COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 47 of 212

High Courts20 Oct 2009Disposed Off

Movie Times Cineplex Pvt. Ltd. Vs MRG Developers Pvt. Ltd. and Others

Delhi High Court · (2010) 6 RCR(Civil) 574

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, 151Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107

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High Courts20 Oct 2009

Mr. Om Kumar and Another Vs Mr. Dinesh Bansal

Delhi High Court · (2009) 10 DEL CK 0192

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High Courts20 Oct 2009Allowed

The Coca-Cola Company Vs Bisleri International Pvt. Ltd. and Others

Delhi High Court · (2009) 164 DLT 59 : (2010) 2 ILR Delhi 278 : (2009) 41 PTC 460

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17Specific Relief Act, 1963 — Section 41, 41(1), 42Trade and Merchandise Marks Act, 1958 — Section 55

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High Courts20 Oct 2009

Surendra Verma Vs Uma Verma and Others

Delhi High Court · (2009) 10 DEL CK 0157

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 141

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High Courts20 Oct 2009Allowed

Debasish Ghosh Vs Regional P.F. Commissioner and Others

Delhi High Court · (2010) 124 FLR 234 : (2010) 3 LLJ 412

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High Courts20 Oct 2009Dismissed

Sham Sunder Vs C.B.I.

Delhi High Court · (2009) 10 DEL CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 382Prevention of Corruption Act, 1947 — Section 13(1), 13(2), 7

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High Courts20 Oct 2009Allowed

Naval Kishore Vs D.D.A.

Delhi High Court · (2009) 10 DEL CK 0069

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High Courts20 Oct 2009Dismissed

Tandav Films Entertainment P. Ltd. Vs Four Frames Pictures and Others

Delhi High Court · (2009) 41 PTC 515

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 11, 13(1), 13(4), 14, 14(1)

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High Courts20 Oct 2009

Shree Narayan Singh Vs Union of India (UOI) and Others

Delhi High Court · (2009) 10 DEL CK 0016

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 20, 9Constitution of India, 1950 — Article 25, 32Specific Relief Act, 1963 — Section 41

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High Courts20 Oct 2009Allowed

Citi-Mates Builders and Promoters Pvt. Ltd. Vs Mrs. Sushma Thadani

Delhi High Court · (2009) 10 DEL CK 0006

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6, 151

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High Courts15 Oct 2009Dismissed

Sh. Shyam Sunder Maheshwari (HUF) through its Karta Mr. Shyam Sunder Maheshwari Prop. Shyam Sunder Maheshwari Vs Garg and Company though its Proprietor, Sh. Kamal Kumar

Delhi High Court · (2009) 10 DEL CK 0363

Arbitration and Conciliation Act, 1996 — Section 34, 37Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts15 Oct 2009

Airport Authority of India Vs Hindustan Steel Works Construction Ltd.

Delhi High Court · (2009) 10 DEL CK 0362

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 2

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High Courts15 Oct 2009

Indian Oil Corporation Ltd. Vs Lloyds Steel Industries

Delhi High Court · (2009) 164 DLT 295 : (2010) 8 RCR(Civil) 1006

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 3

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High Courts15 Oct 2009Dismissed

Amit Kumar Yadav Vs The Transco and Another

Delhi High Court · (2009) 10 DEL CK 0344

Constitution of India, 1950 — Article 226Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 6Delhi Electricity Reform Act, 2000 — Section 16

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High Courts15 Oct 2009Dismissed