COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,745 of 6,586

High Courts26 Aug 2009Allowed

Sh. Sukhinder Singh, Sh. Madhav Inder Singh, Sh. Manav Inder Singh and Sh. Simar Inder Singh Vs Sh. Gurbux Singh and Others

Delhi High Court · (2009) 162 DLT 433 : (2010) 7 RCR(Civil) 1177

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 11 Rule 8, Order 11 Rule 9, Order 22 Rule 3, Order 22 Rule 9

High Courts26 Aug 2009Dismissed

Shri Satya Pal Singh Vs Municipal Corporation of Delhi

Delhi High Court · (2009) 08 DEL CK 0087

Constitution of India, 1950 — Article 226

High Courts25 Aug 2009Allowed

Northern India Motor Company Vs Commissioner Vat, Department of Trade and Taxes

Delhi High Court · (2009) ILR Delhi 219 Supp : (2009) 25 VST 466

Delhi Sales Tax Act, 1975 — Section 5Delhi Value Added Tax Act, 2004 — Section 14, 28, 28(2), 74, 81

High Courts25 Aug 2009Dismissed

The Crown Commercial House and Others Vs ICICI Bank and Others

Delhi High Court · (2009) 162 DLT 427 : (2010) 7 RCR(Civil) 1173

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

High Courts25 Aug 2009Dismissed

Jain Exports P. Ltd. and Another Vs Union of India (UOI)

Delhi High Court · (2010) 250 ELT 15

Central Excises and Salt Act, 1944 — Section 11A(1), 11A(2), 11ACCustoms Act, 1962 — Section 127Foreign Trade (Development and Regulation) Act, 1992 — Section 11(2)

High Courts25 Aug 2009Allowed

Sudesh Marwah Vs Virpal and Others

Delhi High Court · (2009) 08 DEL CK 0320

High Courts25 Aug 2009

Mrs. Sushila @ Babli and Another Vs Mr. Rambir Singh

Delhi High Court · (2009) 08 DEL CK 0312

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20

High Courts25 Aug 2009Dismissed

Commissioner of Income Tax Vs Honda Siel Power Products Ltd.

Delhi High Court · (2009) 08 DEL CK 0294

Income Tax Act, 1961 — Section 260A, 37(1)

High Courts25 Aug 2009Dismissed

Woodfun Vs National Thermal Power Corporation Ltd.

Delhi High Court · (2009) 08 DEL CK 0293

Arbitration and Conciliation Act, 1996 — Section 34, 75, 81

High Courts25 Aug 2009Dismissed

Sukhbiri Devi and Others Vs UOI and Others

Delhi High Court · (2010) 1 CivCC 802 : (2010) 8 RCR(Civil) 379

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 17

High Courts25 Aug 2009Dismissed

Commissioner of Income Tax Vs Standing Conference of Public Enterprises (Scope)

Delhi High Court · (2009) 319 ITR 179

Income Tax Act, 1961 — Section 148

High Courts25 Aug 2009Dismissed

Shri R.K. Mehra Vs United India Insurance Co.

Delhi High Court · (2009) 08 DEL CK 0277

High Courts25 Aug 2009Dismissed

HB Stockholdings Ltd. Vs DCM Shriram Industries Ltd. and Others

Delhi High Court · (2010) 156 CompCas 54 : (2010) 1 CompLJ 379 : (2009) 163 DLT 443 : (2010) 7 RCR(Civil) 2142

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 9Companies Act, 1956 — Section 155, 192A, 209, 210, 211Securities and Exchange Board of India Act, 1992 — Section 15Y

High Courts25 Aug 2009Disposed Off

Harcharan Singh Hazooria Vs Kulwant Singh Hazooria and Others

Delhi High Court · (2009) 08 DEL CK 0252

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

High Courts25 Aug 2009

Smt. Kamlesh Vs The Chief General Manager, State Bank of India and Others

Delhi High Court · (2009) 08 DEL CK 0237

High Courts25 Aug 2009

The New India Assurance Co. Ltd. Vs Raja Ram and Another

Delhi High Court · (2009) 08 DEL CK 0216

Evidence Act, 1872 — Section 167

High Courts25 Aug 2009

Shri Inder Dev Singh Vs Asiatic Engg. Pvt. Ltd.

Delhi High Court · (2009) 08 DEL CK 0205

High Courts25 Aug 2009

Akums Drugs and Pharmaceuticals Ltd. Vs Panjon Pharma Ltd.

Delhi High Court · (2009) 08 DEL CK 0189

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts25 Aug 2009Dismissed

Suresh Chand Vs Union of India (UOI) and Others

Delhi High Court · (2009) 08 DEL CK 0149

Land Acquisition Act, 1894 — Section 40

High Courts25 Aug 2009

Kamal Kishore Vs Municipal Corporation of Delhi

Delhi High Court · (2009) 08 DEL CK 0143

Arbitration and Conciliation Act, 1996 — Section 9