High Courts16 Apr 2009Dismissed
Karamshi Jethabhai Somaiya (Delhi) Trust Vs Anant Raj Agencies Pvt. Ltd. and Others
Delhi High Court · (2009) 04 DEL CK 0308
Arbitration and Conciliation Act, 1996 — Section 37(2)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 175 of 238
High Courts16 Apr 2009
Ashoka Estate Pvt. Ltd. and Others Vs Dewan Chand Builders Pvt. Ltd. and Others
Delhi High Court · (2009) ILR Delhi 264 Supp : (2010) 7 RCR(Civil) 336
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts16 Apr 2009
Sambhavana Organization Vs Rashtriya Virjanand Andh Kanya Vidyalaya Society and Another
Delhi High Court · (2009) 166 DLT 103
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts16 Apr 2009
Union of India (UOI) Vs Chadha Engg. Works
Delhi High Court · (2009) 165 DLT 6 : (2010) 157 PLR 14 : (2010) 6 RCR(Civil) 545
Arbitration Act, 1940 — Section 14, 17Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 119
High Courts16 Apr 2009Allowed
Ambuja Hotels and Real Estates P. Ltd. Vs Indian Railway Catering and Tourism Corporation Ltd.
Delhi High Court · (2009) 04 DEL CK 0214
Constitution of India, 1950 — Article 14, 226
High Courts16 Apr 2009Dismissed
Metallurigical Engineering Consultants Vs SCIL
Delhi High Court · (2009) 04 DEL CK 0204
Arbitration Act, 1940 — Section 30Interest Act, 1978 — Section 3
High Courts16 Apr 2009Allowed
Ghan Sham Dass and Others Vs Shanker and Others
Delhi High Court · (2009) 04 DEL CK 0179
High Courts16 Apr 2009Dismissed
Imran Vs State
Delhi High Court · (2009) 04 DEL CK 0161
Penal Code, 1860 (IPC) — Section 304
High Courts15 Apr 2009
Urvashi Popli Vs Union of India (UOI) and Others
Delhi High Court · (2009) 166 DLT 124 : (2010) 8 RCR(Civil) 352
High Courts15 Apr 2009
Jay Thareja and Another Vs Lieutenant Governor and Another
Delhi High Court · (2009) 160 DLT 194
Constitution of India, 1950 — Article 141
High Courts15 Apr 2009Allowed
Mohd. Amin Vs Mohd. Iqbal
Delhi High Court · (2010) 7 RCR(Civil) 2700
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts15 Apr 2009Dismissed
Charan Medical Devices Vs Biotronik Medical Devices India Pvt. Ltd. and Another
Delhi High Court · (2009) 04 DEL CK 0529
Arbitration and Conciliation Act, 1996 — Section 9
High Courts15 Apr 2009Allowed
Vankat Salum and Another Vs State (Delhi Admn.)
Delhi High Court · (2009) 04 DEL CK 0521
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Apr 2009Allowed
Dharmender Kumar Vs State (NCT of Delhi)
Delhi High Court · (2009) 7 ILR Delhi 142
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 397
High Courts15 Apr 2009
Suresh Mohan Chopra and Others Vs G.P. Ahuja
Delhi High Court · (2009) 5 ILR Delhi 655
Arbitration and Conciliation Act, 1996 — Section 11(6), 2(1), 34
High Courts15 Apr 2009Partly Allowed
Ajay Kumar Vs State of NCT of Delhi
Delhi High Court · (2009) 04 DEL CK 0451
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(B), 306, 34, 498(A)
High Courts15 Apr 2009Disposed Off
Delhi Transport Corporation Vs Shri Roop Singh
Delhi High Court · (2009) 04 DEL CK 0446
Constitution of India, 1950 — Article 226
High Courts15 Apr 2009Dismissed
Rajendra Kumar Shukla Vs State N.C.T. of Delhi and Others
Delhi High Court · (2009) 04 DEL CK 0442
Constitution of India, 1950 — Article 226