COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,911 of 6,586

High Courts12 Sept 2008Dismissed

Sh. Poorna Singh Kain Vs Union of India (UOI) and Others

Delhi High Court · (2008) 09 DEL CK 0059

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22(2)

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High Courts12 Sept 2008Dismissed

United India Insurance Co. Ltd. Vs Durga Dass @ Durga Prasad, Jagdish Chand and Suresh Chand Aggarwal

Delhi High Court · (2008) 09 DEL CK 0046

Motor Vehicles Act, 1988 — Section 14, 149, 149(1), 149(2), 170

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High Courts12 Sept 2008

Frank Finn Management Consultants Vs Mr. Subhash Motwani and Another

Delhi High Court · (2008) 154 DLT 95 : (2008) 106 DRJ 921 : (2009) 2 ILR Delhi 158

Civil Procedure Code, 1908 (CPC) — Section 19, 20

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High Courts12 Sept 2008Allowed

Sandeep Sheoran Vs Vice Chancellor Delhi University and Others

Delhi High Court · (2008) 155 DLT 332

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2008Dismissed

Smt. Chhanno Devi and Others Vs Ram Kewal, Reham Illahi and The New India Assurance Company Ltd.

Delhi High Court · (2008) 09 DEL CK 0296

Motor Vehicles (Amendment) Act, 1994 — Section 168

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High Courts11 Sept 2008Dismissed

Rakesh Dabas Vs Financial Commissioner and Others

Delhi High Court · (2008) 09 DEL CK 0293

Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 6East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 21(2)

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High Courts11 Sept 2008Allowed

Ex. Hony. Capt. Kirori Lal Vs Union of India (UOI) and Others

Delhi High Court · (2008) 09 DEL CK 0234

Pension Regulations for Army, 1961 — Regulation 179, 179(2), 180

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High Courts11 Sept 2008

Naresh Khetrapal Vs Union of India (UOI)

Delhi High Court · (2008) 154 DLT 183

Constitution of India, 1950 — Article 14, 19(1), 21Prisons Act, 1894 — Section 30, 56

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High Courts11 Sept 2008

Arvind Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2008) 09 DEL CK 0208

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2008Dismissed

Manmohan Verma Vs Sheela Sharma and Others

Delhi High Court · (2008) 09 DEL CK 0178

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High Courts11 Sept 2008Dismissed

Krishan Chander Vs Delhi Transport Corporation and Another

Delhi High Court · (2008) 09 DEL CK 0172

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)

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High Courts11 Sept 2008

Devinder Singh Vs Delhi Transport Corporation Delhi Transport Corporation Vs Devinder Singh

Delhi High Court · (2008) 09 DEL CK 0170

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 33(2), 33A

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High Courts11 Sept 2008

Bumbrah Electric Co. Vs Delhi Development Authority

Delhi High Court · (2008) 09 DEL CK 0123

Arbitration Act, 1940 — Section 14Contract Act, 1872 — Section 28, 30, 33

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High Courts11 Sept 2008

United Breweries Ltd. Vs Indo Agro Industries

Delhi High Court · (2008) 154 DLT 16 : (2009) 39 PTC 87

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts11 Sept 2008Dismissed

Smt. Chhanno Devi Wd./o Sh. Daya Chand and Others Vs Ram Kewal, Reham Illahi and The New India Assurance Company Ltd.

Delhi High Court · (2008) 09 DEL CK 0066

Motor Vehicles (Amendment) Act, 1994 — Section 168

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High Courts10 Sept 2008Allowed

Harish Chander Sharma Vs Birma Devi (deceased) through LRs.

Delhi High Court · (2008) 09 DEL CK 0317

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)

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High Courts10 Sept 2008

Manisha Yadav Vs University of Delhi and Another

Delhi High Court · (2008) 09 DEL CK 0291

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 5, 5(1), 6

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High Courts10 Sept 2008Dismissed

Tandan Kumar and Others Vs University of Delhi and Another

Delhi High Court · (2009) 1 ILR Delhi 714

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2, 3, 4, 5, 5(1)

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High Courts10 Sept 2008Allowed

Master Abhishek Mehra and Others Vs DLF Commercial Developers Ltd.

Delhi High Court · (2008) 4 ARBLR 189 : (2008) 154 DLT 518 : (2008) 106 DRJ 758 : (2009) 2 ILR Delhi 131

Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 12(3), 13, 16Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9

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High Courts10 Sept 2008Dismissed

Shri Mangi Lal Meena, Ex-Sub-inspector Vs Lt. Governor and Others

Delhi High Court · (2008) 09 DEL CK 0242

Administrative Tribunals Act, 1985 — Section 19

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