High Courts02 Feb 2009Dismissed
Shri Rakesh Rishi Vs Smt. Chetan Vats
Delhi High Court · (2009) 02 DEL CK 0022
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,866 of 6,586
High Courts30 Jan 2009
V.S. Tyagi Vs The Central Administrative Tribunal and Others
Delhi High Court · (2009) 01 DEL CK 0295
High Courts30 Jan 2009Allowed
Sh. S.K. Marwaha Vs Airports Authority of India and Others
Delhi High Court · (2009) 01 DEL CK 0280
Arbitration Act, 1940 — Section 20, 8
High Courts30 Jan 2009Dismissed
State Vs Avadh Kishore
Delhi High Court · (2009) 01 DEL CK 0247
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts30 Jan 2009Dismissed
Jolen International Ltd. and Others Vs State and Others
Delhi High Court · (2009) 01 DEL CK 0243
Copyright Act, 1957 — Section 63, 64Criminal Procedure Code, 1973 (CrPC) — Section 482, 93, 94Penal Code, 1860 (IPC) — Section 120B, 415, 420
High Courts30 Jan 2009Dismissed
Anju Bala Jain Vs Girish Kumar Jain
Delhi High Court · (2009) 3 ILR Delhi 668
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Hindu Marriage Act, 1955 — Section 24Special Marriage Act, 1954 — Section 27(1)(d), 36, 38
High Courts30 Jan 2009Allowed
Jyoti Kumar Vs Dr. P.K. Talwar
Delhi High Court · (2009) 01 DEL CK 0225
Delhi Apartment Ownership Act, 1986 — Section 4(3)
High Courts30 Jan 2009
Sunil Kumar Vs State of Delhi
Delhi High Court · (2009) 01 DEL CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 428Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 307, 363, 366, 376, 376(2)
High Courts30 Jan 2009
Naresh Mukhia Vs The State (NCT of Delhi)
Delhi High Court · (2009) 01 DEL CK 0215
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 397
High Courts30 Jan 2009Dismissed
Kishan @ Babli Vs State
Delhi High Court · (2009) 01 DEL CK 0161
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324
High Courts30 Jan 2009Allowed
Berjesh Goyal and Another Vs Daily Foods (India)
Delhi High Court · AIR 2009 Delhi 118 : (2009) 39 PTC 549 : (2010) 8 RCR(Civil) 1363
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 4, Order 41 Rule 1, 119Constitution of India, 1950 — Article 227
High Courts30 Jan 2009Allowed
Shri Om Prakash Sharma Vs Shri Kishan (Deceased) thr. Lrs.
Delhi High Court · (2009) 5 ILR Delhi 134 : (2010) 8 RCR(Civil) 1246
High Courts30 Jan 2009
Commissioner of Income Tax Vs Samtel Color Limited
Delhi High Court · (2010) 326 ITR 425 : (2009) 180 TAXMAN 82
High Courts30 Jan 2009
Director of Income Tax Vs Sheraton International Inc.
Delhi High Court · (2009) 221 CTR 752 : (2009) 313 ITR 267 : (2009) 178 TAXMAN 84
High Courts30 Jan 2009Dismissed
Purchasing Management International and Another Vs Rajat Pandhi and Another
Delhi High Court · (2009) 157 DLT 267 : (2010) 8 RCR(Civil) 1290
High Courts30 Jan 2009Dismissed
Commissioner of Income Tax Vs Gangour Investment Ltd.
Delhi High Court · (2011) 335 ITR 359 : (2009) 179 TAXMAN 1
High Courts30 Jan 2009Allowed
National Small Industries Corpn. Ltd. Vs Gaajra International
Delhi High Court · (2009) 01 DEL CK 0002
High Courts29 Jan 2009Dismissed
Delhi Development Authority Vs Sudesh Kumar and Another
Delhi High Court · (2009) 121 FLR 366 : (2009) 2 LLJ 641 : (2009) 2 SLJ 266
Industrial Disputes Act, 1947 — Section 15, 18, 18(3), 2
High Courts29 Jan 2009Allowed
Misra Charitable Trust Vs Manpower Pvt. Ltd.
Delhi High Court · (2009) 01 DEL CK 0281
Arbitration and Conciliation Act, 1996 — Section 11(3), 11(4), 11(6), 11(7), 11(8)
High Courts29 Jan 2009Dismissed
Athar Pervaiz Vs N.T.P.C. Ltd. and Another
Delhi High Court · (2010) 1 SLJ 498(1)