High Courts06 Oct 2009
Pushpa Aggarwal and Co. Pvt. Ltd. Vs Mohan Exports (India) Pvt. Ltd. and Another
Delhi High Court · (2009) 10 DEL CK 0036
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 115Evidence Act, 1872 — Section 65
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Delhi High Court judgments
1,31,711 judgments · page 4,721 of 6,586
High Courts06 Oct 2009Allowed
Sunil Kapoor and Another Vs State and Another
Delhi High Court · (2010) 1 Crimes 90
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 203, 250Penal Code, 1860 (IPC) — Section 120B, 193(1), 34, 406, 420
High Courts06 Oct 2009
G.D. Tewari and Co. Vs Union of India (UOI)
Delhi High Court · (2010) 7 RCR(Civil) 2295
Arbitration and Conciliation Act, 1996 — Section 10C, 11(6), 33, 34
High Courts05 Oct 2009Allowed
Shri Praveen Kumar Vs Delhi Transport Corporation
Delhi High Court · (2009) 10 DEL CK 0353
High Courts05 Oct 2009Dismissed
Mrs. Bharti Sharma Vs Asstt. Commissioner of Income Tax
Delhi High Court · (2010) 329 ITR 534 : (2010) 195 TAXMAN 314
High Courts05 Oct 2009
Vinod Kumar Vs The State Govt. of NCT of Delhi
Delhi High Court · (2009) 10 DEL CK 0191
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 20, 7A, 7A(1)Penal Code, 1860 (IPC) — Section 302
High Courts05 Oct 2009Dismissed
Manoj Kumar Vs Delhi State Civil Supplies Corp. Ltd. and Another
Delhi High Court · (2009) 10 DEL CK 0160
Constitution of India, 1950 — Article 226
High Courts05 Oct 2009Dismissed
Sh. Sudhir Chaudhary Vs Sh. Jitender Singh @ Sunny
Delhi High Court · (2009) 10 DEL CK 0130
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227
High Courts05 Oct 2009Dismissed
Shri Pratap Narayan Vs State
Delhi High Court · (2009) 10 DEL CK 0068
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482
High Courts05 Oct 2009Dismissed
Union of India (UOI) and Another Vs S.K. Thakral
Delhi High Court · (2009) 10 DEL CK 0033
Constitution of India, 1950 — Article 226, 73
High Courts29 Sept 2009
Virender Vs The State of NCT of Delhi
Delhi High Court · (2009) 09 DEL CK 0375
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164A, 273, 274Delhi High Court Rules and Orders — Rule 1, 2Evidence Act, 1872 — Section 114, 118, 121, 122, 123
High Courts25 Sept 2009
Sukhdev Singh Vs State
Delhi High Court · (2010) 2 ILR Delhi 201
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Sept 2009
Gauri Jha and Others Vs Hardyal Municipal Public Library and Others Deepak Sharma and Others Vs Hardyal Municipal Public Library and Another
Delhi High Court · (2009) 09 DEL CK 0405
Constitution of India, 1950 — Article 14, 16
High Courts25 Sept 2009Allowed
V.K. Anand Vs Union of India (UOI) and Others
Delhi High Court · (2009) 173 DLT 380
Army Act, 1950 — Section 122, 122(1), 122(3), 127, 37Army Rules, 1954 — Rule 180, 181Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 473
High Courts25 Sept 2009Dismissed
Davinder Singh Vs Surjeet Singh
Delhi High Court · (2010) 6 RCR(Civil) 523
Arbitration and Conciliation Act, 1996 — Section 17, 34, 34(2)
High Courts25 Sept 2009
K.R. Builders Vs DDA
Delhi High Court · (2009) 163 DLT 548 : (2010) 7 RCR(Civil) 1651
Arbitration Act, 1940 — Section 14, 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Sept 2009Allowed
Pankaj Gupta Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 09 DEL CK 0384
Arbitration and Conciliation Act, 1996 — Section 11
High Courts25 Sept 2009Dismissed
Asahi Glass India Vs Director General of Investigation and Registration
Delhi High Court · (2009) 09 DEL CK 0380
Companies Act, 1956 — Section 240, 240AConstitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 142(2A)
High Courts25 Sept 2009
The Commissioner of Income Tax Vs Ericssion Communications Pvt. Ltd.
Delhi High Court · (2009) 318 ITR 340 : (2009) 185 TAXMAN 160
Income Tax Act, 1961 — Section 260A, 37, 41(1)