High Courts20 Oct 2009
Surendra Verma Vs Uma Verma and Others
Delhi High Court · (2009) 10 DEL CK 0157
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 141
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,714 of 6,586
High Courts20 Oct 2009Allowed
Debasish Ghosh Vs Regional P.F. Commissioner and Others
Delhi High Court · (2010) 124 FLR 234 : (2010) 3 LLJ 412
High Courts20 Oct 2009Dismissed
Sham Sunder Vs C.B.I.
Delhi High Court · (2009) 10 DEL CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 382Prevention of Corruption Act, 1947 — Section 13(1), 13(2), 7
High Courts20 Oct 2009Dismissed
Tandav Films Entertainment P. Ltd. Vs Four Frames Pictures and Others
Delhi High Court · (2009) 41 PTC 515
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 11, 13(1), 13(4), 14, 14(1)
High Courts20 Oct 2009
Shree Narayan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0016
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 20, 9Constitution of India, 1950 — Article 25, 32Specific Relief Act, 1963 — Section 41
High Courts20 Oct 2009Allowed
Citi-Mates Builders and Promoters Pvt. Ltd. Vs Mrs. Sushma Thadani
Delhi High Court · (2009) 10 DEL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6, 151
High Courts15 Oct 2009Dismissed
Sh. Shyam Sunder Maheshwari (HUF) through its Karta Mr. Shyam Sunder Maheshwari Prop. Shyam Sunder Maheshwari Vs Garg and Company though its Proprietor, Sh. Kamal Kumar
Delhi High Court · (2009) 10 DEL CK 0363
Arbitration and Conciliation Act, 1996 — Section 34, 37Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Oct 2009
Airport Authority of India Vs Hindustan Steel Works Construction Ltd.
Delhi High Court · (2009) 10 DEL CK 0362
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 2
High Courts15 Oct 2009
Indian Oil Corporation Ltd. Vs Lloyds Steel Industries
Delhi High Court · (2009) 164 DLT 295 : (2010) 8 RCR(Civil) 1006
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 3
High Courts15 Oct 2009Dismissed
Amit Kumar Yadav Vs The Transco and Another
Delhi High Court · (2009) 10 DEL CK 0344
Constitution of India, 1950 — Article 226Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 6Delhi Electricity Reform Act, 2000 — Section 16
High Courts15 Oct 2009Dismissed
Emmpac Holdings Pvt. Ltd. Vs Commissioner of Income Tax and Another
Delhi High Court · (2009) 319 ITR 379 : (2010) 188 TAXMAN 58
High Courts15 Oct 2009Dismissed
Commissioner of Income Tax Vs Mohan Meakin Ltd.
Delhi High Court · (2010) 189 TAXMAN 377
Income Tax Act, 1961 — Section 37(1)
High Courts15 Oct 2009Disposed Off
Anant Raj Agencies Vs D.D.A. and Another
Delhi High Court · (1989) 2 ILR Delhi 324
Arbitration Act, 1940 — Section 30, 33, 35Contract Act, 1872 — Section 73, 74Interest Act, 1978 — Section 3(1)
High Courts15 Oct 2009Dismissed
Shree Forwarding Agency Vs Cement Corporation of India Ltd.
Delhi High Court · (2009) 10 DEL CK 0174
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 28, 28(1), 28(2), 28(3), 31(3)Evidence Act, 1872 — Section 21
High Courts15 Oct 2009Allowed
Rani Parvati Devi Vs Turner Morrison Ltd.
Delhi High Court · (2010) 6 RCR(Civil) 508
Arbitration and Conciliation Act, 1996 — Section 8
High Courts15 Oct 2009
Banne Khan Vs The State (NCT of Delhi)
Delhi High Court · (2009) 10 DEL CK 0119
Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326
High Courts15 Oct 2009Allowed
Abdul Qasim Vs The State
Delhi High Court · (2009) 10 DEL CK 0118
Penal Code, 1860 (IPC) — Section 302
High Courts15 Oct 2009Dismissed
Om Prakash Shrivastava @ Babloo Shrivastava Vs State of NCT of Delhi and Others
Delhi High Court · (2009) 164 DLT 218 : (2010) 6 RCR(Criminal) 1542
Constitution of India, 1950 — Article 1, 13(1), 13(2), 14, 20Criminal Procedure Code, 1973 (CrPC) — Section 482East Punjab Urban Rent Restriction Act, 1949 — Section 3
High Courts15 Oct 2009
Alok Kumar Vs The State
Delhi High Court · (2010) 1 Crimes 224
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354, 376, 406, 409, 420Solicitors (Keeping of Roll) Regulations, 1999 — Regulation 11