High Courts15 Dec 2009Dismissed
Man Singh Vs Kaushalia Devi (Since Deceased) through L.R. Vijay Kumar Bhasin
Delhi High Court · (2009) 12 DEL CK 0397
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 38
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,675 of 6,586
High Courts15 Dec 2009Disposed Off
Pernod Ricard, SA and Another Vs Real House Distillery Pvt. Ltd. and Another
Delhi High Court · (2010) 42 PTC 342
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 151Copyright Act, 1957 — Section 2, 62(2), 63, 64Trade and Merchandise Marks Act, 1958 — Section 28, 31
High Courts15 Dec 2009Disposed Off
Stup Consultants Pvt. Ltd. Vs Indian Oil Corporation Ltd.
Delhi High Court · (2009) 12 DEL CK 0388
Arbitration and Conciliation Act, 1996 — Section 11, 34Contract Act, 1872 — Section 28, 46
High Courts15 Dec 2009Dismissed
Sh. Ram Avtar Tyagi Vs State (NCT) of Delhi and Others
Delhi High Court · (2009) 12 DEL CK 0375
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 203, 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 415, 420
High Courts15 Dec 2009Allowed
Sushma Singh and Others Vs D.T.C. and Others
Delhi High Court · (2009) 8 ILR Delhi 230 Supp
High Courts15 Dec 2009Disposed Off
O.P. Goel Vs Appelate Authority for Industrial and Financial Reconstruction of New Delhi and Others
Delhi High Court · (2009) 12 DEL CK 0343
High Courts15 Dec 2009Allowed
Microsoft Corporation and Another Vs Dhiren Gopal and Others
Delhi High Court · (2010) 42 PTC 339
High Courts15 Dec 2009Dismissed
Shri Raj Singh Vs State
Delhi High Court · (2009) 12 DEL CK 0320
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts15 Dec 2009Dismissed
Gulshan Rai Madan Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2009) 12 DEL CK 0305
Industrial Disputes Act, 1947 — Section 2
High Courts15 Dec 2009Allowed
Shri Harjeet Singh Bhatia Vs Govt. of National Capital Territory of Delhi and Others
Delhi High Court · (2009) 12 DEL CK 0303
High Courts15 Dec 2009Allowed
Vijay Manchanda and Another Vs Ashok Manchanda Ashok Manchanda Vs Vijay Manchanda and Another
Delhi High Court · (2009) 12 DEL CK 0294
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 31, 34
High Courts15 Dec 2009Allowed
South Delhi Distributors Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2009) 5 ILR Delhi 408 Supp
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 12, 14
High Courts15 Dec 2009Dismissed
Surinder Kumar Vs The State (Govt. of Delhi)
Delhi High Court · (2009) 12 DEL CK 0254
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 6
High Courts15 Dec 2009Disposed Off
Ram Pat (Since deceased) through LR. Sh. Rajendra Kumar, Ram Meher through LRs. Surjan Singh, Om Prakash and Parse Ram Vs Khazani (Since deceased) through LRs. Lal Singh Babu Lal
Delhi High Court · (2009) 12 DEL CK 0253
Delhi Land Revenue Act, 1954 — Section 66Succession Act, 1925 — Section 276
High Courts15 Dec 2009Dismissed
Uma Shanker Vs The State (Delhi Admn.)
Delhi High Court · (2009) 12 DEL CK 0239
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Dec 2009Allowed
Municipal Corporation of Delhi Vs Shri Raj Pal and Another
Delhi High Court · (2009) 12 DEL CK 0235
Contract Act, 1872 — Section 23
High Courts15 Dec 2009Dismissed
Shri Trilok Chand Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0231
Administrative Tribunals Act, 1986 — Section 19Constitution of India, 1950 — Article 226
High Courts15 Dec 2009
S. Kirpal Singh and Another Vs Inderjeet Kaur and Another
Delhi High Court · (2009) 12 DEL CK 0205
High Courts15 Dec 2009
Indian Institute of Youth Welfare Vs Tribal Co-operative Marketing Development Federation of India Ltd.
Delhi High Court · (2009) 12 DEL CK 0177
Arbitration and Conciliation Act, 1996 — Section 31(3), 34
High Courts15 Dec 2009
Municipal Corporation of Delhi Vs Devinder Narayan and Another Kartar Singh and Others Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 12 DEL CK 0117