COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,964 of 6,586

High Courts02 Apr 2008Dismissed

Jagmal (Deceased) Thr. LRs. Vs MCD

Delhi High Court · (2008) 102 DRJ 681

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 10Delhi Municipal Corporation Act, 1957 — Section 477, 478, 478BSpecific Relief Act, 1963 — Section 6, 6(3)

Read judgment

High Courts02 Apr 2008

Commissioner of Income Tax Vs Dalmia Cement Bharat Ltd.

Delhi High Court · (2008) 174 TAXMAN 190

Read judgment

High Courts02 Apr 2008

Mr. Praveen Gupta Vs Star Share and Stock Brokers Ltd.

Delhi High Court · (2008) 2 ARBLR 131 : (2008) 149 DLT 72 : (2008) 102 DRJ 633

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 28Securities Contracts (Regulation) Act, 1956 — Section 9

Read judgment

High Courts02 Apr 2008

Sukaran Kumar Jain Vs Today Homes and Infrastructure Pvt. Ltd. and Another

Delhi High Court · (2008) 04 DEL CK 0098

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

Read judgment

High Courts02 Apr 2008Dismissed

Vishnu Trading Company Vs Sada Ram

Delhi High Court · (2008) 04 DEL CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts02 Apr 2008

Commissioner of Income Tax Vs Shri Tirath Ram Ahuja (Huf)

Delhi High Court · (2008) 306 ITR 173

Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 147(1)

Read judgment

High Courts02 Apr 2008

Lalit Mohan Bhakhry Vs Smt. Suikhshna Bhakhry and Others

Delhi High Court · (2008) 04 DEL CK 0050

Read judgment

High Courts02 Apr 2008Dismissed

State Vs Anil Batra and Others

Delhi High Court · (2008) 04 DEL CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 2, 20Prevention of Food Adulteration Rules, 1955 — Rule 50(1)

Read judgment

High Courts02 Apr 2008Allowed

Ramniranjan Kedia Tourism Services Pvt. Limited Vs Tilakraj and Others

Delhi High Court · (2008) 102 DRJ 597 : (2008) 119 FLR 617 : (2008) 3 LLJ 70 : (2009) 1 SLR 320

Industrial Disputes Act, 1947 — Section 17B, 33(C)(2)Minimum Wages Act, 1948 — Section 20

Read judgment

High Courts02 Apr 2008

Delhi Transport Corporation Vs Jagdish Chander and Another

Delhi High Court · (2008) 04 DEL CK 0021

Industrial Disputes Act, 1947 — Section 17B

Read judgment

High Courts02 Apr 2008Dismissed

United India Insurance Co. Ltd. Vs Smt. Habijan and Others

Delhi High Court · (2008) 04 DEL CK 0007

Read judgment

High Courts01 Apr 2008Allowed

S.N. Malhotra and Sons Vs Airport Authority of India and Others

Delhi High Court · (2008) 2 ARBLR 76 : (2008) 149 DLT 757 : (2008) 103 DRJ 196

Arbitration and Conciliation Act, 1996 — Section 10, 11(2), 11(4), 11(6), 12Delhi Municipal Corporation Act, 1957 — Section 201, 203Evidence Act, 1872 — Section 115

Read judgment

High Courts01 Apr 2008Dismissed