High Courts19 May 2008
Ashok Kumar Guliani Vs Delhi Development Authority
Delhi High Court · (2008) 103 DRJ 624
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,949 of 6,586
High Courts19 May 2008
Green Park Extension Residents Association Vs Municipal Corp. of Delhi and Others
Delhi High Court · (2008) 103 DRJ 577
High Courts19 May 2008Dismissed
Delhi State Electricity Workers'' Union Vs Kuldeep Kumar and Another
Delhi High Court · (2008) 103 DRJ 530
High Courts19 May 2008Dismissed
Rajesh, Jogender and Jethu Vs The Secretary of NCT Govt. of Delhi and M/s. Punjab Bhawan, Copernicus Marg New Delhi
Delhi High Court · (2009) 1 ILR Delhi 114
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Industrial Disputes Act, 1947 — Section 11A, 25F
High Courts19 May 2008
V.K. Wahi Vs Delhi Development Authority and Another
Delhi High Court · (2009) 1 ILR Delhi 121
High Courts19 May 2008Dismissed
Mittal Processors P. Ltd. and Another Vs MCD
Delhi High Court · (2008) 05 DEL CK 0068
Industrial Disputes Act, 1947 — Section 10(1)
High Courts19 May 2008
Montblanc Simplo-GMBH Vs New Delhi Stationery Mart and Another
Delhi High Court · (2008) 38 PTC 59
High Courts19 May 2008
Smt. Sudha Padmanabhan and Others Vs Karam Singh and Others
Delhi High Court · (2008) 05 DEL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 161, 169Motor Vehicles Act, 1988 — Section 166
High Courts19 May 2008Dismissed
Rajiv Sharma @ Hari Kishan Sharma Vs State (NCT of Delhi)
Delhi High Court · (2008) 150 DLT 753 : (2008) 105 DRJ 551
Criminal Procedure Code, 1973 (CrPC) — Section 109, 110, 401, 565, 87Habitual Offenders (Punjab) Act, 1918 — Section 16Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 354
High Courts19 May 2008Dismissed
Rajinder Kumar Vs Smt. Neelam Gadhok and Others
Delhi High Court · (2009) ACJ 1502 : (2008) 103 DRJ 628
Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1988 — Section 140, 162, 166, 168, 177
High Courts19 May 2008
Smt. Rukmani Devi Vs The New India Assurance Co. Ltd. and Another
Delhi High Court · (2008) ILR Delhi 16 Supp
Motor Vehicles Act, 1988 — Section 140, 140(5), 163, 163B, 166Workmens Compensation Act, 1923 — Section 140, 158(6), 162, 163A, 165(1)
High Courts19 May 2008Allowed
Smt. Kashmiro Devi Vs Union of India (UOI) and Others
Delhi High Court · (2008) 150 DLT 151 : (2008) ILR Delhi 86 Supp : (2009) 3 SLJ 249
Army Act, 1950 — Section 191Army Personnel Governed by Military Rules — Rule 219Pension Regulations for Army, 1961 — Regulation 212, 213, 214, 215, 216
High Courts19 May 2008
National Highways Authority of India Vs SPCL-IVRCL (JV)
Delhi High Court · (2008) 2 ARBLR 404
Arbitration Act, 1940 — Section 31(4)Arbitration and Conciliation Act, 1996 — Section 2(1), 21, 32, 32(2), 33
High Courts19 May 2008
L.D. Nayar and Sons Vs Punjab National Bank and Others
Delhi High Court · AIR 2008 Delhi 179 : (2008) 151 DLT 27 : (2008) 11 ILR Delhi 124
Companies Act, 1956 — Section 11, 14, 15, 3Constitution of India, 1950 — Article 14, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 4, 7
High Courts19 May 2008Dismissed
Babusha International Vs Canara Bank
Delhi High Court · AIR 2008 Delhi 185 : (2008) 151 DLT 560 : (2008) 105 DRJ 497
Banking Regulation Act, 1949 — Section 21, 35Constitution of India, 1950 — Article 14, 226
High Courts16 May 2008Dismissed
Sudhir Malhotra Vs NCT of Delhi and Others
Delhi High Court · (2008) 104 DRJ 86 : (2009) 238 ELT 46 : (2008) 4 RCR(Criminal) 482
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 11, 112, 127F(2), 132, 135(1)
High Courts16 May 2008Dismissed
RPS Panwar Vs Union of India (UOI) and Another
Delhi High Court · (2008) 104 DRJ 675 : (2009) 1 ILR Delhi 326
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 11, 14, 16Central Civil Services (Pension) Rules, 1972 — Rule 49, 69, 9, 9(2), 9(6)Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(5)
High Courts16 May 2008Dismissed
S. Ujjal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 103 DRJ 581
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts16 May 2008Dismissed
Gagan Chopra Vs Union of India (UOI) and Others
Delhi High Court · (2009) 156 DLT 77
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6Land Acquisition Rules — Rule 3
High Courts16 May 2008
Onkar Nath Goenka Vs Gujarat Lease Finance Ltd.
Delhi High Court · (2008) 4 BC 514
Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 34, 420