High Courts23 Apr 2008Allowed
Sant Lal Kanhaiya Lal and Co. Vs Union of India (UOI)
Delhi High Court · (2008) 103 DRJ 162
Civil Procedure Code, 1908 (CPC) — Section 80Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1890 — Section 78B
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 88 of 138
High Courts23 Apr 2008
Vijender Mohan Pathak and Others Vs State and Others
Delhi High Court · (2008) 04 DEL CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 34, 498A
High Courts23 Apr 2008
Commissioner of Income Tax Vs Faith Real Estate (P.) Ltd.
Delhi High Court · (2008) 173 TAXMAN 405
High Courts23 Apr 2008
Satish Kumar and Another Vs State and Others
Delhi High Court · (2008) 04 DEL CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts23 Apr 2008
Commissioner of Income Tax Vs NHK Japan Broadcasting Corporation
Delhi High Court · (2008) 217 CTR 592 : (2008) 305 ITR 137 : (2008) 172 TAXMAN 230
Income Tax Act, 1961 — Section 147, 148, 153, 153(1), 191
High Courts23 Apr 2008
Panacea Biotec Ltd. Vs D.D.A. and Another
Delhi High Court · (2008) 149 DLT 486 : (2008) 103 DRJ 213
Constitution of India, 1950 — Article 366(12)Delhi Development Act, 1957 — Section 43, 43(1)
High Courts23 Apr 2008Allowed
Brigadier Sreedharan Vijay Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 04 DEL CK 0107
High Courts23 Apr 2008
Ravissant Pvt. Ltd. Vs D.F. Export S.A. (formerly known as Franklin Export S.A.)
Delhi High Court · (2008) 1 ILR Delhi 131 : (2008) 38 PTC 222
Constitution of India, 1950 — Article 16Specific Relief Act, 1963 — Section 14, 14(1), 34, 41, 42
High Courts23 Apr 2008
Magnum Power Generation Ltd. Vs Additional Commissioner of Income Tax
Delhi High Court · (2008) 220 CTR 271 : (2009) 311 ITR 332 : (2008) 173 TAXMAN 146
High Courts23 Apr 2008
Nitin Jain Vs Murari Lal Behl
Delhi High Court · (2008) 106 DRJ 672
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 91, 92Income Tax Act, 1961 — Section 230A(1)
High Courts23 Apr 2008
Dr. Sudhir Kumar Seth Vs State of Delhi and Others
Delhi High Court · (2008) 151 DLT 199 : (2008) 104 DRJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 160, 161, 173(2), 173(5)Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 195A, 325, 34, 387, 506
High Courts23 Apr 2008Dismissed
Vinedale Distilleries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 145 CompCas 396 : (2009) 1 CompLJ 75
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts23 Apr 2008
Sangeeta Exports (P) Ltd., Shri Rajeev Tulsian and Smt. Rachna Tulsian Vs Union of India (UOI) and The Chief, Commissioner of Income Tax
Delhi High Court · (2008) 219 CTR 605 : (2009) 311 ITR 258 : (2008) 173 TAXMAN 21
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119(1), 271C(1), 273A(4A), 275A, 276A
High Courts23 Apr 2008Allowed
Chuni Lal Rajnish Kumar Vs Union of India (UOI)
Delhi High Court · (2008) 04 DEL CK 0023
Goods Tariff Rules — Rule 22(1)Railways Act, 1989 — Section 58
High Courts23 Apr 2008
Commissioner of Income Tax Vs Harig Crank Shafts Ltd.
Delhi High Court · (2010) 325 ITR 304 : (2008) 173 TAXMAN 152
Income Tax Act, 1961 — Section 143(3), 35D
High Courts23 Apr 2008
U.K. Paints (India) Pvt. Ltd. Vs Mr. Jagdish Rai
Delhi High Court · (2008) 04 DEL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 52, 55, 59
High Courts22 Apr 2008Dismissed
Mrs. Sonia Khosla and Another Vs Mr. Vikram Bakshi and Others
Delhi High Court · (2008) 04 DEL CK 0205
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 10F, 397, 398
High Courts22 Apr 2008
Commissioner of Income Tax Vs Tourism Finance Corporation of India Ltd.
Delhi High Court · (2008) 173 TAXMAN 409
High Courts22 Apr 2008Disposed Off
Arinits Sales Pvt. Ltd. Vs Rocklite Resins and Chemicals Pvt. Ltd. and Others
Delhi High Court · (2008) 1 ILR Delhi 119 Supp
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 7 Rule 10, Order 7 Rule 10(1), 151, 20Sales of Goods Act, 1930 — Section 42
High Courts22 Apr 2008Dismissed
Rajni Atri Vs The Office of the District and Sessions Judge
Delhi High Court · (2008) 04 DEL CK 0119
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226, 311