High Courts28 Aug 2008Dismissed
Shri Rajiv Suri Vs Shri Rajesh Goesl and Another
Delhi High Court · (2008) 9 ILR Delhi 148
Limitation Act, 1877 — Article 91Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 31
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 45 of 138
High Courts28 Aug 2008Dismissed
Rajesh Kumar Menghani Vs Chief Urban Planner Pd Cell
Delhi High Court · (2008) 3 ARBLR 557
High Courts28 Aug 2008
Shri Rajendra Parshad and Another Vs Shri Sukh Dev and Another
Delhi High Court · (2008) 08 DEL CK 0155
High Courts28 Aug 2008
Gaon Sabha Kakrola Vs Sarbati and Another
Delhi High Court · (2009) 1 ILR Delhi 695
Delhi Land Reforms Act, 1954 — Section 22, 23, 24, 25, 26Land Acquisition Act, 1894 — Section 30, 31Punjab Land Revenue Act, 1887 — Section 5
High Courts28 Aug 2008
Subhash Sethi Vs Shanti Lal Bhatia
Delhi High Court · (2008) 08 DEL CK 0113
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts28 Aug 2008
Sushil Bhardwaj Vs Ved Parkash Shastri
Delhi High Court · (2008) 7 ILR Delhi 160
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 6(1), Order 12 Rule 6(2), Order 20 Rule 6, Order 39 Rule 4
High Courts28 Aug 2008Dismissed
Durga Periwal Vs Punjab National Bank and Others
Delhi High Court · (2008) 154 DLT 514
Constitution of India, 1950 — Article 226, 32Evidence Act, 1872 — Section 91, 92
High Courts28 Aug 2008
Poddar Pigments Limited Vs Commissioner of Income Tax and Another
Delhi High Court · (2009) 222 CTR 309 : (2008) 175 TAXMAN 302
Income Tax Act, 1961 — Section 139(5), 143(1), 264, 264(2), 264(3)Limitation Act, 1963 — Section 5
High Courts28 Aug 2008Dismissed
Hotel Rajdoot Pvt. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · AIR 2009 Delhi 26 : (2008) 152 DLT 606 : (2008) 105 DRJ 645
Constitution of India, 1950 — Article 14, 19(1)
High Courts28 Aug 2008
Union of India (UOI) Vs Peekay Industries
Delhi High Court · (2008) 3 ARBLR 569
Arbitration Act, 1940 — Section 16, 30, 33Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Aug 2008Allowed
Shri Vijay Kumar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 153 DLT 342
Central Reserve Police Force Rules, 1955 — Rule 26
High Courts27 Aug 2008Dismissed
Metal Distributors (UK) Limited Vs Emmsons International Limited and another
Delhi High Court · (2008) 4 ILR Delhi 147 Supp
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(a), 20, 20(c)Contract Act, 1872 — Section 28
High Courts27 Aug 2008Dismissed
Shri Inder Sain Bedi Vs Chopra Electricals
Delhi High Court · (2008) 08 DEL CK 0156
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 19, 151
High Courts27 Aug 2008
Shree Glass Traders Vs Lakshmi Float Glass Ltd.
Delhi High Court · (2008) 08 DEL CK 0147
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(2), Order 37 Rule 3
High Courts27 Aug 2008
HB Leasing and Finance Co. Ltd. Vs Mahavir Spinning Mills Ltd.
Delhi High Court · (2008) 4 BC 398 : (2008) 153 DLT 293 : (2008) 106 DRJ 566 : (2009) 2 ILR Delhi 487
High Courts27 Aug 2008Allowed
National Highways Authority of India Vs Ssangyong - OSE (JV)
Delhi High Court · (2008) 08 DEL CK 0134
Arbitration and Conciliation Act, 1996 — Section 31, 32, 32(2), 32(3), 33
High Courts27 Aug 2008Allowed
Mother Garjiya Educational and Cultural Society Vs Union of India (UOI) and Others
Delhi High Court · (2008) 7 ILR Delhi 149
Land Acquisition Act, 1894 — Section 17, 4, 4(1), 45, 45(1)Post Office Act, 1898 — Section 28, 29
High Courts27 Aug 2008Allowed
Mahanagar Telephone Nigam Ltd. Vs Smt. Shakuntla Rekhi and Another
Delhi High Court · (2008) 08 DEL CK 0122
Central Civil Services (Pension) Rules, 1972 — Rule 50(1)Payment of Gratuity Act, 1972 — Section 4(1)
High Courts27 Aug 2008
Commissioner of Income Tax Vs Smt. Nilofer I. Singh
Delhi High Court · (2009) 221 CTR 277 : (2009) 309 ITR 233 : (2009) 176 TAXMAN 252
Income Tax Act, 1922 — Section 12B, 12B(2)Income Tax Act, 1961 — Section 143(3), 36(1), 36(2), 45, 45(1)