COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,774 of 6,586

High Courts17 Jul 2009Allowed

Prabhat Kumar Srivastava Vs Director of Enforcement

Delhi High Court · (2009) 95 SCL 292

Customs Act, 1962 — Section 112Foreign Exchange Management Act, 1999 — Section 35Foreign Exchange Regulation Act, 1947 — Section 4(1)

High Courts16 Jul 2009Dismissed

Shri H.P. Gupta Vs Delhi Administration and Others

Delhi High Court · (2009) 07 DEL CK 0504

Constitution of India, 1950 — Article 226, 32

High Courts16 Jul 2009Dismissed

Max India Limited Vs General Binding Corporation

Delhi High Court · (2009) 3 ARBLR 162 : (2010) 7 RCR(Civil) 1829

Arbitration and Conciliation Act, 1996 — Section 1, 2, 2(1), 2(2), 2(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 16, 17, 18, 19Constitution of India, 1950 — Article 141

High Courts16 Jul 2009Dismissed

State (Delhi Admn.) Vs Shahid Mian and Another

Delhi High Court · (2010) 166 DLT 350

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 28

High Courts16 Jul 2009

Government of NCT of Delhi Vs Shri Naresh Kumar

Delhi High Court · (2009) 07 DEL CK 0494

Industrial Disputes Act, 1947 — Section 17B, 33(2)

High Courts16 Jul 2009Dismissed

Ram Chander, Conductor Vs Delhi Transport Corporation

Delhi High Court · (2009) 07 DEL CK 0491

High Courts16 Jul 2009Dismissed

Thounaojam Shyamkumar Singh Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2009) 07 DEL CK 0488

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Official Secrets Act, 1923 — Section 3, 9Penal Code, 1860 (IPC) — Section 120B

High Courts16 Jul 2009Allowed

ASI Devender Kumar Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 1 ILR Delhi 486

Constitution of India, 1950 — Article 14Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 19, 5Delhi Police Act, 1978 — Section 147(1), 147(2), 5

High Courts16 Jul 2009Dismissed

Union of India (UOI) and Others Vs Ram Kumar Sharma

Delhi High Court · (2009) 07 DEL CK 0403

High Courts16 Jul 2009Dismissed

Devraj Mason Vs Shanti Devi

Delhi High Court · (2009) 162 DLT 191

Civil Procedure Code, 1908 (CPC) — Section 151Delhi Rent Control Act, 1958 — Section 14(1)

High Courts16 Jul 2009Dismissed

Monika Bhalla Vs HDFC Bank Limited

Delhi High Court · (2009) 07 DEL CK 0325

Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 14

High Courts16 Jul 2009Allowed

Bageshwar Maurya Vs The Management Naveen Projects P. Ltd.

Delhi High Court · (2009) 165 DLT 12 : (2010) 124 FLR 162 : (2010) 5 SLR 622

Industrial Disputes Act, 1947 — Section 10(1), 2, 2A

High Courts16 Jul 2009Allowed

Satwanti Devi and Others Vs Rohtash Decd. Thr. LR''s.

Delhi High Court · (2009) 7 ILR Delhi 368

High Courts16 Jul 2009Allowed

Mange Ram and Another Vs Madan Jha, Fin. Commr. and Others

Delhi High Court · (2010) 166 DLT 702 : (2009) 2 ILR Delhi 623

Delhi Land Reforms Act, 1954 — Section 3, 33, 33(1), 33(2)Land Acquisition Act, 1894 — Section 6

High Courts16 Jul 2009Dismissed

The Commissioner of Income Tax Vs Trans Bharat Aviation (P) Ltd.

Delhi High Court · (2009) 225 CTR 415 : (2010) 320 ITR 671 : (2009) 184 TAXMAN 118

Income Tax Act, 1961 — Section 201(1), 201(1)(A), 260A

High Courts16 Jul 2009Allowed

Sudesh Kumari and Others Vs Rajinder Kumar and Others

Delhi High Court · (2009) 07 DEL CK 0137

High Courts16 Jul 2009

Commissioner of Income Tax Vs C.B.K.R. Enterprises

Delhi High Court · (2010) 232 CTR 109 : (2010) 186 TAXMAN 14

Income Tax Act, 1961 — Section 145(3)

High Courts16 Jul 2009Allowed

N.D.M.C. Vs Karam Chand Thapar and Brothers P. Ltd.

Delhi High Court · (2009) 162 DLT 324 : (2010) 8 RCR(Civil) 3181

Delhi Municipal Corporation Act, 1957 — Section 455Electricity Act, 2003 — Section 185(5), 22, 24, 24(1), 56(2)General Clauses Act, 1897 — Section 6

High Courts16 Jul 2009Dismissed

Shri Ram Singh Vs The Management of Delhi Transport Corporation

Delhi High Court · (2009) 07 DEL CK 0092

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 137

High Courts16 Jul 2009Dismissed

Jai Pal Singh Vs Delhi Development Authority

Delhi High Court · (2009) 07 DEL CK 0083

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33(1)