High Courts11 Apr 2008
People''s Union for Civil Liberties (PUCL) Vs University of Delhi and Others
Delhi High Court · (2008) 149 DLT 626
Constitution of India, 1950 — Article 14, 19(1), 343, 351University Grants Commission Act, 1956 — Section 12
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,961 of 6,586
High Courts11 Apr 2008Dismissed
Ravi Dutt and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 04 DEL CK 0031
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts11 Apr 2008Dismissed
Shri M.S. Dewan Vs Union of India (UOI) and Others
Delhi High Court · (2008) 103 DRJ 255 : (2008) 2 ILR Delhi 1078
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 12(1), 12(2)Land Acquisition Act, 1894 — Section 17, 18, 4, 6
High Courts10 Apr 2008
National Research Development Corpn. Vs Industrial Carbon
Delhi High Court · (2008) 04 DEL CK 0211
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 114
High Courts10 Apr 2008Dismissed
J.K. Choudhary Charitable and Edu. Vs MCD
Delhi High Court · (2008) 04 DEL CK 0184
Delhi Municipal Corporation Act, 1957 — Section 444Delhi Rent Control Act, 1958 — Section 116G(2), 126(1), 126(2), 126(3), 126(4)Evidence Act, 1872 — Section 114
High Courts10 Apr 2008
Rajinder Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 04 DEL CK 0152
High Courts10 Apr 2008
Sohan Devi Vs State
Delhi High Court · (2008) 04 DEL CK 0105
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 9, Order 7 Rule 17, Order 9 Rule 4, 151Succession Act, 1925 — Section 276
High Courts10 Apr 2008Dismissed
Haryana Vidyut Prasaran Nigam Ltd. Vs Hindustan Vidyut Product Ltd.
Delhi High Court · (2008) 2 ARBLR 374 : (2008) 150 DLT 204 : (2008) 102 DRJ 569
Arbitration Act, 1940 — Section 20, 28, 33, 35, 8Delhi High Court Act, 1966 — Section 10
High Courts10 Apr 2008Dismissed
Accord Alloys Limited Vs Pee Ell Alloys and Another
Delhi High Court · (2008) 3 BC 497 : (2008) 150 DLT 564
High Courts09 Apr 2008Dismissed
Jagat Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 103 DRJ 651
Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 5A
High Courts09 Apr 2008
Commissioner of Income Tax Vs Capital Tyres Mfg. Unit
Delhi High Court · (2008) 305 ITR 199 : (2009) 176 TAXMAN 178
High Courts09 Apr 2008
Sharan Kaur Vs MCD and Others
Delhi High Court · (2008) 04 DEL CK 0182
Delhi Municipal Corporation Act, 1957 — Section 333, 337, 337(1), 347A
High Courts09 Apr 2008Dismissed
Paramjit Singh Vs Charanjit Singh and Others
Delhi High Court · (2008) 151 DLT 527
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11
High Courts09 Apr 2008
Rajinder Singh Anand Vs Sardar Tarlok Singh Anand and Others
Delhi High Court · (2008) 04 DEL CK 0116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 8 Rule 1, 151
High Courts09 Apr 2008
Smart Chip Ltd. Vs Central Bureau of Narcotics and Another
Delhi High Court · (2008) 04 DEL CK 0106
Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 9
High Courts09 Apr 2008Dismissed
Union of India (UOI) Vs Md. Sakur
Delhi High Court · (2009) ACJ 1562
Railways Act, 1890 — Section 82ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1)
High Courts09 Apr 2008Dismissed
Braithwaite and Co. Ltd. Vs Central Organisation for Modernisation of Workshops
Delhi High Court · (2008) 2 ARBLR 136
Arbitration and Conciliation Act, 1996 — Section 11(6)