High Courts01 May 2009Dismissed
Suresh Babu Vs Indraprastha Gas Limited
Delhi High Court · (2009) 05 DEL CK 0504
Industrial Disputes Act, 1947 — Section 11A, 25F
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,809 of 6,586
High Courts01 May 2009Dismissed
Bharat Aluminium Co. Ltd. Vs Maharashtra Aluminium Corporation
Delhi High Court · (2009) 159 DLT 489 : (2009) 7 ILR Delhi 260 : (2009) 155 PLR 29 : (2010) 7 RCR(Civil) 250
High Courts01 May 2009Dismissed
Shri Bhim Singh (Since deceased) through his legal heirs Shri Balbir Singh Vs Union of India (UOI)
Delhi High Court · (2010) 8 RCR(Civil) 1859
Civil Procedure Code, 1908 (CPC) — Section 151, 153Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 14, 5
High Courts01 May 2009
Indian Institute of Planning and Management Vs Outlook Publishing (India) Pvt. Ltd. and Others
Delhi High Court · (2009) 7 ILR Delhi 256 : (2009) 155 PLR 41 : (2010) 8 RCR(Civil) 1672
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts01 May 2009Dismissed
Five Dimensions Computers (P) Ltd. Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2009) 05 DEL CK 0334
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts01 May 2009
Shri Amar Bansal Vs North Delhi Power Limited
Delhi High Court · (2010) 7 RCR(Civil) 542
High Courts01 May 2009Dismissed
Dilshad Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 05 DEL CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts01 May 2009
Delhi Transport Corporation Vs Sh. Gajender Pal Singh
Delhi High Court · (2009) 123 FLR 132 : (2009) 5 ILR Delhi 753 : (2010) 2 LLJ 688 : (2010) 1 SLJ 426 : (2010) 6 SLR 471
Industrial Disputes Act, 1947 — Section 10(4A), 33(2)
High Courts01 May 2009
Mal Singh Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 05 DEL CK 0171
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 301, 302
High Courts01 May 2009
State Vs Chander Shekhar and Others
Delhi High Court · (2009) 05 DEL CK 0148
Arms Act, 1959 — Section 29Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 313A, 319, 319(1)
High Courts01 May 2009
Reliance Enterprises Vs Bharat Sanchar Nigam Ltd.
Delhi High Court · (2009) 05 DEL CK 0114
Arbitration and Conciliation Act, 1996 — Section 34
High Courts01 May 2009Dismissed
Sh. K.L. Sethi Vs Sh. S. Kishan Singh
Delhi High Court · (2009) 4 CivCC 172 : (2009) 159 DLT 464 : (2009) 155 PLR 591 : (2010) 7 RCR(Civil) 245
Transfer of Property Act, 1882 — Section 52
High Courts01 May 2009Dismissed
X.O. Footwear P. Ltd. Vs The Commissioner of Police and Others
Delhi High Court · (2009) 4 ILR Delhi 818
High Courts01 May 2009Dismissed
Harjit Singh Vs Delhi Development Authority
Delhi High Court · (2009) 05 DEL CK 0108
High Courts01 May 2009
Prakash Tubes Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2011) 330 ITR 561 : (2009) 180 TAXMAN 467
High Courts01 May 2009
Brindavan Beverages Pvt. Ltd. Vs Commr.of Central Excise
Delhi High Court · (2009) 159 DLT 276 : (2009) 165 ECR 105 : (2009) 237 ELT 658 : (2010) 7 RCR(Civil) 383 : (2009) 21 STT 5
High Courts01 May 2009
Commissioner of Income Tax Vs D.S. Promoters and Developers Pvt. Ltd.
Delhi High Court · (2011) 330 ITR 291 : (2009) 183 TAXMAN 153
High Courts01 May 2009Dismissed
Harish Ahuja Vs S.P. Minocha
Delhi High Court · (2009) 159 DLT 551
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 26, 27Punjab Relief of Indebtedness Act, 1934 — Section 31
High Courts30 Apr 2009
Anant Raj Agencies Vs Delhi Development Authority and Another
Delhi High Court · (2009) 04 DEL CK 0567
Arbitration Act, 1940 — Section 30, 33
High Courts30 Apr 2009
H.L. Gupta Construction Ltd. Vs Indian Railway Welfare Orgn.
Delhi High Court · (2009) 04 DEL CK 0565
Arbitration and Conciliation Act, 1996 — Section 31, 34