COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 121 of 238

High Courts15 Jul 2009

Nova Vision Electronics Pvt. Ltd. and Another Vs State and Another

Delhi High Court · (2011) CriLJ 868

Criminal Procedure Code, 1973 (CrPC) — Section 218, 218, 219, 220, 221Negotiable Instruments Act, 1881 (NI) — Section 138, 145, 145(2)Penal Code, 1860 (IPC) — Section 71

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High Courts15 Jul 2009Dismissed

Jas Pal Singh Vs NSIC Ltd. and Another

Delhi High Court · (2009) 6 ILR Delhi 652

Arbitration and Conciliation Act, 1996 — Section 8

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High Courts15 Jul 2009

Delhi Development Authority and Another Vs Bharat Furnishing Company and V.K. Mittal Bhagat Construction Co. Pvt. Ltd. and Harinder Anand Vs Delhi Development Authority and Another

Delhi High Court · AIR 2010 Delhi 59 : (2009) 6 ILR Delhi 685

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 9Delhi Development Act, 1957 — Section 40A

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High Courts15 Jul 2009Dismissed

Value Advisory Services Vs ZTE Corporation and Others

Delhi High Court · (2009) 3 ARBLR 315

Arbitration and Conciliation Act, 1996 — Section 17, 5, 8, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 21 Rule 46DCompanies Act, 1956 — Section 153(2)

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High Courts15 Jul 2009

Pearl Woollen Mills (I) Vs Union of India (UOI) and Another Union of India (UOI) Vs Pearl Woollen Mills (I)

Delhi High Court · (2009) 07 DEL CK 0077

Arbitration Act, 1940 — Section 14, 29, 30, 33

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High Courts14 Jul 2009

Desiccant Rotors International Pvt. Ltd. Vs Bappaditya Sarkar and Another

Delhi High Court · (2010) 7 RCR(Civil) 2635

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 39 Rule 4Contract Act, 1872 — Section 27, 62

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High Courts14 Jul 2009

Dr. Gurdip Singh Sindhu and Another Vs Sh. Harbans Singh Sidhu

Delhi High Court · (2009) 07 DEL CK 0465

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 12 Rule 6Partition Act, 1893 — Section 3

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High Courts14 Jul 2009Dismissed

Asharfi Lal and Others Vs Union of India (UOI) and Others

Delhi High Court · (2009) 161 DLT 277 : (2009) 6 ILR Delhi 644

Delhi Municipal Corporation Act, 1957 — Section 321, 322, 42

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High Courts14 Jul 2009Allowed

Hindustan Unilever Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2009) 6 ILR Delhi 659 : (2010) 1 LLJ 550

Industrial Disputes Act, 1947 — Section 17B

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High Courts14 Jul 2009Allowed

Ms. Annapurna Dixit Vs State and Others

Delhi High Court · (2009) 07 DEL CK 0316

Evidence Act, 1872 — Section 33

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High Courts14 Jul 2009Allowed

Naresh Kumar Jain Vs Union of India (UOI) and Others

Delhi High Court · (2009) 41 PTC 228

Constitution of India, 1950 — Article 226Trade Marks Act, 1999 — Section 100

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High Courts14 Jul 2009

Dulari and Others Vs Bablu and Others

Delhi High Court · (2009) 07 DEL CK 0251

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High Courts14 Jul 2009Disposed Off

Commissioner of Income Tax Vs Aswani Chopra

Delhi High Court · (2009) 07 DEL CK 0247

Income Tax Act, 1961 — Section 143(2), 158BC

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High Courts14 Jul 2009Allowed

Surat Singh thr. L.Rs. Vs Union of India (UOI) and Another

Delhi High Court · (2009) 07 DEL CK 0245

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4, 54

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High Courts14 Jul 2009Dismissed

United Phosphorus Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2009) 07 DEL CK 0221

Insecticides Act, 1968 — Section 10

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High Courts14 Jul 2009Dismissed

NEX Tenders (India) Pvt. Ltd. Vs D.G. of Directorate General of Supplies and Disposals

Delhi High Court · (2009) 07 DEL CK 0211

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High Courts14 Jul 2009Allowed

Indra Devi Goel and Others Vs Bhup Singh and Others

Delhi High Court · (2009) 07 DEL CK 0202

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High Courts14 Jul 2009Dismissed

National Insurance Co. Ltd. Vs Farzana and Others

Delhi High Court · (2009) ACJ 2763

Motor Vehicles Act, 1988 — Section 163A, 168

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High Courts14 Jul 2009Dismissed

All India Plastic Industries Association, Gupta Plastic Industries and Mr. Radhey Shyam Gupta Vs Government of NCT of Delhi Department of Forests and Wildlife

Delhi High Court · (2009) 6 ILR Delhi 617

Constitution of India, 1950 — Article 14, 19(1), 19(6), 301Environment (Protection) Act, 1986 — Section 19, 5Environment (Protection) Rules, 1986 — Rule 4, 4(1), 4(2), 4(3), 4(4)

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High Courts14 Jul 2009Allowed

Shri Harsaran Singh Vs The Managing Director, Modern Food Industries (India) Ltd.

Delhi High Court · (2009) 163 DLT 794

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