High Courts12 Sept 2008
Jagdeep Singh @ Vicky Vs The State of NCT of Delhi
Delhi High Court · (2009) CriLJ 1242
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 37 of 138
High Courts12 Sept 2008
Commissioner of Income Tax Vs Apparel Export Promotion Council
Delhi High Court · (2009) 176 TAXMAN 19
Income Tax Act, 1961 — Section 11(4A)
High Courts12 Sept 2008Dismissed
Cadila Health Care Ltd. Vs Dabur India Ltd.
Delhi High Court · (2008) 38 PTC 617
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts12 Sept 2008
Sat Pal Sharma and Another Vs Nirmal Sharma
Delhi High Court · (2008) 09 DEL CK 0249
High Courts12 Sept 2008Dismissed
Ram K. Mahbubani Vs Union of India (UOI) and Another
Delhi High Court · (2008) 153 DLT 471 : (2008) 106 DRJ 906 : (2009) 1 RCR(Criminal) 582
Criminal Procedure Code, 1973 (CrPC) — Section 228Extradition (Amendment) Act, 1993 — Section 8Extradition Act, 1962 — Section 10, 11, 12, 13, 14
High Courts12 Sept 2008Dismissed
S. Gurdeep Singh Vs S. Surjeet Singh and Others
Delhi High Court · (2008) 09 DEL CK 0203
High Courts12 Sept 2008Allowed
Richa and Company Vs Shri Suresh Chand Richa and Company and Another Vs Shri Sunil Kumar
Delhi High Court · (2008) 09 DEL CK 0183
Factories Act, 1948 — Section 51Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33(3), 33(5)
High Courts12 Sept 2008Dismissed
Shri Rajinderpal Singh Vs The State
Delhi High Court · (2008) 09 DEL CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 319, 397, 397(1)Passports Act, 1967 — Section 12(1), 3Penal Code, 1860 (IPC) — Section 120B, 380, 411, 419, 420
High Courts12 Sept 2008Dismissed
Shri Dharam Bir Prasad Gupta Vs Shri Ved Prakash Gupta
Delhi High Court · (2009) 2 ILR Delhi 146
Transfer of Property Act, 1882 — Section 106, 106(1), 107, 116
High Courts12 Sept 2008
State Vs Mohd. Iqbal Ghazi and Others Vivek Gogia Vs State
Delhi High Court · (2008) 09 DEL CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(1), 156(3), 173Penal Code, 1860 (IPC) — Section 302, 308, 323, 324, 334
High Courts12 Sept 2008Dismissed
Cadila Health Care Ltd. Vs Shree Baidyanath Ayurved Bhawan Pvt. Ltd.
Delhi High Court · (2008) 09 DEL CK 0124
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts12 Sept 2008Dismissed
Khem Chand Vs Hari Kumar Sharma @ Pappu
Delhi High Court · (2008) 09 DEL CK 0106
High Courts12 Sept 2008Dismissed
Sh. Poorna Singh Kain Vs Union of India (UOI) and Others
Delhi High Court · (2008) 09 DEL CK 0059
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22(2)
High Courts12 Sept 2008Dismissed
Tarun Bhatnagar Vs DMRC and Others
Delhi High Court · (2008) 155 DLT 734
Constitution of India, 1950 — Article 226
High Courts12 Sept 2008Dismissed
United India Insurance Co. Ltd. Vs Durga Dass @ Durga Prasad, Jagdish Chand and Suresh Chand Aggarwal
Delhi High Court · (2008) 09 DEL CK 0046
Motor Vehicles Act, 1988 — Section 14, 149, 149(1), 149(2), 170
High Courts12 Sept 2008
Frank Finn Management Consultants Vs Mr. Subhash Motwani and Another
Delhi High Court · (2008) 154 DLT 95 : (2008) 106 DRJ 921 : (2009) 2 ILR Delhi 158
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts12 Sept 2008Allowed
Sandeep Sheoran Vs Vice Chancellor Delhi University and Others
Delhi High Court · (2008) 155 DLT 332
Constitution of India, 1950 — Article 226
High Courts11 Sept 2008Dismissed
Smt. Chhanno Devi and Others Vs Ram Kewal, Reham Illahi and The New India Assurance Company Ltd.
Delhi High Court · (2008) 09 DEL CK 0296
Motor Vehicles (Amendment) Act, 1994 — Section 168
High Courts11 Sept 2008Dismissed
Rakesh Dabas Vs Financial Commissioner and Others
Delhi High Court · (2008) 09 DEL CK 0293
Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 6East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 21(2)
High Courts11 Sept 2008Allowed
Ex. Hony. Capt. Kirori Lal Vs Union of India (UOI) and Others
Delhi High Court · (2008) 09 DEL CK 0234
Pension Regulations for Army, 1961 — Regulation 179, 179(2), 180