High Courts16 Oct 2008Dismissed
Ram Kishan Vs Commissioner of MCD and Others
Delhi High Court · (2008) 10 DEL CK 0064
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 27 of 138
High Courts16 Oct 2008Dismissed
Raghubir Singh, Ex. Ad hoc Assistant Vs Chief Justice of Delhi High Court and Others
Delhi High Court · (2008) 119 FLR 1091 : (2009) 1 LLJ 718
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(8)Constitution of India, 1950 — Article 226
High Courts16 Oct 2008
Aditya Chemicals Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2009) 177 TAXMAN 66
Income Tax Act, 1961 — Section 143(2), 148
High Courts15 Oct 2008Allowed
The Workmen of Northern Railway Zonal Training School Vs The Management of Mess Committee, Uttar Railway
Delhi High Court · (2008) 154 DLT 220 : (2006) 111 FLR 972 : (2009) 2 ILR Delhi 352
High Courts15 Oct 2008Allowed
R.N. Gupta Vs Union of India (UOI)
Delhi High Court · (2008) 4 ARBLR 147 : (2008) 155 DLT 737
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts15 Oct 2008Dismissed
MCD Vs Daljit Singh Bhatia and Others
Delhi High Court · (2008) 10 DEL CK 0054
High Courts15 Oct 2008
R.S. Avtar Singh and Co. Vs National Projects Construction Corporation Ltd.
Delhi High Court · (2008) 4 ARBLR 167 : (2008) 155 DLT 715 : (2008) 106 DRJ 516
Arbitration Act, 1940 — Section 12, 30, 33, 35
High Courts15 Oct 2008
Commissioner of Income Tax Vs Tulip Finance Ltd.
Delhi High Court · (2009) 178 TAXMAN 182
Income Tax Act, 1961 — Section 260A, 32(1), 68
High Courts03 Oct 2008Allowed
Smt. Sudesh Kumari Soni and Another Vs Smt. Prabha Khanna and Another
Delhi High Court · (2008) 153 DLT 652
Delhi Rent Control Act, 1958 — Section 14(1), 4
High Courts03 Oct 2008
Union of India (UOI) Vs Kay Bee Alums Pvt. Ltd. and Another
Delhi High Court · (2008) 4 ARBLR 99 : (2008) 155 DLT 131 : (2008) 106 DRJ 562 : (2008) ILR Delhi 181 Supp
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Sales of Goods Act, 1930 — Section 64, 64A
High Courts03 Oct 2008
Manjit Kaur Vs Durga Builders Private Limited and Another
Delhi High Court · (2008) 155 DLT 240 : (2009) 3 PLR 29
Companies (Court) Rules, 1959 — Rule 24, 96, 99Companies Act, 1956 — Section 433, 434, 435, 436, 439Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts03 Oct 2008Dismissed
Ushak Kaal Communications Ltd. and Another Vs Thomson Press India Ltd.
Delhi High Court · (2009) 3 CivCC 241 : (2008) 154 DLT 13 : (2008) 106 DRJ 771 : (2008) ILR Delhi 225 Supp : (2009) 154 PLR 54
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts03 Oct 2008Allowed
Smt. Hansi Devi and Others Vs Shri. Sarbhjeet Singh, Shri jagroop Singh and National Insurance Company Ltd.
Delhi High Court · (2008) 10 DEL CK 0108
Motor Vehicles Act, 1988 — Section 173
High Courts03 Oct 2008Disposed Off
Commissioner of Income Tax Vs VXL Technology Ltd.
Delhi High Court · (2008) 10 DEL CK 0097
Income Tax Act, 1961 — Section 271, 271(1)(c)
High Courts03 Oct 2008
Commissioner of Income Tax Vs Praveen Electronics Ltd.
Delhi High Court · (2009) 312 ITR 170 : (2009) 178 TAXMAN 8
Income Tax Act, 1961 — Section 131, 143(2), 260A
High Courts03 Oct 2008Disposed Off
Commissioner of Income Tax Vs Anupam Gupta
Delhi High Court · (2008) 10 DEL CK 0068
Income Tax Act, 1961 — Section 271, 271(1)(c)
High Courts03 Oct 2008Dismissed
Union of India (UOI) and Another Vs Samrat Press
Delhi High Court · (2008) 10 DEL CK 0062
Arbitration and Conciliation Act, 1996 — Section 16, 21, 34, 7
High Courts03 Oct 2008Allowed
The Government of National Capital Territory of Delhi and The Director of Education Government of National Capital Territory of Delhi Vs Shri Jai Singh and The Central Administrative Tribunal Principal Bench
Delhi High Court · (2008) 154 DLT 295
High Courts03 Oct 2008
Commissioner of Income Tax Vs Samtel India Ltd.
Delhi High Court · (2008) 10 DEL CK 0055
High Courts03 Oct 2008
Jagdish Gandhi and Another Vs State and Another
Delhi High Court · (2008) 153 DLT 64 : (2008) ILR Delhi 95 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(2), 145(4)