High Courts24 Mar 2008
Anju Vs Managing Committee, Shri S.D. Co. Ed. Sec. School and Another
Delhi High Court · (2008) 03 DEL CK 0146
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 20, 8(2)
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 100 of 138
High Courts24 Mar 2008
Nulon India Ltd. Vs Income Tax Officer
Delhi High Court · (2008) 216 CTR 142 : (2010) 323 ITR 681 : (2009) 183 TAXMAN 229
Income Tax Act, 1961 — Section 143(2)
High Courts24 Mar 2008Dismissed
Sh. Pradeep Kumar Vs Chaman Prakash and Another
Delhi High Court · (2008) 03 DEL CK 0118
Constitution of India, 1950 — Article 226
High Courts24 Mar 2008Dismissed
Dimple Creation Vs Smt. Poonam Devi
Delhi High Court · (2008) 03 DEL CK 0035
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts24 Mar 2008Dismissed
Suresh Dutt Vs Harbans Lal and Others
Delhi High Court · (2008) 03 DEL CK 0013
High Courts20 Mar 2008
Commissioner of Income Tax Vs Eicher Limited, (Previously Royal Enfield Motors Ltd.)
Delhi High Court · (2008) 218 CTR 612 : (2008) 2 ILR Delhi 979 : (2008) 302 ITR 249 : (2008) 173 TAXMAN 251
High Courts20 Mar 2008
Rohitasava Chand Vs Commissioner of Income Tax
Delhi High Court · (2008) 218 CTR 617 : (2008) 306 ITR 242 : (2008) 171 TAXMAN 147
High Courts20 Mar 2008Dismissed
Commissioner of Income Tax Vs Carissa Investments (P.) Ltd.
Delhi High Court · (2008) 03 DEL CK 0239
Income Tax Act, 1961 — Section 254(2)
High Courts20 Mar 2008Dismissed
The New India Assurance Co. Ltd. Vs Sh. Harpal and Others
Delhi High Court · (2008) 03 DEL CK 0215
Motor Vehicles Act, 1988 — Section 96(2)
High Courts20 Mar 2008
United India Insurance Co. Ltd. Vs Shri Vijay Kumar Gupta and Others
Delhi High Court · (2008) ILR Delhi 98 Supp : (2008) ILR Delhi 42 Supp
High Courts20 Mar 2008
Ajay Rajpal Vs Avinash Rajpal and Others
Delhi High Court · (2008) 03 DEL CK 0194
High Courts20 Mar 2008
Kotak Mahindra Bank Ltd. Vs M.C.D. and Others
Delhi High Court · (2008) 03 DEL CK 0179
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 347
High Courts20 Mar 2008
Manmohan Singh Chawla and Others Vs Rajesh Berry and Another
Delhi High Court · (2008) 149 DLT 119
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151, 16, 17Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467
High Courts20 Mar 2008
Shri Joginder Nath Wadhwa Vs State
Delhi High Court · (2008) 03 DEL CK 0120
Succession Act, 1925 — Section 276
High Courts20 Mar 2008Dismissed
Anirudh Singh Katoch Vs Union of India (UOI) and Others
Delhi High Court · (2008) 03 DEL CK 0095
Arms (Amendment) Act, 1983 — Section 21, 21(1)Arms Act, 1959 — Section 10, 11, 3(1), 3(2)Baggage Rules, 1998 — Rule 1, 10, 2, 3, 4
High Courts20 Mar 2008
Smt. Alka Gupta Vs The Registrar Cooperative Societies and Another
Delhi High Court · (2008) 149 DLT 615
Delhi Co-operative Societies Act, 1972 — Section 60Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420, 467
High Courts20 Mar 2008
Surya Vs State
Delhi High Court · (2008) 2 ILR Delhi 986
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 307
High Courts20 Mar 2008
Dabur India Limited Vs Mr. Rajesh Kumar and Others
Delhi High Court · (2008) 149 DLT 338 : (2008) 103 DRJ 596 : (2008) 37 PTC 227
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Mar 2008Dismissed
N.D.R. Israni Vs Delhi Development Authority
Delhi High Court · (2008) 2 ARBLR 410
Arbitration Act, 1940 — Section 30, 33