COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,960 of 6,586

High Courts11 Apr 2008Dismissed

Shri V. Jayapalan Vs Commissioner of Police and Others

Delhi High Court · (2008) 149 DLT 674

Constitution of India, 1950 — Article 226, 227Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 11(1), 12Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50

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High Courts11 Apr 2008

Ashok Bhadauria and Others Vs State

Delhi High Court · (2008) 04 DEL CK 0200

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 212, 213, 397, 401, 482Evidence Act, 1872 — Section 68

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High Courts11 Apr 2008Dismissed

Nidhi Industries Vs Commissioner of Sales Tax

Delhi High Court · (2008) 04 DEL CK 0198

Central Sales Tax Act, 1956 — Section 9(3)Delhi Sales Tax Act, 1975 — Section 45(1), 45(2)

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High Courts11 Apr 2008Allowed

Shri Vinod Kumar Bakshi and Others Vs Delhi Cantonment Board and Another

Delhi High Court · AIR 2008 Delhi 131 : (2008) 149 DLT 643

Cantonments Act, 2006 — Section 17, 28, 28(2), 29, 30Cantonments Board Rules — Rule 13(3)Cantonments Electoral Rules, 2007 — Rule 10, 11, 12, 13, 13(3)

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High Courts11 Apr 2008Dismissed

Godrej Sara Lee Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0189

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High Courts11 Apr 2008Dismissed

K.N. Chhibbar and Another Vs Delhi Metro Rail Corporation Ltd. and Others Rital Impex Ltd. Vs Govt. of N.C.T. of Delhi and Others

Delhi High Court · (2008) 04 DEL CK 0157

Companies Act, 1956 — Section 3, 617Land Acquisition Act, 1894 — Section 17(1), 17(4), 2, 3, 4(1)

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High Courts11 Apr 2008Dismissed

Harish K. Dogra Vs Union of India (UOI) and Others

Delhi High Court · (2008) 104 DRJ 200 : (2009) 3 SLJ 285

Constitution of India, 1950 — Article 14, 16, 21, 226, 311Foreign Service (Pay, Leave and Compulsory Allowances) Rules — Rule 8(2)

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High Courts11 Apr 2008Dismissed

Madu Singh and Others Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0137

Land Acquisition Act, 1894 — Section 17, 4, 6

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High Courts11 Apr 2008Dismissed

Kohinoor Foods Ltd. Vs J.K. Synthetics Ltd. and Others Uma Naidu Vs Assets Sale Committee J.K. Synthetics Ltd. and Another

Delhi High Court · (2008) 144 CompCas 487 : (2009) 1 CompLJ 160 : (2008) 103 DRJ 249

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High Courts11 Apr 2008Dismissed

Summit Inport Services Ltd. and Another Vs Delhi Metro Rail Corporation and Others

Delhi High Court · (2008) 103 DRJ 263 : (2008) 9 ILR Delhi 9

Constitution of India, 1950 — Article 226Delhi Metro Railway (Operation and Maintenance) Act, 2002 — Section 45Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)

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High Courts11 Apr 2008

The Commissioner of Income Tax Vs Dr. Yogender Sharma

Delhi High Court · (2008) 216 CTR 264 : (2009) 311 ITR 372

Income Tax Act, 1961 — Section 256(1), 32(A)(1), 32A, 32A(2)

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High Courts11 Apr 2008Dismissed

Anandharam and Co. Vs Directorate of Health Services

Delhi High Court · (2008) 104 DRJ 649

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High Courts11 Apr 2008Allowed

Ramunia Fabricators SDN BHD and Others Vs Oil and Natural Gas Corpn. Ltd. and Others

Delhi High Court · (2008) 150 DLT 1 : (2008) 103 DRJ 223

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High Courts11 Apr 2008Dismissed

D.C.S. Negi Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0087

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High Courts11 Apr 2008Dismissed

Ashok K. Parashramka Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0082

Foreign Exchange Management Act, 1999 — Section 49, 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 18, 18(2), 18(3), 40(4), 50

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High Courts11 Apr 2008Allowed

Sh. K.C. Bajaj and Others Vs Smt. Sudershan Kumari and Another

Delhi High Court · (2008) 149 DLT 694

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 2, 276, 59, 63

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High Courts11 Apr 2008Allowed

Mrs. Mani Shandly and Another Vs The State and Another

Delhi High Court · (2008) 102 DRJ 578 : (2008) 3 RCR(Criminal) 86

Criminal Procedure Code, 1973 (CrPC) — Section 251, 436, 446, 71, 76Delhi High Court Rules and Orders — Rule 3Delhi Municipal Corporation Act, 1957 — Section 347, 461

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High Courts11 Apr 2008Dismissed

Kotak Mahindra Bank Ltd. Vs A.A.I.F.R. and Others

Delhi High Court · (2008) 144 CompCas 588 : (2008) 103 DRJ 17

Companies Act, 1956 — Section 22, 391, 392, 393, 394Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 17(2), 17(3), 18

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High Courts11 Apr 2008Dismissed

Oswal Medical Stores and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0034

Drugs and Cosmetics Act, 1940 — Section 18Drugs and Cosmetics Rules, 1945 — Rule 61, 63, 63A, 63B

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High Courts11 Apr 2008Dismissed

Mayur Coirs P. Ltd. and Others Vs Development Credit Bank Ltd.

Delhi High Court · (2008) 149 DLT 740 : (2008) 103 DRJ 191 : (2008) 11 ILR Delhi 116 : (2008) 151 PLR 13

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 24Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(2), 13(2), 13(3)

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