High Courts22 Sept 2008
Sunil Kapoor Vs Himmat Singh and Others
Delhi High Court · (2008) 09 DEL CK 0148
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,908 of 6,586
High Courts22 Sept 2008
Sneh Lata Gulliya Vs R.K. Gupta and Others
Delhi High Court · (2009) 158 DLT 247
High Courts22 Sept 2008
Joy Co. India (P) Ltd. Vs J.K. Traders
Delhi High Court · (2008) 09 DEL CK 0140
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10
High Courts22 Sept 2008Dismissed
Municipal Corporation of Delhi Vs Thandapani
Delhi High Court · (2008) 09 DEL CK 0110
Payment of Gratuity Act, 1972 — Section 5(2), 7(3A)
High Courts22 Sept 2008Dismissed
Kamal Kumar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 09 DEL CK 0105
High Courts22 Sept 2008
Harji Engg. Works Pvt. Ltd. Vs Bharat Heavy Electricals Ltd. and Another
Delhi High Court · (2008) 4 ARBLR 199 : (2008) 153 DLT 489 : (2009) 2 ILR Delhi 286
Arbitration Act, 1940 — Section 11, 28, 30, 33, 8Arbitration and Conciliation Act, 1996 — Section 12, 13, 14(2), 16, 23
High Courts22 Sept 2008Dismissed
NDMC Vs Secy. (Labour) NCT of Delhi and Others
Delhi High Court · (2008) 09 DEL CK 0064
Constitution of India, 1950 — Article 14, 226, 227Equal Remuneration Act, 1976 — Section 2Industrial Disputes Act, 1947 — Section 2J, 2S
High Courts22 Sept 2008
P.C. Sharma and Co. Vs Delhi Development Authority and Another
Delhi High Court · (2008) 4 ARBLR 228
Arbitration Act, 1940 — Section 11, 12, 12, 28, 28(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Article 137
High Courts22 Sept 2008
Nelson Health Spa Pvt. Ltd. Vs I.T.D.C. Ltd.
Delhi High Court · (2008) 09 DEL CK 0056
Arbitration and Conciliation Act, 1996 — Section 17, 37
High Courts22 Sept 2008Dismissed
Warner Bros. Entertainment Inc. and Another Vs Harinder Kohli and Others
Delhi High Court · (2008) 155 DLT 56 : (2009) 1 ILR Delhi 722 : (2008) 38 PTC 185
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts22 Sept 2008Dismissed
Central Warehousing Corp. and Another Vs Bhartiya Plastic Udgyog and Others
Delhi High Court · (2008) 09 DEL CK 0003
Contract Act, 1872 — Section 171Customs Act, 1962 — Section 45, 48, 63
High Courts20 Sept 2008Dismissed
Union of India (UOI) Vs Mittal Steels
Delhi High Court · (2009) 1 CompLJ 196
High Courts19 Sept 2008
Central Government Employees Consumer Cooperative Society Ltd. Vs The Commissioner of Income Tax
Delhi High Court · (2009) 178 TAXMAN 5
Income Tax Act, 1961 — Section 145(2)
High Courts19 Sept 2008Dismissed
Jay Rapid Rollers Ltd. thru. its Liquidator Vs Modern Pipe Company
Delhi High Court · (2008) 09 DEL CK 0191
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts19 Sept 2008Disposed Off
Group Captain Ved Kumar Vs Sh. Swaran Marwah and Another
Delhi High Court · (2008) ILR Delhi 162 Supp
High Courts19 Sept 2008Dismissed
Municipal Corporation of Delhi Vs Partap Singh
Delhi High Court · (2008) 09 DEL CK 0162
Payment of Gratuity Act, 1972 — Section 5(2), 7(3A)
High Courts19 Sept 2008
Ved Prakash Yadav Vs Sher Singh
Delhi High Court · (2009) 2 ILR Delhi 283
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Sept 2008Allowed
Ex. Rfn. Devi Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 09 DEL CK 0115
Army Rules, 1954 — Rule 13, 13(3)(3)
High Courts19 Sept 2008Dismissed
Sham Murari Vs Rajneesh K. Kshyap and Another
Delhi High Court · (2008) 155 DLT 336
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(7), Order 37 Rule 4, Order 9 Rule 13, 151Delhi Rent Control Rules, 1959 — Rule 23Limitation Act, 1963 — Section 25(B), 25B(4), 5
High Courts19 Sept 2008
Pragati Steels Vs Union of India (UOI)
Delhi High Court · (2008) 4 ARBLR 141 : (2008) 153 DLT 529 : (2008) 106 DRJ 803 : (2009) 153 PLR 9
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(8)