High Courts10 Jul 2008Allowed
Constable Kapil Dev Vs Union of India (UOI) and Others
Delhi High Court · (2008) 07 DEL CK 0280
Defence Services Regulations — Regulation 143
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 66 of 138
High Courts10 Jul 2008Allowed
J.K. Synthetics Limited and Another Vs Union of India (UOI) and Others
Delhi High Court · (2008) 131 ECC 57 : (2008) 157 ECR 57 : (2009) 234 ELT 417
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 11A
High Courts10 Jul 2008Dismissed
Vijay Kumar Mills Ltd. and Another Vs ICICI Bank and Others
Delhi High Court · (2010) 4 CompLJ 168
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts10 Jul 2008Dismissed
Union of India (UOI) and The Commissioner, Central Excise Vs Piyush Gaur and Others
Delhi High Court · (2009) 4 SLR 387
Central Excise and Customs Department Senior Tax Assistants (Grade C Posts) Recruitment Rules, 2003 — Rule 5
High Courts10 Jul 2008Dismissed
Deeg Ram Vs Union of India (UOI) and Others
Delhi High Court · (2008) 07 DEL CK 0118
Land Acquisition Act, 1894 — Section 10, 17, 17(1), 17(2), 17(3)Limitation Act, 1908 — Article 149Limitation Act, 1963 — Article 112, 27
High Courts10 Jul 2008Dismissed
S.K. Bahadur Vs Union of India (UOI)
Delhi High Court · (2012) 345 ITR 95 : (2008) 174 TAXMAN 415
Criminal Procedure Code, 1973 (CrPC) — Section 161, 66(1)Income Tax Act, 1961 — Section 131, 254(2)
High Courts09 Jul 2008Dismissed
Cadila Healthcare Limited Vs Dabur India Limited
Delhi High Court · (2008) 152 DLT 734 : (2008) 38 PTC 130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 21
High Courts09 Jul 2008Dismissed
Sohan Lal Jain thru. LRs. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 153 DLT 139 : (2008) 105 DRJ 704
Administration of Evacuee Property Act, 1950 — Section 28, 46, 7Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts09 Jul 2008Dismissed
Ex. Sub. Maj. Satvir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2009) 1 ILR Delhi 388
Constitution of India, 1950 — Article 14
High Courts09 Jul 2008Dismissed
Govt. of NCT of Delhi and Another Vs Poonam Chauhan
Delhi High Court · (2008) 152 DLT 224
High Courts09 Jul 2008Dismissed
Sarvesh Chopra Builders Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 3 ARBLR 154
Arbitration and Conciliation Act, 1996 — Section 11(6), 14(1)
High Courts09 Jul 2008
Delhi Inter Exports (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2008) 07 DEL CK 0168
High Courts09 Jul 2008
Jagbir Singh Vs Union of India (UOI) and Another
Delhi High Court · (2008) 07 DEL CK 0138
High Courts09 Jul 2008Dismissed
Cadila Healthcare Limited Vs DIAT Foods (India)
Delhi High Court · (2008) 07 DEL CK 0069
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 21
High Courts09 Jul 2008
Shri Suresh Kumar Vs State of Goa and Others
Delhi High Court · (2008) 07 DEL CK 0068
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(4)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
High Courts09 Jul 2008Dismissed
Cadila Healthcare Limited Vs Shree Baidyanath Ayurved Bhawan Pvt. Ltd.
Delhi High Court · (2008) 07 DEL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 21
High Courts08 Jul 2008Dismissed
Mohd. Nihal Vs State
Delhi High Court · (2008) 07 DEL CK 0216
Contract Act, 1872 — Section 10, 11Guardians and Wards Act, 1890 — Section 6Majority Act, 1875 — Section 2, 3
High Courts08 Jul 2008Dismissed
Govt. NCT of Delhi and Another Vs Jai Gopal
Delhi High Court · (2008) 106 DRJ 238
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1)Nazul Rules, 1981 — Rule 6
High Courts08 Jul 2008Allowed
Sunita Rani Vs Union of India and Others
Delhi High Court · (2008) 8 ILR Delhi 140 Supp
Constitution of India, 1950 — Article 14, 16(1)
High Courts08 Jul 2008Allowed
Vije Kumar and Others Vs Vaibhav Gupta and Others
Delhi High Court · (2009) 3 PLR 40
Constitution of India, 1950 — Article 226