High Courts09 Apr 2009
Santosh @ Sanju Vs State
Delhi High Court · (2009) 04 DEL CK 0599
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 300, 304
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,829 of 6,586
High Courts09 Apr 2009Allowed
Rolex Sa Vs Alex Jewellery Pvt. Ltd. and Others
Delhi High Court · (2009) 41 PTC 284
Trade Marks Act, 1999 — Section 11(6), 2, 29, 29(1), 29(4)
High Courts09 Apr 2009Allowed
Hari Pal and Hari Kesh Vs State (Delhi Admn.)
Delhi High Court · (2009) 4 ILR Delhi 652
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts09 Apr 2009Dismissed
Rajesh Kumar Vs Commissioner of Income Tax
Delhi High Court · (2009) 227 CTR 415 : (2010) 320 ITR 731
Income Tax Act, 1961 — Section 142(2A), 153(3), 158BC, 158BE, 260A
High Courts09 Apr 2009Dismissed
Union of India Vs Konark Electric Sales Corporation
Delhi High Court · (2009) 2 CompLJ 489
High Courts09 Apr 2009Dismissed
Harpal Singh Vs Union of India (UOI)
Delhi High Court · (2009) 3 SLR 417
Arbitration Act, 1940 — Section 9
High Courts09 Apr 2009Allowed
Jain Motor Car Company and Others Vs Deepti Jain
Delhi High Court · (2009) 4 ILR Delhi 622
Arbitration and Conciliation Act, 1996 — Section 9
High Courts09 Apr 2009Dismissed
ICICI Lombard General Insurance Co. Ltd. Vs Shakuntala Devi and Others
Delhi High Court · (2009) 04 DEL CK 0362
Motor Vehicles Act, 1988 — Section 170
High Courts09 Apr 2009Allowed
Arun Batra Vs Bimla Devi and Others
Delhi High Court · (2011) 176 DLT 458 : (2009) 110 DRJ 492
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts09 Apr 2009
Haryana Minerals Limited Vs Rajinder Kumar
Delhi High Court · (2009) 04 DEL CK 0263
Industrial Disputes Act, 1947 — Section 25(F)
High Courts09 Apr 2009
Dr. B.K. Modi Vs Morgan Securities and Credits Pvt. Ltd.
Delhi High Court · (2009) 04 DEL CK 0233
Arbitration and Conciliation Act, 1996 — Section 34, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 22, 22(1)
High Courts09 Apr 2009
Rukhsar Vs State of NCT of Delhi
Delhi High Court · (2009) 4 ILR Delhi 640
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 363, 364A
High Courts09 Apr 2009Dismissed
Vijender Kumar @ Vijay Vs State of Delhi
Delhi High Court · (2009) 04 DEL CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 307
High Courts09 Apr 2009
J.K. Industries Ltd. Vs Texmaco Limited
Delhi High Court · (2009) 04 DEL CK 0230
Arbitration Act, 1940 — Section 14, 16, 17, 2, 30Civil Procedure Code, 1908 (CPC) — Section 141Contract Act, 1872 — Section 44, 73
High Courts09 Apr 2009
National Highways Authority of India Vs Mr. K.K. Sarin and Others
Delhi High Court · (2009) 159 DLT 314 : (2010) 7 RCR(Civil) 194
Arbitration Act, 1940 — Section 5Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 12(3), 12(4), 12(5)
High Courts09 Apr 2009Allowed
Shri Arun Batra Vs Ms. Bimla Devi and Others
Delhi High Court · (2009) ILR Delhi 507 Supp
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts09 Apr 2009
Bihari Lal and Sh. Nathi Ram @ Nathi Vs The State (Delhi Administration)
Delhi High Court · (2009) 04 DEL CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428, 446Evidence Act, 1872 — Section 134, 58Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Apr 2009Allowed
Clinique Laboratories LLC and Another Vs Gufic Limited and Another
Delhi High Court · (2009) 41 PTC 41
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 11, 11(1), 11(2), 11(3), 11(5)
High Courts09 Apr 2009
Jyoti Ltd. Vs E.I.H. Limited
Delhi High Court · (2009) 04 DEL CK 0181
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 56, 66
High Courts09 Apr 2009Dismissed
Deepmala Bhandar and Others Vs University of Delhi and Others
Delhi High Court · (2009) 04 DEL CK 0180