CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 50 of 138

High Courts19 Aug 2008Allowed

Union of India (UOI) Ministry of Home Affairs, The Registrar General of India and Union of India (UOI) Ministry of Personnel, PG and Pensions Department of Personnel and Training Vs All India Census Employees Association, O.P. Shara, President All India Census Employees Association, M.M. Samal, Secretary General All India Census Employees Association and S.K. Sen (Computor) Now re-designated as Senior Compiler All India Census Employees Association

Delhi High Court · (2008) 08 DEL CK 0048

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10
Read judgment
High Courts19 Aug 2008Dismissed

Gurbachan Singh Vs State

Delhi High Court · (2008) 154 DLT 325

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 27, 8Penal Code, 1860 (IPC) — Section 302
Read judgment
High Courts14 Aug 2008Dismissed

Mr. Vijay Shah Vs Mrs. Padmini Shah

Delhi High Court · (2008) 1 DMC 570 : (2009) 1 ILR Delhi 653

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 8, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 13(1), 21, 28
Read judgment
High Courts14 Aug 2008Dismissed

Sandeep Kumar Vs Neelam Bharti Gaur

Delhi High Court · (2008) 08 DEL CK 0219

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 23 Rule 1Hindu Marriage Act, 1955 — Section 13(1), 13B, 13B(1), 13B(2)Penal Code, 1860 (IPC) — Section 34, 498A
Read judgment
High Courts14 Aug 2008Dismissed

State Vs Sikandar Lal Jain and Others

Delhi High Court · (2008) 08 DEL CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 196(2), 313, 464, 465, 468Industries (Development and Regulation) Act, 1951 — Section 24Penal Code, 1860 (IPC) — Section 120B, 120B(2), 420, 467, 468
Read judgment