High Courts16 Sept 2009
Social Jurist, A Civil Rights Group Vs Govt. of N.C.T. of Delhi and Another
Delhi High Court · (2009) 163 DLT 489
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,729 of 6,586
High Courts16 Sept 2009
A.B.G. Infralogistics Ltd. Vs Indian Oil Corporation Ltd. and Another
Delhi High Court · (2009) 09 DEL CK 0012
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 14, 15(2), 16Contract Act, 1872 — Section 9
High Courts15 Sept 2009Dismissed
Hindustan Trading Company Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0430
Arbitration and Conciliation Act, 1996 — Section 19, 34
High Courts15 Sept 2009Dismissed
BWL Ltd. Vs National Hydro Electric Power Corp. Power Grid Corporation of India Ltd. (Formerly known as NHPC Ltd.) Vs BWL Ltd
Delhi High Court · (2009) 09 DEL CK 0429
Arbitration and Conciliation Act, 1996 — Section 2, 34, 34(3), 43(1)Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 14, 5
High Courts15 Sept 2009
Palvinder Singh and Another Vs State
Delhi High Court · (2009) 09 DEL CK 0428
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 498A
High Courts15 Sept 2009Dismissed
Smt. Veena Wanchoo and Another Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0419
High Courts15 Sept 2009
Panchshila Co-operative House Building Society Ltd. Vs Govt. of NCT of Delhi
Delhi High Court · (2009) 168 DLT 205 : (2010) 7 RCR(Civil) 1845
Delhi Co-operative Societies Act, 2003 — Section 61, 61(1)
High Courts15 Sept 2009Allowed
Deep Public School Vs Central Information Commission and Others
Delhi High Court · (2009) 163 DLT 134 : (2010) 8 RCR(Civil) 354
Right to Information Act, 2005 — Section 11, 19(4), 8(1)
High Courts15 Sept 2009
Union of India (UOI) Vs Shri Ravinder Kumar
Delhi High Court · (2009) 09 DEL CK 0372
High Courts15 Sept 2009Dismissed
Metal Udyog and Another Vs American Iron and Metal Company Inc.
Delhi High Court · (2009) 09 DEL CK 0349
High Courts15 Sept 2009
Polo Singh and Co. Vs Delhi Development Authority
Delhi High Court · (2009) 09 DEL CK 0325
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 8, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, 148
High Courts15 Sept 2009Dismissed
Geeta Devi Vs Union of India (UOI) and Others
Delhi High Court · (2009) 09 DEL CK 0318
High Courts15 Sept 2009Dismissed
Dr. Gurdeep Singh Vs University of Delhi and Others
Delhi High Court · (2009) 09 DEL CK 0149
High Courts15 Sept 2009Dismissed
Ajit Mittal Vs Heat Exchange (P) Ltd.
Delhi High Court · (2009) 09 DEL CK 0148
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 74
High Courts15 Sept 2009
Heat Exchange (P) Ltd. Vs Ajit Mittal Corporation
Delhi High Court · (2009) 09 DEL CK 0083
High Courts15 Sept 2009Dismissed
J.P.N. Singh Vs National Building Construction Corporation Ltd.
Delhi High Court · (2009) 09 DEL CK 0082
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, Order 9 Rule 9
High Courts15 Sept 2009Dismissed
Indian Oil Corporation Ltd. Vs Iranian Offshore Engineering and Construction Company
Delhi High Court · (2009) 09 DEL CK 0079
Arbitration and Conciliation Act, 1996 — Section 17, 37(2), 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts15 Sept 2009
Mandeep Singh and Another Vs Ramesh Kumar and Another
Delhi High Court · (2009) 09 DEL CK 0078
Arbitration and Conciliation Act, 1996 — Section 9
High Courts15 Sept 2009Dismissed
Mr. Punit Chainani Vs Bhalla Techtran Industries Ltd.
Delhi High Court · (2009) 09 DEL CK 0075
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73, 74
High Courts15 Sept 2009Allowed
National Agricultural Cooperative Marketing Federation of India Ltd. Vs Disha Impex (Pvt.) Ltd.
Delhi High Court · (2009) 09 DEL CK 0074
Arbitration and Conciliation Act, 1996 — Section 9