High Courts16 Dec 2008Allowed
Ranbaxy Laboratories Limited Vs Cipla Limited
Delhi High Court · (2011) 45 PTC 153
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Trade Marks Act, 1999 — Section 135(2)
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 4 of 138
High Courts16 Dec 2008Dismissed
Reliance Infrastructure Ltd. and Others Vs National Highway Authority of India and Another
Delhi High Court · (2008) 12 DEL CK 0095
Constitution of India, 1950 — Article 226National Highways Authority of India Act, 1988 — Section 33
High Courts16 Dec 2008Dismissed
DLF-Gayatri-Lor Joint Venture and Others Vs National Highway Authority of India and Another
Delhi High Court · (2008) 12 DEL CK 0094
Constitution of India, 1950 — Article 226
High Courts16 Dec 2008Dismissed
Shri Praveen Sharma Vs The Secretary Union Public Service Commission and The Secretary Ministry of Personal Public Grievances and Pensions Department of Personal and Training Government of India
Delhi High Court · (2009) 156 DLT 250 : (2009) 3 ILR Delhi 288 Supp
Administrative Service (Appointment by Competitive Examinations) Regulations, 1955 — Regulation 2, 3, 4Administrative Service (Recruitment) Rules, 1954 — Rule 7, 7(1), 7(2)
High Courts16 Dec 2008Allowed
D.B. Madan Vs Punjab National Bank and Another
Delhi High Court · (2009) 156 DLT 523 : (2009) 2 SLJ 368
High Courts16 Dec 2008Dismissed
Shri Praveen Sharma Vs The Secretary, Union Public Service Commission and The Secretary, Ministry of Personal, Public Grievances and Pensions, Department of Personal and Training, Government of India
Delhi High Court · (2009) 156 DLT 250 : (2009) 3 ILR Delhi 288 Supp
Administrative Service (Appointment by Competitive Examinations) Regulations, 1955 — Regulation 2, 3, 4Administrative Service (Recruitment) Rules, 1954 — Rule 7, 7(1), 7(2)
High Courts15 Dec 2008Allowed
General Manager N.T.P.C. and Another Vs Lt. Col. A.P. Singh (retd.) and Another
Delhi High Court · (2009) 156 DLT 572
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 151, 20Contract Act, 1872 — Section 28
High Courts15 Dec 2008
N.T.P.C. (General Manager) and Another Vs Lt. Col. A.P. Singh (Retd.) and Another
Delhi High Court · (2009) 154 PLR 8
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 151, 20Contract Act, 1872 — Section 28
High Courts15 Dec 2008
State of Delhi Vs Thakur Dass
Delhi High Court · (2008) 12 DEL CK 0162
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Dec 2008
D.D.A. Vs Pride Constructions
Delhi High Court · (2008) 12 DEL CK 0145
Delhi Development Act, 1957 — Section 53(B)
High Courts15 Dec 2008
Shri Rajiv K. Khanna Vs Shri Ravinder K. Nayar and Others
Delhi High Court · (2008) 12 DEL CK 0130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ASpecific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 3, 55(1)
High Courts15 Dec 2008Dismissed
Baba Leather Impex Pvt. Ltd. Vs Commissioner of Central Excise (Adjudication)
Delhi High Court · (2009) 235 ELT 801 : (2010) 19 STR 472
Customs Act, 1962 — Section 129E
High Courts15 Dec 2008
Umrao Singh Vs Delhi Admn
Delhi High Court · (2008) 12 DEL CK 0002
Delhi Development Act, 1957 — Section 22, 22(3), 56(2)Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 6Land Acquisition Act, 1894 — Section 4
High Courts14 Dec 2008Dismissed
Shri Ram Refrigeration Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 107 DRJ 522
Constitution of India, 1950 — Article 226, 227Research and Development Cess Act, 1986 — Section 2, 3, 3(1)Research and Development Cess Rules, 1987 — Rule 3
High Courts12 Dec 2008
Commissioner of Income Tax Vs Smt. Rani Shankar Mishra
Delhi High Court · (2009) 222 CTR 128 : (2010) 320 ITR 542 : (2009) 178 TAXMAN 324
Income Tax Act, 1961 — Section 15, 16, 17, 17(1), 17(3)
High Courts12 Dec 2008Allowed
Union of India (UOI) Vs Shish Pal Singh and Basant Kumar
Delhi High Court · (2008) 12 DEL CK 0191
Administrative Tribunals Act, 1985 — Section 21Limitation Act, 1963 — Section 5
High Courts12 Dec 2008Dismissed
Commissioner of Income Tax Vs Integrated Databases India Ltd.
Delhi High Court · (2009) 178 TAXMAN 432
Income Tax Act, 1961 — Section 10A, 10B(5), 80HHB(3), 80IA(7), 80J(6A)
High Courts12 Dec 2008Allowed
Nirmal Sareen and Others Vs Nilam Kumari Kapur and Others
Delhi High Court · (2009) 154 PLR 31
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 22 Rule 3, Order 8 Rule 1, 10
High Courts12 Dec 2008Dismissed
Yadav Flour Mills P. Ltd. Vs Globus Agronics Ltd.
Delhi High Court · (2009) 154 PLR 33
High Courts12 Dec 2008Dismissed
Iqbal Ahmed Vs Abid Khan and Others
Delhi High Court · (2008) 12 DEL CK 0158