CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,826 of 6,586

High Courts13 Apr 2009

Sharma Enterprises Vs Hotel Leelaventure Ltd.

Delhi High Court · (2010) 7 RCR(Civil) 2812

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 18 Rule 4, Order 8 Rule 1A(3), 34Contract Act, 1872 — Section 2(6), 54, 55Sales of Goods Act, 1930 — Section 11
Read judgment
High Courts13 Apr 2009

Ram Pal Vs Banwari Lal and Others

Delhi High Court · (2009) 04 DEL CK 0569

Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1939 — Section 110B, 140, 166Motor Vehicles Act, 1988 — Section 171
Read judgment
High Courts13 Apr 2009

Union of India (UOI) Vs Qayyum Khan and Others

Delhi High Court · (2010) 7 RCR(Civil) 2722

Administration of Evacuee Property (Central) Rules, 1950 — Rule 37Administration of Evacuee Property Act, 1950 — Section 16, 20A, 54Civil Procedure Code, 1908 (CPC) — Section 144
Read judgment
High Courts13 Apr 2009Dismissed

Abha Tyagi Vs State

Delhi High Court · (2009) 04 DEL CK 0524

Central Excises and Salt Act, 1944 — Section 1, 14Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 397(3), 401
Read judgment