COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 73 of 138

High Courts30 May 2008

N. Block Welfare Assn. Regd. and Another Vs DMRC and Others

Delhi High Court · (2008) 152 DLT 458 : (2008) 104 DRJ 266

Air (Prevention and Control of Pollution) Act, 1981 — Section 2Constitution of India, 1950 — Article 14, 21, 226Environment (Protection) Act, 1986 — Section 3, 6, 7

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High Courts30 May 2008

Mahesh Kumar and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 151 DLT 353

Constitution of India, 1950 — Article 14, 16, 309

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High Courts30 May 2008

The Indian Hotels Company Ltd. and Another Vs Jiva Institute of Vedic Science and Culture

Delhi High Court · (2008) 37 PTC 468

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3AConstitution of India, 1950 — Article 227Trade Marks Act, 1999 — Section 21, 27, 39

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High Courts30 May 2008Dismissed

Punjab State Industrial Development Corporation Ltd. Vs Triveni Engineering Industries Ltd. and Others

Delhi High Court · (2008) 3 ARBLR 575 : (2008) 106 DRJ 207

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 37

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High Courts30 May 2008Dismissed

Shyam Telecom Ltd. Vs A.R.M. Ltd.

Delhi High Court · (2008) 3 ARBLR 615

Arbitration Act, 1940 — Section 39(1)Arbitration and Conciliation Act, 1996 — Section 11(6), 14(2), 34, 37, 37(1)Civil Procedure Code, 1908 (CPC) — Section 100A, 104(1), 4

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High Courts30 May 2008Dismissed

The New India Assurance Co. Ltd. Vs Smt. Nirmala alias Guddi and Others

Delhi High Court · (2008) 05 DEL CK 0064

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 9 Rule 13, 13Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 147(1), 147(3), 149, 149(2), 163A

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High Courts30 May 2008

Master Anil Kumar Vs Shri Ram Kishan and Others

Delhi High Court · (2008) 05 DEL CK 0056

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 2008

Adobe Systems Incorporated Vs Sh. Rohit Rathi and Another

Delhi High Court · (2008) 152 DLT 646 : (2008) 104 DRJ 208 : (2008) 37 PTC 523

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High Courts30 May 2008

Harichintan Singh Malik and Another Vs Samarjit Singh Malik and Others

Delhi High Court · (2008) 104 DRJ 219

Court Fees Act, 1870 — Section 16

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High Courts30 May 2008Dismissed

Shakti Vats Vs Dr. Fatima Raja

Delhi High Court · (2008) 05 DEL CK 0011

Transfer of Property Act, 1882 — Section 106

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High Courts30 May 2008Dismissed

Anil Kumar Chandhok and Others, R.K. Sharma and S. Mohan Singh Vs Punjab and Sind Bank and Others

Delhi High Court · (2008) 05 DEL CK 0008

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High Courts30 May 2008Dismissed

Oriental Insurance Co. Ltd. Vs Arun Saha and Others

Delhi High Court · (2009) ACJ 1403 : (2008) 104 DRJ 282

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 149, 173

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High Courts29 May 2008Allowed

Shri Sarbir Singh Sarang Vs Shri Kanwal Sunir Singh Sarang and Others

Delhi High Court · (2008) 153 DLT 456 : (2008) 2 ILR Delhi 1217

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17, 151

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High Courts29 May 2008Dismissed

Dr. Shilpa Garg Vs National Board of Examination (DNB) and Another

Delhi High Court · (2008) 105 DRJ 70

Constitution of India, 1950 — Article 14, 226

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High Courts29 May 2008

Dhanesh KUmar Kasturia Vs Sangeeta Kasturia

Delhi High Court · (2008) 104 DRJ 326

Civil Procedure Code, 1908 (CPC) — Section 151Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 24, 26, 28(2)

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High Courts29 May 2008Disposed Off

Dharamvir Singh Vs N.C.T. of Delhi and Others

Delhi High Court · (2009) 1 ILR Delhi 213

Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 8

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High Courts29 May 2008Dismissed

Mohd. Waseem @ Raju Vs State

Delhi High Court · (2008) 8 ILR Delhi 124 Supp

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High Courts29 May 2008Dismissed

Director of Income Tax Vs Apparel Export Promotion Council

Delhi High Court · (2008) 05 DEL CK 0152

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High Courts29 May 2008

Mr. Jarnail Singh (since deceased through LRs.) Vs The Registrar of Cooperative Societies and Others

Delhi High Court · (2008) 05 DEL CK 0122

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 226

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High Courts29 May 2008

Avnish Bajaj Vs State

Delhi High Court · (2008) 150 DLT 769 : (2008) 105 DRJ 721 : (2008) ILR Delhi 44 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190(1), 204, 319, 482Customs Act, 1962 — Section 140Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A

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