High Courts08 Aug 2008Dismissed
DDA Vs Jagdish Chopra
Delhi High Court · (2008) 08 DEL CK 0043
Civil Procedure Code, 1908 (CPC) — Section 100Delhi Development Act, 1957 — Section 43, 43(1)General Clauses Act, 1897 — Section 27
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 54 of 138
High Courts08 Aug 2008Dismissed
Priyanka Vivek Batra Vs Neeru Malik and Others
Delhi High Court · (2008) 154 DLT 354 : (2008) 3 ILR Delhi 87 Supp
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 7 Rule 11, 16Limitation Act, 1963 — Article 58
High Courts08 Aug 2008Allowed
Sanjay Banaik Vs State and Another
Delhi High Court · (2008) 106 DRJ 93 : (2008) 4 JCC 371
Criminal Procedure Code, 1973 (CrPC) — Section 251, 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141(2), 142
High Courts08 Aug 2008Dismissed
ICICI Lombard General Insurance Co. Ltd. Vs Smt. Mala Devi Mehra, Sh. Om Prakash Mehra, Sh. Pradeep Kumar and Sh. Naresh
Delhi High Court · (2006) ACJ 2620 : (2008) 105 DRJ 673
Motor Vehicles Act, 1988 — Section 163A, 168, 173
High Courts07 Aug 2008Dismissed
Prof. A.K. Sharma and Others Vs Union of India (UOI) and Another
Delhi High Court · (2008) 08 DEL CK 0271
High Courts07 Aug 2008Allowed
Hari Prakash Edn. Welfare Society Vs DDA and Another
Delhi High Court · (2008) 152 DLT 84 : (2008) 106 DRJ 69
Delhi Development Act, 1957 — Section 53(B)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 15
High Courts07 Aug 2008
The Commissioner of Income Tax Vs Shri S. Dhanabal
Delhi High Court · (2009) 309 ITR 268 : (2009) 178 TAXMAN 242
Income Tax Act, 1961 — Section 143(3), 271(1), 80HHE
High Courts07 Aug 2008Dismissed
Const. Jasbr Singh, No. 803/SW Now 587/SW (PIS No. 28881923) Vs Government of NCT of Delhi and Inquiry Officer
Delhi High Court · (2008) 151 DLT 782
Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(2), 16
High Courts07 Aug 2008
S. Gurucharan Singh Bhasin Vs S.S. Mota Singh (Nila) Charitable Trust and Others
Delhi High Court · (2008) 08 DEL CK 0229
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 92, 92(1)
High Courts07 Aug 2008Dismissed
The New India Assurance Co. Ltd. Vs Brijesh Maji @ Viresh, Mustkim and Ashok Kumar Chawla
Delhi High Court · (2009) ACJ 1971
Motor Vehicles Act, 1988 — Section 173, 2, 2(17), 2(21), 2(24)
High Courts07 Aug 2008Disposed Off
R.P. Buildwell Pvt. Ltd. Vs Gupta Sales Agencies
Delhi High Court · (2008) 08 DEL CK 0150
High Courts07 Aug 2008Disposed Off
Shri Jai Prakash Vs Shri Sunit
Delhi High Court · (2008) 08 DEL CK 0146
High Courts07 Aug 2008Dismissed
Mr. Manish Sood Vs Ms. Vandana Bhardwaj
Delhi High Court · (2008) 08 DEL CK 0145
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Specific Relief Act, 1963 — Section 34, 41
High Courts07 Aug 2008Partly Allowed
Union of India (UOI) Vs Southern Commercial Enterprises, Guest Keen Williams Ltd. and Arim Metal Industries Pvt Ltd.
Delhi High Court · (2008) 08 DEL CK 0143
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 78B
High Courts07 Aug 2008
Satish Chandra Vs Deputy Commissioner of Police (Licensing)
Delhi High Court · (2008) 08 DEL CK 0118
Union Territory of Delhi Keeping of Places of Public Entertainment Regulations, 1980 — Regulation 20, 21, 6
High Courts07 Aug 2008
Jitender Pal Bhardwaj Vs Delhi Development Authority
Delhi High Court · (2008) 106 DRJ 361
High Courts07 Aug 2008Allowed
Soul Vs Deputy Commissioner of Income Tax
Delhi High Court · (2008) 220 CTR 211 : (2010) 323 ITR 305 : (2008) 173 TAXMAN 468
Income Tax Act, 1961 — Section 220(6), 222, 226(3)
High Courts07 Aug 2008
Roshni Vs Satinder Krishan
Delhi High Court · (2008) 08 DEL CK 0096
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Adoptions and Maintenance Act, 1956 — Section 19Hindu Marriage Act, 1955 — Section 28
High Courts07 Aug 2008
Shri Harsh Malhotra Vs Shri Lal Chand Malhotra (since deceased through Legal Representatives Smt. Sudha Vadehra and Shri Rakesh Malhotra) and Bajaj Auto Ltd.
Delhi High Court · (2008) 08 DEL CK 0095
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies Act, 1956 — Section 10, 111, 111(1), 146, 155
High Courts07 Aug 2008Dismissed
Hindustan Lever Limited (Since Brooke Bond Lipton India Ltd. amalgamated with Hindustan Lever Ltd.) Vs Shri Dan Singh Bawa, Smt Savitri Bawa, Mr. Anand Singh Bawa and Mr. Anoop Singh Bawa
Delhi High Court · (2008) 08 DEL CK 0094