High Courts01 Dec 2008
Voltas Limited and Another Vs Union of India (UOI) and Others
Delhi High Court · (2008) 12 DEL CK 0152
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 151
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,887 of 6,586
High Courts01 Dec 2008Dismissed
New India Assurance Co. Ltd. Vs Smt. Seema and Others
Delhi High Court · (2008) 12 DEL CK 0143
Motor Vehicles Act, 1988 — Section 173
High Courts01 Dec 2008
Brooke Hospital for Animals and Others Vs Brook Hospital for Animals (India) and Others EC+
Delhi High Court · (2008) 155 DLT 305 : (2008) 7 ILR Delhi 189
Civil Procedure Code, 1908 (CPC) — Section 25, 92, 92(1)
High Courts01 Dec 2008Dismissed
Vipin Jain and Others Vs Yogesh Jain
Delhi High Court · (2008) 12 DEL CK 0111
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 120B, 190, 200, 201, 307
High Courts28 Nov 2008
Mohan Lal Ahuja and Others Vs Tarun Chandra Veena Ahuja Vs Tarun Chandra and Another
Delhi High Court · (2009) 157 DLT 216
Contract Act, 1872 — Section 56, 73Income Tax Act, 1961 — Section 269USpecific Relief Act, 1963 — Section 19, 20, 21
High Courts28 Nov 2008
Madan Lal Arora Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2008) 11 DEL CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts28 Nov 2008Dismissed
Commissioner of Income Tax Vs Suresh Paul Bansal
Delhi High Court · (2008) 11 DEL CK 0149
Income Tax Act, 1961 — Section 147, 263
High Courts28 Nov 2008Allowed
Delhi Development Authority Vs Mr. R.S. Kathuria and Others
Delhi High Court · (2008) 11 DEL CK 0082
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 22
High Courts28 Nov 2008Dismissed
Rajesh Masrani Vs Tahiliani Design Pvt. Ltd.
Delhi High Court · AIR 2009 Delhi 44 : (2008) ILR Delhi 211 Supp : (2009) 39 PTC 21
Penal Code, 1860 (IPC) — Section 479Registration Act, 1908 — Section 48Trade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts28 Nov 2008Allowed
M.L. Kalra Vs Union of India (UOI) and Another
Delhi High Court · (2008) 155 DLT 365
Companies Act, 1956 — Section 372New Bank of India Officer Employees (Conduct) Regulations, 1982 — Regulation 24, 3, 3(3)New Bank of India Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 17, 4
High Courts28 Nov 2008Dismissed
Rajender Singh Vs Director of Education and Others
Delhi High Court · (2008) 11 DEL CK 0040
Constitution of India, 1950 — Article 226
High Courts28 Nov 2008Dismissed
Union of India (UOI) Vs Shri Madan Lal
Delhi High Court · (2008) 11 DEL CK 0026
High Courts28 Nov 2008Allowed
IRCON International Ltd. Vs National Building Construction Corporation Limited
Delhi High Court · (2008) 155 DLT 2226
Arbitration Act, 1940 — Section 14, 17, 25, 30Arbitration and Conciliation Act, 1996 — Section 2(1), 2(4), 34, 35, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 47
High Courts28 Nov 2008Allowed
Saroj Salkan Vs Capt. Sanjeev Singh and Others
Delhi High Court · (2008) 155 DLT 300 : (2008) ILR Delhi 212 Supp
Court Fees Act, 1870 — Article 17(vi), 7(ii), 7
High Courts28 Nov 2008Dismissed
Uttar Pradesh State Road Transport Corporation (U.P.S.R.T.C.) Vs Rakesh Tayal, Sh. Anil Kumar and Subhash Chand
Delhi High Court · (2008) ILR Delhi 219 Supp
Motor Vehicles Act, 1988 — Section 173
High Courts28 Nov 2008Allowed
Shri R.D. Bhanot Vs Union of India (UOI) and Others
Delhi High Court · (2009) 162 DLT 111
Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 17Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 5A(2), 6
High Courts28 Nov 2008Dismissed
Uttar Pradesh State Road Transport Corporation (U.P.S.R.T.C.) Vs Rakesh Tayal and Others
Delhi High Court · (2008) ILR Delhi 219 Supp
Motor Vehicles Act, 1988 — Section 173
High Courts27 Nov 2008
Commissioner of Income Tax-V and Vs Rampur Engineering Co. Ltd. and etc. etc.
Delhi High Court · (2009) 221 CTR 32 : (2009) 309 ITR 143 : (2009) 176 TAXMAN 211
Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 271, 271(1), 271(1B)
High Courts27 Nov 2008Dismissed
Union of India (UOI) Vs Shri Om Prakash
Delhi High Court · (2008) 11 DEL CK 0218
Administrative Tribunals Act, 1985 — Section 19