High Courts03 Sept 2009Dismissed
Madhavi Devi Vs Govt. of NCT of Delhi
Delhi High Court · (2009) 09 DEL CK 0010
Land Acquisition Act, 1894 — Section 30, 31, 4
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,739 of 6,586
High Courts02 Sept 2009
Hari Chand and Others Vs State
Delhi High Court · (2009) 09 DEL CK 0455
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts02 Sept 2009Dismissed
Vishal Gupta Vs Udai K. Lauria
Delhi High Court · (2010) 2 ILR Delhi 346
Arbitration and Conciliation Act, 1996 — Section 36, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Negotiable Instruments Act, 1881 (NI) — Section 138, 41
High Courts02 Sept 2009Allowed
Chitranjan Vohra Vs National Insurance Co. Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0314
High Courts02 Sept 2009
Lokesh Kumar Gupta Vs Oriental Insurance Co. Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0313
High Courts02 Sept 2009Allowed
Rajeev Sheopuri Vs Registrar Cooperative Societies
Delhi High Court · (2009) 09 DEL CK 0296
Delhi Co-operative Societies Act, 1972 — Section 88
High Courts02 Sept 2009Dismissed
Commissioner of Income Tax Vs Vishnu and Co. P. Ltd.
Delhi High Court · (2010) 230 CTR 62 : (2010) 187 TAXMAN 316
Income Tax Act, 1961 — Section 143(2), 158BC
High Courts02 Sept 2009Disposed Off
The Central Public Information Officer, Supreme Court of India Vs Subhash Chandra Agarwal and Another
Delhi High Court · (2010) 1 KarLJ 383
Constitution of India, 1950 — Article 12, 124, 162, 19, 19(1)Guardians and Wards Act, 1890 — Section 20Right to Information Act, 2005 — Section 11, 11(1), 11(2), 11(3), 11(4)
High Courts02 Sept 2009Dismissed
Shri Manjeet Singh Vs Presiding Officer and Another
Delhi High Court · (2009) 09 DEL CK 0235
High Courts02 Sept 2009Dismissed
Ishwar Dayal Sharma Vs Presiding Officer and Another
Delhi High Court · (2009) 09 DEL CK 0234
Constitution of India, 1950 — Article 226
High Courts02 Sept 2009
Commissioner of Income Tax Vs Gama Investment
Delhi High Court · (2009) 09 DEL CK 0228
Income Tax Act, 1961 — Section 143(1)(a), 143(3)
High Courts02 Sept 2009Allowed
Devindera Kumari and Others Vs DTC and Others
Delhi High Court · (2009) 09 DEL CK 0207
High Courts02 Sept 2009
Sh. Naresh Dass Khanna and Another Vs Sh. Ramesh Dass Khanna and Others
Delhi High Court · (2009) 09 DEL CK 0189
Arbitration and Conciliation Act, 1996 — Section 17, 30, 36, 8, 9
High Courts02 Sept 2009Dismissed
Dr. Samir Majumdar Vs Exxon Mobile Co. India (P) Ltd. and Another
Delhi High Court · (2009) 09 DEL CK 0155
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Limitation Act, 1963 — Section 14, 14(1), 14(3), 5
High Courts02 Sept 2009Dismissed
R.P.S. Educational Society (Regd.) Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0124
Arbitration and Conciliation Act, 1996 — Section 9
High Courts02 Sept 2009Dismissed
Kirloskar Electric Company Limited Vs Government of N.C.T. of Delhi and Others
Delhi High Court · (2010) 2 LLJ 701
Industrial Disputes Act, 1947 — Section 17, 17(1), 17(2), 2, 25F
High Courts02 Sept 2009
Modgill Hosiery Exports P. Ltd. and Modgill Fashion Exports Vs Union of India (UOI) and Others
Delhi High Court · (2010) 250 ELT 25
Constitution of India, 1950 — Article 226
High Courts02 Sept 2009Allowed
Sunil Gupta Vs Kamal Kant
Delhi High Court · (2009) 09 DEL CK 0092
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Sept 2009
Commissioner of Police and Another Vs Daya Nand
Delhi High Court · (2010) 1 ILR Delhi 538
Constitution of India, 1950 — Article 311(2)
High Courts02 Sept 2009
Mukesh @ Girdi Vs The State (GNCT) of Delhi
Delhi High Court · (2009) 09 DEL CK 0061
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 34, 393, 398