COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 151 of 238

High Courts08 May 2009Dismissed

Delhi Development Authority Vs Amita Nand Aggarwal Associates

Delhi High Court · (2009) 05 DEL CK 0342

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 19(4), 31(8), 34, 34(2)Contract Act, 1872 — Section 73

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High Courts08 May 2009Allowed

Hemant Kumar Vs Lt. Governor and Another

Delhi High Court · (2009) 05 DEL CK 0318

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High Courts08 May 2009Allowed

Government of NCT of Delhi and Others Vs Rama Nand and Others

Delhi High Court · (2009) 05 DEL CK 0258

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High Courts08 May 2009

Delhi Transport Corporation Vs Ram Kishan

Delhi High Court · (2009) 05 DEL CK 0216

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)

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High Courts08 May 2009

Lakhan Singh Vs The State of NCT of Delhi

Delhi High Court · (2009) 05 DEL CK 0205

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 394, 397, 398

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High Courts08 May 2009Dismissed

Vijay Mohan Vijay Vs Presiding Officer, Labour Court No. XVIII

Delhi High Court · (2009) 05 DEL CK 0197

Industrial Disputes Act, 1947 — Section 2(S)

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High Courts08 May 2009

Sh. Jitender Singh Yadav Vs The Management - D.T.C.

Delhi High Court · (2009) 05 DEL CK 0196

Evidence Act, 1872 — Section 101

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High Courts08 May 2009

U.P. Export Corporation Ltd. Vs Ram Nath

Delhi High Court · (2009) 05 DEL CK 0195

Industrial Disputes Act, 1947 — Section 11(A), 17(B), 25(F)

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High Courts08 May 2009

Shri Ram Kumar Vs Dirctorate of Education Govt. of NCT of Delhi

Delhi High Court · (2009) 05 DEL CK 0194

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts08 May 2009

U.P. Export Corporation Ltd. Vs Vinod Kumar Mishra

Delhi High Court · (2009) 05 DEL CK 0193

Industrial Disputes Act, 1947 — Section 17B, 25F

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High Courts08 May 2009Allowed

Union of India (UOI) Vs V.S. Mishra and Others

Delhi High Court · (2009) 05 DEL CK 0159

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High Courts08 May 2009

Kalpna Gupta and Others Vs D.D.A. and Others

Delhi High Court · (2009) 05 DEL CK 0151

Delhi Development Act, 1957 — Section 31(1), 31(A)

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High Courts08 May 2009Dismissed

Sarfraz Vs The State (NCT of Delhi) and Others

Delhi High Court · (2009) 05 DEL CK 0149

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 239, 245, 249

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High Courts08 May 2009

Prima Developers Vs Lords Co-Operative Group Housing Society Ltd.

Delhi High Court · AIR 2009 Delhi 131 : (2009) 159 DLT 586 : (2009) 5 ILR Delhi 840 : (2010) 8 RCR(Civil) 1667

Arbitration and Conciliation Act, 1996 — Section 36, 9

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High Courts08 May 2009

Pawittra Cooperative Group Housing Society Ltd. Vs Registrar of Cooperative Societies, Delhi Cooperatives Societies and Smt. Kamla Pande

Delhi High Court · (2010) 7 RCR(Civil) 499

Delhi Co-operative Societies Rules, 1973 — Rule 25, 25(1)

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High Courts08 May 2009Allowed

Punjab and Sind Bank Vs Kunshiv Profiles Co. Pvt. Ltd. and Others

Delhi High Court · (2009) 05 DEL CK 0039

Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 47 Rule 1Evidence Act, 1872 — Section 65

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High Courts08 May 2009Allowed

Swayam Sidha Cooperative Group Housing Society Vs The Financial Commissioner, The Registrar, Cooperative Societies Government of N.C.T. of Delhi, Sh. R.S. Bairva

Delhi High Court · (2009) 159 DLT 455 : (2010) 7 RCR(Civil) 239

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High Courts08 May 2009

Jatan Builders Vs Army Welfare Housing Organiation

Delhi High Court · (2010) 7 RCR(Civil) 2538

Arbitration and Conciliation Act, 1996 — Section 16, 34, 5Contract Act, 1872 — Section 19, 19AEvidence Act, 1872 — Section 115

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High Courts06 May 2009

Budh Prakash Vs D.T.C. and Others

Delhi High Court · (2009) 05 DEL CK 0517

Penal Code, 1860 (IPC) — Section 307

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High Courts06 May 2009

Surya Prakash Tyagi Vs Lt. Governor of Delhi and Others

Delhi High Court · (2010) 7 RCR(Civil) 502

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, 151, 47Delhi Land Reforms Act, 1954 — Section 187, 81, 85

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