High Courts20 Jul 2009Dismissed
Shri Tulsi Ram Vs Delhi Transport Corporation
Delhi High Court · (2009) 07 DEL CK 0182
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 117 of 238
High Courts20 Jul 2009Dismissed
Union of India (UOI) and Another Vs Sudhir Engineering Company
Delhi High Court · (2010) 8 RCR(Civil) 2082
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 31, 31(1), 31(2)
High Courts20 Jul 2009Dismissed
Vipin Sharma Vs Guru Gobind Singh Indraprastha University and Another
Delhi High Court · (2009) 07 DEL CK 0170
Constitution of India, 1950 — Article 14, 16, 19(1), 21, 22(5)Delhi University (Academic Bulletin 2008, Law Department, No. 15) Rules — Rule 11(1)Guru Gobind Singh Indraprastha University Act, 1998 — Section 10, 6
High Courts20 Jul 2009
Housing and Urban Development Corporation Limited Vs Leela Hotels Ltd.
Delhi High Court · (2010) 1 ILR Delhi 76 : (2010) 7 RCR(Civil) 2883
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Contract Act, 1872 — Section 59, 60, 61
High Courts20 Jul 2009
Murli Manohar Leasing and Finance Co. Pvt. Ltd. Vs Intraport (India) Ltd., Shri Tilak Raj Sharma and Smt Rekha Sharma
Delhi High Court · (2009) 07 DEL CK 0148
Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90, Order 6 Rule 4Companies Act, 1956 — Section 531, 531A
High Courts20 Jul 2009Dismissed
Mr. Rakesh Bhhatia and Others Vs Mr. Pramod Sharma and Others
Delhi High Court · (2009) 162 DLT 452 : (2010) 7 RCR(Civil) 1185
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 47 Rule 1, Order 47 Rule 1(1)Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 20
High Courts20 Jul 2009
Contempt Proceedings Vs Kanwar Singh Saini
Delhi High Court · (2009) 161 DLT 466 : (2009) ILR Delhi 208 Supp : (2009) ILR Delhi 190 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 10, 11, 12, 14, 15
High Courts20 Jul 2009Dismissed
Balram Singh Vs State
Delhi High Court · (2009) ILR Delhi 680 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts20 Jul 2009Dismissed
Sh. Dashrath Singh Chauhan Vs C.B.I.
Delhi High Court · (2010) 1 Crimes 1012 : (2009) 165 DLT 24 : (2009) ILR Delhi 653 Supp : (2010) 6 RCR(Criminal) 2477
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7
High Courts20 Jul 2009
Manohar Lal Jain Vs The Registrar Cooperative Societies and Others
Delhi High Court · (2010) 8 RCR(Civil) 390
Delhi Co-operative Societies Act, 1972 — Section 54, 55, 59, 59(2), 76Delhi Co-operative Societies Rules, 1973 — Rule 87, 87(1), 87(2), 87(4), 87(5)
High Courts20 Jul 2009
Delhi Transport Corporation Vs Shri Nand Kishore
Delhi High Court · (2009) 07 DEL CK 0082
Industrial Disputes Act, 1947 — Section 17B
High Courts20 Jul 2009
R.K. Nanda Vs The State
Delhi High Court · (2009) ILR Delhi 124 Supp
Companies Act, 1956 — Section 434Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts20 Jul 2009
Sharad Kumar Agrawal Vs The State
Delhi High Court · (2009) 1 ILR Delhi 577
Companies Act, 1956 — Section 434Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts20 Jul 2009Dismissed
Jai Bhagwan Goel Dal Mill and Others Vs D.S.I.I.D.C. Ltd. and Another
Delhi High Court · (2009) 162 DLT 328 : (2010) 8 RCR(Civil) 3184
High Courts20 Jul 2009Dismissed
Ashwani Kumar Mittal Vs Vimla Securities Pvt. Ltd.
Delhi High Court · (2009) 07 DEL CK 0040
Arbitration and Conciliation Act, 1996 — Section 34Securities Contracts (Regulation) Act, 1956 — Section 9
High Courts17 Jul 2009
Shri G.L. Chowdhary Vs Union of India (UOI) Ors.
Delhi High Court · (2010) 124 FLR 407
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts17 Jul 2009Allowed
Upaid Systems Limited Vs Satyam Computer Services and Another
Delhi High Court · (2009) 163 DLT 45 : (2010) 7 RCR(Civil) 2124
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 26 Rule 15, Order 26 Rule 16Constitution of India, 1950 — Article 15, 16, 17, 18, 23
High Courts17 Jul 2009Dismissed
Major General B.S. Grewal Vs Union of India (UOI) and Others
Delhi High Court · (2009) 2 ILR Delhi 629
Constitution of India, 1950 — Article 226
High Courts17 Jul 2009
Sunny Packers Vs Employees'' State Insusrance Corporation and Another
Delhi High Court · (2009) 162 DLT 91 : (2009) 123 FLR 498 : (2010) 1 LLJ 668 : (2009) 156 PLR 6 : (2010) 7 RCR(Civil) 2354
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 45A
High Courts17 Jul 2009Dismissed
Usha Bisht Vs Union of India (UOI) and Others
Delhi High Court · (2009) 07 DEL CK 0475
Constitution of India, 1950 — Article 14, 16, 311Education Code — Article 81