High Courts29 May 2009Dismissed
National Insurance Co. Ltd. Vs Kamlesh and Others
Delhi High Court · (2009) 05 DEL CK 0269
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,788 of 6,586
High Courts29 May 2009
Mars, Incorporated Vs Mr. T. Raghulal and Another
Delhi High Court · (2009) 40 PTC 460
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1
High Courts29 May 2009Dismissed
Union of India and Another Vs Ved Parkash
Delhi High Court · (2009) 6 ILR Delhi 448
Administrative Tribunals Act, 1985 — Section 19, 20, 21
High Courts29 May 2009
Goenka Institute of Education and Research Vs Anjani Kumar Goenka and Another
Delhi High Court · AIR 2009 Delhi 139 : (2009) 6 ILR Delhi 415 : (2009) 40 PTC 393 : (2010) 8 RCR(Civil) 1718
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Trade and Merchandise Marks Act, 1958 — Section 13, 2(1), 34, 9Trade Marks Act, 1999 — Section 12, 13, 27(2), 28, 28(1)
High Courts29 May 2009Dismissed
Union of India (UOI) Vs Shri R.K. Sharma and Others
Delhi High Court · (2009) 05 DEL CK 0234
High Courts29 May 2009
The New India Assurance Co. Ltd. Vs Geeta Devi and Others
Delhi High Court · (2009) 05 DEL CK 0180
High Courts29 May 2009Dismissed
Dr. Subho Mojumdar (Mozumdar) Vs The University of Delhi and Others
Delhi High Court · (2009) 05 DEL CK 0177
Constitution of India, 1950 — Article 226Delhi University Rules — Rule 19
High Courts29 May 2009Dismissed
Dauji Ram and Another Vs State of N.C.T. of Delhi
Delhi High Court · (2009) 05 DEL CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498
High Courts29 May 2009
Engineering Projects (India) Ltd. Vs Arvind Construction Company Ltd. Arvind Construction Company Ltd. Vs Engineering Projects (India) Ltd.
Delhi High Court · (2009) 05 DEL CK 0089
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(5)
High Courts29 May 2009Dismissed
Neeru Walia Vs Inderbir Singh Uppal and Another
Delhi High Court · (2009) 160 DLT 55 : (2009) 155 PLR 43 : (2010) 7 RCR(Civil) 508
Arbitration and Conciliation Act, 1996 — Section 12, 12(3), 13, 13(1), 13(3)
High Courts29 May 2009
Sanjay Vs State
Delhi High Court · (2009) 05 DEL CK 0085
Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 May 2009Dismissed
Shri Satyapal Tyagi Vs Government Of India and Others
Delhi High Court · (2009) 05 DEL CK 0084
High Courts29 May 2009
Era Infra Engineering Limited Vs Ramvir Singh and Another
Delhi High Court · (2009) 05 DEL CK 0068
Arbitration and Conciliation Act, 1996 — Section 2(1), 9
High Courts29 May 2009Dismissed
Narendra Implex Limited Vs Indian Institute of Planning and Management
Delhi High Court · (2009) 05 DEL CK 0016
Arbitration and Conciliation Act, 1996 — Section 9Delhi Municipal Corporation Act, 1957 — Section 346
High Courts29 May 2009
Anant Raj Industries Ltd. Vs Sanjay Kaushish and Another
Delhi High Court · (2009) 05 DEL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts28 May 2009
The Forum of Minority School Vs Director of Education and Another Delhi Abhibhavak Mahasangh and Others Vs Govt. of NCT of Delhi and Others The Action Committee of Unaided Pvt. Schools and Others Vs Director of Education and Others
Delhi High Court · (2009) 05 DEL CK 0506
Delhi School Education Act, 1973 — Section 10Delhi School Education Rules, 1973 — Rule 167
High Courts28 May 2009
Kalyanpur Cement Ltd. Vs Union of India (UOI)
Delhi High Court · (2009) 05 DEL CK 0429
Arbitration and Conciliation Act, 1996 — Section 34
High Courts28 May 2009Dismissed
Hav Ramphal Vs Harish Chander and Others
Delhi High Court · (2009) 05 DEL CK 0407
High Courts28 May 2009Disposed Off
Bridgestone India Pvt. Ltd. Vs Chawla Tyre House and Others
Delhi High Court · (2009) 05 DEL CK 0395
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(1), Order 37 Rule 2(3)
High Courts28 May 2009Dismissed
Delhi Transport Corporation Vs Sh. Ranbir Singh
Delhi High Court · (2009) 05 DEL CK 0394
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33