High Courts31 Oct 2008Dismissed
Khem Chand and Others Vs M.C.D and Another
Delhi High Court · (2008) 106 DRJ 697
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 22 of 138
High Courts31 Oct 2008Dismissed
Prem Pal Singh Vs Union of India (UOI) and Another
Delhi High Court · (2008) 10 DEL CK 0020
Army Rules, 1954 — Rule 13, 13(3)Constitution of India, 1950 — Article 226
High Courts31 Oct 2008
Commissioner of Income Tax Vs Bharti Cellular Ltd. Commissioner of Income Tax (TDS) Vs Escotel Mobile Communications Limited Commissioner of Income Tax XVII Vs Hutchison Essar Telecom Ltd.
Delhi High Court · (2008) 220 CTR 258 : (2009) 319 ITR 139 : (2008) 175 TAXMAN 573
Income Tax Act, 1961 — Section 194J, 201(1), 201(1A), 260A, 44AA
High Courts24 Oct 2008Disposed Off
International Land Dev. (P.) Ltd. Vs Deputy Commissioner of Income Tax
Delhi High Court · (2009) 178 TAXMAN 299
Income Tax Act, 1961 — Section 153A, 281B
High Courts24 Oct 2008Dismissed
Global Associates and Others Vs Sh. Om Prakash Popli and Another
Delhi High Court · (2008) 10 DEL CK 0109
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Oct 2008Dismissed
Fridge Home and Others Vs MCD and Another
Delhi High Court · (2008) 10 DEL CK 0106
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Oct 2008Dismissed
The New India Assurance Co. Ltd. Vs Mohd. Iqlam, Mohd. Aftab Alam and Mohd. Fahim
Delhi High Court · (2010) ACJ 1025
Motor Vehicles Act, 1988 — Section 149(2), 170, 173, 2(31), 66
High Courts24 Oct 2008Allowed
Pfizer Enterprises Sarl Vs Cipla Ltd. P.M. Diesels Ltd. Vs Patel Field Marshal Industries
Delhi High Court · (2009) 2 ILR Delhi 676 : (2009) 39 PTC 358
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 14 Rule 2, Order 6 Rule 2, Order 6 Rule 4Copyright Act, 1957 — Section 62(2)Evidence Act, 1872 — Section 58
High Courts24 Oct 2008Dismissed
Delhi Union of Journalists Coop. House Building Society and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 10 DEL CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts24 Oct 2008Allowed
Cinevistaas Limited Vs Prasar Bharati
Delhi High Court · (2008) 4 ARBLR 112 : (2008) 106 DRJ 682 : (2008) 6 ILR Delhi 112
Arbitration and Conciliation Act, 1996 — Section 11(6), 13, 14, 14(1), 15
High Courts24 Oct 2008
St. Anthony''s Girls Sen. Sec. School and Others Vs The Govt. of N.C.T. of Delhi and Others Khrist Raja Secondary School Vs Lt. Governor of Delhi and Another
Delhi High Court · (2008) 106 DRJ 935
Constitution of India, 1950 — Article 19, 25, 25(1), 26, 26(1)Delhi School Education Act, 1973 — Section 8(4)Delhi School Education Rules, 1973 — Rule 96, 96(2), 96(3), 96(3A), 96(3B)
High Courts24 Oct 2008Dismissed
Dr. Vijay Kumar Gupta Vs Delhi Development Authority and Another
Delhi High Court · (2008) 154 DLT 707
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 11(1), 19(1), 21, 226, 25(1)Penal Code, 1860 (IPC) — Section 120B, 420, 448, 468, 471
High Courts24 Oct 2008Dismissed
Tilak Raj Sachdeva Vs PO, CGIT Cum Labour Court and Others
Delhi High Court · (2008) 10 DEL CK 0056
Industrial Disputes Act, 1947 — Section 10, 10(1), 33(C), 33C(2)
High Courts24 Oct 2008Dismissed
Umesh Verma Vs The Chairman/Managing Director National Thermal Power Corporation Ltd.
Delhi High Court · (2008) 10 DEL CK 0043
Constitution of India, 1950 — Article 226
High Courts24 Oct 2008Dismissed
Nimmakakayala Geeta Swapna Vs Union of India (UOI) and Another
Delhi High Court · (2008) 154 DLT 643
High Courts24 Oct 2008Allowed
Sarvadeshik Press and Others Vs Usman Ghani and Others
Delhi High Court · (2008) 154 DLT 628 : (2008) 12 ILR Delhi 212 : (2009) 39 PTC 67
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 95, 96
High Courts24 Oct 2008Dismissed
Dr. Ritu Rawat and Another Vs Tej Singh and Others
Delhi High Court · (2008) 154 DLT 605 : (2008) 106 DRJ 541
Criminal Procedure Code, 1973 (CrPC) — Section 147, 154, 156, 156(3), 173Penal Code, 1860 (IPC) — Section 304(2), 304A, 34
High Courts23 Oct 2008
Asha Soni Vs New India Assurance Co. Ltd.
Delhi High Court · (2008) 106 DRJ 502
Evidence Act, 1872 — Section 20, 91, 92Insurance Act, 1938 — Section 64UM(2)
High Courts23 Oct 2008Allowed
Ankit Sachdeva Vs The State and Another
Delhi High Court · (2008) 10 DEL CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 323, 457, 506, 509
High Courts23 Oct 2008
Commissioner of Income Tax Vs Bhartesh Jain
Delhi High Court · (2009) 310 ITR 82 : (2009) 176 TAXMAN 204
Income Tax Act, 1961 — Section 143(3), 144, 260A