High Courts05 Nov 2009Disposed Off
Mr. Kulvinder Singh Vs State and Others
Delhi High Court · (2009) 11 DEL CK 0321
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190, 200, 482Penal Code, 1860 (IPC) — Section 324, 34, 425
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Delhi High Court judgments
1,31,711 judgments · page 4,702 of 6,586
High Courts05 Nov 2009Disposed Off
Gannon Dunkerley and Co. Ltd. Vs National Thermal Power Corporation
Delhi High Court · (2009) 11 DEL CK 0298
Arbitration Act, 1940 — Section 16, 30, 33Limitation Act, 1963 — Article 147, 3, 4
High Courts05 Nov 2009Dismissed
Commissioner of Income Tax Vs Denso Haryana Pvt. Ltd.
Delhi High Court · (2010) 328 ITR 14 : (2010) 190 TAXMAN 389
Income Tax Act, 1961 — Section 40A(2), 92
High Courts05 Nov 2009Allowed
Master Arjun Chandela and Others Vs Subhash Chander and Others
Delhi High Court · (2009) 7 ILR Delhi 636
High Courts05 Nov 2009Dismissed
Shyam Sunder Vs Sheo Pal and Others
Delhi High Court · (2009) 11 DEL CK 0254
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226, 227
High Courts05 Nov 2009Dismissed
Dubey Builders and Industries Vs Sh. Birdh Raj Bhandari
Delhi High Court · (2009) 11 DEL CK 0247
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts05 Nov 2009Dismissed
Fruit Merchants Association (Regd.) and Another Vs Delhi Agricultral Marketing Board and Others
Delhi High Court · (2009) 11 DEL CK 0238
Delhi Agricultural Produce Marketing (Regulation) Act, 1976 — Section 25(1), 25(2), 4, 4(1), 6
High Courts05 Nov 2009Dismissed
C.K. Industries and Another Vs Sh. Ram Bihari
Delhi High Court · (2009) 11 DEL CK 0237
Constitution of India, 1950 — Article 226
High Courts05 Nov 2009
Rajesh Tyagi and Others Vs Jaibir Singh and Others
Delhi High Court · (2009) 11 DEL CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 173Delhi Motor Accidents Claims Tribunal Rules, 2008 — Rule 10, 14, 15, 16, 18Motor Vehicles Act, 1988 — Section 140, 158(1), 158(6), 166(4), 196
High Courts05 Nov 2009Dismissed
Jagmohan Singh Vs State and Others
Delhi High Court · (2009) 11 DEL CK 0158
Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 16(3)
High Courts05 Nov 2009
Naushad and Others Vs State (NCT of Delhi)
Delhi High Court · (2009) 11 DEL CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 161, 309, 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 Nov 2009Dismissed
Narayani Gautam and Others Vs State Guddu and Others Vs State and Others Than Singh and Another Vs State N.C.T. of Delhi and Another
Delhi High Court · (2009) 164 DLT 182 : (2010) 2 ILR Delhi 302 : (2010) 6 RCR(Criminal) 1892
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 142, 239, 320, 482Penal Code, 1860 (IPC) — Section 120B, 186, 304B, 307, 313
High Courts05 Nov 2009
Bhima @ Kale Vs State
Delhi High Court · (2009) 11 DEL CK 0122
Constitution of India, 1950 — Article 21, 22, 39ACriminal Procedure Code, 1973 (CrPC) — Section 161, 303, 304, 304(1), 309Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36B, 50, 57
High Courts05 Nov 2009
Vijay and Others Vs State
Delhi High Court · (2009) 11 DEL CK 0035
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27
High Courts05 Nov 2009
Delhi Development Authority Vs K.P. Garg
Delhi High Court · (2009) 11 DEL CK 0031
Delhi Development Authority (Salaries, Allowances and Conditions of Service) Regulations, 1961 — Regulation 16, 16(10), 17, 18, 16
High Courts05 Nov 2009Allowed
Praveen Kumar Vs State
Delhi High Court · (2009) 11 DEL CK 0018
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 324, 34, 436A
High Courts05 Nov 2009
Vinay Mittal alias Mittal Vinay Vs The Institute of Charted Accountants of India and Others
Delhi High Court · (2009) 11 DEL CK 0009
Chartered Accountants (Election to the Council) Rules, 2006 — Rule 12(10), 2(2)Chartered Accountants Regulations, 1988 — Regulation 12(10), 134(9), 89(10)
High Courts05 Nov 2009
Vimal Kumar Bahl Vs DRI
Delhi High Court · (2010) 167 DLT 775 : (2010) 7 RCR(Criminal) 676
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 24, 25, 26, 27
High Courts04 Nov 2009Dismissed
Shri Gulab Singh Vs Municipal Corporation of Delhi
Delhi High Court · (2010) 1 SLR 105
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 2, 25G, 25H
High Courts04 Nov 2009Allowed
Election Commission of India Vs Central Information Commission and Others
Delhi High Court · (2009) 164 DLT 205 : (2010) 2 ILR Delhi 64 : (2010) 8 RCR(Civil) 873
Conduct of Elections Rules, 1961 — Rule 57C, 92, 92(1A), 93, 93(1)Representation of the People Act, 1951 — Section 128, 152(1), 152(2)Right to Information Act, 2005 — Section 11(1), 11(2), 2, 22, 8(1)