High Courts01 Aug 2008
P.D. Khanna and Others Vs Ashwani Khanna and Others
Delhi High Court · (2008) 152 DLT 544
Arbitration and Conciliation Act, 1996 — Section 10, 34, 9
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,929 of 6,586
High Courts01 Aug 2008Allowed
Rita Handa Vs CBI
Delhi High Court · (2008) 152 DLT 248 : (2008) 105 DRJ 331
Criminal Procedure Code, 1973 (CrPC) — Section 227, 395, 396, 397, 398Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts01 Aug 2008
Ritu Sengupta and Ashish Goyle Vs Municipal Corporation of Delhi
Delhi High Court · (2008) 152 DLT 68 : (2008) 106 DRJ 54 : (2009) 1 ILR Delhi 586
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 72Delhi Municipal Corporation Act, 1957 — Section 109, 114, 114A, 114C, 114D
High Courts01 Aug 2008
J.D.C. Caterers Vs Indian Railway Catering and Tourism Corporation Ltd.
Delhi High Court · (2008) ILR Delhi 80 Supp
Constitution of India, 1950 — Article 226
High Courts01 Aug 2008
Commissioner of Income Tax Vs DCM Ltd.
Delhi High Court · (2010) 325 ITR 310 : (2009) 177 TAXMAN 300
Income Tax Act, 1961 — Section 139, 142, 143, 147, 148
High Courts01 Aug 2008
Telephone Cables Ltd. Vs Bharat Sanchar Nigam Limited
Delhi High Court · (2008) 08 DEL CK 0133
High Courts01 Aug 2008Allowed
Satish Kumar Agarwal Vs Delhi Development Authority
Delhi High Court · (2008) 08 DEL CK 0105
Arbitration Act, 1940 — Section 30, 33
High Courts01 Aug 2008Dismissed
Sh. Parkash Chand Khanna Vs Sh. J.C. Khanna
Delhi High Court · (2008) 08 DEL CK 0104
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 91, 92, 99Partition Act, 1893 — Section 4
High Courts01 Aug 2008
Budha College of Education and Others Vs National Council for Teacher Education
Delhi High Court · (2008) 08 DEL CK 0092
National Council for Teachers Education Regulations — Regulation 5(4), 8(3), 8(4)
High Courts01 Aug 2008Dismissed
Mukesh Vs State
Delhi High Court · (2008) 152 DLT 201 : (2008) 105 DRJ 303
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17, Order 41 Rule 19, 151Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 368, 372, 374(2), 378, 382
High Courts01 Aug 2008Dismissed
Sh. Jitender Singh Vs Smt. Yashwanti
Delhi High Court · (2008) 2 DMC 483
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13(1), 28Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts01 Aug 2008Dismissed
Britannia Industries Ltd. Vs Cremica Agro Foods Ltd.
Delhi High Court · (2009) 1 ILR Delhi 575 : (2008) 38 PTC 89
High Courts31 Jul 2008Allowed
Satya Devi and Another Vs State and Others
Delhi High Court · (2008) ILR Delhi 130 Supp
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts31 Jul 2008Disposed Off
Shri P.N. Sehgal thru. Shri Vikram Sehgal Vs Commissioner of Income Tax
Delhi High Court · (2008) 07 DEL CK 0201
High Courts31 Jul 2008Allowed
Sanrachana (India) Inc. Vs Ultimate Flexipack Ltd.
Delhi High Court · (2008) 3 ARBLR 400
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts31 Jul 2008Dismissed
Commissioner of Income Tax Vs Reebok India Co.
Delhi High Court · (2009) 221 CTR 508 : (2008) 306 ITR 124 : (2008) 175 TAXMAN 175
Income Tax Act, 1961 — Section 194C, 201(1), 201(1A)
High Courts31 Jul 2008Dismissed
Jumman Sheikh Vs State (NCT of Delhi)
Delhi High Court · (2008) 2 DMC 617 : (2008) 105 DRJ 340
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts31 Jul 2008Dismissed
Uttar Pradesh State Road Transport Corporation Vs Baby Sakshi Yadav Through her guardian and next friend Hamnedra Yadav, Shri Hemandera Yadav, Sanju Yadav and Seema Yadav
Delhi High Court · (2008) 07 DEL CK 0112
High Courts31 Jul 2008Allowed
R.N. Goel Vs Nirmal Goel and Another
Delhi High Court · (2008) 106 DRJ 714
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 482Penal Code, 1860 (IPC) — Section 21, 21(12), 21(6), 499, 500
High Courts31 Jul 2008Dismissed
Madhu Garg Vs State and Others
Delhi High Court · (2009) CriLJ 1067 : (2009) 2 ILR Delhi 75
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 309(2), 437(5), 439(1), 439(2)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471