High Courts15 May 2008
Gokul Chand Rattan Chand (HUF) Vs Commissioner of Income Tax
Delhi High Court · (2008) 174 TAXMAN 295
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 80 of 138
High Courts15 May 2008Allowed
Dr. Pritam Dhir Vs Sulochana Malhotra
Delhi High Court · (2008) 05 DEL CK 0150
Succession Act, 1925 — Section 276
High Courts15 May 2008
Smt. Vimlesh Vs Sh. Navin Prakash
Delhi High Court · (2008) 05 DEL CK 0126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2, 151Hindu Marriage Act, 1955 — Section 13B(1), 13B(2), 28Penal Code, 1860 (IPC) — Section 352, 504
High Courts15 May 2008Allowed
Binod Bihari Jaina and Another Vs Raja Bahadur Singh and Others
Delhi High Court · (2009) 1 ILR Delhi 82
High Courts15 May 2008Dismissed
Vijay Kumar Arora Vs State
Delhi High Court · (2008) 150 DLT 638 : (2008) 2 DMC 58 : (2008) 103 DRJ 661
Arms Act, 1959 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 313, 386(1), 423(1)Evidence Act, 1872 — Section 106, 114
High Courts15 May 2008Dismissed
Sh. Raj Kumar Vs Delhi Transport Corporation
Delhi High Court · (2008) 05 DEL CK 0033
High Courts14 May 2008
Directorate General of Supplies and Disposal Vs Machine Tools (India) Ltd.
Delhi High Court · (2008) 3 ARBLR 90 : (2008) 151 DLT 646 : (2008) 152 PLR 56
Arbitration and Conciliation Act, 1996 — Section 85
High Courts14 May 2008Dismissed
Shambhu Kumar Aggarwal Vs Ved Prakash
Delhi High Court · (2008) 151 DLT 333 : (2008) 105 DRJ 538
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts14 May 2008Dismissed
J.L. Kapur Vs Burmah Shell Co-operative Housing Society and Others
Delhi High Court · (2008) 103 DRJ 527
Constitution of India, 1950 — Article 226, 227Delhi Co-operative Societies Act, 1972 — Section 70Delhi Co-operative Societies Act, 2003 — Section 94
High Courts14 May 2008
L.K. Behl, Dr. Vs I.D.P.L. Employees Co-operative Group Housing Society Ltd.
Delhi High Court · (2008) 103 DRJ 564
Constitution of India, 1950 — Article 226Delhi Co-operative Societies Rules, 1973 — Rule 36
High Courts14 May 2008Allowed
Dr. L.K. Behl Vs I.D.P.L. Employees Co-operative Group Housing Society Ltd.
Delhi High Court · (2008) 103 DRJ 564
Constitution of India, 1950 — Article 226Delhi Co-operative Societies Rules, 1973 — Rule 36(a)
High Courts14 May 2008Dismissed
Tribhuvan Nath Puri and Another Vs State
Delhi High Court · (2008) 104 DRJ 233
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4), Order 9 Rule 6Succession Act, 1925 — Section 231, 232, 278
High Courts14 May 2008
Commissioner of Income Tax Vs Tusker Dye Chem.
Delhi High Court · (2008) 173 TAXMAN 104
Income Tax Act, 1961 — Section 143, 36
High Courts14 May 2008
H and R Johnson (India) Limited Vs Union of India (UOI), Ministry of Finance, The Designated Authority, Directorate General of Anti-Dumping and Allied Duties, Ministry of Commerce, Foshan Nanhai Jingyu Ceramics Company Ltd. and Shye International Ltd.
Delhi High Court · (2008) 129 ECC 70 : (2008) 155 ECR 70
Customs Tariff Act, 1975 — Section 9A(1)
High Courts13 May 2008
Smt. Prem Lata Vs Delhi Transport Corporation and Others
Delhi High Court · (2008) 05 DEL CK 0253
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 166, 168, 171, 173Workmens Compensation Act, 1923 — Section 4A(3)
High Courts13 May 2008Dismissed
Maha Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 05 DEL CK 0222
Constitution of India, 1950 — Article 14, 19, 226Land Acquisition Act, 1894 — Section 10, 17, 17(1), 17(4), 4
High Courts13 May 2008Dismissed
Sh. Ved Prakash and Others Vs Smt. Natho Devi and Others
Delhi High Court · (2008) 151 DLT 250
Delhi Land Reforms Act, 1954 — Section 86ASuccession Act, 1925 — Section 63
High Courts13 May 2008
Commissioner of Income Tax Vs Late Rajesh Pilot
Delhi High Court · (2008) 219 CTR 403 : (2008) 175 TAXMAN 8
High Courts13 May 2008Dismissed
National Insurance Company Vs Smt. Pinki Devi and Others
Delhi High Court · (2008) 05 DEL CK 0107
Motor Vehicles Act, 1988 — Section 170, 173