COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 55 of 138

High Courts07 Aug 2008Dismissed

Northern Coalfields Ltd. Vs Heavy Engineering Corporation Ltd. and Another

Delhi High Court · (2008) 105 DRJ 710 : (2009) 1 ILR Delhi 633

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 7Constitution of India, 1950 — Article 131

High Courts07 Aug 2008

Col. Harish Chandra Goswamy Vs Union of India (UOI) and Others

Delhi High Court · (2008) 152 DLT 93 : (2008) 106 DRJ 37

High Courts07 Aug 2008

Vinod Kumar Jain Vs Union of India (UOI) and Another

Delhi High Court · (2008) 106 DRJ 27 : (2009) 1 ILR Delhi 616

Recycled Plastics Manufacture and Usage Rules, 1999 — Rule 6

High Courts07 Aug 2008Allowed

Sarvadeshik Arya Pratinidhi Sabha Regd. and Another Vs Kailash Nath Singh Yadav and Others

Delhi High Court · (2008) 08 DEL CK 0050

High Courts07 Aug 2008Dismissed

Rakesh Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2008) 152 DLT 663

Army Rules, 1954 — Rule 149Border Security Force Act, 1968 — Section 21(2), 24, 35, 46Border Security Force Rules, 1969 — Rule 44, 45B, 45B(1), 45B(2), 48

High Courts06 Aug 2008

M.K. Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2008) 153 DLT 220 : (2008) 105 DRJ 685

Authorisation of Railway Travellers Service Agents Rules, 1985 — Rule 4, 6, 7Railways Act, 1989 — Section 142, 143

High Courts06 Aug 2008

Commissioner of Income Tax Vs Smt. Ram Devi

Delhi High Court · (2010) 326 ITR 421 : (2009) 176 TAXMAN 113

Income Tax Act, 1961 — Section 158BB

High Courts06 Aug 2008

Ex. SGT Kaushal Sharan Samaiyar Vs The Chairman, Indian Oil Corporation and Others

Delhi High Court · (2008) 8 ILR Delhi 191

Constitution of India, 1950 — Article 16, 16(1), 16(4)

High Courts06 Aug 2008Dismissed

Mohindera Goods Carriers and Another Vs Municipal Corporation of Delhi

Delhi High Court · (2008) 08 DEL CK 0173

High Courts06 Aug 2008Dismissed

Sushil Kumar Vs Prem Pal, Smt. Ramwati, Md. Amdadullah and The Oriental Insurance Co. Ltd.

Delhi High Court · (2008) 08 DEL CK 0149

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8, Order 9 Rule 13Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173

High Courts06 Aug 2008Dismissed

Kumar Enterprises Vs The Mines Tribunal and Others

Delhi High Court · (2008) 08 DEL CK 0117

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 378(3)

High Courts05 Aug 2008Allowed

Raj Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2008) 151 DLT 770

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 21, 22, 22(5)Customs Act, 1962 — Section 111, 111(1), 132, 135, 135(1)

High Courts05 Aug 2008Dismissed

Shatrudhan Singh and Usha Devi Vs Devi Lal Mahota, Rani and Master Chotu @ Sonu

Delhi High Court · (2009) ACJ 1938

Motor Vehicles Act, 1988 — Section 140, 140(1), 173Penal Code, 1860 (IPC) — Section 279, 304A

High Courts05 Aug 2008Allowed

Pt. Munshi Ram and Associates Vs DDA

Delhi High Court · (2008) 08 DEL CK 0135

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 55

High Courts05 Aug 2008Dismissed

Hotel Natraj Vs Union of India (UOI) and Others

Delhi High Court · (2008) 6 ILR Delhi 82

Constitution of India, 1950 — Article 14Punjab National Bank (Employees) Pension Regulations, 1995 — Rule 41

High Courts05 Aug 2008Dismissed

Madan Lal Bansal Vs Roshan Lal Singla and Another

Delhi High Court · (2008) 153 DLT 278

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 52Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 16

High Courts05 Aug 2008

Commissioner of Income Tax Vs Shri Awanindra Singh

Delhi High Court · (2009) 176 TAXMAN 193

Income Tax Act, 1961 — Section 260A

High Courts04 Aug 2008Dismissed

M.C.D. Vs Raj Kishore Tiwari

Delhi High Court · AIR 2009 Delhi 30

High Courts04 Aug 2008Dismissed

Mustamand Ali Khan @ M.A. Khan Vs Surjit Bhatia and Others

Delhi High Court · (2008) 153 DLT 24 : (2008) 11 ILR Delhi 210

Constitution of India, 1950 — Article 227Waqf Act, 1954 — Section 36, 57

High Courts04 Aug 2008

Jullien Kanoui Vs Narcotics Control Bureau

Delhi High Court · (2008) 08 DEL CK 0278

Criminal Procedure Code, 1973 (CrPC) — Section 439