COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 5,006 of 6,586

High Courts04 Jan 2008Dismissed

Col. I.S. Rathee Vs Union of India (UOI) and Another

Delhi High Court · (2008) 01 DEL CK 0215

Army Rules, 1954 — Rule 39, 40(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

High Courts04 Jan 2008Dismissed

Hawkins Cookers Limited Vs Murugan Enterprises

Delhi High Court · (2008) 2 ILR Delhi 137 : (2008) 36 PTC 290

Trade Marks Act, 1999 — Section 11(2), 134, 29, 29(2), 29(3)

High Courts04 Jan 2008

Ajay Relan Vs Pranay Somaia and Others and Ce Construction Limited

Delhi High Court · (2008) 01 DEL CK 0192

Companies Act, 1956 — Section 125, 209Easements Act, 1882 — Section 60Evidence Act, 1872 — Section 110, 114, 45, 47, 91

High Courts04 Jan 2008

The Delhi Flour Mills Co. Ltd. Vs Ram Avtar

Delhi High Court · (2008) 01 DEL CK 0128

High Courts04 Jan 2008

Dalmia Dairy Vs Commissioner of Income Tax Commissioner of Income Tax Vs Dalmia Dairy

Delhi High Court · (2008) 217 CTR 340 : (2008) 172 TAXMAN 44

High Courts04 Jan 2008Dismissed

Delhi Villagers Development Vs Govt. of India and Others

Delhi High Court · (2008) 01 DEL CK 0098

High Courts04 Jan 2008Dismissed

K.L. Hotels Pvt. Ltd. Vs Bigjo''s Estate Ltd.

Delhi High Court · (2008) 1 ILR Delhi 1381

High Courts04 Jan 2008

Niraj Trivedi Vs State of Bihar and Others

Delhi High Court · (2008) 01 DEL CK 0036

High Courts04 Jan 2008Dismissed

Davender Kumar Vs Anil Kumar and Another

Delhi High Court · (2008) 01 DEL CK 0031

High Courts04 Jan 2008Dismissed

Shri Rajesh Kumar Gulati Vs National Agricultural Co-operative Marketing Federation of India Ltd. (NAFED), Earthtech Enterprises Ltd., Shri Mahavir Prasad Mishra and Shri Avdesh Kumar Singh

Delhi High Court · (2008) 147 DLT 219 : (2008) 7 ILR Delhi 1 Supp

High Courts03 Jan 2008Dismissed

The Motor and General Finance Ltd. Vs Delhi Development Authority and Others

Delhi High Court · (2008) 01 DEL CK 0208

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Delhi Development Act, 1957 — Section 53BEvidence Act, 1872 — Section 68

High Courts03 Jan 2008

Punjab National Bank Vs Commissioner of Income Tax

Delhi High Court · (2011) 332 ITR 337

Reserve Bank of India Act, 1934 — Section 42(1B)

High Courts03 Jan 2008Dismissed

Rathi Ispat Ltd. Vs Goyal MG Gases Pvt. Ltd. Goyal MG Gases Pvt. Ltd. Vs Rathi Ispat Ltd.

Delhi High Court · (2008) 01 DEL CK 0127

High Courts03 Jan 2008Dismissed

U.P.S.R.T.C. Vs Mr. Sharafat Hussain and Another

Delhi High Court · (2008) 01 DEL CK 0051

High Courts02 Jan 2008Dismissed

Delhi Cantonment Board Vs Sh. S.N. Sahni

Delhi High Court · (2008) 01 DEL CK 0207

High Courts02 Jan 2008

Rajiv Khurana Vs The State of NCT of Delhi and Another

Delhi High Court · (2008) 01 DEL CK 0129

High Courts02 Jan 2008Allowed

A.G. Gaggar Vs State and Another

Delhi High Court · (2008) 8 ILR Delhi 17

High Courts02 Jan 2008

Commissioner of Income Tax-III Vs Silver Streak Trading Pvt. Ltd.

Delhi High Court · (2008) 216 CTR 260 : (2008) 169 TAXMAN 16

High Courts31 Dec 2007Dismissed

Ram Nath Vs The State

Delhi High Court · (2007) 12 ILR Delhi 151 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 302, 307, 34, 397, 412

High Courts28 Dec 2007

Alcove Industries Ltd. Vs Oriental Structural Engineers Ltd.

Delhi High Court · (2008) 1 ARBLR 393

Arbitration Act, 1940 — Section 11, 12, 5Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 12, 12(3)Constitution of India, 1950 — Article 136, 226