High Courts20 Dec 2007Dismissed
Sujata Kohli Vs High Court of Delhi thru. Registrar General
Delhi High Court · (2008) 148 DLT 17 : (2008) 101 DRJ 83 : (2007) 12 ILR Delhi 127
Constitution of India, 1950 — Article 226, 233, 234, 235, 311(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 5,008 of 6,586
High Courts20 Dec 2007Disposed Off
Smt. Vidya Vs D.T.C. and Another
Delhi High Court · (2008) 101 DRJ 112
High Courts20 Dec 2007Dismissed
Shri K.L. Ganju Vs Shri Sidhartha Shankar
Delhi High Court · (2007) 12 DEL CK 0153
High Courts20 Dec 2007Disposed Off
Supreme Court Bar Asson. Multi State Cooperative Group Housing Society Ltd. Vs Central Registrar of Cooperative Societies Mohd. Tajuddin Vs Supreme Court Bar Asson. Multi State Cooperative Group Housing Society Ltd.
Delhi High Court · (2007) 12 DEL CK 0151
Constitution of India, 1950 — Article 226
High Courts20 Dec 2007Allowed
Smt. Kiran Juneja and Others, Mrs. Karunesh Gambhir and National Council for Education Research and Training Vs Union of India (UOI) and Others
Delhi High Court · (2007) 12 DEL CK 0143
Constitution of India, 1950 — Article 14, 16, 311
High Courts20 Dec 2007Disposed Off
United India Insurance Co. Ltd. Vs Budhi Ram and Others
Delhi High Court · (2008) 147 DLT 14 : (2008) 100 DRJ 607
High Courts20 Dec 2007Dismissed
Indo Arya Central Transport Limited Vs Container Corporation of India Limited
Delhi High Court · (2008) 1 ARBLR 229 : (2008) 146 DLT 703 : (2008) 100 DRJ 556
Arbitration and Conciliation Act, 1996 — Section 11(6), 36, 9
High Courts20 Dec 2007Dismissed
Govt. of NCT of Delhi and Others Vs Jitender Kumar
Delhi High Court · (2008) 147 DLT 278
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226
High Courts20 Dec 2007Dismissed
Gulzar Singh Vs Harbans Kaur and Others
Delhi High Court · (2007) 12 DEL CK 0127
Specific Relief Act, 1963 — Section 20, 20(1), 20(2)
High Courts20 Dec 2007Dismissed
M/s L. N. Gadodia and Son Pvt. Ltd. and Another Vs Regional Provident Fund Commissioner
Delhi High Court · (2007) 12 DEL CK 0125
High Courts20 Dec 2007
Oriental Insurance Co. Ltd. Vs Smt. Kanak Lata Bhunia and Others
Delhi High Court · (2007) ILR Delhi 149 Supp
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 166, 168, 171, 173Workmens Compensation Act, 1923 — Section 4A(3)
High Courts20 Dec 2007Dismissed
Crocodile Int. Pte Ltd. and Another Vs Lacoste S.A. and Another
Delhi High Court · (2008) 100 DRJ 547 : (2008) 1 ILR Delhi 1101
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 19 Rule 2, Order 43 Rule 1, 104, 2Delhi High Court Act, 1966 — Section 10, 10(1)
High Courts20 Dec 2007Dismissed
Jeevan Jyoti Health and Welfare Society Vs Union of India and Another
Delhi High Court · (2008) 1 ILR Delhi 1088
Constitution of India, 1950 — Article 21Patents (amendment) Act, 2005 — Section 4Patents Act, 1970 — Section 102, 107A(a), 107A(b), 11A, 11A(7)
High Courts20 Dec 2007Dismissed
Wg. Cdr. R.V.R. Prasad Vs Union of India (UOI) and Others
Delhi High Court · (2007) 12 DEL CK 0022
Constitution of India, 1950 — Article 21, 226
High Courts20 Dec 2007Dismissed
India Trade Promotion Organisation Vs Workmen of ITPO Workmen of ITPO Vs Management of ITPO
Delhi High Court · (2008) 100 DRJ 541 : (2008) 117 FLR 611 : (2008) 2 LLJ 912
Industrial Disputes Act, 1947 — Section 25F
High Courts20 Dec 2007
Mrs. Nisha Raj and Another Vs Mr. Pratap K. Kaula and Others
Delhi High Court · (2008) 151 DLT 402
High Courts20 Dec 2007Allowed
Traco Cable Co. Ltd. Vs Elkey International Ltd.
Delhi High Court · AIR 2008 Delhi 78 : (2008) 147 DLT 193 : (2008) 100 DRJ 564 : (2008) 2 ILR Delhi 17
High Courts20 Dec 2007Allowed
Naveen Sharma (Dr.) Vs Medical Council of India and Another Dr. Sunita Kumari Vs Union of India (UOI) and Others
Delhi High Court · (2007) 12 DEL CK 0005
High Courts20 Dec 2007
Bharat Gupta Vs Union of India (UOI) and Another
Delhi High Court · (2008) 100 DRJ 721
High Courts19 Dec 2007
Harcharan Das Gupta Vs Government of NCT of Delhi and Another
Delhi High Court · (2007) 12 DEL CK 0225
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)