High Courts18 Mar 2009Dismissed
Kanshi Ram and Others Vs Inder Singh and Others
Delhi High Court · (2009) 03 DEL CK 0017
COURT ARCHIVE
Delhi High Court judgments, 2009
4,759 judgments · page 200 of 238
High Courts18 Mar 2009Allowed
Manmohan Nath N. Puri (Deceased) (through LRs Smt. Veena Puri and Smt. Ciroon Puri) Vs Shri Madan Jha Presiding Officer Delhi Cooperative Tribunal, Shri U.R. Kapoor Joint Registrar (Arbitration), Joint Registrar (Arbitration), Cooperative Societies Delhi Administration, Manufacturers Cooperative Industrial Estate Ltd. and Smt. Sneh Lata Handa Prop. Sneh Industries
Delhi High Court · (2009) 158 DLT 43
High Courts17 Mar 2009Allowed
Smt. Biba Sethi and Mr. Nitin Sethi Vs Dyna Securities Limited
Delhi High Court · (2009) 3 ARBLR 494
Arbitration Act, 1940 — Section 20, 46Arbitration and Conciliation Act, 1996 — Section 11(6), 14(1), 16, 16(2), 16(5)Civil Procedure Code, 1908 (CPC) — Section 89
High Courts17 Mar 2009Dismissed
Sri. Kishan Poddar Vs The State (Govt. of NCT Delhi)
Delhi High Court · (2009) 03 DEL CK 0262
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts17 Mar 2009Dismissed
Baby Zahra Vs Govt. of Nct of Delhi and Another
Delhi High Court · (2009) 03 DEL CK 0261
Admission Committee Rule — Rule 10, 14, 19, 22, 4
High Courts17 Mar 2009Dismissed
Delhi Jal Board Vs Its Workman (Sri Balbir Singh)
Delhi High Court · (2009) 122 FLR 486
High Courts17 Mar 2009
Anand Prakash Vs C.B.I
Delhi High Court · (2009) 03 DEL CK 0234
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ACriminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts17 Mar 2009Allowed
Usha Tanwar Vs State and Another
Delhi High Court · (2009) 03 DEL CK 0210
Constitution of India, 1950 — Article 227
High Courts17 Mar 2009
Ms. Pooja Sharma Vs State and Others
Delhi High Court · (2009) 03 DEL CK 0208
Constitution of India, 1950 — Article 226, 227
High Courts17 Mar 2009Dismissed
Sushil Kumar Bhardwaj Vs Union of India (UOI) Bindra Associates Vs Municipal Corporation of Delhi Rajaura Builders Vs D.S.I.D.C.
Delhi High Court · (2009) 03 DEL CK 0148
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts17 Mar 2009Dismissed
Dhirinder Negi and Others Vs Management of Ashoka Hotel
Delhi High Court · (2009) 03 DEL CK 0145
High Courts17 Mar 2009
Sanjay Vs State
Delhi High Court · (2009) ILR Delhi 459 Supp : (2010) 6 RCR(Criminal) 2989
High Courts17 Mar 2009Dismissed
Ms. Renu Judge Vs Mr. Nanik Tirath Mulchandani
Delhi High Court · (2009) 158 DLT 208 : (2010) 8 RCR(Civil) 1482
High Courts17 Mar 2009Allowed
Poonam Chawla Vs Niranjan Kumar
Delhi High Court · (2009) 158 DLT 68 : (2009) 5 ILR Delhi 299 : (2010) 8 RCR(Civil) 1475
High Courts16 Mar 2009Allowed
Simon and Others Vs State
Delhi High Court · (2009) ILR Delhi 1 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts16 Mar 2009Dismissed
Vinod Kumar Vs State
Delhi High Court · (2009) 03 DEL CK 0360
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts16 Mar 2009Dismissed
Mahipal Singh Tomar Vs The Management of Kendriya Bhandar
Delhi High Court · (2009) 03 DEL CK 0359
High Courts16 Mar 2009Dismissed
Kamal Kishore Vs The Union of India (UOI) and Others
Delhi High Court · (2009) 03 DEL CK 0358
Industrial Disputes Act, 1947 — Section 33(2)
High Courts16 Mar 2009
Binay Kumar and Others Vs State and Another
Delhi High Court · (2009) 03 DEL CK 0349