High Courts25 Mar 2008Allowed
Commissioner of Income Tax Vs Jadeja Consultants (P) Ltd.
Delhi High Court · (2008) 173 TAXMAN 286
Income Tax Act, 1961 — Section 158BC
COURT ARCHIVE
Delhi High Court judgments, 2008
2,760 judgments · page 99 of 138
High Courts25 Mar 2008Disposed Off
Vijender Kumar Singhal Vs D.D.A
Delhi High Court · (2008) 03 DEL CK 0229
High Courts25 Mar 2008Dismissed
Shri Surinder J. Sud Vs Shri R.R. Bhandari
Delhi High Court · (2008) ILR Delhi 31 Supp
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 43 Rule 1Delhi Rent Control Act, 1958 — Section 14, 50
High Courts25 Mar 2008Dismissed
Shri Mohan Lal Kanojia Vs Shri S.K. Jain and Another
Delhi High Court · (2008) 03 DEL CK 0218
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 149(2)
High Courts25 Mar 2008Dismissed
Jawahar Lal Mundey Vs The Oriental Insurance Co. Ltd. and Others
Delhi High Court · (2008) 03 DEL CK 0217
High Courts25 Mar 2008
Commissioner of Income Tax Vs Cargo Linkers
Delhi High Court · (2008) 218 CTR 695 : (2009) 179 TAXMAN 151
Income Tax Act, 1961 — Section 194C
High Courts25 Mar 2008
Rana Steels Vs Ran India Steels Pvt. Ltd.
Delhi High Court · (2008) 102 DRJ 503 : (2008) 37 PTC 24
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Trade and Merchandise Marks Act, 1958 — Section 29Trade Marks Act, 1999 — Section 11, 11(1), 12, 134(2), 28
High Courts25 Mar 2008
Commissioner of Income Tax Vs Madhsy Films Pvt. Ltd.
Delhi High Court · (2008) 216 CTR 145 : (2008) 301 ITR 69 : (2008) 175 TAXMAN 347
High Courts25 Mar 2008Allowed
Bhim Singh Vs Amar Nath and Others
Delhi High Court · (2008) 149 DLT 34 : (2008) 2 ILR Delhi 1030
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 52
High Courts25 Mar 2008Dismissed
Commissioner of Income Tax Vs Mitsubishi Corporation
Delhi High Court · (2008) 218 CTR 85 : (2008) 306 ITR 260 : (2008) 172 TAXMAN 13
High Courts25 Mar 2008Dismissed
Rajindra Nath Kundu and Sons Vs Union of India (UOI)
Delhi High Court · (2008) 03 DEL CK 0075
High Courts25 Mar 2008Dismissed
Net Ram Pal through his LRs'' Smt. Raj Rani and Others Vs State and Others
Delhi High Court · (2008) 03 DEL CK 0038
Evidence Act, 1872 — Section 63Succession Act, 1925 — Section 63
High Courts25 Mar 2008
S. Rajinder Pal Singh and Others Vs Smt. Daljit Kaur
Delhi High Court · (2008) 03 DEL CK 0027
High Courts24 Mar 2008Allowed
The Management of Delhi Transport Corporation Vs Sh. Suresh Kumar
Delhi High Court · (2008) 03 DEL CK 0296
Industrial Disputes Act, 1947 — Section 17B, 33CMinimum Wages Act, 1948 — Section 20
High Courts24 Mar 2008
Smt. Missar Kaur and Others Vs Sh. Jai Singh and Another
Delhi High Court · (2008) 03 DEL CK 0257
High Courts24 Mar 2008
Smt. Leena Malhotra and Others Vs Shri Vinod Kumar and Others
Delhi High Court · (2008) 03 DEL CK 0216
High Courts24 Mar 2008Dismissed
Usha Sahai Vs Delhi School Tribunal and Others
Delhi High Court · (2008) 8 ILR Delhi 200
Constitution of India, 1950 — Article 133, 134A, 226Delhi School Education Act, 1973 — Section 8(3)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Mar 2008
Kapur Son (India) Vs N.C.T. and Another
Delhi High Court · (2008) 102 DRJ 573
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 25F