High Courts01 Jul 2008Allowed
Ms. Chitra Sharma Vs Airline Allied Services Ltd.
Delhi High Court · (2008) 105 DRJ 434 : (2009) 1 ILR Delhi 218
Constitution of India, 1950 — Article 12
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 71 of 138
High Courts01 Jul 2008
The New Jai Bharat President Welfare Association (Regd.) Vs Registrar of Cooperative Societies and Others
Delhi High Court · (2008) 106 DRJ 186
Co-operative Societies Rules — Rule 24(2)Delhi Co-operative Societies Act, 2003 — Section 112, 35
High Courts01 Jul 2008Allowed
Dr. C.P. Rai Vs The Chairman, National Institute of Health and Family Welfare and The Secretary, Ministry of Health and Family Welfare
Delhi High Court · (2009) 1 ILR Delhi 235
Constitution of India, 1950 — Article 226, 311(2)
High Courts01 Jul 2008Dismissed
Heera Midha and Another Vs Indian Tourism Development Corporation
Delhi High Court · (2008) 11 ILR Delhi 139 Supp
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 12, 14, 19(1)(g), 21, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 11, 14, 15, 2(e), 2(g)
High Courts01 Jul 2008
Johnson and Johnson Ltd. Vs National Pharmaceuticals Pricing Authority and Others
Delhi High Court · (2008) 104 DRJ 531
High Courts01 Jul 2008Dismissed
Dr. Reckeweg and Co. Gmbh. and Another Vs Adven Biotech Pvt. Ltd.
Delhi High Court · (2008) 38 PTC 308
Copyright Act, 1957 — Section 13, 3
High Courts01 Jul 2008
Charan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 07 DEL CK 0076
Army Act, 1950 — Section 164(2)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 304, 84
High Courts01 Jul 2008Allowed
Sh. Anuj Kumar Bharti Vs National Book Trust and Another
Delhi High Court · (2008) 104 DRJ 421
High Courts01 Jul 2008Allowed
Ram Phal Vs Union of India (UOI) and Others
Delhi High Court · (2008) 151 DLT 452 : (2008) 105 DRJ 18 : (2008) ILR Delhi 100 Supp
Constitution of India, 1950 — Article 14, 16, 19, 21, 311Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 13, 14(10), 15
High Courts01 Jul 2008Dismissed
Dr. R.N. Gupta Technical Educational Society Vs Delhi Development Authority and Others
Delhi High Court · (2008) 104 DRJ 563
Constitution of India, 1950 — Article 226Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 5
High Courts01 Jul 2008
Satish Chandra Singh Vs Delhi Development Authority
Delhi High Court · (2008) 152 CLT 5 : (2008) 104 DRJ 584
High Courts01 Jul 2008Dismissed
M.S. Shoes East Ltd. Vs R.K. Singh and Co.
Delhi High Court · (2008) 07 DEL CK 0053
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 12Evidence Act, 1872 — Section 101Limitation Act, 1963 — Article 45, 47
High Courts01 Jul 2008Dismissed
MSPL Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 104 DRJ 545
Companies Act, 1956 — Section 617General Clauses Act, 1897 — Section 6Mineral Concession Rules, 1960 — Rule 15(1), 21(2), 26(1), 31(1), 40(2)
High Courts28 Jun 2008
Prem Nath Motors Ltd. Vs Union of India (UOI)
Delhi High Court · (2008) 4 BC 311 : (2008) 155 DLT 341
Arbitration Act, 1940 — Section 37(3), 37(5)Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 92
High Courts23 Jun 2008Dismissed
Delhi Transport Corporation Vs Smt. Jagpati Devi and Others
Delhi High Court · (2008) 06 DEL CK 0007
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jun 2008
J.V. Mercantile (P) Ltd. and Others Vs State Bank of Bikaner and Jaipur
Delhi High Court · (2009) 154 PLR 5
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31
High Courts11 Jun 2008Dismissed
Mrs. Devender Pal Kaur Vs Manjit Singh
Delhi High Court · (2008) 06 DEL CK 0006
High Courts11 Jun 2008Dismissed
State (Delhi Administration) Vs Virender Kumar and Others
Delhi High Court · (2009) 109 DRJ 71 : (2009) 5 RCR(Criminal) 962
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 279
High Courts06 Jun 2008
Bal Kishan Vs State
Delhi High Court · (2008) 105 DRJ 379
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 482Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 279, 304A
High Courts06 Jun 2008Dismissed
Anee Patricia Dyook and Others Vs Indian Airlines Ltd.
Delhi High Court · (2012) 7 AD 206
Constitution of India, 1950 — Article 12, 14, 16, 19