High Courts09 Feb 2009Dismissed
Prem Chand Sharma and Co. Vs Delhi Development Authority
Delhi High Court · (2009) 02 DEL CK 0310
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,861 of 6,586
High Courts09 Feb 2009Allowed
Sumati Vs Sarla Puri
Delhi High Court · (2009) 02 DEL CK 0307
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 380, 406, 420, 498A
High Courts09 Feb 2009
B.B.C. Shipping and Ship Building and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 2 ALD(Cri) 24 : (2009) 4 ILR Delhi 49
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts09 Feb 2009Dismissed
Abdul Aziz Vs D.D.A.
Delhi High Court · (2009) 02 DEL CK 0272
Land Acquisition Act, 1894 — Section 16, 6Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5
High Courts09 Feb 2009
Pramod Kumar @ Pintoo Vs State
Delhi High Court · (2009) 02 DEL CK 0257
Penal Code, 1860 (IPC) — Section 302
High Courts09 Feb 2009Dismissed
Vipin Kumar Sharma Vs Mithlesh Kumari
Delhi High Court · (2009) 2 DMC 111 : (2010) 8 RCR(Civil) 1670
Hindu Marriage (Amendment) Act, 1995 — Section 13(1), 23
High Courts09 Feb 2009Dismissed
Shree Digvijay Cement Company Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2009) 02 DEL CK 0207
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts09 Feb 2009Dismissed
Harish Chawla Vs Rakhi Jain and Others
Delhi High Court · (2009) 02 DEL CK 0206
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10
High Courts09 Feb 2009Allowed
Delhi Transport Corporation Vs Chander Kumar
Delhi High Court · (2009) 02 DEL CK 0164
Industrial Disputes Act, 1947 — Section 33(2)
High Courts09 Feb 2009
Kardio Control Company Vs Jitender Singh and Another
Delhi High Court · (2009) 3 ILR Delhi 685
Industrial Tribunal (Procedure) Rules, 1949 — Rule 18
High Courts09 Feb 2009Allowed
Mohd. Harun Faraji and Another Vs State of NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 208, 313Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 34, 380, 395, 399, 402
High Courts09 Feb 2009
Sanjana Kapoor and Another Vs Dalmia Resorts Intl. Pvt. Ltd. and Another
Delhi High Court · (2009) 02 DEL CK 0128
High Courts09 Feb 2009Dismissed
R.P. Mathur Prop. Radhika Leather Fashions Vs S.R.P. Industries Ltd.
Delhi High Court · (2009) 02 DEL CK 0106
High Courts09 Feb 2009Dismissed
State Vs Ravinder Singh and Others
Delhi High Court · (2009) 02 DEL CK 0095
High Courts09 Feb 2009Dismissed
Dhanjit Singh Nanda Vs State and Another
Delhi High Court · (2009) 5 RCR(Criminal) 462
High Courts09 Feb 2009Dismissed
Sh. Om Prakash Vs Chaman Industries and Others
Delhi High Court · (2009) 159 DLT 400 : (2010) 8 RCR(Civil) 1590
High Courts09 Feb 2009Dismissed
Paras Bharara Vs State NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 279, 308, 337, 34
High Courts06 Feb 2009Dismissed
The West Coast Paper Mills Ltd. Vs Asha Kapoor
Delhi High Court · (2009) 02 DEL CK 0300
Arbitration and Conciliation Act, 1996 — Section 11, 5, 7, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 227