High Courts21 Aug 2008Dismissed
Bishan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 152 DLT 582 : (2008) 119 FLR 629
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 48 of 138
High Courts21 Aug 2008Dismissed
Municipal Corporation of Delhi Vs Gupta Brothers
Delhi High Court · (2008) 3 ARBLR 545 : (2008) 105 DRJ 630
Arbitration and Conciliation Act, 1996 — Section 34
High Courts21 Aug 2008Dismissed
Prem Nath Bali Vs The High Court of Delhi and Another
Delhi High Court · (2008) 153 DLT 150 : (2008) 106 DRJ 221 : (2009) 120 FLR 55 : (2009) 2 ILR Delhi 447
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(5), 14(18)
High Courts21 Aug 2008Allowed
St. Stephen''s College Vs University of Delhi and Another
Delhi High Court · (2008) 152 DLT 228 : (2008) 106 DRJ 401 : (2009) 2 ILR Delhi 472
Constitution of India, 1950 — Article 19(1), 30, 30(1)
High Courts21 Aug 2008
Commissioner of Income Tax Vs Kapil Dev
Delhi High Court · (2009) 224 CTR 110 : (2009) 177 TAXMAN 6
Income Tax Act, 1961 — Section 143(3), 147
High Courts21 Aug 2008Dismissed
Avtar Vinayak Vs Delhi Development Authority and Others
Delhi High Court · (2008) 152 DLT 486 : (2008) 106 DRJ 440
Delhi Co-operative Societies Act, 1972 — Section 55, 59(2)Delhi Co-operative Societies Rules, 1973 — Rule 25
High Courts21 Aug 2008Dismissed
V.K. Mangla Assistant Library and Information Officer Vs Union of India (UOI)
Delhi High Court · (2008) 08 DEL CK 0157
Administrative Tribunals Act, 1985 — Section 19
High Courts21 Aug 2008
Commissioner of Income Tax Vs Dalmia Cement (Bharat) Ltd.
Delhi High Court · (2008) 08 DEL CK 0141
High Courts21 Aug 2008Allowed
Ex-Havildar Tilak Raj Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0127
High Courts21 Aug 2008Dismissed
Gaurav Singhal Vs Mugdha Cosmetics and Another
Delhi High Court · (2008) 08 DEL CK 0125
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Aug 2008
Commissioner of Income Tax Vs Raghunath Murti
Delhi High Court · (2008) 220 CTR 102 : (2009) 178 TAXMAN 144
Companies Act, 1956 — Section 23(1), 309(5A), 309(5B)Income Tax Act, 1961 — Section 15
High Courts21 Aug 2008
Court on its own motion Vs State and Others
Delhi High Court · (2009) CriLJ 677 : (2008) 151 DLT 695 : (2008) 105 DRJ 557 : (2009) 5 RCR(Criminal) 652
Constitution of India, 1950 — Article 21, 215Contempt of Courts Act, 1971 — Section 2, 2Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts21 Aug 2008
Commissioner of Income Tax Vs Microsoft Corporation of India Pvt. Ltd.
Delhi High Court · (2008) 220 CTR 410 : (2008) 106 DRJ 395 : (2008) 2 ILR Delhi 1367 : (2009) 176 TAXMAN 395
Income Tax Act, 1961 — Section 143(3), 260A, 37(1)
High Courts21 Aug 2008Dismissed
Akhtari Begum and Others Vs Abdul Qadir
Delhi High Court · (2008) 08 DEL CK 0028
Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)
High Courts21 Aug 2008Dismissed
Prem Nath Bali Vs High Court of Delhi and another
Delhi High Court · (2009) 120 FLR 55
High Courts21 Aug 2008Dismissed
National Insurance Company Limited Vs Smt. Rajbala and Others
Delhi High Court · (2008) 08 DEL CK 0007
Motor Vehicles Act, 1988 — Section 140, 163A, 163A(3), 163B, 166
High Courts20 Aug 2008
Akhil Dilli Prathmik Shikshak Sangh (Regd.) Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2008) 106 DRJ 434 : (2008) ILR Delhi 138 Supp
Constitution of India, 1950 — Article 226, 324, 324(6)Representation of the People Act, 1950 — Section 29
High Courts20 Aug 2008
Siri Ram Syal and Sons (Engineers) Pvt. Ltd. Vs IRCON International Ltd. and Another
Delhi High Court · (2008) 08 DEL CK 0256
Arbitration Act, 1940 — Section 14, 17Arbitration and Conciliation Act, 1996 — Section 30, 33
High Courts20 Aug 2008
Union of India (UOI) Vs Modern Laminators Ltd.
Delhi High Court · (2008) 3 ARBLR 489
Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 34(4)Sales of Goods Act, 1930 — Section 28, 28(2), 41, 42
High Courts20 Aug 2008Dismissed
Hansalaya Properties and Another Vs Dalmia Cement (Bharat) Ltd.
Delhi High Court · (2008) 106 DRJ 820
Evidence Act, 1872 — Section 91