High Courts13 Mar 2009
Autodesk, Inc. and Another Vs Mr. Rajiv P. Gandhi and Others
Delhi High Court · (2009) 03 DEL CK 0365
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,847 of 6,586
High Courts13 Mar 2009Dismissed
Naveen Kumar Vs State
Delhi High Court · (2009) 03 DEL CK 0348
Penal Code, 1860 (IPC) — Section 304A
High Courts13 Mar 2009
Daelim Industrial Co. Ltd. Vs Numaligarh Refinery Ltd.
Delhi High Court · (2009) 3 ARBLR 524 : (2010) 8 RCR(Civil) 1662
Arbitration and Conciliation Act, 1996 — Section 11(6), 2, 2(1), 34, 36Civil Procedure Code Amendment Act, 2002 — Section 39, 39(4)Civil Procedure Code, 1908 (CPC) — Section 38, 39, 44A
High Courts13 Mar 2009
N.D.M.C. Vs Bresh Kumar
Delhi High Court · (2009) 03 DEL CK 0332
Industrial Disputes Act, 1947 — Section 25(F)
High Courts13 Mar 2009
Shri Kartar Singh Vs Shri Narayan
Delhi High Court · (2009) 03 DEL CK 0324
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Industrial Disputes (Central) Rules, 1957 — Rule 18, 20Industrial Disputes Act, 1947 — Section 25
High Courts13 Mar 2009Allowed
S.K. Bahadur Vs Director, Enforcement Directorate
Delhi High Court · (2009) 91 SCL 432
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(4), 190(1), 321, 482Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 18A, 19(1), 44(2)
High Courts13 Mar 2009
Arjun Amla Vs Enforcement Directorate
Delhi High Court · (2010) 6 RCR(Criminal) 2920 : (2009) 91 SCL 267
High Courts13 Mar 2009
Comptroller and Auditor General of India and Another Vs Surajit Panigrahi and Others
Delhi High Court · (2010) 1 SLJ 487 : (2009) 8 SLR 589
Central Civil Services (Leave) Rules, 1972 — Rule 7(1), 7(2), 8.15, 8.3, 8.42
High Courts13 Mar 2009Dismissed
Marble Art Vs China Shipping Container Co. Ltd. and Another
Delhi High Court · (2009) 161 DLT 229 : (2009) 4 ILR Delhi 480
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Mar 2009
Indira Gandhi National Open University Vs Spick and Span Facilities Management Pvt. Ltd. and Others
Delhi High Court · (2009) 03 DEL CK 0231
High Courts13 Mar 2009Dismissed
Vikas Chaudhary Vs State
Delhi High Court · (2009) 03 DEL CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 397, 464, 472, 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 6(2)Penal Code, 1860 (IPC) — Section 120B, 201, 364A
High Courts13 Mar 2009
Anand Prakash Sharma Vs Maharaja Agrasen College and Others
Delhi High Court · (2009) 03 DEL CK 0174
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts13 Mar 2009
Smt. Alka Gupta Vs Mr. Narender Kumar Gupta
Delhi High Court · (2010) 7 RCR(Civil) 213
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Contract Act, 1872 — Section 23
High Courts13 Mar 2009Dismissed
Manish Jain Vs Ambuja Cement Rajasthan Ltd.
Delhi High Court · (2009) 03 DEL CK 0160
Arbitration and Conciliation Act, 1996 — Section 24, 28(2), 28(3), 34, 34Limitation Act, 1963 — Section 18, 19
High Courts13 Mar 2009Dismissed
Dr. Ashok Kumar Taneja and Others Vs Employees State Insurance Corporation
Delhi High Court · (2009) 03 DEL CK 0142
Constitution of India, 1950 — Article 14, 16Employees State Insurance Act, 1948 — Section 17(3)
High Courts13 Mar 2009
Shri Narain Singh Dabas Vs Shri Raj Pal Singh and Another
Delhi High Court · (2009) 03 DEL CK 0139
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts13 Mar 2009Dismissed
Abdul Wahid @ Chachu Vs The State (NCT of Delhi)
Delhi High Court · (2009) 03 DEL CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 324
High Courts13 Mar 2009
Rajeev Kumar and Another Vs State
Delhi High Court · (2009) 03 DEL CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 121, 124, 313, 360, 360(1)Penal Code, 1860 (IPC) — Section 34, 392, 394, 395, 397
High Courts13 Mar 2009Dismissed
Union of India (UOI) Vs Ogilvy and Mather Ltd. and Another
Delhi High Court · AIR 2009 Delhi 179 : (2009) 4 ILR Delhi 461 : (2010) 8 RCR(Civil) 1494
High Courts13 Mar 2009Allowed
Jitender Singh Aulakh, PPS and Another Vs Arun Kumar Mittal and Others
Delhi High Court · (2009) 5 ILR Delhi 274
Administrative Tribunals Act, 1985 — Section 12, 14, 14(1), 19, 25Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Section 10