High Courts15 May 2013
Union of India and Another Vs S.C. Upadhyay
Delhi High Court · (2013) 05 DEL CK 0032
Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)
COURT ARCHIVE
Delhi High Court judgments
1,36,105 judgments · page 4,056 of 6,806
High Courts15 May 2013Dismissed
Mukesh Kapil and Another Vs M/s. Kanakdhara Credits Pvt. Ltd.
Delhi High Court · (2013) 05 DEL CK 0013
High Courts15 May 2013
Mohan Lal, Proprietor of Mourya Industries Vs Sona Paint and Hardwares Micolube India Limited Vs Rakesh Kumar Trading as Saurabh Industries and Others
Delhi High Court · AIR 2013 Delhi 143 : (2013) 200 DLT 322 : (2013) 55 PTC 61
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11Copyright Act, 1957 — Section 13, 15(1), 15(2), 2, 2(c)Designs Act, 1911 — Section 47, 51, 51A, 52, 53
High Courts15 May 2013
Krishan Kumar Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2013) 05 DEL CK 0003
Constitution of India, 1950 — Article 226Delhi Land Reforms Act, 1954 — Section 74(4)
High Courts14 May 2013
Municipal Corporation of Delhi Vs Raj Kumar and Others
Delhi High Court · (2013) 05 DEL CK 0565
Constitution of India, 1950 — Article 16
High Courts14 May 2013Dismissed
Balwant Vs Union of India and Another
Delhi High Court · (2013) 5 AD 62
Limitation Act, 1963 — Section 5
High Courts14 May 2013
HCL Infosystems Ltd. Vs Government of NCT Delhi
Delhi High Court · (2013) 05 DEL CK 0558
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(8)
High Courts14 May 2013
Manoj Kumar Vs BSES Rajdhani Power Ltd. and Another
Delhi High Court · (2014) 2 Crimes 270 : (2013) 136 DRJ 50 : (2013) 2 JCC 1274 : (2014) 1 RCR(Civil) 489 : (2013) 4 RCR(Criminal) 749
Electricity Act, 2003 — Section 135, 135(1), 154(5), 2(15), 35
High Courts14 May 2013Allowed
Raj Kumar Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2013) 05 DEL CK 0550
High Courts14 May 2013Allowed
Water Supply and Sewage Disposal Vs P.O. Labour Court and Another
Delhi High Court · (2013) 201 DLT 50 : (2013) LLR 675
Industrial Disputes Act, 1947 — Section 25FPenal Code, 1860 (IPC) — Section 379, 411
High Courts14 May 2013Allowed
Shri Devender Vs Govt. of NCTD and Another Pappu Ram Meena Vs Commissioner of Police and Another
Delhi High Court · (2013) 05 DEL CK 0500
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 307, 392, 397
High Courts14 May 2013
S.K. Khanna Vs M/s. Grover Oils Pvt. Ltd.
Delhi High Court · (2013) 05 DEL CK 0449
Arbitration and Conciliation Act, 1996 — Section 11, 42, 9Civil Procedure Code, 1908 (CPC) — Section 16, 16(d), 20
High Courts14 May 2013
Reckitt Benckiser (India) Ltd. Vs Hindustan Unilever Ltd.
Delhi High Court · (2013) 5 AD 94 : (2013) 3 ILR Delhi 2002 : (2013) 55 PTC 156
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 19(1)(a)
High Courts14 May 2013Dismissed
The Management R.R. Foundations Engineer P. Ltd. Vs Pappu and Another
Delhi High Court · (2013) 139 FLR 384 : (2013) LLR 726
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25, 25F
High Courts14 May 2013
M/s. Weston Tubes (Pvt) Limited Vs National Insurance Company Ltd. and Others
Delhi High Court · (2013) 137 DRJ 449
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 291Contract Act, 1872 — Section 3, 4, 7
High Courts14 May 2013Dismissed
Pradeep Kumar Sagar Vs The State (Govt. of NCT of Delhi) and Others
Delhi High Court · (2013) 05 DEL CK 0389
Environment (Protection) Act, 1986 — Section 5
High Courts14 May 2013
Ravinder Singh Vs UOI and Another
Delhi High Court · (2013) 201 DLT 105
Land Acquisition Act, 1894 — Section 18, 19, 23(1)(A), 4, 6
High Courts14 May 2013Disposed Off
M/s. Bhanu Builder Pvt. Ltd. Vs Murti Devi
Delhi High Court · (2013) 05 DEL CK 0334
High Courts14 May 2013Disposed Off
Sanjay Jain Vs North Delhi Municipal Corporation
Delhi High Court · (2013) 05 DEL CK 0296
Constitution of India, 1950 — Article 226
High Courts14 May 2013Dismissed
The Management R.R. Foundations Engineer P. Ltd. Vs Sewa Ram
Delhi High Court · (2013) 5 LLN 245
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F