COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,922 of 6,586

High Courts20 Aug 2008Dismissed

Union of India (UOI) Vs Mittal Steels

Delhi High Court · (2008) 3 ARBLR 551 : (2008) 152 DLT 797 : (2008) ILR Delhi 142 Supp

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Limitation Act, 1963 — Section 14, 29(2), 5

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High Courts20 Aug 2008Dismissed

Asha Sharma and Others Vs Sanimya Vajijiya Pvt. Ltd. and Others

Delhi High Court · (2008) 08 DEL CK 0052

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 3, Order 7 Rule 11, 151Transfer of Property Act, 1882 — Section 6

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High Courts20 Aug 2008Dismissed

Chandra Estates Ltd. Vs Tej Properties Pvt. Ltd. and Others

Delhi High Court · (2008) 08 DEL CK 0038

Companies Act, 1956 — Section 125, 132Income Tax Act, 1961 — Section 10, 20, 20(2), 20(3), 269ABLimitation Act, 1963 — Article 54, 3

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High Courts20 Aug 2008Dismissed

Ex. HAV. Army Education Corps Rajesh Kumar Vs Union of India (UOI) and Another

Delhi High Court · (2008) 106 DRJ 411

Army Rules, 1954 — Rule 106Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226

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High Courts20 Aug 2008Allowed

Sahara India Commercial Corporation Limited Vs The National Capital Territory of Delhi and Another

Delhi High Court · (2008) 08 DEL CK 0024

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts19 Aug 2008Dismissed

Ashok Kumar Pandey Appraiser (Direct Recruit) Civil Services Examination (1991) Vs Union of India (UOI) and Others

Delhi High Court · (2008) 08 DEL CK 0252

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High Courts19 Aug 2008Allowed

Ms. Zohra Parveen @ Afasana Vs State and Others

Delhi High Court · (2008) 08 DEL CK 0211

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts19 Aug 2008

Commissioner of Income Tax Vs L.G. Electronics India Pvt. Ltd.

Delhi High Court · (2009) 309 ITR 265

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High Courts19 Aug 2008Dismissed

Gyan Chandra Vidyasagar Vs Smt. Krishna Kumari Jain

Delhi High Court · (2008) 08 DEL CK 0192

Arbitration Act, 1940 — Section 33, 37Limitation Act, 1963 — Section 19, 3Penal Code, 1860 (IPC) — Section 420

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High Courts19 Aug 2008Allowed

Surya Pharmaceutical Ltd. Vs Air India Limited

Delhi High Court · (2008) 153 DLT 228

Carriage by Air Act, 1972 — Section 4(1)Carriage by Air Rules — Rule 20, 22, 22(2), 25, 6Contract Act, 1872 — Section 151, 152

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High Courts19 Aug 2008

Commissioner of Income Tax, Delhi-I New Delhi Vs Bharat Hotels Ltd.

Delhi High Court · (2008) 08 DEL CK 0144

Income Tax Act, 1961 — Section 2(22)(c), 32

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High Courts19 Aug 2008Dismissed

Akhil Bhartiya Mahajan Shiromani Sabha and Others and Rajinder Kumar Mahajan and Others Vs Dharamveer Mahajan and Others

Delhi High Court · (2008) 3 ARBLR 517 : (2008) 154 DLT 320 : (2008) 105 DRJ 625

Arbitration and Conciliation Act, 1996 — Section 17, 34, 34(4), 7Civil Procedure Code, 1908 (CPC) — Section 89, 89(2)Evidence Act, 1872 — Section 20

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High Courts19 Aug 2008Allowed

Union of India (UOI) Ministry of Home Affairs, The Registrar General of India and Union of India (UOI) Ministry of Personnel, PG and Pensions Department of Personnel and Training Vs All India Census Employees Association, O.P. Shara, President All India Census Employees Association, M.M. Samal, Secretary General All India Census Employees Association and S.K. Sen (Computor) Now re-designated as Senior Compiler All India Census Employees Association

Delhi High Court · (2008) 08 DEL CK 0048

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10

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High Courts19 Aug 2008Dismissed

Ashok Kumar Pandey, Appraiser (Direct Recruit), Civil Services Examination (1991) Vs Union of India (UOI) and Others

Delhi High Court · (2008) 08 DEL CK 0040

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High Courts18 Aug 2008Allowed

Rajbir Singh Vs State and Another

Delhi High Court · (2008) 08 DEL CK 0212

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts18 Aug 2008

Commissioner of Income Tax Vs Goverdhan India (P.) Ltd.

Delhi High Court · (2009) 177 TAXMAN 29

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High Courts18 Aug 2008

Commissioner of Income Tax Vs Salora International Limited

Delhi High Court · (2009) 308 ITR 199

Income Tax Act, 1961 — Section 37(1)

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High Courts18 Aug 2008Allowed

Ex Nk Sultan Singh Vs Union of India (UOI) and Others

Delhi High Court · (2008) 08 DEL CK 0047

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High Courts18 Aug 2008

Shri Pankaj Kumar Vs Smt. Harjeet Kaur and Another

Delhi High Court · (2008) 08 DEL CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380, 411

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High Courts18 Aug 2008Dismissed

The Oriental Insurance Co. Ltd. Vs Shri Santosh Kumar Chauhan, Shri Gian Chand and Shri Bhagat Ram

Delhi High Court · (2008) 08 DEL CK 0005

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 10(2), 145, 147(3), 149(2), 173

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