COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,787 of 6,586

High Courts30 May 2009Dismissed

Delhi Development Authority Vs Mrs. Joginder Kaur, Shri S.P. Papneja, Shri Jugal Kishore and Shri Vijay Kumar

Delhi High Court · (2009) 05 DEL CK 0419

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 21, 151Delhi Development Act, 1957 — Section 53BTransfer of Property Act, 1882 — Section 41

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High Courts30 May 2009

Mr. Rajinder Prasad Vs NHRC

Delhi High Court · (2010) 3 SLR 26

Constitution of India, 1950 — Article 12, 14, 142, 16, 21

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High Courts30 May 2009Dismissed

Rashmi Dhara and Others Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2009) 05 DEL CK 0247

Constitution of India, 1950 — Article 14, 226

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High Courts30 May 2009Allowed

Pradeep Kumar Kashyap Vs Managing Director, Hotel Corporation of India Limited

Delhi High Court · (2009) 05 DEL CK 0246

Constitution of India, 1950 — Article 14, 16, 21, 226Hotel Corporation of India Limited Employees Service Regulations — Regulation 60, 78, 82, 85(A)

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High Courts29 May 2009Dismissed

Cogent EMR Solutions Ltd. Vs Shri Virendra Kumar Sharma

Delhi High Court · (2009) 05 DEL CK 0525

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts29 May 2009Dismissed

M.B. Goswami Vs N.T.P.C.

Delhi High Court · (2009) 05 DEL CK 0523

National Thermal Power Corporation Conduct Discipline and Appeal Rules — Rule 4(1)

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High Courts29 May 2009Dismissed

Super Cassettes Industries Ltd. Vs Punit Goenka and Another

Delhi High Court · (2009) 40 PTC 622

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3

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High Courts29 May 2009Allowed

Wingsfield Knitwear Pvt. Ltd. Vs Deepak Kumar and Others

Delhi High Court · (2009) 161 DLT 125 : (2010) 8 RCR(Civil) 1928

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts29 May 2009

Woodfun Vs Union of India (UOI)

Delhi High Court · (2009) 160 DLT 339 : (2010) 8 RCR(Civil) 1686

Arbitration and Conciliation Act, 1996 — Section 11, 14, 15, 34, 38

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High Courts29 May 2009Dismissed

Cogent EMR Solutions Ltd. Vs Shri. Virendra Kumar Sharma

Delhi High Court · (2009) 05 DEL CK 0490

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts29 May 2009Dismissed

Shree Krishna Vanaspati Industries (P) Ltd. Vs Virgoz Oils and Fats Pte Ltd. and Another

Delhi High Court · (2009) 05 DEL CK 0473

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(4), 16(6), 2(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts29 May 2009

Prof. Bidyug Chakraborty Vs Delhi University and Others

Delhi High Court · (2009) 05 DEL CK 0451

Central Civil Services (Conduct) Rules, 1964 — Rule 14, 14(16), 15, 15(2), 15(2A)Constitution of India, 1950 — Article 14, 16, 311

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High Courts29 May 2009

Mrs. Aruna Jain and Others Vs State

Delhi High Court · (2009) 05 DEL CK 0428

Evidence Act, 1872 — Section 63Succession Act, 1925 — Section 276, 291, 63

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High Courts29 May 2009Allowed

Ram Kishore Vs Ram Saran and Others

Delhi High Court · (2009) 05 DEL CK 0396

Motor Vehicles Act, 1988 — Section 149, 149(2)

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High Courts29 May 2009

Spentex Industries Ltd. Vs Dunavant SA and Another

Delhi High Court · (2009) ILR Delhi 57 Supp

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(4), 16(6), 2(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149

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High Courts29 May 2009

Amarjeet Singh Vs Director of Revenue Intelligence

Delhi High Court · (2010) 6 RCR(Criminal) 1869

Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27A, 29, 37, 42

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High Courts29 May 2009

Gufic Pvt. Ltd. and Another Vs Clinique Laboratories, LLC and Another

Delhi High Court · (2009) 05 DEL CK 0332

Trade Marks Act, 1999 — Section 30(2)

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High Courts29 May 2009Allowed

DDA Vs Rajesh Kumar and Others

Delhi High Court · (2009) 05 DEL CK 0321

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High Courts29 May 2009

Amar Pal Singh Vs Jawahar Lal and Others

Delhi High Court · (2009) 05 DEL CK 0309

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High Courts29 May 2009Dismissed

Sukumar Chand Jain Vs Municipal Corporation of Delhi

Delhi High Court · (2009) 05 DEL CK 0289

Arbitration and Conciliation Act, 1996 — Section 34

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