High Courts08 Apr 2008Dismissed
Central Bureau of Investigation Vs Shri Gurpal Singh and Others
Delhi High Court · (2008) 04 DEL CK 0164
Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 92 of 138
High Courts08 Apr 2008Allowed
M/s. Faire Brothers (Export Import) Pvt. Ltd. and Another Vs M/s. Nagpur Textiles and Others
Delhi High Court · (2008) 9 ILR Delhi 1 Supp : (2008) RLR 97
Arbitration Act, 1940 — Section 30, 33
High Courts08 Apr 2008Dismissed
Sachin J. Joshi and Another Vs Lieutenant Governor and Another
Delhi High Court · (2008) 102 DRJ 603
Constitution of India, 1950 — Article 14, 226Delhi Development Act, 1957 — Section 11A(3), 13(1), 56, 57, 58Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 42, 43, 44, 7
High Courts08 Apr 2008Dismissed
Ashwani Garg Vs N.D.M.C.
Delhi High Court · AIR 2008 Delhi 145
Constitution of India, 1950 — Article 19(1)
High Courts07 Apr 2008
C.E. Construction Ltd. Vs Ajay Relan and Others
Delhi High Court · (2008) 04 DEL CK 0199
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(3)Delhi Rent Control Act, 1958 — Section 2
High Courts07 Apr 2008Dismissed
Sunil Anand and Another Vs Mr. Rajiv Anand and Others
Delhi High Court · (2008) 103 DRJ 165
Succession Act, 1925 — Section 232, 59, 63
High Courts07 Apr 2008Dismissed
P.V. Raghunandan Vs The Registrar General and Others
Delhi High Court · (2008) 2 ILR Delhi 1068
Criminal Procedure Code, 1973 (CrPC) — Section 154(01)Limitation Act, 1963 — Section 3, 5Penal Code, 1860 (IPC) — Section 382, 392
High Courts07 Apr 2008Allowed
National Insurance Co. Ltd. Vs Smt. Joginder Kaur and Others
Delhi High Court · (2008) 04 DEL CK 0162
Workmens Compensation Act, 1923 — Section 4A, 4A(3)
High Courts07 Apr 2008Allowed
Kerla State Construction Corporation Ltd. Vs The Projects and Equipment Corpn. of India
Delhi High Court · (2008) 151 PLR 8
Arbitration Act, 1940 — Section 30, 33, 37(1), 37(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ALimitation Act, 1963 — Article 55
High Courts07 Apr 2008Dismissed
Ishtiyaq Hussain Vs Vice Chairman, D.D.A.
Delhi High Court · (2008) 04 DEL CK 0151
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts07 Apr 2008Dismissed
Ajit Singh Vs Adarsh Kaur Gill
Delhi High Court · (2008) 106 DRJ 947
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 113
High Courts07 Apr 2008Dismissed
Baby Seema and Another Vs State of Govt. of NCT of Delhi and Others
Delhi High Court · (2008) 04 DEL CK 0132
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 172Penal Code, 1860 (IPC) — Section 304A, 34
High Courts07 Apr 2008
Kerala State Construction Corporation Ltd. Vs Projects and Equipment Corpn. of India
Delhi High Court · (2008) 151 PLR 8
Arbitration Act, 1940 — Section 30, 33, 37(1), 37(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ALimitation Act, 1963 — Article 55
High Courts07 Apr 2008Dismissed
Aruna Parmod Shah Vs Union of India (UOI)
Delhi High Court · (2008) 3 CivCC 435 : (2008) 102 DRJ 543 : (2008) 3 RCR(Civil) 305 : (2008) 3 RCR(Criminal) 191
Constitution of India, 1950 — Article 14, 15, 21Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 17, 18, 2
High Courts07 Apr 2008Allowed
DCM Benetton India Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2008) 173 TAXMAN 283
High Courts07 Apr 2008
Commissioner of Income Tax Vs Jai Parabolic Springs Ltd.
Delhi High Court · (2008) 306 ITR 42 : (2008) 172 TAXMAN 258
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 254, 260A
High Courts07 Apr 2008
Mrs. Krishna Gupta, Prop. Studio Saket Vs The Asst. Commissioner of Income Tax
Delhi High Court · (2009) 311 ITR 322 : (2008) 173 TAXMAN 29
Income Tax Act, 1961 — Section 131
High Courts07 Apr 2008
P.P. Sharma Vs Smt. Swaran Lata
Delhi High Court · (2008) 150 DLT 328 : (2008) 102 DRJ 627
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Succession Act, 1925 — Section 263, 268, 276, 280, 281