High Courts28 Apr 2008Dismissed
Priya Enterprises Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2008) 04 DEL CK 0099
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25B, 25F, 25N
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 86 of 138
High Courts28 Apr 2008Allowed
Dhan Bahadur Vs State
Delhi High Court · (2008) CriLJ 4795 : (2008) 103 DRJ 398
Penal Code, 1860 (IPC) — Section 304, 308, 34
High Courts28 Apr 2008
Director General (Works), CPWD Vs Sant Lal and Others
Delhi High Court · (2008) 3 LLJ 524
Industrial Disputes Act, 1947 — Section 17BPenal Code, 1860 (IPC) — Section 191, 192, 193
High Courts28 Apr 2008Allowed
Smt. Rana Devi (deceased) through LRs. Vs Shri Lachhman Dass Chaturvedi and Others
Delhi High Court · (2008) 150 DLT 169 : (2008) 103 DRJ 68
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts28 Apr 2008Allowed
National Highways Authority of India Vs Elsamex-TWS-SNC Joint Venture
Delhi High Court · (2008) 150 DLT 215 : (2008) 103 DRJ 1
Arbitration and Conciliation Act, 1996 — Section 16(4), 17, 17(3), 18, 22Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts28 Apr 2008
Jaspal Singh and Another Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2008) 103 DRJ 51
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 6Delhi Development Act, 1957 — Section 22, 53BDivorce and Matrimonial Cases Act, 1957 — Section 343, 477, 478
High Courts28 Apr 2008Dismissed
Shri N.S. Bhatnagar Vs India Tourism Development Corporation
Delhi High Court · (2008) 151 DLT 136 : (2008) 103 DRJ 240 : (2008) 118 FLR 719 : (2008) 9 ILR Delhi 48 Supp : (2008) 3 LLJ 517 : (2009) 2 SLR 92
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4A)
High Courts28 Apr 2008Dismissed
Jai Shree Electrical Store Vs Union of India (UOI)
Delhi High Court · (2008) 04 DEL CK 0016
High Courts28 Apr 2008Allowed
Shri Madan Lal Vs Union of India (UOI) and Another
Delhi High Court · (2008) 04 DEL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 78BSales of Goods Act, 1930 — Section 19, 20, 21, 22, 23
High Courts28 Apr 2008Dismissed
Smt. Promilla Jain and Others Vs Ramesh, Mrs. Krishna Chitola and United India Insurance Company Ltd.
Delhi High Court · (2008) 2 ILR Delhi 1096
High Courts28 Apr 2008
Rajneesh Goyal (since deased) through LRs. Smt. Usha Goel and Others Vs DSJ Communications Ltd.
Delhi High Court · (2008) 04 DEL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 3
High Courts28 Apr 2008Allowed
Tara Chand and Another Vs Kumari Rajni Jain and Others
Delhi High Court · (2008) 150 DLT 101 : (2008) 103 DRJ 65
Delhi Land Reforms Act, 1954 — Section 185Specific Relief Act, 1963 — Section 41
High Courts25 Apr 2008
Ujjal Dasgupta Vs State
Delhi High Court · (2008) 103 DRJ 349
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 158, 161, 161(3), 164Evidence Act, 1872 — Section 126, 3
High Courts25 Apr 2008
Commissioner of Income Tax Vs Ram Gopal Agarwal
Delhi High Court · (2008) 04 DEL CK 0176
High Courts25 Apr 2008Dismissed
Commissioner of Income Tax Vs Value Capital Services (P.) Ltd.
Delhi High Court · (2008) 307 ITR 334
High Courts25 Apr 2008
Sikka Steel and Heat Treatment Centre Vs Commissioner of Income Tax
Delhi High Court · (2008) 173 TAXMAN 413
Income Tax Act, 1961 — Section 36
High Courts25 Apr 2008
Pioneer Nuts and Bolts Pvt. Ltd. Vs Goodwill Enterprises
Delhi High Court · (2008) 37 PTC 514
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Trade and Merchandise Marks Act, 1958 — Section 11, 2(1), 27(2), 28, 28(1)Trade Marks Act, 1999 — Section 12, 28, 29, 34
High Courts25 Apr 2008Dismissed
Shri Satyendra Singh Vs University of Delhi and Another
Delhi High Court · (2008) 103 DRJ 97
Delhi University Act, 1922 — Section 4
High Courts25 Apr 2008Dismissed
Haran Haldar and Others Vs Union of India (UOI)
Delhi High Court · (2009) ACJ 1601 : (2008) 118 FLR 350
Railways Act, 1989 — Section 124A
High Courts25 Apr 2008Allowed
Paradigm Franchising Pvt. Ltd. Vs Krishna Continental
Delhi High Court · (2008) 04 DEL CK 0109
Arbitration and Conciliation Act, 1996 — Section 9