High Courts12 Dec 2008Dismissed
Commissioner of Income Tax Vs Axis Computers (India) Pvt. Ltd.
Delhi High Court · (2008) 12 DEL CK 0110
Income Tax Act, 1961 — Section 10A, 10A(5), 80HHB(3), 80IA(7), 80J(6A)
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 5 of 138
High Courts12 Dec 2008Dismissed
Sh. Shiv Nandan Sachdeva Vs Smt. Ruby Chabra
Delhi High Court · (2009) 5 AD 55
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Evidence Act, 1872 — Section 45Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 13(1)
High Courts12 Dec 2008
Krishan Kumar Gupta Vs Bishan Kumar Gupta and Others
Delhi High Court · (2008) 12 DEL CK 0060
High Courts12 Dec 2008Allowed
P.C. Jain and Others Vs J.K. Soni
Delhi High Court · (2009) 156 DLT 760
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 480, 482Delhi Rent Control Act, 1958 — Section 14, 14(1), 36, 36(2), 36(3)
High Courts12 Dec 2008Dismissed
Commissioner of Income Tax Vs Web Commerce (India) Pvt. Ltd.
Delhi High Court · (2009) 318 ITR 135 : (2009) 178 TAXMAN 310
Income Tax Act, 1961 — Section 10A, 10B(5), 80HHB(3), 80IA(7), 80J(6A)
High Courts11 Dec 2008
J.P. Gupta Vs Commissioner of Income Tax
Delhi High Court · (2008) 12 DEL CK 0185
High Courts11 Dec 2008
Prem Power Construction (Pvt.) Ltd. Vs National Hydroelectric Power Corp. Ltd. and Another
Delhi High Court · (2008) 13 ILR Delhi 100
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 43Contract Act, 1872 — Section 28
High Courts11 Dec 2008
Super Cassettes Industries Ltd. Vs Mr. Wang Zhi Zhu Ce Yong Hu and Others
Delhi High Court · (2009) 39 PTC 162
High Courts11 Dec 2008Allowed
Nilima Gupta, P.A. Choudhary, Nepal Singh and Suraj Bhan Vs Yogesh Saroha and Others
Delhi High Court · (2009) 156 DLT 129 : (2008) ILR Delhi 93 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Delhi Land Reforms Act, 1954 — Section 185, 2(12), 23, 24, 3(13)Specific Relief Act, 1963 — Section 6
High Courts11 Dec 2008
J.G. Engineers (P) Ltd. Vs National Building Construction Corpn. Ltd.
Delhi High Court · (2008) 4 ARBLR 578 : (2008) 8 ILR Delhi 1
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 70
High Courts11 Dec 2008
A.K. Chatterjee Vs Ashok Kumar Chatterjee
Delhi High Court · (2009) 156 DLT 475
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 39 Rule 1, Order 39 Rule 2A, 151Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 52
High Courts11 Dec 2008Allowed
Ajanta India Ltd. Vs Ajanta Ltd., Ajanta Manufacturing Ltd. and Others and Ajanta Transistor and Clock Manufacturing Co.
Delhi High Court · (2009) 39 PTC 121
Companies Act, 1956 — Section 20(2)Trade Marks Act, 1999 — Section 2
High Courts11 Dec 2008
BPL Limited Vs Hindustan Traders Co. and Others
Delhi High Court · (2008) 9 ILR Delhi 201
Limitation Act, 1963 — Article 14, 15, 35, 3Negotiable Instruments Act, 1881 (NI) — Section 28, 30, 7
High Courts11 Dec 2008Allowed
Kirorimal Kashiram Marketing and Agencies Private Limited Vs Sachdeva and Sons Industries Pvt. Ltd.
Delhi High Court · (2009) 157 DLT 683 : (2009) 39 PTC 142
High Courts11 Dec 2008
Ford Motor Company of Canada Limited and Another Vs Ford Service Centre
Delhi High Court · (2009) 39 PTC 149
Trade and Merchandise Marks Act, 1958 — Section 9Trade Marks Act, 1999 — Section 11(6), 2, 2(1), 29(2), 29(5)
High Courts11 Dec 2008Dismissed
A. Khandelwal and Sons, (HUF) Vs Sardar Mall Alok Kumar (HUF)
Delhi High Court · (2009) 158 DLT 102 : (2008) 7 ILR Delhi 200
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10Hindu Gains of Learning Act, 1930 — Section 3Partnership Act, 1932 — Section 5
High Courts11 Dec 2008
Lilly Icos LLC and Another Vs Scilla Biotechnologies Pvt. Ltd. and Another
Delhi High Court · (2009) 39 PTC 573
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts11 Dec 2008
Shri Ram Pistons and Rings Ltd. Vs C.B. Agarwal Huf and Others
Delhi High Court · (2009) 3 ILR Delhi 249
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8, Order 20 Rule 12Delhi Rent Control Act, 1958 — Section 14Evidence Act, 1872 — Section 114
High Courts11 Dec 2008Dismissed
Mrs. Manju Saxena Vs Ms. Naina Lal Kidwai and Others
Delhi High Court · (2008) 12 DEL CK 0072
Contempt of Courts Act, 1971 — Section 10, 12
High Courts11 Dec 2008Allowed
Choti Devi Vs Smt. Anar Devi and Others
Delhi High Court · (2009) 107 DRJ 431
Delhi Rent Control Act, 1958 — Section 14(1), 25B