High Courts16 May 2008Dismissed
Ishwar Singh and Another Vs Land Acquisition Collector (SW)
Delhi High Court · (2008) 103 DRJ 519
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11(1), 17(1), 18, 23
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,950 of 6,586
High Courts16 May 2008Dismissed
Rediance Fincap (P) Ltd. and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 05 DEL CK 0166
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 12, 12(3), 17, 4
High Courts16 May 2008Dismissed
Jeet Kaur Vs State (NCT) of Delhi and Another
Delhi High Court · (2008) 104 DRJ 255
Constitution of India, 1950 — Article 227
High Courts16 May 2008Dismissed
Kanan Bakshi Vs Atul Bali and Another
Delhi High Court · (2008) 05 DEL CK 0128
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 May 2008Dismissed
Himalaya E-Com Marketing and Finance Ltd. and Others Vs GNCT of Delhi and Others
Delhi High Court · (2008) 103 DRJ 503
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 155(2), 156(1), 406, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3, 4, 5
High Courts16 May 2008Dismissed
Harpal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 150 DLT 209 : (2008) 103 DRJ 498 : (2008) 118 FLR 567 : (2008) 3 LLJ 917
Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
High Courts16 May 2008Dismissed
Attar Chand (Decd. Thr. Lrs.) Vs Union of India (UOI) and Others
Delhi High Court · (2008) 150 DLT 242 : (2008) 103 DRJ 425
Constitution of India, 1950 — Article 226, 227Displaced Person (Compensation and Rehabilitation) Fifth Amendment Rules, 1962 — Rule 34A, 34C, 34D, 34EDisplaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 24, 33
High Courts16 May 2008Dismissed
R.S. Builders Vs D.D.A. and Another
Delhi High Court · (2008) 2 ARBLR 361 : (2008) 104 DRJ 205
Arbitration Act, 1940 — Section 30, 33, 37(1)
High Courts16 May 2008Dismissed
Saroj Bhatnagar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 103 DRJ 429 : (2009) 1 ILR Delhi 103
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28(1), 4, 4(1), 5A, 6
High Courts16 May 2008Dismissed
Dr. Amrit Lal Garg and Another Vs The State
Delhi High Court · (2008) 104 DRJ 65
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts16 May 2008Dismissed
C.G.H.S. Chemist Association (Regd.) and Another Vs Ministry of Health and Family Welfare and Another Naresh Nagpal and Another Vs NCT of Delhi and Others
Delhi High Court · (2008) 103 DRJ 436
Constitution of India, 1950 — Article 14
High Courts16 May 2008Dismissed
Dr. Ashutosh Bajpai Vs Union of India (UOI) and Others
Delhi High Court · (2008) 4 CompLJ 13 : (2008) 103 DRJ 460
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 17, 19
High Courts16 May 2008Dismissed
Satish Nambiar Vs Union of India (UOI) and Another
Delhi High Court · (2008) 150 DLT 312 : (2008) 103 DRJ 554
Citizenship Act, 1955 — Section 14A, 15A, 7A(1), 7DCivil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 21, 226, 32
High Courts16 May 2008Dismissed
Set Discovery P. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · AIR 2008 Delhi 159 : (2008) 151 DLT 531 : (2008) 104 DRJ 590
Constitution of India, 1950 — Article 14, 19, 19(1)Consumer Protection Act, 1986 — Section 9Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts15 May 2008
Xerox Corporation and Another Vs Sailash Patel and Others
Delhi High Court · (2008) 103 DRJ 608 : (2008) 37 PTC 526
High Courts15 May 2008
Gokul Chand Rattan Chand (HUF) Vs Commissioner of Income Tax
Delhi High Court · (2008) 174 TAXMAN 295
High Courts15 May 2008Allowed
Dr. Pritam Dhir Vs Sulochana Malhotra
Delhi High Court · (2008) 05 DEL CK 0150
Succession Act, 1925 — Section 276
High Courts15 May 2008
Smt. Vimlesh Vs Sh. Navin Prakash
Delhi High Court · (2008) 05 DEL CK 0126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2, 151Hindu Marriage Act, 1955 — Section 13B(1), 13B(2), 28Penal Code, 1860 (IPC) — Section 352, 504
High Courts15 May 2008Allowed
Binod Bihari Jaina and Another Vs Raja Bahadur Singh and Others
Delhi High Court · (2009) 1 ILR Delhi 82
High Courts15 May 2008Dismissed
Vijay Kumar Arora Vs State
Delhi High Court · (2008) 150 DLT 638 : (2008) 2 DMC 58 : (2008) 103 DRJ 661
Arms Act, 1959 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 313, 386(1), 423(1)Evidence Act, 1872 — Section 106, 114