High Courts06 Oct 2009
N.D.M.C. Vs Smt. Manju Maini
Delhi High Court · (2010) 1 BC 195 : (2009) 165 DLT 76 : (2010) 6 RCR(Civil) 557
Arbitration and Conciliation Act, 1996 — Section 34
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 53 of 212
High Courts06 Oct 2009Dismissed
Prodip Kumar Mondal Vs Union of India (UOI) and Another
Delhi High Court · (2009) 164 DLT 119 : (2010) 2 ILR Delhi 226
Constitution of India, 1950 — Article 226
High Courts06 Oct 2009Allowed
Registrar, University of Delhi Vs State and Others
Delhi High Court · (2009) 10 DEL CK 0356
Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 63
High Courts06 Oct 2009
Dassault Systems S.A. and Another Vs Sphinx Worldbiz Lim.
Delhi High Court · (2009) 41 PTC 759
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Specific Relief Act, 1963 — Section 41
High Courts06 Oct 2009Dismissed
Ms. Monika Chandel Vs UPSC and Others
Delhi High Court · (2009) 164 DLT 139 : (2010) 4 SLR 380
High Courts06 Oct 2009Dismissed
Jitender Vs State
Delhi High Court · (2010) 6 RCR(Criminal) 2322
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23, 41.1Penal Code, 1860 (IPC) — Section 324, 325, 326, 327, 342
High Courts06 Oct 2009Dismissed
Sunayana Malhotra and Others Vs ICICI Bank
Delhi High Court · (2009) 163 DLT 602 : (2010) 7 RCR(Civil) 1658
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 10, 11, 13, 17, 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 2(1), 34
High Courts06 Oct 2009Dismissed
CMC Ltd. Vs Delhi Transport Corporation and Another
Delhi High Court · (2010) 7 RCR(Civil) 1502
Arbitration and Conciliation Act, 1996 — Section 11, 14, 16, 8Limitation Act, 1963 — Section 14
High Courts06 Oct 2009Disposed Off
Ashok Kumar and Another Vs Matbar Singh and Others
Delhi High Court · (2009) 10 DEL CK 0274
Motor Vehicles Act, 1988 — Section 140
High Courts06 Oct 2009
The Cooperative Store Ltd. Vs Additional Secretary and Apellate Authority and Others
Delhi High Court · (2009) 10 DEL CK 0273
Multi-State Cooperative Societies Act, 2002 — Section 99
High Courts06 Oct 2009
Alfa Therm Limited Vs The Canara Bank and Another
Delhi High Court · (2009) 163 DLT 543 : (2010) 7 RCR(Civil) 1647
High Courts06 Oct 2009Dismissed
M.C.D. Vs Kamla Valves Manufacturing
Delhi High Court · (2010) 8 RCR(Civil) 882
Arbitration Act, 1940 — Section 14, 15
High Courts06 Oct 2009Dismissed
Rameshwar Prasad Gupta and Another Vs MCD and Others
Delhi High Court · (2009) 10 DEL CK 0159
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts06 Oct 2009Dismissed
Puri and Others Vs Indian Institute of Technology
Delhi High Court · (2009) 10 DEL CK 0154
High Courts06 Oct 2009
Sumitra Pal Vs Vivek Narayan Pal
Delhi High Court · (2009) 10 DEL CK 0137
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 17, 151
High Courts06 Oct 2009
A.S. Sachdeva and Sons Vs Delhi Development Authority
Delhi High Court · (2009) ILR Delhi 301 Supp
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts06 Oct 2009Dismissed
S.P. Mangla Vs Export Inspection Council of India and Others
Delhi High Court · (2009) 10 DEL CK 0110
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226, 32
High Courts06 Oct 2009Allowed
Raghunath Prasad Saket Vs Satyawati College and Others
Delhi High Court · (2009) 123 FLR 1022
High Courts06 Oct 2009
Dabur India Ltd. Vs Alka Ayurvedic Pvt. Ltd.
Delhi High Court · (2009) 164 DLT 131 : (2009) 41 PTC 614 : (2010) 8 RCR(Civil) 846
Trade Marks Act, 1999 — Section 124, 17, 28(3), 29, 30(2)
High Courts06 Oct 2009
Gopalchand Khandelwal Vs D.R.I.
Delhi High Court · (2010) 250 ELT 504 : (2010) 6 RCR(Criminal) 2531
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 397, 482