High Courts23 Sept 2009
Harpreet Singh Bahad Vs D.R.I.
Delhi High Court · (2009) 09 DEL CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Customs Act, 1962 — Section 108, 138B, 138B(1)Evidence Act, 1872 — Section 114, 133, 25, 26, 30
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Delhi High Court judgments
1,31,711 judgments · page 4,725 of 6,586
High Courts23 Sept 2009
Jatan Singh and Others Vs State of NCT Delhi Phool Kumari Vs State and Another
Delhi High Court · (2009) 09 DEL CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 308, 323, 326, 34
High Courts23 Sept 2009
Turner Morrison Land Limited Vs Smt. Parvati Devi and Another
Delhi High Court · (2009) 09 DEL CK 0026
Arbitration and Conciliation Act, 1996 — Section 11, 8, 9
High Courts23 Sept 2009
Sunil Chopra and Another Vs Zamil New Delhi Infrastructure Pvt. Ltd.
Delhi High Court · (2009) 163 DLT 482 : (2010) 7 RCR(Civil) 1640
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Registration Act, 1908 — Section 71, 73Specific Relief Act, 1963 — Section 14, 14(1), 14(3), 16, 41
High Courts22 Sept 2009
Ms. Pooja Gambhir and Others Vs Mr. Parveen Jain and Others
Delhi High Court · (2009) 09 DEL CK 0381
Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11, 11(8), 34
High Courts22 Sept 2009Dismissed
Commissioner of Income Tax Vs Creative Dyeing and Printing Pvt. Ltd.
Delhi High Court · (2010) 229 CTR 250 : (2009) 318 ITR 476 : (2009) 184 TAXMAN 483
Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 12(1B), 2(22), 23A, 260A
High Courts22 Sept 2009Dismissed
Ritnand Balved Education Foundation Vs DDA
Delhi High Court · (2009) 09 DEL CK 0336
Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 5
High Courts22 Sept 2009Dismissed
Harjee Engineering Works (P) Ltd. Vs Hindustan Steel Works Construction Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0335
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 9
High Courts22 Sept 2009
The Management of Hindustani Dawakhana and Ayurvedic Rasayanshala Vs Jagdish Singh Rajpoot
Delhi High Court · (2009) 164 DLT 257 : (2010) 124 FLR 415 : (2010) 4 SLR 410
Constitution of India, 1950 — Article 14, 16Tibbia College Takeover Act, 1997 — Section 25F
High Courts22 Sept 2009Dismissed
Shri Swami Nath Pandey Vs The Management of D.T.D.C. Limited
Delhi High Court · (2009) 09 DEL CK 0297
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts22 Sept 2009Dismissed
Commissioner of Income Tax Vs K.B. India (P.) Ltd.
Delhi High Court · (2009) 09 DEL CK 0269
Income Tax Act, 1961 — Section 36
High Courts22 Sept 2009Dismissed
Centre for Reserach, Planing and Action Vs Union of India (UOI)
Delhi High Court · (2009) 09 DEL CK 0217
High Courts22 Sept 2009Allowed
Prashant Bhaskar Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 09 DEL CK 0197
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 216, 217, 218Penal Code, 1860 (IPC) — Section 120B, 302, 34, 498A
High Courts22 Sept 2009
Commissioner of Income Tax Vs N.I.I.T. Ltd.
Delhi High Court · (2009) 226 CTR 521 : (2009) ILR Delhi 773 Supp : (2009) 318 ITR 289 : (2009) 184 TAXMAN 472
Income Tax Act, 1961 — Section 194I, 260A
High Courts22 Sept 2009Dismissed
Devender Singh Vs Delhi Development Authority and Another
Delhi High Court · (2009) 09 DEL CK 0174
Delhi Land Reforms Act, 1954 — Section 86National Capital Territory of Delhi Laws (Special Provisions) Act, 2009 — Section 3
High Courts22 Sept 2009Allowed
Teja @ Tejveer Singh @ Tej Pal Vs N.C.T. Govt. of Delhi (State)
Delhi High Court · (2009) 09 DEL CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts22 Sept 2009Dismissed
Sukhchain Singh and Another Vs The State (NCT of Delhi)
Delhi High Court · (2009) 09 DEL CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 307, 34
High Courts22 Sept 2009Dismissed
Amita Batra Vs Anand Auto Corporation and Others
Delhi High Court · (2009) 09 DEL CK 0122
Arbitration and Conciliation Act, 1996 — Section 33, 34
High Courts22 Sept 2009Allowed
New India Assurance Co. Ltd. Vs Gursharan Kaur and Others
Delhi High Court · (2009) 09 DEL CK 0100
High Courts22 Sept 2009
Parul Homeo Laboratory Pvt. Ltd. Vs Smt. Raj Rani Aggarwal
Delhi High Court · (2009) 41 PTC 548
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3