High Courts02 May 2008Dismissed
Tapan Kumar Dutta and Others Vs Election Commission of India and Others
Delhi High Court · (2009) 1 ILR Delhi 1
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 16, 309
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 84 of 138
High Courts02 May 2008Allowed
Ex-Hav. Satbir Singh Vs The Chief of the Army Staff and Others Ex. Nk Shri Bagwan Vs Union of India and Others
Delhi High Court · (2008) 05 DEL CK 0159
Army Act, 1950 — Section 39(a), 48, 80
High Courts02 May 2008Dismissed
Hari Om Dutta Vs Union of India (UOI) and Others
Delhi High Court · (2008) 05 DEL CK 0120
High Courts02 May 2008
Polychem Ltd. Vs Bhushan Grover
Delhi High Court · (2008) 05 DEL CK 0085
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1)
High Courts02 May 2008Dismissed
Sher Singh Vs Union of India and Others
Delhi High Court · (2008) 2 ILR Delhi 72 Supp
Special Protection Group Act, 1988 — Section 11
High Courts02 May 2008
Shri Ramesh Gupta Vs Shri Ram Awadh and Others
Delhi High Court · (2008) 105 DRJ 201
Motor Vehicles Act, 1988 — Section 173
High Courts01 May 2008Dismissed
Chander Mohan @ Sonu Vs Balbir Singh, Sardar Kulwant Singh and New India Assurance Company Ltd.
Delhi High Court · (2008) 05 DEL CK 0256
High Courts01 May 2008Dismissed
National Insurance Co. Ltd. Vs Kanshi Ram and Others
Delhi High Court · (2008) ACJ 2808 : (2008) 103 DRJ 45 : (2008) 118 FLR 816
Motor Vehicles Act, 1988 — Section 147(1)Workmens Compensation Act, 1923 — Section 3, 4, 4, 4A, 4A
High Courts01 May 2008
Commissioner of Income Tax Vs Manglam Ricinus Ltd.
Delhi High Court · (2008) 174 TAXMAN 186
High Courts01 May 2008Dismissed
Kamlesh Babulal Aggarwal Vs Union of India (UOI) and Another
Delhi High Court · (2008) 104 DRJ 78 : (2008) 4 RCR(Criminal) 590
Criminal Procedure Code, 1973 (CrPC) — Section 228Extradition Act, 1962 — Section 10, 17, 5, 7, 7(3)
High Courts01 May 2008
Commissioner of Income Tax Vs Deepak Aggarwal
Delhi High Court · (2008) 174 TAXMAN 189
High Courts01 May 2008Dismissed
Dr. V.K. Bindal Vs State
Delhi High Court · (2008) 104 DRJ 317
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 173(2), 190(1), 195Penal Code, 1860 (IPC) — Section 120B, 195, 195(1), 201, 304A
High Courts01 May 2008
L/Nk Jayanta Pramanic Vs Union of India (UOI) and Others
Delhi High Court · (2008) 05 DEL CK 0083
Army Act, 1950 — Section 116, 120, 120(2), 120(4), 120(5)Army Rules, 1954 — Rule 180, 22, 23, 24, 33(7)Defence Service Army Regulations, 1987 — Regulation 381, 401, 402, 403, 404
High Courts01 May 2008Dismissed
Sh. Raj Kumar and Mrs. Kanta Rani Vs Balbir Singh, Sardar Kulwant Singh and New India Assurance Company Ltd.
Delhi High Court · (2008) 05 DEL CK 0061
High Courts01 May 2008Allowed
Subodh Kumar Jain Vs N.C.T. of Delhi and Others
Delhi High Court · (2008) 103 DRJ 337
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts01 May 2008Allowed
Ex. Hav. Omprakash Vs Union of India (UOI) and Others
Delhi High Court · (2008) 150 DLT 606 : (2009) 3 SLJ 430
High Courts01 May 2008
Harpal Singh Arora and Others Vs State and Another
Delhi High Court · (2008) 1 DMC 826 : (2008) 103 DRJ 282 : (2008) ILR Delhi 50 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(1), 156(3), 173Penal Code, 1860 (IPC) — Section 307, 324, 406, 498A
High Courts01 May 2008Allowed
Rishi Dev @ Onkar Singh Vs State (Delhi Admn.)
Delhi High Court · (2008) 05 DEL CK 0024
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55
High Courts30 Apr 2008Dismissed
Smt. Kalpana Das and Others Vs Sh. Amit Sharma and The New India Assurance Co. Ltd.
Delhi High Court · (2008) 04 DEL CK 0216
High Courts30 Apr 2008
Suresh Jain Vs Dinesh Kumar
Delhi High Court · AIR 2008 Delhi 127 : (2009) 160 DLT 604
Arbitration Act, 1940 — Section 14Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 9Civil Procedure Code, 1908 (CPC) — Section 16