High Courts12 Oct 2009Dismissed
National Agricultural Co-operative Federation of India Ltd. (NAFED) Vs Roshan Lal Lalit Mohan
Delhi High Court · (2010) 1 BC 218 : (2010) 6 RCR(Civil) 578
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,717 of 6,586
High Courts12 Oct 2009Dismissed
Sh. Jugal Kishore Vs Haji Malik Ghulam Ahmed Shah and Another
Delhi High Court · (2009) 10 DEL CK 0279
Penal Code, 1860 (IPC) — Section 420
High Courts12 Oct 2009
Delhi Apartments Pvt. Ltd. Vs C.R. Sons Builders and Developers Pvt. Ltd.
Delhi High Court · (2009) 10 DEL CK 0236
Arbitration Act, 1940 — Section 31(4)Arbitration and Conciliation Act, 1996 — Section 2(1), 42, 9
High Courts12 Oct 2009Disposed Off
U.S. Verma, Principal and Delhi Public School Society Vs National Commission for Women and Others Jayshri Kannan and Another Vs U.S. Verma and Others
Delhi High Court · (2009) 163 DLT 557
Central Board of Secondary Education Affiliation Rules — Rule 28(1)Civil Rights Act, 1964 — Section 703Constitution of India, 1950 — Article 14, 15(1), 15(3), 19, 21
High Courts12 Oct 2009Dismissed
Northern Railway Vs Shri K.L. Arora
Delhi High Court · (2009) 10 DEL CK 0188
Arbitration and Conciliation Act, 1996 — Section 17, 33, 34, 34(1), 34(2)Limitation Act, 1963 — Section 14, 29(2), 5
High Courts12 Oct 2009
Alfa Offset Printing Press Vs Delhi State Industrial Development Corporation Ltd. and Another
Delhi High Court · (2009) 10 DEL CK 0161
High Courts12 Oct 2009Allowed
Sushila Vs Dharmender and Others
Delhi High Court · (2009) 10 DEL CK 0078
High Courts12 Oct 2009Dismissed
Shri Deewan Arora Vs Smt. Tara Devi Sen and Others
Delhi High Court · (2009) 4 CivCC 752 : (2009) 163 DLT 520 : (2010) 2 ILR Delhi 438 : (2010) 7 RCR(Civil) 1645
Registration Act, 1908 — Section 17Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 53A
High Courts12 Oct 2009
Sasken Communication Technologies Ltd. Vs Mr. Anupam Aggarwal and Others
Delhi High Court · (2009) 41 PTC 523
Trade Marks Act, 1999 — Section 11, 29(4), 29(5)
High Courts12 Oct 2009
Mr. Roop Lalwani and Others Vs Sunita Lalwani and Others
Delhi High Court · (2009) 10 DEL CK 0044
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)Specific Relief Act, 1963 — Section 6
High Courts12 Oct 2009Allowed
R.S. Dubey Vs Union of India (UOI) and Others
Delhi High Court · (2009) 10 DEL CK 0043
Constitution of India, 1950 — Article 226, 227
High Courts12 Oct 2009Dismissed
Ex. Ct. Jasminder Singh Vs Union of India (UOI) and Another
Delhi High Court · (2009) 164 DLT 21 : (2010) 2 ILR Delhi 238
Constitution of India, 1950 — Article 226, 227, 311, 311(2)Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 307, 34, 392, 395
High Courts09 Oct 2009Allowed
Sh. Somesh Pal Vs State
Delhi High Court · (2009) 10 DEL CK 0346
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4)Penal Code, 1860 (IPC) — Section 235, 235(2), 24, 34, 393
High Courts09 Oct 2009
Commissioner of Income Tax Vs Hybrid Rice International Pvt. Ltd.
Delhi High Court · (2010) 320 ITR 63 : (2009) 185 TAXMAN 25
Income Tax Act, 1961 — Section 10(5), 16, 28, 29, 30Income Tax Rules, 1962 — Rule 5AA
High Courts09 Oct 2009Dismissed
Commissioner of Income Tax Vs DLF Power Ltd.
Delhi High Court · (2010) 229 CTR 27 : (2010) 329 ITR 289 : (2009) 185 TAXMAN 356
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115JA, 115JA(2), 115JB, 115JB(2), 143(3)
High Courts09 Oct 2009Dismissed
Commissioner of Income Tax Vs Tony Electronics Limited
Delhi High Court · (2009) 228 CTR 364 : (2010) 320 ITR 378 : (2009) 185 TAXMAN 121
Income Tax Act, 1961 — Section 12A, 143(3), 154, 154(1), 154(7)Mysore Sales Tax Rules, 1957 — Rule 38
High Courts09 Oct 2009Dismissed
Shriram Pistons and Rings Ltd. Vs Usha International Ltd.
Delhi High Court · (2009) 164 DLT 73
Arbitration and Conciliation Act, 1996 — Section 14Companies Act, 1956 — Section 391, 394, 394(2)Delhi Rent Control Act, 1958 — Section 14(1), 14(2)
High Courts09 Oct 2009Dismissed
Office of Director General of Audit, Post and Telecommunications Vs Presiding Officer, Central Government Industrial Tribunal Cum Labour Court and Another
Delhi High Court · (2009) 10 DEL CK 0269
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2Constitution of India, 1950 — Article 136, 148, 226
High Courts09 Oct 2009Dismissed
Delhi Transport Corporation Vs Adwel Advertising and Another
Delhi High Court · (2010) 7 RCR(Civil) 2172
Contempt of Courts Act, 1971 — Section 12