High Courts06 Jul 2009
Welcast Steels Ltd. Vs Cement Corporation of India Ltd. and Others
Delhi High Court · (2009) 07 DEL CK 0135
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,782 of 6,586
High Courts06 Jul 2009Allowed
Mona Modi Vs State and Another
Delhi High Court · (2009) 161 DLT 110 : (2010) 6 RCR(Criminal) 850
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 227, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 378, 380, 464, 467
High Courts06 Jul 2009
Bharat Sanchar Nigam Ltd. Vs Renewable Energy System Ltd. and Others Canara Bank Vs Bharat Sanchar Nigam Ltd. and Others
Delhi High Court · (2010) 8 RCR(Civil) 1931
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 26, 34, 34(3), 34(4)Contract Act, 1872 — Section 54
High Courts06 Jul 2009Allowed
Bhagwan Gupta and Another Vs Ram Kishore and etc.
Delhi High Court · (2009) 07 DEL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Delhi Land Reforms Act, 1954 — Section 185
High Courts03 Jul 2009Dismissed
Federation of Tata Communications Employees Unions Vs Union of India (UOI) and Others
Delhi High Court · (2009) 07 DEL CK 0546
Constitution of India, 1950 — Article 12, 136, 226Industrial Disputes Act, 1947 — Section 18, 18(1), 2
High Courts03 Jul 2009Dismissed
Siddhartha Sales Agency Vs Sony India Pvt. Ltd.
Delhi High Court · (2009) 07 DEL CK 0541
Arbitration and Conciliation Act, 1996 — Section 17, 17(1), 37(2)
High Courts03 Jul 2009Dismissed
Union of India (UOI) and Another Vs Birpal Singh
Delhi High Court · (2009) 07 DEL CK 0535
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Prevention of Corruption Act, 1988 — Section 7
High Courts03 Jul 2009Dismissed
R.K. Ojha and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 07 DEL CK 0534
Central Secretariat Service (Promotion to Grade I and Selection Grade) Regulations, 1964 — Rule 12(2)
High Courts03 Jul 2009Allowed
Surender Vs State
Delhi High Court · (2009) 6 ILR Delhi 549
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 25, 26, 27, 60Penal Code, 1860 (IPC) — Section 302, 34, 365, 411
High Courts03 Jul 2009
Sohan Sahai Vs State
Delhi High Court · (2009) 07 DEL CK 0529
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Jul 2009Allowed
Dr. Sridhar Srivastava Vs Dr. V.P. Singh and Others
Delhi High Court · (2009) 07 DEL CK 0515
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 309National Council of Educational Research and Training Regulation — Regulation 52, 53, 54, 57
High Courts03 Jul 2009
Aditya Institute of Technology Vs Government of NCT of Delhi and Others
Delhi High Court · (2009) 07 DEL CK 0487
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 18(3)
High Courts03 Jul 2009Dismissed
Swarovski India Pvt. Ltd. Vs SPA Agencies and Another
Delhi High Court · (2009) 6 ILR Delhi 541 : (2009) ILR Delhi 134 Supp
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 3(7)Limitation Act, 1963 — Section 5
High Courts03 Jul 2009Dismissed
Dr. Pradeep Kumar Sharma Vs Ratna Sharma
Delhi High Court · (2009) 160 DLT 622 : (2009) 2 DMC 177 : (2009) ILR Delhi 129 Supp : (2010) 8 RCR(Civil) 1765
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161Hindu Marriage Act, 1955 — Section 24
High Courts03 Jul 2009Dismissed
Sh. Yashpal Malhotra and Others Vs Govt. of NCT of Delhi
Delhi High Court · (2009) 07 DEL CK 0344
High Courts03 Jul 2009Allowed
Union of India and others Vs Azam Siddiqui and others
Delhi High Court · (2009) 122 FLR 911
High Courts03 Jul 2009Dismissed
Pradeep Kumar Vs International Travel House Ltd. and Another
Delhi High Court · (2009) 07 DEL CK 0265
Industrial Disputes Act, 1947 — Section 10(4)
High Courts03 Jul 2009
Pradeep Kumar Chakraborty and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 07 DEL CK 0113
Constitution of India, 1950 — Article 226, 309MES Assistant Engineer (B and R) and Assistant Engineer (E/M) Recruitment Rules, 1978 — Rule 6
High Courts03 Jul 2009Dismissed
National Highways Authority of India Vs Rajesh Gupta and Others
Delhi High Court · (2009) 07 DEL CK 0112
Administrative Tribunals Act, 1985 — Section 19National Highways Authority of India (Recruitment, Seniority and Promotion) Regulations, 1996 — Regulation 11(3), 12(2), 6, 6(1)National Highways Authority of India Act, 1988 — Section 33, 8
High Courts03 Jul 2009Dismissed
Ex. Cont. Pawan Kumar Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 07 DEL CK 0111
Penal Code, 1860 (IPC) — Section 120B, 182, 211, 307, 308Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 310, 311, 311(1), 311(2)