COURT ARCHIVE

Delhi High Court judgments, 2008

2,760 judgments · page 8 of 138

High Courts04 Dec 2008Allowed

Mr. N.N.S. Rana, Ex Chief Personnel Officer, North Central Railway Vs The Secretary, Railway Board, The Chairman, Railway Board and The General Manager, North Central Railway

Delhi High Court · (2009) 120 FLR 579

Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22, 6

High Courts04 Dec 2008Dismissed

K. Raj Arora Vs State Bank of India and Others

Delhi High Court · (2009) 120 FLR 794

High Courts04 Dec 2008

Commissioner of Income Tax Vs Samir Bio-Tech (Pvt.) Ltd.

Delhi High Court · (2010) 325 ITR 294

Income Tax Act, 1961 — Section 68

High Courts04 Dec 2008Dismissed

The Commissioner of Income Tax Vs SIEL Industrial Estate Ltd.

Delhi High Court · (2008) 12 DEL CK 0084

Income Tax Act, 1961 — Section 271(1), 271(1B)

High Courts04 Dec 2008Dismissed

Vinod Kumar Batra Vs The Union of India (UOI)

Delhi High Court · (2008) 12 DEL CK 0081

Constitution of India, 1950 — Article 226

High Courts04 Dec 2008Allowed

Government of National Capital Territory of Delhi Vs Mrs. Beena Mehra

Delhi High Court · (2008) 155 DLT 583

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(2), 10(5), 10(6), 10(7)

High Courts04 Dec 2008Disposed Off

Commissioner of Income Tax Vs India Crafts and Others

Delhi High Court · (2009) 226 CTR 308 : (2009) 183 TAXMAN 369

High Courts04 Dec 2008Allowed

Commissioner of Income Tax Vs Fascel Ltd.

Delhi High Court · (2009) 221 CTR 305

Income Tax Act, 1961 — Section 35ABB

High Courts04 Dec 2008

Commissioner of Income Tax Vs Late A.R. Chadha through L/H Cm. Chadha

Delhi High Court · (2008) 12 DEL CK 0058

High Courts04 Dec 2008

Ms. Rohini Varshnei Vs R.B. Singh

Delhi High Court · (2008) 155 DLT 440 : (2009) 2 RCR(Civil) 22 : (2009) 1 RCR(Rent) 158

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 6(1)Delhi Rent Control Act, 1958 — Section 3, 50, 6A, 8, 8(1)Transfer of Property Act, 1882 — Section 106

High Courts04 Dec 2008Allowed

Union of India (UOI) and Others Vs Raj Kumar Govil and Others

Delhi High Court · (2008) 12 DEL CK 0029

High Courts04 Dec 2008Dismissed

The New India Assurance Co. Ltd. Vs Mohinder Dev and Others

Delhi High Court · (2008) 12 DEL CK 0023

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 12 Rule 8, Order 41 Rule 22, Order 41 Rule 27Evidence Act, 1872 — Section 66Motor Vehicles Act, 1939 — Section 110D, 95, 95(2)

High Courts04 Dec 2008

S.P. Singla Constructions Vs Union of India (UOI) and Others

Delhi High Court · (2009) 156 DLT 625

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 14, 15Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4

High Courts04 Dec 2008Dismissed

Glaxo SmithKline Pharmaceuticals Limited and Another Vs Union of India (UOI) and Others

Delhi High Court · (2009) 107 DRJ 539

High Courts03 Dec 2008

Consulting Engg. Services (India) (P.) Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2009) 183 TAXMAN 280

Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 139, 36(1), 43B

High Courts03 Dec 2008Allowed

Dabur India Ltd. Vs Amit Jain and Another

Delhi High Court · (2008) 155 DLT 407 : (2009) 39 PTC 104

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 — Section 11, 19, 22, 22(1A), 22(1B)

High Courts03 Dec 2008

Smt. Mumtaz Thakur and Others Vs Smt. Swarna Thakur and Others

Delhi High Court · (2008) 12 DEL CK 0144

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 43 Rule 1, Order 9 Rule 9

High Courts03 Dec 2008

Economic Transport Organization Vs Shri Rajiv Khanna

Delhi High Court · (2008) 12 DEL CK 0086

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8

High Courts03 Dec 2008

Syndicate Bank Vs Shri Mohinder Pal Singhal and Another

Delhi High Court · (2008) 12 DEL CK 0085

Evidence Act, 1872 — Section 85

High Courts03 Dec 2008Disposed Off

Commissioner of Income Tax Vs Intra Port India

Delhi High Court · (2008) 12 DEL CK 0083

Income Tax Act, 1961 — Section 80HHC