COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,920 of 6,586

High Courts25 Aug 2008Allowed

Jamiat Ulama-I-Hind and Another Vs Maulana Mahmood Asad Madni and Another

Delhi High Court · (2008) 08 DEL CK 0082

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3

High Courts25 Aug 2008Dismissed

A.I.I.M.S. Vs Raj Singh

Delhi High Court · (2008) 08 DEL CK 0081

Industrial Disputes Act, 1947 — Section 2J

High Courts25 Aug 2008

The Yogi Raj Krishna Cooperative Group Housing Society Ltd. Vs Delhi Development Authority and Another

Delhi High Court · (2008) 08 DEL CK 0074

Delhi Co-operative Societies Rules, 2007 — Rule 90

High Courts25 Aug 2008Dismissed

The Commissioner of Income Tax Vs Getit Infomediary Limited

Delhi High Court · (2008) 08 DEL CK 0039

Income Tax Act, 1961 — Section 36(1), 36(2)

High Courts25 Aug 2008

Commissioner of Income Tax Vs Harig Crank Shafts Ltd.

Delhi High Court · (2009) 177 TAXMAN 31

Income Tax Act, 1961 — Section 271, 271(1), 271(1B)

High Courts25 Aug 2008Dismissed

The Oriental Insurance Co. Ltd. Vs Shri Sudhir Chandola and Others

Delhi High Court · (2008) 08 DEL CK 0004

Motor Vehicles Act, 1988 — Section 166

High Courts22 Aug 2008Dismissed

Shri Jatinder Singh Bhatia Vs State and Others

Delhi High Court · AIR 2009 Delhi 54 : (2009) 1 CivCC 681 : (2008) 153 DLT 633 : (2008) 12 ILR Delhi 56 : (2009) 153 PLR 3

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 18 Rule 17, Order 18 Rule 17A, Order 7 Rule 14(3)Evidence Act, 1872 — Section 154

High Courts22 Aug 2008Dismissed

Nitin Seth Vs Rohit Kumar and Another

Delhi High Court · (2008) 08 DEL CK 0245

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 27Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 15(1), 21, 25

High Courts22 Aug 2008Allowed

Mool Chand Chawla Vs State of NCT of Delhi

Delhi High Court · (2008) 08 DEL CK 0210

Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379

High Courts22 Aug 2008Dismissed

Dr. A. Sonkar Vs New Delhi Municipal Committee

Delhi High Court · (2008) 08 DEL CK 0206

Constitution of India, 1950 — Article 14, 16, 311, 311(2)Punjab Municipal Act, 1911 — Section 45, 45(1)

High Courts22 Aug 2008

D.C.M. Ltd. Vs R.K. Towers (India) Pvt. Ltd.

Delhi High Court · (2008) 3 ARBLR 507

Arbitration and Conciliation Act, 1996 — Section 11(6), 15, 24, 3, 34Limitation Act, 1963 — Article 54Urban Land (Ceiling and Regulation) Act, 1976 — Section 27

High Courts22 Aug 2008Dismissed

Hyundai Motor India Limited Vs Opal Metal Engineering Pvt. Ltd.

Delhi High Court · AIR 2009 Delhi 1 : (2008) 106 DRJ 365

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9Stamp Act, 1899 — Section 35Transfer of Property Act, 1882 — Section 106, 108, 116

High Courts22 Aug 2008Allowed

Ravinder Singh Thakur Vs State of NCT of Delhi

Delhi High Court · (2008) 08 DEL CK 0115

Criminal Procedure Code, 1973 (CrPC) — Section 440, 440(2), 482

High Courts22 Aug 2008

Ex. N.K. Dilbag Vs Union of India (UOI) and Others

Delhi High Court · (2008) 106 DRJ 865

Army Pension Rules, 1961 — Rule 12, 2, 4, 48, 6Central Civil Services (Extraordinary Pension) Rules, 1939 — Rule 3Constitution of India, 1950 — Article 141

High Courts22 Aug 2008Dismissed

Texmode Vs Sana Overseas Inc.

Delhi High Court · (2008) 12 ILR Delhi 50

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, Order 9 Rule 9Constitution of India, 1950 — Article 227

High Courts22 Aug 2008

Virender Yadav Vs Aerosvit Airlines and Others

Delhi High Court · (2008) 3 ARBLR 445 : (2008) 153 DLT 250

Arbitration and Conciliation Act, 1996 — Section 2, 44, 45, 7, 7(3)

High Courts21 Aug 2008Dismissed

Bishan Singh Vs Union of India (UOI) and Others

Delhi High Court · (2008) 152 DLT 582 : (2008) 119 FLR 629

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts21 Aug 2008Dismissed

Municipal Corporation of Delhi Vs Gupta Brothers

Delhi High Court · (2008) 3 ARBLR 545 : (2008) 105 DRJ 630

Arbitration and Conciliation Act, 1996 — Section 34

High Courts21 Aug 2008Dismissed

Prem Nath Bali Vs The High Court of Delhi and Another

Delhi High Court · (2008) 153 DLT 150 : (2008) 106 DRJ 221 : (2009) 120 FLR 55 : (2009) 2 ILR Delhi 447

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(5), 14(18)

High Courts21 Aug 2008Allowed

St. Stephen''s College Vs University of Delhi and Another

Delhi High Court · (2008) 152 DLT 228 : (2008) 106 DRJ 401 : (2009) 2 ILR Delhi 472

Constitution of India, 1950 — Article 19(1), 30, 30(1)