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Delhi High Court judgments, 2008

2,760 judgments · page 33 of 138

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High Courts23 Sept 2008Dismissed

Rajender Kumar Sharma and Others Vs Smt. Leela Wati and Others

Delhi High Court · (2008) 155 DLT 383 : (2008) 106 DRJ 471 : (2008) 12 ILR Delhi 103

Delhi Rent Control Act, 1958 — Section 14(1), 25B, 27
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High Courts23 Sept 2008

Archana Steels Pvt. Ltd. (now known as Bhushan Metallics Ltd.) Vs DDA and Another

Delhi High Court · (2008) 09 DEL CK 0233

Arbitration Act, 1940 — Section 16(2)
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High Courts23 Sept 2008Dismissed

Sh. Kartar Singh and Others Vs Central Bureau of Investigation

Delhi High Court · (2008) 09 DEL CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 239, 240Penal Code, 1860 (IPC) — Section 34, 498A
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High Courts23 Sept 2008Dismissed

Sub. Maj. R.S. Rana and Others Vs Union of India (UOI) and Others

Delhi High Court · (2008) 09 DEL CK 0175

Constitution of India, 1950 — Article 12, 14, 16, 21, 22Defence Service Army Regulations, 1987 — Regulation 150, 163
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High Courts23 Sept 2008

Commissioner of Income Tax Vs Tosha International Ltd.

Delhi High Court · (2011) 331 ITR 440 : (2009) 176 TAXMAN 187

Income Tax Act, 1961 — Section 2(24), 28, 41(1)
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High Courts23 Sept 2008Dismissed

Subhash Chander Vs Delhi Transport Corporation

Delhi High Court · (2008) 09 DEL CK 0160

Constitution of India, 1950 — Article 226
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High Courts23 Sept 2008Dismissed

Ashok Kumar Karan Vs Satish Gupta

Delhi High Court · (2009) 2 ILR Delhi 297

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Evidence Act, 1872 — Section 45
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High Courts23 Sept 2008

Dinesh Jain Vs Krishan Kumar Gupta

Delhi High Court · (2008) 12 ILR Delhi 113 Supp

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High Courts23 Sept 2008Dismissed

Des Raj Bhatnagar Vs Smt. Chandrawati

Delhi High Court · (2008) 09 DEL CK 0107

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High Courts23 Sept 2008Dismissed

Smt. Taira Vs Kanhiya Lal

Delhi High Court · (2008) 09 DEL CK 0086

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High Courts23 Sept 2008Dismissed

Secretary (Education) and Others Vs Mr. Mukesh Chand and Another

Delhi High Court · (2008) 154 DLT 499 : (2008) 106 DRJ 477 : (2009) 120 FLR 362

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 33, 47, 59, 61Constitution of India, 1950 — Article 14, 16
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High Courts23 Sept 2008

The Commissioner of Income Tax Vs Khaitan Chemicals and Fertilizers Ltd.

Delhi High Court · (2009) 221 CTR 501 : (2008) 307 ITR 150 : (2008) 175 TAXMAN 195

Companies Act, 1956 — Section 211, 211(1), 211(2), 211(3A), 211(3B)Income Tax Act, 1961 — Section 115JA, 115JA(2)
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High Courts23 Sept 2008

Dinkar Khindria and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 134 ECC 10 : (2008) 160 ECR 10 : (2008) 231 ELT 47 : (2008) 12 STR 419

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High Courts23 Sept 2008Allowed

Shri Roop Singh Vs Govt. of NCT of Delhi and Another

Delhi High Court · (2009) 120 FLR 1128

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 25F
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High Courts23 Sept 2008

Prasar Bharti Vs Total Telefilms Pvt. Ltd. and Others

Delhi High Court · (2008) 09 DEL CK 0004

Telecom Regulatory Authority of India Act, 1997 — Section 14
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High Courts22 Sept 2008

BLB Institute of Financial Markets Ltd. Vs MR. Ramakar Jha

Delhi High Court · (2008) 4 ARBLR 12 : (2008) 154 DLT 121

Arbitration and Conciliation Act, 1996 — Section 36, 9Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 27
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High Courts22 Sept 2008Dismissed

Shishu Sansar Public School (Primary) Vs The Regional Provident Fund Commissioner and Another

Delhi High Court · (2008) 09 DEL CK 0303

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
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High Courts22 Sept 2008Allowed

Narendra Kumar and Others Vs Union of India (UOI) and Another

Delhi High Court · (2008) 09 DEL CK 0279

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High Courts22 Sept 2008Disposed Off

Commissioner of Income Tax Vs Societex

Delhi High Court · (2009) 180 TAXMAN 441

Income Tax Act, 1961 — Section 271(1)
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High Courts22 Sept 2008

Commissioner of Income Tax Vs Moser Baer India Ltd.

Delhi High Court · (2009) 177 TAXMAN 42

Income Tax Act, 1961 — Section 10A, 10B
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