High Courts16 Jul 2008
Ram Mehar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 07 DEL CK 0140
Land Acquisition Act, 1894 — Section 30, 31
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,936 of 6,586
High Courts16 Jul 2008
Pfizer Enterprises and Another Vs Dr. H.R. Manchanda and Another
Delhi High Court · (2009) 39 PTC 114
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 14, 20Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134, 134(1), 2, 45
High Courts16 Jul 2008Allowed
Soran Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 106 DRJ 295 : (2008) 119 FLR 769 : (2009) 1 ILR Delhi 416 : (2009) 1 LLJ 700
High Courts16 Jul 2008Dismissed
The Commissioner of Income Vs Reliance Electronics Industries India Limited
Delhi High Court · (2008) 07 DEL CK 0086
High Courts16 Jul 2008
Sundeep Industries Vs Collector of Customs and Another
Delhi High Court · (2008) 105 DRJ 58 : (2010) 259 ELT 682 : (2008) 2 ILR Delhi 1312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts16 Jul 2008Dismissed
Shri Nihal Singh Vs Municipal Corporation of Delhi
Delhi High Court · (2008) 105 DRJ 82
High Courts16 Jul 2008Dismissed
Mahendra Prasad Vs Municipal Corporation of Delhi
Delhi High Court · (2008) 152 DLT 726 : (2008) 106 DRJ 97 : (2008) 2 ILR Delhi 1308
Constitution of India, 1950 — Article 311(2)Delhi Municipal Corporation Act, 1957 — Section 95(2)Delhi Municipal Corporation Services (Control and Appeal) Regulations, 1959 — Regulation 9(1)
High Courts16 Jul 2008Allowed
Smt. Saroj Dhall Vs State Bank of India and Others
Delhi High Court · (2008) 152 DLT 11 : (2008) 105 DRJ 152
High Courts15 Jul 2008
Harpal Singh Sangwan Vs University of Delhi and Others
Delhi High Court · (2008) 07 DEL CK 0258
Constitution of India, 1950 — Article 14, 226, 311(2)Industries (Development and Regulation) Act, 1951 — Section 18, 18AA, 18AA(1)
High Courts15 Jul 2008Dismissed
National Insurance Co. Ltd. Vs Indra Devi and Others
Delhi High Court · (2009) ACJ 2120
Motor Vehicles Act, 1988 — Section 140, 140(1), 145, 173
High Courts15 Jul 2008
Ajit Singh Gill and Others Vs Arvind Khosla and Another
Delhi High Court · (2008) 07 DEL CK 0166
Evidence Act, 1872 — Section 137, 138
High Courts15 Jul 2008
Commissioner of Income Tax Vs Aero Shine Plaza
Delhi High Court · (2008) 07 DEL CK 0147
Income Tax Act, 1961 — Section 2(24), 256(1), 28
High Courts15 Jul 2008
Commissioner of Income Tax Vs Aero Traders
Delhi High Court · (2008) 07 DEL CK 0146
Income Tax Act, 1961 — Section 2(24), 256(1), 28
High Courts15 Jul 2008
Commissioner of Income Tax Vs Aero Plan Shoe Factory
Delhi High Court · (2008) 07 DEL CK 0145
Income Tax Act, 1961 — Section 2(24), 256(1), 28
High Courts15 Jul 2008Dismissed
Government of India Bharat Sanchar Nigam Limited Vs Acome and Others
Delhi High Court · AIR 2009 Delhi 102 : (2008) 4 ARBLR 418 : (2009) 1 CompLJ 299
Arbitration and Conciliation Act, 1996 — Section 31, 34, 34(3)Limitation Act, 1963 — Section 5
High Courts15 Jul 2008Allowed
Shyam Vs State NCT of Delhi
Delhi High Court · (2008) 105 DRJ 156
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Penal Code, 1860 (IPC) — Section 365
High Courts14 Jul 2008Dismissed
Narain Singh and Another Vs Financial Commissioner
Delhi High Court · (2008) 105 DRJ 122
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Delhi Land Reforms Act, 1954 — Section 150(3), 185, 185(4), 23, 3(13)Delhi Land Reforms Rules, 1954 — Rule 22
High Courts14 Jul 2008
Max Corona Enggs and Consultants (P) Ltd. Vs Mukund Engineers Ltd.
Delhi High Court · (2008) 07 DEL CK 0165
High Courts11 Jul 2008Allowed
Pemba T. Bhutia Vs Union of India (UOI) and Another
Delhi High Court · (2008) 152 DLT 500
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)Civil Services Examination Rules, 1982 — Rule 4Civil Services Examination Rules, 1986 — Rule 4
High Courts11 Jul 2008Dismissed
Sanjeev Narang Vs Prism Buildcon Pvt. Ltd.
Delhi High Court · (2008) 106 DRJ 497
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1, 151Transfer of Property Act, 1882 — Section 52