High Courts28 May 2009
Rajan Babu T.B. Hospital Patients Welfare Society Regd. Vs Savitri Devi
Delhi High Court · (2009) 05 DEL CK 0288
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,789 of 6,586
High Courts28 May 2009
Rajesh Tyagi and Others Vs Jaibir Singh and Others
Delhi High Court · (2010) ACJ 2068
Central Motor Vehicles Rules, 1989 — Rule 150, 150(1), 150(2)Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 150, 158, 158(6), 166(4), 180
High Courts28 May 2009Dismissed
Prem Chand Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2010) 8 RCR(Civil) 1711
High Courts28 May 2009Dismissed
Abha Dave Vs Director, Army Institute of Management and Technology and Others
Delhi High Court · (2009) 05 DEL CK 0256
Constitution of India, 1950 — Article 12
High Courts28 May 2009
Basant Bagde Vs Hindustan Prefab Ltd.
Delhi High Court · (2009) 05 DEL CK 0153
Constitution of India, 1950 — Article 226
High Courts28 May 2009
Delhi Express Travels Pvt. Ltd. Vs International Air Transport Association and Others
Delhi High Court · (2009) 05 DEL CK 0144
Arbitration and Conciliation Act, 1996 — Section 1, 10, 13, 13, 13, 13, 13, 13, 13Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Contract Act, 1872 — Section 230
High Courts28 May 2009
Guru Ram Das Bhawan and Others Vs Doon Apartments Pvt. Ltd.
Delhi High Court · (2009) 160 DLT 148 : (2010) 7 RCR(Civil) 573
Delhi Apartment Ownership Act, 1986 — Section 13, 15, 2, 24, 3
High Courts28 May 2009Allowed
Raman Kumar Sharma A.K.A. Pandit Vs Union of India (UOI) and Another
Delhi High Court · (2009) 05 DEL CK 0141
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 437(6)Customs Act, 1962 — Section 135
High Courts28 May 2009
Sudarshan Overseas Ltd. Vs Reserve Bank of India and Another
Delhi High Court · (2009) 160 DLT 77 : (2010) 7 RCR(Civil) 519
Income Tax Act, 1961 — Section 132State Financial Corporations Act, 1951 — Section 32G
High Courts28 May 2009
Ashwani Kumar Verma Vs Rajbir Singh and Another
Delhi High Court · (2009) 05 DEL CK 0081
Arbitration and Conciliation Act, 1996 — Section 8, 9
High Courts27 May 2009Dismissed
P.E.C. Ltd. Vs Mr. Jai Bhagwan
Delhi High Court · (2009) 05 DEL CK 0524
High Courts27 May 2009
Modern Food Industries (India) Ltd. Vs Paper Mate Private Limited
Delhi High Court · (2010) 7 RCR(Civil) 2386
Arbitration Act, 1940 — Section 30
High Courts27 May 2009
Fire Ball Securities and Consultants Vs O.P. Rawat
Delhi High Court · (2009) 05 DEL CK 0450
High Courts27 May 2009
Sudhanshu Kumar Khare and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0449
High Courts27 May 2009
National Agricultural Co-operative Marketing Federation of India Ltd. Vs Rajesh Khanna and Others
Delhi High Court · (2010) 7 RCR(Civil) 516
High Courts27 May 2009
PSJ Finance and Investment Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2009) 05 DEL CK 0375
Income Tax Act, 1961 — Section 276C, 277
High Courts27 May 2009Dismissed
Shri Jagdish Chander Vs New Delhi Municipal Council
Delhi High Court · (2009) 05 DEL CK 0271
High Courts27 May 2009
Percept Advertising Ltd. Vs Kedia Castle Dellon Industries Ltd.
Delhi High Court · (2009) 05 DEL CK 0255
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts27 May 2009Dismissed
National Bicycle Karamchari Sangh and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0254
High Courts27 May 2009Allowed
Pappu Vs State of Delhi
Delhi High Court · (2009) CriLJ 3342 : (2010) 1 Crimes 580 : (2011) 7 RCR(Criminal) 1189