COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 41 of 138

High Courts05 Sept 2008Dismissed

Sh. Dev Mani Yadav and Others Vs The Central Administrative Tribunal (Principal Bench), Union of India (UOI), The Chief General Manager, Northern Telecom Region, (Telecom Accounts) and The Chief Superintendent

Delhi High Court · (2008) 09 DEL CK 0265

High Courts05 Sept 2008Dismissed

Union of India (UOI) Vs Shri Yogesh Kumar, UDC in Department of School Educational and Literacy

Delhi High Court · (2008) 09 DEL CK 0264

High Courts05 Sept 2008Dismissed

Saraya Industries Ltd. Vs Union of India (UOI)

Delhi High Court · (2009) 176 TAXMAN 47

Constitution of India, 1950 — Article 14, 265, 300AIncome Tax Act, 1961 — Section 153A, 153C

High Courts05 Sept 2008

AFT Trust - Sub 1 and Others Vs Chairman, Central Board of Direct Taxes and Others

Delhi High Court · (2008) 220 CTR 59 : (2008) 174 TAXMAN 356

Income Tax Act, 1961 — Section 10(15A)

High Courts05 Sept 2008

R.K. Enterprises Vs Indian Railway Catering and Tourism Corporation Ltd.

Delhi High Court · (2008) 09 DEL CK 0210

High Courts05 Sept 2008Allowed

Smt. Sunita Jain, Miss Surbhi Jain and Master Abhishek Jain Vs Shri Ram Pal, Sh. Om Prakash Ved Prakash and National Insurance Co. Ltd.

Delhi High Court · (2009) 2 ILR Delhi 181

Motor Vehicles Act, 1988 — Section 168, 171, 173

High Courts05 Sept 2008Dismissed

Commissioner of Income Tax Vs Dart Mfg. India (P.) Ltd.

Delhi High Court · (2008) 09 DEL CK 0149

High Courts05 Sept 2008Allowed

Mrs. Sarita Dewan Vs National Fertilizers Limited and Others

Delhi High Court · (2008) 09 DEL CK 0126

Constitution of India, 1950 — Article 14, 226Fertilizer Corporation of India Employees (Conduct, Discipline and Appeal) Rules, 1972 — Rule 29, 5(1), 6.4, 6.5Registration Act, 1908 — Section 17, 17(1), 17(2), 49

High Courts05 Sept 2008Allowed

Parnab Kumar Chakarborthy Vs Ruma Chakarborthy

Delhi High Court · (2008) 09 DEL CK 0102

Hindu Marriage Act, 1955 — Section 24, 9

High Courts05 Sept 2008Allowed

Smt. Sunita Jain, Miss Surbhi jain and Master Abhishek Jain Vs Shri Ram Pal, Sh. Om Prakash Ved Prakash and National Insurance Co. Ltd.

Delhi High Court · (2009) 2 ILR Delhi 181

Motor Vehicles Act, 1988 — Section 168, 171, 173

High Courts05 Sept 2008Allowed

Rajiv Sud Vs Ram Chand Rallan and Others

Delhi High Court · (2008) 153 DLT 418 : (2009) 153 PLR 14

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2), 151Constitution of India, 1950 — Article 227

High Courts05 Sept 2008Allowed

Smt. Anguri Devi Charitabl Vs N.K. Jain

Delhi High Court · (2008) 09 DEL CK 0014

High Courts05 Sept 2008

The Commissioner of Income Tax Vs Indian Visit. Com Pvt. Ltd.

Delhi High Court · (2008) 219 CTR 603 : (2008) 153 DLT 226 : (2009) 176 TAXMAN 164

High Courts05 Sept 2008Dismissed

Sardar Surjit Singh Arora Vs Sh. Ramesh Chopra

Delhi High Court · (2008) 12 ILR Delhi 92

Delhi Rent Control Act, 1958 — Section 25B

High Courts04 Sept 2008Allowed

Jai Singh Vs DDA and Others

Delhi High Court · (2008) 3 ARBLR 667

Arbitration and Conciliation Act, 1996 — Section 28(2), 28(3), 30, 31(3), 34Telegraph Act, 1885 — Section 7B

High Courts04 Sept 2008Dismissed

Union of India (UOI) Vs Surinder Kumar Khosla and Co. and Another

Delhi High Court · (2008) 152 DLT 782

Arbitration Act, 1940 — Section 13, 14, 14(2), 17, 30Limitation Act, 1963 — Article 119

High Courts04 Sept 2008

Sh. Anil Kumar Sharma, Amit Kaushik and Sumit Kaushik Vs Sh. Amod Kumar, Sh. Mohan Singh (Legal heir of the owner-was proceeded ex parte) and National Insurance Co. Ltd.

Delhi High Court · (2008) 09 DEL CK 0305

Motor Vehicles Act, 1988 — Section 173

High Courts04 Sept 2008Dismissed

Bassi Builders Vs Union of India (UOI) and Others

Delhi High Court · (2008) 09 DEL CK 0253

Land Acquisition Act, 1894 — Section 4

High Courts04 Sept 2008Allowed

Skanska Cementation India Ltd. (Now known as ITD Cementation India Ltd.) Vs D.D. Amar Nath and Another

Delhi High Court · (2008) 09 DEL CK 0252

Contract Act, 1872 — Section 70

High Courts04 Sept 2008

Commissioner of Income Tax Vs Lotus Trans Travels (P.) Ltd.

Delhi High Court · (2009) 177 TAXMAN 37

Income Tax Act, 1961 — Section 271(1), 80HHD