High Courts27 May 2009
Manjit Singh Vs University of Delhi and Another
Delhi High Court · (2009) 05 DEL CK 0156
Delhi University Act, 1922 — Section 4Delhi University Ordinances — Ordinance 2
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,790 of 6,586
High Courts27 May 2009Dismissed
Saint-Gobain Glass India Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2009) 166 ECR 71 : (2009) 240 ELT 495
Constitution of India, 1950 — Article 14, 309, 311(2)Customs Tariff (Transitional Product Specific Safeguard Duty) Rules — Rule 1, 10, 11, 12, 13Customs Tariff Act, 1975 — Section 8B, 8C, 8C(2), 8C(6)
High Courts27 May 2009Dismissed
Ranbir Singh Kharab and Another Vs State (NCT of Delhi)
Delhi High Court · (2009) 05 DEL CK 0074
Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 415, 438Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 May 2009Allowed
Chander Kant and Co. Vs The Vice Chairman, DDA and Others
Delhi High Court · (2009) 05 DEL CK 0425
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11(5)Contract Act, 1872 — Section 28
High Courts26 May 2009Allowed
B.S. Aujla and Another Vs Zakir Hussain and Others
Delhi High Court · (2009) 05 DEL CK 0409
High Courts26 May 2009Dismissed
Bharat Catering Corporation Vs Indian Railway Catering and Tourism Corp. Ltd.
Delhi High Court · (2010) 8 RCR(Civil) 3154
Arbitration and Conciliation Act, 1996 — Section 9
High Courts26 May 2009Dismissed
Sanjay Bhatia Vs V.K. Prabhakar and Another
Delhi High Court · (2009) 3 CompLJ 71
Arbitration and Conciliation Act, 1996 — Section 11, 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46Limitation Act, 1963 — Section 14
High Courts26 May 2009Dismissed
Indian Oil (MD) Employees SC/ST Welfare Association NR Vs Indian Oil Corporation and Others
Delhi High Court · (2009) 05 DEL CK 0262
Constitution of India, 1950 — Article 12, 136, 226, 32
High Courts26 May 2009Dismissed
Newsline and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0253
Constitution of India, 1950 — Article 226
High Courts26 May 2009Allowed
Unitech Ltd. Vs Commissioner of Service Tax
Delhi High Court · (2009) 15 STR 385 : (2009) 21 STT 330
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 66A, 68(2), 83Service Tax Rules, 1994 — Rule 2(1)
High Courts26 May 2009
Shri Praveen Narang Vs Shri Dinesh Gulati and Another
Delhi High Court · (2009) ILR Delhi 75 Supp : (2009) 3 RCR(Civil) 818 : (2009) 2 RCR(Rent) 68
Constitution of India, 1950 — Article 136
High Courts26 May 2009
Delhi Jal Board Vs Digvijay Sanitations and Another
Delhi High Court · (2009) 160 DLT 92 : (2009) 155 PLR 46 : (2010) 7 RCR(Civil) 525
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 34(5)Civil Procedure Code, 1908 (CPC) — Section 151, 9Limitation Act, 1963 — Section 5
High Courts25 May 2009Allowed
Dr. L.B. Singh Vs Registrar of Companies NCT of Delhi and Haryana and Another
Delhi High Court · (2009) 152 CompCas 264 : (2010) 6 RCR(Criminal) 970 : (2009) 94 SCL 162
Companies Act, 1956 — Section 372, 373, 373(6), 373(7), 374Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 468, 468(1), 468(2), 469
High Courts25 May 2009Allowed
Priya Shah Vs Enforcement Directorate
Delhi High Court · (2010) 7 RCR(Civil) 572 : (2009) 93 SCL 96
Foreign Exchange Management Act, 1999 — Section 19, 19(1)Foreign Exchange Regulation Act, 1973 — Section 14, 19(1), 8(1)
High Courts25 May 2009
Bhavna Mehra Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0479
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11
High Courts25 May 2009Allowed
Arun Kathpalia Vs J.M. Mukhi
Delhi High Court · (2009) 2 ARBLR 569 : (2009) 162 DLT 441 : (2009) ILR Delhi 51 Supp : (2010) 7 RCR(Civil) 1182
Arbitration Act, 1940 — Section 5Arbitration and Conciliation Act, 1996 — Section 12, 13, 14, 14(1), 14(2)
High Courts25 May 2009Dismissed
Dilip G. Krishnan and Another Vs Mehboob Khan etc.
Delhi High Court · (2009) 05 DEL CK 0410
High Courts25 May 2009Dismissed
Tarun Kumar Roy Vs University of Delhi and Others
Delhi High Court · (2009) 05 DEL CK 0389
High Courts25 May 2009Disposed Off
Udai Bhan Tiwari and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 05 DEL CK 0376
Constitution of India, 1950 — Article 139A