COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 21 of 138

High Courts03 Nov 2008Allowed

Phonographic Performance Limited Vs Lizard Lounge and Others

Delhi High Court · (2009) 2 ILR Delhi 726 : (2009) ILR Delhi 726 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Copyright Act, 1957 — Section 17, 30, 31, 33, 34

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High Courts03 Nov 2008

Kavita Khorwal Vs The Delhi University and Others

Delhi High Court · (2008) 154 DLT 755

Constitution of India, 1950 — Article 14, 14(4), 141, 15, 15(4)Goa, Daman and Diu Reorganisation Act, 1987 — Section 2

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High Courts03 Nov 2008Dismissed

S. Makhan Singh Vs Smt. Amarjeet Bali

Delhi High Court · (2008) 154 DLT 211 : (2008) 106 DRJ 705

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7Delhi Rent Control Act, 1958 — Section 14, 50

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High Courts03 Nov 2008Dismissed

The Commissioner of Income Tax-V Vs P.M. Electronics Ltd.

Delhi High Court · (2008) 220 CTR 635 : (2009) 313 ITR 161 : (2009) 177 TAXMAN 1

Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 139(1), 143(1)(A), 143(2), 2(24), 260A

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High Courts03 Nov 2008

Subhash Projects and Marketing Ltd. Vs Tirupati Trade Comm. Pvt. Ltd.

Delhi High Court · (2009) 89 SCL 411

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies Act, 1956 — Section 10E(5), 10E(6), 111A

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High Courts03 Nov 2008Dismissed

Homi Rajvansh, IRS, Commissioner of Income Tax Vs Union of India (UOI), Department of Revenue Ministry of Finance, Central Board of Direct Taxes, National Agricultural Coop. Marketing Federation of India Ltd. and The Secretary, Central Vigilance Commission

Delhi High Court · (2008) 11 DEL CK 0122

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High Courts03 Nov 2008Disposed Off

DTC Vs Neelam Deshwar and Others

Delhi High Court · (2009) ACJ 1 : (2009) 2 ILR Delhi 694

Income Tax Act, 1961 — Section 203Motor Vehicles Act, 1988 — Section 168, 171

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High Courts03 Nov 2008Allowed

Rajendra Singh and Others Vs Government of NCT of Delhi and Others Vinod Kumar Jain Vs Union of India (UOI) and Others

Delhi High Court · (2008) 11 DEL CK 0116

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High Courts03 Nov 2008Dismissed

Anil Kaushik Vs Swaran Kala Kaushik and Another

Delhi High Court · (2008) 11 DEL CK 0097

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High Courts03 Nov 2008

Commissioner of Income Tax Vs D.D. Gears Ltd.

Delhi High Court · (2009) 178 TAXMAN 297

Income Tax Act, 1961 — Section 132, 142(2A), 143(2), 143(3), 147

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High Courts03 Nov 2008

Delhi Transport Corporation Vs Neelam Deshwar and Others

Delhi High Court · (2009) ACJ 1 : (2009) 2 ILR Delhi 694

Income Tax Act, 1961 — Section 203Motor Vehicles Act, 1988 — Section 168, 171

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High Courts03 Nov 2008Allowed

Suresh Jindal Vs State and Another

Delhi High Court · (2008) 154 DLT 588

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(2), 141, 142

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High Courts03 Nov 2008Dismissed

Narender Mann Vs State (NCT of Delhi)

Delhi High Court · (2008) 154 DLT 387

Arms Act, 1959 — Section 25, 29Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482Evidence Act, 1872 — Section 26, 27

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High Courts03 Nov 2008

Mr. M. Abdul Haque and Others Vs Birla Yamaha Limited

Delhi High Court · (2009) 156 DLT 460

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1) , 141(2)

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High Courts03 Nov 2008Dismissed

Alpha Drug India Ltd. Vs Perfect Drugs Ltd.

Delhi High Court · (2009) 90 SCL 54

Companies Act, 1956 — Section 433

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High Courts03 Nov 2008

Haryana Acrylic Manufacturing Company Vs The Commissioner of Income Tax IV and Another

Delhi High Court · (2008) 220 CTR 450 : (2009) 308 ITR 38 : (2008) 175 TAXMAN 262

Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 131, 139, 142, 142(1), 143(2)

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High Courts03 Nov 2008

Surender Singh and Another Vs D.S.S.S.B. and Others

Delhi High Court · (2009) 156 DLT 766

Constitution of India, 1950 — Article 14

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High Courts03 Nov 2008Dismissed

Dr. Manasvini M. Yogi Vs Chairman, Governing Body, I.P. College and Others

Delhi High Court · (2009) 2 SLR 328

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High Courts31 Oct 2008Disposed Off

Manoj Kumar Sharma Vs Commissioner of Income Tax

Delhi High Court · (2008) 10 DEL CK 0096

Income Tax Act, 1961 — Section 127(2), 153A

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High Courts31 Oct 2008Allowed

Ms. Neeru Narula Vs Dhand Enterprises

Delhi High Court · (2008) 10 DEL CK 0084

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