High Courts11 Dec 2008Dismissed
Pankaj Bhatia Vs Shweta Bhatia
Delhi High Court · (2009) 107 DRJ 598
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24, 25, 26
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 6 of 138
High Courts11 Dec 2008
Mahesh Kumar Wadhwa Vs Mr. Bimal Luthra
Delhi High Court · (2008) 12 DEL CK 0059
Income Tax Act, 1961 — Section 269SSNegotiable Instruments Act, 1881 (NI) — Section 138, 4Stamp Act, 1899 — Section 12
High Courts10 Dec 2008Dismissed
Sh. Bhagwat Prasad Sharma Vs Smt. Pinky Aggarwal and Another
Delhi High Court · (2008) 12 DEL CK 0178
Delhi Rent Control Act, 1958 — Section 14(1), 25B(8)
High Courts10 Dec 2008Allowed
PGF Ltd. and Another Vs Joginder Singh Bedi
Delhi High Court · (2008) 12 DEL CK 0160
Constitution of India, 1950 — Article 310, 311Specific Relief Act, 1963 — Section 14(1), 41
High Courts10 Dec 2008Dismissed
Cox and Kings (I) Ltd. Vs Raj Kumar Mittal and Another and Others
Delhi High Court · (2009) 156 DLT 467
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 20, 21
High Courts10 Dec 2008
Smt. Lilawati and Others Vs Sh. Trilok Chand Gupta and Another
Delhi High Court · (2008) 12 DEL CK 0125
High Courts10 Dec 2008Dismissed
Som Nath Setia Vs Ravi Setia and Others
Delhi High Court · (2009) 3 CivCC 720 : (2009) 4 RCR(Civil) 893
Civil Procedure Code, 1908 (CPC) — Section 100, 96(1), 96(3)
High Courts10 Dec 2008
Savitri Nagrath and Others Vs Bikramjit Nagrath and Others
Delhi High Court · (2009) 3 ILR Delhi 219
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3Partnership Act, 1932 — Section 48
High Courts10 Dec 2008Dismissed
Sumer Singh Vs MCD and Others
Delhi High Court · (2008) 8 ILR Delhi 148 Supp
Constitution of India, 1950 — Article 226
High Courts10 Dec 2008
National Insurance Co. Ltd. Vs Shri Ram Vir, Mohd. Salim and Ayub Khan
Delhi High Court · (2009) 5 ILR Delhi 1
Motor Vehicles Act, 1988 — Section 10, 10(2), 145, 147(3), 149(2)
High Courts10 Dec 2008
JSRS Udyog Limited and Another Vs Income Tax Officer
Delhi High Court · (2009) 313 ITR 321 : (2009) 180 TAXMAN 477
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts10 Dec 2008
Commissioner of Income Tax Vs Indian Toners and Developers Ltd.
Delhi High Court · (2010) 326 ITR 435
High Courts10 Dec 2008Allowed
Ranjit Kumar Chopra Vs Virinder Khosla
Delhi High Court · (2008) 155 DLT 658
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts10 Dec 2008Dismissed
A.B. Hotels Limited Vs Commissioner of Income Tax
Delhi High Court · (2009) 178 TAXMAN 301
Income Tax Act, 1961 — Section 201(1), 201(1A), 254(2)
High Courts08 Dec 2008Dismissed
Harish Chandra Vs Govt. of NCT of Delhi and Department of Personnel and Training Ministry of Personnel, Public Grievances and Pensions and Training
Delhi High Court · (2008) 12 DEL CK 0190
High Courts08 Dec 2008Allowed
Union of India (UOI) Vs Sh. Mohan Kainth
Delhi High Court · (2008) 12 DEL CK 0188
Central Civil Services (Pension) Rules, 1972 — Rule 48A, 48B, 48B(1)Civil Service Regulations — Article 459
High Courts08 Dec 2008
Hari Prasad and Others Vs Trade Fair Authority of India
Delhi High Court · (2009) 107 DRJ 528
High Courts08 Dec 2008Allowed
National Insurance Co. Ltd. Vs Smt. Bela Jain and Others
Delhi High Court · (2009) ACJ 1189
Motor Vehicles Act, 1988 — Section 10(2), 149(1), 149(2), 166, 170(2)
High Courts08 Dec 2008
Rajinder Parshad Sharma Vs Ashok Sharma and Others
Delhi High Court · (2009) 3 ILR Delhi 192
Arbitration Act, 1940 — Section 14, 17, 23(1), 30, 33Limitation Act, 1963 — Section 15Registration Act, 1908 — Section 17, 17(1)(e), 23, 24, 25