High Courts08 Aug 2008Allowed
A.K. Karmakar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0268
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 53 of 138
High Courts08 Aug 2008Dismissed
Instructor Welfare Parishad Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0266
Constitution of India, 1950 — Article 14, 16, 39
High Courts08 Aug 2008
Commissioner of Income Tax Vs Batra Bhatta Company
Delhi High Court · (2008) 220 CTR 531 : (2008) 106 DRJ 389 : (2010) 321 ITR 526 : (2008) 174 TAXMAN 444
Income Tax Act, 1961 — Section 139, 143(1), 143(3), 147, 148
High Courts08 Aug 2008
Union of India (UOI) Vs M.L. Mehta
Delhi High Court · (2008) 08 DEL CK 0242
Central Civil Services (Pension) Rules, 1972 — Rule 70(1), 8, 9
High Courts08 Aug 2008Allowed
Union of India (UOI) and Others Vs S.V. Nagarajan
Delhi High Court · (2008) 153 DLT 406
High Courts08 Aug 2008Dismissed
Ramesh Chand Sachdeva Vs Raj Kumar Manchanda and Others
Delhi High Court · (2008) 153 DLT 191
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 45, 45(3), 45(4)
High Courts08 Aug 2008
Commissioner of Income Tax Vs Atam Prakash and Sons Commissioner of Income Tax Vs Om Prakash
Delhi High Court · (2008) 219 CTR 164 : (2008) 175 TAXMAN 499
Easements Act, 1882 — Section 52Income Tax Act, 1922 — Section 16(1), 16(34)Income Tax Act, 1961 — Section 2(14), 2(47), 256(1), 45, 45(1)
High Courts08 Aug 2008Dismissed
Vinod Kapoor Vs Kailash Sethi
Delhi High Court · (2008) 8 AD 461
Delhi Rent Control Act, 1958 — Section 14D
High Courts08 Aug 2008Allowed
Mrs. Sangeeta Garg Vs Sh. Deepak Bansal and Another
Delhi High Court · (2008) 155 DLT 173 : (2009) 2 ILR Delhi 82
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 6, Order 7 Rule 11, Order 7 Rule 7, 151Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Aug 2008Dismissed
Mansoor Mumtaz and Others Vs Saudi Arabian Airlines Corporation
Delhi High Court · (2008) 154 DLT 346
Carriage by Air Act, 1972 — Section 7Carriage by Air Rules — Rule 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 86, 86(1), 87A
High Courts08 Aug 2008
Union of India (UOI) and Another Vs Sanghu Chakra Hotels Private Limited and Another
Delhi High Court · (2008) 3 ARBLR 255 : (2008) 152 DLT 651
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 24, 28, 28(1), 28(3), 31(3)Companies Act, 1956 — Section 391, 392, 393, 394
High Courts08 Aug 2008
Mohan Lal Kapoor Vs Jawahar Lal Kapoor and Another
Delhi High Court · (2008) 08 DEL CK 0197
Contract Act, 1872 — Section 51, 52
High Courts08 Aug 2008Allowed
Dr. (Mrs.) Kusum Nehra Vs Dr. B.R. Ambedkar College and Others
Delhi High Court · (2008) 153 DLT 162 : (2008) 106 DRJ 16
Delhi University Ordinances — Ordinance 12
High Courts08 Aug 2008Allowed
Himachal Joint Venture Vs Panilpina World Transport (India) Pvt. Ltd.
Delhi High Court · AIR 2009 Delhi 88 : (2008) 3 ARBLR 497 : (2008) 106 DRJ 424 : (2008) ILR Delhi 101 Supp
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 74Evidence Act, 1872 — Section 91
High Courts08 Aug 2008Dismissed
Lohia Developers (India) P. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0128
Constitution of India, 1950 — Article 226, 227, 300ALand Acquisition Act, 1894 — Section 10, 17, 17(1), 17(4), 4
High Courts08 Aug 2008
Smt. Veeran Devi Vs S. Subhash
Delhi High Court · (2008) 12 ILR Delhi 1 Supp
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 7 Rule 2, Order 7 Rule 7Evidence Act, 1872 — Section 114(e)General Clauses Act, 1897 — Section 27
High Courts08 Aug 2008
Shri Harjeet Singh Vs Shri Suraj Prakash, The New India Assuranc Company Limited and Shri Kishan Pal Singh
Delhi High Court · (2008) 08 DEL CK 0110
Motor Vehicles Act, 1988 — Section 173
High Courts08 Aug 2008Dismissed
Delhi Development Authority Vs Thakur Dass
Delhi High Court · (2008) 08 DEL CK 0103
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Aug 2008Dismissed
Sh. Inder Pal Khanna Vs Commander Bhupidner Singh Rekhi (Rtd.)
Delhi High Court · (2008) 12 ILR Delhi 20
Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(3)
High Courts08 Aug 2008
O.P. Chirania and Another Vs The Director of Lotteries and Dy. Secy. to Govt. of Haryana
Delhi High Court · (2008) 152 DLT 100 : (2008) 106 DRJ 77 : (2009) 5 RCR(Criminal) 30
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 473, 482General Clauses Act, 1897 — Section 5