COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 28 of 212

High Courts17 Nov 2009Allowed

Shri Kailash Nath Agarwal Vs Aaren Exports, Shri Subhash Aggarwal, Partner Aaren Exports, Shri Mohinder Pal Goel, Arbitrator, Delhi Hindustani Mercantile Association (Regd.) and Delhi Hindustani Mercantile Association (Regd.)

Delhi High Court · (2009) 11 DEL CK 0409

Arbitration and Conciliation Act, 1996 — Section 16(5), 16(6), 21, 30, 33

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High Courts17 Nov 2009Dismissed

Prabhu Dayal Vs The State

Delhi High Court · (2009) 11 DEL CK 0373

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 446, 482

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High Courts17 Nov 2009Disposed Off

Bennett Coleman and Co. Ltd. Vs Shri Rakesh Kumar Sinha

Delhi High Court · (2011) 4 CompLJ 87

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High Courts17 Nov 2009Dismissed

Shah Nanji Nagsi Vs F.C.I. and Others

Delhi High Court · (2009) 11 DEL CK 0304

Constitution of India, 1950 — Article 14, 226Limitation Act, 1963 — Section 14Specific Relief Act, 1963 — Section 10, 14(1)

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High Courts17 Nov 2009Allowed

Jagdish Parihar Vs United Insureance Company Ltd. and Others

Delhi High Court · (2009) 11 DEL CK 0301

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High Courts17 Nov 2009

Suraj @ Suresh Vs State (NCT) of Delhi

Delhi High Court · (2009) 11 DEL CK 0195

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 34, 393, 394, 398, 452

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High Courts17 Nov 2009Allowed

Decor India Pvt. Ltd. Vs Ministry of External Affairs

Delhi High Court · (2009) 11 DEL CK 0165

Arbitration and Conciliation Act, 1996 — Section 31(7), 34Civil Procedure Code, 1908 (CPC) — Section 34Industries (Development and Regulation) Act, 1951 — Section 3

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High Courts17 Nov 2009