High Courts21 Oct 2009Allowed
Cpl. N.K. Jakhar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0325
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,712 of 6,586
High Courts21 Oct 2009
Modi Rubber Ltd. Vs Morgan Securities and Credits Pvt. Ltd. and Another
Delhi High Court · (2009) 165 DLT 113 : (2010) 6 RCR(Civil) 571
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 65Interest Act, 1978 — Section 3
High Courts21 Oct 2009
Smt. Aruna Chhabra Vs Sri Vinay Sud and Others
Delhi High Court · (2009) 10 DEL CK 0302
Registration Act, 1908 — Section 17
High Courts21 Oct 2009Dismissed
Mahesh Kumar Vs State
Delhi High Court · (2009) 10 DEL CK 0294
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 428Penal Code, 1860 (IPC) — Section 363, 376
High Courts21 Oct 2009Dismissed
Kanta Kochhar and Another Vs Sir Ganga Ram Trust Society
Delhi High Court · (2009) 10 DEL CK 0293
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Societies Registration Act, 1860 — Section 6
High Courts21 Oct 2009Disposed Off
R.K. Refreshments and Enterprises (P) Ltd. Vs Indian Railway Catering and Tourism Corp. Ltd. and Others
Delhi High Court · (2009) 10 DEL CK 0272
High Courts21 Oct 2009Dismissed
Shubham Enterprises Vs Government of N.C.T. of Delhi and Another
Delhi High Court · (2009) 10 DEL CK 0261
Constitution of India, 1950 — Article 226
High Courts21 Oct 2009Allowed
ICICI Lombard General Insurance Co. Ltd. Vs Continental Transport Organization Pvt. Ltd.
Delhi High Court · (2009) 10 DEL CK 0249
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151
High Courts21 Oct 2009Allowed
Geetha and Another Vs Balbir Singh and Others
Delhi High Court · (2009) 10 DEL CK 0242
Motor Vehicles Act, 1988 — Section 168, 169
High Courts21 Oct 2009
Raj Kumar Bansal and Others Vs State and Another
Delhi High Court · (2009) 164 DLT 508 : (2010) 1 DMC 164 : (2010) 6 RCR(Criminal) 673
Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 405, 406, 498A
High Courts21 Oct 2009Dismissed
Prithvi Singh Kem Vs Hon''ble Chief Justice, Delhi High Court
Delhi High Court · (2010) 166 DLT 1
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 14, 15, 16, 16(4), 229Delhi High Court Establishment (Appointment and Conditions of Services) Rules, 1972 — Rule 11, 12, 2(8), 8
High Courts21 Oct 2009Allowed
Surender Vs State
Delhi High Court · (2009) 10 DEL CK 0230
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302
High Courts21 Oct 2009Disposed Off
Arihant Kumar and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 10 DEL CK 0226
High Courts21 Oct 2009Dismissed
Mr. Vinod Kumar Vs Delhi Wakf Board
Delhi High Court · (2009) 10 DEL CK 0225
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Waqf Act, 1995 — Section 54
High Courts21 Oct 2009Dismissed
K.O. Issac and Another Vs State and Another
Delhi High Court · (2010) 1 BC 416 : (2009) ILR Delhi 331 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Oct 2009Dismissed
Gurpreet Singh Ahluwalia Vs State and Others
Delhi High Court · (2009) 10 DEL CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts21 Oct 2009Dismissed
Licence Job Portors Association Vs Municipal Corp. of Delhi
Delhi High Court · (2009) 10 DEL CK 0158
High Courts21 Oct 2009
ONGC Videsh Limited and Another Vs Deputy Commissioner of Income Tax and Others
Delhi High Court · (2010) 231 CTR 88 : (2010) 320 ITR 266 : (2010) 188 TAXMAN 340
Income Tax Act, 1961 — Section 220(2), 271(1)
High Courts21 Oct 2009Dismissed
Ac. Sudevananda Avadhuta Vs Central Bureau of Investigation
Delhi High Court · (2009) 10 DEL CK 0133
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Explosive Substances Act, 1908 — Section 4, 5
High Courts21 Oct 2009
Catholic Syrian Bank Vs Board of Industrial and Financial Reconstruction and Others
Delhi High Court · (2009) 152 CompCas 155 : (2010) 2 CompLJ 511 : (2009) 164 DLT 145 : (2010) 8 RCR(Civil) 851
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 17(1), 17(2), 17(3), 18(1)