High Courts04 Sept 2008
Food Corporation of India Vs Reed Medway Packaging Co. of India
Delhi High Court · (2008) 09 DEL CK 0218
Arbitration Act, 1940 — Section 34
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 42 of 138
High Courts04 Sept 2008Dismissed
The Executive Director, MTNL and The Area Manager (Telephone) Vs Shri Sher Singh and Union of India (UOI)
Delhi High Court · (2008) 09 DEL CK 0209
Prevention of Corruption Act, 1988 — Section 13, 7
High Courts04 Sept 2008Dismissed
Phoolwati Vs State and Others
Delhi High Court · (2008) 09 DEL CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 365
High Courts04 Sept 2008Disposed Off
Sh. Anil Kumar Sharma, Amit Kaushik and Sumit Kaushik Vs Sh. Amod Kumar, Sh. Mohan Singh and National Insurance Co. Ltd.
Delhi High Court · (2008) 09 DEL CK 0157
Motor Vehicles Act, 1988 — Section 173
High Courts04 Sept 2008Dismissed
Rajender Kumar Meena Vs Smt. Vimla Devi
Delhi High Court · (2008) 09 DEL CK 0133
Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1877 — Section 20Specific Relief Act, 1963 — Section 23
High Courts04 Sept 2008
Lt. Col. Hari Chand Vs Union of India (UOI)
Delhi High Court · (2008) 09 DEL CK 0132
Land Acquisition Act, 1894 — Section 18, 25, 28, 4, 9
High Courts04 Sept 2008Dismissed
Joginder Kaur Vs Sandeep Kumar
Delhi High Court · (2008) 09 DEL CK 0131
High Courts04 Sept 2008
Mehar Chand and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 09 DEL CK 0128
Delhi Development Act, 1957 — Section 15, 21, 22, 22(3), 3Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 12, 13, 2, 24, 3Land Acquisition Act, 1894 — Section 4
High Courts04 Sept 2008Dismissed
Sh. Anil Kumar Sharma Vs Sh. Amod Kumar, Sh. Mohan Singh and National Insurance Co. Ltd.
Delhi High Court · (2008) 09 DEL CK 0075
Motor Vehicles Act, 1988 — Section 173
High Courts04 Sept 2008Dismissed
International Breweries Pvt. Ltd. Vs Mohan Meakins Ltd. and Another
Delhi High Court · (2008) 3 ARBLR 581 : (2008) 153 DLT 399
Arbitration and Conciliation Act, 1996 — Section 11(6), 2(1), 34, 36, 37Civil Procedure Code, 1908 (CPC) — Section 20
High Courts03 Sept 2008Allowed
Delhi Transport Corporation Vs Shri Gian Chand
Delhi High Court · (2008) 153 DLT 360
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts03 Sept 2008Dismissed
Bilori Vs Delhi Transport Corporation
Delhi High Court · (2008) 153 DLT 499
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts03 Sept 2008
Commissioner of Income Tax Vs Bechton Dickinson India (P) Ltd.
Delhi High Court · (2008) 175 TAXMAN 350
High Courts03 Sept 2008
J.K.V.B. Properties Vs Banarsi Das and Son
Delhi High Court · (2008) 09 DEL CK 0217
High Courts03 Sept 2008Dismissed
Sunita Devi Vs Government of NCT and Sri R.L. Srivastava, Inquiry Officer
Delhi High Court · (2008) 153 DLT 137 : (2009) 120 FLR 947 : (2009) 2 ILR Delhi 532
Administrative Tribunals Act, 1985 — Section 19
High Courts03 Sept 2008Allowed
Shri Narendra Kumar Vs Delhi Transport Corporation
Delhi High Court · (2008) 09 DEL CK 0198
High Courts03 Sept 2008Dismissed
Gulshan Kumar Vs Sunil Kukreja
Delhi High Court · (2008) 09 DEL CK 0083
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts03 Sept 2008Dismissed
Beat All Sports Vs State Trading Corporation Of India (STC)
Delhi High Court · (2008) 09 DEL CK 0081
Arbitration Act, 1940 — Section 30, 33, 37(3)
High Courts03 Sept 2008
Major Gaurav Bhandari Vs Union of India (UOI) and Another
Delhi High Court · (2008) 09 DEL CK 0026
Army Act, 1950 — Section 27Constitution of India, 1950 — Article 226