COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,914 of 6,586

High Courts05 Sept 2008Dismissed

Society Des Products Nestle S.A. and Another Vs Satya Prakash Maheshwari and Others

Delhi High Court · (2009) 39 PTC 129

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 14 Rule 1Evidence Act, 1872 — Section 58Trade Marks Act, 1999 — Section 135

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High Courts05 Sept 2008Dismissed

Pooja Batra Vs Union of India (UOI) and Others

Delhi High Court · (2008) 155 DLT 6

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(2), 5(1), 7Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 39, 482, 82, 83

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High Courts05 Sept 2008Dismissed

Sh. Dev Mani Yadav and Others Vs The Central Administrative Tribunal (Principal Bench), Union of India (UOI), The Chief General Manager, Northern Telecom Region, (Telecom Accounts) and The Chief Superintendent

Delhi High Court · (2008) 09 DEL CK 0265

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High Courts05 Sept 2008Dismissed

Union of India (UOI) Vs Shri Yogesh Kumar, UDC in Department of School Educational and Literacy

Delhi High Court · (2008) 09 DEL CK 0264

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High Courts05 Sept 2008Dismissed

Saraya Industries Ltd. Vs Union of India (UOI)

Delhi High Court · (2009) 176 TAXMAN 47

Constitution of India, 1950 — Article 14, 265, 300AIncome Tax Act, 1961 — Section 153A, 153C

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High Courts05 Sept 2008

AFT Trust - Sub 1 and Others Vs Chairman, Central Board of Direct Taxes and Others

Delhi High Court · (2008) 220 CTR 59 : (2008) 174 TAXMAN 356

Income Tax Act, 1961 — Section 10(15A)

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High Courts05 Sept 2008

R.K. Enterprises Vs Indian Railway Catering and Tourism Corporation Ltd.

Delhi High Court · (2008) 09 DEL CK 0210

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High Courts05 Sept 2008Allowed

Smt. Sunita Jain, Miss Surbhi Jain and Master Abhishek Jain Vs Shri Ram Pal, Sh. Om Prakash Ved Prakash and National Insurance Co. Ltd.

Delhi High Court · (2009) 2 ILR Delhi 181

Motor Vehicles Act, 1988 — Section 168, 171, 173

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High Courts05 Sept 2008Dismissed

Commissioner of Income Tax Vs Dart Mfg. India (P.) Ltd.

Delhi High Court · (2008) 09 DEL CK 0149

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High Courts05 Sept 2008Allowed

Mrs. Sarita Dewan Vs National Fertilizers Limited and Others

Delhi High Court · (2008) 09 DEL CK 0126

Constitution of India, 1950 — Article 14, 226Fertilizer Corporation of India Employees (Conduct, Discipline and Appeal) Rules, 1972 — Rule 29, 5(1), 6.4, 6.5Registration Act, 1908 — Section 17, 17(1), 17(2), 49

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High Courts05 Sept 2008Allowed

Parnab Kumar Chakarborthy Vs Ruma Chakarborthy

Delhi High Court · (2008) 09 DEL CK 0102

Hindu Marriage Act, 1955 — Section 24, 9

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High Courts05 Sept 2008Allowed

Smt. Sunita Jain, Miss Surbhi jain and Master Abhishek Jain Vs Shri Ram Pal, Sh. Om Prakash Ved Prakash and National Insurance Co. Ltd.

Delhi High Court · (2009) 2 ILR Delhi 181

Motor Vehicles Act, 1988 — Section 168, 171, 173

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High Courts05 Sept 2008Allowed

Rajiv Sud Vs Ram Chand Rallan and Others

Delhi High Court · (2008) 153 DLT 418 : (2009) 153 PLR 14

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2), 151Constitution of India, 1950 — Article 227

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High Courts05 Sept 2008Allowed