COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,894 of 6,586

High Courts12 Nov 2008

H.K. Choudhary Vs N.D.M.C. and Another

Delhi High Court · (2008) 155 DLT 267

Delhi Municipal Corporation Act, 1957 — Section 336, 343, 344, 516, 516(2)New Delhi Municipal Council Act, 1994 — Section 250, 416(2)Punjab Municipal Act, 1911 — Section 189(1), 189(2), 190, 192, 193(4)

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High Courts11 Nov 2008Dismissed

Narinder Pal Kaur Chawla Vs Setia Buildwell Pvt. Ltd. and Another

Delhi High Court · (2008) 11 DEL CK 0199

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High Courts11 Nov 2008Dismissed

S. Balbir Singh Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2008) 11 DEL CK 0143

Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 120B

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High Courts11 Nov 2008Allowed

Mahabir Tin Works Vs Sheel Seed Farm (Regd.)

Delhi High Court · (2008) 11 DEL CK 0103

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7

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High Courts11 Nov 2008Dismissed

J.K. Aggarwal Vs Bank of India

Delhi High Court · (2009) 2 ILR Delhi 751

Bankers Books Evidence Act, 1891 — Section 4Evidence Act, 1872 — Section 34

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High Courts11 Nov 2008

K.L. Kohli Vs Shri Prakash, The General Manager Northern Railway

Delhi High Court · (2008) 11 DEL CK 0071

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High Courts11 Nov 2008

Smt. Geeta Devi Vs The Union of India (UOI)

Delhi High Court · (2009) ILR Delhi 760 Supp

Evidence Act, 1872 — Section 108

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High Courts11 Nov 2008Dismissed

Cholamandalam MS General Insurance Co. Ltd. Vs Smt. Kamlesh and Others

Delhi High Court · (2009) 3 AD 310

Motor Vehicles (Amendment) Act, 1994 — Section 140Motor Vehicles Act, 1988 — Section 140, 149(2), 163A, 170, 173

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High Courts10 Nov 2008Dismissed

Tobu Enterprises Limited Vs Presiding Officer, Industrial Tribunal and Others

Delhi High Court · (2009) 160 DLT 125 : (2009) 122 FLR 71 : (2008) ILR Delhi 116 Supp

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(O)Industrial Employment (Standing Orders) Central Rules, 1946 — Rule 14(3)

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High Courts10 Nov 2008Allowed

D.D.A. Vs Happy Himalaya Construction Co.

Delhi High Court · (2008) 11 DEL CK 0206

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Legal Services Authorities Act, 1987 — Section 20(1)

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High Courts10 Nov 2008Dismissed