High Courts27 Nov 2009
National Agricultural Co-operative Marketing Federation of India Ltd. Vs State and Others
Delhi High Court · (2010) 1 Crimes 885
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,688 of 6,586
High Courts26 Nov 2009Disposed Off
Lotika Sarkar Vs Preeti Dhoundial and Others
Delhi High Court · (2010) 167 DLT 1 : (2010) 6 RCR(Civil) 954
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1
High Courts26 Nov 2009Allowed
Mrs. Priti Dhoundial and Others Vs Tribunal (Under Maintenance and Welfare of the Parents and Senior Citizens Act, 2007) and Another
Delhi High Court · (2009) 11 DEL CK 0378
Constitution of India, 1950 — Article 226, 227Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 23, 4, 5, 5(1), 6
High Courts26 Nov 2009Allowed
Kanta Kumari @ Kanta Chawla Vs Ajit Singh and Others
Delhi High Court · (2011) 1 TAC 653
High Courts26 Nov 2009Disposed Off
Sh. Ram Saran and Others Vs Sh. Ram Kumar and Others
Delhi High Court · (2009) 11 DEL CK 0312
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2A, Order 12 Rule 6, Order 47 Rule 1, 151Delhi High Court (Original Side) Rules, 1967 — Rule 4
High Courts26 Nov 2009Allowed
Low Income Friends Co-Operative House Building Society Limited Vs Delhi Development Authority and Others
Delhi High Court · (2009) 5 ILR Delhi 253 Supp
Delhi Co-operative Societies Act, 1972 — Section 79, 80Land Acquisition Act, 1894 — Section 4
High Courts26 Nov 2009Partly Allowed
Manohar @ Mannu Vs The State (Delhi Admn.)
Delhi High Court · (2009) 11 DEL CK 0280
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 20, 7A, 7A(1)Penal Code, 1860 (IPC) — Section 302
High Courts26 Nov 2009Allowed
Utkarsh Mandal Vs Union of India (UOI)
Delhi High Court · (2009) 11 DEL CK 0172
Constitution of India, 1950 — Article 19(1), 226Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts26 Nov 2009
National Insurance Co. Ltd. Vs Shri Ranjit Singh @ Rana and Smt. Harvinder Kaur
Delhi High Court · (2009) 11 DEL CK 0169
Workmens Compensation Act, 1923 — Section 2(1), 4, 4(1)
High Courts26 Nov 2009
Vinod Kumar Vs The State
Delhi High Court · (2009) 11 DEL CK 0146
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Penal Code, 1860 (IPC) — Section 302
High Courts26 Nov 2009Dismissed
K.N. Sharma Vs Sports Authority of India and Others
Delhi High Court · (2009) 11 DEL CK 0132
Constitution of India, 1950 — Article 226Sport Authority of India Rules — Rule 36
High Courts26 Nov 2009Dismissed
Jesudoss Mahender Vs Union of India (UOI) and Another
Delhi High Court · (2009) 11 DEL CK 0100
Border Security Force Act, 1968 — Section 30
High Courts26 Nov 2009
Dr. Inderjit Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0025
High Courts26 Nov 2009Allowed
Voltas Ltd. Vs The Federal Bank Ltd. and Others
Delhi High Court · (2010) 157 PLR 27
High Courts26 Nov 2009Dismissed
C.K. Dubey and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0014
Constitution of India, 1950 — Article 226
High Courts26 Nov 2009
Mrs. Rajnish Aggarwal and Others Vs Anantam
Delhi High Court · (2010) 43 PTC 442
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Trade Marks Act, 1999 — Section 124(1), 124(5), 134, 134(1), 2
High Courts25 Nov 2009Partly Allowed
Jagmohan Vs State
Delhi High Court · (2009) 11 DEL CK 0390
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts25 Nov 2009Dismissed
BSES Rajdhani Power Ltd. Vs State N.C.T. of Delhi and Another
Delhi High Court · AIR 2010 Delhi 91 : (2011) 121 DRJ 34
Arbitration Act, 1940 — Section 15, 17, 18Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1(2), Order 6 Rule 15, Order 6 Rule 3, Order 7 Rule 1, Order 7 Rule 14
High Courts25 Nov 2009Dismissed
Aggarwal Packers and Logistics Pvt. Ltd. Vs DRS Logistics Pvt. Ltd.
Delhi High Court · (2009) 11 DEL CK 0377
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 151Supreme Court Rules, 1966 — Rule 50
High Courts25 Nov 2009Allowed
National Insurance Co. Ltd. Vs Ahrar Ahmed and Others
Delhi High Court · (2009) 11 DEL CK 0351