COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,937 of 6,586

High Courts11 Jul 2008Dismissed

Yogesh Daulat Rai Mehta Vs Union of India (UOI) and Others

Delhi High Court · (2008) 07 DEL CK 0199

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 12A, 3Constitution of India, 1950 — Article 22, 359(1)

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High Courts11 Jul 2008Dismissed

Hari Vansh Chawla Vs Prem Kutir Cooperative Group Housing Society Limited

Delhi High Court · AIR 2009 Delhi 35 : (2008) 4 ARBLR 422 : (2008) 106 DRJ 257 : (2008) 2 ILR Delhi 1295

Arbitration Act, 1940 — Section 20, 30, 33

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High Courts11 Jul 2008Dismissed

Shri 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

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High Courts11 Jul 2008

Raj Singh Vs Union of India (UOI) and Others

Delhi High Court · (2008) 07 DEL CK 0134

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High Courts11 Jul 2008

Surinder Pal Vs Management of Delhi Transport Corporation

Delhi High Court · (2008) 106 DRJ 232 : (2008) 119 FLR 551 : (2009) 1 ILR Delhi 395 : (2009) 1 LLJ 753

Industrial Disputes Act, 1947 — Section 10, 2, 33, 33(2)

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High Courts11 Jul 2008Dismissed

Shri Atul Rawal Vs S.B. Equipments

Delhi High Court · (2008) 37 PTC 656 : (2008) 37 PTC 565

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts11 Jul 2008

BDA Private Limited Vs Paul P. John and Another

Delhi High Court · (2008) 37 PTC 669 : (2008) 37 PTC 569

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17Trade Marks Act, 1999 — Section 11(1), 11(6), 124, 124(5), 28(3)

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High Courts11 Jul 2008

Commissioner of Income Tax Vs Prima India Products

Delhi High Court · (2008) 07 DEL CK 0054

Income Tax Act, 1961 — Section 143(3), 245E, 256(1), 263

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High Courts11 Jul 2008

Court on its own motion Vs State and Others

Delhi High Court · (2008) 07 DEL CK 0042

Delhi Prisons (Prisoner Welfare Fund, Appeals, Petitions, Interviews and Communication) Rules, 1988 — Rule 21, 22, 23, 29

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High Courts11 Jul 2008Dismissed

N.G. Sheth Vs C.B.I. and Others

Delhi High Court · (2008) 151 DLT 789 : (2008) ILR Delhi 141 Supp

Companies Act, 1956 — Section 647Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 17, 26, 26(2), 29(2), 32

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High Courts11 Jul 2008

Dharam Pal Arora Vs Share Tips

Delhi High Court · (2008) 3 ARBLR 411

Arbitration and Conciliation Act, 1996 — Section 4, 8Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts11 Jul 2008Allowed

Maiden Pharmaceuticals Ltd. Vs Wockhardt Ltd.

Delhi High Court · (2009) 2 ILR Delhi 1 : (2009) 39 PTC 248

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High Courts11 Jul 2008Allowed

Union of India (UOI) Vs Ajay Tiwari

Delhi High Court · (2009) 4 SLR 243

Central Civil Services (Conduct) Rules, 1964 — Rule 20, 20Constitution of India, 1950 — Article 226, 227

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High Courts10 Jul 2008Allowed

Constable Kapil Dev Vs Union of India (UOI) and Others

Delhi High Court · (2008) 07 DEL CK 0280

Defence Services Regulations — Regulation 143

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High Courts10 Jul 2008Allowed

J.K. Synthetics Limited and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 131 ECC 57 : (2008) 157 ECR 57 : (2009) 234 ELT 417

Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 11A

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High Courts10 Jul 2008Dismissed

Vijay Kumar Mills Ltd. and Another Vs ICICI Bank and Others

Delhi High Court · (2010) 4 CompLJ 168

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

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High Courts10 Jul 2008Dismissed

Union of India (UOI) and The Commissioner, Central Excise Vs Piyush Gaur and Others

Delhi High Court · (2009) 4 SLR 387

Central Excise and Customs Department Senior Tax Assistants (Grade C Posts) Recruitment Rules, 2003 — Rule 5

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High Courts10 Jul 2008Dismissed

Deeg Ram Vs Union of India (UOI) and Others

Delhi High Court · (2008) 07 DEL CK 0118

Land Acquisition Act, 1894 — Section 10, 17, 17(1), 17(2), 17(3)Limitation Act, 1908 — Article 149Limitation Act, 1963 — Article 112, 27

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High Courts10 Jul 2008Dismissed

S.K. Bahadur Vs Union of India (UOI)

Delhi High Court · (2012) 345 ITR 95 : (2008) 174 TAXMAN 415

Criminal Procedure Code, 1973 (CrPC) — Section 161, 66(1)Income Tax Act, 1961 — Section 131, 254(2)

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High Courts09 Jul 2008Dismissed

Cadila Healthcare Limited Vs Dabur India Limited

Delhi High Court · (2008) 152 DLT 734 : (2008) 38 PTC 130

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 21

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