High Courts09 Sept 2009Allowed
Narang International Hotels Ltd. Vs Swati Enterprises
Delhi High Court · (2009) 09 DEL CK 0258
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,734 of 6,586
High Courts09 Sept 2009Allowed
Master Naveen Vs Sikander and Another
Delhi High Court · (2009) 09 DEL CK 0245
Motor Vehicles Act, 1988 — Section 168, 169
High Courts09 Sept 2009Allowed
Sheela Sharma and Others Vs Shiv Prasad Sahu and Others
Delhi High Court · (2009) 09 DEL CK 0202
High Courts09 Sept 2009
Techman Shelters Pvt. Ltd. Vs Sh. Vijay Choudhary and Sh. Sanjeev Singh and Others
Delhi High Court · (2009) 09 DEL CK 0160
Arbitration and Conciliation Act, 1996 — Section 7(4), 8, 9
High Courts09 Sept 2009
Sanjeev Bhel and Another Vs Punjab National Bank and Another
Delhi High Court · (2009) 09 DEL CK 0159
Banking Regulation Act, 1949 — Section 21, 35Constitution of India, 1950 — Article 14, 226
High Courts09 Sept 2009
R.K. Garg Vs Union of India (UOI) and The Director General (Works) Central Public Works Department
Delhi High Court · (2009) 162 DLT 670
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(2)
High Courts09 Sept 2009Dismissed
Sh. Subash Chander Vs Delhi Transport Corporation
Delhi High Court · (2009) 09 DEL CK 0052
Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 12(1)
High Courts08 Sept 2009Allowed
Time Broadband Services Pvt. Ltd. Vs Colombian Software Solutions Pvt. Ltd. Colombian Software Solutions Pvt. Ltd. Vs Time Broadband Services Pvt. Ltd.
Delhi High Court · (2009) 09 DEL CK 0437
Arbitration and Conciliation Act, 1996 — Section 9
High Courts08 Sept 2009Dismissed
Shahbuddin Vs Mohd. Akhlaq
Delhi High Court · (2009) 09 DEL CK 0355
Civil Procedure Code, 1908 (CPC) — Section 151, 153
High Courts08 Sept 2009Dismissed
Bharat Hotels Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2009) 09 DEL CK 0301
Constitution of India, 1950 — Article 226
High Courts08 Sept 2009Dismissed
Cadila Healthcare Ltd. Vs Gujarat Co-operative Milk Marketing Federation Ltd. and Others
Delhi High Court · (2010) 2 ILR Delhi 85 : (2009) 41 PTC 336
Prevention of Food Adulteration Act, 1954 — Section 5, 7Prevention of Food Adulteration Rules, 1955 — Rule 47Trade Marks Act, 1999 — Section 19, 29, 30, 35, 9
High Courts08 Sept 2009Dismissed
Rajinder Kishan Gupta and Another Vs Lt. Governor, Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2010) 166 DLT 278 : (2010) 1 ILR Delhi 642
Constitution of India, 1950 — Article 14, 226Forest (Conservation) Act, 1980 — Section 2, 2(1)Forest Act, 1927 — Section 20, 4, 5
High Courts08 Sept 2009
Lt. Col. (Retd.) S.D. Surie (Deceased) through LRs Vs Paramount Enterprises Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0250
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 6 Rule 17, 151, 94
High Courts08 Sept 2009
Surjit Singh and Another Vs Express Retail Services Pvt. Ltd. and Others
Delhi High Court · (2009) 09 DEL CK 0249
Arbitration and Conciliation Act, 1996 — Section 8
High Courts08 Sept 2009Disposed Off
Cherry Hill Interiors P. Ltd. Vs Commissioner of S.T.
Delhi High Court · (2010) 19 STR 334
High Courts08 Sept 2009Allowed
Kundan Singh and Another Vs Ram Hari and Others
Delhi High Court · (2009) 09 DEL CK 0229
High Courts08 Sept 2009Dismissed
Jialall Kishorilall Pvt. Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (2009) 09 DEL CK 0184
Arbitration and Conciliation Act, 1996 — Section 9
High Courts08 Sept 2009Allowed
Mitre Sports International Limited Vs Home Box Office, Inc.
Delhi High Court · (2009) 09 DEL CK 0158
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 19, Order 26 Rule 20
High Courts08 Sept 2009Dismissed
Commissioner, VAT, Trade and Taxes Department Vs International Travel House Ltd.
Delhi High Court · (2010) 7 RCR(Civil) 2898 : (2009) 25 VST 653
Constitution of India, 1950 — Article 246(1), 29A, 366, 366(29A)