COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,967 of 6,586

High Courts28 Mar 2008

Vatika Farms Private Limited and Sh. Anil Bhalla, Director of Vatika Farms Private Limited Vs Union of India (UOI) and Income Tax Settlement Commission, Principal Bench

Delhi High Court · (2008) 216 CTR 37 : (2008) 102 DRJ 356 : (2008) 302 ITR 98 : (2008) 169 TAXMAN 366

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 116, 245B, 245C, 245D, 245E

High Courts28 Mar 2008

Smt. Mohari Devi and Others Vs Shri Rajender Pal and Others

Delhi High Court · (2009) ACJ 1370

High Courts28 Mar 2008Dismissed

Shri P. Subba Rao and Others Vs Andhra Association (Regd.) and Others

Delhi High Court · (2008) 102 DRJ 201

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 13, 226, 4

High Courts28 Mar 2008

Smt. Naresh Devi and Others Vs Shri Joginder Singh and Others

Delhi High Court · (2008) 03 DEL CK 0046

High Courts28 Mar 2008

Shyam Sunder Arora Vs Diwan Chand and Others

Delhi High Court · (2008) 03 DEL CK 0045

Motor Vehicles Act, 1988 — Section 166, 168

High Courts28 Mar 2008Dismissed

National Insurance Co. Ltd. Vs Mrs. Ashoka Devi and Others

Delhi High Court · (2008) 03 DEL CK 0044

Motor Vehicles Act, 1988 — Section 149, 149(2), 170

High Courts28 Mar 2008

Smt. Luxmi Devi and Others Vs Sh. Neeraj Kumar and Others

Delhi High Court · (2008) 03 DEL CK 0043

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 171Workmens Compensation Act, 1923 — Section 4A(3)

High Courts28 Mar 2008

Sahi Ram and Others Vs Ram Babu and Others

Delhi High Court · (2008) 03 DEL CK 0030

High Courts28 Mar 2008

Oriental Insurance Co. Ltd. Vs Ms. K. Leela and Others

Delhi High Court · (2008) 03 DEL CK 0029

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts28 Mar 2008

Surender Kumar and Another Vs Baldev Singh and Another

Delhi High Court · (2008) 03 DEL CK 0028

Motor Vehicles Act, 1988 — Section 173

High Courts28 Mar 2008Allowed

Hindustan Lever Ltd. Vs Shri Shiv Khullar and Another

Delhi High Court · (2008) 2 ARBLR 42

Arbitration and Conciliation Act, 1996 — Section 11, 28(3), 34Contract Act, 1872 — Section 51Evidence Act, 1872 — Section 21

High Courts28 Mar 2008

Sh. B.P. Singhal and Another Vs Sh. Ram Kumar Rathi and Others

Delhi High Court · (2008) 03 DEL CK 0012

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 163A, 171Workmens Compensation Act, 1923 — Section 4A(3)

High Courts28 Mar 2008Dismissed

Suresh Kumar Gupta Vs The Commissioner of Food and Supplies and Another

Delhi High Court · (2008) 1 CTLJ 263 : (2008) 102 DRJ 388

High Courts27 Mar 2008Dismissed

N.D. Qureshi Vs Union of India (UOI) and Another

Delhi High Court · (2008) 103 DRJ 547

Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 24

High Courts27 Mar 2008Allowed

Anil Kumar Vs Narcotics Control Bureau

Delhi High Court · (2008) CriminalCC 294

High Courts27 Mar 2008Dismissed

United India Insurance Co. Vs Shri Manoj Kumar and Others

Delhi High Court · (2008) 11 ILR Delhi 83 Supp

Motor Vehicles Act, 1988 — Section 149(2), 170

High Courts27 Mar 2008Dismissed

Ravi Gupta Vs R.C. Tiwari

Delhi High Court · (2009) 1 ALD(Cri) 11 : (2008) 3 BC 114

Contract Act, 1872 — Section 183Conveyancing and Law of Property Act, 1881 — Section 46Criminal Procedure Code, 1973 (CrPC) — Section 190, 2, 200, 201, 202

High Courts27 Mar 2008Dismissed

Union of India (UOI) Vs Rajesh Kumar Parveen Kumar

Delhi High Court · (2008) 03 DEL CK 0100

High Courts27 Mar 2008Dismissed

Vikas Vij and Others Vs Rajiv Marwah and Others

Delhi High Court · (2008) 3 BC 288 : (2008) 148 DLT 791 : (2008) 3 RCR(Criminal) 444

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420

High Courts27 Mar 2008Dismissed

Rachna Metal Industries Pvt. Ltd. Vs Survi Projects

Delhi High Court · (2008) 03 DEL CK 0039

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13