High Courts18 May 2009Disposed Off
Ashok Pokharkar Vs Appellate Tribunal for Foreign
Delhi High Court · (2009) 05 DEL CK 0392
Customs Act, 1962 — Section 108Foreign Exchange Regulation Act, 1973 — Section 40
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 144 of 238
High Courts18 May 2009Dismissed
Shri Ravi Aggarwal Vs Shri Anil Jagota
Delhi High Court · (2009) 05 DEL CK 0382
Arbitration and Conciliation Act, 1996 — Section 11, 30, 30(1), 31, 62Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts18 May 2009Partly Allowed
Laxmi Saran Vs The State (N.C.T. of Delhi)
Delhi High Court · (2009) 05 DEL CK 0374
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts18 May 2009Dismissed
Govt. of NCT of Delhi Vs Jai Kishan Aggarwal (Blind) and Another
Delhi High Court · (2009) 05 DEL CK 0363
High Courts18 May 2009Dismissed
Lal Builder Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0356
Arbitration and Conciliation Act, 1996 — Section 34
High Courts18 May 2009
Harvinder Singh and Co. Vs National Building Construction Corporation Ltd. and Others
Delhi High Court · (2009) 05 DEL CK 0328
Arbitration and Conciliation Act, 1996 — Section 14
High Courts18 May 2009Dismissed
In Re: Jhalani Tools (India) Ltd. Goldendreams Buildcon Pvt. Ltd.
Delhi High Court · (2009) ILR Delhi 114 Supp
Arbitration and Conciliation Act, 1996 — Section 12, 5, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 68, Order 21 Rule 69, Order 21 Rule 70Companies (Court) Rules, 1959 — Rule 272, 273, 6, 9
High Courts18 May 2009Dismissed
DTC Workers'' Union (Regd.) Vs DTC and Another
Delhi High Court · (2009) 05 DEL CK 0267
Contempt of Courts Act, 1971 — Section 2
High Courts18 May 2009
Rajesh Tyagi and Others Vs Jaibir Singh and Others
Delhi High Court · (2009) 05 DEL CK 0237
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 158(6), 166(4)
High Courts18 May 2009
Union of India (UOI) and Another Vs Panna Lal Tandon
Delhi High Court · (2009) 05 DEL CK 0204
Constitution of India, 1950 — Article 14
High Courts18 May 2009Dismissed
Shri Harish Chander Kawatra Vs State and Others
Delhi High Court · (2009) 5 ILR Delhi 423
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 218, 278, 63C
High Courts18 May 2009Dismissed
Ravinder Kumar and Others Vs Delhi Subordinate Selection Board (DSSSB) and Others
Delhi High Court · (2009) 05 DEL CK 0173
High Courts18 May 2009Allowed
Aktiebolaget Volvo and Others Vs R. Venkatachalam and Another
Delhi High Court · (2009) 160 DLT 100 : (2009) 6 ILR Delhi 233 : (2010) 7 RCR(Civil) 531
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 9, Order 13 Rule 1, Order 13 Rule 2Evidence Act, 1872 — Section 3, 62, 63, 64, 65General Clauses Act, 1897 — Section 3(18)
High Courts18 May 2009
Jayaswal Neco Industries Ltd. Vs Tata Steel Ltd. and Others
Delhi High Court · (2009) 05 DEL CK 0137
Limitation Act, 1963 — Section 5
High Courts18 May 2009Dismissed
K.T. Corporation and Others Vs India Tourism Development Corporation and Another
Delhi High Court · (2009) 165 DLT 65 : (2009) 6 ILR Delhi 247 : (2009) 3 RCR(Civil) 489 : (2009) 2 RCR(Rent) 30
Arbitration and Conciliation Act, 1996 — Section 2, 9Constitution of India, 1950 — Article 12, 14, 226
High Courts18 May 2009Dismissed
Rocklite Resins and Chemicals (P) Ltd. and Others Vs Arinits Sales (P) Ltd.
Delhi High Court · (2009) 05 DEL CK 0070
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11
High Courts18 May 2009
Sh. Jai Prakash Narain Singh Vs N.B.C.C. Ltd.
Delhi High Court · (2009) 05 DEL CK 0064
Arbitration Act, 1940 — Section 29
High Courts18 May 2009
Satpal Juneja Vs Directorate of Revenue Intelligence
Delhi High Court · (2009) 05 DEL CK 0031
Delhi Prison (Admission, Classification, Separation, Remission, Reward and Release) Rules, 1988 — Rule 3, 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29
High Courts18 May 2009Dismissed
K. Mohammed Imran Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0030
Central Excises and Salt Act, 1944 — Section 35FForeign Exchange Management Act, 1999 — Section 19, 19(1)
High Courts18 May 2009Dismissed
Goyal MG Gases Ltd. Vs Double Dot Finance Ltd.
Delhi High Court · (2009) 6 ILR Delhi 226
Arbitration and Conciliation Act, 1996 — Section 16, 34Civil Procedure Code, 1908 (CPC) — Section 89Contract Act, 1872 — Section 15