High Courts03 Oct 2008Allowed
Smt. Hansi Devi and Others Vs Shri Sarbhjeet Singh, Shri Jagroop Singh and National Insurance Company Ltd.
Delhi High Court · (2008) 10 DEL CK 0045
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 28 of 138
High Courts03 Oct 2008Allowed
The Government of National Capital Territory of Delhi Vs Shri Jai Singh
Delhi High Court · (2008) 154 DLT 295
High Courts03 Oct 2008Dismissed
The Secretary, Ministry of Home Affairs, The Director, National Crime Records Bureau, Ministry of Home Affairs, The Secretary, Ministry of Planning and Programme Implementation and The Secretary, Union Public Service Commission Vs Shri R.K. Gupta
Delhi High Court · (2008) 10 DEL CK 0036
Administrative Tribunals Act, 1985 — Section 19
High Courts03 Oct 2008
Ajay Kumar Jain Vs Lt. Governor and Another
Delhi High Court · (2008) 10 DEL CK 0028
Constitution of India, 1950 — Article 141
High Courts03 Oct 2008Dismissed
Securities and Exchange Board of India Vs Indian Bank Mutual Fund and Another
Delhi High Court · (2008) 155 DLT 755
Securities and Exchange Board of India Act, 1992 — Section 11(B), 20
High Courts03 Oct 2008Dismissed
Commissioner of Income Tax Vs R.K. Dhawan
Delhi High Court · (2008) 10 DEL CK 0022
Income Tax Act, 1961 — Section 143(1), 143(3), 260A
High Courts03 Oct 2008
Commissioner of Income Tax Vs United Hotels Ltd.
Delhi High Court · (2009) 177 TAXMAN 417
Income Tax Act, 1961 — Section 260A, 37(1), 40A(2)
High Courts03 Oct 2008Allowed
Jitender Singh Tyagi Vs Director of Education and Others
Delhi High Court · (2008) 10 DEL CK 0009
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 24(3)
High Courts03 Oct 2008Allowed
Sun Pharmaceuticals Industries Limited Vs Cipla Limited
Delhi High Court · (2009) 39 PTC 347
Stamp Act, 1899 — Section 35Trade and Merchandise Marks Act, 1958 — Section 44Trade Marks Act, 1999 — Section 12, 2, 2(1), 2(2), 28
High Courts03 Oct 2008
Shin Satellite Public Company Ltd. Vs Jain Studios Ltd.
Delhi High Court · (2008) 2 ARBLR 242 : (2009) 1 CompLJ 43 : (2008) 153 DLT 604
High Courts01 Oct 2008Dismissed
Vinod Trivedi Vs Prem Grover and Another
Delhi High Court · (2008) 10 DEL CK 0099
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 44
High Courts01 Oct 2008Dismissed
Bhandari Builders Pvt. Ltd. Vs Delhi Development Authority
Delhi High Court · (2008) 10 DEL CK 0098
Civil Procedure Code, 1908 (CPC) — Section 89
High Courts01 Oct 2008
Govt. of NCT of Delhi and Others Vs Sudha Devi and Another
Delhi High Court · (2008) 153 DLT 70 : (2008) 106 DRJ 595
Penal Code, 1860 (IPC) — Section 363
High Courts01 Oct 2008Allowed
Pradeep Kumar Vs National Insurance Co. Ltd. and Others
Delhi High Court · (2010) ACJ 141
Motor Vehicles Act, 1988 — Section 173
High Courts01 Oct 2008
Income Tax Officer Vs Mohar Singh Banarsi Dass Co.
Delhi High Court · (2009) 176 TAXMAN 140
Income Tax Act, 1961 — Section 131, 271(1), 276C
High Courts01 Oct 2008
Commissioner of Income Tax Vs Salora International
Delhi High Court · (2009) 177 TAXMAN 456
Income Tax Act, 1961 — Section 260A, 37(1)
High Courts01 Oct 2008Dismissed
N.K. Sunil Vs Union of India (UOI) and Others
Delhi High Court · (2008) 154 DLT 159
Army Act, 1950 — Section 63, 69Army Rules, 1954 — Rule 177, 179, 180, 182, 22Penal Code, 1860 (IPC) — Section 354
High Courts30 Sept 2008
In Re: The Companies Act, 1956; In Re: Petition under Sections 391-394 of the Companies Act, 1956; In Re: Scheme of Arrangement between Nestle India Limited and its shareholders and creditors; In Re: Nestle India Limited
Delhi High Court · (2009) 147 CompCas 712 : (2009) 89 SCL 454
Companies (Court) Rules, 1959 — Rule 85Companies (Declaration of Dividends out of Reserves) Rules, 1975 — Rule 2Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts30 Sept 2008Dismissed
Neetu Mittal Vs Kanta Mittal and Others
Delhi High Court · AIR 2009 Delhi 72 : (2009) 1 CivCC 301 : (2008) 152 DLT 691 : (2008) 106 DRJ 623 : (2008) 12 ILR Delhi 189 : (2008) 4 RCR(Civil) 630
Protection of Women From Domestic Violence Act, 2005 — Section 17(1), 19(1)
High Courts30 Sept 2008Dismissed
Shri Leo Puri Vs Consolidation Officer and Others
Delhi High Court · (2008) 09 DEL CK 0197
Constitution of India, 1950 — Article 226, 32East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(2), 21(3), 21(4), 24