High Courts07 Jul 2008
International Coffee and Tea, LLC Vs Sanjay L. Mansukhani
Delhi High Court · (2008) 152 PLR 66
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,939 of 6,586
High Courts04 Jul 2008Dismissed
Shilpi Shakt Vs State (NCT of Delhi)
Delhi High Court · (2008) 151 DLT 276 : (2008) 104 DRJ 409
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 409, 420
High Courts04 Jul 2008
Joginder Pal Vs Union of India (UOI) and Another
Delhi High Court · (2008) 07 DEL CK 0274
Administrative Tribunals Act, 1985 — Section 26Constitution of India, 1950 — Article 226, 227
High Courts04 Jul 2008
Ajanta Manufacturing Ltd. and Others Vs Ajanta India Ltd.
Delhi High Court · (2008) 154 DLT 167 : (2008) 38 PTC 83
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Trade Marks Act, 1999 — Section 12, 2, 29(5), 30(2), 33
High Courts04 Jul 2008Dismissed
Union of India (UOI) and Another Vs Shri J.P. Sharma
Delhi High Court · (2009) 1 ILR Delhi 383
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 11, 16Central Civil Services (Pension) Rules, 1972 — Rule 3, 69, 69(1), 69(2), 83Penal Code, 1860 (IPC) — Section 120B, 420, 468, 477, 477A
High Courts04 Jul 2008Dismissed
Ramee Hotels Private Ltd. Vs IFCI and Others
Delhi High Court · (2008) 104 DRJ 459
Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts04 Jul 2008
The Commissioner of Income Tax Vs Dhir Global Industries Pvt. Ltd.
Delhi High Court · (2008) 105 DRJ 258 : (2009) 176 TAXMAN 23
Income Tax Act, 1961 — Section 201(1), 221, 272A(2)Income Tax Rules, 1962 — Rule 31(1)
High Courts04 Jul 2008Dismissed
Bhim Singh Vs Sukhbir Singh and Others
Delhi High Court · (2008) 152 DLT 36 : (2008) 104 DRJ 492
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 2 Rule 2, 35ASuccession Act, 1925 — Section 276
High Courts04 Jul 2008Dismissed
Ex. Sepoy Prem Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 07 DEL CK 0211
Central Civil Services (Pension) Rules, 1972 — Rule 49Pension Regulations — Regulation 132
High Courts04 Jul 2008Allowed
Union of India (UOI) Vs Mecano Export Import S.A.
Delhi High Court · (2008) 3 ARBLR 147
Arbitration and Conciliation Act, 1996 — Section 30, 31, 34
High Courts04 Jul 2008Dismissed
Smt. Chander Bati and Ramesh Pal Vs Sh. A. Sai, Sh. K.B. Krishnamurthy, M.P. (Lok Sabha) and Sh. N. Sriniwas Rao
Delhi High Court · (2008) 07 DEL CK 0191
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 173
High Courts04 Jul 2008Dismissed
Shri Pankaj Goel Vs Dabur India Ltd.
Delhi High Court · (2008) 38 PTC 49
Trade Marks Act, 1999 — Section 17, 2, 27(2), 28(3)
High Courts04 Jul 2008Allowed
Sh. Balram Sharma Vs Union of India (UOI) and Another
Delhi High Court · (2008) 154 DLT 463
High Courts04 Jul 2008Allowed
Ford India Ltd. and Another Vs Sunbeam Ancillary P. Ltd.
Delhi High Court · (2008) 07 DEL CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 34, 415, 417, 418
High Courts04 Jul 2008Allowed
Spaceage Switchgears Ltd. and Another Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2008) 07 DEL CK 0131
Constitution of India, 1950 — Article 226
High Courts04 Jul 2008Dismissed
Baljeet Singh Vs Management of State Farms Management of India Ltd.
Delhi High Court · (2009) 1 LLJ 63 : (2010) 1 SLR 349
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts04 Jul 2008
Power Grid Corporation of India Ltd. Vs Electrical Mfg. Co. Ltd. and National Thermal Power Corporation Ltd.
Delhi High Court · (2008) 3 ARBLR 239 : (2008) 153 DLT 440 : (2008) 106 DRJ 1
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 68
High Courts04 Jul 2008
Union of India (UOI) Vs Ajay Kumar and Others
Delhi High Court · (2009) 120 FLR 103 : (2009) 1 SLR 626
High Courts04 Jul 2008Dismissed
Vijay Singhania Vs State
Delhi High Court · (2008) 105 DRJ 250
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397(1), 397(3), 401, 482Penal Code, 1860 (IPC) — Section 288, 304A, 337, 34, 427
High Courts04 Jul 2008Dismissed
Rakesh Sharma and Others Vs Mahavir Singhvi
Delhi High Court · (2008) 104 DRJ 402
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 211, 499, 500