COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 5,016 of 6,586

High Courts04 Dec 2007Dismissed

Sh. Parminder Singh Vs Sh. G.S. Bhatia, Proprietor of Chirag Sanitary Products and The State

Delhi High Court · (2008) 1 BC 501 : (2008) 100 DRJ 166

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts04 Dec 2007Dismissed

Microland Ltd. Vs Microworld Electronics Pvt. Ltd. and Others

Delhi High Court · (2007) 12 DEL CK 0078

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 41, 151, 51, 55

High Courts04 Dec 2007

Kamdhenu Ispat Limited Vs Kamdhenu Metal

Delhi High Court · (2008) 38 PTC 267

Trade Marks Act, 1999 — Section 134, 2

High Courts04 Dec 2007Dismissed

J.K. Industries Limited Vs D.S. Strategem Trade A.G.

Delhi High Court · (2007) 12 DEL CK 0076

Arbitration and Conciliation Act, 1996 — Section 34, 48, 9

High Courts04 Dec 2007Allowed

Ms. Anubha Bhargava Vs Union of India (UOI) and Others

Delhi High Court · (2008) 100 DRJ 353

Constitution of India, 1950 — Article 14, 21, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 14, 2, 33Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996 — Rule 36, 37, 38, 39, 40

High Courts04 Dec 2007Dismissed

Prem Vs Chirag Boutique

Delhi High Court · (2008) 2 LLJ 29

High Courts04 Dec 2007Dismissed

D.T.C. Vs Narinder Singh Bhatia

Delhi High Court · (2007) 12 DEL CK 0020

High Courts03 Dec 2007Dismissed

R.K. Saraf Vs The Assistant Registrar of Trade Marks and Another

Delhi High Court · (2008) 36 PTC 520

Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 25, 25(3), 25(4), 26Trade Marks Act, 1999 — Section 57(4), 83, 91

High Courts03 Dec 2007Dismissed

Sabharwal Food Industries Pvt. Ltd. Vs Govt. of NCT of Delhi and Shri Digambar Singh Rawat

Delhi High Court · (2008) 101 DRJ 43

Industrial Disputes Act, 1947 — Section 25F

High Courts03 Dec 2007Allowed

Saint-Gobain Diamant Winter Ltd. Vs Jagdamba Marbles and Others

Delhi High Court · (2008) 1 BC 663

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts03 Dec 2007Disposed Off

Smt. Roopa Talwar and Others Vs Sh. Paramjit Singh and Others

Delhi High Court · (2008) ACJ 2694

High Courts03 Dec 2007Allowed

Smt. Manjula Verma and Another Vs Kumari Sarla Verma

Delhi High Court · (2007) 12 DEL CK 0132

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 227Insurance Act, 1983 — Section 39

High Courts03 Dec 2007Dismissed

West Asia Exports and Imports Pvt. Ltd. Vs Shri Viswanath Nedungadi

Delhi High Court · (2007) 12 DEL CK 0119

Limitation Act, 1963 — Section 5

High Courts03 Dec 2007Dismissed

Maman Singh Vs Smt. Sharbati Devi (since deceased) and Others

Delhi High Court · (2007) 12 DEL CK 0118

Delhi Rent Control Act, 1958 — Section 45

High Courts03 Dec 2007Dismissed

Prestolite of India Ltd. Vs General Insurance Corp. of India and Another

Delhi High Court · (2008) 1 ILR Delhi 1024

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts03 Dec 2007

Chand Malik and Another Vs Govind Dutt Sharma and Another

Delhi High Court · (2007) 12 DEL CK 0103

Motor Vehicles Act, 1988 — Section 163A

High Courts03 Dec 2007Dismissed

Prakash Chandra Vs Guru Gobind Singh

Delhi High Court · (2008) 100 DRJ 171

University Grants Commission Act, 1956 — Section 2, 3

High Courts03 Dec 2007

Suresh Kumar Rana and Others Vs The Managing Director, Centaur Hotel Corporation of India Ltd.

Delhi High Court · (2008) 100 DRJ 17

Contract Act, 1872 — Section 18

High Courts03 Dec 2007Allowed

Shri S.R. Dutta Vs The Secretary Ministry of Agriculture and Others

Delhi High Court · (2007) 12 DEL CK 0072

Constitution of India, 1950 — Article 226

High Courts03 Dec 2007

Kriti Sisodia Vs Directorate of Education and Another

Delhi High Court · (2007) 12 DEL CK 0071