High Courts03 Sept 2009Partly Allowed
Indian Oil Corporation Ltd. Vs Asha Devi and Another
Delhi High Court · (2009) 09 DEL CK 0304
Land Acquisition Act, 1894 — Section 18Land Reforms Act — Section 4
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,738 of 6,586
High Courts03 Sept 2009Disposed Off
Indian Oil Corporation Ltd. Vs Ram Babu and Another
Delhi High Court · (2009) 09 DEL CK 0303
Land Acquisition Act, 1894 — Section 18Land Reforms Act — Section 4
High Courts03 Sept 2009Partly Allowed
Indian Oil Corporation Ltd. Vs Veena Gupta and Another
Delhi High Court · (2009) 09 DEL CK 0302
Land Acquisition Act, 1894 — Section 18Land Reforms Act — Section 4
High Courts03 Sept 2009Allowed
Dr. Vijay Shankar Mishra Vs The State Govt. of NCT of Delhi, Smt. Surya Kumar Tripathi, Dr. Pawan Kumar Mishra and Shri Uday Shankar Mishra
Delhi High Court · (2009) 09 DEL CK 0295
Succession Act, 1925 — Section 275, 276
High Courts03 Sept 2009Disposed Off
Bright Electricals Vs Mr. Ramesh Kumar Patel
Delhi High Court · (2009) 41 PTC 630 : (2010) 7 RCR(Civil) 2319
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Sept 2009Disposed Off
Unistal System Pvt. Ltd. Vs Prodata Doctor Pvt. Ltd.
Delhi High Court · (2010) 1 ILR Delhi 545 : (2009) 41 PTC 626
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4, Order 39 Rule 7Constitution of India, 1950 — Article 20(3)Copyright Act, 1957 — Section 14(6)
High Courts03 Sept 2009
Commissioner of Income Tax Vs Sharda Motor Industrial Ltd.
Delhi High Court · (2009) 227 CTR 606 : (2009) 319 ITR 109 : (2010) 189 TAXMAN 211
Income Tax Act, 1961 — Section 32(1)
High Courts03 Sept 2009Dismissed
Gayasuddin and Another Vs Wali Mohd and Others
Delhi High Court · (2009) 09 DEL CK 0255
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12
High Courts03 Sept 2009Dismissed
Commissioner of Income Tax Vs Ramsons Organics Ltd.
Delhi High Court · (2010) 228 CTR 502 : (2010) 189 TAXMAN 393
Income Tax Act, 1961 — Section 10B, 143(3), 260A, 80IB
High Courts03 Sept 2009Dismissed
Municipal Corporation of Delhi Vs Sh. Abid Ali (Carpenter)
Delhi High Court · (2009) 09 DEL CK 0214
High Courts03 Sept 2009Dismissed
The New India Assurance Co. Ltd. Vs Anita and Others
Delhi High Court · (2009) 09 DEL CK 0210
Evidence Act, 1872 — Section 114
High Courts03 Sept 2009Allowed
National Insurance Co. Ltd. Vs Nisha Devi and Others
Delhi High Court · (2009) 09 DEL CK 0209
High Courts03 Sept 2009
Om Prakash Vs State
Delhi High Court · (2010) 1 ILR Delhi 550
Penal Code, 1860 (IPC) — Section 302, 304
High Courts03 Sept 2009
Smt. Vandana Sehgal Vs The State and Others
Delhi High Court · (2009) 09 DEL CK 0183
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts03 Sept 2009Dismissed
DGS Realtors Pvt. Ltd. Vs Realogy Corporation
Delhi High Court · (2009) 09 DEL CK 0109
Arbitration and Conciliation Act, 1996 — Section 11(9), 2, 34, 9
High Courts03 Sept 2009
National Hydro Electric Power Corpn. Ltd. Vs Punjab and Sind Bank and Another
Delhi High Court · (2010) 2 BC 473
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts03 Sept 2009Dismissed
Rupendra Grewal Vs V.C., Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0107
High Courts03 Sept 2009
Jay Shree Tea and Industries Ltd. Vs Mrs. Dropti Devi (Proprietor) and Another
Delhi High Court · (2010) 2 BC 56 : (2010) 166 DLT 437 : (2010) 6 RCR(Civil) 912
Limitation Act, 1963 — Article 1, 14, 18
High Courts03 Sept 2009Dismissed
National Agricultural Cooperative Marketing Federation of India Ltd. Vs Roj Enterprises (P) Ltd.
Delhi High Court · (2009) 09 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 11Multi-State Cooperative Societies Act, 2002 — Section 84