High Courts11 Sept 2008
Naresh Khetrapal Vs Union of India (UOI)
Delhi High Court · (2008) 154 DLT 183
Constitution of India, 1950 — Article 14, 19(1), 21Prisons Act, 1894 — Section 30, 56
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 38 of 138
High Courts11 Sept 2008
Arvind Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 09 DEL CK 0208
Constitution of India, 1950 — Article 226
High Courts11 Sept 2008Dismissed
Manmohan Verma Vs Sheela Sharma and Others
Delhi High Court · (2008) 09 DEL CK 0178
High Courts11 Sept 2008Dismissed
Krishan Chander Vs Delhi Transport Corporation and Another
Delhi High Court · (2008) 09 DEL CK 0172
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts11 Sept 2008
Devinder Singh Vs Delhi Transport Corporation Delhi Transport Corporation Vs Devinder Singh
Delhi High Court · (2008) 09 DEL CK 0170
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 33(2), 33A
High Courts11 Sept 2008
Bumbrah Electric Co. Vs Delhi Development Authority
Delhi High Court · (2008) 09 DEL CK 0123
Arbitration Act, 1940 — Section 14Contract Act, 1872 — Section 28, 30, 33
High Courts11 Sept 2008
United Breweries Ltd. Vs Indo Agro Industries
Delhi High Court · (2008) 154 DLT 16 : (2009) 39 PTC 87
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Sept 2008Dismissed
Uppal Engineering Corporation Vs C.W.C
Delhi High Court · (2008) 4 ARBLR 161 : (2009) 160 DLT 548
Arbitration Act, 1940 — Section 30, 33
High Courts11 Sept 2008Dismissed
Smt. Chhanno Devi Wd./o Sh. Daya Chand and Others Vs Ram Kewal, Reham Illahi and The New India Assurance Company Ltd.
Delhi High Court · (2008) 09 DEL CK 0066
Motor Vehicles (Amendment) Act, 1994 — Section 168
High Courts10 Sept 2008Allowed
Harish Chander Sharma Vs Birma Devi (deceased) through LRs.
Delhi High Court · (2008) 09 DEL CK 0317
Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)
High Courts10 Sept 2008
Manisha Yadav Vs University of Delhi and Another
Delhi High Court · (2008) 09 DEL CK 0291
Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 5, 5(1), 6
High Courts10 Sept 2008Dismissed
Tandan Kumar and Others Vs University of Delhi and Another
Delhi High Court · (2009) 1 ILR Delhi 714
Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2, 3, 4, 5, 5(1)
High Courts10 Sept 2008Allowed
Master Abhishek Mehra and Others Vs DLF Commercial Developers Ltd.
Delhi High Court · (2008) 4 ARBLR 189 : (2008) 154 DLT 518 : (2008) 106 DRJ 758 : (2009) 2 ILR Delhi 131
Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 12(3), 13, 16Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9
High Courts10 Sept 2008Dismissed
Shri Mangi Lal Meena, Ex-Sub-inspector Vs Lt. Governor and Others
Delhi High Court · (2008) 09 DEL CK 0242
Administrative Tribunals Act, 1985 — Section 19
High Courts10 Sept 2008Dismissed
Commissioner of Income Tax Vs Riso Kagaku Corpn.
Delhi High Court · (2008) 09 DEL CK 0200
Income Tax Act, 1961 — Section 201(1), 271C
High Courts10 Sept 2008Dismissed
Rajan Babu T.B. Hospital Patients Welfare Social Vs Smt. Savitri Devi and Another
Delhi High Court · (2008) 09 DEL CK 0171
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes (Central) Rules, 1957 — Rule 22, 24Industrial Disputes Act, 1947 — Section 10, 11, 17A, 2, 20(3)
High Courts10 Sept 2008Dismissed
Inderjeet Singh Vs Brijpal Singh @ Bijroo
Delhi High Court · (2008) 09 DEL CK 0114
High Courts10 Sept 2008
Sh. Mohinder Gupta Vs Sh. Subhash Mittal
Delhi High Court · (2008) 09 DEL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Sept 2008Disposed Off
Vijay Kumar Vs Harsh Lata Aggarwal
Delhi High Court · (2008) 09 DEL CK 0085
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24Income Tax Act, 1961 — Section 80(1), 80(ccc)
High Courts10 Sept 2008Allowed
Trading Engg. Vs Union of India (UOI)
Delhi High Court · (2008) 4 ARBLR 120 : (2008) 106 DRJ 711
Arbitration and Conciliation Act, 1996 — Section 31, 34