High Courts14 Sept 2009
Naresh Kumar Gupta Vs Registrar Cooperative Societies and Others
Delhi High Court · (2009) 09 DEL CK 0048
Delhi Co-operative Societies Act, 1972 — Section 88Delhi Co-operative Societies Rules, 1973 — Rule 36, 36A(1)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,731 of 6,586
High Courts14 Sept 2009
Kanika Singh Vs Vice Chancellor, Jamia Millia Islamia University
Delhi High Court · (2009) 09 DEL CK 0046
High Courts14 Sept 2009Allowed
Gopi Ram Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0045
High Courts14 Sept 2009
Amjad Ali Vs State
Delhi High Court · (2009) 09 DEL CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 352, 354, 419, 420, 468
High Courts14 Sept 2009Dismissed
TSN Marketing (India) Ltd. and Another Vs Super Domestic Dust Busters (P) Ltd. and Another
Delhi High Court · (2009) 09 DEL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
High Courts14 Sept 2009Dismissed
Anand Prakash Vs Godrej Sara Lee Ltd.
Delhi High Court · (2009) 121 FLR 327
Constitution of India, 1950 — Article 226
High Courts11 Sept 2009
M.C.D. Vs O.P. Bhatia and Another
Delhi High Court · (2009) 09 DEL CK 0400
Constitution of India, 1950 — Article 368
High Courts11 Sept 2009Allowed
Eskay Electronics (I) Pvt. Ltd. and Others Vs P.K. Khera, Superintendent, Central Excise, Preventive Central Excise Vs Eskay Electronics (I) Pvt. Ltd. and Others
Delhi High Court · (2009) 244 ELT 519
Central Excises and Salt Act, 1944 — Section 32K(1), 9, 9AConstitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 244, 482
High Courts11 Sept 2009Dismissed
Shivaai Industries (P) Ltd. Vs Delhi Transport Corporation
Delhi High Court · (2009) 09 DEL CK 0376
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts11 Sept 2009Allowed
Dr. S.C. Bhatia Vs University of Delhi and Another
Delhi High Court · (2009) ILR Delhi 307 Supp
High Courts11 Sept 2009Dismissed
Mr. Chetan Dayal Vs Mrs. Aruna Malhotra and Others
Delhi High Court · (2009) 09 DEL CK 0285
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ASuccession Act, 1925 — Section 211, 213
High Courts11 Sept 2009Dismissed
Lachhman Das Behari Lal Vs Ghanshyam Das Jetha Nand and Others
Delhi High Court · (2009) 09 DEL CK 0284
Central Excise Rules, 1944 — Rule 9Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 151Limitation Act, 1963 — Section 5
High Courts11 Sept 2009Dismissed
Triveni Engineering and Industries Ltd. Vs The Commissioner of Income Tax-XIX
Delhi High Court · (2009) 226 CTR 526 : (2010) 320 ITR 430
Income Tax Act, 1961 — Section 260A, 28, 36(1), 43B
High Courts11 Sept 2009Dismissed
Office of The Chief Post Master and Others Vs Living Media India Ltd. and Another
Delhi High Court · (2009) ILR Delhi 324 Supp
Post Office Act, 1898 — Section 9, 9(3)Post Office Rules, 1933 — Rule 30
High Courts11 Sept 2009Dismissed
Smt. Har Naraini Devi and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 162 DLT 663
Constitution of India, 1950 — Article 14, 15, 19, 21, 31ADelhi Land Reforms Act, 1954 — Section 48, 50, 52
High Courts11 Sept 2009Disposed Off
Master Rahul Seth thru. Father Vs Mount Carmel School and Another
Delhi High Court · (2009) 09 DEL CK 0241
High Courts11 Sept 2009Allowed
Shri Ashok Kumar Vs Gulshan Kumar
Delhi High Court · (2010) 1 Crimes 394
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts11 Sept 2009Dismissed
Commissioner of Income Tax Vs Aspentech India (P.) Ltd.
Delhi High Court · (2010) 229 CTR 172 : (2010) 187 TAXMAN 25
Income Tax Act, 1961 — Section 35D, 37(1)
High Courts11 Sept 2009
Triveni Engg. and Industries Ltd. Vs Commissioner of Income Tax, New Delhi
Delhi High Court · (2009) 184 TAXMAN 179
Income Tax Act, 1961 — Section 260A, 28, 36(1)(iii), 43B, 43B(d)
High Courts11 Sept 2009
Nuurrie Media Ltd. Vs Indian tourism development corp. Ltd. and Another
Delhi High Court · (2009) 09 DEL CK 0225
Arbitration and Conciliation Act, 1996 — Section 11(6)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2