High Courts26 Sept 2008Dismissed
Inmacs Ltd. Vs Prema Sinha and Others
Delhi High Court · (2009) 2 ILR Delhi 331
Transfer of Property Act, 1882 — Section 105, 106, 106(1), 106(3), 107
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,905 of 6,586
High Courts26 Sept 2008Dismissed
Inmacs Ltd. Vs Prems Sinha and Others
Delhi High Court · (2009) 2 ILR Delhi 331
Transfer of Property Act, 1882 — Section 105, 106, 107, 108, 111
High Courts26 Sept 2008Dismissed
Dharamvir Nanda Vs Ranbir Nanda and Another
Delhi High Court · (2008) 09 DEL CK 0134
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 15, 24
High Courts26 Sept 2008
Commissioner of Income Tax Vs D.K. Gupta
Delhi High Court · (2009) 308 ITR 230 : (2008) 174 TAXMAN 476
Income Tax Act, 1961 — Section 132(4A)
High Courts26 Sept 2008Dismissed
Smt. Sashi Prabha Sharma Vs Radhika Trust and Others
Delhi High Court · (2008) 09 DEL CK 0103
Charitable and Religious Trusts Act, 1920 — Section 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 2(11), 92
High Courts26 Sept 2008
Sh. Surya Kant Gupta and Another Vs Richlook Garments Pvt. Ltd.
Delhi High Court · (2008) 4 ARBLR 137
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts26 Sept 2008Dismissed
Utsav Bhasin Vs State
Delhi High Court · (2008) 09 DEL CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 279, 304, 304A, 337
High Courts26 Sept 2008Allowed
Colonel Sandes Vs Union of India (UOI) and Others
Delhi High Court · (2008) 154 DLT 375 : (2008) 106 DRJ 640
Army Rules, 1954 — Rule 180
High Courts26 Sept 2008Allowed
Espn Star Sports Vs Global Broadcast News Ltd. and Others
Delhi High Court · (2008) 38 PTC 477
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 19(1)Copyright Act, 1957 — Section 13, 14, 18, 19, 2
High Courts26 Sept 2008
Om Singh @ Ombir Vs State Rajesh @ Bhondu Vs State Delhi Admn.
Delhi High Court · (2008) 09 DEL CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313, 465Delhi High Court Rules and Orders — Rule 7Evidence Act, 1872 — Section 106, 32
High Courts26 Sept 2008
Krishna Adit Agarwal Vs Guru Gobind Singh Indraprastha University and Others Indian Medical Association and Another Vs Union of India (UOI) and Others
Delhi High Court · (2008) 153 DLT 669
Constitution of India, 1950 — Article 15, 15(5), 16, 19(6), 226Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and other Measures to Ensures Equity and Excellence) Act, 2007 — Section 12, 12(1), 13, 14, 18Guru Gobind Singh Indraprastha University Act, 1998 — Section 39, 6, 6(1), 6(2)
High Courts26 Sept 2008Dismissed
Kaiser Lands Vs Mrs. Ethel Robinson and Others
Delhi High Court · (2008) 4 ARBLR 105 : (2008) 154 DLT 223 : (2008) 106 DRJ 526 : (2009) 153 PLR 35
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1)
High Courts25 Sept 2008Dismissed
Sh. B.L. Kantroo Vs BSES Rajdhani Power Ltd.
Delhi High Court · (2008) 154 DLT 56 : (2009) ELR 762 : (2008) 12 ILR Delhi 141
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 9Electricity Act, 2003 — Section 126, 127, 135, 136, 137
High Courts25 Sept 2008
Ram Murti Chopra and Another Vs Nagesh Tyagi
Delhi High Court · (2008) 12 ILR Delhi 169
Criminal Procedure Code, 1973 (CrPC) — Section 482Guardians and Wards Act, 1890 — Section 12, 25, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 6
High Courts25 Sept 2008Dismissed
Suresh Kumar Vs Delhi Transport Corporation
Delhi High Court · (2008) 09 DEL CK 0153
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4A)
High Courts25 Sept 2008Dismissed
Rajeshwer Kumar Gupta Vs Lt. Governor of NCT of Delhi and Others
Delhi High Court · (2008) 09 DEL CK 0143
Constitution of India, 1950 — Article 226, 227Delhi Co-operative Societies Rules, 2007 — Rule 19, 19(2)
High Courts25 Sept 2008Allowed
Subedar M.T.V. Kunhi Kannan Nambiar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 09 DEL CK 0141
Army Rules, 1954 — Rule 13(3)(I)
High Courts25 Sept 2008Dismissed
National Insurance Co. Ltd. Vs Sh. P.V. Lonan, Smt. Mary Lonan, Shri Gurmeet Singh and Shri Naresh Kumar
Delhi High Court · (2008) 09 DEL CK 0101
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Contract Act, 1872 — Section 25, 65Insurance Act, 1938 — Section 64VB
High Courts25 Sept 2008Dismissed
Satya Pal Jain Vs Kailash Wati Goel
Delhi High Court · (2008) 154 DLT 117
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 151Delhi Rent Control Act, 1958 — Section 14D, 25B
High Courts24 Sept 2008Dismissed
Hongkong and Shanghai Banking Corporation Ltd. Vs Govt. of India and Another
Delhi High Court · (2008) 09 DEL CK 0302
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 12(5), 2