Delhi High Court Judgments 2008

High Courts20 Dec 2008Dismissed

Anshuman Sharma Vs Monica Gupta

Delhi High Court · (2009) 3 ILR Delhi 473

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11Hindu Marriage Act, 1955 — Section 12(1)(ia), 13B(1), 13B(2), 24, 25Penal Code, 1860 (IPC) — Section 405, 498A

Read judgment

High Courts20 Dec 2008Allowed

Manish Kant Aggarwal Vs National Agriculatural Cooperative Marketing Federation of India Ltd. (NAFED) and Another D.D. Giri Vs State (NCT of Delhi) and Others

Delhi High Court · (2009) 156 DLT 415

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 142, 7

Read judgment

High Courts20 Dec 2008Allowed

Shikha Birla Vs Ambience Developers Pvt. Ltd.

Delhi High Court · (2008) 12 DEL CK 0021

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11Contract Act, 1872 — Section 28

Read judgment

High Courts19 Dec 2008

Bank of India and Another Vs Madura Coats Ltd.

Delhi High Court · (2009) 157 DLT 240

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 151

Read judgment

High Courts19 Dec 2008Dismissed

Mr. Vijay Gupta Vs Ms. Renu Malhotra

Delhi High Court · (2009) 3 ILR Delhi 457

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 13, 17

Read judgment

High Courts19 Dec 2008Allowed

Free India Concepts and Others Vs State and Another

Delhi High Court · (2010) 1 ALD(Cri) 8 : (2009) 107 DRJ 675 : (2010) 7 RCR(Civil) 2687

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142

Read judgment

High Courts19 Dec 2008Dismissed

Shyam Singh Shah Vs Jawahar Lal Nehru University and Others

Delhi High Court · (2008) 12 DEL CK 0147

Read judgment

High Courts19 Dec 2008Dismissed

Smt. Shakuntla Narang and Others Vs Smt. Usha Raghuraman and Others

Delhi High Court · (2008) 12 DEL CK 0129

Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 230A(1)Limitation Act, 1963 — Article 54

Read judgment

High Courts19 Dec 2008Allowed

Mohd. Shamim Siddiqui Vs Gurdayal Wadhwa

Delhi High Court · (2009) 107 DRJ 397

Read judgment

High Courts19 Dec 2008Dismissed

Punjab and Sind Bank Vs Peerless General Finance and Investment Co. Ltd.

Delhi High Court · (2008) 12 DEL CK 0121

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1(4)Contract Act, 1872 — Section 10, 20

Read judgment

High Courts19 Dec 2008Dismissed

Om Parkash Vs Inder Kaur

Delhi High Court · (2009) 156 DLT 292 : (2009) 154 PLR 35

Delhi Rent Control Act, 1958 — Section 14, 14D, 19(2), 25B

Read judgment

High Courts19 Dec 2008

Smt. Amarjit Kaur and Others Vs Smt. Satnam Kaur and Others

Delhi High Court · (2009) 156 DLT 544

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2, Order 2 Rule 2(3), Order 7 Rule 11

Read judgment

High Courts19 Dec 2008Dismissed

Abhay Sapru Vs Chitralekha Bukshi

Delhi High Court · (2008) 12 DEL CK 0113

Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Court Fees Act, 1870 — Section 7

Read judgment

High Courts19 Dec 2008Allowed

Bhai Analijit Singh Vs Mitsui and Co. Ltd. and Others

Delhi High Court · AIR 2009 Delhi 75

Succession Act, 1925 — Section 306

Read judgment

High Courts19 Dec 2008Allowed

Viskhapatnam Port Trust and Another Vs Delhi Paper Product P. Ltd.

Delhi High Court · (2008) 12 DEL CK 0090

Read judgment

High Courts19 Dec 2008Allowed

Moser Baer India Ltd. Vs The Additional Commissioner of Income Tax and Another

Delhi High Court · (2008) 13 ILR Delhi 125

Constitution of India, 1950 — Article 226, 227Imports and Exports (Control) Act, 1947 — Section 4M(1)Income Tax Act, 1922 — Section 42(2)

Read judgment

High Courts19 Dec 2008

Surender Pal Singh Vs Ram Kishan

Delhi High Court · (2008) 13 ILR Delhi 168 Supp

Contempt of Courts Act, 1971 — Section 11, 12

Read judgment

High Courts19 Dec 2008Dismissed

Smt. Kanta Jain and Another Vs Sh. Pramod Jain and Others

Delhi High Court · (2008) 12 DEL CK 0054

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 3, 39Contempt of Courts Act, 1971 — Section 10, 11, 12

Read judgment

High Courts19 Dec 2008

National Federation of The blind Vs Union of India (UOI) and Others

Delhi High Court · (2009) 156 DLT 446

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 16, 16(1), 16(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 34, 35

Read judgment

High Courts19 Dec 2008Allowed

Smt. Saroj Devi (Widow) Vs Union of India (UOI) and Others

Delhi High Court · (2009) 156 DLT 429 : (2009) 3 ILR Delhi 412

Constitution of India, 1950 — Article 12, 226, 32Law Commission Act, 1965 — Section 3(1)Supreme Court Act, 1981 — Section 31

Read judgment

Delhi High Court judgments, 2008