High Courts25 Apr 2008
Ms. Veena Aneja Vs Lt. Governor and Others
Delhi High Court · (2008) 04 DEL CK 0092
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 8(2)Delhi School Education Rules, 1973 — Rule 110
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 87 of 138
High Courts25 Apr 2008
Mrs. Chhaya Sukheja Vs Lt. Governor and Others
Delhi High Court · (2008) 04 DEL CK 0086
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 8(2)Delhi School Education Rules, 1973 — Rule 110
High Courts25 Apr 2008
Shri. A.S. Chhachhi Vs Commissioner of Income Tax
Delhi High Court · (2008) 217 CTR 579 : (2009) 311 ITR 293 : (2008) 172 TAXMAN 242
Income Tax Act, 1961 — Section 256(1), 45, 45(1), 48, 48(1)
High Courts25 Apr 2008
Commissioner of Income Tax Vs Sobti Construction (India)
Delhi High Court · (2008) 307 ITR 374 : (2008) 174 TAXMAN 39
Income Tax Act, 1961 — Section 28, 44AD(1)
High Courts25 Apr 2008Allowed
Afzal-Ur-Rehman Khan Vs State and Another
Delhi High Court · (2008) 150 DLT 185 : (2008) 3 KLT 200
Succession Act, 1925 — Section 63
High Courts25 Apr 2008
National Horticultural Research and Development Foundation Vs Commissioner, Workmen Compensation and Another
Delhi High Court · (2008) 04 DEL CK 0015
Workmens Compensation Act, 1923 — Section 4(1)
High Courts25 Apr 2008Dismissed
Paramjit Singh @ Bittoo Duggal and Another Vs Raj Shree Steel Co. Pvt. Ltd. and Others
Delhi High Court · (2008) 146 CompCas 354
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts25 Apr 2008Allowed
Sh. Raj Kishore Tyagi Vs Radhey Shyam and Others
Delhi High Court · (2008) 149 DLT 754 : (2008) 103 DRJ 55
Delhi Land Reforms Act, 1954 — Section 185, 3
High Courts24 Apr 2008
Shri M.L. Malhotra Vs Union of India (UOI)
Delhi High Court · (2008) 04 DEL CK 0202
Railways Act, 1890 — Section 77B
High Courts24 Apr 2008Dismissed
Kamla and Others Vs Director of Social Welfare
Delhi High Court · (2008) 3 LLJ 535 : (2009) 2 SLR 302
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 33C
High Courts24 Apr 2008
Pankaj @ Bablu and Others Vs State and Another
Delhi High Court · (2008) 04 DEL CK 0149
Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts24 Apr 2008Allowed
Employees'' State Insurance Corporation Vs Om Shiv Dye and Leaf Printers
Delhi High Court · (2008) 118 FLR 484 : (2008) 3 LLJ 619
Employees State Insurance Act, 1948 — Section 75, 77(1)
High Courts24 Apr 2008Dismissed
Kulbhushan Sehgal Vs Sunita Sehgal
Delhi High Court · (2008) 103 DRJ 321 : (2008) 9 ILR Delhi 39
Hindu Marriage Act, 1955 — Section 12, 24
High Courts24 Apr 2008Dismissed
Govind Prajapati Vs Union of India (UOI) and Others
Delhi High Court · (2008) 150 DLT 435 : (2008) 103 DRJ 493 : (2008) 2 ILR Delhi 1089 : (2009) 3 SLJ 296
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 2008Allowed
Mrs. Pushpa Maini Vs State
Delhi High Court · (2008) 04 DEL CK 0204
Evidence Act, 1872 — Section 67, 68Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 234, 276, 63
High Courts23 Apr 2008
Commissioner of Income Tax Vs Ambassador Travels (P) Ltd.
Delhi High Court · (2008) 220 CTR 475 : (2008) 173 TAXMAN 407
Income Tax Act, 1961 — Section 2(22)
High Courts23 Apr 2008Dismissed
Sasken Communications Tech. Ltd. Vs Prime Telesystems
Delhi High Court · (2008) 04 DEL CK 0178
Arbitration and Conciliation Act, 1996 — Section 34, 36, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts23 Apr 2008
Shri Amit Bali and Others Vs State (Govt. of N.C.T. of Delhi)
Delhi High Court · (2008) 04 DEL CK 0173
Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts23 Apr 2008
Commissioner of Income Tax Vs Goyal M.G. Gases (P.) Ltd.
Delhi High Court · (2010) 320 ITR 669 : (2008) 173 TAXMAN 34