High Courts04 Jul 2008Allowed
Union of India (UOI) Vs Mecano Export Import S.A.
Delhi High Court · (2008) 3 ARBLR 147
Arbitration and Conciliation Act, 1996 — Section 30, 31, 34
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 68 of 138
High Courts04 Jul 2008Dismissed
Smt. Chander Bati and Ramesh Pal Vs Sh. A. Sai, Sh. K.B. Krishnamurthy, M.P. (Lok Sabha) and Sh. N. Sriniwas Rao
Delhi High Court · (2008) 07 DEL CK 0191
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 173
High Courts04 Jul 2008
M.C. Sharma and Bhag Singh Sain Vs Union of India (UOI) and Others
Delhi High Court · (2008) 07 DEL CK 0179
Constitution of India, 1950 — Article 14, 16, 19, 21Police Service (Pay) Rules, 1954 — Rule 9(1)
High Courts04 Jul 2008Dismissed
Shri Pankaj Goel Vs Dabur India Ltd.
Delhi High Court · (2008) 38 PTC 49
Trade Marks Act, 1999 — Section 17, 2, 27(2), 28(3)
High Courts04 Jul 2008Allowed
Sh. Balram Sharma Vs Union of India (UOI) and Another
Delhi High Court · (2008) 154 DLT 463
High Courts04 Jul 2008Disposed Off
Ex-Captain Gulab Singh Rana Vs Union of India (UOI)
Delhi High Court · (2008) 07 DEL CK 0174
Army Act, 1950 — Section 142(2), 19Army Rules, 1954 — Rule 15
High Courts04 Jul 2008Allowed
Ford India Ltd. and Another Vs Sunbeam Ancillary P. Ltd.
Delhi High Court · (2008) 07 DEL CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 34, 415, 417, 418
High Courts04 Jul 2008Allowed
Spaceage Switchgears Ltd. and Another Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2008) 07 DEL CK 0131
Constitution of India, 1950 — Article 226
High Courts04 Jul 2008Dismissed
Baljeet Singh Vs Management of State Farms Management of India Ltd.
Delhi High Court · (2009) 1 LLJ 63 : (2010) 1 SLR 349
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts04 Jul 2008
Power Grid Corporation of India Ltd. Vs Electrical Mfg. Co. Ltd. and National Thermal Power Corporation Ltd.
Delhi High Court · (2008) 3 ARBLR 239 : (2008) 153 DLT 440 : (2008) 106 DRJ 1
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 68
High Courts04 Jul 2008
Union of India (UOI) Vs Ajay Kumar and Others
Delhi High Court · (2009) 120 FLR 103 : (2009) 1 SLR 626
High Courts04 Jul 2008Dismissed
Vijay Singhania Vs State
Delhi High Court · (2008) 105 DRJ 250
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397(1), 397(3), 401, 482Penal Code, 1860 (IPC) — Section 288, 304A, 337, 34, 427
High Courts04 Jul 2008Dismissed
Rakesh Sharma and Others Vs Mahavir Singhvi
Delhi High Court · (2008) 104 DRJ 402
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 211, 499, 500
High Courts04 Jul 2008Dismissed
Narender H. Chandwani Vs M.C.D. and Another
Delhi High Court · (2008) 2 CTLJ 369 : (2008) 106 DRJ 419
Constitution of India, 1950 — Article 226Enlistment Rules, 2004 — Rule 22, 22.3
High Courts04 Jul 2008Allowed
Azimusshan Haider Vs Union of india (UOI)
Delhi High Court · (2008) 151 DLT 659 : (2008) 104 DRJ 604
Citizenship Act, 1955 — Section 14, 14(1), 14(2), 15, 5Constitution of India, 1950 — Article 14, 19, 226, 6, 8
High Courts04 Jul 2008Allowed
Union of India (UOI) Vs L.K. Puri and Another
Delhi High Court · (2008) 151 DLT 669 : (2008) 104 DRJ 523 : (2008) 2 ILR Delhi 1283
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 32Constitution of India, 1950 — Article 320(3)
High Courts04 Jul 2008
Prasidhy Chauhan and Others Vs Delhi Development Authority and Others Prithvi Nath Sah and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2008) 152 DLT 695
Constitution of India, 1950 — Article 21
High Courts04 Jul 2008Dismissed
Hukum Chand and Others Vs Delhi Development Authority and Others
Delhi High Court · (2008) 152 DLT 565 : (2008) 105 DRJ 271
Civil Procedure Code, 1908 (CPC) — Section 11Delhi Development (Amendment) Act, 1984 — Section 6Delhi Development Act, 1957 — Section 21, 21(2), 31C, 31D, 31D(3)
High Courts04 Jul 2008
Schering Corporation and Others Vs Getwell Life Sciences India Pvt. Ltd.
Delhi High Court · (2008) 37 PTC 487
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Drugs and Cosmetics Act, 1940 — Section 28(1), 29, 34
High Courts04 Jul 2008
Schering Corporation and Others Vs Alkem Laboratories Ltd.
Delhi High Court · (2008) 151 DLT 635
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 28(1), 29, 34