High Courts21 May 2008
Ravi Shanker Sharma Vs Union of India (UOI)
Delhi High Court · (2008) 05 DEL CK 0042
Central Reserve Police Force Rules, 1955 — Rule 28
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,948 of 6,586
High Courts21 May 2008Allowed
Ex. Const. R.S. Shekhawat Vs Union of India (UOI) and Others
Delhi High Court · (2008) 150 DLT 450 : (2008) 103 DRJ 486 : (2008) 2 ILR Delhi 1108
Central Industrial Security Force Rules, 2001 — Rule 33, 34, 36, 37, 39
High Courts21 May 2008Dismissed
Smt. Munni Devi, Shri Tek Chand alias Rattan and Smt. Barfi Vs Sh. Kali Charan and Others
Delhi High Court · (2008) 05 DEL CK 0003
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 173
High Courts20 May 2008Dismissed
Canbank Financial Services Ltd. Vs Haryana PetroChemicals Ltd. and Another
Delhi High Court · (2008) 2 ARBLR 365 : (2008) 104 DRJ 59
Arbitration Act, 1940 — Section 39, 39(1)Arbitration and Conciliation Act, 1996 — Section 34, 37(1), 5, 8, 9Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 4, 96
High Courts20 May 2008
Anil Arora and Another Vs Anand Kumar
Delhi High Court · (2008) 151 DLT 443 : (2008) 104 DRJ 571 : (2009) 1 ILR Delhi 145 : (2008) 152 PLR 43
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3
High Courts20 May 2008Dismissed
Commissioner of Income Tax Vs Pradeep Goel
Delhi High Court · (2008) 174 TAXMAN 421
High Courts20 May 2008Dismissed
S.K. Mahajan and Others Vs B. Subhashchandra Shetty and Others
Delhi High Court · (2009) 1 ILR Delhi 131
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts20 May 2008Dismissed
Allied Medical Services Private Ltd. Vs Director General Armed Forces Medical Services and Others
Delhi High Court · (2008) 05 DEL CK 0163
High Courts20 May 2008Dismissed
Mariamma Joseph and Others Vs S. Vinay Tiwari
Delhi High Court · (2008) 104 DRJ 331
High Courts20 May 2008
Valvoline Cummins Limited Vs Deputy Commissioner of Income Tax, Additional Commissioner of Income Tax, Commissioner of Income Tax-VI and Chief Commissioner of Income Tax
Delhi High Court · (2008) 217 CTR 292 : (2008) 103 DRJ 567 : (2008) 307 ITR 103 : (2008) 171 TAXMAN 241
Income Tax Act, 1961 — Section 120(1), 120(2), 120(4), 2(28C), 2(7A)
High Courts20 May 2008
U.M. Cables Limited Vs Bharat Sanchar Nigam Ltd.
Delhi High Court · (2008) 2 ARBLR 533 : (2008) 104 DRJ 238
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts19 May 2008Dismissed
Maqsood Yusuf Merchant Vs Union of India (UOI) Sanjeev Jain Vs Union of India (UOI) and Others
Delhi High Court · (2008) 103 DRJ 634
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 179, 188, 2, 4, 419Customs Act, 1962 — Section 1(2), 113, 127H(1), 127J, 3(1)
High Courts19 May 2008
Delite Kom Limited Vs Government of NCT of Delhi and Others
Delhi High Court · (2008) 150 DLT 138 : (2008) 103 DRJ 619
High Courts19 May 2008
In Re: UFO Moviez Ltd.; In Re: UFO India Ltd.
Delhi High Court · (2008) 146 CompCas 453
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts19 May 2008Dismissed
Rakesh Vats Vs Ms. Sharda Vats
Delhi High Court · (2008) 104 DRJ 296 : (2008) 7 ILR Delhi 118
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Hindu Marriage Act, 1955 — Section 13, 13(1), 28
High Courts19 May 2008Dismissed
Delhi State Electricity Workers'' Union and Another Vs Kuldeep Kumar and Another
Delhi High Court · (2008) 104 DRJ 342
High Courts19 May 2008
Tarif Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 105 DRJ 545
High Courts19 May 2008Dismissed
TV Today Network Limited and Another Vs Kesari Singh Gujjar and Others
Delhi High Court · (2008) 38 PTC 262
High Courts19 May 2008
Shama Kaur and Others Vs Delhi Transport Corporation and Others
Delhi High Court · (2008) ACJ 2453
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140, 160, 163A, 163A(3), 166
High Courts19 May 2008
Rukmani Devi Vs New India Assurance Co. Ltd. and Another
Delhi High Court · (2009) ACJ 2202
Motor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 140(5), 158(6)