High Courts01 Sept 2008
The New India Assurance Co. Ltd. Vs Smt. Satto, Sh. Sunil Kumar and Sh. Mohd. Qayum
Delhi High Court · (2008) 09 DEL CK 0118
Motor Vehicles Act, 1988 — Section 140, 173
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 44 of 138
High Courts01 Sept 2008
The New India Assurance Co. Ltd. Vs Sh. Harpal Singh, Sh. Sunil Kumar and Sh. Mohd. Qayum
Delhi High Court · (2008) 09 DEL CK 0117
Motor Vehicles Act, 1988 — Section 140, 173
High Courts01 Sept 2008Dismissed
Nidhi Jain Vs State and Others
Delhi High Court · (2008) 09 DEL CK 0013
Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts29 Aug 2008Dismissed
Kapur Singh Vs Central Industrial Security Force
Delhi High Court · (2008) 08 DEL CK 0247
Central Industrial Security Force Rules, 1969 — Rule 29A
High Courts29 Aug 2008
Sh. Dharamvir and Shrimati Taripata Rani Vs Sh. Subhrati @ Shabu, Sh. Khub Chand and The Oriental Insurance Company Ltd.
Delhi High Court · (2008) 08 DEL CK 0235
Motor Vehicles Act, 1988 — Section 173
High Courts29 Aug 2008
American Express Bank Ltd. and Another Vs Ravinder Kumar Saini
Delhi High Court · (2008) 08 DEL CK 0234
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 2A, 33C
High Courts29 Aug 2008
Mahaveer C. Singhvi Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0203
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts29 Aug 2008Disposed Off
Anjuman Cooperative Group Housing Society Ltd. (Regd.) Vs Registrar of Cooperative Societies and Others
Delhi High Court · (2008) 08 DEL CK 0171
Delhi Co-operative Societies Rules, 1973 — Rule 77Delhi Co-operative Societies Rules, 2007 — Rule 24(2), 30, 30(4), 36, 40
High Courts29 Aug 2008Disposed Off
Indian Household and Health Care Ltd. Vs State and Another
Delhi High Court · (2008) 08 DEL CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 468
High Courts29 Aug 2008Dismissed
Union of India (UOI) and Others Vs Select Impex Ltd.
Delhi High Court · (2008) 08 DEL CK 0109
High Courts29 Aug 2008
Rajesh @ Hunny @ Munny Vs State
Delhi High Court · (2008) 153 DLT 92
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 149, 302, 307, 32, 324
High Courts29 Aug 2008
Commissioner of Income Tax Vs Ashok Dua
Delhi High Court · (2009) 177 TAXMAN 494
Income Tax Act, 1961 — Section 132, 132A, 143(1), 143(3), 158B
High Courts29 Aug 2008
Mohan Construction Vs Union of India (UOI) and Others
Delhi High Court · (2008) 3 ARBLR 609 : (2008) 106 DRJ 859
Arbitration Act, 1940 — Section 15, 16, 30Contract Act, 1872 — Section 74
High Courts29 Aug 2008
M.N. Sharma and Others Vs Government of NCT of Delhi, Union Public Service Commission and Ms. Shashi Vasudeva
Delhi High Court · (2008) 08 DEL CK 0011
Constitution of India, 1950 — Article 309
High Courts28 Aug 2008
Sachin Gupta and Others Vs Delhi Subordinate Services and Others
Delhi High Court · (2008) 08 DEL CK 0257
Constitution of India, 1950 — Article 14, 15(3), 309Delhi Municipal Corporation Act, 1957 — Section 480(2), 98Delhi School Education Rules, 1973 — Rule 43
High Courts28 Aug 2008Dismissed
Krishan Kumar Gupta Vs Swadesh Bhushan Gupta
Delhi High Court · (2008) 152 DLT 556
Delhi Rent Control Act, 1958 — Section 25B, 25B(8)
High Courts28 Aug 2008
Commissioner of Income Tax Vs Realest Builders and Services Ltd.
Delhi High Court · (2009) 308 ITR 246 : (2009) 178 TAXMAN 163
Income Tax Act, 1961 — Section 36(1)
High Courts28 Aug 2008Dismissed
The New India Assurance Co. Ltd. Vs Sh. Malkhan Singh, Smt. Shanti Devi and Shri. Nasruddin
Delhi High Court · (2008) 08 DEL CK 0218
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts28 Aug 2008
Shri Rakesh Kumar Juneja and Others Vs Shri Rakesh Kathuria and Others
Delhi High Court · (2008) 08 DEL CK 0199
Criminal Procedure Code, 1973 (CrPC) — Section 202Debts Recovery Tribunal Act, 1993 — Section 19Specific Relief Act, 1963 — Section 31
High Courts28 Aug 2008Allowed
Hardev Singh Akoi Vs Jasdev Singh Akoi and Others
Delhi High Court · (2008) 38 PTC 399
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 27(2)