High Courts02 Jul 2008
Phonographic Performance Ltd. Vs Lizard Lounge and Others
Delhi High Court · (2008) 07 DEL CK 0241
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Copyright Act, 1957 — Section 33, 34, 61
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 70 of 138
High Courts02 Jul 2008Dismissed
Pure Pharma Limited Vs Union of India (UOI)
Delhi High Court · (2008) 3 ARBLR 57 : (2008) 105 DRJ 194 : (2009) 1 ILR Delhi 272
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 55, 55(2), 73, 74
High Courts02 Jul 2008
Shri Anisuddin and Another Vs Mrs. Vimla Sethi and Others
Delhi High Court · (2008) 152 DLT 342 : (2008) 105 DRJ 469
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 6Limitation Act, 1963 — Article 54
High Courts02 Jul 2008
Prof. (Dr.) A.K. Prasad Vs Director, Vallabhbhai Patel Chest Institute, University of Delhi and Others
Delhi High Court · (2008) 07 DEL CK 0205
High Courts02 Jul 2008
Jitender Mohan Malik Vs Ravi Bhushan Malik
Delhi High Court · (2009) 1 ILR Delhi 282
Arbitration Act, 1940 — Section 23(1)Arbitration and Conciliation Act, 1996 — Section 31, 34, 34(2)(b)(ii), 35, 36Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts02 Jul 2008
Commissioner of Income Tax Vs Smt. Anjali Dua
Delhi High Court · (2008) 219 CTR 183 : (2008) 174 TAXMAN 72
Income Tax Act, 1961 — Section 142(1), 148
High Courts02 Jul 2008
Keshav Shares and Stock Ltd. Vs Income Tax Officer and Others
Delhi High Court · (2008) 220 CTR 631 : (2010) 326 ITR 553 : (2008) 174 TAXMAN 63
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 234B
High Courts02 Jul 2008Dismissed
Sh. Surender Pal Vs Smt. Kanwaljit Kaur
Delhi High Court · (2008) 2 DMC 183 : (2009) 1 ILR Delhi 305 : (2009) 1 ILR Delhi 258
Hindu Marriage Act, 1955 — Section 10, 13, 13(1)
High Courts02 Jul 2008Dismissed
National Highways Authority of India Vs Afcons Infrastructure Limited
Delhi High Court · (2008) 3 ARBLR 56 : (2008) 152 DLT 24 : (2008) 105 DRJ 11
Arbitration and Conciliation Act, 1996 — Section 28(3), 34
High Courts02 Jul 2008
STV Enterprises Ltd. Vs Shin Satellite Public Co. Ltd.
Delhi High Court · (2009) 148 CompCas 210 : (2009) 1 CompLJ 192 : (2009) 91 SCL 276
High Courts02 Jul 2008Allowed
Paharpur 3P (A Division of Paharpur Cooling Towers Limited) Vs Dalmia Consumer Care Private Limited
Delhi High Court · (2008) 3 CompLJ 554 : (2008) 105 DRJ 236 : (2008) 88 SCL 298
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 433, 434, 439
High Courts02 Jul 2008
Sunita Vs State of National Capital Territory of Delhi and Another
Delhi High Court · (2008) 151 DLT 192 : (2009) 1 ILR Delhi 344 : (2008) 2 ILR Delhi 1139
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 304, 342
High Courts02 Jul 2008Dismissed
Vijay Kumar and Others Vs Government of NCT and Others
Delhi High Court · (2008) 104 DRJ 447
Motor Vehicles Act, 1988 — Section 2(41), 39, 40, 42, 43
High Courts01 Jul 2008Dismissed
Shri Deepak Johri Vs Smt. Kumkum Johri
Delhi High Court · (2008) 104 DRJ 611 : (2008) 2 ILR Delhi 1247
Civil Procedure Code, 1908 (CPC) — Section 11, 25Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 13(1A), 21, 28, 9
High Courts01 Jul 2008
Krishan Kumar Vs Mohd. Yahudin and Others
Delhi High Court · (2008) 07 DEL CK 0281
Motor Vehicles Act, 1988 — Section 171
High Courts01 Jul 2008Allowed
Pacific Develcon Pvt. Ltd. Vs Indus Renaissance Partners Entertainment Pvt. Ltd. and Another
Delhi High Court · (2008) 07 DEL CK 0240
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts01 Jul 2008
Mgmt. of Greenfields Public School Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2008) 104 DRJ 717
Constitution of India, 1950 — Article 14, 19(1)Delhi School Education Act, 1973 — Section 10(1), 11, 23, 24, 24(3)Delhi School Education Rules, 1973 — Rule 44, 46, 50, 51, 52
High Courts01 Jul 2008
Swaran Kanta and Others Vs Chairman, Delhi Transport Corporation and Another
Delhi High Court · (2009) ACJ 2377
Motor Vehicles Act, 1988 — Section 171
High Courts01 Jul 2008Allowed
Evergreen Sweet House Vs Ever Green and Others
Delhi High Court · (2008) 38 PTC 325
Trade Marks Act, 1999 — Section 2(1), 29(1), 29(2)
High Courts01 Jul 2008Dismissed
Shri Tej Singh Vs FCI
Delhi High Court · (2008) 152 DLT 243
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 54, 56, 58, 60, 68