COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,741 of 6,586

High Courts31 Aug 2009Dismissed

Reebok India Company Vs Union of India (UOI) and Others

Delhi High Court · (2009) 162 DLT 475 : (2009) 242 ELT 207 : (2009) 9 KarLJ 99 : (2010) 7 RCR(Civil) 1201

General Clauses Act, 1897 — Section 13(2)Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2(l), 3, 6, 6(1)

Read judgment

High Courts31 Aug 2009Allowed

Param Pure Edible Oil Pvt. Ltd. Vs Ratendon Investments and Holdings Ltd. and Others

Delhi High Court · (2009) 08 DEL CK 0408

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Criminal Procedure Code, 1973 (CrPC) — Section 438Specific Relief Act, 1963 — Section 19

Read judgment

High Courts31 Aug 2009Dismissed

Win Medicare Pvt. Ltd. Vs K. Pharmaceuticals

Delhi High Court · (2009) 08 DEL CK 0407

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1963 — Section 5

Read judgment

High Courts31 Aug 2009Allowed

Sudhir Sharma Vs National Gandhi Museum

Delhi High Court · (2009) 173 DLT 363 : (2010) 124 FLR 749 : (2010) 2 LLJ 708 : (2010) 5 SLR 22

Constitution of India, 1950 — Article 311, 311(2)Industrial Disputes Act, 1947 — Section 31(1), 33, 33(2), 33A

Read judgment

High Courts31 Aug 2009Dismissed

Mangla Advisory P. Ltd. Vs Cybizcall (International) and Another

Delhi High Court · (2010) 1 ILR Delhi 331

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5)Limitation Act, 1963 — Article 137, 14Partnership Act, 1932 — Section 69

Read judgment

High Courts31 Aug 2009Dismissed

Mr. Craig Allen Coates and Ms. Cynthia Ann Coates through Mrs. Rekha Arora Adoption Officer Welfare Home for Children Vs State

Delhi High Court · (2009) 162 DLT 605 : (2010) 1 ILR Delhi 384 : (2010) 7 RCR(Civil) 1265

Guardians and Wards Act, 1890 — Section 17, 17(2), 26, 7

Read judgment

High Courts31 Aug 2009Dismissed

Shri Chander Pal Vs Union of India (UOI) and Another

Delhi High Court · (2009) 08 DEL CK 0361

Constitution of India, 1950 — Article 226Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 12, 15(2), 16Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts31 Aug 2009

State Vs Shree Gopal @ Mani Gopal Shree Gopal @ Mani Gopal Vs State

Delhi High Court · (2009) 08 DEL CK 0355

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 433, 433APenal Code, 1860 (IPC) — Section 108, 120B, 186, 302, 307

Read judgment

High Courts31 Aug 2009Allowed

Saroja and Others Vs Shahid and Others

Delhi High Court · (2009) 08 DEL CK 0315

Read judgment

High Courts31 Aug 2009Disposed Off

National Agricultural Cooperative Marketing Federation of India Ltd. Vs Virat Exports Pvt. Ltd. and Another

Delhi High Court · (2009) 08 DEL CK 0297

Arbitration and Conciliation Act, 1996 — Section 9

Read judgment

High Courts31 Aug 2009Dismissed

Nilu Handicrafts Vs Dolphin Mart Ltd.

Delhi High Court · (2009) 08 DEL CK 0296

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

Read judgment

High Courts31 Aug 2009Dismissed

Ms. Maya Devi Vs Government of NCT of Delhi and Others

Delhi High Court · (2009) 08 DEL CK 0261

Read judgment

High Courts31 Aug 2009Dismissed

Syed Amin Choudhary Vs State and Others

Delhi High Court · (2009) 08 DEL CK 0246

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 406, 409, 447, 448

Read judgment

High Courts31 Aug 2009Dismissed

Commissioner of Income Tax Vs Eghan Holdings (P.) Ltd.

Delhi High Court · (2009) 08 DEL CK 0244

General Clauses Act, 1897 — Section 27Income Tax Act, 1961 — Section 148

Read judgment

High Courts31 Aug 2009Dismissed

CIT Vs Eshaan Holding (P) Ltd.

Delhi High Court · (2012) 344 ITR 541

General Clauses Act, 1897 — Section 27Income Tax Act, 1961 — Section 148

Read judgment

High Courts31 Aug 2009Dismissed

Model Furnishers Vs Delhi Development Authority and Another

Delhi High Court · (2009) 08 DEL CK 0195

Arbitration Act, 1940 — Section 14, 17

Read judgment

High Courts31 Aug 2009Allowed

Ramesh Kumar @ Maheshi and Another Vs State of Delhi

Delhi High Court · (2010) 1 ILR Delhi 366

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34

Read judgment

High Courts31 Aug 2009Dismissed

Shri Manzoor-ul-Haq Vs Bombay Mercantile Co-operative Bank Ltd. and Others

Delhi High Court · (2009) 08 DEL CK 0173

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10

Read judgment

High Courts31 Aug 2009Dismissed

Rakesh Pandey Vs Govt. of NCT Delhi and Others

Delhi High Court · (2009) 08 DEL CK 0168

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts31 Aug 2009Dismissed

O.P. Shukla Vs Union of India (UOI) and Others

Delhi High Court · (2009) 08 DEL CK 0167

Legal Services Rules, 1957 — Rule 8

Read judgment