High Courts24 Sept 2009
Margra Industries Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 09 DEL CK 0215
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,724 of 6,586
High Courts24 Sept 2009
Naresh Gupta Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 09 DEL CK 0187
Arbitration and Conciliation Act, 1996 — Section 11Contract Act, 1872 — Section 25(3)
High Courts24 Sept 2009Dismissed
Kehar Singh and Another Vs State
Delhi High Court · (2010) 2 ILR Delhi 364
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 220, 313Penal Code, 1860 (IPC) — Section 120, 120B, 225, 232, 242
High Courts24 Sept 2009Dismissed
Delhi Jal Board Vs Shri Jai Prakash
Delhi High Court · (2009) 09 DEL CK 0068
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 5
High Courts24 Sept 2009
Era Landmarks (India) Ltd. Vs Shri Dhanroop Mal Mehta
Delhi High Court · (2009) 09 DEL CK 0057
Arbitration and Conciliation Act, 1996 — Section 34, 9
High Courts24 Sept 2009
Smt. Runu Ghosh Vs Central Bureau of Investigation P. Rama Rao Vs State
Delhi High Court · (2009) 09 DEL CK 0013
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 4, 5(1)Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20(2), 7
High Courts23 Sept 2009
A.K.G. Exim Pvt. Ltd. Vs Efesan Demir Sanayi Ve Ticaret A.S. and Another
Delhi High Court · (2009) 164 DLT 341 : (2010) 8 RCR(Civil) 1029
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151
High Courts23 Sept 2009Dismissed
Govt. of NCT of Delhi Vs Asi Karan Singh
Delhi High Court · (2009) 09 DEL CK 0412
Criminal Procedure Code, 1973 (CrPC) — Section 164Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 12Penal Code, 1860 (IPC) — Section 34, 376
High Courts23 Sept 2009
Lachhi Ram Vs State
Delhi High Court · (2009) 09 DEL CK 0403
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Essential Commodities Act, 1955 — Section 10, 16(1), 3, 3(4), 7Probation of Offenders Act, 1958 — Section 4
High Courts23 Sept 2009
PVR Pictures Ltd. Vs iGlass Mediaworks and Another
Delhi High Court · (2009) 09 DEL CK 0383
High Courts23 Sept 2009
Vijay Kumar @ Banti Vs State of NCT of Delhi
Delhi High Court · (2009) 09 DEL CK 0371
Criminal Procedure Code, 1973 (CrPC) — Section 164, 428Penal Code, 1860 (IPC) — Section 376, 511
High Courts23 Sept 2009Dismissed
Union of India (UOI) and Others Vs Ishwar Singh
Delhi High Court · (2009) 09 DEL CK 0351
Constitution of India, 1950 — Article 226
High Courts23 Sept 2009
Government of National Capital Territory of Delhi Vs Delhi Development Horticulture Employees Union
Delhi High Court · (2009) 09 DEL CK 0334
High Courts23 Sept 2009Partly Allowed
Oriental Insurance Company Ltd. Vs Neelam Jain and Others
Delhi High Court · (2009) 09 DEL CK 0316
High Courts23 Sept 2009Dismissed
Maruti Agencies Vs Adidas India Marketing Private Ltd. and Another
Delhi High Court · (2009) 09 DEL CK 0309
Arbitration and Conciliation Act, 1996 — Section 34
High Courts23 Sept 2009Disposed Off
Galtex Industries Vs State and Others
Delhi High Court · (2009) 09 DEL CK 0270
High Courts23 Sept 2009Allowed
Atish Kumar Nischal Vs Jasmer Singh and Others
Delhi High Court · (2009) 09 DEL CK 0203
High Courts23 Sept 2009
National Agricultural Co-operative Marketing Federation of India Ltd. (NAFED) Vs Megnostar Telecommunication (P) Ltd.
Delhi High Court · (2009) 09 DEL CK 0191
Arbitration Act, 1940 — Section 9
High Courts23 Sept 2009
Ms. Supriya Gupta and Others Vs Dr. J.K. Jain and Others
Delhi High Court · (2009) 09 DEL CK 0110
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 311Societies Registration Act, 1860 — Section 6
High Courts23 Sept 2009
Satish Kumar Mehta Vs Union of India (UOI) and Another
Delhi High Court · (2010) 3 CivCC 130 : (2010) 168 DLT 316 : (2010) 7 RCR(Civil) 1926
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 80, 80(1), 80(2)Delhi Rent Control Act, 1958 — Section 14(1)