High Courts13 Jul 2009
B.O.C. Properties Ltd. Vs Delhi Development Authority
Delhi High Court · (2010) 8 RCR(Civil) 2027
Income Tax Act, 1961 — Section 194
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,778 of 6,586
High Courts13 Jul 2009Allowed
Saroj and Others Vs Harish Chander and Others
Delhi High Court · (2009) 07 DEL CK 0203
High Courts13 Jul 2009
Municipal Corporation of Delhi Vs Its Workmen
Delhi High Court · (2009) 07 DEL CK 0184
High Courts10 Jul 2009
National Agricultural Co-operative Marketing Federation of India Ltd. Vs Aliments S.A.
Delhi High Court · (2010) 7 RCR(Civil) 2338
Arbitration Act, 1940 — Section 17, 34, 39, 39(1), 39(2)Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(6), 37, 37(3)Civil Procedure Code Amendment Act, 1976 — Section 100A
High Courts10 Jul 2009Dismissed
Sh. Vijay Singh Yadav Vs Smt. Rajesh Yadav and Another
Delhi High Court · (2009) 164 DLT 414 : (2009) 2 DMC 859 : (2010) 6 RCR(Criminal) 1405
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2), 482
High Courts10 Jul 2009Dismissed
Sh. Haripal Vs Patel Oil Mills
Delhi High Court · (2009) 07 DEL CK 0371
Industrial Disputes Act, 1947 — Section 33(2)
High Courts10 Jul 2009Dismissed
Sh. Surender Singh Rawat Vs Patel Oil Mills
Delhi High Court · (2009) 07 DEL CK 0369
Industrial Disputes Act, 1947 — Section 33(2)
High Courts10 Jul 2009
State Vs Jyotish Prasad and Another Jyotish Prasad Vs State (NCT of Delhi)
Delhi High Court · (2009) ILR Delhi 88 Supp
Constitution of India, 1950 — Article 20(3)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 376
High Courts10 Jul 2009Dismissed
Commissioner of Income Tax Vs Namita Jain
Delhi High Court · (2009) 07 DEL CK 0332
Income Tax Act, 1961 — Section 132
High Courts10 Jul 2009Dismissed
National Insurance Co. Vs Jaswant Singh and Others
Delhi High Court · (2009) 07 DEL CK 0249
High Courts10 Jul 2009Dismissed
Subash Chand Vs Mitsui and Company
Delhi High Court · (2010) 1 ILR Delhi 64 : (2010) 1 LLJ 787
Constitution of India, 1950 — Article 226
High Courts10 Jul 2009Dismissed
DFC Staff Association Vs B.I.F.R. and Another
Delhi High Court · (2009) 07 DEL CK 0220
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2
High Courts10 Jul 2009
Commissioner of Income Tax Vs Nanak Ram Jaisinghania
Delhi High Court · (2009) 317 ITR 302
High Courts10 Jul 2009
Gunman Singh Rawat Vs B.S.E.S. Rajdhani Power Ltd. and Others
Delhi High Court · (2009) 07 DEL CK 0183
Constitution of India, 1950 — Article 226
High Courts10 Jul 2009Allowed
Usha Rani Vs State (Delhi Admn.)
Delhi High Court · (2009) ILR Delhi 141 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts10 Jul 2009
Puneet Kumar Vs Vandana and Others
Delhi High Court · (2009) 2 DMC 365 : (2010) 6 RCR(Criminal) 878
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 161, 173, 173(1)Penal Code, 1860 (IPC) — Section 34, 341, 351, 354, 406
High Courts10 Jul 2009Dismissed
Shri Jiten Bhalla Vs Ms. Gaytri Bajaj
Delhi High Court · (2009) 7 ILR Delhi 343 : (2010) 7 RCR(Civil) 1432
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 142, 226Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 22(3), 28
High Courts10 Jul 2009
Tagore Education Society Regd. Vs Kamla Tandon and Another
Delhi High Court · (2009) 161 DLT 232 : (2010) 8 RCR(Civil) 56 : (2009) 2 RCR(Rent) 188
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 37 Rule 3(5)Constitution of India, 1950 — Article 14, 363, 366(22), 38(2)Delhi Rent Control Act, 1958 — Section 14(1), 14(6), 25A, 25B, 25B(5)
High Courts09 Jul 2009
Shri Gurvinder Singh and Others Vs Mr. Maninder Pal Singh and Others
Delhi High Court · (2009) 07 DEL CK 0545
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 16, 34
High Courts09 Jul 2009Dismissed
Union of India (UOI) and Others Vs Mukesh Garg
Delhi High Court · (2009) 6 ILR Delhi 600