COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 81 of 138

High Courts13 May 2008Dismissed

National Agricultural Co-op. Marketing Federation of India Vs Shri Lalit Mohan

Delhi High Court · (2008) 105 DRJ 507

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32

High Courts13 May 2008Dismissed

Mrs. Gurdeep Kaur Vs Mrs. C.K. Bedi and Another

Delhi High Court · (2008) 2 ARBLR 537 : (2008) 104 DRJ 213

Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(3)

High Courts12 May 2008Allowed

Ms. Sangeeta Sayal Vs Municipal Corporation of Delhi

Delhi High Court · (2008) CriLJ 3574 : (2008) 104 DRJ 374

Criminal Procedure Code, 1973 (CrPC) — Section 482Delhi Municipal Corporation Act, 1957 — Section 347, 461

High Courts12 May 2008Dismissed

Smt. Manju Rani Sain Vs Inderjeet Singh, Miss. Anjali, Master Atul and Master Ansul through Sh. Inderjeet Singh

Delhi High Court · AIR 2008 Delhi 206 : (2008) 103 DRJ 365

Motor Vehicles Act, 1988 — Section 110A, 173Penal Code, 1860 (IPC) — Section 304A

High Courts12 May 2008

Mahender Singh (Ex. Const) Vs Union of India (UOI) and Others

Delhi High Court · (2008) 104 DRJ 749 : (2008) ILR Delhi 11 Supp

Border Security Force Act, 1968 — Section 117Border Security Force Rules, 1969 — Rule 142, 142(2)

High Courts12 May 2008Allowed

D.C.M. Shriram Consolidated Ltd. Vs Employees Insurance Court and Others

Delhi High Court · (2008) 118 FLR 726 : (2008) 3 LLJ 837

Employees State Insurance Act, 1948 — Section 2(22), 75

High Courts12 May 2008

Union of India (UOI) and Others Vs R.N. Goel, Asstt. P.F. Commissioner and Another

Delhi High Court · (2008) 118 FLR 665

Constitution of India, 1950 — Article 226

High Courts12 May 2008Allowed

Union of India (UOI) and Others Vs R.N. Goel, Astt. P.F. Commissioner (Retd.) and Another

Delhi High Court · (2009) 3 SLJ 277

Constitution of India, 1950 — Article 226

High Courts12 May 2008Allowed

K.N.S. Bindra Vs Union of India and Others

Delhi High Court · (2009) 1 ILR Delhi 75

Constitution of India, 1950 — Article 21, 41, 47

High Courts12 May 2008Dismissed

Satish Batra and Another Vs Registrar of Companies and Another

Delhi High Court · (2010) 154 CompCas 453 : (2011) 106 SCL 215

Companies Act, 1956 — Section 209, 628, 629A, 633

High Courts12 May 2008Dismissed

Satvir Sharma Vs C.B.I.

Delhi High Court · (2008) 05 DEL CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 19(1), 20

High Courts12 May 2008Dismissed

Earthtech Enterprises Ltd. Vs National Agricultural Co-operative Marketing Federation of India Ltd. (NAFED)

Delhi High Court · AIR 2008 Delhi 155 : (2008) 2 ARBLR 267 : (2008) 150 DLT 182 : (2008) 103 DRJ 601

Arbitration and Conciliation Act, 1996 — Section 12(3), 13, 13(3), 14, 14(1)

High Courts09 May 2008Dismissed

Saurabh Kumar Mallick Vs The Comptroller and Auditor General of India and Another

Delhi High Court · (2008) 151 DLT 261

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 20

High Courts09 May 2008Dismissed

New India Ass. Co. Ltd. Vs Rakesh Kumar, Shri Dan Singh and Sh. Trilok Singh

Delhi High Court · (2008) 05 DEL CK 0236

Motor Vehicles Act, 1988 — Section 173

High Courts09 May 2008

Muktesh Sawhney Vs D.T.C. and Another

Delhi High Court · (2008) 105 DRJ 422 : (2008) 1 ILR Delhi 204

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 107, 115, 151Motor Vehicles (Amendment) Act, 1982 — Section 47Motor Vehicles (Amendment) Act, 1994 — Section 54

High Courts09 May 2008Dismissed

Carborundum Universel Limited Vs Parth Trading Company and Others

Delhi High Court · (2008) 38 PTC 181

High Courts09 May 2008Dismissed

Sanjay Goyal and Others Vs Union of India (UOI) and Others

Delhi High Court · (2008) 103 DRJ 378

Constitution of India, 1950 — Article 14, 19, 300ALand Acquisition Act, 1894 — Section 10, 23, 4, 5A, 6

High Courts09 May 2008Dismissed

New India Ass. Co. Ltd. Vs Sh. Vijay Singh, Smt. Krishna Devi, Shri Dan Singh and Sh. Trilok Singh, (owner)

Delhi High Court · (2009) 1 ILR Delhi 61

Motor Vehicles Act, 1988 — Section 173

High Courts09 May 2008

Mr. Anil Nanda Vs State and Another

Delhi High Court · (2008) 104 DRJ 54

Companies Act, 1956 — Section 42Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1), 468(2), 473, 482

High Courts09 May 2008Dismissed

D.K. Gupta Vs MCD and Others

Delhi High Court · (2008) 05 DEL CK 0017

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 332, 343, 344, 345A, 466A