High Courts08 May 2008
Dharambir Vs Central Bureau of Investigation
Delhi High Court · (2008) 103 DRJ 404
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482High Court Rules (Rules) — Rule 10
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,953 of 6,586
High Courts08 May 2008Dismissed
National Insurance Co. Ltd. Vs Master Vansh and Others
Delhi High Court · (2008) 05 DEL CK 0037
Motor Vehicles Act, 1988 — Section 173
High Courts08 May 2008Allowed
Madan Lal Kapoor Vs Rajiv Thapar and Others
Delhi High Court · (2008) CriLJ 4788 : (2008) 150 DLT 744 : (2008) 105 DRJ 531
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 176, 200, 202Penal Code, 1860 (IPC) — Section 109, 120B, 304B, 406, 498A
High Courts07 May 2008
Commissioner of Income Tax Vs Bal Bharti Public School
Delhi High Court · (2008) 173 TAXMAN 63
High Courts07 May 2008Dismissed
The State (Delhi Administration) Vs Vasdev and Another
Delhi High Court · (2008) 05 DEL CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Prevention of Food Adulteration Act, 1954 — Section 16, 20, 20(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts07 May 2008Dismissed
Bajaj Allianz General Insurance Co. Ltd. Vs Smt. Seema Devi Jha, Om Prakash, Smt. Rama Kesi Devi Jha and Shri Pushpender Pal Khanna
Delhi High Court · (2008) 05 DEL CK 0088
Motor Vehicles Act, 1988 — Section 173
High Courts07 May 2008Allowed
Delhi Metro Rail Corporation Limited Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2008) 150 DLT 367 : (2008) 103 DRJ 369
Companies Act, 1956 — Section 617Delhi Metro Railway (Operation and Maintenance) Act, 2002 — Section 104, 2(2), 2(P)General Clauses Act, 1897 — Section 8(1)
High Courts06 May 2008
Schreder S.A and Another Vs Twinkle Luminaries Pvt. Ltd.
Delhi High Court · AIR 2008 Delhi 137 : (2008) 150 DLT 187 : (2008) 103 DRJ 588 : (2008) 37 PTC 343
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Designs Act, 1911 — Section 2(5), 51A, 53
High Courts06 May 2008
India Trade Promotion Organisation Vs Director of Income Tax
Delhi High Court · (2008) 05 DEL CK 0153
High Courts06 May 2008Allowed
Balban Singh Vs State
Delhi High Court · (2008) 05 DEL CK 0148
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts06 May 2008Allowed
Vijay Choudhry Vs Gyan Chand Jain
Delhi High Court · (2009) 1 ILR Delhi 44 : (2008) 4 RCR(Civil) 136
COMPANIES ACT, 1956 — Section 433Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 142, 5
High Courts06 May 2008
Commissioner of Income Tax Vs Mohinder Lal Haryani
Delhi High Court · (2008) 307 ITR 348 : (2008) 172 TAXMAN 223
High Courts06 May 2008Allowed
Shri Vijay Chaudhary Vs Shri Gyan Chand Jain
Delhi High Court · (2008) 4 BC 455 : (2008) 4 CivCC 712 : (2008) 151 DLT 237 : (2008) 104 DRJ 349 : (2008) 4 RCR(Criminal) 159
Companies Act, 1956 — Section 433Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 5, 6
High Courts06 May 2008
Arun Bhatia Vs Madhuri Bhatia
Delhi High Court · (2008) 05 DEL CK 0087
Partition Act, 1893 — Section 2, 3
High Courts06 May 2008Dismissed
National Insurance Company Ltd. Vs Smt. Manju Bala and Others
Delhi High Court · (2009) ACJ 1665 : AIR 2009 Delhi 19 : (2008) 150 CLT 597 : (2008) 103 DRJ 412 : (2008) 119 FLR 181
Motor Vehicles Act, 1988 — Section 110, 168(1), 173, 92A
High Courts06 May 2008Allowed
Kurup Engineering Company Pvt. Ltd. Vs Bharat Heavy Electricals Limited and Others
Delhi High Court · AIR 2008 Delhi 197 : (2008) 2 ARBLR 290
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 12, 12(3)
High Courts06 May 2008
Ashok Mahindru and Sons (Huf) Vs Commissioner of Income Tax
Delhi High Court · (2008) 173 TAXMAN 178
High Courts05 May 2008
The Commissioner of Income Tax Vs Shri Ram Pistons and Rings Ltd.
Delhi High Court · (2008) 220 CTR 404 : (2008) 174 TAXMAN 147
High Courts05 May 2008
Nishraj Traders (P.) Ltd. Vs Madhu Viniyog (P.) Ltd.
Delhi High Court · (2008) 4 CompLJ 173 : (2008) 86 SCL 116
Companies Act, 1956 — Section 391, 391(2), 394, 394(1)
High Courts05 May 2008Dismissed
Centre for Development of Telematics Vs The Appellate Authority and Regional Labour Commission (Centre), The Controlling Authority and Assistant Labour Commissioner (Centre) and Smt. Indra Sood
Delhi High Court · (2009) 1 ILR Delhi 37
Payment of Gratuity Act, 1972 — Section 2A, 2A(1), 2A(I), 4