COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 58 of 138

High Courts31 Jul 2008Allowed

Smt. Kusum Sandhu and Another Vs Sh. Ved Prakash Narang

Delhi High Court · (2009) CriLJ 1078 : (2008) 106 DRJ 721

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 300, 340, 482Evidence Act, 1872 — Section 40, 41, 42, 43Penal Code, 1860 (IPC) — Section 191, 193, 194, 195, 196

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High Courts31 Jul 2008

Sh. Kamal Prabhakar Vs Union of India (UOI) and Another

Delhi High Court · (2008) 3 ARBLR 405 : (2009) 161 DLT 99

Arbitration Act, 1940 — Section 30, 33

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High Courts31 Jul 2008Allowed

Jayshree Khemka and Another Vs Prema Kanodia

Delhi High Court · (2008) 4 BC 357 : (2008) 106 DRJ 809

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)

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High Courts31 Jul 2008Dismissed

Uttar Pradesh State Road Transport Corporation Vs Baby Sakshi Yadav through her guardian and next friend Hamnedra Yadav, Shri Hemandera Yadav, Sanju Yadav and Seema Yadav

Delhi High Court · (2008) 07 DEL CK 0002

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High Courts30 Jul 2008

Scindia Potteries and Services Pvt. Ltd. Vs Smt. Sadhna and Others

Delhi High Court · (2008) 07 DEL CK 0273

Limitation Act, 1963 — Section 5

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High Courts30 Jul 2008

Amardeep Developers Pvt. Ltd. Vs Oswal Chemicals and Fertilizers Ltd. and Another

Delhi High Court · (2008) 3 ARBLR 200

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 7

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High Courts30 Jul 2008Allowed

All India Management Association Vs Union of India (UOI) and Others

Delhi High Court · (2008) 07 DEL CK 0231

Income Tax Act, 1961 — Section 10(23C)(6), 11(5), 80G

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High Courts30 Jul 2008

Dalmia Dairy Industries Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2009) 176 TAXMAN 169

Income Tax Act, 1961 — Section 215, 217, 246A, 251, 254

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High Courts30 Jul 2008Dismissed

Dharam Pal Singh Vs Sonwati and Others

Delhi High Court · (2008) 07 DEL CK 0187

Motor Vehicles Act, 1988 — Section 173

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High Courts30 Jul 2008Dismissed

Smt. Surinder Kaur and Others Vs S. Rajdev Singh and Others

Delhi High Court · (2008) 152 DLT 704 : (2008) 105 DRJ 324

Arbitration and Conciliation Act, 1996 — Section 81Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 152, 89

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High Courts30 Jul 2008Dismissed

Cpl. Shambu Dhandeo Choudhry Vs Union of India (UOI) and Another

Delhi High Court · (2008) 07 DEL CK 0132

Air Force Act, 1950 — Section 39, 54, 82, 84, 84(4)Constitution of India, 1950 — Article 226

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High Courts30 Jul 2008Allowed

Sharda Bansal and Others Vs R.D. Bansal and Others

Delhi High Court · (2008) 105 DRJ 282

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts30 Jul 2008Allowed

B.P. Sinha Vs Union of India (UOI) and Others

Delhi High Court · (2008) 153 DLT 15 : (2009) 1 ILR Delhi 556

Army Rules, 1954 — Rule 95Border Security Force Rules, 1969 — Rule 122Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)

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High Courts29 Jul 2008Dismissed

Delhi Transport Corporation Vs Inderjeet Singh

Delhi High Court · (2008) 07 DEL CK 0269

Industrial Disputes Act, 1947 — Section 17B

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High Courts29 Jul 2008Allowed

Delhi Development Authority Vs Sh. S. Kumar

Delhi High Court · (2008) 3 ARBLR 290 : (2008) 105 DRJ 669

Arbitration Act, 1940 — Section 20, 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 85(2)

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High Courts29 Jul 2008Dismissed

Satvik Industries Vs Commissioner of Central Excise

Delhi High Court · (2010) 252 ELT 182 : (2011) 21 STR 680

Central Excises and Salt Act, 1944 — Section 35F

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High Courts29 Jul 2008Dismissed

Ircon International Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2008) 07 DEL CK 0162

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(60)Industrial Disputes Act, 1947 — Section 10, 10(1), 10A, 12(4), 12(5)

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High Courts29 Jul 2008Allowed