COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 79 of 138

High Courts16 May 2008Dismissed

RPS Panwar Vs Union of India (UOI) and Another

Delhi High Court · (2008) 104 DRJ 675 : (2009) 1 ILR Delhi 326

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 11, 14, 16Central Civil Services (Pension) Rules, 1972 — Rule 49, 69, 9, 9(2), 9(6)Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(5)

High Courts16 May 2008Dismissed

S. Ujjal Singh Vs Union of India (UOI) and Others

Delhi High Court · (2008) 103 DRJ 581

Land Acquisition Act, 1894 — Section 4, 5A, 6

High Courts16 May 2008Dismissed

Gagan Chopra Vs Union of India (UOI) and Others

Delhi High Court · (2009) 156 DLT 77

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6Land Acquisition Rules — Rule 3

High Courts16 May 2008

Onkar Nath Goenka Vs Gujarat Lease Finance Ltd.

Delhi High Court · (2008) 4 BC 514

Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 34, 420

High Courts16 May 2008Dismissed

Ishwar Singh and Another Vs Land Acquisition Collector (SW)

Delhi High Court · (2008) 103 DRJ 519

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11(1), 17(1), 18, 23

High Courts16 May 2008Dismissed

Rediance Fincap (P) Ltd. and Others Vs Union of India (UOI) and Others

Delhi High Court · (2008) 05 DEL CK 0166

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 12, 12(3), 17, 4

High Courts16 May 2008Dismissed

Jeet Kaur Vs State (NCT) of Delhi and Another

Delhi High Court · (2008) 104 DRJ 255

Constitution of India, 1950 — Article 227

High Courts16 May 2008Dismissed

Daulat Ram Gautam and Others Vs State

Delhi High Court · (2008) 103 DRJ 452

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

High Courts16 May 2008Dismissed

Kanan Bakshi Vs Atul Bali and Another

Delhi High Court · (2008) 05 DEL CK 0128

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts16 May 2008Dismissed

Himalaya E-Com Marketing and Finance Ltd. and Others Vs GNCT of Delhi and Others

Delhi High Court · (2008) 103 DRJ 503

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 155(2), 156(1), 406, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3, 4, 5

High Courts16 May 2008Dismissed

Harpal Singh Vs Union of India (UOI) and Others

Delhi High Court · (2008) 150 DLT 209 : (2008) 103 DRJ 498 : (2008) 118 FLR 567 : (2008) 3 LLJ 917

Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2

High Courts16 May 2008Dismissed

Attar Chand (Decd. Thr. Lrs.) Vs Union of India (UOI) and Others

Delhi High Court · (2008) 150 DLT 242 : (2008) 103 DRJ 425

Constitution of India, 1950 — Article 226, 227Displaced Person (Compensation and Rehabilitation) Fifth Amendment Rules, 1962 — Rule 34A, 34C, 34D, 34EDisplaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 24, 33

High Courts16 May 2008Dismissed

R.S. Builders Vs D.D.A. and Another

Delhi High Court · (2008) 2 ARBLR 361 : (2008) 104 DRJ 205

Arbitration Act, 1940 — Section 30, 33, 37(1)

High Courts16 May 2008Dismissed

Saroj Bhatnagar and Others Vs Union of India (UOI) and Others

Delhi High Court · (2008) 103 DRJ 429 : (2009) 1 ILR Delhi 103

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28(1), 4, 4(1), 5A, 6

High Courts16 May 2008Dismissed

Dr. Amrit Lal Garg and Another Vs The State

Delhi High Court · (2008) 104 DRJ 65

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

High Courts16 May 2008Dismissed

C.G.H.S. Chemist Association (Regd.) and Another Vs Ministry of Health and Family Welfare and Another Naresh Nagpal and Another Vs NCT of Delhi and Others

Delhi High Court · (2008) 103 DRJ 436

Constitution of India, 1950 — Article 14

High Courts16 May 2008Dismissed

Dr. Ashutosh Bajpai Vs Union of India (UOI) and Others

Delhi High Court · (2008) 4 CompLJ 13 : (2008) 103 DRJ 460

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 17, 19

High Courts16 May 2008Dismissed

Satish Nambiar Vs Union of India (UOI) and Another

Delhi High Court · (2008) 150 DLT 312 : (2008) 103 DRJ 554

Citizenship Act, 1955 — Section 14A, 15A, 7A(1), 7DCivil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 21, 226, 32

High Courts16 May 2008Dismissed

Set Discovery P. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · AIR 2008 Delhi 159 : (2008) 151 DLT 531 : (2008) 104 DRJ 590

Constitution of India, 1950 — Article 14, 19, 19(1)Consumer Protection Act, 1986 — Section 9Mines and Minerals (Development and Regulation) Act, 1957 — Section 15

High Courts15 May 2008

Xerox Corporation and Another Vs Sailash Patel and Others

Delhi High Court · (2008) 103 DRJ 608 : (2008) 37 PTC 526