High Courts14 Nov 2008Allowed
State (Delhi Admn.) Vs Satinder Kumar
Delhi High Court · (2008) 11 DEL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16(1)(1A), 2, 7
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 17 of 138
High Courts14 Nov 2008
Commissioner of Income Tax Vs Samtel Color Ltd.
Delhi High Court · (2009) 184 TAXMAN 120
Income Tax Act, 1961 — Section 145A, 260A, 43B
High Courts14 Nov 2008Dismissed
Shri Ram Refrigeration Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 11 DEL CK 0005
Constitution of India, 1950 — Article 1, 11, 14, 17, 2Research and Development Cess Act, 1986 — Section 2, 3, 3(1)Research and Development Cess Rules, 1987 — Rule 3
High Courts12 Nov 2008Dismissed
Ajay Kumar Verma Vs R.G. Soft Drinks Private Limited
Delhi High Court · (2009) 156 DLT 23
Companies Act, 1956 — Section 433, 439, 442, 443, 446Delhi High Court (Company Court) Rules — Rule 11, 130
High Courts12 Nov 2008Dismissed
R.P. Malik Vs Anil Sharma and Others
Delhi High Court · (2008) 154 DLT 647
Arbitration Act, 1940 — Section 34, 35Constitution of India, 1950 — Article 215, 32Contempt of Courts Act, 1971 — Section 15, 20, 3
High Courts12 Nov 2008Dismissed
Commissioner of Income Tax Vs Harkaran Das Ved Pal
Delhi High Court · (2009) 222 CTR 438 : (2011) 336 ITR 8 : (2009) 177 TAXMAN 398
Income Tax Act, 1961 — Section 132, 132A, 142, 142(1), 143(2)
High Courts12 Nov 2008Dismissed
Commissioner of Income Tax Vs Shri S.K. Katyal
Delhi High Court · (2009) 221 CTR 310 : (2009) 308 ITR 168 : (2009) 177 TAXMAN 380
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3)Income Tax Act, 1922 — Section 32(4), 37(1)
High Courts12 Nov 2008Dismissed
Sunil Kumar Alias Ganja Vs State (NCT) Delhi
Delhi High Court · (2008) 13 ILR Delhi 6 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 302, 365, 506
High Courts12 Nov 2008Dismissed
Kishan Singh Vs Chandra Printers Co. P. Ltd. and Another
Delhi High Court · (2008) 11 DEL CK 0091
High Courts12 Nov 2008Dismissed
The New India Assurance Co. Ltd. Vs Sh. Amru Ram and Others
Delhi High Court · (2008) 11 DEL CK 0065
Motor Vehicles Act, 1988 — Section 140, 163A, 163A(1), 163B, 166
High Courts12 Nov 2008
H.K. Choudhary Vs N.D.M.C. and Another
Delhi High Court · (2008) 155 DLT 267
Delhi Municipal Corporation Act, 1957 — Section 336, 343, 344, 516, 516(2)New Delhi Municipal Council Act, 1994 — Section 250, 416(2)Punjab Municipal Act, 1911 — Section 189(1), 189(2), 190, 192, 193(4)
High Courts11 Nov 2008Dismissed
Narinder Pal Kaur Chawla Vs Setia Buildwell Pvt. Ltd. and Another
Delhi High Court · (2008) 11 DEL CK 0199
High Courts11 Nov 2008Dismissed
S. Balbir Singh Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2008) 11 DEL CK 0143
Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 120B
High Courts11 Nov 2008Allowed
Mahabir Tin Works Vs Sheel Seed Farm (Regd.)
Delhi High Court · (2008) 11 DEL CK 0103
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7
High Courts11 Nov 2008Dismissed
J.K. Aggarwal Vs Bank of India
Delhi High Court · (2009) 2 ILR Delhi 751
Bankers Books Evidence Act, 1891 — Section 4Evidence Act, 1872 — Section 34
High Courts11 Nov 2008
Union of India and The Establishment Officer Ministry of Personnel, Public Grievances and Pensions Vs Shri S.K. Pandey and Others C.L. Mahar and Others Vs Union of India and Others
Delhi High Court · (2008) 11 DEL CK 0072
Customs and Central Excise Service (Group A) Rules, 1987 — Rule 24
High Courts11 Nov 2008
K.L. Kohli Vs Shri Prakash, The General Manager Northern Railway
Delhi High Court · (2008) 11 DEL CK 0071
High Courts11 Nov 2008
Smt. Geeta Devi Vs The Union of India (UOI)
Delhi High Court · (2009) ILR Delhi 760 Supp
Evidence Act, 1872 — Section 108
High Courts11 Nov 2008Dismissed
Cholamandalam MS General Insurance Co. Ltd. Vs Smt. Kamlesh and Others
Delhi High Court · (2009) 3 AD 310
Motor Vehicles (Amendment) Act, 1994 — Section 140Motor Vehicles Act, 1988 — Section 140, 149(2), 163A, 170, 173
High Courts10 Nov 2008Dismissed
Tobu Enterprises Limited Vs Presiding Officer, Industrial Tribunal and Others
Delhi High Court · (2009) 160 DLT 125 : (2009) 122 FLR 71 : (2008) ILR Delhi 116 Supp
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(O)Industrial Employment (Standing Orders) Central Rules, 1946 — Rule 14(3)