High Courts21 Apr 2009Dismissed
Delhi Apartments Pvt. Ltd. Vs C.R. Sons Builders and Developers Pvt. Ltd.
Delhi High Court · (2010) 6 RCR(Civil) 621
Arbitration and Conciliation Act, 1996 — Section 9
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,819 of 6,586
High Courts21 Apr 2009
Playboy Enterprises International Inc. Vs Mr. Chaitanya Prabhu and Others
Delhi High Court · (2009) 04 DEL CK 0138
High Courts21 Apr 2009Dismissed
Poorvanchal Caterers Vs Indian Railway Catering and Tourism Corporation Ltd. and Hakmi Chand D'' and Sons
Delhi High Court · (2009) 166 DLT 120 : (2010) 8 RCR(Civil) 350
High Courts21 Apr 2009Dismissed
Sh. Paras Vs Lovely Ticket Wala
Delhi High Court · (2009) 160 DLT 365 : (2009) 122 FLR 918 : (2010) 1 LLJ 35 : (2010) 1 SLJ 436
Industrial Disputes Act, 1947 — Section 11A
High Courts21 Apr 2009
Krishan Lal Vs Meet Finance Company
Delhi High Court · (2009) 159 DLT 507 : (2009) ILR Delhi 520 Supp : (2010) 7 RCR(Civil) 262
High Courts21 Apr 2009Dismissed
Union of India (UOI) Vs Amarjeet Singh @ Billa and Another
Delhi High Court · (2009) 04 DEL CK 0065
High Courts21 Apr 2009
Vedanta Jit Singh Walia Vs Shri Subhash Jit Singh Walia and Another
Delhi High Court · (2010) 7 RCR(Civil) 2874
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 33 Rule 1, Order 33 Rule 15, Order 33 Rule 15A, Order 33 Rule 5
High Courts21 Apr 2009Allowed
Union of India (UOI) Vs Daulat Ram Industries
Delhi High Court · (2009) 04 DEL CK 0042
Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 6(6)Contract Act, 1872 — Section 55, 8
High Courts21 Apr 2009Dismissed
Hindustan Photofilms Manufacturing Company Ltd. Vs Ganesh Prasad and Another
Delhi High Court · (2009) 04 DEL CK 0006
Constitution of India, 1950 — Article 226
High Courts21 Apr 2009
Sh. Devashis Bhattacharya Vs Union of India (UOI) and Another
Delhi High Court · (2009) 159 DLT 780 : (2009) 5 ILR Delhi 674 : (2010) 5 RCR(Criminal) 1021
Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Foreign Exchange Management Act, 1999 — Section 49(3), 49(4)
High Courts21 Apr 2009Dismissed
Nav Nirman Engg. and Contractors and Others Vs Vivekanand Mahila College and Others
Delhi High Court · (2009) 04 DEL CK 0002
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts20 Apr 2009
Miss Anmol Rai and Others Vs Hari Om Sharma and Others
Delhi High Court · (2009) 04 DEL CK 0601
High Courts20 Apr 2009Allowed
Jay Bharat Maruti Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2009) 223 CTR 269 : (2009) 4 ILR Delhi 740 : (2010) 324 ITR 289 : (2009) 180 TAXMAN 192
Income Tax Act, 1961 — Section 142(1), 143, 143(1), 143(2), 143(3)
High Courts20 Apr 2009
Smt. Ram Kali and Others Vs Oriental Insurance Co. Ltd.
Delhi High Court · (2009) 04 DEL CK 0572
High Courts20 Apr 2009
Ran Singh and Others Vs Oriental Insurance Co. and Others
Delhi High Court · (2009) 04 DEL CK 0571
High Courts20 Apr 2009
D.D.A. Vs Nav Bharat Const. Co.
Delhi High Court · (2009) 159 DLT 520 : (2010) 7 RCR(Civil) 269
High Courts20 Apr 2009
Shri Vikas Jain and Others Vs Shri Madan Lal Banga and Others Shri Madan Lal Banga and Another Vs Shri Vikas Jain and Others
Delhi High Court · (2009) 04 DEL CK 0564
Motor Vehicles Act, 1988 — Section 171Penal Code, 1860 (IPC) — Section 304A