High Courts22 Sept 2009Dismissed
Amita Batra Vs Anand Auto Corporation and Others
Delhi High Court · (2009) 09 DEL CK 0122
Arbitration and Conciliation Act, 1996 — Section 33, 34
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 59 of 212
High Courts22 Sept 2009Allowed
New India Assurance Co. Ltd. Vs Gursharan Kaur and Others
Delhi High Court · (2009) 09 DEL CK 0100
High Courts22 Sept 2009
Parul Homeo Laboratory Pvt. Ltd. Vs Smt. Raj Rani Aggarwal
Delhi High Court · (2009) 41 PTC 548
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts22 Sept 2009Dismissed
Engineering Development Corporation Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2009) 09 DEL CK 0077
Arbitration and Conciliation Act, 1996 — Section 11
High Courts22 Sept 2009Dismissed
Nitin Meshram Vs Softmart Solutions
Delhi High Court · (2009) 09 DEL CK 0059
Air (Prevention and Control of Pollution) Act, 1981 — Section 40Companies Act, 1956 — Section 2, 2(24), 291, 5Criminal Procedure Code, 1973 (CrPC) — Section 200, 482
High Courts18 Sept 2009
Sushil Kumar and Yash Pal Vs Union of India (UOI) and Others
Delhi High Court · (2009) 09 DEL CK 0414
Fertilizer Corporation of India Employees (Conduct, Discipline and Appeal) Rules, 1972 — Rule 32, 5, 5A, 6(1), 6(2)
High Courts18 Sept 2009Dismissed
ITE India (P) Ltd. Vs Mukesh Sharma and Others
Delhi High Court · (2009) 09 DEL CK 0378
Arbitration Act, 1940 — Section 37, 39Arbitration and Conciliation Act, 1996 — Section 11, 16(2), 16(3), 17, 34Civil Procedure Code, 1908 (CPC) — Section 104, 104(1), 35A, 4, 91
High Courts18 Sept 2009Dismissed
Sanjay Kumar Vs The Union of India (UOI) and Another
Delhi High Court · (2009) 2 ILR Delhi 139 : (2009) ILR Delhi 386 Supp
Pension Regulations for Army, 1961 — Regulation 186(1)
High Courts18 Sept 2009Dismissed
Sudhir Bros. Vs Delhi Development Authority and Another Delhi Development Authority Vs Sudhir Bros.
Delhi High Court · (2009) ILR Delhi 358 Supp : (2010) 7 RCR(Civil) 2916
Arbitration Act, 1940 — Section 20
High Courts18 Sept 2009Disposed Off
Jyoti Construction Co. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 09 DEL CK 0353
Arbitration Act, 1940 — Section 8, 8(1)Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts18 Sept 2009Disposed Off
Rakesh Kumar Gupta Vs State (Govt. of NCT Delhi)
Delhi High Court · (2009) 09 DEL CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 207, 207APenal Code, 1860 (IPC) — Section 147, 149, 302, 323, 34
High Courts18 Sept 2009
Vinedale Distilleries Ltd. and Others Vs S.K. Aggarwal and Others
Delhi High Court · (2009) 09 DEL CK 0324
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4, Order 8 Rule 10Companies Act, 1956 — Section 274(G)Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts18 Sept 2009
Delhi Table Tennis Association (regd.) Vs Table Tennis Federation of India
Delhi High Court · (2009) 09 DEL CK 0323
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 9
High Courts18 Sept 2009
Chunni Lal Vs The State, Govt. of NCT of Delhi
Delhi High Court · (2009) 09 DEL CK 0322
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 7A, 7A(1)Penal Code, 1860 (IPC) — Section 302
High Courts18 Sept 2009Allowed
Sunny @ Bhola Vs State
Delhi High Court · (2009) 09 DEL CK 0321
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302
High Courts18 Sept 2009Dismissed
Vishnu Kumar Mangla Vs Dhaneshwar Gupta and Sons
Delhi High Court · (2009) 09 DEL CK 0300
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts18 Sept 2009
New Delhi Municipal Council Vs Om Prakash Sethi
Delhi High Court · (2009) 09 DEL CK 0221
High Courts18 Sept 2009Dismissed
Gauri Shanker Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 09 DEL CK 0220
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 25F
High Courts18 Sept 2009Allowed
Banwari Lal Charitable Trust Vs Union of India (UOI)
Delhi High Court · (2009) 09 DEL CK 0181
Evidence Act, 1872 — Section 90
High Courts18 Sept 2009
Liberty Footwear Company Vs Force Footwear Company and Others
Delhi High Court · (2009) 41 PTC 474
Civil Procedure Code, 1908 (CPC) — Section 148, 149Companies (Court) Rules, 1959 — Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 195