High Courts10 Dec 2008
National Insurance Co. Ltd. Vs Shri Ram Vir, Mohd. Salim and Ayub Khan
Delhi High Court · (2009) 5 ILR Delhi 1
Motor Vehicles Act, 1988 — Section 10, 10(2), 145, 147(3), 149(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,884 of 6,586
High Courts10 Dec 2008
Commissioner of Income Tax Vs Indian Toners and Developers Ltd.
Delhi High Court · (2010) 326 ITR 435
High Courts10 Dec 2008Allowed
Ranjit Kumar Chopra Vs Virinder Khosla
Delhi High Court · (2008) 155 DLT 658
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts10 Dec 2008Dismissed
A.B. Hotels Limited Vs Commissioner of Income Tax
Delhi High Court · (2009) 178 TAXMAN 301
Income Tax Act, 1961 — Section 201(1), 201(1A), 254(2)
High Courts08 Dec 2008Dismissed
Harish Chandra Vs Govt. of NCT of Delhi and Department of Personnel and Training Ministry of Personnel, Public Grievances and Pensions and Training
Delhi High Court · (2008) 12 DEL CK 0190
High Courts08 Dec 2008Allowed
Union of India (UOI) Vs Sh. Mohan Kainth
Delhi High Court · (2008) 12 DEL CK 0188
Central Civil Services (Pension) Rules, 1972 — Rule 48A, 48B, 48B(1)Civil Service Regulations — Article 459
High Courts08 Dec 2008
Hari Prasad and Others Vs Trade Fair Authority of India
Delhi High Court · (2009) 107 DRJ 528
High Courts08 Dec 2008Allowed
National Insurance Co. Ltd. Vs Smt. Bela Jain and Others
Delhi High Court · (2009) ACJ 1189
Motor Vehicles Act, 1988 — Section 10(2), 149(1), 149(2), 166, 170(2)
High Courts08 Dec 2008
Rajinder Parshad Sharma Vs Ashok Sharma and Others
Delhi High Court · (2009) 3 ILR Delhi 192
Arbitration Act, 1940 — Section 14, 17, 23(1), 30, 33Limitation Act, 1963 — Section 15Registration Act, 1908 — Section 17, 17(1)(e), 23, 24, 25
High Courts05 Dec 2008Dismissed
National Assurance Co. Ltd. Vs Smt. Neelam and Others
Delhi High Court · (2009) ACJ 992 : (2008) 5 ILR Delhi 219 Supp
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 149, 173, 181, 3, 4
High Courts05 Dec 2008Dismissed
Krishna Chaudhary Vs Promila Bajaj
Delhi High Court · (2008) 12 DEL CK 0134
High Courts05 Dec 2008Allowed
Arvind Mehra and Others Vs Delhi Subordinate Selection Board (DSSSB) and Others Anjli Vs Delhi Subordinate Selection Board (DSSSB) and Another
Delhi High Court · (2008) 12 DEL CK 0128
High Courts05 Dec 2008
Shri Rohtas Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 12 DEL CK 0096
Constitution of India, 1950 — Article 226Delhi Land Reforms Act, 1954 — Section 74Land Acquisition Act, 1894 — Section 10, 11, 17(1), 4, 48
High Courts05 Dec 2008Dismissed
Abhishek and Another Vs DMRC and Others
Delhi High Court · (2008) 12 DEL CK 0082
Constitution of India, 1950 — Article 226
High Courts05 Dec 2008Dismissed
Punjab Fibres Ltd. Vs Lank Mark Exports and Others
Delhi High Court · (2008) 12 DEL CK 0051
High Courts05 Dec 2008
Dy. Commissioner Vs Ramesh Kumari and Others Gallant Hotels and Estates P. Ltd. Vs State and Others Hitesh Bhardwaj Vs Govt. of NCT of Delhi and Others Ramesh Kumari Vs Manoj Kumar and Others
Delhi High Court · (2009) 156 DLT 133
Constitution of India, 1950 — Article 226Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 3(2), 4(2), 6East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 19, 20, 21, 21(1)
High Courts05 Dec 2008Dismissed
Central Engineering Service Class I (DR) Association Vs The Union of India (UOI) and Others V.K. Jain Vs The Union of India (UOI) and Shri B.M. Singhal
Delhi High Court · (2009) 156 DLT 300
Central Engineering Service Group A Recruitment Rules, 1954 — Rule 21, 21(3), 23, 25, 3Constitution of India, 1950 — Article 14, 16Ministry of Urban Affairs and Employment (Department of Urban Development), Central Engineering (Civil) Group A Service Rules, 1996 — Rule 6, 7
High Courts05 Dec 2008
ATS Promoters and Builders P. Ltd. and Others Vs Chief Commissioner of Income Tax and Another
Delhi High Court · (2009) 308 ITR 65 : (2009) 179 TAXMAN 41
Income Tax Act, 1961 — Section 127, 127(2)
High Courts04 Dec 2008Allowed
Harish Kapoor Vs Akansha Gupta
Delhi High Court · (2008) 12 DEL CK 0195
Indian Penal Code, 1860 — Section 34, 406, 498ANegotiable Instruments Act, 1881 — Section 138
High Courts04 Dec 2008Dismissed
Mr. Balram Sehgal Vs Mr. Vinod Kumar Sehgal
Delhi High Court · (2009) 156 DLT 538
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 8Contract Act, 1872 — Section 18