High Courts20 Jul 2009Allowed
Asha Rani Dhingra Vs Sanjiv Verma and Others
Delhi High Court · (2009) 07 DEL CK 0387
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,772 of 6,586
High Courts20 Jul 2009Dismissed
U.P. State Road Transport Corporation Vs Hansmukhi Verma and Others
Delhi High Court · (2009) 07 DEL CK 0386
Motor Vehicles Act, 1988 — Section 163A
High Courts20 Jul 2009Dismissed
Arif Fruits and Vegitable Co. Vs Agrculture Marketingh Prduce Committee
Delhi High Court · (2009) 07 DEL CK 0345
High Courts20 Jul 2009Dismissed
Mohd. Sadiq Vs State
Delhi High Court · (2009) 7 ILR Delhi 374
Penal Code, 1860 (IPC) — Section 84
High Courts20 Jul 2009
Rajesh Tyagi and Others Vs Jasbir Singh and Others
Delhi High Court · (2009) 07 DEL CK 0295
Delhi Motor Accidents Claims Tribunal Rules, 2008 — Rule 18, 27, 3, 31, 32
High Courts20 Jul 2009Dismissed
R.K. Builders Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2009) 07 DEL CK 0280
Delhi Municipal Corporation Act, 1957 — Section 129, 169
High Courts20 Jul 2009Dismissed
K.D. Auto Industries Vs Mr. Ram Pratap and Another
Delhi High Court · (2009) 07 DEL CK 0270
High Courts20 Jul 2009Dismissed
Laxmi Kant Jha Vs Post and Telegraphs Department
Delhi High Court · (2010) 1 ILR Delhi 72
High Courts20 Jul 2009Allowed
Pramod Kumar Kohli and Another Vs Amar Nath and Others
Delhi High Court · (2009) 07 DEL CK 0240
High Courts20 Jul 2009Dismissed
The New India Assurance Co. Ltd. Vs Indra Sardana and Others
Delhi High Court · (2009) 07 DEL CK 0239
Motor Vehicles Act, 1988 — Section 170
High Courts20 Jul 2009Dismissed
Prakash Singh Vs Chief Commercial Manager
Delhi High Court · (2009) 07 DEL CK 0234
Arbitration and Conciliation Act, 1996 — Section 9
High Courts20 Jul 2009Dismissed
Smt. Suresh Khullar Vs Shri Vijay Khullar
Delhi High Court · (2009) 07 DEL CK 0222
Penal Code, 1860 (IPC) — Section 375, 375(4), 376, 406, 498A
High Courts20 Jul 2009Dismissed
Shri Tulsi Ram Vs Delhi Transport Corporation
Delhi High Court · (2009) 07 DEL CK 0182
High Courts20 Jul 2009Dismissed
Union of India (UOI) and Another Vs Sudhir Engineering Company
Delhi High Court · (2010) 8 RCR(Civil) 2082
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 31, 31(1), 31(2)
High Courts20 Jul 2009Dismissed
Vipin Sharma Vs Guru Gobind Singh Indraprastha University and Another
Delhi High Court · (2009) 07 DEL CK 0170
Constitution of India, 1950 — Article 14, 16, 19(1), 21, 22(5)Delhi University (Academic Bulletin 2008, Law Department, No. 15) Rules — Rule 11(1)Guru Gobind Singh Indraprastha University Act, 1998 — Section 10, 6
High Courts20 Jul 2009
Housing and Urban Development Corporation Limited Vs Leela Hotels Ltd.
Delhi High Court · (2010) 1 ILR Delhi 76 : (2010) 7 RCR(Civil) 2883
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Contract Act, 1872 — Section 59, 60, 61
High Courts20 Jul 2009
Murli Manohar Leasing and Finance Co. Pvt. Ltd. Vs Intraport (India) Ltd., Shri Tilak Raj Sharma and Smt Rekha Sharma
Delhi High Court · (2009) 07 DEL CK 0148
Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90, Order 6 Rule 4Companies Act, 1956 — Section 531, 531A
High Courts20 Jul 2009Dismissed
Mr. Rakesh Bhhatia and Others Vs Mr. Pramod Sharma and Others
Delhi High Court · (2009) 162 DLT 452 : (2010) 7 RCR(Civil) 1185
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 47 Rule 1, Order 47 Rule 1(1)Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 20
High Courts20 Jul 2009
Contempt Proceedings Vs Kanwar Singh Saini
Delhi High Court · (2009) 161 DLT 466 : (2009) ILR Delhi 208 Supp : (2009) ILR Delhi 190 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 10, 11, 12, 14, 15
High Courts20 Jul 2009Dismissed
Balram Singh Vs State
Delhi High Court · (2009) ILR Delhi 680 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313