High Courts19 Sept 2008Disposed Off
Group Captain Ved Kumar Vs Sh. Swaran Marwah and Another
Delhi High Court · (2008) ILR Delhi 162 Supp
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 35 of 138
High Courts19 Sept 2008Dismissed
Municipal Corporation of Delhi Vs Partap Singh
Delhi High Court · (2008) 09 DEL CK 0162
Payment of Gratuity Act, 1972 — Section 5(2), 7(3A)
High Courts19 Sept 2008
Ved Prakash Yadav Vs Sher Singh
Delhi High Court · (2009) 2 ILR Delhi 283
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Sept 2008Allowed
Ex. Rfn. Devi Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 09 DEL CK 0115
Army Rules, 1954 — Rule 13, 13(3)(3)
High Courts19 Sept 2008Dismissed
Sham Murari Vs Rajneesh K. Kshyap and Another
Delhi High Court · (2008) 155 DLT 336
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(7), Order 37 Rule 4, Order 9 Rule 13, 151Delhi Rent Control Rules, 1959 — Rule 23Limitation Act, 1963 — Section 25(B), 25B(4), 5
High Courts19 Sept 2008
Pragati Steels Vs Union of India (UOI)
Delhi High Court · (2008) 4 ARBLR 141 : (2008) 153 DLT 529 : (2008) 106 DRJ 803 : (2009) 153 PLR 9
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(8)
High Courts19 Sept 2008Allowed
Mr. Vinay Jude Dias Vs Ms. Renajeet Kaur
Delhi High Court · AIR 2009 Delhi 70 : (2008) 2 DMC 589 : (2008) 106 DRJ 183 : (2008) 12 ILR Delhi 98
Civil Procedure Code, 1908 (CPC) — Section 40Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 — Section 3(2)Divorce Act, 1869 — Section 10A
High Courts19 Sept 2008
Commissioner of Income Tax Vs Hindustan Com. Inv. Trust Ltd.
Delhi High Court · (2009) 180 TAXMAN 440
High Courts18 Sept 2008
Masyc Projects Private Ltd. Vs Rajiv Rai Sachdev and Another
Delhi High Court · (2008) 09 DEL CK 0311
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 105, 106, 107, 53A
High Courts18 Sept 2008
Jaypee Brothers Medical Publishers (P) Ltd. Vs Dr. Ramya Raghu and Others
Delhi High Court · (2009) 2 ILR Delhi 250 : (2008) 38 PTC 212
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Copyright Act, 1957 — Section 18, 18(2), 19, 21, 22Specific Relief Act, 1877 — Section 42
High Courts18 Sept 2008
A.R. Khanna and Sons Vs D.T.C. and Others
Delhi High Court · (2008) 4 ARBLR 153
Arbitration Act, 1940 — Section 30, 33
High Courts18 Sept 2008
Dhan Raj alias Tek Chand and Another Vs State and Others
Delhi High Court · (2008) 09 DEL CK 0251
Succession Act, 1925 — Section 281, 63
High Courts18 Sept 2008
G.D. Mehta Vs Ashok Honda and Another
Delhi High Court · (2008) 09 DEL CK 0250
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts18 Sept 2008Dismissed
Banwari Lal Vs Punjab State Coop. Supply Mktd. Punjab State Coop. Supply Mktd. Vs Banwari Lal Radhey Mohan
Delhi High Court · (2008) 09 DEL CK 0226
Arbitration Act, 1940 — Section 20, 30, 33, 34Sales of Goods Act, 1930 — Section 42
High Courts18 Sept 2008Allowed
Manish Kumar Vs Mrs. Pratibha
Delhi High Court · (2009) 2 ILR Delhi 246
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24, 25
High Courts18 Sept 2008Disposed Off
Industrial Cables India Ltd. Vs A.A.I.F.R. and Others
Delhi High Court · (2008) 09 DEL CK 0167
Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 2008Allowed
The Chhotanagpur Regional Handloom Vs Association of Corporation and Apex
Delhi High Court · (2008) 09 DEL CK 0146
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12(3), 13, 13(3)
High Courts18 Sept 2008Dismissed
Lt. Cdr. K. Kochhar Vs Union of India (UOI) and Another
Delhi High Court · (2008) 09 DEL CK 0125
Navy Regulations — Rule 235, 236, 239
High Courts18 Sept 2008Dismissed
EX. Major Manjeet Singh Ahluwalia Vs Union of India (UOI) and Another
Delhi High Court · (2008) 154 DLT 192
Army Act, 1950 — Section 109, 111, 125, 164(2), 63Army Rules, 1954 — Rule 125, 22, 23, 24, 30Constitution of India, 1950 — Article 20, 21, 22, 226, 227
High Courts18 Sept 2008
Ritu Raj Kant Vs Anita
Delhi High Court · (2008) 2 DMC 827 : (2009) 2 ILR Delhi 242
Hindu Marriage Act, 1955 — Section 11, 24Penal Code, 1860 (IPC) — Section 406, 498A