High Courts22 Apr 2008Dismissed
Pawan Kumar Gupta Vs Ved Prakash
Delhi High Court · (2008) 103 DRJ 185
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 89 of 138
High Courts22 Apr 2008
J.K. Synthetics Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2009) 308 ITR 237 : (2008) 175 TAXMAN 22
Companies Act, 1956 — Section 309, 349, 350Income Tax Act, 1961 — Section 256(1), 30, 31, 32, 33
High Courts22 Apr 2008
Vanishree Enterprises Vs BSES Rajdhani Power Limited
Delhi High Court · (2008) 04 DEL CK 0051
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Delhi Electricity Regulatory Commission (Performance Standards Metering and Billing) Regulations, 2002 — Regulation 14, 32, 33, 34, 35
High Courts22 Apr 2008Allowed
Jai Singh Kanwar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 149 DLT 354
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 21Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 4, 6
High Courts22 Apr 2008
Archie Comic Publications, Inc. Vs Purple Creations Pvt. Ltd. and Others
Delhi High Court · (2008) 9 ILR Delhi 20 : (2008) 37 PTC 279
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11, 151Trade Marks Act, 1999 — Section 134(2), 23(1)
High Courts22 Apr 2008Dismissed
Moser Baer India Ltd. Vs Koninklijke Philips Electronics NV. and Others
Delhi High Court · (2008) 1 CTLJ 421 : (2008) 151 DLT 180 : (2008) 102 DRJ 713
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts22 Apr 2008
National Institute of Public Co-Operation and Child Development Vs Union of India (UOI) and Others
Delhi High Court · (2008) 04 DEL CK 0036
Army Act, 1950 — Section 57Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 136, 226
High Courts22 Apr 2008
Pawan Hans Helicopters Ltd. Vs AES Aerospace Ltd.
Delhi High Court · (2008) 2 ARBLR 63 : (2008) 103 DRJ 174
Arbitration and Conciliation Act, 1996 — Section 17, 36, 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Contract Act, 1872 — Section 182, 186, 187
High Courts22 Apr 2008
Raj Karan Vs Cogent Ventures (India) Ltd.
Delhi High Court · (2008) 04 DEL CK 0003
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Apr 2008
Anant Raj Agencies P. Ltd. Vs The Narang Industries Ltd.
Delhi High Court · (2008) 149 DLT 678
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 14Limitation Act, 1963 — Article 137Specific Relief Act, 1963 — Section 19
High Courts21 Apr 2008
Macleods Pharmaceuticals Vs Zaneka Pharm
Delhi High Court · (2008) 04 DEL CK 0203
Trade and Merchandise Marks Act, 1958 — Section 20(1), 34
High Courts21 Apr 2008Dismissed
Nanak Builders and Investors Pvt. Ltd. Vs Lakhbir Sawhney and Others
Delhi High Court · (2008) 1 CTLJ 419
High Courts21 Apr 2008Dismissed
Jai Singh Vs Delhi Transport Corporation
Delhi High Court · (2008) 119 FLR 363
High Courts11 Apr 2008Dismissed
Rajiv Associates Pvt. Ltd. Vs The Chief Engineer (ARC) and Others
Delhi High Court · (2008) 2 ARBLR 379 : (2008) 102 DRJ 594
Arbitration Act, 1940 — Section 20, 28, 8Limitation Act, 1963 — Section 5
High Courts11 Apr 2008Dismissed
Shri V. Jayapalan Vs Commissioner of Police and Others
Delhi High Court · (2008) 149 DLT 674
Constitution of India, 1950 — Article 226, 227Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 11(1), 12Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50
High Courts11 Apr 2008
Ashok Bhadauria and Others Vs State
Delhi High Court · (2008) 04 DEL CK 0200
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 212, 213, 397, 401, 482Evidence Act, 1872 — Section 68
High Courts11 Apr 2008Dismissed
Nidhi Industries Vs Commissioner of Sales Tax
Delhi High Court · (2008) 04 DEL CK 0198
Central Sales Tax Act, 1956 — Section 9(3)Delhi Sales Tax Act, 1975 — Section 45(1), 45(2)
High Courts11 Apr 2008Allowed
Shri Vinod Kumar Bakshi and Others Vs Delhi Cantonment Board and Another
Delhi High Court · AIR 2008 Delhi 131 : (2008) 149 DLT 643
Cantonments Act, 2006 — Section 17, 28, 28(2), 29, 30Cantonments Board Rules — Rule 13(3)Cantonments Electoral Rules, 2007 — Rule 10, 11, 12, 13, 13(3)
High Courts11 Apr 2008Dismissed
Godrej Sara Lee Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 04 DEL CK 0189
High Courts11 Apr 2008Dismissed
K.N. Chhibbar and Another Vs Delhi Metro Rail Corporation Ltd. and Others Rital Impex Ltd. Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2008) 04 DEL CK 0157
Companies Act, 1956 — Section 3, 617Land Acquisition Act, 1894 — Section 17(1), 17(4), 2, 3, 4(1)