High Courts22 Apr 2009Dismissed
Devika Estate Management Pvt. Ltd. Vs Devika Estate
Delhi High Court · (2009) 04 DEL CK 0455
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,817 of 6,586
High Courts22 Apr 2009Allowed
Master Ajay @ Jure Vs ICICI Lombard General Insurance Co. Ltd. and Others
Delhi High Court · (2009) 04 DEL CK 0449
Evidence Act, 1872 — Section 114
High Courts22 Apr 2009Allowed
Mohan Lal Vs MCD
Delhi High Court · (2009) 04 DEL CK 0438
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts22 Apr 2009Dismissed
Municipal Corporation of Delhi Vs Smt. Baso Devi
Delhi High Court · (2009) 04 DEL CK 0316
High Courts22 Apr 2009Allowed
Oriental Insurance Co. Ltd. Vs Urmila Devi and Others Urmila Devi and Others Vs Arun Kumar Yadav and Others
Delhi High Court · (2009) 04 DEL CK 0310
High Courts22 Apr 2009Dismissed
Maharashtra State Co-operative Marketing Federation Ltd. Vs Assistant Provident Fund Commissioner, SRO and Another
Delhi High Court · (2009) 04 DEL CK 0282
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17B, 7(O), 7A
High Courts22 Apr 2009
Mc-Rotem-Melco Consortium Vs Delhi Metro Rail Corporation Ltd.
Delhi High Court · (2010) 157 PLR 13 : (2010) 6 RCR(Civil) 550
Arbitration and Conciliation Act, 1996 — Section 34, 36
High Courts22 Apr 2009
G.E. Capital Transportation Financial Services Ltd. Vs State and Another
Delhi High Court · (2010) 3 BC 316 : (2010) CriLJ 480
Criminal Procedure Code, 1973 (CrPC) — Section 251, 256, 256(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Apr 2009
Ms. Sarla Mehra Vs Mr. Praleen Chopra and Others
Delhi High Court · (2009) 04 DEL CK 0192
Transfer of Property Act, 1882 — Section 11
High Courts22 Apr 2009
India Furnishers Vs Punjab National Bank
Delhi High Court · (2010) 8 RCR(Civil) 1867
High Courts22 Apr 2009Dismissed
Commissioner of Central Excise Vs Kandhari Radio and Others
Delhi High Court · (2009) 165 ECR 257 : (2009) 238 ELT 27
Central Excises and Salt Act, 1944 — Section 35, 35C, 35G, 35G(9), 35H
High Courts22 Apr 2009
Akhil Sachdeva Vs State and Another
Delhi High Court · (2009) 2 ILR Delhi 530 Supp
High Courts22 Apr 2009
S. Malkinder Singh and Another Vs Delhi Sikh Gurdwara Management Committee and Others
Delhi High Court · AIR 2009 Delhi 153 : (2009) 159 DLT 291 : (2010) 7 RCR(Civil) 177
High Courts22 Apr 2009Dismissed
Sh. G. Prasad Mishra Vs Union of India (UOI)
Delhi High Court · (2009) 04 DEL CK 0055
High Courts22 Apr 2009Dismissed
Ministry of Works, Housing and Supply Cooperative House Building Society Limited Vs DDA and Others
Delhi High Court · (2009) 04 DEL CK 0054
High Courts22 Apr 2009
Gajender Verma @ Chetan Vs The State (N.C.T. of Delhi)
Delhi High Court · (2009) 7 ILR Delhi 173
High Courts22 Apr 2009
Union of India (UOI) Vs S.D. Technical Services Pvt. Ltd. and Another
Delhi High Court · (2009) 04 DEL CK 0051
Arbitration and Conciliation Act, 1996 — Section 33, 34Central Excise Rules, 1944 — Rule 57
High Courts21 Apr 2009
Surender Pal Singh Chauhan and Another Vs Bar Council of India and Others
Delhi High Court · (2010) 7 RCR(Civil) 2743
Advocates Act, 1961 — Section 10B, 15(2), 15(3), 3, 3(4)Bar Council of India Rules, 1975 — Rule 2, 3, 4, 4(1), 4(2)Delhi Bar Council Election Rules, 1968 — Rule 3
High Courts21 Apr 2009Allowed
Simplex Concrete Piles (I) Ltd. Vs Union of India (UOI)
Delhi High Court · (2009) 163 DLT 652 : (2009) 5 ILR Delhi 662 : (2010) 7 RCR(Civil) 2159
Arbitration Act, 1940 — Section 14, 14(2)Limitation Act, 1963 — Article 119
High Courts21 Apr 2009Allowed
Kulpreet Kaur Sole Prop. Govind Travels Vs Union of India (UOI) and Another
Delhi High Court · (2009) 160 DLT 64 : (2010) 7 RCR(Civil) 514