High Courts07 Aug 2009Allowed
Nirmala Devi Vs Jitender Singh and Another
Delhi High Court · (2009) 08 DEL CK 0337
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,758 of 6,586
High Courts07 Aug 2009Allowed
Neelam Pawar and Others Vs National Insurance Co. Ltd. and Others
Delhi High Court · (2011) ACJ 1109 : (2011) 4 TAC 268
High Courts07 Aug 2009Dismissed
D.S. Chaudhary Vs Lt. Governor and Another
Delhi High Court · (2009) 3 ILR Delhi 176
Constitution of India, 1950 — Article 14
High Courts07 Aug 2009Disposed Off
Renujit Kaur and Another Vs Union of India (UOI) and Another
Delhi High Court · (2009) 08 DEL CK 0306
Arbitration and Conciliation Act, 1996 — Section 9
High Courts07 Aug 2009Disposed Off
Manik Exports Vs Sh. Ratan Lal and Another
Delhi High Court · (2009) 08 DEL CK 0302
Constitution of India, 1950 — Article 226
High Courts07 Aug 2009Disposed Off
Municipal Corporation of Delhi Vs Radhey Shyam and Another
Delhi High Court · (2009) 08 DEL CK 0255
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Aug 2009Dismissed
Commissioner of Income Tax Vs Kuber Ploritech Ltd.
Delhi High Court · (2009) 08 DEL CK 0243
Income Tax Act, 1961 — Section 153(3), 68
High Courts07 Aug 2009Dismissed
SMJ-RK-SD(JV) Vs National Highways Authority of India
Delhi High Court · (2010) 7 RCR(Civil) 2218
Arbitration and Conciliation Act, 1996 — Section 34, 36, 9
High Courts07 Aug 2009Dismissed
Parul Sarwal Vs C.B.S.E. and Others
Delhi High Court · (2009) 08 DEL CK 0226
High Courts07 Aug 2009
Imperative Infotech Solutions Pvt. Ltd. Vs Aspirant Technologies Pvt. Ltd. and Another
Delhi High Court · (2009) 08 DEL CK 0222
Arbitration and Conciliation Act, 1996 — Section 11
High Courts07 Aug 2009Dismissed
Raj Chaudhary Vs Dir. of Education and Others
Delhi High Court · (2009) 08 DEL CK 0122
Delhi School Education Rules, 1973 — Rule 96
High Courts07 Aug 2009
Summit Infotech Ltd. and Others Vs Kodak India Ltd.
Delhi High Court · (2010) 4 BC 224 : (2010) 3 CivCC 595 : (2009) 7 ILR Delhi 431 : (2010) 3 RCR(Civil) 102 : (2010) 3 RCR(Criminal) 138
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts07 Aug 2009Dismissed
Punjab National Bank Vs Harish Chandra Dhupar and Another
Delhi High Court · (2009) ILR Delhi 687 Supp
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 23Punjab National Bank (Employees) Pension Regulations, 1995 — Regulation 14, 28, 29, 29(5), 30
High Courts07 Aug 2009Dismissed
Ved Prakash and Another Vs Om Prakash Jain
Delhi High Court · (2009) 10 AD 284
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 25B
High Courts07 Aug 2009
Mr. M. Sivasamy Vs Vestergaard Frandsen A/S and Others
Delhi High Court · (2009) ILR Delhi 668 Supp : (2010) 42 PTC 273 : (2010) 6 RCR(Civil) 856
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 21, 13
High Courts07 Aug 2009Dismissed
Vipin Malik (Huf) Vs Commissioner of Income Tax
Delhi High Court · (2009) 227 CTR 66 : (2011) 330 ITR 309 : (2009) 183 TAXMAN 296
Income Tax Act, 1961 — Section 139, 139(1), 54F, 54F(4)
High Courts07 Aug 2009
State Vs Vikas Yadav and Another
Delhi High Court · (2009) 08 DEL CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 225, 24, 24(1), 24(3), 24(4)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts07 Aug 2009
A.S. Sachdeva and Sons (P) Ltd. Vs Delhi Development Authority and Another
Delhi High Court · (2010) 1 BC 81 : (2009) 164 DLT 162 : (2009) ILR Delhi 689 Supp : (2010) 7 RCR(Civil) 2553
High Courts07 Aug 2009Dismissed
Suresh Kumar Vs Delhi Vidhyut Board and Another
Delhi High Court · (2009) 8 ILR Delhi 86 Supp
Hindu Adoptions and Maintenance Act, 1956 — Section 11, 11(1)
High Courts06 Aug 2009
Capital Land Builders (Pvt.) Ltd. and Others Vs Shaheed Memorial Society and Others
Delhi High Court · (2009) 4 CompLJ 85
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Companies Act, 1956 — Section 111(4)