High Courts01 Jul 2008
Krishan Kumar Vs Mohd. Yahudin and Others
Delhi High Court · (2008) 07 DEL CK 0281
Motor Vehicles Act, 1988 — Section 171
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,942 of 6,586
High Courts01 Jul 2008Allowed
Pacific Develcon Pvt. Ltd. Vs Indus Renaissance Partners Entertainment Pvt. Ltd. and Another
Delhi High Court · (2008) 07 DEL CK 0240
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts01 Jul 2008
Mgmt. of Greenfields Public School Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2008) 104 DRJ 717
Constitution of India, 1950 — Article 14, 19(1)Delhi School Education Act, 1973 — Section 10(1), 11, 23, 24, 24(3)Delhi School Education Rules, 1973 — Rule 44, 46, 50, 51, 52
High Courts01 Jul 2008
Swaran Kanta and Others Vs Chairman, Delhi Transport Corporation and Another
Delhi High Court · (2009) ACJ 2377
Motor Vehicles Act, 1988 — Section 171
High Courts01 Jul 2008Allowed
Evergreen Sweet House Vs Ever Green and Others
Delhi High Court · (2008) 38 PTC 325
Trade Marks Act, 1999 — Section 2(1), 29(1), 29(2)
High Courts01 Jul 2008Dismissed
Shri Tej Singh Vs FCI
Delhi High Court · (2008) 152 DLT 243
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 54, 56, 58, 60, 68
High Courts01 Jul 2008Allowed
Ms. Chitra Sharma Vs Airline Allied Services Ltd.
Delhi High Court · (2008) 105 DRJ 434 : (2009) 1 ILR Delhi 218
Constitution of India, 1950 — Article 12
High Courts01 Jul 2008
The New Jai Bharat President Welfare Association (Regd.) Vs Registrar of Cooperative Societies and Others
Delhi High Court · (2008) 106 DRJ 186
Co-operative Societies Rules — Rule 24(2)Delhi Co-operative Societies Act, 2003 — Section 112, 35
High Courts01 Jul 2008Allowed
Dr. C.P. Rai Vs The Chairman, National Institute of Health and Family Welfare and The Secretary, Ministry of Health and Family Welfare
Delhi High Court · (2009) 1 ILR Delhi 235
Constitution of India, 1950 — Article 226, 311(2)
High Courts01 Jul 2008Dismissed
Heera Midha and Another Vs Indian Tourism Development Corporation
Delhi High Court · (2008) 11 ILR Delhi 139 Supp
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 12, 14, 19(1)(g), 21, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 11, 14, 15, 2(e), 2(g)
High Courts01 Jul 2008Dismissed
Dr. Reckeweg and Co. Gmbh. and Another Vs Adven Biotech Pvt. Ltd.
Delhi High Court · (2008) 38 PTC 308
Copyright Act, 1957 — Section 13, 3
High Courts01 Jul 2008
Charan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 07 DEL CK 0076
Army Act, 1950 — Section 164(2)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 304, 84
High Courts01 Jul 2008Allowed
Sh. Anuj Kumar Bharti Vs National Book Trust and Another
Delhi High Court · (2008) 104 DRJ 421
High Courts01 Jul 2008Allowed
Ram Phal Vs Union of India (UOI) and Others
Delhi High Court · (2008) 151 DLT 452 : (2008) 105 DRJ 18 : (2008) ILR Delhi 100 Supp
Constitution of India, 1950 — Article 14, 16, 19, 21, 311Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 13, 14(10), 15
High Courts01 Jul 2008Dismissed
Dr. R.N. Gupta Technical Educational Society Vs Delhi Development Authority and Others
Delhi High Court · (2008) 104 DRJ 563
Constitution of India, 1950 — Article 226Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 5
High Courts01 Jul 2008
Satish Chandra Singh Vs Delhi Development Authority
Delhi High Court · (2008) 152 CLT 5 : (2008) 104 DRJ 584
High Courts01 Jul 2008Dismissed
M.S. Shoes East Ltd. Vs R.K. Singh and Co.
Delhi High Court · (2008) 07 DEL CK 0053
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 12Evidence Act, 1872 — Section 101Limitation Act, 1963 — Article 45, 47
High Courts23 Jun 2008Dismissed
Delhi Transport Corporation Vs Smt. Jagpati Devi and Others
Delhi High Court · (2008) 06 DEL CK 0007
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jun 2008
J.V. Mercantile (P) Ltd. and Others Vs State Bank of Bikaner and Jaipur
Delhi High Court · (2009) 154 PLR 5
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31
High Courts11 Jun 2008Dismissed
Mrs. Devender Pal Kaur Vs Manjit Singh
Delhi High Court · (2008) 06 DEL CK 0006