High Courts15 Sept 2009
Mandeep Singh and Another Vs Ramesh Kumar and Another
Delhi High Court · (2009) 09 DEL CK 0078
Arbitration and Conciliation Act, 1996 — Section 9
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 63 of 212
High Courts15 Sept 2009Dismissed
Mr. Punit Chainani Vs Bhalla Techtran Industries Ltd.
Delhi High Court · (2009) 09 DEL CK 0075
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73, 74
High Courts15 Sept 2009Allowed
National Agricultural Cooperative Marketing Federation of India Ltd. Vs Disha Impex (Pvt.) Ltd.
Delhi High Court · (2009) 09 DEL CK 0074
Arbitration and Conciliation Act, 1996 — Section 9
High Courts15 Sept 2009Allowed
I.M. Sethi Vs Trade Links Limited
Delhi High Court · (2009) 09 DEL CK 0067
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Delhi Rent Control Act, 1958 — Section 14(1), 14C, 25B, 36, 37Delhi Rent Control Rules, 1959 — Rule 23
High Courts14 Sept 2009Allowed
Vinod Zaveri and Others Vs Metallica Industries Ltd.
Delhi High Court · (2010) 6 RCR(Criminal) 1198
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 142Partnership Act, 1932 — Section 58, 59, 66, 67
High Courts14 Sept 2009Dismissed
Alkem Laboratories Ltd. Vs Mega International (P) Ltd.
Delhi High Court · (2009) 41 PTC 302
Civil Procedure Code, 1908 (CPC) — Section 10Trade and Merchandise Marks Act, 1958 — Section 12
High Courts14 Sept 2009
United India Insurance Co. Vs Bombay Andhra Transport Corp.
Delhi High Court · (2009) 09 DEL CK 0340
Carriers Act, 1865 — Section 10, 9Consumer Protection Act, 1986 — Section 12
High Courts14 Sept 2009
M.I. Siddiqui Vs Cement Corporation of India and Others
Delhi High Court · (2009) 09 DEL CK 0338
Cement Corporation of India Ltd. Conduct, Discipline and Appeal Act — Section 41
High Courts14 Sept 2009Dismissed
Anurena Tristar Vs I.T.O.
Delhi High Court · (2011) 330 ITR 168 : (2010) 186 TAXMAN 205
Income Tax Act, 1961 — Section 260A, 32(1)
High Courts14 Sept 2009Dismissed
Sh. Dhurender Singh Vs The State of NCT of Delhi and Others
Delhi High Court · (2009) 09 DEL CK 0236
Constitution of India, 1950 — Article 226
High Courts14 Sept 2009Disposed Off
Jaswinder Singh Vs Enforcement Directorate
Delhi High Court · (2009) 09 DEL CK 0232
Foreign Exchange Regulation Act, 1973 — Section 9(1)
High Courts14 Sept 2009Allowed
Surya Food and Agro Ltd. Vs Priya Gold Tea Company and Others
Delhi High Court · (2011) 46 PTC 162
Companies Act, 1999 — Section 28, 29, 29(2), 29(3), 29(5)
High Courts14 Sept 2009Dismissed
Sh. Harbans Singh Vs Juggat Pharma
Delhi High Court · (2009) 09 DEL CK 0218
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts14 Sept 2009
Anil Kumar Vs State of Delhi
Delhi High Court · (2009) 09 DEL CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts14 Sept 2009Dismissed
Sh. Mohinder Singh Vs The State of NCT of Delhi and Others
Delhi High Court · (2009) 09 DEL CK 0185
Constitution of India, 1950 — Article 226
High Courts14 Sept 2009
Arun Colour Chem and Others Vs Mithumal Essance Mart and Another
Delhi High Court · (2010) 167 DLT 285 : (2010) 1 ILR Delhi 778 : (2010) 43 PTC 668
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Copyright Act, 1957 — Section 19, 50, 62(2)Trade Marks Act, 1999 — Section 124, 124(1), 124(2), 124(4), 134
High Courts14 Sept 2009Dismissed
Anju @ Pankaj Vs State and Another
Delhi High Court · (2010) 7 RCR(Civil) 2088
Criminal Procedure Code, 1973 (CrPC) — Section 176
High Courts14 Sept 2009Allowed
Mahesh Chand Vs Godrej Sara Lee Ltd.
Delhi High Court · (2009) 168 DLT 193 : (2010) 2 LLJ 110
High Courts14 Sept 2009Dismissed
Sarr Freights Corporation and Others Vs Surya Enterprise Pvt. Ltd.
Delhi High Court · (2009) 09 DEL CK 0130
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 37 Rule 3(5)Limitation Act, 1963 — Section 19
High Courts14 Sept 2009Allowed
Promila Anand Vs Registrar Cooperative Societies and Others
Delhi High Court · (2010) 7 RCR(Civil) 1653
Delhi Co-operative Societies Act, 1972 — Section 88