High Courts21 Apr 2009Dismissed
Sh. R.B. Chauhan Vs Food Corporation of India and Another
Delhi High Court · (2009) 04 DEL CK 0198
Constitution of India, 1950 — Article 311Food Corporation of India Staff Regulations, 1971 — Regulation 22
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 169 of 238
High Courts21 Apr 2009Dismissed
Indag Rubber Ltd. Vs Presiding Officer, Labour Court No. IV and Others
Delhi High Court · (2009) 04 DEL CK 0189
Industrial Disputes Act, 1947 — Section 11A
High Courts21 Apr 2009Dismissed
Delhi Apartments Pvt. Ltd. Vs C.R. Sons Builders and Developers Pvt. Ltd.
Delhi High Court · (2010) 6 RCR(Civil) 621
Arbitration and Conciliation Act, 1996 — Section 9
High Courts21 Apr 2009
Playboy Enterprises International Inc. Vs Mr. Chaitanya Prabhu and Others
Delhi High Court · (2009) 04 DEL CK 0138
High Courts21 Apr 2009Dismissed
Poorvanchal Caterers Vs Indian Railway Catering and Tourism Corporation Ltd. and Hakmi Chand D'' and Sons
Delhi High Court · (2009) 166 DLT 120 : (2010) 8 RCR(Civil) 350
High Courts21 Apr 2009Dismissed
Sh. Paras Vs Lovely Ticket Wala
Delhi High Court · (2009) 160 DLT 365 : (2009) 122 FLR 918 : (2010) 1 LLJ 35 : (2010) 1 SLJ 436
Industrial Disputes Act, 1947 — Section 11A
High Courts21 Apr 2009Dismissed
Asha Rani and Others Vs Satinder Kumar
Delhi High Court · (2009) 159 DLT 282
Constitution of India, 1950 — Article 226, 227Delhi Rent Control Act, 1958 — Section 13(2), 14(1), 14(5), 38Evidence Act, 1872 — Section 91, 92
High Courts21 Apr 2009
Krishan Lal Vs Meet Finance Company
Delhi High Court · (2009) 159 DLT 507 : (2009) ILR Delhi 520 Supp : (2010) 7 RCR(Civil) 262
High Courts21 Apr 2009Dismissed
Union of India (UOI) Vs Amarjeet Singh @ Billa and Another
Delhi High Court · (2009) 04 DEL CK 0065
High Courts21 Apr 2009
Vedanta Jit Singh Walia Vs Shri Subhash Jit Singh Walia and Another
Delhi High Court · (2010) 7 RCR(Civil) 2874
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 33 Rule 1, Order 33 Rule 15, Order 33 Rule 15A, Order 33 Rule 5
High Courts21 Apr 2009Allowed
Union of India (UOI) Vs Daulat Ram Industries
Delhi High Court · (2009) 04 DEL CK 0042
Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 6(6)Contract Act, 1872 — Section 55, 8
High Courts21 Apr 2009Dismissed
Hindustan Photofilms Manufacturing Company Ltd. Vs Ganesh Prasad and Another
Delhi High Court · (2009) 04 DEL CK 0006
Constitution of India, 1950 — Article 226
High Courts21 Apr 2009
Sh. Devashis Bhattacharya Vs Union of India (UOI) and Another
Delhi High Court · (2009) 159 DLT 780 : (2009) 5 ILR Delhi 674 : (2010) 5 RCR(Criminal) 1021
Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Foreign Exchange Management Act, 1999 — Section 49(3), 49(4)
High Courts21 Apr 2009Dismissed
Nav Nirman Engg. and Contractors and Others Vs Vivekanand Mahila College and Others
Delhi High Court · (2009) 04 DEL CK 0002
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts20 Apr 2009
Miss Anmol Rai and Others Vs Hari Om Sharma and Others
Delhi High Court · (2009) 04 DEL CK 0601
High Courts20 Apr 2009Allowed
Jay Bharat Maruti Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2009) 223 CTR 269 : (2009) 4 ILR Delhi 740 : (2010) 324 ITR 289 : (2009) 180 TAXMAN 192
Income Tax Act, 1961 — Section 142(1), 143, 143(1), 143(2), 143(3)
High Courts20 Apr 2009
Smt. Ram Kali and Others Vs Oriental Insurance Co. Ltd.
Delhi High Court · (2009) 04 DEL CK 0572