COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,711 of 6,586

High Courts22 Oct 2009

Bal Kishan Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2009) 10 DEL CK 0333

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1)(1A), 7

Read judgment

High Courts22 Oct 2009

Swadeshi Construction Co. Vs Executive Engineer, DTTDC Ltd.

Delhi High Court · (2009) 164 DLT 344 : (2010) 8 RCR(Civil) 1032

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts22 Oct 2009Dismissed

L/NK Harpal Singh Vs Union of India (UOI) and Others

Delhi High Court · (2009) 10 DEL CK 0331

Border Security Force Act, 1968 — Section 19, 25, 26, 40

Read judgment

High Courts22 Oct 2009

Ram Niwas Vs State

Delhi High Court · (2009) 10 DEL CK 0330

Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(I), 304(II)

Read judgment

High Courts22 Oct 2009

Abdul Rahim Vs The State (Delhi Admn.)

Delhi High Court · (2010) 168 DLT 636

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 397

Read judgment

High Courts22 Oct 2009Dismissed

Shri Raj Nath Vs State Govt. of NCT of Delhi and Others

Delhi High Court · (2009) 10 DEL CK 0266

Hindu Succession Act, 1956 — Section 9Succession Act, 1925 — Section 384, 8, 9

Read judgment

High Courts22 Oct 2009

Parul Homeo Laboratory Pvt. Ltd. Vs Raj Rani Aggarwal

Delhi High Court · (2009) 41 PTC 548

Read judgment

High Courts22 Oct 2009Dismissed

Uttar Pradesh State Road Transport Corporation Vs Ram Rati and Others

Delhi High Court · (2009) 10 DEL CK 0240

Read judgment

High Courts22 Oct 2009Allowed

Glaxo Smithkline Pharmaceuticals India Limited Vs Union of India (UOI) and Others

Delhi High Court · (2009) 164 DLT 30 : (2009) 4 ILR Delhi 339 Supp : (2010) 7 RCR(Civil) 1822

Essential Commodities Act, 1955 — Section 3

Read judgment

High Courts22 Oct 2009Disposed Off

Shri Ravinder Singh Vs DDA and Others

Delhi High Court · (2010) 6 RCR(Civil) 504

Read judgment

High Courts22 Oct 2009

Commissioner of Income Tax Vs Ranjeet Singh Dhawan

Delhi High Court · (2010) 189 TAXMAN 365

Income Tax Act, 1961 — Section 148, 271(1), 69A

Read judgment

High Courts22 Oct 2009Dismissed

Krithika Agro Farm Chemical and Engineering Industries Pvt. Ltd. Vs Council of Scientific and Industrial Research

Delhi High Court · (2009) 10 DEL CK 0180

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 35Specific Relief Act, 1963 — Section 14

Read judgment

High Courts22 Oct 2009Disposed Off

Lord Krishna College of Education Vs National Council for Teacher Education and Another

Delhi High Court · (2009) 4 ILR Delhi 717 Supp

Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 2(5)

Read judgment

High Courts22 Oct 2009Dismissed

Vinay Tuli and Another Vs Vijay Tuli and Others

Delhi High Court · (2009) 10 DEL CK 0148

Arbitration and Conciliation Act, 1996 — Section 11, 16, 37

Read judgment

High Courts22 Oct 2009Dismissed

Commissioner of Income Tax Vs Tadashi Murakami

Delhi High Court · (2009) 319 ITR 347 : (2010) 187 TAXMAN 158

Income Tax Act, 1961 — Section 195A

Read judgment

High Courts22 Oct 2009Dismissed

Vishal Exports Overseas Ltd. Vs Hamburg Bulk Carriers, GMBH

Delhi High Court · (2009) 10 DEL CK 0131

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Limitation Act, 1963 — Section 14, 21, 29(2), 5

Read judgment

High Courts22 Oct 2009

Chaman Lal Vs Union of India (UOI), Ministry of Defence and Others

Delhi High Court · (2009) 10 DEL CK 0104

Read judgment

High Courts22 Oct 2009Dismissed

Shri Sagar (through LRs.) Vs M.C.D. and Another

Delhi High Court · (2009) 10 DEL CK 0042

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 95Delhi Water Supply and Sewage Disposal Undertaking Service (Conduct) Rules, 1970 — Rule 18(1), 3

Read judgment

High Courts22 Oct 2009Allowed

Balvinder Singh Nigah Vs General Manager (Operations) Hotel Corporation of India Ltd.

Delhi High Court · (2010) 3 LLJ 493 : (2010) 5 SLR 510

Explosive Substances Act, 1908 — Section 4, 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 3(1), 4, 5

Read judgment

High Courts21 Oct 2009

Smt. Veena Ahuja and Another Vs Govt. of N.C.T. of Delhi and Another

Delhi High Court · (2010) CriLJ 1251

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 2, 204Evidence Act, 1872 — Section 30Negotiable Instruments Act, 1881 (NI) — Section 138, 141

Read judgment