High Courts30 May 2008Dismissed
Shiv Charan Vs High Court of Delhi and Another
Delhi High Court · (2008) 150 DLT 719 : (2008) 2 ILR Delhi 1130
Constitution of India, 1950 — Article 226, 233, 235
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,944 of 6,586
High Courts30 May 2008
N. Block Welfare Assn. Regd. and Another Vs DMRC and Others
Delhi High Court · (2008) 152 DLT 458 : (2008) 104 DRJ 266
Air (Prevention and Control of Pollution) Act, 1981 — Section 2Constitution of India, 1950 — Article 14, 21, 226Environment (Protection) Act, 1986 — Section 3, 6, 7
High Courts30 May 2008
Mahesh Kumar and Another Vs Union of India (UOI) and Others
Delhi High Court · (2008) 151 DLT 353
Constitution of India, 1950 — Article 14, 16, 309
High Courts30 May 2008
The Indian Hotels Company Ltd. and Another Vs Jiva Institute of Vedic Science and Culture
Delhi High Court · (2008) 37 PTC 468
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3AConstitution of India, 1950 — Article 227Trade Marks Act, 1999 — Section 21, 27, 39
High Courts30 May 2008Dismissed
Punjab State Industrial Development Corporation Ltd. Vs Triveni Engineering Industries Ltd. and Others
Delhi High Court · (2008) 3 ARBLR 575 : (2008) 106 DRJ 207
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 37
High Courts30 May 2008Dismissed
Shyam Telecom Ltd. Vs A.R.M. Ltd.
Delhi High Court · (2008) 3 ARBLR 615
Arbitration Act, 1940 — Section 39(1)Arbitration and Conciliation Act, 1996 — Section 11(6), 14(2), 34, 37, 37(1)Civil Procedure Code, 1908 (CPC) — Section 100A, 104(1), 4
High Courts30 May 2008Dismissed
The New India Assurance Co. Ltd. Vs Smt. Nirmala alias Guddi and Others
Delhi High Court · (2008) 05 DEL CK 0064
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 9 Rule 13, 13Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 147(1), 147(3), 149, 149(2), 163A
High Courts30 May 2008
Master Anil Kumar Vs Shri Ram Kishan and Others
Delhi High Court · (2008) 05 DEL CK 0056
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, 34Motor Vehicles Act, 1988 — Section 158(6), 163A, 166(4), 168, 169Workmens Compensation Act, 1923 — Section 4A(3)
High Courts30 May 2008
Adobe Systems Incorporated Vs Sh. Rohit Rathi and Another
Delhi High Court · (2008) 152 DLT 646 : (2008) 104 DRJ 208 : (2008) 37 PTC 523
High Courts30 May 2008
Harichintan Singh Malik and Another Vs Samarjit Singh Malik and Others
Delhi High Court · (2008) 104 DRJ 219
Court Fees Act, 1870 — Section 16
High Courts30 May 2008Dismissed
Shakti Vats Vs Dr. Fatima Raja
Delhi High Court · (2008) 05 DEL CK 0011
Transfer of Property Act, 1882 — Section 106
High Courts30 May 2008Dismissed
Anil Kumar Chandhok and Others, R.K. Sharma and S. Mohan Singh Vs Punjab and Sind Bank and Others
Delhi High Court · (2008) 05 DEL CK 0008
High Courts30 May 2008Dismissed
Oriental Insurance Co. Ltd. Vs Arun Saha and Others
Delhi High Court · (2009) ACJ 1403 : (2008) 104 DRJ 282
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 149, 173
High Courts29 May 2008Allowed
Shri Sarbir Singh Sarang Vs Shri Kanwal Sunir Singh Sarang and Others
Delhi High Court · (2008) 153 DLT 456 : (2008) 2 ILR Delhi 1217
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17, 151
High Courts29 May 2008Dismissed
Dr. Shilpa Garg Vs National Board of Examination (DNB) and Another
Delhi High Court · (2008) 105 DRJ 70
Constitution of India, 1950 — Article 14, 226
High Courts29 May 2008
Dhanesh KUmar Kasturia Vs Sangeeta Kasturia
Delhi High Court · (2008) 104 DRJ 326
Civil Procedure Code, 1908 (CPC) — Section 151Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 24, 26, 28(2)
High Courts29 May 2008Disposed Off
Dharamvir Singh Vs N.C.T. of Delhi and Others
Delhi High Court · (2009) 1 ILR Delhi 213
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 8
High Courts29 May 2008Dismissed
Mohd. Waseem @ Raju Vs State
Delhi High Court · (2008) 8 ILR Delhi 124 Supp
High Courts29 May 2008Dismissed
Director of Income Tax Vs Apparel Export Promotion Council
Delhi High Court · (2008) 05 DEL CK 0152
High Courts29 May 2008
Mr. Jarnail Singh (since deceased through LRs.) Vs The Registrar of Cooperative Societies and Others
Delhi High Court · (2008) 05 DEL CK 0122
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 226