High Courts02 Mar 2009Dismissed
Panchsila Hospitality Ventures Ltd. and Another Vs Mrs. Praneeta Soni and Others
Delhi High Court · (2009) 3 RCR(Civil) 21 : (2009) 1 RCR(Rent) 559
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,852 of 6,586
High Courts02 Mar 2009Dismissed
Mahesh Chander and Others Vs State (NCT of Delhi)
Delhi High Court · (2009) 03 DEL CK 0069
High Courts02 Mar 2009Dismissed
Izhar Ahmad and Another Vs B.S.E.S. Rajdhani Power Ltd. and Another
Delhi High Court · (2009) 157 DLT 777 : (2009) ELR 310 : (2010) 8 RCR(Civil) 1436
High Courts02 Mar 2009
Narinder Batra Vs Union of India (UOI)
Delhi High Court · (2009) 4 ILR Delhi 280
High Courts02 Mar 2009
Bal Krishan Sharma Vs State and Another
Delhi High Court · (2009) 3 ILR Delhi 483
High Courts02 Mar 2009
Sh. Ashwani Kumar Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2009) 03 DEL CK 0015
High Courts02 Mar 2009Dismissed
Prof. Imtiaz Ahmad Vs Durdana Zamir
Delhi High Court · (2009) 03 DEL CK 0010
High Courts02 Mar 2009Allowed
Shiv Shankar Lal, Smt. Suman Gupta, Mr. Rahul@ Kirpa Shanker and Mrs. Ritu @ Anita Gupta Vs The State, Mrs. Neha Gupta and Shri Devinder Kumar Jain
Delhi High Court · (2009) 03 DEL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts02 Mar 2009Allowed
Phoenix Yule Limited Vs J.K. Udaipur Udyog Limited
Delhi High Court · (2009) 158 DLT 53 : (2009) 3 ILR Delhi 811 : (2010) 8 RCR(Civil) 1471
High Courts27 Feb 2009
Rajeshwar Kumar Gupta Vs Lt. Governor and Others
Delhi High Court · (2009) 02 DEL CK 0288
Civil Procedure Code, 1908 (CPC) — Section 97Constitution of India, 1950 — Article 14, 15, 16, 226, 227Delhi Co-operative Societies Act, 1972 — Section 78
High Courts27 Feb 2009
Mohd. Nasir @ Gulfam Vs State Javed Vs State (NCT of Delhi)
Delhi High Court · (2009) 02 DEL CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 328, 34, 376(2)(g), 506
High Courts27 Feb 2009Dismissed
Prestige Household Products and Another Vs Annant Jain and Another
Delhi High Court · (2009) 02 DEL CK 0214
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts27 Feb 2009
The Commissioner of Income Tax Vs Anand Prakash
Delhi High Court · (2009) 224 CTR 72 : (2009) 316 ITR 141 : (2009) 179 TAXMAN 44
High Courts27 Feb 2009
Commissioner of Income Tax-IV Vs Insilco Limited
Delhi High Court · (2009) 222 CTR 641 : (2010) 320 ITR 322 : (2010) 7 RCR(Civil) 93 : (2009) 179 TAXMAN 55
High Courts27 Feb 2009Dismissed
Birendra Mahto Vs Union of India (UOI) and Others
Delhi High Court · (2009) 02 DEL CK 0007
High Courts26 Feb 2009
Mata Sundri College for Women Vs Sh. Vijay Pal
Delhi High Court · (2009) 02 DEL CK 0267
Industrial Disputes Act, 1947 — Section 10(1)(C), 11, 11A, 12(5), 2
High Courts26 Feb 2009
Delhi Transport Corporation Vs Chandi Ram
Delhi High Court · (2009) 02 DEL CK 0266
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Feb 2009Dismissed
Madan Lal Limited Vs Growth Techno Projects Ltd. and Another
Delhi High Court · (2009) 02 DEL CK 0261
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 5Limitation Act, 1963 — Article 21, 22, 19
High Courts26 Feb 2009Allowed
In Re: Bentex Exports Private Limited and Others; Bentex Towers Private Limited
Delhi High Court · (2009) 02 DEL CK 0248
Companies (Court) Rules, 1959 — Rule 291, 291(6), 307, 308, 309Companies Act, 1956 — Section 391, 391(2), 394Constitution of India, 1950 — Article 265