High Courts01 Jul 2013Dismissed

Indian Oil Corpn. Ltd. Vs UOI and Another

Delhi High Court · (2013) 202 DLT 404 : (2013) LabIC 4327

Constitution of India, 1950 — Article 14, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 1, 1(4), 1(5)(b), 10, 10(1)Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(c), 10(1)(d), 10(2)
High Courts01 Jul 2013Disposed Off

MPS Limited Vs Mrinal Zalpuri

Delhi High Court · (2013) 07 DEL CK 0074

Arbitration and Conciliation Act, 1996 — Section 11, 17, 21, 9Constitution of India, 1950 — Article 19Contract Act, 1872 — Section 27
High Courts01 Jul 2013Disposed Off

Pioneer Products Vs Alberto Culver International Inc.

Delhi High Court · (2013) 5 AD 734 : (2013) 201 DLT 467 : (2013) 171 PLR 9 : (2013) 55 PTC 343

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 20, 9Trade Marks Act, 1999 — Section 134, 134(2), 135, 28, 29
High Courts01 Jul 2013Disposed Off

M/s. Pradeep Oil Corporation Vs Northern Railways

Delhi High Court · (2013) 07 DEL CK 0046

Arbitration Act, 1940 — Section 11(5), 11(6), 11(6)(c), 11(8), 34Arbitration and Conciliation Act, 1996 — Section 13, 13(4), 13(5), 34Constitution of India, 1950 — Article 13(3), 136, 25