 1 BC 248 : (2010) 6 RCR(Civil) 600
High Courts27 Nov 2009Allowed
Mohan Overseas P. Ltd. Vs Goyal Tin and General Industries C.P. Sharma Vs Virender Kumar Gupta Ravinder Singh and Another Vs Manoj Kumar Pruthi and Another Jagdish Chander Kapoor and Others Vs Rupabh developers Pvt. Ltd.
Delhi High Court · (2009) 11 DEL CK 0184
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 14 Rule 1, Order 14 Rule 2, Order 15 Rule 1, Order 39 Rule 1Specific Relief Act, 1963 — Section 10, 12, 16, 19, 20Stamp Act, 1899 — Section 29
High Courts27 Nov 2009Dismissed
State Vs Nikhil @ Rahul
Delhi High Court · (2009) 11 DEL CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts27 Nov 2009Allowed
IFCI Limited Vs Modi Industries Limited and Others
Delhi High Court · AIR 2010 Delhi 108 : (2011) 163 CompCas 29 : (2009) 8 ILR Delhi 170 Supp : (2010) 7 RCR(Civil) 869
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22(1)
High Courts27 Nov 2009
Surinder Pal @ Billoo Vs State of Delhi
Delhi High Court · (2009) 11 DEL CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts27 Nov 2009
Crop. Care Federation of India Vs Rajasthan Patrika (Pvt.) Ltd. and Others
Delhi High Court · (2009) 11 DEL CK 0065
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11Penal Code, 1860 (IPC) — Section 499
High Courts27 Nov 2009Dismissed
Ranjit Raj and Others Vs Sanjay Mishra and Another
Delhi High Court · (2010) 254 ELT 592 : (2010) 6 RCR(Criminal) 2205
Constitution of India, 1950 — Article 20(3), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Foreign Exchange Management Act, 1999 — Section 37, 49, 49, 49(3), 49(4)