High Courts11 Aug 2009Allowed
Ashwin Balubhai Bhatt Vs State and Others
Delhi High Court · (2009) 08 DEL CK 0199
Succession Act, 1925 — Section 307
COURT ARCHIVE
Delhi High Court judgments
1,31,792 judgments · page 4,760 of 6,590
High Courts11 Aug 2009Dismissed
Mahesh Gupta Vs Harpal Singh Chawla and Others
Delhi High Court · (2009) 112 DRJ 12 : (2010) 8 RCR(Civil) 2083
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts11 Aug 2009Dismissed
The Union of India (UOI) and Another Vs Raj Construction Company
Delhi High Court · (2009) 08 DEL CK 0161
Arbitration and Conciliation Act, 1996 — Section 11(6), 34Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 55, 73
High Courts11 Aug 2009Dismissed
Chander Bagai and Another Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 08 DEL CK 0160
Stamp Act, 1899 — Section 28(3), 31
High Courts11 Aug 2009Dismissed
Jeet Singh Vs National Insurance Company Ltd. and Others
Delhi High Court · (2009) 08 DEL CK 0129
Central Motor Vehicles Rules, 1989 — Rule 21, 3Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11
High Courts11 Aug 2009Dismissed
Employees State Insurance Corporation Vs Radha Maheshwari
Delhi High Court · (2009) ILR Delhi 766 Supp
Employees State Insurance Act, 1948 — Section 1(6), 45A, 75, 82
High Courts11 Aug 2009
Mohd. Bhure Vs State
Delhi High Court · (2009) 08 DEL CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts11 Aug 2009Dismissed
Ram Murthi Vs State (NCT of Delhi)
Delhi High Court · (2009) 08 DEL CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 43, 50, 57
High Courts11 Aug 2009Dismissed
National Aviation Company of India Ltd. Vs Secretary, Ministry of Labour and Others
Delhi High Court · (2009) 08 DEL CK 0076
High Courts11 Aug 2009Allowed
Network Solutions, LLC Vs Network Solutions Pvt. Ltd.
Delhi High Court · (2009) 08 DEL CK 0059
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 340Trade Marks Act, 1999 — Section 9
High Courts11 Aug 2009Dismissed
K.K. Modi Investment and Financial Services P. Ltd. Vs Apollo International and Others
Delhi High Court · (2009) 08 DEL CK 0018
Arbitration and Conciliation Act, 1996 — Section 9
High Courts11 Aug 2009Allowed
National Highways Authority of India Vs ITD Cementation India Ltd.
Delhi High Court · (2009) 7 ILR Delhi 444
Arbitration and Conciliation Act, 1996 — Section 14(1), 32, 33, 33(1), 33(2)
High Courts11 Aug 2009Dismissed
Dinesh Bhakta Shrestha Vs MMTC Ltd. and Another
Delhi High Court · (2010) 1 BC 40
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)Limitation Act, 1963 — Section 17, 18
High Courts11 Aug 2009Dismissed
Y.K. Sethi Vs BASF India Limited and Others
Delhi High Court · (2010) 1 LLJ 493
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 14, 19, 19A, 23
High Courts10 Aug 2009
Pradeep Kumar Sagar Vs Financial Commissioner of Delhi and Others
Delhi High Court · (2009) 08 DEL CK 0421
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A
High Courts10 Aug 2009
Mangal Singh Vs The Chairman, National Research Development Corporation and Others
Delhi High Court · (2009) 08 DEL CK 0394
Constitution of India, 1950 — Article 14, 16, 309, 311, 311(2)Specific Relief Act, 1963 — Section 14, 14(1)
High Courts10 Aug 2009Dismissed
Shri P.K. Mudgil (since deceased) through Legal heirs Vs Union of India (UOI) and Another
Delhi High Court · (2009) 08 DEL CK 0393
High Courts10 Aug 2009Allowed
Bhagat Singh Manral Vs Delhi Development Authority
Delhi High Court · (2009) 08 DEL CK 0333
High Courts10 Aug 2009Dismissed
Union of India (UOI) Vs Smt. Sushila Devi
Delhi High Court · (2009) 08 DEL CK 0324
High Courts10 Aug 2009
The Executive Engineer, CPWD Vs The Regional Labour Commission (Central) and Others
Delhi High Court · (2009) ILR Delhi 732 Supp
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(C)(2)