High Courts07 Apr 2008
The Commissioner of Income Tax-V Vs Real Time Marketing P. Ltd.
Delhi High Court · (2009) 221 CTR 716 : (2008) 306 ITR 35 : (2008) 173 TAXMAN 41
Income Tax Act, 1961 — Section 133(6), 260A, 68
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 93 of 138
High Courts04 Apr 2008
Commissioner of Income Tax Vs Rajesh Kumar
Delhi High Court · (2008) 218 CTR 691 : (2008) 306 ITR 27 : (2008) 172 TAXMAN 74
Income Tax Act, 1961 — Section 54F, 68, 69
High Courts04 Apr 2008
Cement Corpn. of India Ltd. Vs M.L. Aggarwal and Another M.L. Aggarwal and Another Vs Cement Corporation of India Ltd.
Delhi High Court · (2008) 149 DLT 291 : (2008) 102 DRJ 702 : (2008) 117 FLR 1126 : (2008) 3 LLJ 265 : (2009) 1 SLJ 238
Cement Corporation of India Ltd. Conduct, Discipline and Appeal Rules — Rule 27, 30, 41, 45, 7Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 323, 34
High Courts04 Apr 2008
KMECCO Engineering Services Pvt. Ltd. Vs IAEC Industries Madras Ltd.
Delhi High Court · (2008) 3 LLJ 950
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 46, Order 38 Rule 4, 60Constitution of India, 1950 — Article 372(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 11, 11(1), 11(2), 5
High Courts04 Apr 2008Dismissed
Micolube India Limited Vs Maggon Auto Centre
Delhi High Court · (2008) 38 PTC 271
High Courts04 Apr 2008
Subhash Chander Sehgal Vs Deputy Commissioner of Income Tax and Others
Delhi High Court · (2008) 216 CTR 139 : (2008) 173 TAXMAN 412 : (2008) 171 TAXMAN 292
Income Tax Act, 1961 — Section 143(3), 220(6)
High Courts04 Apr 2008
Pragati Educational And Welfare Society Vs Delhi Development Authority
Delhi High Court · (2008) 149 DLT 225 : (2008) 102 DRJ 663
Penal Code, 1860 (IPC) — Section 447, 448
High Courts04 Apr 2008
Dr. Narendra Nath Vs State and Another
Delhi High Court · (2008) 104 DRJ 655
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(1)Penal Code, 1860 (IPC) — Section 109, 114, 119, 120B, 147Prevention of Damage to Public Property Act, 1984 — Section 3
High Courts03 Apr 2008Allowed
Pearson Education Inc. Vs S.M. Saifullah and Others
Delhi High Court · (2008) 38 PTC 233
High Courts03 Apr 2008Disposed Off
Rajiv Surinder Goel Vs Commissioner of Income Tax
Delhi High Court · (2008) 04 DEL CK 0143
High Courts03 Apr 2008
Commissioner of Income Tax Vs Mokul Finance Ltd.
Delhi High Court · (2008) 219 CTR 74 : (2008) 306 ITR 47 : (2008) 173 TAXMAN 399
Income Tax Act, 1961 — Section 143(3), 147, 148, 2(22)
High Courts03 Apr 2008Dismissed
Ghanshyam Singh Vs C.E.O., Bses Power Ltd. and Another
Delhi High Court · (2008) 118 FLR 53
High Courts03 Apr 2008
Director of Income Tax (Exemption) Vs Jaipur Golden Charitable Clinical Laboratory Trust
Delhi High Court · (2009) 311 ITR 365
Income Tax Act, 1961 — Section 11, 12, 12A(1), 13, 2(24)
High Courts03 Apr 2008Allowed
Ajay Gulati Vs Union of India (UOI) and Directorate of Revenue Intelligence
Delhi High Court · (2008) 127 ECC 55 : (2008) 153 ECR 55 : (2008) 228 ELT 177
Central Excises and Salt Act, 1944 — Section 35EECustoms Act, 1962 — Section 135(1)
High Courts03 Apr 2008Dismissed
Ramesh Kumar Vs State
Delhi High Court · (2008) 102 DRJ 697
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A
High Courts02 Apr 2008
Commissioner of Income Tax Vs Toyota Motor Corporation
Delhi High Court · (2008) 218 CTR 628 : (2008) 306 ITR 49 : (2008) 174 TAXMAN 395
Income Tax Act, 1961 — Section 263, 271C, 274
High Courts02 Apr 2008
LI and Fung India P.Ltd. Vs The Commissioner Of Income Tax
Delhi High Court · (2008) 216 CTR 252 : (2008) 305 ITR 105 : (2008) 172 TAXMAN 236
Income Tax Act, 1961 — Section 44AA, 80, 9
High Courts02 Apr 2008Dismissed
Jagmal (Deceased) Thr. LRs. Vs MCD
Delhi High Court · (2008) 102 DRJ 681
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 10Delhi Municipal Corporation Act, 1957 — Section 477, 478, 478BSpecific Relief Act, 1963 — Section 6, 6(3)
High Courts02 Apr 2008
Commissioner of Income Tax Vs Dalmia Cement Bharat Ltd.
Delhi High Court · (2008) 174 TAXMAN 190
High Courts02 Apr 2008
Mr. Praveen Gupta Vs Star Share and Stock Brokers Ltd.
Delhi High Court · (2008) 2 ARBLR 131 : (2008) 149 DLT 72 : (2008) 102 DRJ 633
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 28Securities Contracts (Regulation) Act, 1956 — Section 9