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Delhi High Court judgments

1,31,711 judgments · page 4,962 of 6,586

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High Courts09 Apr 2008

Shaw Wallace and Co. Ltd. Vs M.P. Beer Products Pvt. Ltd.

Delhi High Court · (2008) 149 DLT 391 : (2009) 39 PTC 157

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 7, 20, 9Copyright (Amendment) Act, 1994 — Section 62(2)Trade Marks Act, 1999 — Section 134, 134(1), 134(2)
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High Courts09 Apr 2008Dismissed

Sh. Ram Phal Vs Delhi Transport Corporation

Delhi High Court · (2008) 04 DEL CK 0029

Constitution of India, 1950 — Article 226
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High Courts09 Apr 2008Dismissed

Bharat Sanchar Nigam Ltd. and Others Vs Satyavir

Delhi High Court · (2008) 04 DEL CK 0027

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
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High Courts09 Apr 2008Dismissed

Jag Ram Vs BSES Yamuna Power Ltd.

Delhi High Court · (2008) 04 DEL CK 0026

Constitution of India, 1950 — Article 2, 226, 3, 4
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High Courts08 Apr 2008

Chhanga Lal and Others Vs M.C.D. Jai Parkash and Others Vs M.C.D. and Another Dharamvir Singh Vs Union of India (UOI) and Others

Delhi High Court · AIR 2008 Delhi 146 : (2008) 149 DLT 460 : (2008) 102 DRJ 555

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 19, 19A, 2, 39, 53
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High Courts08 Apr 2008Dismissed

Central Bureau of Investigation Vs Shri Gurpal Singh and Others

Delhi High Court · (2008) 04 DEL CK 0164

Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts08 Apr 2008Allowed

M/s. Faire Brothers (Export Import) Pvt. Ltd. and Another Vs M/s. Nagpur Textiles and Others

Delhi High Court · (2008) 9 ILR Delhi 1 Supp : (2008) RLR 97

Arbitration Act, 1940 — Section 30, 33
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High Courts08 Apr 2008

Shanti Devi Vs D.D.A.

Delhi High Court · (2008) 04 DEL CK 0154

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High Courts08 Apr 2008Dismissed

Sachin J. Joshi and Another Vs Lieutenant Governor and Another

Delhi High Court · (2008) 102 DRJ 603

Constitution of India, 1950 — Article 14, 226Delhi Development Act, 1957 — Section 11A(3), 13(1), 56, 57, 58Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 42, 43, 44, 7
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High Courts08 Apr 2008

Kapoor Singh Vs Bilu and Others

Delhi High Court · (2008) 04 DEL CK 0077

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High Courts08 Apr 2008Dismissed

Ashwani Garg Vs N.D.M.C.

Delhi High Court · AIR 2008 Delhi 145

Constitution of India, 1950 — Article 19(1)
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High Courts07 Apr 2008

C.E. Construction Ltd. Vs Ajay Relan and Others

Delhi High Court · (2008) 04 DEL CK 0199

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(3)Delhi Rent Control Act, 1958 — Section 2
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High Courts07 Apr 2008Dismissed

Sunil Anand and Another Vs Mr. Rajiv Anand and Others

Delhi High Court · (2008) 103 DRJ 165

Succession Act, 1925 — Section 232, 59, 63
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High Courts07 Apr 2008Dismissed

P.V. Raghunandan Vs The Registrar General and Others

Delhi High Court · (2008) 2 ILR Delhi 1068

Criminal Procedure Code, 1973 (CrPC) — Section 154(01)Limitation Act, 1963 — Section 3, 5Penal Code, 1860 (IPC) — Section 382, 392
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High Courts07 Apr 2008Allowed

National Insurance Co. Ltd. Vs Smt. Joginder Kaur and Others

Delhi High Court · (2008) 04 DEL CK 0162

Workmens Compensation Act, 1923 — Section 4A, 4A(3)
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High Courts07 Apr 2008Allowed

Kerla State Construction Corporation Ltd. Vs The Projects and Equipment Corpn. of India

Delhi High Court · (2008) 151 PLR 8

Arbitration Act, 1940 — Section 30, 33, 37(1), 37(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ALimitation Act, 1963 — Article 55
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High Courts07 Apr 2008Dismissed

Ishtiyaq Hussain Vs Vice Chairman, D.D.A.

Delhi High Court · (2008) 04 DEL CK 0151

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
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High Courts07 Apr 2008Dismissed

Ajit Singh Vs Adarsh Kaur Gill

Delhi High Court · (2008) 106 DRJ 947

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 113
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High Courts07 Apr 2008Dismissed

Baby Seema and Another Vs State of Govt. of NCT of Delhi and Others

Delhi High Court · (2008) 04 DEL CK 0132

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 172Penal Code, 1860 (IPC) — Section 304A, 34
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High Courts07 Apr 2008

Kerala State Construction Corporation Ltd. Vs Projects and Equipment Corpn. of India

Delhi High Court · (2008) 151 PLR 8

Arbitration Act, 1940 — Section 30, 33, 37(1), 37(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ALimitation Act, 1963 — Article 55
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