High Courts08 May 2009
Lakhan Singh Vs The State of NCT of Delhi
Delhi High Court · (2009) 05 DEL CK 0205
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 394, 397, 398
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,803 of 6,586
High Courts08 May 2009Dismissed
Vijay Mohan Vijay Vs Presiding Officer, Labour Court No. XVIII
Delhi High Court · (2009) 05 DEL CK 0197
Industrial Disputes Act, 1947 — Section 2(S)
High Courts08 May 2009
Sh. Jitender Singh Yadav Vs The Management - D.T.C.
Delhi High Court · (2009) 05 DEL CK 0196
Evidence Act, 1872 — Section 101
High Courts08 May 2009
U.P. Export Corporation Ltd. Vs Ram Nath
Delhi High Court · (2009) 05 DEL CK 0195
Industrial Disputes Act, 1947 — Section 11(A), 17(B), 25(F)
High Courts08 May 2009
Shri Ram Kumar Vs Dirctorate of Education Govt. of NCT of Delhi
Delhi High Court · (2009) 05 DEL CK 0194
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 May 2009
U.P. Export Corporation Ltd. Vs Vinod Kumar Mishra
Delhi High Court · (2009) 05 DEL CK 0193
Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts08 May 2009
Kalpna Gupta and Others Vs D.D.A. and Others
Delhi High Court · (2009) 05 DEL CK 0151
Delhi Development Act, 1957 — Section 31(1), 31(A)
High Courts08 May 2009Dismissed
Sarfraz Vs The State (NCT of Delhi) and Others
Delhi High Court · (2009) 05 DEL CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 239, 245, 249
High Courts08 May 2009
Prima Developers Vs Lords Co-Operative Group Housing Society Ltd.
Delhi High Court · AIR 2009 Delhi 131 : (2009) 159 DLT 586 : (2009) 5 ILR Delhi 840 : (2010) 8 RCR(Civil) 1667
Arbitration and Conciliation Act, 1996 — Section 36, 9
High Courts08 May 2009
Pawittra Cooperative Group Housing Society Ltd. Vs Registrar of Cooperative Societies, Delhi Cooperatives Societies and Smt. Kamla Pande
Delhi High Court · (2010) 7 RCR(Civil) 499
Delhi Co-operative Societies Rules, 1973 — Rule 25, 25(1)
High Courts08 May 2009Allowed
Punjab and Sind Bank Vs Kunshiv Profiles Co. Pvt. Ltd. and Others
Delhi High Court · (2009) 05 DEL CK 0039
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 47 Rule 1Evidence Act, 1872 — Section 65
High Courts08 May 2009Allowed
Swayam Sidha Cooperative Group Housing Society Vs The Financial Commissioner, The Registrar, Cooperative Societies Government of N.C.T. of Delhi, Sh. R.S. Bairva
Delhi High Court · (2009) 159 DLT 455 : (2010) 7 RCR(Civil) 239
High Courts08 May 2009
Jatan Builders Vs Army Welfare Housing Organiation
Delhi High Court · (2010) 7 RCR(Civil) 2538
Arbitration and Conciliation Act, 1996 — Section 16, 34, 5Contract Act, 1872 — Section 19, 19AEvidence Act, 1872 — Section 115
High Courts06 May 2009
Budh Prakash Vs D.T.C. and Others
Delhi High Court · (2009) 05 DEL CK 0517
Penal Code, 1860 (IPC) — Section 307
High Courts06 May 2009
Surya Prakash Tyagi Vs Lt. Governor of Delhi and Others
Delhi High Court · (2010) 7 RCR(Civil) 502
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, 151, 47Delhi Land Reforms Act, 1954 — Section 187, 81, 85
High Courts06 May 2009Dismissed
Ajay Enterprises P. Ltd. and Another Vs MCD and Others
Delhi High Court · AIR 2009 Delhi 133 : (2009) 159 DLT 771
Contract Act, 1872 — Section 74Delhi Municipal Corporation Act, 1957 — Section 490
High Courts06 May 2009
Central Cottage Industries Corporation of India Ltd. Vs Kamlesh Prasad and Others
Delhi High Court · (2009) 05 DEL CK 0469
Industrial Disputes Act, 1947 — Section 17B
High Courts06 May 2009Dismissed
Shri Balle Ram Vs Ashok Kapoor, Secy. (Labour) and Another
Delhi High Court · (2009) 05 DEL CK 0468
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 12, 12(4)
High Courts06 May 2009Disposed Off
The New India Assurance Co. Ltd. Vs Geeta Devi and Others
Delhi High Court · (2009) 05 DEL CK 0415
High Courts06 May 2009Dismissed
Harjee Engineering Works P. Ltd. Vs Hindustan Steel Works Ltd. and Others
Delhi High Court · (2009) 05 DEL CK 0387
Arbitration and Conciliation Act, 1996 — Section 9