High Courts18 Dec 2008Disposed Off
Jagdish Chander Gulati Vs Usha Rani and Others
Delhi High Court · (2008) 12 DEL CK 0119
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,881 of 6,586
High Courts18 Dec 2008Dismissed
Rattan Lal (Since Deceased) Vs S.N. Bhalla and Another
Delhi High Court · (2008) 12 DEL CK 0118
Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 14, 20
High Courts18 Dec 2008
Assistant Commissioner of Income Tax Vs Official Liquidator
Delhi High Court · (2009) 178 TAXMAN 171
Income Tax Act, 1961 — Section 178
High Courts18 Dec 2008
Ms. Rekha Nankani Vs Mr. Kulwant Singh Sachdeva and Another
Delhi High Court · (2008) 9 ILR Delhi 212
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Specific Relief Act, 1963 — Section 19, 27
High Courts18 Dec 2008
General Electric Company Vs Mr. Altamas Khan and Others
Delhi High Court · (2008) 12 DEL CK 0022
High Courts17 Dec 2008Allowed
Chander Dev Rai Vs The State (NCT of Delhi)
Delhi High Court · (2009) CriLJ 1931 : (2009) 156 DLT 229
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts17 Dec 2008Dismissed
Dr. Vimla Balani Vs Sh. Jai Krishan Balani
Delhi High Court · (2009) 158 DLT 75 : (2009) 3 ILR Delhi 295
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13(1), 28
High Courts17 Dec 2008
Rajeev Mehta and Others Vs Government of NCT of Delhi and Another
Delhi High Court · (2008) 12 DEL CK 0136
Civil Procedure Code, 1908 (CPC) — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 482, 498APenal Code, 1860 (IPC) — Section 406, 498A
High Courts17 Dec 2008
Commissioner of Income Tax Vs Sain Processing and Wvg. Mills (P.) Ltd.
Delhi High Court · (2009) 221 CTR 493 : (2010) 325 ITR 565 : (2009) 176 TAXMAN 448
Companies Act, 1956 — Section 205(1), 205(2), 211, 211(6)Income Tax Act, 1961 — Section 115(2), 115J, 115J(1A), 115JA, 115JA(2)
High Courts17 Dec 2008Disposed Off
O.P. Dawar Vs Sunil Kumar and Another Sunil Kumar @ Sunny Vs O.P. Dawar and Others
Delhi High Court · (2008) 12 DEL CK 0108
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 3, 40, 54
High Courts17 Dec 2008Dismissed
Dr. Vimla Balani Vs Jai Krishan Balani
Delhi High Court · (2008) 12 DEL CK 0099
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 10, 13, 13(1)(ia), 28, 9
High Courts17 Dec 2008Dismissed
Mahanagar Telephone Nigam Ltd. Vs Unibros and Another
Delhi High Court · (2009) 156 DLT 774
Arbitration Act, 1940 — Section 14, 17, 30, 33, 39Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 34Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104
High Courts17 Dec 2008
Ranjeet Kumar Vs Union of India (UOI)
Delhi High Court · (2008) 12 DEL CK 0035
High Courts16 Dec 2008Allowed
Bhav Shakti Steel Mines (P.) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2010) 320 ITR 619 : (2009) 179 TAXMAN 25
Income Tax Act, 1961 — Section 68
High Courts16 Dec 2008Dismissed
General Rubber Works and Another Vs Continental Carbon India Ltd.
Delhi High Court · (2008) 12 DEL CK 0166
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Dec 2008Dismissed
Larsen and Toubro Ltd. (Ecc Division) Vs The National Highways Authority of India (NHAI) and Others
Delhi High Court · (2008) 12 DEL CK 0124
Constitution of India, 1950 — Article 226
High Courts16 Dec 2008Allowed
Ranbaxy Laboratories Limited Vs Cipla Limited
Delhi High Court · (2011) 45 PTC 153
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Trade Marks Act, 1999 — Section 135(2)
High Courts16 Dec 2008Dismissed
Shri Praveen Sharma Vs The Secretary Union Public Service Commission and The Secretary Ministry of Personal Public Grievances and Pensions Department of Personal and Training Government of India
Delhi High Court · (2009) 156 DLT 250 : (2009) 3 ILR Delhi 288 Supp
Administrative Service (Appointment by Competitive Examinations) Regulations, 1955 — Regulation 2, 3, 4Administrative Service (Recruitment) Rules, 1954 — Rule 7, 7(1), 7(2)