High Courts04 Aug 2009
Bajaj Allianz General Insurance Co. Ltd. Vs Saroj and Others
Delhi High Court · (2009) 08 DEL CK 0220
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 104 of 238
High Courts04 Aug 2009
SAN-A Trading Co. Ltd. Vs I.C. Textiles Ltd.
Delhi High Court · (2009) 08 DEL CK 0217
Arbitration and Conciliation Act, 1996 — Section 9
High Courts04 Aug 2009Dismissed
Inderjeet Pathak Vs Under Secretary (Freedom Fighters Division) and Others
Delhi High Court · (2009) 08 DEL CK 0133
High Courts04 Aug 2009Dismissed
Shri Azad Singh Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0111
Central Civil Services (Conduct) Rules, 1964 — Rule 22, 3(1)
High Courts04 Aug 2009Dismissed
N.E. Link Express Vs Mahanagar Telephone Nigam Ltd.
Delhi High Court · (2009) 08 DEL CK 0110
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 28, 34, 34(2)Evidence Act, 1872 — Section 65
High Courts04 Aug 2009Dismissed
Ravva Oil Vs Union of India (UOI)
Delhi High Court · (2009) 08 DEL CK 0106
Arbitration and Conciliation Act, 1996 — Section 9
High Courts04 Aug 2009Allowed
Eicher Motors Ltd. Vs Mrs. Pushpa Chand
Delhi High Court · (2010) 1 ILR Delhi 126 : (2010) 6 RCR(Criminal) 1075
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Aug 2009Allowed
Yusuf Azad Vs Agriculture Mkt. Produce Comm
Delhi High Court · (2009) 08 DEL CK 0058
Delhi Agricultural Produce Marketing (Regulation) Act, 1998 — Section 62Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 — Rule 17, 17(1), 17(2), 38
High Courts04 Aug 2009Dismissed
Goyal MG Gases Pvt. Ltd. Vs Gulati Industrial Fabrication (P) Ltd.
Delhi High Court · (2009) 08 DEL CK 0033
Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts04 Aug 2009Dismissed
I.C. Textiles Ltd. Vs SAN-A Trading Co. Ltd.
Delhi High Court · (2009) ILR Delhi 658 Supp
Arbitration and Conciliation Act, 1996 — Section 11(6), 34
High Courts04 Aug 2009Allowed
Mohd. Sahid Vs Agriculture Mkt. Produce Commi
Delhi High Court · (2009) 08 DEL CK 0022
Delhi Agricultural Produce Marketing (Regulation) Act, 1998 — Section 62Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 — Rule 17, 17(1), 17(2), 38
High Courts03 Aug 2009Dismissed
Ram Parkash Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0456
High Courts03 Aug 2009Dismissed
Ranjit Kaur Vs G.S. Sandhu and Others
Delhi High Court · (2009) 1 ILR Delhi 465
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Aug 2009Dismissed
O.P. Bhatia Vs The State of NCT and Others
Delhi High Court · (2009) 6 ILR Delhi 813 : (2010) 6 RCR(Criminal) 1564
Criminal Procedure Code, 1973 (CrPC) — Section 482, 484Insurance Act, 1938 — Section 38Penal Code, 1860 (IPC) — Section 120B, 279, 304A, 324, 420
High Courts03 Aug 2009
Smt. Ranjana Kapoor Vs The Registrar and Others
Delhi High Court · (2009) 08 DEL CK 0390
Delhi Co-operative Societies Act, 1972 — Section 76(2)Delhi Co-operative Societies Rules, 1973 — Rule 89, 89(1), 89(4)
High Courts03 Aug 2009Dismissed
Shri Vijay Singh Vs Delhi Transport Corporation
Delhi High Court · (2009) 7 ILR Delhi 400
Constitution of India, 1950 — Article 226
High Courts03 Aug 2009Dismissed
Daniel Fuehre Vs Direct Information Pvt. Ltd.
Delhi High Court · (2009) 08 DEL CK 0234
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)
High Courts03 Aug 2009Dismissed
Municipal Corporation of Delhi Vs Shri Amar Singh
Delhi High Court · (2009) 08 DEL CK 0229
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 5
High Courts03 Aug 2009Dismissed
State of Haryana and Others Vs S.D. Dubey
Delhi High Court · (2009) 08 DEL CK 0228
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts03 Aug 2009Allowed
Vijay Kumar Malhotra Vs Delhi Development Authority
Delhi High Court · (2009) 08 DEL CK 0125