High Courts19 Nov 2009Dismissed
Sanjeev Manchanda Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0357
Companies Act, 1956 — Section 2
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,693 of 6,586
High Courts19 Nov 2009Allowed
Rajeev Jaggi and Others Vs National Insurance Co. Ltd. and Others
Delhi High Court · (2009) 11 DEL CK 0353
High Courts19 Nov 2009
Sh. Arun Kumar Goel Vs The Sr. General Manager, DSCSC Ltd. and Others
Delhi High Court · (2009) 11 DEL CK 0276
Arbitration and Conciliation Act, 1996 — Section 34
High Courts19 Nov 2009Dismissed
Oriental Insurance Company Ltd. Vs Shri Rajinder, Sh. Baljeet Singh and Sh. Kehar Singh
Delhi High Court · (2011) ACJ 968 : (2011) 2 TAC 939
Motor Vehicles Act, 1988 — Section 15
High Courts19 Nov 2009Partly Allowed
Surender Kumar @ Dimpy and Others Vs State
Delhi High Court · (2009) 11 DEL CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 154, 174, 428Penal Code, 1860 (IPC) — Section 109, 120B, 299, 302, 304
High Courts19 Nov 2009Disposed Off
Surinder Pal Singh Vs Balbir Kaur and Others
Delhi High Court · (2009) 11 DEL CK 0228
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts19 Nov 2009
Ravi Gupta, Partner, S.B. Cables Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2009) 11 DEL CK 0168
High Courts19 Nov 2009Dismissed
R.N. Bhatnagar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0167
Border Security Force (General Duty Officers) Recruitment Rules, 2001 — Rule 13
High Courts19 Nov 2009Allowed
Shri Baldev Singh and Another Vs Shri Jasmair Singh and Others
Delhi High Court · (2009) 11 DEL CK 0152
High Courts19 Nov 2009
Col. Suresh Chand (Retd.) and Another Vs Delhi Co-operative Tribunal and Others
Delhi High Court · (2009) 11 DEL CK 0151
Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 34
High Courts19 Nov 2009
State Vs Inder Kumar Sharma
Delhi High Court · (2010) 1 Crimes 1039
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120A, 120BPrevention of Corruption Act, 1988 — Section 6
High Courts19 Nov 2009
Jagat Ram Trehan Vs Delhi Development Authority
Delhi High Court · (2009) 11 DEL CK 0115
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73
High Courts19 Nov 2009
Tata Sons Limited and Others Vs Tata Sumo Industrial (R)
Delhi High Court · (2009) 11 DEL CK 0106
Trade Marks Act, 1999 — Section 2(1), 29(4), 9
High Courts19 Nov 2009Dismissed
Kulwant Kaur Vs Mrs. Amrinder Kaur and Another
Delhi High Court · (2009) 11 DEL CK 0105
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 15, 151, 16, 17Specific Relief Act, 1963 — Section 37, 38, 39
High Courts19 Nov 2009Dismissed
Union of India (UOI) Vs Sh. Mangal Singh
Delhi High Court · (2009) 11 DEL CK 0097
High Courts19 Nov 2009
SAP Aktiengesellschaft and Another Vs Varehouse Infotech
Delhi High Court · (2009) 11 DEL CK 0026
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 20Copyright Act, 1957 — Section 62, 62(1), 62(2)Trade Marks Act, 1999 — Section 134(2)
High Courts18 Nov 2009Dismissed
Subhash Chander Vs Union of India (UOI) and Others
Delhi High Court · (2009) 11 DEL CK 0398
Central Industrial Security Force Rules, 2001 — Rule 54, 54(1)
High Courts18 Nov 2009Disposed Off
B.L. Bhartiya Vs State and Another
Delhi High Court · (2010) 166 DLT 174
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 416, 417, 418, 419, 420
High Courts18 Nov 2009
Lal Singh and Another Vs State NCT of Delhi Rajesh Vs State
Delhi High Court · (2009) 11 DEL CK 0388
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114