High Courts13 Feb 2009
Jasjeet Singh Marwaha Vs Union of India (UOI) and Others
Delhi High Court · (2009) 239 ELT 407
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11ACConstitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,858 of 6,586
High Courts13 Feb 2009
Durham Careline India Pvt. Ltd. Vs Studio Line and Others
Delhi High Court · (2009) 160 DLT 740 : (2009) 156 PLR 14 : (2010) 8 RCR(Civil) 1811
Limitation Act, 1963 — Section 18
High Courts13 Feb 2009Dismissed
State Vs Hardawari Lal
Delhi High Court · (2009) 02 DEL CK 0305
Criminal Procedure Code, 1973 (CrPC) — Section 378Limitation Act, 1963 — Section 5Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(1A)
High Courts13 Feb 2009
Management of Electric Control Switchboards Vs Presiding Officer and Another
Delhi High Court · (2010) 1 SLR 168
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 10B(9)Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts13 Feb 2009Allowed
Umesh Kumar Vs The State of NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0274
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 506Police Act, 1861 — Section 34
High Courts13 Feb 2009
Haroub Slaum Sleyoum Vs Shri Abdul Qadir
Delhi High Court · (2009) 1 ILR Delhi 152
Criminal Procedure Code, 1973 (CrPC) — Section 439Customs Act, 1962 — Section 108, 135Foreign Exchange Regulation Act, 1973 — Section 56, 61
High Courts13 Feb 2009Dismissed
New Machine Co. Ltd. Vs S.B. Air Controls Pvt. Ltd.
Delhi High Court · (2009) 5 ILR Delhi 173
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 25 Rule 1(1), 141, 151, 25
High Courts13 Feb 2009
Commissioner of Income Tax Vs Hindustan Tin Works Ltd.
Delhi High Court · (2009) 226 CTR 42 : (2011) 330 ITR 350 : (2010) 187 TAXMAN 298
Income Tax Act, 1961 — Section 10, 142, 143, 14A, 260A
High Courts13 Feb 2009
Smt. Shalini Gupta Vs Mukesh Kumar
Delhi High Court · (2009) 02 DEL CK 0200
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Feb 2009Allowed
MCD Vs Prabhat Construction
Delhi High Court · (2009) 02 DEL CK 0192
Arbitration Act, 1940 — Section 14, 17Limitation Act, 1963 — Section 5
High Courts13 Feb 2009Dismissed
N.K. Tripathi Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 122 FLR 356 : (2010) 3 SLJ 79
Central Civil Services (Conduct) Rules, 1964 — Rule 3
High Courts13 Feb 2009
Vasu Tech Limited and Others Vs Ratna Commercial Enterprises Ltd.
Delhi High Court · (2009) 160 DLT 591 : (2009) 4 ILR Delhi 131
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 141(2)Penal Code, 1860 (IPC) — Section 420
High Courts13 Feb 2009
Sikka Promoter (Pvt.) Ltd. Vs The Municipal Corporation of Delhi
Delhi High Court · (2009) 02 DEL CK 0134
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 9
High Courts13 Feb 2009Dismissed
Narcotic Control Bureau Vs Ali Mohd.
Delhi High Court · (2009) 4 ILR Delhi 157
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 35, 67
High Courts13 Feb 2009
U.A.E. Exchange Centre Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2009) 223 CTR 250 : (2009) 313 ITR 94 : (2010) 19 STR 599 : (2009) 183 TAXMAN 495
Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 228Income Tax Act, 1961 — Section 131, 139, 148, 245N, 245O
High Courts13 Feb 2009Dismissed
Mohd. Munna Khan Vs State
Delhi High Court · (2009) 02 DEL CK 0123
Penal Code, 1860 (IPC) — Section 302, 307
High Courts13 Feb 2009
Delhi Milk Scheme Vs Mahabir Singh
Delhi High Court · (2009) 3 ILR Delhi 720
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
High Courts13 Feb 2009
Mayawati Vs Commissioner of Income Tax (Central-I) and Others
Delhi High Court · (2009) 222 CTR 117 : (2009) 157 DLT 324 : (2010) 321 ITR 349 : (2010) 8 RCR(Civil) 1293
High Courts12 Feb 2009
Canara Bank Vs K.L. Rajgarhia
Delhi High Court · (2009) 02 DEL CK 0297
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 23, 24, 65Income Tax Act, 1961 — Section 269UC
High Courts12 Feb 2009
Shiva and Co. Vs Impetus Technologies
Delhi High Court · (2009) 02 DEL CK 0296
Arbitration and Conciliation Act, 1996 — Section 11Limitation Act, 1963 — Article 137