High Courts29 May 2009Dismissed
Sukumar Chand Jain Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 05 DEL CK 0289
Arbitration and Conciliation Act, 1996 — Section 34
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 134 of 238
High Courts29 May 2009Dismissed
National Insurance Co. Ltd. Vs Kamlesh and Others
Delhi High Court · (2009) 05 DEL CK 0269
High Courts29 May 2009
Mars, Incorporated Vs Mr. T. Raghulal and Another
Delhi High Court · (2009) 40 PTC 460
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1
High Courts29 May 2009Dismissed
Union of India and Another Vs Ved Parkash
Delhi High Court · (2009) 6 ILR Delhi 448
Administrative Tribunals Act, 1985 — Section 19, 20, 21
High Courts29 May 2009
Sh. Moti Lal Shakya Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0257
Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(1)
High Courts29 May 2009
Goenka Institute of Education and Research Vs Anjani Kumar Goenka and Another
Delhi High Court · AIR 2009 Delhi 139 : (2009) 6 ILR Delhi 415 : (2009) 40 PTC 393 : (2010) 8 RCR(Civil) 1718
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Trade and Merchandise Marks Act, 1958 — Section 13, 2(1), 34, 9Trade Marks Act, 1999 — Section 12, 13, 27(2), 28, 28(1)
High Courts29 May 2009Dismissed
Union of India (UOI) Vs Shri R.K. Sharma and Others
Delhi High Court · (2009) 05 DEL CK 0234
High Courts29 May 2009
The New India Assurance Co. Ltd. Vs Geeta Devi and Others
Delhi High Court · (2009) 05 DEL CK 0180
High Courts29 May 2009Dismissed
Dr. Subho Mojumdar (Mozumdar) Vs The University of Delhi and Others
Delhi High Court · (2009) 05 DEL CK 0177
Constitution of India, 1950 — Article 226Delhi University Rules — Rule 19
High Courts29 May 2009
N.B. Singh (Huf) Vs Perfexa Solutions Pvt. Ltd.
Delhi High Court · (2010) 7 RCR(Civil) 397
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11Delhi Land Reforms Act, 1954 — Section 185, 23, 24, 3(13)
High Courts29 May 2009Dismissed
Dauji Ram and Another Vs State of N.C.T. of Delhi
Delhi High Court · (2009) 05 DEL CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498
High Courts29 May 2009Dismissed
Akbar and Another Vs State
Delhi High Court · (2009) CriLJ 4199 : (2009) ILR Delhi 93 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 May 2009Dismissed
Saloni Arora Vs State
Delhi High Court · (2009) 05 DEL CK 0090
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 182, 201, 302, 364
High Courts29 May 2009
Engineering Projects (India) Ltd. Vs Arvind Construction Company Ltd. Arvind Construction Company Ltd. Vs Engineering Projects (India) Ltd.
Delhi High Court · (2009) 05 DEL CK 0089
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(5)
High Courts29 May 2009Dismissed
Neeru Walia Vs Inderbir Singh Uppal and Another
Delhi High Court · (2009) 160 DLT 55 : (2009) 155 PLR 43 : (2010) 7 RCR(Civil) 508
Arbitration and Conciliation Act, 1996 — Section 12, 12(3), 13, 13(1), 13(3)
High Courts29 May 2009
Sanjay Vs State
Delhi High Court · (2009) 05 DEL CK 0085
Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 May 2009Dismissed
Shri Satyapal Tyagi Vs Government Of India and Others
Delhi High Court · (2009) 05 DEL CK 0084
High Courts29 May 2009
State of NCT of Delhi Vs Shiv Charan Bansal and Others
Delhi High Court · (2009) 05 DEL CK 0071
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 227Evidence Act, 1872 — Section 10, 27
High Courts29 May 2009Allowed
DCM Limited Vs DDA
Delhi High Court · (2009) 05 DEL CK 0069
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 80, 80(2)Delhi Development Act, 1957 — Section 2(3), 3, 53B, 53B(1), 53B(3)Delhi Municipal Corporation Act, 1957 — Section 478
High Courts29 May 2009
Era Infra Engineering Limited Vs Ramvir Singh and Another
Delhi High Court · (2009) 05 DEL CK 0068
Arbitration and Conciliation Act, 1996 — Section 2(1), 9