High Courts20 Apr 2009Dismissed
Jai Kishan Sharma Vs State and Others
Delhi High Court · (2009) 04 DEL CK 0064
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,822 of 6,586
High Courts20 Apr 2009
Ms. Somwati @ Samoti and Others Vs Babu Lal and Others
Delhi High Court · (2009) 04 DEL CK 0059
Motor Vehicles Act, 1988 — Section 171
High Courts20 Apr 2009
Ved Kumar Gupta and Others Vs Ashok Kumar Aggarwal and Another
Delhi High Court · (2009) 04 DEL CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 379, 406, 420, 499
High Courts20 Apr 2009
Balzor Singh Vs Chief Election Commissioner of India and Another
Delhi High Court · (2009) ILR Delhi 517 Supp
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 81
High Courts20 Apr 2009
Inderdeep Singh Uppal Vs Sh. Deepak Kumar and Others
Delhi High Court · (2009) 04 DEL CK 0050
Motor Vehicles Act, 1988 — Section 171
High Courts20 Apr 2009Dismissed
Percept D'' Pvt. Ltd. Vs The Fashion Design Council of India
Delhi High Court · (2009) 04 DEL CK 0044
Arbitration and Conciliation Act, 1996 — Section 9
High Courts20 Apr 2009
Capital Land Builders (Pvt.) Ltd. and Others Vs Shaheed Memorial Society and Others
Delhi High Court · (2009) 158 DLT 610 : (2010) 7 RCR(Civil) 2706
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, 151Companies Act, 1956 — Section 111(4), 159Contempt of Courts Act, 1971 — Section 12, 2
High Courts20 Apr 2009Dismissed
Satish Chand Gupta Vs The Presiding Officer, Delhi Co-operative Tribunal and Others
Delhi High Court · (2009) 159 DLT 497 : (2010) 7 RCR(Civil) 255
High Courts18 Apr 2009Dismissed
Econ Puri Consortium and Another Vs Puri International P. Ltd.
Delhi High Court · (2009) 159 DLT 458 : (2009) 4 ILR Delhi 729 : (2010) 7 RCR(Civil) 241
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(4), 11(7), 37Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 136, 227
High Courts18 Apr 2009Disposed Off
Inder Mohan Bansiwal and Another Vs State (Govt. of NCT of Delhi) and Another
Delhi High Court · (2009) 04 DEL CK 0452
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Apr 2009
New India Assurance Co. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 04 DEL CK 0440
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226, 226(1), 226(2), 227Insurance Act, 1938 — Section 110H
High Courts18 Apr 2009Dismissed
Asgar @ Pakori Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 04 DEL CK 0412
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307
High Courts18 Apr 2009Dismissed
Vikesh Pandey @ Vickey Vs State of NCT of Delhi
Delhi High Court · (2009) 04 DEL CK 0377
Penal Code, 1860 (IPC) — Section 120B, 173, 227, 228, 239
High Courts18 Apr 2009Dismissed
Vijaya Sharma Vs C.B.S.E. and Another
Delhi High Court · (2009) 04 DEL CK 0376
High Courts18 Apr 2009Dismissed
Virender Singh Vs Delhi Transport Corporation
Delhi High Court · (2009) 04 DEL CK 0228
High Courts18 Apr 2009
Anil Kumar Vs State
Delhi High Court · (2010) CriLJ 1806
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 24, 8Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts18 Apr 2009Dismissed
Coca Cola India Vs C.P. Malik
Delhi High Court · AIR 2010 Delhi 1 : (2009) 159 DLT 753 : (2010) 7 RCR(Civil) 413
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 4(3), Order 18 Rule 4(4), Order 7 Rule 11
High Courts18 Apr 2009Allowed
Home Solution Retail India Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 3 CompLJ 48 : (2009) 223 CTR 191 : (2009) 164 ECR 297 : (2009) 237 ELT 209 : (2010) 7 RCR(Civil) 2761 : (2009) 14 STR 433 : (2009) 20 STT 129 : (2009) 22 VST 508
Finance Act, 1994 — Section 64, 65, 66, 67, 68
High Courts18 Apr 2009Dismissed
Ring Road Car Clinic Burmah Shell Petrol Pump Vs Shri H.L. Advani, Sole Proprietor Machine Tool Engineering Co., Ring Road Service Station, Burman Sheel Petrol Pump, Chaudhary Service Station, Burmah Shell Petrol Pump and Shri Y.K. Barmah
Delhi High Court · (2010) 2 BC 669 : (2010) 7 RCR(Civil) 983
Interest Act, 1978 — Section 3(3)
High Courts17 Apr 2009
Union of India (UOI) and Another Vs Om Prakash
Delhi High Court · (2009) 160 DLT 589 : (2009) 122 FLR 917 : (2010) 2 LLJ 836 : (2010) 2 SLJ 11
Industrial Disputes Act, 1947 — Section 33C(2)