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Delhi High Court judgments, 2008

2,760 judgments · page 20 of 138

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High Courts04 Nov 2008Dismissed

M/s. National Textile Corporation Ltd. and Another Vs Sh. Ashval Vaderaa

Delhi High Court · (2008) 4 ARBLR 589 : (2008) 155 DLT 221 : (2009) 2 ILR Delhi 744

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High Courts04 Nov 2008Dismissed

Smt. Ram Chameli Kohli (since deceased) thru'' LRs. Vs National Book Trust of India

Delhi High Court · (2008) 11 DEL CK 0102

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High Courts04 Nov 2008

Smt. Lajya Wanti Vs Sh. Deva Ram (deceased) thr. Lrs.

Delhi High Court · (2008) 11 DEL CK 0101

Contract Act, 1872 — Section 23Specific Relief Act, 1877 — Section 22Specific Relief Act, 1963 — Section 20
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High Courts04 Nov 2008Dismissed

Archana Bhutani Vs Manju Jain

Delhi High Court · (2008) 11 DEL CK 0100

Evidence Act, 1872 — Section 91, 92
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High Courts04 Nov 2008

M/s. Parsvnath Developers Ltd. Vs Ghanshyam Das Agarwal and Another

Delhi High Court · AIR 2009 Delhi 24

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High Courts04 Nov 2008Dismissed

State (Govt. of NCT) of Delhi Vs Shashi Shekhar @ Neeraj @ Raju

Delhi High Court · (2008) 154 DLT 678

Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 302, 392, 397, 411
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High Courts04 Nov 2008

Shri Raj Baboo Nischal Vs Shri Ajay Kumar Verma

Delhi High Court · (2008) 4 ARBLR 333 : (2008) 154 DLT 568 : (2008) 9 ILR Delhi 188

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 5Delhi Rent Control Act, 1958 — Section 50
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High Courts04 Nov 2008Dismissed

Shri Praveen Jain and Others Vs Dr. Mrs. Vimla

Delhi High Court · (2008) 11 DEL CK 0055

Delhi Rent Control Act, 1958 — Section 14(1), 14D, 25B, 25B(8)
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High Courts04 Nov 2008

United India Insurance Co. Ltd. Vs Reeta Devi and Others

Delhi High Court · (2009) ACJ 1229

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 140, 162, 166, 168, 173
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High Courts04 Nov 2008

Lieutenant General S.M. Chadha (Retd.) Vs Union of India (UOI) and Others

Delhi High Court · (2008) 11 DEL CK 0037

Survey of India (Group A) Service Rules, 1989 — Rule 1(2), 4, 4(1), 4(2), 6
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High Courts04 Nov 2008

Director of Income Tax (Exemption) Vs Span Foundation

Delhi High Court · (2009) 178 TAXMAN 436

Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 13(3)
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High Courts03 Nov 2008Dismissed

Ramesh Chand Vs Uganti Devi

Delhi High Court · (2009) 157 DLT 450

Delhi Rent Control Act, 1958 — Section 14(1), 23(1)Evidence Act, 1872 — Section 116
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High Courts03 Nov 2008Dismissed

Bougainvillea Multiplex and Entertainment Center Private Limited Vs Shankar Rai

Delhi High Court · (2008) 154 DLT 687

Arbitration and Conciliation Act, 1996 — Section 8
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High Courts03 Nov 2008

Lokesh Kumar Vs Union of India (UOI) and Another

Delhi High Court · (2008) 11 DEL CK 0191

Navy Act, 1957 — Section 51, 77(2)Navy Regulations — Regulation 274, 276, 276(4)(C), 278, 278(2)Penal Code, 1860 (IPC) — Section 379
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High Courts03 Nov 2008Dismissed

National Highways Builders Federation Vs The National Highways Authority of India and Others

Delhi High Court · (2008) 11 DEL CK 0182

Constitution of India, 1950 — Article 14, 19, 19(1), 226
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High Courts03 Nov 2008Allowed

Union of India (UOI) Vs Shri Nand Kishor Aggarwal

Delhi High Court · (2008) 155 DLT 202 : (2009) 2 ILR Delhi 717

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5
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High Courts03 Nov 2008Allowed

Makanbhai Govanbhai Tandel and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 11 DEL CK 0175

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 135Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 14, 18, 21, 3, 6
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High Courts03 Nov 2008Allowed

Union of India (UOI) Vs Shri Nand Kishor Aggarwal and The Central Administrative Tribunal Principal Bench

Delhi High Court · (2008) 155 DLT 202 : (2009) 2 ILR Delhi 717

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(2)
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High Courts03 Nov 2008Dismissed

Indocount Finance Ltd. Vs Mrs. Sushma Kapoor and Another

Delhi High Court · (2008) 12 ILR Delhi 217

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 421Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts03 Nov 2008Dismissed

The Commissioner of Income Tax Vs Deluxe Enterprises

Delhi High Court · (2008) 11 DEL CK 0163

Income Tax Act, 1961 — Section 260A, 80I, 80IB
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