High Courts07 Sept 2009Allowed
Subhash Chand Vs State
Delhi High Court · (2009) 09 DEL CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 149, 201, 302, 364
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Delhi High Court judgments
1,31,711 judgments · page 4,736 of 6,586
High Courts07 Sept 2009Dismissed
Raj Kumar Vs State (Delhi Administration)
Delhi High Court · (2009) 09 DEL CK 0099
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Sept 2009
Sanjay Kumar Gupta Vs The State, Govt. of NCT of Delhi
Delhi High Court · (2009) 09 DEL CK 0095
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Sept 2009
State Vs Maqsood Ahmed @ Ashraf Abbu Mujahid Maqsood Ahmed @ Ashraf Abbu Mujahid Vs State
Delhi High Court · (2009) 164 DLT 39 : (2010) 1 ILR Delhi 614 : (2010) 6 RCR(Criminal) 2349
Arms Act, 1959 — Section 25, 27Explosive Substances Act, 1908 — Section 4Penal Code, 1860 (IPC) — Section 120B, 27, 302, 307
High Courts07 Sept 2009Dismissed
The Commissioner Municipal Corporation of Delhi Vs Shashi Saini and Others
Delhi High Court · (2009) 165 DLT 17 : (2009) ILR Delhi 305 Supp
Constitution of India, 1950 — Article 14, 16(1), 16(2)
High Courts07 Sept 2009Dismissed
Ravinder Singh Vs Vimlesh and Others
Delhi High Court · (2009) 09 DEL CK 0056
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts07 Sept 2009
Madan Lal Vs The State, Govt. of NCT of Delhi
Delhi High Court · (2010) 1 ILR Delhi 623
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts07 Sept 2009Allowed
Kavita Gambhir Vs Hari Chand Gambhir and Another
Delhi High Court · (2009) 162 DLT 459 : (2010) 7 RCR(Civil) 1189
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 12, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 7Constitution of India, 1950 — Article 142Court Fees Act, 1870 — Section 7
High Courts04 Sept 2009Dismissed
Anees Ahmed Vs State
Delhi High Court · (2009) 09 DEL CK 0453
Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 313Penal Code, 1860 (IPC) — Section 365
High Courts04 Sept 2009Allowed
Shri Hamid Ahmed Vs Shri Asad Mueed and Others
Delhi High Court · (2009) 162 DLT 520 : (2010) 7 RCR(Civil) 1218
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13, 92, 92(1), 92(2)Trusts Act, 1882 — Section 34
High Courts04 Sept 2009Dismissed
Bhushan Kumar Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0449
Criminal Procedure Code, 1973 (CrPC) — Section 357Evidence Act, 1872 — Section 101, 102, 103, 104, 105
High Courts04 Sept 2009Dismissed
Smt. Bimla Sehgal Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0436
High Courts04 Sept 2009Dismissed
Ishita Goel Vs The Principal and Others
Delhi High Court · (2009) 09 DEL CK 0435
High Courts04 Sept 2009
Amul Kumar Sardar Vs State
Delhi High Court · (2009) 09 DEL CK 0434
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 304
High Courts04 Sept 2009
Anant Raj Agencies P. Ltd. Vs Sh. Harvinder Singh Saini and Another
Delhi High Court · (2009) 09 DEL CK 0433
High Courts04 Sept 2009
K.V. Kohli thr Lr''s Vs State and Others
Delhi High Court · (2009) 09 DEL CK 0432
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Succession Act, 1925 — Section 237, 238, 239, 276, 62
High Courts04 Sept 2009Dismissed
Dr. Ram Avtar Sharma Vs Maharaja Agrasen College
Delhi High Court · (2010) 1 ILR Delhi 556
Arbitration and Conciliation Act, 1996 — Section 34Specific Relief Act, 1963 — Section 21
High Courts04 Sept 2009
Commissioner of Income Tax Vs Industrial Finance Corporation of India Ltd.
Delhi High Court · (2010) 228 CTR 132 : (2009) 8 ILR Delhi 92 Supp : (2009) 185 TAXMAN 296
Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 260A
High Courts04 Sept 2009Dismissed
Brahmaputra Infrastructure Ltd. Vs Delhi Development Authority
Delhi High Court · (2010) 251 ELT 488 : (2010) 17 STR 452 : (2010) 29 VST 511
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 91
High Courts04 Sept 2009Dismissed
Rajinder Kumar Gupta Vs Escorts Securities Ltd.
Delhi High Court · (2009) 09 DEL CK 0350
Arbitration and Conciliation Act, 1996 — Section 31, 34, 34(3)