High Courts03 Sept 2008
Glaverbel S.A. Vs Dave Rose and Others
Delhi High Court · (2008) 152 DLT 577 : (2008) 38 PTC 204
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 10
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 43 of 138
High Courts03 Sept 2008
Child Welfare Committee Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2008) 152 DLT 586 : (2009) 2 ILR Delhi 508
Constitution of India, 1950 — Article 15(3), 24, 39Criminal Procedure Code, 1973 (CrPC) — Section 164Hindu Adoptions and Maintenance Act, 1956 — Section 17, 9(5)
High Courts03 Sept 2008
Union Public Service Commission Vs Shiv Shambhu and Others
Delhi High Court · (2008) 9 AD 289 : (2009) 1 ILR Delhi 704
Constitution of India, 1950 — Article 320Right to Information Act, 2005 — Section 19(3), 8(1), 8(2), 9
High Courts02 Sept 2008Allowed
Pooja Aggarwal Vs Sakata Inx (India) Ltd.
Delhi High Court · (2008) 09 DEL CK 0320
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Transfer of Property Act, 1882 — Section 106, 116
High Courts02 Sept 2008Dismissed
The Oriental Insurance Co. Ltd. Vs Smt. Rajindri and Others
Delhi High Court · (2008) 09 DEL CK 0292
Motor Vehicles Act, 1988 — Section 10, 145, 147(3), 149(2), 170
High Courts02 Sept 2008Dismissed
Shri R.K. Jain Vs Union of India (UOI) and Delhi Milk Scheme (DMS)
Delhi High Court · (2008) 09 DEL CK 0255
Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226, 227
High Courts02 Sept 2008
Shri Mohd. Shamim and Another Vs Shahnawaz Khan and Another
Delhi High Court · (2008) 09 DEL CK 0237
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, Order 8 Rule 3Press and Registration of Books Act, 1867 — Section 4, 5
High Courts02 Sept 2008Allowed
Hero Exports Vs Tiffins Barytes
Delhi High Court · (2008) 09 DEL CK 0229
Arbitration and Conciliation Act, 1996 — Section 11, 16, 45, 6
High Courts02 Sept 2008
Punnamana Agencies Vs Marubeni Corporation and Others
Delhi High Court · (2008) 09 DEL CK 0061
Partnership Act, 1932 — Section 56, 69, 69(2)Presidency Small Cause Courts Act, 1882 — Section 19
High Courts02 Sept 2008Dismissed
Municipal Corporation of Delhi Vs Rati Ram
Delhi High Court · (2008) 153 DLT 284 : (2008) 119 FLR 828 : (2009) 2 ILR Delhi 502 : (2009) 1 LLJ 629
High Courts01 Sept 2008Dismissed
Ex. Wing Commander V. Mehta Vs Union of India (UOI) and Others
Delhi High Court · (2008) 153 DLT 210
Air Force Act, 1950 — Section 19Air Force Rules, 1969 — Rule 16, 16(2), 16(3), 16(5), 17Constitution of India, 1950 — Article 226
High Courts01 Sept 2008Dismissed
Raj Kumar Tomar Vs Sh. Vinesh Kumar Jain and Others
Delhi High Court · (2009) 2 ILR Delhi 108
Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1988 — Section 110C(2A), 110D, 146, 147, 147(1)
High Courts01 Sept 2008Dismissed
E.C.S.E.P. Council Vs Central Information Commission and Others
Delhi High Court · (2008) 09 DEL CK 0297
Right to Information Act, 2005 — Section 2
High Courts01 Sept 2008Dismissed
N. Chirag Travels (P) Ltd. Vs Ashwani Kumar and Another
Delhi High Court · (2008) 4 BC 379
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts01 Sept 2008Dismissed
Dabur India Limited Vs Commissioner of Income Tax
Delhi High Court · (2008) 219 DLT 152
Income Tax Act, 1961 — Section 14, 143(1), 143(2), 2(45), 260A
High Courts01 Sept 2008
Intercontinental Conslt. and Tech. Pvt. Ltd. Vs Union of India (UOI)
Delhi High Court · (2008) 12 STR 689 : (2009) 19 STT 320
Finance Act, 1994 — Section 66, 67Service Tax (Determination of Value) Rules, 2006 — Rule 5
High Courts01 Sept 2008
New India Assurance Co. Ltd. Vs Har Lal and Others
Delhi High Court · (2009) ACJ 1162
High Courts01 Sept 2008Dismissed
Union of India (UOI) Vs Prabhu Steel Industries Ltd.
Delhi High Court · (2008) 09 DEL CK 0204
Arbitration Act, 1940 — Section 11, 12, 33, 5
High Courts01 Sept 2008Allowed
Smt. Priya Rani Jaggi Vs Sh. Om Prakash Jaggi and Another
Delhi High Court · (2008) 12 ILR Delhi 76 Supp
Arbitration and Conciliation Act, 1996 — Section 2, 36, 42, 69, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 7Partnership Act, 1932 — Section 20, 3(a), 69, 69(1)
High Courts01 Sept 2008Dismissed
Sona Spices Pvt. Ltd. Vs Soongachi Tea Industries Pvt. Ltd.
Delhi High Court · (2010) 42 PTC 718