High Courts24 Nov 2008Dismissed
The Oriental Insurance Co. Ltd. Vs Mercury Rubber Mills
Delhi High Court · (2008) 4 ARBLR 599
Arbitration Act, 1940 — Section 20
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 13 of 138
High Courts24 Nov 2008Allowed
Sharifuddin Vs Babuddin and Another
Delhi High Court · (2008) 11 DEL CK 0230
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)
High Courts24 Nov 2008Dismissed
Smt. Vimla Mehra Vs Shri K.S. Mehra
Delhi High Court · (2009) 158 DLT 136 : (2008) ILR Delhi 159 Supp
Childrens Act, 1960 — Section 41Constitution of India, 1950 — Article 142Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts24 Nov 2008Allowed
Shahjad Dagar Vs Naresh Gujral
Delhi High Court · (2008) 11 DEL CK 0193
High Courts24 Nov 2008Dismissed
Commissioner of Income Tax-IV Vs Uppal Hotels Ltd.
Delhi High Court · (2009) 178 TAXMAN 230
High Courts24 Nov 2008Dismissed
Ram Prakash Vs Delhi University and Another
Delhi High Court · (2008) 11 DEL CK 0144
Constitution of India, 1950 — Article 12, 14, 16Delhi University Ordinances — Ordinance 20
High Courts24 Nov 2008Allowed
Shri Mohinder Singh Vs Shri Kartar Singh and Others
Delhi High Court · (2009) 156 DLT 526
High Courts24 Nov 2008
Commissioner of Income Tax Vs Uppal Hotels Ltd.
Delhi High Court · (2009) 178 TAXMAN 230
High Courts21 Nov 2008
Commissioner of Income Tax Vs DCM Sriram Consolidated Ltd.
Delhi High Court · (2009) 221 CTR 519 : (2010) 322 ITR 486 : (2009) 176 TAXMAN 49
Income Tax Act, 1961 — Section 115JA, 115JA(2), 143(1), 143(2), 2
High Courts21 Nov 2008Dismissed
The New India Assurance Co. Ltd. Vs Sakila and Others
Delhi High Court · (2008) 11 DEL CK 0220
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 173
High Courts21 Nov 2008
Ravinder Ahuja and Another Vs Anu Grover and Another
Delhi High Court · (2008) 11 DEL CK 0200
High Courts21 Nov 2008
The Commissioner of Income Tax-V Vs Natraj Stationery Products (P) Ltd.
Delhi High Court · (2009) 222 CTR 430 : (2009) 312 ITR 22 : (2009) 177 TAXMAN 168
Income Tax Act, 1961 — Section 143(1), 260A, 80IA, 80IA(2), 80IB
High Courts21 Nov 2008
Commissioner of Income Tax Vs Delhi Brass and Metal Works Ltd.
Delhi High Court · (2009) 313 ITR 352 : (2009) 178 TAXMAN 215
Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 37, 37(1)
High Courts21 Nov 2008Dismissed
Bipson Surgical Private Limited Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2008) 2 CTLJ 500
Constitution of India, 1950 — Article 226
High Courts21 Nov 2008Allowed
Ramchand Sobhraj Kimatrai Vs L.S. Monga and Another
Delhi High Court · (2009) 157 DLT 374 : (2008) 13 ILR Delhi 41
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17Penal Code, 1860 (IPC) — Section 408, 409, 411, 420, 421Stamp Duties Act — Section 35
High Courts21 Nov 2008Allowed
Ex. Ct. Raj Kumar Vs Union of India (UOI)
Delhi High Court · (2008) ILR Delhi 148 Supp
Border Security Force Act, 1968 — Section 114, 40, 64, 70, 74(2)Border Security Force Rules, 1969 — Rule 148, 149, 53(2)Constitution of India, 1950 — Article 226
High Courts21 Nov 2008Dismissed
Commissioner of Income Tax-IV Vs DCM Sriram Consolidated Ltd.
Delhi High Court · (2008) 11 DEL CK 0109
Income Tax Act, 1961 — Section 115JA, 115JA(2), 143(1), 143(2), 2
High Courts21 Nov 2008Dismissed
Commissioner of Income Tax-II Vs Monnet Industries Ltd.
Delhi High Court · (2009) 221 CTR 266 : (2012) 210 TAXMAN 264 : (2009) 176 TAXMAN 81
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 28, 36(1)
High Courts21 Nov 2008
Commissioner of Income Tax Vs Monnet Industries Ltd.
Delhi High Court · (2009) 221 CTR 266 : (2012) 210 TAXMAN 264 : (2009) 176 TAXMAN 81
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 28, 36(1)
High Courts21 Nov 2008Dismissed
The Times Travels and Another Vs Chief Managing Director and Others
Delhi High Court · (2008) 2 CTLJ 503
Constitution of India, 1950 — Article 14, 15, 16, 19, 20