High Courts02 Jul 2009
Shri Hari Narain Chadha Vs Shri Dhanesh Kumar Chadha and Others
Delhi High Court · (2009) 07 DEL CK 0463
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151
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Delhi High Court judgments
1,31,711 judgments · page 4,784 of 6,586
High Courts02 Jul 2009
Dr. (Mrs.) Sarla Rajput Vs Central Information Commissioner and Others
Delhi High Court · (2009) 07 DEL CK 0462
Right to Information Act, 2005 — Section 20(1), 7(1)
High Courts02 Jul 2009
Jitendar V. Jain and Another Vs Living Media Ltd.
Delhi High Court · (2009) 07 DEL CK 0435
High Courts02 Jul 2009
Commissioner of Income Tax Vs DB (India) Securities Ltd.
Delhi High Court · (2009) 226 CTR 466 : (2009) 318 ITR 26 : (2010) 187 TAXMAN 161
Income Tax Act, 1961 — Section 36(1), 36(2), 36(7)
High Courts02 Jul 2009Dismissed
Man Industries (India) Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2009) 162 DLT 489 : (2010) 8 RCR(Civil) 2048
Constitution of India, 1950 — Article 14, 226General Financial Rules, 1963 — Rule 160, 161
High Courts02 Jul 2009Dismissed
Mr. Sashi Kant Vs State and Another
Delhi High Court · (2009) 07 DEL CK 0375
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 2, 202Penal Code, 1860 (IPC) — Section 120B, 384, 406, 409, 417
High Courts02 Jul 2009Dismissed
Hindustan Carbide Pvt. Ltd. Vs O.P. Saluja Allena Auto Industries (P) Ltd. Vs Sh. J.R. Barolia, Dy. Commissioner of Income Tax
Delhi High Court · (2009) 07 DEL CK 0374
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Income Tax Act, 1961 — Section 143(1), 148, 263, 276C(1), 277
High Courts02 Jul 2009
Shri Sherpal Singh Vs Delhi Transport Corporation
Delhi High Court · (2009) 07 DEL CK 0351
Arbitration Act, 1940 — Section 14, 17, 20, 29, 30Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts02 Jul 2009Allowed
Lt. Col. Lalit Chawla (Retd.) Vs Sh. Ashok Chawla and Another
Delhi High Court · (2009) 161 DLT 78 : (2010) 8 RCR(Civil) 1907 : (2010) 7 RCR(Civil) 2308
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 92, Order 39 Rule 2A, 151
High Courts02 Jul 2009Dismissed
State of NCT of Delhi Vs Neeraj and Others
Delhi High Court · (2009) 07 DEL CK 0342
Penal Code, 1860 (IPC) — Section 304, 308, 323, 34
High Courts02 Jul 2009Dismissed
Commissioner of Income Tax Vs Rampur Engg. Ltd.
Delhi High Court · (2010) 187 TAXMAN 171
Income Tax Act, 1961 — Section 271, 271(1)
High Courts02 Jul 2009
Lakshmi Commercial Bank Vs Commissioner of Income Tax
Delhi High Court · (2009) 07 DEL CK 0287
High Courts02 Jul 2009
National Insurance Co. Ltd. Vs Shiela Avinashi and Others
Delhi High Court · (2009) 07 DEL CK 0257
Motor Vehicles Act, 1988 — Section 170
High Courts02 Jul 2009
Mahanagar Telephone Nigam Ltd. Vs International Engineers and Projects Consultants Limited (IEPCL) International Engineers and Projects Consultants Limited (IEPCL) Vs Mahanagar Telephone Nigam Ltd. and Others
Delhi High Court · (2009) 07 DEL CK 0090
Arbitration Act, 1940 — Section 3, 5Arbitration and Conciliation Act, 1996 — Section 28, 28(1)Constitution of India, 1950 — Article 227
High Courts02 Jul 2009
BSES Rajdhani Power Ltd. Vs R.C. Gupta and Bros.
Delhi High Court · (2009) 162 DLT 356 : (2010) 8 RCR(Civil) 3254
Arbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 17, 37
High Courts02 Jul 2009Dismissed
Divya Mubayi Vs Krishna Mubayi and Others
Delhi High Court · (2009) 07 DEL CK 0044
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Court Fees Act, 1870 — Section 7
High Courts02 Jul 2009Allowed
New India Assurance Co. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · AIR 2010 Delhi 43 : (2011) 166 CompCas 87 : (2009) 161 DLT 55 : (2010) 8 RCR(Civil) 1891
Central Excises and Salt Act, 1944 — Section 35, 35G(9)Civil Procedure Code, 1908 (CPC) — Section 10, 100, 20Constitution of India, 1950 — Article 121, 14, 226, 226(1), 226(2)
High Courts02 Jul 2009Dismissed
B. Barun Melsungen AG and Others Vs Mr. Mohinder Paul and Another
Delhi High Court · (2009) 40 PTC 593
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 64(1)