High Courts09 Jul 2009
Ashok Kumar Vs The State (NCT) of Delhi
Delhi High Court · (2009) ILR Delhi 180 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304
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Delhi High Court judgments
1,31,711 judgments · page 4,779 of 6,586
High Courts09 Jul 2009Allowed
Manju Jain and Another Vs Deputy Commissioner (S-W) and Others
Delhi High Court · (2009) 07 DEL CK 0466
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Delhi Land Revenue Rules, 1962 — Rule 63(3)
High Courts09 Jul 2009
Satyawan Vs State
Delhi High Court · (2009) 07 DEL CK 0449
Penal Code, 1860 (IPC) — Section 120B, 302, 363, 364, 386
High Courts09 Jul 2009Disposed Off
United Coffee House Vs Zia Hasan
Delhi High Court · (2009) 6 ILR Delhi 605
Industrial Disputes Act, 1947 — Section 36
High Courts09 Jul 2009Allowed
United India Insurance Co. Ltd. Vs Sumitra Kashyap and Others
Delhi High Court · (2009) 07 DEL CK 0310
High Courts09 Jul 2009Dismissed
Union of India (UOI) Vs Greaves Ltd.
Delhi High Court · (2009) 07 DEL CK 0304
Arbitration Act, 1940 — Section 30, 33
High Courts09 Jul 2009Dismissed
Hiro Devi and Others Vs Balbir Singh and Another
Delhi High Court · (2009) 07 DEL CK 0296
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 25, 38
High Courts09 Jul 2009
Pradeep Kumar and Others Vs Bijendra Kumar and Others
Delhi High Court · (2010) 2 CompLJ 286
Arbitration and Conciliation Act, 1996 — Section 34
High Courts09 Jul 2009Dismissed
Bhumika Enterprises Pvt. Ltd. Vs Atul Enterprises Mrs. Saroj Bala proprietor Atul Enterprises Vs Bhumika Enterprises Pvt. Ltd.
Delhi High Court · (2009) 07 DEL CK 0219
High Courts09 Jul 2009Dismissed
Shri Prem Singh Vs Delhi Transport Corporation
Delhi High Court · (2009) 07 DEL CK 0187
Constitution of India, 1950 — Article 226
High Courts09 Jul 2009Dismissed
Laxmi Lamp Industries Vs Shri Puranmasi Yadav
Delhi High Court · (2009) 07 DEL CK 0186
Industrial Disputes Act, 1947 — Section 2
High Courts09 Jul 2009Allowed
Anil Kumar Baluni and Others Vs Rajesh Kumar and Others
Delhi High Court · (2009) 07 DEL CK 0175
High Courts09 Jul 2009Dismissed
Vijay Kumar Monga and Another Vs State NCT of Delhi and Another
Delhi High Court · (2009) 07 DEL CK 0157
Penal Code, 1860 (IPC) — Section 34, 406, 498(A)
High Courts09 Jul 2009
Engg. Projects India Ltd. Vs Noor Mohd. and Sons and Sh. C. Rama Rao
Delhi High Court · (2009) 07 DEL CK 0071
Income Tax Act, 1961 — Section 194C(1), 194C(2)
High Courts09 Jul 2009
PVR Pictures Ltd. Vs Studio 18
Delhi High Court · (2009) 41 PTC 70 : (2010) 6 RCR(Criminal) 1394
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Copyright Act, 1957 — Section 17, 18, 19, 2, 30Specific Relief Act, 1963 — Section 14, 14(1), 41, 42
High Courts08 Jul 2009
Anant Raj Agencies Vs Delhi Development Authority and Another
Delhi High Court · (2009) 07 DEL CK 0551
Arbitration Act, 1940 — Section 14, 17, 28, 30, 33
High Courts08 Jul 2009Dismissed
Bharat Sanchar Nigam Ltd. Vs Hughes Networks Systems
Delhi High Court · (2009) 07 DEL CK 0543
Arbitration and Conciliation Act, 1996 — Section 11(3), 13(5), 16(6), 34, 34(2)Limitation Act, 1963 — Section 18
High Courts08 Jul 2009
Union of India (UOI) Vs Pandit Construction Co. and Others
Delhi High Court · (2009) 07 DEL CK 0542
High Courts08 Jul 2009
Anil Bhargava and Hari Ram and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 07 DEL CK 0400
High Courts08 Jul 2009Dismissed
Continental Telepower Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 7 ILR Delhi 310
Arbitration Act, 1940 — Section 14(1), 14(2)Arbitration and Conciliation Act, 1996 — Section 31(1), 31(5), 34, 34(1), 34(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 8 Rule 1A