High Courts12 May 2009Dismissed
Kaleshwar Builders and Developers (P) Ltd. Vs M.C.D. and Another
Delhi High Court · (2010) 8 RCR(Civil) 2013
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,801 of 6,586
High Courts12 May 2009
Shri Ramesh Chand Yadav Vs Secretary (Labour), Govt. of NCT of Delhi and Another
Delhi High Court · (2009) 05 DEL CK 0192
Industrial Disputes Act, 1947 — Section 25(F)
High Courts12 May 2009Dismissed
Sunil Dua Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2009) 05 DEL CK 0184
Constitution of India, 1950 — Article 226
High Courts12 May 2009Dismissed
Global Steel Philippines (SPV - AMC) Vs State Trading Corporation of India Ltd. and Others
Delhi High Court · (2009) 162 DLT 568
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts12 May 2009Dismissed
Gokal Vs State
Delhi High Court · (2010) 6 RCR(Criminal) 1046
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts12 May 2009Dismissed
Textiles Committee and Another Vs Mrs. Anita Suri
Delhi High Court · (2009) 6 ILR Delhi 66
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 2(17), 80, 80(3)Constitution of India, 1950 — Article 12Railways Act, 1989 — Section 78B
High Courts12 May 2009
Sunrise Construction Vs Ms. Veena Wahi
Delhi High Court · (2009) 6 ILR Delhi 38
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 37 Rule 1(2)Evidence Act, 1872 — Section 91, 92Registration Act, 1908 — Section 17
High Courts12 May 2009
Triveni Media Ltd. Vs Zoom Communications Ltd.
Delhi High Court · (2009) 05 DEL CK 0065
Arbitration and Conciliation Act, 1996 — Section 11(6), 9Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 May 2009Dismissed
Ashu Jain Vs Rakesh Gupta
Delhi High Court · (2009) 05 DEL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(7)Limitation Act, 1963 — Section 5
High Courts11 May 2009
Ravinder Singh and Another Vs Naresh Kukreja
Delhi High Court · (2009) 4 CivCC 164 : (2009) 160 DLT 350 : (2010) 8 RCR(Civil) 1690
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 48, 52
High Courts11 May 2009
Virender Pratap Mourya Vs The State
Delhi High Court · (2009) 05 DEL CK 0456
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 394, 397, 411
High Courts11 May 2009
Perfetti Van Melle SPA and Another Vs Shankarlal Dhingra and Others
Delhi High Court · (2009) 05 DEL CK 0444
Copyright Act, 1957 — Section 2, 62(2)
High Courts11 May 2009Dismissed
Belliss India Ltd. Vs U.P. State Sugar Corporation Ltd. and Another
Delhi High Court · (2009) 05 DEL CK 0385
High Courts11 May 2009Dismissed
Haryana Packaids Pvt. Ltd. Vs Indian Oil Corporation Ltd. and Another
Delhi High Court · (2009) 05 DEL CK 0384
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 14, 14(1)
High Courts11 May 2009Dismissed
Ankit Singh Vs University of Delhi and Another
Delhi High Court · (2009) 05 DEL CK 0357
High Courts11 May 2009Allowed
Sunita and Others Vs Suresh Kumar and Others
Delhi High Court · (2009) 05 DEL CK 0351
High Courts11 May 2009Disposed Off
Ms. Indira Choudhary Vs Director of Education and Others
Delhi High Court · (2009) 05 DEL CK 0348
Delhi School Education Act, 1973 — Section 10
High Courts11 May 2009Dismissed
Globe Construction Co. Vs Union of India (UOI)
Delhi High Court · (2009) 05 DEL CK 0314
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 May 2009Dismissed
Punjab and Sind Bank Vs Sarabjit Singh
Delhi High Court · (2009) 05 DEL CK 0279
High Courts11 May 2009Dismissed
Sher Singh Vs The Presiding Officer, Central Government Labour Court
Delhi High Court · (2009) 05 DEL CK 0217
Industrial Disputes Act, 1947 — Section 10, 33C(2)Railways Act, 1890 — Section 71B