High Courts17 Apr 2009Dismissed
Shri Chander Sain and Others Vs J.B. Garments
Delhi High Court · (2009) 160 DLT 18 : (2009) 122 FLR 359 : (2010) 2 LLJ 5 : (2010) 2 SLJ 104
Delhi Shops and Establishments Act, 1954 — Section 2(7), 7(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,823 of 6,586
High Courts17 Apr 2009Dismissed
National Thermal Power Corporation Ltd. Vs Wig Brothers Builders and Engineers Ltd.
Delhi High Court · (2009) 2 ARBLR 238 : (2009) 160 DLT 642 : (2009) 4 ILR Delhi 663 : (2010) 8 RCR(Civil) 1777
Arbitration Act, 1940 — Section 11, 11(6), 12, 12(3), 13Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 16, 18Contract Act, 1872 — Section 28, 28(1), 53, 54, 55
High Courts17 Apr 2009Disposed Off
Smt. Santosh Jain (deceased) through her L.R., Shri Sanjeev Jain, Smt. Savitri Devi Jain (deceased) through Sh. Neeraj Jain and Shri Mehar Chand Jain Vs The Registrar, Cooperative Societies, Maitri Nagar Cooperative Group Housing Society Ltd. and Delhi Development Authority
Delhi High Court · (2009) 04 DEL CK 0486
High Courts17 Apr 2009Disposed Off
K. Mohammed Imran Vs Union of India (UOI) and Others
Delhi High Court · (2009) 04 DEL CK 0479
High Courts17 Apr 2009Dismissed
Deepak Kumar Vs University of Delhi and Another
Delhi High Court · (2009) 04 DEL CK 0478
Delhi University (Conditions of Admission to Examination) Ordinance — Ordinance 7Delhi University (Conditions of Admission to Examination) Rules — Rule 2(1), 2(2)
High Courts17 Apr 2009Dismissed
Delhi Development Authority Vs Anant Raj Agencies
Delhi High Court · (2009) 04 DEL CK 0433
Arbitration Act, 1940 — Section 30, 39
High Courts17 Apr 2009
Deepa Mann Vs Dilip Kr. Bandyopadhyay and Others
Delhi High Court · (2009) 04 DEL CK 0395
High Courts17 Apr 2009Dismissed
United India Insurance Co. Ltd. Vs Vimla Vyas and Others
Delhi High Court · (2009) 04 DEL CK 0358
Motor Vehicles Act, 1988 — Section 170
High Courts17 Apr 2009
Gati Limited Vs Dy. Labour Commissioner and Others
Delhi High Court · (2009) 04 DEL CK 0273
High Courts17 Apr 2009Dismissed
Rafi Ahmed and Another Vs State
Delhi High Court · (2009) 04 DEL CK 0244
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Apr 2009Dismissed
Maitri Nagar Cooperative Group Housing Society Ltd. Vs Shri Mehar Chand Jain and Others
Delhi High Court · (2010) 7 RCR(Civil) 2703
Delhi Co-operative Societies Rules, 1973 — Rule 25, 55
High Courts17 Apr 2009Dismissed
Shri Deepak Kumar Sharma Vs Domino''s Pizza Ltd.
Delhi High Court · (2009) 04 DEL CK 0033
Industrial Disputes Act, 1947 — Section 25N, 33C(2)
High Courts16 Apr 2009Dismissed
Smt. Shakuntla Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2009) 166 DLT 108 : (2010) 8 RCR(Civil) 343
Arbitration Act, 1940 — Section 30, 33, 7Arbitration and Conciliation Act, 1996 — Section 2(4), 34General Clauses Act, 1897 — Section 8
High Courts16 Apr 2009Dismissed
Rakesh Kumar and Another Vs Umesh Kumar and Another
Delhi High Court · AIR 2009 Delhi 129 : (2009) 5 ILR Delhi 657 : (2010) 7 RCR(Civil) 2777
High Courts16 Apr 2009Dismissed
Mohd. Aslam and Others Vs Mohd. Ajmal and Others
Delhi High Court · (2009) 155 PLR 38
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Apr 2009
R.C. Gupta and Another Vs New India Assurance Co. Ltd. and Another
Delhi High Court · (2009) 04 DEL CK 0515
High Courts16 Apr 2009Disposed Off
Dr. M.K. Wats Vs State and Others
Delhi High Court · (2010) 6 RCR(Criminal) 1475
Criminal Procedure (Amendment) Act, 1978 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 14, 15, 17, 19, 340Penal Code, 1860 (IPC) — Section 11, 120B, 13, 18, 191
High Courts16 Apr 2009Allowed
Govt. Servants Cooperative Group Housing Society Ltd. Vs Registrar, Co-op. Societies and Others
Delhi High Court · (2009) 110 DRJ 390 : (2010) 7 RCR(Civil) 275
High Courts16 Apr 2009Disposed Off
Raghubir Singh Arora Vs D.D.A.
Delhi High Court · (2009) 04 DEL CK 0480
High Courts16 Apr 2009
Union of India (UOI) Vs Central Information Commission and Others
Delhi High Court · (2009) 04 DEL CK 0456
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 19, 19(8), 20