High Courts04 Jul 2008Dismissed
Narender H. Chandwani Vs M.C.D. and Another
Delhi High Court · (2008) 2 CTLJ 369 : (2008) 106 DRJ 419
Constitution of India, 1950 — Article 226Enlistment Rules, 2004 — Rule 22, 22.3
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,940 of 6,586
High Courts04 Jul 2008Allowed
Azimusshan Haider Vs Union of india (UOI)
Delhi High Court · (2008) 151 DLT 659 : (2008) 104 DRJ 604
Citizenship Act, 1955 — Section 14, 14(1), 14(2), 15, 5Constitution of India, 1950 — Article 14, 19, 226, 6, 8
High Courts04 Jul 2008Allowed
Union of India (UOI) Vs L.K. Puri and Another
Delhi High Court · (2008) 151 DLT 669 : (2008) 104 DRJ 523 : (2008) 2 ILR Delhi 1283
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 32Constitution of India, 1950 — Article 320(3)
High Courts04 Jul 2008
Prasidhy Chauhan and Others Vs Delhi Development Authority and Others Prithvi Nath Sah and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2008) 152 DLT 695
Constitution of India, 1950 — Article 21
High Courts04 Jul 2008Dismissed
Hukum Chand and Others Vs Delhi Development Authority and Others
Delhi High Court · (2008) 152 DLT 565 : (2008) 105 DRJ 271
Civil Procedure Code, 1908 (CPC) — Section 11Delhi Development (Amendment) Act, 1984 — Section 6Delhi Development Act, 1957 — Section 21, 21(2), 31C, 31D, 31D(3)
High Courts04 Jul 2008
Schering Corporation and Others Vs Getwell Life Sciences India Pvt. Ltd.
Delhi High Court · (2008) 37 PTC 487
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Drugs and Cosmetics Act, 1940 — Section 28(1), 29, 34
High Courts04 Jul 2008
Schering Corporation and Others Vs Alkem Laboratories Ltd.
Delhi High Court · (2008) 151 DLT 635
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 28(1), 29, 34
High Courts04 Jul 2008
Autodesk Inc and Another Vs Mr. A.V.T. Shankardass and Another
Delhi High Court · AIR 2008 Delhi 167 : (2008) 151 DLT 303 : (2008) 105 DRJ 188 : (2008) 37 PTC 581
High Courts04 Jul 2008Allowed
Upendra Kumar Singhal Vs Union of India (UOI) and Others
Delhi High Court · (2008) 152 DLT 324 : (2008) 104 DRJ 580
Constitution of India, 1950 — Article 14, 19(1)
High Courts03 Jul 2008Dismissed
N.G. Desai Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2008) 105 DRJ 1
Central Health Services Rules, 1996 — Rule 1.1, 2.3, 5, 5.2, 5.3
High Courts03 Jul 2008Dismissed
Santosh Singh Jain Vs The Director General and Another
Delhi High Court · (2008) 07 DEL CK 0218
Constitution of India, 1950 — Article 226, 32
High Courts03 Jul 2008Allowed
Anil Nanda and Another Vs Escorts Limited and Others
Delhi High Court · (2008) 151 DLT 594 : (2008) 104 DRJ 478
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11, 92, 92(1)Companies Act, 1956 — Section 565Limitation Act, 1963 — Section 10
High Courts03 Jul 2008Dismissed
East India Hotels Limited and Another Vs Union of India (UOI) and Another
Delhi High Court · (2008) 104 DRJ 430 : (2008) 3 ILR Delhi 57
High Courts03 Jul 2008
Shri Chandramauli Prasad and Others Vs State of Delhi
Delhi High Court · (2009) 2 ILR Delhi 48
Criminal Procedure Code, 1973 (CrPC) — Section 205, 273, 317, 353, 540APenal Code, 1860 (IPC) — Section 308, 34
High Courts03 Jul 2008
P.G. Purushothaman Vs Bank of Baroda and Others
Delhi High Court · (2009) 1 ILR Delhi 320
High Courts03 Jul 2008Dismissed
Smt. Laxmi Devi and Others Vs Shri. Baldev Singh, Shri Ranjit Singh and United India Insurance Co. Ltd.
Delhi High Court · (2008) 07 DEL CK 0133
High Courts03 Jul 2008
S. Narendra Kumar and Co. Vs Everest Beverages and Foods Inudstries and Another
Delhi High Court · (2008) 37 PTC 497
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 27, 27(1), 27(2), 28, 28(1)
High Courts03 Jul 2008Dismissed
Uppal Engineering Company Pvt. Ltd. Vs Abhinav Cooperative Group Housing Society Limited and Others
Delhi High Court · (2008) 3 ARBLR 64 : (2008) 104 DRJ 468
Arbitration and Conciliation Act, 1996 — Section 11, 34, 7, 9
High Courts03 Jul 2008
In Re: Apeejay Surrendra Hotels (P.) Ltd.
Delhi High Court · (2009) 89 SCL 252
Companies Act, 1956 — Section 391(1), 393, 394
High Courts03 Jul 2008Allowed
M.R. Krishnamurthi Vs Chandan Ramamurthi and Others
Delhi High Court · (2008) 151 DLT 463 : (2008) 104 DRJ 487 : (2008) 152 PLR 49
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Hindu Marriage (Amendment) Act, 1956 — Section 5(1)Limitation Act, 1963 — Article 59, 60, 6, 6(1)