COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,909 of 6,586

High Courts19 Sept 2008Allowed

Mr. Vinay Jude Dias Vs Ms. Renajeet Kaur

Delhi High Court · AIR 2009 Delhi 70 : (2008) 2 DMC 589 : (2008) 106 DRJ 183 : (2008) 12 ILR Delhi 98

Civil Procedure Code, 1908 (CPC) — Section 40Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 — Section 3(2)Divorce Act, 1869 — Section 10A

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High Courts19 Sept 2008

Commissioner of Income Tax Vs Hindustan Com. Inv. Trust Ltd.

Delhi High Court · (2009) 180 TAXMAN 440

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High Courts18 Sept 2008

Masyc Projects Private Ltd. Vs Rajiv Rai Sachdev and Another

Delhi High Court · (2008) 09 DEL CK 0311

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 105, 106, 107, 53A

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High Courts18 Sept 2008

Jaypee Brothers Medical Publishers (P) Ltd. Vs Dr. Ramya Raghu and Others

Delhi High Court · (2009) 2 ILR Delhi 250 : (2008) 38 PTC 212

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Copyright Act, 1957 — Section 18, 18(2), 19, 21, 22Specific Relief Act, 1877 — Section 42

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High Courts18 Sept 2008

Dhan Raj alias Tek Chand and Another Vs State and Others

Delhi High Court · (2008) 09 DEL CK 0251

Succession Act, 1925 — Section 281, 63

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High Courts18 Sept 2008

G.D. Mehta Vs Ashok Honda and Another

Delhi High Court · (2008) 09 DEL CK 0250

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts18 Sept 2008Dismissed

Banwari Lal Vs Punjab State Coop. Supply Mktd. Punjab State Coop. Supply Mktd. Vs Banwari Lal Radhey Mohan

Delhi High Court · (2008) 09 DEL CK 0226

Arbitration Act, 1940 — Section 20, 30, 33, 34Sales of Goods Act, 1930 — Section 42

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High Courts18 Sept 2008Allowed

Manish Kumar Vs Mrs. Pratibha

Delhi High Court · (2009) 2 ILR Delhi 246

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24, 25

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High Courts18 Sept 2008Disposed Off

Industrial Cables India Ltd. Vs A.A.I.F.R. and Others

Delhi High Court · (2008) 09 DEL CK 0167

Constitution of India, 1950 — Article 226, 227

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High Courts18 Sept 2008Allowed

The Chhotanagpur Regional Handloom Vs Association of Corporation and Apex

Delhi High Court · (2008) 09 DEL CK 0146

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12(3), 13, 13(3)

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High Courts18 Sept 2008Dismissed

EX. Major Manjeet Singh Ahluwalia Vs Union of India (UOI) and Another

Delhi High Court · (2008) 154 DLT 192

Army Act, 1950 — Section 109, 111, 125, 164(2), 63Army Rules, 1954 — Rule 125, 22, 23, 24, 30Constitution of India, 1950 — Article 20, 21, 22, 226, 227

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High Courts18 Sept 2008

Ritu Raj Kant Vs Anita

Delhi High Court · (2008) 2 DMC 827 : (2009) 2 ILR Delhi 242

Hindu Marriage Act, 1955 — Section 11, 24Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts18 Sept 2008

Salahuddin Qureshi Vs NDMC

Delhi High Court · (2008) 153 DLT 771 : (2008) 106 DRJ 627 : (2009) ILR Delhi 265 Supp

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 226, 243P, 243Q, 243ZBNew Delhi Municipal Council Act, 1994 — Section 1(3), 10, 11, 3, 416

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High Courts17 Sept 2008Dismissed