High Courts12 Aug 2008
Commissioner of Income Tax Vs Dart Mfg. India (P) Ltd.
Delhi High Court · (2008) 175 TAXMAN 6
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 52 of 138
High Courts12 Aug 2008Dismissed
Ram Kishore Vs Savitri Devi
Delhi High Court · (2008) 08 DEL CK 0027
Delhi Rent Control Act, 1958 — Section 14(1), 14D, 14D(2), 25B
High Courts12 Aug 2008
The Commissioner of Income Tax Vs Deepak Aggarwal
Delhi High Court · (2009) 221 CTR 307 : (2009) 308 ITR 116 : (2008) 175 TAXMAN 1
Income Tax Act, 1961 — Section 132, 132(3), 158BC, 158BE, 158BE(1)
High Courts12 Aug 2008Dismissed
Razia Begum and Others Vs State and Others
Delhi High Court · (2008) 152 DLT 630 : (2009) 5 RCR(Civil) 151 : (2009) 2 RCR(Criminal) 368
Citizenship Act, 1955 — Section 3, 3(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 106
High Courts12 Aug 2008Dismissed
Saraswati Marketing Co. Ltd. Vs Life Insurance Corporation of India and Another
Delhi High Court · (2008) 08 DEL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 9
High Courts12 Aug 2008
Shri Har Lal Vs Land Acquisition Collector and Another
Delhi High Court · (2008) 08 DEL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts11 Aug 2008
Wel Intertrade Private Limited (formerly Wel Intertrade Limited) and Another Vs Income Tax Officer
Delhi High Court · (2009) 308 ITR 22 : (2009) 178 TAXMAN 27
Income Tax Act, 1961 — Section 139, 142(1), 143(2), 143(3), 147
High Courts11 Aug 2008
Smt. Arun Gupta Vs Delhi Development Authority
Delhi High Court · (2008) 153 DLT 503 : (2008) 106 DRJ 893
High Courts11 Aug 2008Dismissed
Sagar Warehousing Corporation Vs Pawan Hans Helicopters Limited, AES Aerospace Limited and Fly Jac Forwarders (now known as Fly Jac Logistic Pvt. Ltd.) Fly Jac Forwarders (now known as Fly Jac Logistic Pvt. Ltd.) Vs Pawan Hans Helicopters Limited, AES Aerospace Limited and Sagar Warehousing Corporation
Delhi High Court · AIR 2009 Delhi 8 : (2008) 3 ARBLR 356
Arbitration and Conciliation Act, 1996 — Section 9, 9(2)Sales of Goods Act, 1930 — Section 19(1), 9
High Courts11 Aug 2008
Commissioner of Income Tax Vs Hotline Teletube and Components Ltd.
Delhi High Court · (2008) 175 TAXMAN 286
Income Tax Act, 1961 — Section 115JB, 143(2), 260A
High Courts11 Aug 2008Allowed
Satish @ Pandit Vs State and Another
Delhi High Court · (2008) 08 DEL CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 164, 437, 439
High Courts11 Aug 2008
Banyan Tree Holdings Limited Vs M. Murali Krishna Reddy and Another
Delhi High Court · (2008) 38 PTC 288
Civil Procedure Code, 1908 (CPC) — Section 20Copyright Act, 1957 — Section 62(2)Information Technology Act, 2000 — Section 11, 12, 13, 2, 75
High Courts11 Aug 2008
Airports Authority Officers Association and Others Vs Union of India (UOI) and Another
Delhi High Court · (2008) 08 DEL CK 0187
Airports Authority of India Act, 1994 — Section 18, 18(2), 18(7), 42, 42(6)National Airports Authority Act, 1985 — Section 38, 38(4)
High Courts11 Aug 2008Dismissed
New India Assurance Co. Ltd. Vs Dalbir Singh and Others
Delhi High Court · (2009) ACJ 1974
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts11 Aug 2008Dismissed
Sh. Jagir Singh Vs The State and Others
Delhi High Court · (2008) 08 DEL CK 0137
Succession Act, 1925 — Section 277
High Courts11 Aug 2008Dismissed
David Paint Industries and Another Vs Anandsons Trade Linders
Delhi High Court · (2008) 08 DEL CK 0049
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 2008Allowed
Sohan Lal Kapoor Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0046
Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 311(2)
High Courts11 Aug 2008
Dr. Nikki Sabharwal Senior Specialist Anaesthesia and Others Vs Guru Gobind Singh Indraprastha University, Medical Council of India, Saffdarjang Hospital and Vardhma Mahavir Medical College and Dr. D.K. Gupta Senior Specialist Surgery, Safdarjang Hospital and Vardhman Mahavir Medical College
Delhi High Court · (2008) 152 DLT 553
Constitution of India, 1950 — Article 226Postgraduate Medical Education Regulations, 2000 — Regulation 8(1A)
High Courts08 Aug 2008Dismissed
Bharat Bhushan Vij Vs Arti Teckchandani
Delhi High Court · (2008) 153 DLT 247 : (2008) 106 DRJ 24 : (2008) 2 ILR Delhi 1343
Constitution of India, 1950 — Article 14Delhi Rent Control Act, 1958 — Section 14(1)
High Courts08 Aug 2008Dismissed
Rahul Sachdeva and Another Vs Kishore Kumar Sharma and Others
Delhi High Court · (2008) 08 DEL CK 0270
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)