High Courts25 Mar 2009Dismissed
Union of India (UOI) Vs Mahavir Woollen Mills
Delhi High Court · (2009) 03 DEL CK 0305
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 194 of 238
High Courts25 Mar 2009Dismissed
Orrisa Industries Ltd. Vs Cement Corporation of India Ltd.
Delhi High Court · (2009) 03 DEL CK 0304
Arbitration Act, 1940 — Section 20, 8, 8(1)
High Courts25 Mar 2009
Datamation Consultant Pvt. Ltd. Vs Shri Ranjit Kumar
Delhi High Court · (2009) 03 DEL CK 0296
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2Industrial Disputes (Central) Rules, 1957 — Rule 18Industrial Disputes Act, 1947 — Section 17B
High Courts25 Mar 2009
Sapna Tours Travels and Leasing Pvt. Ltd. Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2009) 03 DEL CK 0295
Industrial Disputes Act, 1947 — Section 11(A), 25(F)
High Courts25 Mar 2009Dismissed
Maya Ram Sharma Vs State and Another
Delhi High Court · (2010) 174 DLT 362 : (2011) 7 RCR(Criminal) 1185
Criminal Procedure Code, 1973 (CrPC) — Section 162, 281, 311, 401(3)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 381, 408, 411
High Courts25 Mar 2009Disposed Off
Narender Kumar Vs The State (NCT of Delhi)
Delhi High Court · (2009) 03 DEL CK 0273
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts25 Mar 2009Dismissed
Sanjay Aggarwal Vs J.K. Iron and Steel Manufacturing Co.
Delhi High Court · (2009) 03 DEL CK 0258
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)Partnership Act, 1932 — Section 19, 20, 25, 26
High Courts25 Mar 2009Dismissed
Padam Chand and Another Vs State (Govt. of NCT of Delhi) and Another
Delhi High Court · (2009) 03 DEL CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(5), 145(6)
High Courts25 Mar 2009Allowed
National Musketry Stores Vs D.S.I.D.C. and Another
Delhi High Court · (2009) 03 DEL CK 0229
High Courts25 Mar 2009Allowed
Ram Ratti and Others Vs Om Parkash and Others
Delhi High Court · (2010) ACJ 2343
High Courts25 Mar 2009Allowed
Vibha Jain Vs Union of India (UOI) and Others
Delhi High Court · (2009) 5 ILR Delhi 472
Constitution of India, 1950 — Article 226
High Courts25 Mar 2009
Delhi Transport Corporation Vs Sh. Mahender Kumar Sharma
Delhi High Court · (2009) 03 DEL CK 0179
High Courts25 Mar 2009Dismissed
Dev Raj Vs D.T.C.
Delhi High Court · (2009) 03 DEL CK 0172
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 420
High Courts25 Mar 2009Allowed
Shri Kartar Singh and Others Vs Govt. of NCT, Delhi and Others
Delhi High Court · (2009) 03 DEL CK 0169
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23
High Courts25 Mar 2009
Sh. Harvinder Pal Singh Dua and Another Vs Sh. S.K. Mukherjee and Another
Delhi High Court · (2009) 03 DEL CK 0150
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Mar 2009Dismissed
Bindu Vs The State (NCT) of Delhi
Delhi High Court · (2009) CriLJ 4582 : (2009) ILR Delhi 19 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 201, 302
High Courts25 Mar 2009Dismissed
Chaubey K. Oil Depot Vs Commissioner, Food and Supply and Another
Delhi High Court · (2009) 03 DEL CK 0123
High Courts25 Mar 2009Allowed
Al-Madina Contracting Est. Co. and Suraj Kant Sood Vs Union of India (UOI) and Others
Delhi High Court · (2009) 03 DEL CK 0107
High Courts25 Mar 2009Dismissed
Hotel Corpn. of India Ltd. Vs Continental Furnishers, New
Delhi High Court · (2009) 03 DEL CK 0079
Arbitration Act, 1940 — Section 37