High Courts31 Aug 2009Allowed
Jameel @ Kalwa @ Naseem Vs State
Delhi High Court · (2009) 08 DEL CK 0166
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34, 392, 394
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,742 of 6,586
High Courts31 Aug 2009Dismissed
Master Rahul Seth Vs Mount Carmel School and Another
Delhi High Court · (2009) 176 DLT 461
Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 38
High Courts31 Aug 2009Dismissed
Avinash Kaur Ahluwalia Vs Delhi Development Authority and Others
Delhi High Court · (2009) 08 DEL CK 0164
Land Acquisition Act, 1894 — Section 3
High Courts31 Aug 2009Allowed
Shakuntala and Others Vs Laxman etc.
Delhi High Court · (2009) 08 DEL CK 0128
High Courts31 Aug 2009Allowed
Mrs. Bhavna A. Patel and Another Vs Mr. Krishnamurthy Venkatraman Vaidyanathan
Delhi High Court · (2009) 08 DEL CK 0089
High Courts31 Aug 2009Allowed
Niwas @ Patel Vs State
Delhi High Court · (2010) 1 ILR Delhi 342
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 24, 25, 26, 27, 45Penal Code, 1860 (IPC) — Section 302, 309, 34
High Courts28 Aug 2009Dismissed
AIDS Healthcare Foundation India Cares Vs National AIDS Control Organization and Another
Delhi High Court · (2009) 08 DEL CK 0410
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Aug 2009Allowed
Sanjay Singh Sandhu Vs State
Delhi High Court · (2009) 08 DEL CK 0398
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9
High Courts28 Aug 2009Dismissed
Shri Dharamvir Singh Vs The Management of Shri Aurbindo College
Delhi High Court · (2010) 124 FLR 758
Constitution of India, 1950 — Article 14, 16, 226
High Courts28 Aug 2009Dismissed
Durga Prasad @ Bablu Vs State
Delhi High Court · (2009) 08 DEL CK 0377
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 307, 32, 34, 35
High Courts28 Aug 2009
Muraif Qamar and Irshad Ali @ Deepak Vs The State and Another
Delhi High Court · (2009) 164 DLT 60 : (2010) 1 ILR Delhi 317 : (2010) 6 RCR(Criminal) 2353
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 190
High Courts28 Aug 2009Dismissed
Praveen Mittal Vs Department of Environment, Govt. of NCT of Delhi
Delhi High Court · (2009) 162 DLT 365 : (2010) 7 RCR(Civil) 1139
Environment (Protection) Act, 1986 — Section 5
High Courts28 Aug 2009Dismissed
Delhi Metro Rail Corporation Vs Panchkuian Road Furniture Market Asson.
Delhi High Court · (2009) 08 DEL CK 0335
Constitution of India, 1950 — Article 300A
High Courts28 Aug 2009Dismissed
Commissioner of Income Tax Vs Aar Pee Apartments P. Ltd.
Delhi High Court · (2009) 227 CTR 495 : (2009) 319 ITR 276 : (2010) 188 TAXMAN 39
Finance (No. 2) Act, 2004 — Section 142AIncome Tax Act, 1961 — Section 131, 142A, 142A(1), 55A, 69
High Courts28 Aug 2009Disposed Off
Polymermann (Asia) Pvt. Ltd. Vs Board for Industrial and Financial Reconstruction and Others
Delhi High Court · (2009) 08 DEL CK 0262
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 25
High Courts28 Aug 2009
Ex Nk. Singheswar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0225
Army Pension Rules, 1961 — Rule 1, 2Pension Regulations for Army, 1961 — Regulation 173
High Courts28 Aug 2009Dismissed
Commissioner of Service Tax Vs Delhi Gymkhana Club Ltd.
Delhi High Court · (2009) 16 STR 129 : (2009) 22 STT 343 : (2009) 25 VST 285
Central Excises and Salt Act, 1944 — Section 35, 35D, 35E, 35E(5), 35GConstitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129D(5)
High Courts28 Aug 2009Dismissed
J and K Cigarettes Ltd. and Others Vs Collector of Central Excise and Others
Delhi High Court · (2009) 242 ELT 189 : (2010) 1 ILR Delhi 293 : (2011) 22 STR 225
Central Excise Rules, 1944 — Rule 52, 52ACentral Excises and Salt Act, 1944 — Section 11DDA, 13, 14, 14A, 33AConstitution of India, 1950 — Article 14
High Courts28 Aug 2009Allowed
ICAI Accounting Research Foundation and Another Vs Director General of Income Tax (Exemptions) and Others
Delhi High Court · (2009) 226 CTR 27 : (2010) 321 ITR 73 : (2009) 183 TAXMAN 462
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 10(23C), 12A, 12AA, 2(13), 2(15)
High Courts28 Aug 2009
Smt. Sangita Aggarwal and Another Vs Shri Virender Singh Rohtagi and Another
Delhi High Court · (2009) 08 DEL CK 0081
Arbitration and Conciliation Act, 1996 — Section 14, 30, 33