High Courts26 Nov 2008Allowed
Larsen and Toubro Vs Puri Construction Limited and Others
Delhi High Court · (2008) 4 ARBLR 462
Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 20, 34, 34(2)Contract Act, 1872 — Section 10, 13, 14, 15, 16
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,889 of 6,586
High Courts26 Nov 2008
Mangat Ram and Others Vs State Bank of India
Delhi High Court · (2008) 11 DEL CK 0105
High Courts26 Nov 2008Allowed
Chitra Goel and Others Vs Abdul Sattar and Others
Delhi High Court · (2009) ACJ 945
High Courts26 Nov 2008Dismissed
Ram Krishan and Sons Charitable Trust Ltd. Vs IILM Business School
Delhi High Court · (2009) 39 PTC 16
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 148ATrade Marks Act, 1999 — Section 134, 135, 27(2)
High Courts26 Nov 2008Dismissed
Ram Parshad Vs Madan Lal and Another
Delhi High Court · (2008) 11 DEL CK 0018
Limitation Act, 1963 — Article 64, 65
High Courts25 Nov 2008Dismissed
Dr. R.N. Gupta Technical Educational Society Vs Delhi Development Authority and Another
Delhi High Court · (2008) 11 DEL CK 0229
High Courts25 Nov 2008Allowed
Ms. Deepa Jain Vs Rama Kant and Sons
Delhi High Court · (2008) 11 DEL CK 0194
High Courts25 Nov 2008Dismissed
Sikka Associates Vs Airports Authority of India
Delhi High Court · (2008) 4 ARBLR 593
Arbitration and Conciliation Act, 1996 — Section 34
High Courts25 Nov 2008Dismissed
Anish (India) Export and Others Vs Sh. Rajender Prasad Gupta and Others
Delhi High Court · (2008) 11 DEL CK 0118
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Evidence Act, 1872 — Section 114
High Courts25 Nov 2008
Director of Income Tax (Exemption) Vs Japan Chamber of Commerce and Industry in India
Delhi High Court · (2009) 221 CTR 145 : (2009) 308 ITR 76 : (2009) 180 TAXMAN 104
Income Tax Act, 1961 — Section 11, 12, 12A, 12AA, 13Societies Registration Act, 1860 — Section 12, 13, 14
High Courts25 Nov 2008
Malarvizhi Elangovan Vs Director of Estates and Others
Delhi High Court · (2009) 156 DLT 394
Premises (Occupation of Unauthorized Occupants) Act — Section 4, 5(1), 9(1)
High Courts25 Nov 2008
In Re: Saraf Paper Mills Ltd.
Delhi High Court · (2009) 148 CompCas 381 : (2009) 1 CompLJ 431 : (2008) 155 DLT 517 : (2009) 3 ILR Delhi 126 : (2009) 92 SCL 232
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91
High Courts25 Nov 2008
K.D. Sharma and Others Vs B.M. Dhaul, Chief Engineer (Retd.), Delhi Jal Board, Mr. Arun Mathur, Chief Executive Officer, Delhi Jal Board, Mr. R.K. Jain, Chief Engineer (Drainage), Delhi Jal Board and Mr. P. Pant, Executive Engineer (C) DR-XV, Delhi Jal Board
Delhi High Court · (2008) 155 DLT 263
High Courts25 Nov 2008Dismissed
Commissioner of Income Tax Vs Shri Sanjiv Mishra
Delhi High Court · (2008) 11 DEL CK 0016
High Courts24 Nov 2008
Harish Chander Sharma and Others Vs Deep Chand Ram Dass and Sons and Others
Delhi High Court · (2008) 155 DLT 153 : (2009) 153 PLR 23
High Courts24 Nov 2008Dismissed
The Oriental Insurance Co. Ltd. Vs Mercury Rubber Mills
Delhi High Court · (2008) 4 ARBLR 599
Arbitration Act, 1940 — Section 20
High Courts24 Nov 2008Allowed
Sharifuddin Vs Babuddin and Another
Delhi High Court · (2008) 11 DEL CK 0230
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)
High Courts24 Nov 2008Dismissed
Smt. Vimla Mehra Vs Shri K.S. Mehra
Delhi High Court · (2009) 158 DLT 136 : (2008) ILR Delhi 159 Supp
Childrens Act, 1960 — Section 41Constitution of India, 1950 — Article 142Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts24 Nov 2008Allowed
Shahjad Dagar Vs Naresh Gujral
Delhi High Court · (2008) 11 DEL CK 0193
High Courts24 Nov 2008Dismissed
Commissioner of Income Tax-IV Vs Uppal Hotels Ltd.
Delhi High Court · (2009) 178 TAXMAN 230