High Courts25 Mar 2009
Delhi Transport Corporation Vs Sh. Mahender Kumar Sharma
Delhi High Court · (2009) 03 DEL CK 0179
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,841 of 6,586
High Courts25 Mar 2009Allowed
Shri Kartar Singh and Others Vs Govt. of NCT, Delhi and Others
Delhi High Court · (2009) 03 DEL CK 0169
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23
High Courts25 Mar 2009
Sh. Harvinder Pal Singh Dua and Another Vs Sh. S.K. Mukherjee and Another
Delhi High Court · (2009) 03 DEL CK 0150
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Mar 2009Dismissed
Bindu Vs The State (NCT) of Delhi
Delhi High Court · (2009) CriLJ 4582 : (2009) ILR Delhi 19 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 201, 302
High Courts25 Mar 2009Dismissed
Hotel Corpn. of India Ltd. Vs Continental Furnishers, New
Delhi High Court · (2009) 03 DEL CK 0079
Arbitration Act, 1940 — Section 37
High Courts25 Mar 2009Dismissed
Prof. Ramesh Chandra Vs C.B.I.
Delhi High Court · (2009) 03 DEL CK 0033
High Courts25 Mar 2009Dismissed
Gopal Krishan Dua Vs State
Delhi High Court · (2009) ILR Delhi 36 Supp : (2009) 2 JCC 1153
High Courts25 Mar 2009
Rajesh Arora Vs State and Others
Delhi High Court · AIR 2009 Delhi 111 : (2010) 7 RCR(Civil) 112
High Courts24 Mar 2009Allowed
Abdul Muneer and Others Vs Moinuddin
Delhi High Court · (2009) 03 DEL CK 0326
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 302, 498A
High Courts24 Mar 2009Dismissed
Religare Securities Ltd. Vs Hoshang K. Vajifdar and Others
Delhi High Court · (2009) 03 DEL CK 0287
Arbitration and Conciliation Act, 1996 — Section 34
High Courts24 Mar 2009Dismissed
Ravinder Singh Vs Mahamaya Builders Pvt. Ltd. and Others
Delhi High Court · (2009) 03 DEL CK 0271
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Mar 2009
I.D. Jain Vs Madan Lal Jain
Delhi High Court · (2009) 03 DEL CK 0238
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 420
High Courts24 Mar 2009
Sh. Aman Singh Vs The Management of Delhi Transport Corporation
Delhi High Court · (2009) 03 DEL CK 0178
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33(2), 33A, 33C(2)
High Courts24 Mar 2009Dismissed
Union of India (UOI) Vs Kashind Roller Floor
Delhi High Court · (2009) 03 DEL CK 0166
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)
High Courts24 Mar 2009Allowed
Ganga Saran and Others Vs Jogender Singh and Others
Delhi High Court · (2010) ACJ 2258
High Courts24 Mar 2009Dismissed
Satender Pal Singh @ Twinkle Vs State
Delhi High Court · (2009) 7 ILR Delhi 96
High Courts23 Mar 2009Dismissed
Shri Jaswant Singh Vs North Delhi Power Limited
Delhi High Court · (2009) 03 DEL CK 0333
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 29AConstitution of India, 1950 — Article 226
High Courts23 Mar 2009Dismissed
Mrs. Lovely Jyoti Vs Mount Carmel School and Another
Delhi High Court · (2009) 03 DEL CK 0321
Constitution of India, 1950 — Article 226
High Courts23 Mar 2009Dismissed
Commissioner of Income Tax Vs Hi Lux Automotive (P) Ltd.
Delhi High Court · (2009) 183 TAXMAN 260
Income Tax Act, 1961 — Section 131, 260A