COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 60 of 212

High Courts18 Sept 2009Dismissed

Usha Drager Pvt. Ltd. and Another Vs Dragerwerk AG and Others

Delhi High Court · (2010) 170 DLT 628 : (2011) 7 RCR(Civil) 578

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

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High Courts18 Sept 2009

HCIL-ARSSSPL-Triveni (JV) Vs RITES Ltd.

Delhi High Court · (2009) 09 DEL CK 0175

Arbitration Act, 1940 — Section 8, 8(1)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(1), 7

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High Courts18 Sept 2009

Nikhil Jain Vs Jawahar Lal Nehru University (JNU)

Delhi High Court · (2009) 09 DEL CK 0165

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High Courts18 Sept 2009

Jai Prakash Associates Ltd. Vs National Hydroelectric Power Corporaton Ltd.

Delhi High Court · (2009) 09 DEL CK 0133

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 2Contract Act, 1872 — Section 230

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High Courts18 Sept 2009Dismissed

Punjab Tractors Limited Vs International Tractors Ltd. and Others

Delhi High Court · (2010) 167 DLT 490 : (2010) 2 ILR Delhi 352 : (2009) 41 PTC 311 : (2010) 6 RCR(Criminal) 2268

Criminal Procedure Code, 1973 (CrPC) — Section 340

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High Courts18 Sept 2009

Balachandra Bhikaji Nalwade Vs Union of India (UOI) and Others

Delhi High Court · (2009) 170 DLT 251 : (2009) ILR Delhi 362 Supp : (2010) 7 RCR(Civil) 2076

Constitution of India, 1950 — Article 14, 21, 48A, 51AEnvironment (Protection) Rules, 1986 — Rule 5(3)National Environment Appellate Authority Act, 1997 — Section 11, 11(1)

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High Courts18 Sept 2009

Mohd. Akbar Butt Vs State (NCT of Delhi)

Delhi High Court · (2009) 165 DLT 1213 : (2010) 6 RCR(Criminal) 2491

Constitution of India, 1950 — Article 134A, 20(1), 21Criminal Procedure (Amendment) Act, 1955 — Section 117Criminal Procedure Code, 1973 (CrPC) — Section 30, 362, 482

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High Courts18 Sept 2009Dismissed

Fresh and Honest CafTíîimited Vs Hewitt Associates (India) Private Limited

Delhi High Court · (2009) 09 DEL CK 0053

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts18 Sept 2009Dismissed

Shri Mangal Sain Mittal Vs PPA Impex Limited

Delhi High Court · (2010) 1 CivCC 776 : (2009) 173 DLT 358 : (2010) 7 RCR(Civil) 2116

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 5(1)

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High Courts18 Sept 2009Allowed

Mahanagar Telephone Nigam Ltd. and Another Vs Abdul Bari

Delhi High Court · (2009) 09 DEL CK 0036

Telegraph Rules, 1951 — Rule 443

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High Courts17 Sept 2009Allowed

Ayesha Chaudhary Vs University of Delhi and Another

Delhi High Court · (2009) ILR Delhi 346 Supp

Delhi University Ordinances — Ordinance 4, Ordinance 4(1), Ordinance 4(2), Ordinance 4(3)

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High Courts17 Sept 2009Allowed

National Highways Authority of India Vs JSC Centrodorstroy

Delhi High Court · (2010) 6 RCR(Civil) 515

Limitation Act, 1963 — Section 5

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High Courts17 Sept 2009Allowed

Kunj Bihari Construction Co. Pvt. Ltd. Vs BPTP Ltd.

Delhi High Court · (2009) 09 DEL CK 0407

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

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High Courts17 Sept 2009Allowed

Delhi Sweet House Vs Smt. Darshana Rani Sharma, Master Anil Sharma and Master Virender Sharma (through Smt. Darshana Rani, his next friend being mother and natural guardian)

Delhi High Court · (2009) ILR Delhi 351 Supp

Workmens Compensation Act, 1923 — Section 3, 3(1)

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High Courts17 Sept 2009Allowed

Indian Oil Corporation Ltd. Vs Iranian Offshore Engineering and Construction Company

Delhi High Court · (2009) 09 DEL CK 0327

Arbitration and Conciliation Act, 1996 — Section 17, 31, 37, 9

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High Courts17 Sept 2009Dismissed

Ashok Kumar Vs Lt. Governor of Delhi and Another

Delhi High Court · (2009) 09 DEL CK 0276

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 197

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High Courts17 Sept 2009

Amity Business School Vs P.K. Gupta

Delhi High Court · (2009) 09 DEL CK 0168

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11, 20, 21Constitution of India, 1950 — Article 226, 227Trade Marks Act, 1999 — Section 134

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High Courts17 Sept 2009

Gujral Security Services Vs D.S.C. Limited

Delhi High Court · (2009) 170 DLT 249 : (2010) 7 RCR(Civil) 2075

Arbitration and Conciliation Act, 1996 — Section 11, 20, 8

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High Courts17 Sept 2009Dismissed

Sunil Kumar Vs The State

Delhi High Court · (2009) 09 DEL CK 0166

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482, 82, 83

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High Courts17 Sept 2009Allowed

Anitha Gurukar Vs Barista Coffee Company Ltd.

Delhi High Court · (2009) 09 DEL CK 0090

Arbitration and Conciliation Act, 1996 — Section 11

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