COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 91 of 138

High Courts10 Apr 2008

Vijay Kumar Vs DDA

Delhi High Court · (2008) 04 DEL CK 0183

High Courts10 Apr 2008

Rajinder Singh Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0152

High Courts10 Apr 2008

Sohan Devi Vs State

Delhi High Court · (2008) 04 DEL CK 0105

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 9, Order 7 Rule 17, Order 9 Rule 4, 151Succession Act, 1925 — Section 276

High Courts10 Apr 2008Dismissed

Haryana Vidyut Prasaran Nigam Ltd. Vs Hindustan Vidyut Product Ltd.

Delhi High Court · (2008) 2 ARBLR 374 : (2008) 150 DLT 204 : (2008) 102 DRJ 569

Arbitration Act, 1940 — Section 20, 28, 33, 35, 8Delhi High Court Act, 1966 — Section 10

High Courts10 Apr 2008Dismissed

Accord Alloys Limited Vs Pee Ell Alloys and Another

Delhi High Court · (2008) 3 BC 497 : (2008) 150 DLT 564

High Courts09 Apr 2008Dismissed

Jagat Singh and Others Vs Union of India (UOI) and Others

Delhi High Court · (2008) 103 DRJ 651

Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 5A

High Courts09 Apr 2008

Commissioner of Income Tax Vs Capital Tyres Mfg. Unit

Delhi High Court · (2008) 305 ITR 199 : (2009) 176 TAXMAN 178

High Courts09 Apr 2008

Sharan Kaur Vs MCD and Others

Delhi High Court · (2008) 04 DEL CK 0182

Delhi Municipal Corporation Act, 1957 — Section 333, 337, 337(1), 347A

High Courts09 Apr 2008Dismissed

Sis Ram Vs D.D.A.

Delhi High Court · (2008) 04 DEL CK 0181

High Courts09 Apr 2008

S.N. Singh Vs M.C.D. and Others

Delhi High Court · (2008) 04 DEL CK 0153

High Courts09 Apr 2008Dismissed

Paramjit Singh Vs Charanjit Singh and Others

Delhi High Court · (2008) 151 DLT 527

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11

High Courts09 Apr 2008

Rajinder Singh Anand Vs Sardar Tarlok Singh Anand and Others

Delhi High Court · (2008) 04 DEL CK 0116

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 8 Rule 1, 151

High Courts09 Apr 2008

Smart Chip Ltd. Vs Central Bureau of Narcotics and Another

Delhi High Court · (2008) 04 DEL CK 0106

Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 9

High Courts09 Apr 2008Dismissed

Union of India (UOI) Vs Md. Sakur

Delhi High Court · (2009) ACJ 1562

Railways Act, 1890 — Section 82ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1)

High Courts09 Apr 2008Dismissed

Braithwaite and Co. Ltd. Vs Central Organisation for Modernisation of Workshops

Delhi High Court · (2008) 2 ARBLR 136

Arbitration and Conciliation Act, 1996 — Section 11(6)

High Courts09 Apr 2008

Shaw Wallace and Co. Ltd. Vs M.P. Beer Products Pvt. Ltd.

Delhi High Court · (2008) 149 DLT 391 : (2009) 39 PTC 157

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 7, 20, 9Copyright (Amendment) Act, 1994 — Section 62(2)Trade Marks Act, 1999 — Section 134, 134(1), 134(2)

High Courts09 Apr 2008Dismissed

Sh. Ram Phal Vs Delhi Transport Corporation

Delhi High Court · (2008) 04 DEL CK 0029

Constitution of India, 1950 — Article 226

High Courts09 Apr 2008Dismissed

Bharat Sanchar Nigam Ltd. and Others Vs Satyavir

Delhi High Court · (2008) 04 DEL CK 0027

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F

High Courts09 Apr 2008Dismissed

Jag Ram Vs BSES Yamuna Power Ltd.

Delhi High Court · (2008) 04 DEL CK 0026

Constitution of India, 1950 — Article 2, 226, 3, 4

High Courts08 Apr 2008

Chhanga Lal and Others Vs M.C.D. Jai Parkash and Others Vs M.C.D. and Another Dharamvir Singh Vs Union of India (UOI) and Others

Delhi High Court · AIR 2008 Delhi 146 : (2008) 149 DLT 460 : (2008) 102 DRJ 555

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 19, 19A, 2, 39, 53