COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 14 of 138

High Courts21 Nov 2008Dismissed

Hardayal Singh Vs Joginder Singh and Others

Delhi High Court · (2009) 156 DLT 28

Arbitration Act, 1940 — Section 17, 39Arbitration and Conciliation Act, 1996 — Section 10(1), 11(6), 39, 6(3)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 104, 104(1), 104(2)

High Courts21 Nov 2008

Bureau of Indian Standards Vs Pepsico India Holdings P. Ltd. and Another

Delhi High Court · (2008) 155 DLT 588 : (2009) 3 ILR Delhi 92

Constitution of India, 1950 — Article 14Prevention of Food Adulteration Rules, 1955 — Rule 37, 41, 49(28)Trade Marks Act, 1999 — Section 9(2)

High Courts21 Nov 2008

The Oriental Insurance Co. Ltd. Vs Smt. Usha Goel and Others Smt. Usha Goel and Others Vs The Oriental Insurance Co. Ltd. and Others

Delhi High Court · (2010) ACJ 332

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170

High Courts20 Nov 2008

LIC Housing Finance Ltd. Vs Pearl Developers (P) Ltd. and Others

Delhi High Court · (2009) 107 DRJ 473 : (2009) 2 ILR Delhi 776

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, Order 20 Rule 5, Order 34 Rule 4, Order 47 Rule 1

High Courts20 Nov 2008Dismissed

SRS Engineering Industries Vs Secretary to Govt. of India Ministry of Finance

Delhi High Court · (2008) 11 DEL CK 0167

Constitution of India, 1950 — Article 32Customs Act, 1962 — Section 15, 15(1), 25(1), 25(2), 32

High Courts20 Nov 2008Disposed Off

Ms. Urmila Goel Vs Ms. Hemlata Goel and Others

Delhi High Court · (2008) 11 DEL CK 0154

Arbitration Act, 1940 — Section 20, 30, 33Arbitration and Conciliation Act, 1996 — Section 34

High Courts20 Nov 2008Dismissed

Rohit Kumar and Another Vs A.S. Chugh

Delhi High Court · (2008) 155 DLT 424 : (2009) 3 ILR Delhi 80

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4)Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 41

High Courts20 Nov 2008Dismissed

U.K. Electricals Pvt. Ltd. and Another Vs Ajit Prasad Jain and Another

Delhi High Court · (2008) 11 DEL CK 0152

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

High Courts20 Nov 2008Dismissed

Mahesh Chand Vs Godrej Sara Lee Ltd.

Delhi High Court · (2008) 11 DEL CK 0114

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25

High Courts20 Nov 2008Dismissed

LIC Housing Finance Ltd. Vs M/s. Pearl Developers (P) Ltd.

Delhi High Court · (2008) 11 DEL CK 0113

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, Order 20 Rule 5, Order 34 Rule 4, Order 47 Rule 1

High Courts20 Nov 2008Allowed

Saveena Enterprises Pvt. Ltd. Vs Kalatex and Others

Delhi High Court · (2008) 11 DEL CK 0051

Limitation Act, 1963 — Article 15, 18, 19Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts20 Nov 2008Dismissed

Indian Airlines Ltd. Vs V.K. Gupta

Delhi High Court · (2008) 11 DEL CK 0050

High Courts20 Nov 2008Dismissed

Ms. Shashi Aggarwal Vs University of Delhi and Others

Delhi High Court · (2008) 155 DLT 765

High Courts20 Nov 2008Dismissed

Anand Prakash Vs Godrej Sara Lee Ltd.

Delhi High Court · (2009) 121 FLR 327

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25

High Courts19 Nov 2008Allowed

Riviera Apartments P. Ltd. Vs Rattan Gupta and Another

Delhi High Court · (2008) 11 DEL CK 0231

High Courts19 Nov 2008Dismissed

Samriti Bhasin Vs Union of India (UOI) and Others

Delhi High Court · (2008) 13 ILR Delhi 31

Specific Relief Act, 1963 — Section 31

High Courts19 Nov 2008Dismissed

Century Transport of India Vs National Insurance Co. Ltd., Division-II, Shri Kallu Chaudhary and Master Saurabh Jain through his natural guardian and next friend Sh. Nitin Kumar Kaveria Master Saurabh Jain, through his natural guardian and next friend Sh. Nitin Kumar Kaveria Vs Shri Kallu Chaudhary

Delhi High Court · (2009) 2 ILR Delhi 766

Motor Vehicles Act, 1988 — Section 149, 15

High Courts19 Nov 2008Allowed

Harish Mansukhani Vs Ashok Jain

Delhi High Court · (2008) ILR Delhi 195 Supp

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts19 Nov 2008

Model Press Pvt. Ltd. Vs Mohd. Saied Joginder Lal Kuthialal and Others Vs Rajesh Kumar Meatle

Delhi High Court · (2008) 155 DLT 403

Constitution of India, 1950 — Article 14, 19(1), 21Delhi Rent Control Act, 1958 — Section 14, 3, 4, 6, 9Transfer of Property Act, 1882 — Section 105

High Courts19 Nov 2008Dismissed

P.S. Batra Vs S. Anoop Singh and Another

Delhi High Court · (2008) 155 DLT 431

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 12 Rule 6, Order 12 Rule 6(1)