COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,956 of 6,586

High Courts29 Apr 2008Dismissed

Shagufta Shamas Vs C.B.I. Arif-Ud-Din Vs C.B.I. Anti Corruption Branch

Delhi High Court · (2008) 04 DEL CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 481, 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Read judgment

High Courts29 Apr 2008Dismissed

Sh. Indersen Chhatwal Vs National Insurance Co. Ltd., Sh. Sukhdev Singh and Smt. Surinder Kaur

Delhi High Court · (2008) 04 DEL CK 0013

Read judgment

High Courts29 Apr 2008Allowed

Goramal Hari Ram Limited Vs North Delhi Power Ltd.

Delhi High Court · (2008) 150 DLT 601 : (2008) 103 DRJ 102 : (2008) ELR 595

Companies Act, 1956 — Section 43A

Read judgment

High Courts29 Apr 2008Allowed

Ajay Bagaria Vs Union of India (UOI) and Another

Delhi High Court · (2008) 103 DRJ 324 : (2008) 3 RCR(Criminal) 492

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Management Act, 1999 — Section 19(3), 19(4), 49(3), 49(4)Foreign Exchange Regulation Act, 1947 — Section 23C(1), 23C(2)

Read judgment

High Courts28 Apr 2008

Webneuron Services Ltd. Vs Monster.Com (India) (P.) Ltd.

Delhi High Court · (2009) 149 CompCas 61 : (2008) 85 SCL 35

Companies Act, 1956 — Section 391, 391(2), 394

Read judgment

High Courts28 Apr 2008

Mr. Rajeev Devgun Vs State and Others

Delhi High Court · (2008) 04 DEL CK 0192

Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Read judgment

High Courts28 Apr 2008Disposed Off

Commissioner of Income Tax Vs Goodyear India Ltd.

Delhi High Court · (2008) 173 TAXMAN 377

Income Tax Act, 1961 — Section 260A

Read judgment

High Courts28 Apr 2008

Kulbir Singh Vs Official Liquidator Attached to the High Court of Delhi (Observer)

Delhi High Court · (2008) 146 CompCas 21

Companies Act, 1956 — Section 391

Read judgment

High Courts28 Apr 2008

Commissioner of Income Tax Vs Modi Revlon (P) Ltd.

Delhi High Court · (2008) 174 TAXMAN 192

Read judgment

High Courts28 Apr 2008

Sh. M.K. Bhardwaj and Others Vs State and Others

Delhi High Court · (2008) 04 DEL CK 0150

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 506

Read judgment

High Courts28 Apr 2008Dismissed

Priya Enterprises Vs Govt. of NCT of Delhi and Another

Delhi High Court · (2008) 04 DEL CK 0099

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25B, 25F, 25N

Read judgment

High Courts28 Apr 2008Allowed

Dhan Bahadur Vs State

Delhi High Court · (2008) CriLJ 4795 : (2008) 103 DRJ 398

Penal Code, 1860 (IPC) — Section 304, 308, 34

Read judgment

High Courts28 Apr 2008

Director General (Works), CPWD Vs Sant Lal and Others

Delhi High Court · (2008) 3 LLJ 524

Industrial Disputes Act, 1947 — Section 17BPenal Code, 1860 (IPC) — Section 191, 192, 193

Read judgment

High Courts28 Apr 2008Allowed

Smt. Rana Devi (deceased) through LRs. Vs Shri Lachhman Dass Chaturvedi and Others

Delhi High Court · (2008) 150 DLT 169 : (2008) 103 DRJ 68

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

Read judgment

High Courts28 Apr 2008

Jaspal Singh and Another Vs Municipal Corporation of Delhi and Others

Delhi High Court · (2008) 103 DRJ 51

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 6Delhi Development Act, 1957 — Section 22, 53BDivorce and Matrimonial Cases Act, 1957 — Section 343, 477, 478

Read judgment

High Courts28 Apr 2008Dismissed