High Courts11 Aug 2008Dismissed
Sh. Jagir Singh Vs The State and Others
Delhi High Court · (2008) 08 DEL CK 0137
Succession Act, 1925 — Section 277
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,925 of 6,586
High Courts11 Aug 2008Dismissed
David Paint Industries and Another Vs Anandsons Trade Linders
Delhi High Court · (2008) 08 DEL CK 0049
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 2008Allowed
Sohan Lal Kapoor Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0046
Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 311(2)
High Courts11 Aug 2008
Dr. Nikki Sabharwal Senior Specialist Anaesthesia and Others Vs Guru Gobind Singh Indraprastha University, Medical Council of India, Saffdarjang Hospital and Vardhma Mahavir Medical College and Dr. D.K. Gupta Senior Specialist Surgery, Safdarjang Hospital and Vardhman Mahavir Medical College
Delhi High Court · (2008) 152 DLT 553
Constitution of India, 1950 — Article 226Postgraduate Medical Education Regulations, 2000 — Regulation 8(1A)
High Courts08 Aug 2008Dismissed
Bharat Bhushan Vij Vs Arti Teckchandani
Delhi High Court · (2008) 153 DLT 247 : (2008) 106 DRJ 24 : (2008) 2 ILR Delhi 1343
Constitution of India, 1950 — Article 14Delhi Rent Control Act, 1958 — Section 14(1)
High Courts08 Aug 2008Dismissed
Rahul Sachdeva and Another Vs Kishore Kumar Sharma and Others
Delhi High Court · (2008) 08 DEL CK 0270
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)
High Courts08 Aug 2008Allowed
A.K. Karmakar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0268
High Courts08 Aug 2008Dismissed
Instructor Welfare Parishad Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0266
Constitution of India, 1950 — Article 14, 16, 39
High Courts08 Aug 2008
Commissioner of Income Tax Vs Batra Bhatta Company
Delhi High Court · (2008) 220 CTR 531 : (2008) 106 DRJ 389 : (2010) 321 ITR 526 : (2008) 174 TAXMAN 444
Income Tax Act, 1961 — Section 139, 143(1), 143(3), 147, 148
High Courts08 Aug 2008
Union of India (UOI) Vs M.L. Mehta
Delhi High Court · (2008) 08 DEL CK 0242
Central Civil Services (Pension) Rules, 1972 — Rule 70(1), 8, 9
High Courts08 Aug 2008Allowed
Union of India (UOI) and Others Vs S.V. Nagarajan
Delhi High Court · (2008) 153 DLT 406
High Courts08 Aug 2008Dismissed
Ramesh Chand Sachdeva Vs Raj Kumar Manchanda and Others
Delhi High Court · (2008) 153 DLT 191
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 45, 45(3), 45(4)
High Courts08 Aug 2008
Commissioner of Income Tax Vs Atam Prakash and Sons Commissioner of Income Tax Vs Om Prakash
Delhi High Court · (2008) 219 CTR 164 : (2008) 175 TAXMAN 499
Easements Act, 1882 — Section 52Income Tax Act, 1922 — Section 16(1), 16(34)Income Tax Act, 1961 — Section 2(14), 2(47), 256(1), 45, 45(1)
High Courts08 Aug 2008Dismissed
Vinod Kapoor Vs Kailash Sethi
Delhi High Court · (2008) 8 AD 461
Delhi Rent Control Act, 1958 — Section 14D
High Courts08 Aug 2008Allowed
Mrs. Sangeeta Garg Vs Sh. Deepak Bansal and Another
Delhi High Court · (2008) 155 DLT 173 : (2009) 2 ILR Delhi 82
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 6, Order 7 Rule 11, Order 7 Rule 7, 151Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Aug 2008
Union of India (UOI) and Another Vs Sanghu Chakra Hotels Private Limited and Another
Delhi High Court · (2008) 3 ARBLR 255 : (2008) 152 DLT 651
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 24, 28, 28(1), 28(3), 31(3)Companies Act, 1956 — Section 391, 392, 393, 394
High Courts08 Aug 2008
Mohan Lal Kapoor Vs Jawahar Lal Kapoor and Another
Delhi High Court · (2008) 08 DEL CK 0197
Contract Act, 1872 — Section 51, 52
High Courts08 Aug 2008Allowed
Dr. (Mrs.) Kusum Nehra Vs Dr. B.R. Ambedkar College and Others
Delhi High Court · (2008) 153 DLT 162 : (2008) 106 DRJ 16
Delhi University Ordinances — Ordinance 12
High Courts08 Aug 2008Allowed
Himachal Joint Venture Vs Panilpina World Transport (India) Pvt. Ltd.
Delhi High Court · AIR 2009 Delhi 88 : (2008) 3 ARBLR 497 : (2008) 106 DRJ 424 : (2008) ILR Delhi 101 Supp
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 74Evidence Act, 1872 — Section 91
High Courts08 Aug 2008Dismissed
Lohia Developers (India) P. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0128
Constitution of India, 1950 — Article 226, 227, 300ALand Acquisition Act, 1894 — Section 10, 17, 17(1), 17(4), 4