High Courts20 Apr 2009Dismissed
Akhil Bhartiya Lok Kalyan Pari Vs Union of India (UOI) and Another
Delhi High Court · (2009) 04 DEL CK 0164
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 172 of 238
High Courts20 Apr 2009
Sh. Surendra Behari Lal Vs Shri Sri Ram and Others
Delhi High Court · (2009) 04 DEL CK 0160
Motor Vehicles Act, 1988 — Section 171
High Courts20 Apr 2009
Smt. Nirmala Aggarwal and Others Vs Rajeev Sharma and Others
Delhi High Court · (2009) 04 DEL CK 0143
High Courts20 Apr 2009
Jhuman Singh and Others Vs Prithvi Raj and Others
Delhi High Court · (2009) 04 DEL CK 0135
High Courts20 Apr 2009
GE Capital Transportation Financial Services Ltd. Vs Raj Tours Private Limited
Delhi High Court · (2009) 159 DLT 440 : (2010) 7 RCR(Civil) 175
High Courts20 Apr 2009
DTC Vs Sh. Ajit Singh
Delhi High Court · (2009) 04 DEL CK 0125
Industrial Disputes Act, 1947 — Section 33(2)
High Courts20 Apr 2009
Udai Pal Singh and Virender Kumar Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2009) 04 DEL CK 0098
Administrative Tribunals Act, 1985 — Section 2
High Courts20 Apr 2009
Smt. Raj Rani and Others Vs Malook Chand and Others
Delhi High Court · (2009) 04 DEL CK 0097
Motor Vehicles Act, 1988 — Section 171
High Courts20 Apr 2009
Smt. Malti Devi and Others Vs Dharam Pal Singh and Others
Delhi High Court · (2009) 04 DEL CK 0096
High Courts20 Apr 2009Dismissed
Jai Kishan Sharma Vs State and Others
Delhi High Court · (2009) 04 DEL CK 0064
High Courts20 Apr 2009
Ms. Somwati @ Samoti and Others Vs Babu Lal and Others
Delhi High Court · (2009) 04 DEL CK 0059
Motor Vehicles Act, 1988 — Section 171
High Courts20 Apr 2009
Ved Kumar Gupta and Others Vs Ashok Kumar Aggarwal and Another
Delhi High Court · (2009) 04 DEL CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 379, 406, 420, 499
High Courts20 Apr 2009
Balzor Singh Vs Chief Election Commissioner of India and Another
Delhi High Court · (2009) ILR Delhi 517 Supp
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 81
High Courts20 Apr 2009
Inderdeep Singh Uppal Vs Sh. Deepak Kumar and Others
Delhi High Court · (2009) 04 DEL CK 0050
Motor Vehicles Act, 1988 — Section 171
High Courts20 Apr 2009Dismissed
Percept D'' Pvt. Ltd. Vs The Fashion Design Council of India
Delhi High Court · (2009) 04 DEL CK 0044
Arbitration and Conciliation Act, 1996 — Section 9
High Courts20 Apr 2009
Capital Land Builders (Pvt.) Ltd. and Others Vs Shaheed Memorial Society and Others
Delhi High Court · (2009) 158 DLT 610 : (2010) 7 RCR(Civil) 2706
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, 151Companies Act, 1956 — Section 111(4), 159Contempt of Courts Act, 1971 — Section 12, 2
High Courts20 Apr 2009Dismissed
Satish Chand Gupta Vs The Presiding Officer, Delhi Co-operative Tribunal and Others
Delhi High Court · (2009) 159 DLT 497 : (2010) 7 RCR(Civil) 255
High Courts18 Apr 2009Dismissed
Econ Puri Consortium and Another Vs Puri International P. Ltd.
Delhi High Court · (2009) 159 DLT 458 : (2009) 4 ILR Delhi 729 : (2010) 7 RCR(Civil) 241
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(4), 11(7), 37Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 136, 227
High Courts18 Apr 2009Disposed Off
Inder Mohan Bansiwal and Another Vs State (Govt. of NCT of Delhi) and Another
Delhi High Court · (2009) 04 DEL CK 0452
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138