High Courts17 Sept 2009Dismissed
Mistcold Sales and Services Pvt. Ltd. Vs Mayer Health Resort Ltd.
Delhi High Court · (2010) 7 RCR(Civil) 2114
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 61 of 212
High Courts17 Sept 2009
Paramjeet Singh Narula Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0088
Arbitration and Conciliation Act, 1996 — Section 11
High Courts17 Sept 2009Allowed
Manoj Kumar Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 09 DEL CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 145, 167(2), 437, 437(1), 437(2)Penal Code, 1860 (IPC) — Section 406, 420
High Courts17 Sept 2009Allowed
Union of India (UOI) Vs Navbharat Nirman Co.
Delhi High Court · (2009) 09 DEL CK 0041
Arbitration Act, 1940 — Section 14, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 151, 47Delhi High Court Act, 1966 — Section 10
High Courts17 Sept 2009
Sainath Enterprises Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 09 DEL CK 0007
Arbitration and Conciliation Act, 1996 — Section 28, 9Specific Relief Act, 1963 — Section 36, 38, 39, 40, 41
High Courts16 Sept 2009Dismissed
SRS Entertainment Limited (Formerly known as SRS Commercial Co. Ltd.) Vs Home Stores (India) Ltd. Home Store (India) Ltd. Vs SRS Commercial Company Ltd.
Delhi High Court · (2009) 09 DEL CK 0411
Arbitration and Conciliation Act, 1996 — Section 31(5), 34, 34(3)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts16 Sept 2009
Aman Medical Products Ltd. Vs Commissioner of Customs
Delhi High Court · (2009) 170 ECR 233 : (2010) 250 ELT 30 : (2009) 3 ILR Delhi 346 Supp
Customs Act, 1962 — Section 27, 27(1), 27(2), 28C
High Courts16 Sept 2009
Vidya Vs State
Delhi High Court · (2009) 09 DEL CK 0364
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 365, 420
High Courts16 Sept 2009Allowed
Satender Pal Singh @ Twinkle Vs State (NCT of Delhi)
Delhi High Court · (2009) 09 DEL CK 0363
Arms Act, 1959 — Section 25, 27, 54, 59Delhi Public Gambling Act, 1955 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122I, 186
High Courts16 Sept 2009
Sterling Machine Tools Vs The Central Government and Others
Delhi High Court · (2009) 41 PTC 481
Copyright Act, 1957 — Section 45, 45(1)Trade and Merchandise Marks Act, 1958 — Section 2Trade and Merchandise Marks Rules, 1959 — Rule 24, 24(1), 24(3), 40
High Courts16 Sept 2009Dismissed
Jagan Nath Ashok Kumar Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0332
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts16 Sept 2009
Satya Prakash and Others Vs State
Delhi High Court · (2009) 09 DEL CK 0326
Penal Code, 1860 (IPC) — Section 302, 307, 34, 448, 452
High Courts16 Sept 2009Allowed
Taran Singh Manohar Singh and Others Vs Govt. of NCT Delhi and Others
Delhi High Court · (2009) 09 DEL CK 0306
High Courts16 Sept 2009Dismissed
Fore School of Management Vs Navin Chandra Kandpal
Delhi High Court · (2009) 09 DEL CK 0279
High Courts16 Sept 2009Partly Allowed
Anwar Ali Vs State
Delhi High Court · (2010) 1 ILR Delhi 815
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Sept 2009Dismissed
Municipal Corporation of Delhi Vs Dharam Pal
Delhi High Court · (2009) 09 DEL CK 0222
Constitution of India, 1950 — Article 226
High Courts16 Sept 2009Dismissed
Neo Sports Broadcast Pvt. Vs Sun Direct TV Pvt. Ltd.
Delhi High Court · (2009) 09 DEL CK 0213
Constitution of India, 1950 — Article 226
High Courts16 Sept 2009
Anil Suri and Others Vs Vikrant Khanna and Another
Delhi High Court · (2010) 1 ILR Delhi 795 : (2009) ILR Delhi 281 Supp
Arbitration and Conciliation Act, 1996 — Section 8, 8(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 12 Rule 6, 151Constitution of India, 1950 — Article 227
High Courts16 Sept 2009Dismissed
M.L. Bhatia and Another Vs State and Another
Delhi High Court · (2009) 09 DEL CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 173, 294, 397, 397(1), 397(3)Penal Code, 1860 (IPC) — Section 406
High Courts16 Sept 2009Allowed
Vibha Kumari Vs Controller of Examination, Indian Council of Agricultural Research and Others
Delhi High Court · (2009) 09 DEL CK 0146