High Courts11 May 2009Dismissed
Satish Vs State (NCT of Delhi)
Delhi High Court · (2009) CriLJ 3077 : (2010) 8 RCR(Civil) 1857
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 201, 302, 34
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,802 of 6,586
High Courts11 May 2009Dismissed
Veekay Leather Industry Vs Director of Enforcement Directorate and Another
Delhi High Court · (2010) 249 ELT 489 : (2010) 6 RCR(Criminal) 1065
Foreign Exchange Regulation Act, 1973 — Section 18(1), 18(2), 18(3), 54
High Courts11 May 2009Allowed
Sunder @ Lala Vs State
Delhi High Court · (2009) 160 DLT 701 : (2010) 6 RCR(Criminal) 751
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 232, 354Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts11 May 2009
Ruchi Talreja Vs The State and Another
Delhi High Court · (2009) 05 DEL CK 0094
Succession Act, 1925 — Section 276, 299
High Courts11 May 2009
Continental Milkose (India) Ltd. Vs Delhi Milk Scheme
Delhi High Court · (2009) 05 DEL CK 0063
High Courts11 May 2009
Steelco (India) Pvt. Ltd. Vs Quality Steels and Forgings Ltd.
Delhi High Court · (2009) 05 DEL CK 0059
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 May 2009
Novartis A.G. Vs Wander Pvt. Ltd.
Delhi High Court · (2009) ILR Delhi 50 Supp : (2010) 43 PTC 279 : (2010) 7 RCR(Civil) 2643
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 23 Rule 3, 47Contract Act, 1872 — Section 74
High Courts11 May 2009Dismissed
Goyal MG Gases Pvt. Ltd. Vs Air Liquide Deutschland Gamh and Others
Delhi High Court · (2009) 160 DLT 374 : (2010) 8 RCR(Civil) 1697
High Courts11 May 2009Dismissed
N.D.M.C. Vs Avat Ram Mamtani
Delhi High Court · (2009) 05 DEL CK 0023
Constitution of India, 1950 — Article 14
High Courts11 May 2009
Smt. Harjeet Kaur Vs DTC
Delhi High Court · (2009) 160 DLT 360 : (2009) 122 FLR 622 : (2010) 2 LLJ 842 : (2010) 1 SLJ 431
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 31(1), 33(2), 33A
High Courts08 May 2009Dismissed
M/S. Indusind Bank Ltd Vs National Highways Authority Of India & Anr
Delhi High Court · (2010) 166 DLT 354 : (2010) 7 RAJ 83 : (2011) 1 ArbiLR(supp) 192
Code Of Civil Procedure, 1908 — Section 46, Order 1 Rule 10Arbitration And Conciliation Act, 1996 — Section 2(1)(h), 2(h), 9, 9(2)(a), 17, 19, 19(3), 37(2), 37(2)(b)
High Courts08 May 2009Allowed
Tara Chand Aggarwal Vs Babu Lal and Others
Delhi High Court · (2009) 05 DEL CK 0464
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Penal Code, 1860 (IPC) — Section 34, 406, 420, 468, 471
High Courts08 May 2009Dismissed
Suman Khattar and Others Vs Navyug Education Society and Another
Delhi High Court · (2009) 05 DEL CK 0458
Delhi School Education Rules, 1973 — Rule 114, 31, 59
High Courts08 May 2009
Global Steel Philippines (SPV-AMC) Vs STC of India Ltd. and Others
Delhi High Court · (2009) 6 ILR Delhi 1 : (2010) 7 RCR(Civil) 1240
Arbitration and Conciliation Act, 1996 — Section 45, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Contract Act, 1872 — Section 65
High Courts08 May 2009Allowed
Peepee Publisher and Distributors (P) Ltd. Vs Dr. Neena Khanna and Another
Delhi High Court · (2009) 110 DRJ 489
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Copyright Act, 1957 — Section 17
High Courts08 May 2009Disposed Off
National Agricultural Co-operative Marketing Federation of India Ltd. (NAFED) Vs Megnostar Telecommunication (P) Ltd. and Others
Delhi High Court · (2009) 05 DEL CK 0386
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts08 May 2009Dismissed
Indusind Bank Ltd. Vs National Highways Authority of India and Another
Delhi High Court · (2009) 05 DEL CK 0343
Arbitration and Conciliation Act, 1996 — Section 17, 19, 2, 2(1), 37(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 46
High Courts08 May 2009Dismissed
Delhi Development Authority Vs Amita Nand Aggarwal Associates
Delhi High Court · (2009) 05 DEL CK 0342
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 19(4), 31(8), 34, 34(2)Contract Act, 1872 — Section 73
High Courts08 May 2009Allowed
Hemant Kumar Vs Lt. Governor and Another
Delhi High Court · (2009) 05 DEL CK 0318
High Courts08 May 2009
Delhi Transport Corporation Vs Ram Kishan
Delhi High Court · (2009) 05 DEL CK 0216
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)