High Courts30 Apr 2008Dismissed
Siddharth Singhal Vs Guru Gobind Singh Indraprastha University and Another
Delhi High Court · (2008) 04 DEL CK 0169
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 85 of 138
High Courts30 Apr 2008Dismissed
Harish Chand Deepak Kumar Vs Union of India (UOI)
Delhi High Court · (2008) 04 DEL CK 0166
High Courts30 Apr 2008Disposed Off
S.K. Contractor and Engineers Vs Hindustan Petroleum Corporation Limited
Delhi High Court · (2008) 2 ARBLR 263 : (2008) 150 DLT 584 : (2008) 103 DRJ 61 : (2008) 9 ILR Delhi 79
Arbitration and Conciliation Act, 1996 — Section 12, 13, 34, 42
High Courts30 Apr 2008Allowed
Meenakshi Rawal Vs State and Others
Delhi High Court · (2008) 104 DRJ 252
Criminal Procedure Code, 1973 (CrPC) — Section 468Delhi Municipal Corporation Act, 1957 — Section 347, 461, 466A, 471
High Courts30 Apr 2008
Vinod Kumar Luthra and Jaspal Singh @ Jassa Vs S.K. Srivastava
Delhi High Court · (2008) 04 DEL CK 0133
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29
High Courts30 Apr 2008
Om Parkash Vs Satnam Singh and Others
Delhi High Court · (2008) 04 DEL CK 0056
Motor Vehicles Act, 1988 — Section 173
High Courts30 Apr 2008
Vasu Tech Ltd. Vs Ratna Commercial Enterprises Ltd. and Another
Delhi High Court · AIR 2008 Delhi 122
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 41
High Courts30 Apr 2008
Vinod Kumar Jain Vs Bses Rajdhani Power Ltd.
Delhi High Court · (2008) 150 DLT 385 : (2008) 103 DRJ 107 : (2008) ELR 586 : (2008) 9 ILR Delhi 65
Electricity Act, 1910 — Section 16, 19Electricity Rules, 1956 — Rule 57, 57(1)
High Courts29 Apr 2008Dismissed
Shagufta Shamas Vs C.B.I. Arif-Ud-Din Vs C.B.I. Anti Corruption Branch
Delhi High Court · (2008) 04 DEL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 481, 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts29 Apr 2008
Shriram Pistons and Rings Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2008) 219 CTR 228 : (2008) 103 DRJ 312 : (2008) 307 ITR 363 : (2008) 171 TAXMAN 81
Income Tax Act, 1961 — Section 256(1), 36(1), 37, 37(1), 37(3)Income Tax Rules, 1962 — Rule 6B
High Courts29 Apr 2008Dismissed
Sh. Indersen Chhatwal Vs National Insurance Co. Ltd., Sh. Sukhdev Singh and Smt. Surinder Kaur
Delhi High Court · (2008) 04 DEL CK 0013
High Courts29 Apr 2008Allowed
Goramal Hari Ram Limited Vs North Delhi Power Ltd.
Delhi High Court · (2008) 150 DLT 601 : (2008) 103 DRJ 102 : (2008) ELR 595
Companies Act, 1956 — Section 43A
High Courts29 Apr 2008Allowed
Ajay Bagaria Vs Union of India (UOI) and Another
Delhi High Court · (2008) 103 DRJ 324 : (2008) 3 RCR(Criminal) 492
Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Management Act, 1999 — Section 19(3), 19(4), 49(3), 49(4)Foreign Exchange Regulation Act, 1947 — Section 23C(1), 23C(2)
High Courts28 Apr 2008
Webneuron Services Ltd. Vs Monster.Com (India) (P.) Ltd.
Delhi High Court · (2009) 149 CompCas 61 : (2008) 85 SCL 35
Companies Act, 1956 — Section 391, 391(2), 394
High Courts28 Apr 2008
Mr. Rajeev Devgun Vs State and Others
Delhi High Court · (2008) 04 DEL CK 0192
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Apr 2008Disposed Off
Commissioner of Income Tax Vs Goodyear India Ltd.
Delhi High Court · (2008) 173 TAXMAN 377
Income Tax Act, 1961 — Section 260A
High Courts28 Apr 2008
Kulbir Singh Vs Official Liquidator Attached to the High Court of Delhi (Observer)
Delhi High Court · (2008) 146 CompCas 21
Companies Act, 1956 — Section 391
High Courts28 Apr 2008
Commissioner of Income Tax Vs Modi Revlon (P) Ltd.
Delhi High Court · (2008) 174 TAXMAN 192
High Courts28 Apr 2008
Sh. M.K. Bhardwaj and Others Vs State and Others
Delhi High Court · (2008) 04 DEL CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 506