CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 67 of 138

High Courts07 Jul 2008

Reckitt Benckiser (India) Ltd. Vs Hindustan Lever Limited

Delhi High Court · (2008) 151 DLT 650 : (2009) 2 ILR Delhi 58 : (2008) 9 ILR Delhi 97 : (2008) 38 PTC 139

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Consumer Protection Act, 1986 — Section 2, 3Monopolies and Restrictive Trade Practices Act, 1969 — Section 12D, 36A(1), 36D, 4
Read judgment
High Courts07 Jul 2008

Amit Dua Vs Shri Jamil Ahmad

Delhi High Court · (2008) 07 DEL CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts04 Jul 2008Dismissed

Shilpi Shakt Vs State (NCT of Delhi)

Delhi High Court · (2008) 151 DLT 276 : (2008) 104 DRJ 409

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 409, 420
Read judgment
High Courts04 Jul 2008Dismissed

Union of India (UOI) and Another Vs Shri J.P. Sharma

Delhi High Court · (2009) 1 ILR Delhi 383

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 11, 16Central Civil Services (Pension) Rules, 1972 — Rule 3, 69, 69(1), 69(2), 83Penal Code, 1860 (IPC) — Section 120B, 420, 468, 477, 477A
Read judgment
High Courts04 Jul 2008Dismissed

Ramee Hotels Private Ltd. Vs IFCI and Others

Delhi High Court · (2008) 104 DRJ 459

Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
Read judgment