High Courts07 Dec 2009Allowed
Vinedale Distilleries Ltd. Vs Adnan Investments Consultants
Delhi High Court · (2009) 12 DEL CK 0314
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 2 Rule 2, 151, 22
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,681 of 6,586
High Courts07 Dec 2009Dismissed
V.K. Kaushal Vs Union of India (UOI) and Others
Delhi High Court · (2010) 6 RCR(Criminal) 2522
High Courts07 Dec 2009Dismissed
Daljit Kaur Sethi Vs Delhi Development Authority and Others
Delhi High Court · (2009) 12 DEL CK 0296
Constitution of India, 1950 — Article 14, 16(1), 226
High Courts07 Dec 2009Allowed
Debabrata Ghosh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0289
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 92, Order 21 Rule 95, Order 21 Rule 96, Order 6 Rule 17Land Acquisition Act, 1894 — Section 17(1)(4), 4, 6Specific Relief Act, 1963 — Section 34
High Courts07 Dec 2009Dismissed
The Management of Shriram Institute for Industrial Research Vs Secretary (Labour), Government of NCT of Delhi and Another
Delhi High Court · (2009) 12 DEL CK 0277
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2Specific Relief Act, 1963 — Section 14(1), 41
High Courts07 Dec 2009Disposed Off
Smt. Shashi Devi Vs Commissioner Food and Supplies and Others
Delhi High Court · (2009) 12 DEL CK 0225
High Courts07 Dec 2009Allowed
Good Value Engineers Vs M.M.S. Nanda, Sole Arbitrator and Union of India (UOI)
Delhi High Court · (2009) 12 DEL CK 0215
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts07 Dec 2009Allowed
Rajesh Kukmar Garg Vs J.K. Garg
Delhi High Court · (2009) 12 DEL CK 0208
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts07 Dec 2009Dismissed
Jitender Kumar Garg Vs Smt. Leelawati and Others
Delhi High Court · (2009) 12 DEL CK 0207
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts07 Dec 2009Dismissed
Alankar Slimming and Consmetic Clinic Private Limited Vs Shri Sameer Bhatia
Delhi High Court · (2009) 12 DEL CK 0206
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151
High Courts07 Dec 2009Dismissed
Union of India (UOI) Vs Gujrat Co-Operative Grain Growers Federation Ltd.
Delhi High Court · (2009) 12 DEL CK 0200
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 70
High Courts07 Dec 2009
Equesterian Federation of India and Others Vs I.S. Lamba
Delhi High Court · (2009) 12 DEL CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts07 Dec 2009Dismissed
R.P.S. Panwar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0155
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 10(6), 10(7)Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(2), 9(6)
High Courts07 Dec 2009
Union of India (UOI) Vs S.I. Baltej Singh
Delhi High Court · (2009) 12 DEL CK 0154
High Courts07 Dec 2009
Hari Singh Vs Govt. of NCT of Delhi
Delhi High Court · (2009) 12 DEL CK 0152
Dangerous Drugs Act, 1930 — Section 14, 23, 33Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 52(3), 55, 82(1)
High Courts07 Dec 2009
State Trading Corporation of India Ltd. Vs Borax Morarji Ltd. and Anr
Delhi High Court · (2009) 12 DEL CK 0151
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Article 23
High Courts07 Dec 2009Dismissed
L/n Ranjit Singh and Others Vs Union of India (UOI)
Delhi High Court · (2009) 12 DEL CK 0132
Border Security Force Rules, 1969 — Rule 19, 19(1)Central Civil Services (Pension) Rules, 1972 — Rule 26, 49Constitution of India, 1950 — Article 142, 226
High Courts07 Dec 2009
Smt. Poonam Khanna Vs Shri L.K. Kaul
Delhi High Court · (2010) 2 BC 339
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 202, 251, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts07 Dec 2009Dismissed
Sh. Jitender Munjal and Others Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 12 DEL CK 0105
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2
High Courts07 Dec 2009Dismissed
Narender Kumar Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2009) 12 DEL CK 0104
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 19Constitution of India, 1950 — Article 226