High Courts25 Feb 2009Dismissed
Ravi Kumar Vs State (NCT) of Delhi and Another
Delhi High Court · (2010) 6 RCR(Criminal) 897
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,854 of 6,586
High Courts24 Feb 2009Dismissed
Delhi Transport Corporation Vs Bishan Swaroop
Delhi High Court · (2009) 02 DEL CK 0308
Evidence Act, 1872 — Section 58Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Feb 2009Dismissed
Shri Om Prakash Vs Delhi Transport Corporation and Others Delhi Transport Corporation Vs Sh. Om Prakash
Delhi High Court · (2009) 02 DEL CK 0293
Industrial Disputes Act, 1947 — Section 33(2)
High Courts24 Feb 2009Dismissed
Shri Harpreet Sachdeva Vs Shri Mukesh Garg and Another
Delhi High Court · (2009) 02 DEL CK 0241
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 7 Rule 11
High Courts24 Feb 2009Dismissed
Vikas Mendiratta Vs State of Delhi
Delhi High Court · (2009) 5 ILR Delhi 224
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 302, 323, 330, 34
High Courts24 Feb 2009
Hindustan Pencils Pvt. Ltd. Vs Suneja Copy Products
Delhi High Court · (2009) 109 DRJ 283 : (2009) 39 PTC 648
High Courts24 Feb 2009Dismissed
Ranjeet Singh Gill Vs State
Delhi High Court · (2009) 4 ILR Delhi 210
Arms Act, 1959 — Section 25, 27, 54, 59Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 299, 313Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts24 Feb 2009Allowed
Shri Mahinder Kumar Vs Shri Anil Kumar
Delhi High Court · (2009) 02 DEL CK 0136
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 1, 14, 19
High Courts24 Feb 2009Dismissed
Ram Bhagat Ram Vs State
Delhi High Court · (2009) 02 DEL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 367, 377
High Courts24 Feb 2009
IILM Business School Vs Ram Krishan and Sons Charitable Trust
Delhi High Court · (2009) 39 PTC 593
High Courts24 Feb 2009
Taneja Developers and Infrastructure Ltd. Vs Assistant Commissioner of Income Tax and Others
Delhi High Court · (2009) 222 CTR 521 : (2010) 324 ITR 247
High Courts20 Feb 2009
Bharati Vidyapeeth and Others Vs Guru Gobind Singh Indraprastha University and Others
Delhi High Court · (2009) 158 DLT 176
High Courts20 Feb 2009Dismissed
Union of India (UOI) Vs Mr. Dev Karan and Others
Delhi High Court · (2009) 02 DEL CK 0284
Constitution of India, 1950 — Article 226, 227
High Courts20 Feb 2009Disposed Off
New India Assurance Limited Vs Union of India (UOI) and Others
Delhi High Court · (2009) 02 DEL CK 0259
Central Excises and Salt Act, 1944 — Section 35GCivil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(1), 226(2), 227, 32
High Courts20 Feb 2009Dismissed
Luv Kumar Kaul Vs Tosh Apartments Pvt. Ltd. and Others
Delhi High Court · (2009) 02 DEL CK 0256
Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 97, Order 22 Rule 10, Order 26 Rule 9, Order 39 Rule 1
High Courts20 Feb 2009
Commissioner of Income Tax Vs Rose Services Apartment India P. Ltd.
Delhi High Court · (2010) 326 ITR 100
Income Tax Act, 1961 — Section 143(2), 260A, 28, 36(1)(vii), 36(2)
High Courts20 Feb 2009Allowed
Smt. Ramesh Devi Arora Vs Smt. Anita Singh and Another
Delhi High Court · (2009) 02 DEL CK 0184
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 9(10), 151
High Courts20 Feb 2009Dismissed
Narender Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 02 DEL CK 0180
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136, 14, 142, 145, 21Criminal Law (Amendment) Act, 1952 — Section 7(2)
High Courts20 Feb 2009Allowed
Jai Singh Vs State NCT of Delhi Sone Lal and Others Vs State
Delhi High Court · (2009) 02 DEL CK 0169
Penal Code, 1860 (IPC) — Section 120B, 363, 364A, 368
High Courts20 Feb 2009Dismissed
Sachdeva and Sons Industries Pvt. Ltd. Vs Directorate of Revenue Intelligence
Delhi High Court · (2010) 8 RCR(Civil) 1633