COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,777 of 6,586

High Courts14 Jul 2009Dismissed

All India Plastic Industries Association, Gupta Plastic Industries and Mr. Radhey Shyam Gupta Vs Government of NCT of Delhi Department of Forests and Wildlife

Delhi High Court · (2009) 6 ILR Delhi 617

Constitution of India, 1950 — Article 14, 19(1), 19(6), 301Environment (Protection) Act, 1986 — Section 19, 5Environment (Protection) Rules, 1986 — Rule 4, 4(1), 4(2), 4(3), 4(4)

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High Courts14 Jul 2009Allowed

Shri Harsaran Singh Vs The Managing Director, Modern Food Industries (India) Ltd.

Delhi High Court · (2009) 163 DLT 794

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High Courts14 Jul 2009Dismissed

R.K. Bhandari Vs State and Another

Delhi High Court · (2009) 07 DEL CK 0073

Arbitration and Conciliation Act, 1996 — Section 11(6)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 380, 406, 420

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High Courts14 Jul 2009Dismissed

Om Bahadur Gurang Vs The State

Delhi High Court · (2009) 07 DEL CK 0072

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83

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High Courts14 Jul 2009

State Trading Corporation Ltd. Vs Indian Cements Ltd. and Another

Delhi High Court · (2010) 8 RCR(Civil) 2007

Arbitration and Conciliation Act, 1996 — Section 31

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High Courts14 Jul 2009

Delhi Transport Corporation Vs Capital Body Builders and Another

Delhi High Court · (2009) 07 DEL CK 0028

Arbitration Act, 1940 — Section 14, 17, 30, 33

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High Courts14 Jul 2009

Power Grid Corpn. of India Vs Siemens

Delhi High Court · (2009) 07 DEL CK 0027

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts13 Jul 2009

Vijay Kumar Agarwal and Others Vs Sandeep Mathur and Others

Delhi High Court · (2009) 07 DEL CK 0550

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts13 Jul 2009

Republic Construction Co. Vs DDA

Delhi High Court · (2009) 07 DEL CK 0547

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High Courts13 Jul 2009Dismissed

Glaxo Smithkline Consumer Healthcare Vs Anchor Health and Beautycare

Delhi High Court · (2009) 162 DLT 314 : (2010) 7 RCR(Civil) 2350

Civil Procedure Code Amendment Act, 1999 — Section 16, 32Civil Procedure Code Amendment Act, 2002 — Section 16(2), 7Civil Procedure Code, 1908 (CPC) — Section 148, 151

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High Courts13 Jul 2009Dismissed

Medtech Devices Ltd. Vs Raju Massey and Others

Delhi High Court · (2010) 1 ILR Delhi 483

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(F)

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High Courts13 Jul 2009Dismissed

Sunita Grover Vs The State

Delhi High Court · (2009) ILR Delhi 177 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 313, 82Evidence Act, 1872 — Section 106, 21, 24, 25, 26Penal Code, 1860 (IPC) — Section 120B, 302

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High Courts13 Jul 2009Dismissed