High Courts25 Sept 2008Dismissed
Satya Pal Jain Vs Kailash Wati Goel
Delhi High Court · (2008) 154 DLT 117
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 151Delhi Rent Control Act, 1958 — Section 14D, 25B
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 32 of 138
High Courts24 Sept 2008Dismissed
Hongkong and Shanghai Banking Corporation Ltd. Vs Govt. of India and Another
Delhi High Court · (2008) 09 DEL CK 0302
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 12(5), 2
High Courts24 Sept 2008
S.S. Associates Vs Rajinder Kumar Lamba and Others
Delhi High Court · (2008) 09 DEL CK 0257
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96
High Courts24 Sept 2008
Ravender Paul Vs Goetze India Ltd.
Delhi High Court · (2008) 9 ILR Delhi 177
Evidence Act, 1872 — Section 65, 66
High Courts24 Sept 2008Dismissed
Rajkumar Shivhare Vs Assistant Director of Enforcement
Delhi High Court · (2008) 154 DLT 280 : (2009) 2 ILR Delhi 303 : (2010) 100 SCL 211
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226(1), 226(2)Foreign Exchange Management Act, 1999 — Section 35
High Courts24 Sept 2008Dismissed
Vikesh Chugh Vs B.L.B. Ltd. and Another
Delhi High Court · AIR 2009 Delhi 80 : (2008) 4 ARBLR 196 : (2008) 154 DLT 174
Arbitration and Conciliation Act, 1996 — Section 13(2)Contract Act, 1872 — Section 10, 13, 14, 15, 27
High Courts24 Sept 2008Dismissed
Man Industries India Limited Vs Indian Oil Corporation Limited
Delhi High Court · (2008) 09 DEL CK 0223
Arbitration and Conciliation Act, 1996 — Section 9
High Courts24 Sept 2008
Court on Its Own Motion Vs State and Others
Delhi High Court · (2009) 107 DRJ 600
Motor Vehicles Act, 1988 — Section 140, 160(3A), 166, 171A, 70
High Courts24 Sept 2008Allowed
Nirmal Sethi Vs Deep Chand Anand and Others
Delhi High Court · (2008) 154 DLT 415 : (2009) 2 ILR Delhi 309 Supp
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3, Order 39 Rule 4, Order 6 Rule 17, Order 6 Rule 7
High Courts24 Sept 2008Allowed
Ex. Head Constable Attar Singh Vs Union of India (UOI) and Central Administrative Tribunal, Principal Bench
Delhi High Court · (2008) 09 DEL CK 0169
High Courts24 Sept 2008Allowed
Rites Ltd. Vs Bihar Sponge Iron Ltd.
Delhi High Court · (2008) 09 DEL CK 0147
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 32
High Courts24 Sept 2008Dismissed
Jinender Kumar Vs Inder Preet Singh
Delhi High Court · (2008) 12 ILR Delhi 118 Supp
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 26, 27, 28Punjab Relief Of Indebtedness Act, 1934 — Section 31
High Courts24 Sept 2008Dismissed
The Oriental Insurance Co. Ltd. Vs Sh. Tulsi, Smt. Guddo, Sh. Narinder Singh and Sh. Tej Pal Singh
Delhi High Court · (2008) 09 DEL CK 0113
Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts24 Sept 2008
Davinder Kaur Vs Rajinder Kumar Lamba and Others
Delhi High Court · (2008) 09 DEL CK 0112
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96
High Courts24 Sept 2008Dismissed
Narinder Kumar Raseen Vs Usha Awasthy
Delhi High Court · (2008) 12 ILR Delhi 122 Supp
Constitution of India, 1950 — Article 15(3)Delhi Rent Control Act, 1958 — Section 14(1), 14(1)(e), 14(D), 14A, 14B
High Courts24 Sept 2008
Sanjay Kapur Vs State and Others
Delhi High Court · (2008) 09 DEL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 222, 228, 276
High Courts24 Sept 2008
Commissioner of Income Tax Vs Encon International P. Ltd.
Delhi High Court · (2009) 308 ITR 219 : (2009) 177 TAXMAN 18
Income Tax Act, 1961 — Section 80HHC
High Courts24 Sept 2008
Commissioner of Income Tax Vs C.J. International Hotels Ltd.
Delhi High Court · (2010) 325 ITR 313 : (2009) 177 TAXMAN 39
Income Tax Act, 1961 — Section 115J, 115JA, 115JB, 263, 32
High Courts23 Sept 2008Dismissed
Akshod Kumar Sharma Vs Tanu Sharma
Delhi High Court · (2008) 106 DRJ 461
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506
High Courts23 Sept 2008Dismissed
Shri Prem Singh Verma and Another Vs Girdhari Lal Dhara and Others
Delhi High Court · (2008) 09 DEL CK 0258
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4, 2(12)