COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 72 of 138

High Courts04 Jun 2008

National Ability S.A. Vs Tinna Oil and Chemicals Ltd. and Others

Delhi High Court · (2008) 3 ARBLR 37 : (2008) 105 DRJ 446

Arbitration and Conciliation Act, 1996 — Section 44, 48, 9Civil Procedure Code, 1908 (CPC) — Section 13Companies Act, 1956 — Section 391

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High Courts04 Jun 2008Dismissed

Dinkar Dogra Vs Directorate of Enforcement

Delhi High Court · (2008) 06 DEL CK 0004

Foreign Exchange Management Act, 1999 — Section 18(2), 18(3), 35Foreign Exchange Regulation Act, 1973 — Section 49, 54

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High Courts04 Jun 2008

Commissioner of Police and Others Vs Rajender Singh and Others Prem Singh Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2008) 151 DLT 322 : (2008) 104 DRJ 176 : (2008) 2 ILR Delhi 1235

Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(3), 22(3), 3Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts30 May 2008Dismissed

Bandhu Machinery P. Ltd. Vs Om Parkash Sikka and Others

Delhi High Court · AIR 2009 Delhi 33 : (2008) 105 DRJ 267 : (2009) 5 RCR(Civil) 601

Transfer of Property Act, 1882 — Section 106, 106(3), 107

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High Courts30 May 2008Dismissed

Bhupinder Singh Patel Vs CBI

Delhi High Court · (2008) CriLJ 4396 : (2008) 4 RCR(Criminal) 605

Constitution of India, 1950 — Article 19(1), 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 227, 395, 401General Clauses Act, 1897 — Section 3, 4

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High Courts30 May 2008

Maharaji Educational Trust and Another Vs Housing and Urban Dev. Corp. Ltd.

Delhi High Court · (2008) 151 DLT 176 : (2008) 106 DRJ 162

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 May 2008

Col. R.P.S. Dhillon Vs Union of India (UOI) and Others

Delhi High Court · (2008) 104 DRJ 334

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High Courts30 May 2008

Gurnam Singh IC - 28082 K Vs Union of India (UOI) and Others

Delhi High Court · (2008) 104 DRJ 505

Army Act, 1950 — Section 139, 164, 164(2), 40, 47Army Rules, 1954 — Rule 37, 37(1), 37(3), 41, 44

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High Courts30 May 2008Dismissed

Capt. P.N. Sharma Vs Chairman-cum-Managing Director, Indian Airlines Ltd. and Others

Delhi High Court · (2008) 05 DEL CK 0192

Criminal Procedure Code, 1973 (CrPC) — Section 340

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High Courts30 May 2008Dismissed

Pratibha Lalwani and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 105 DRJ 464

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340

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High Courts30 May 2008Dismissed

Indus Ind Bank Ltd. Vs Balvinder Singh and Another

Delhi High Court · (2008) 104 DRJ 259

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

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High Courts30 May 2008

Anil Kumar Vs Ram Kishan and Others

Delhi High Court · (2010) ACJ 1499

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, 34Motor Vehicles Act, 1988 — Section 158(6), 163A, 166(4), 168, 169Workmens Compensation Act, 1923 — Section 4A(3)

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High Courts30 May 2008Dismissed

Deepali Design and Exhibits P. Ltd. and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 104 DRJ 186

Constitution of India, 1950 — Article 226

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High Courts30 May 2008

John Tinson Co. Pvt. Ltd. Vs Bank of India and Another

Delhi High Court · (2008) 105 DRJ 358 : (2009) 5 RCR(Civil) 140 : (2008) 2 RCR(Rent) 487

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Delhi Rent Control Act, 1958 — Section 81

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High Courts30 May 2008Dismissed

Maman Chand Vs State

Delhi High Court · (2008) 105 DRJ 84

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

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High Courts30 May 2008Dismissed

Royal Sundram Alliance Insurance Company Ltd. Vs Shri Ram Rattan and Others

Delhi High Court · (2008) 104 DRJ 312 : (2008) 2 ILR Delhi 1227

Motor Vehicles Act, 1988 — Section 173

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High Courts30 May 2008

Madan Lal Sharma Vs Sir Chottu Ram Educational Trust and Others

Delhi High Court · (2008) 151 DLT 579

All India Council for Technical Education Act, 1987 — Section 10Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 12, 226

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High Courts30 May 2008Dismissed