High Courts16 Dec 2008Allowed
D.B. Madan Vs Punjab National Bank and Another
Delhi High Court · (2009) 156 DLT 523 : (2009) 2 SLJ 368
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,882 of 6,586
High Courts16 Dec 2008Dismissed
Shri Praveen Sharma Vs The Secretary, Union Public Service Commission and The Secretary, Ministry of Personal, Public Grievances and Pensions, Department of Personal and Training, Government of India
Delhi High Court · (2009) 156 DLT 250 : (2009) 3 ILR Delhi 288 Supp
Administrative Service (Appointment by Competitive Examinations) Regulations, 1955 — Regulation 2, 3, 4Administrative Service (Recruitment) Rules, 1954 — Rule 7, 7(1), 7(2)
High Courts15 Dec 2008Allowed
General Manager N.T.P.C. and Another Vs Lt. Col. A.P. Singh (retd.) and Another
Delhi High Court · (2009) 156 DLT 572
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 151, 20Contract Act, 1872 — Section 28
High Courts15 Dec 2008
N.T.P.C. (General Manager) and Another Vs Lt. Col. A.P. Singh (Retd.) and Another
Delhi High Court · (2009) 154 PLR 8
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 151, 20Contract Act, 1872 — Section 28
High Courts15 Dec 2008
State of Delhi Vs Thakur Dass
Delhi High Court · (2008) 12 DEL CK 0162
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Dec 2008
D.D.A. Vs Pride Constructions
Delhi High Court · (2008) 12 DEL CK 0145
Delhi Development Act, 1957 — Section 53(B)
High Courts15 Dec 2008
Shri Rajiv K. Khanna Vs Shri Ravinder K. Nayar and Others
Delhi High Court · (2008) 12 DEL CK 0130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ASpecific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 3, 55(1)
High Courts15 Dec 2008
Umrao Singh Vs Delhi Admn
Delhi High Court · (2008) 12 DEL CK 0002
Delhi Development Act, 1957 — Section 22, 22(3), 56(2)Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 6Land Acquisition Act, 1894 — Section 4
High Courts14 Dec 2008Dismissed
Shri Ram Refrigeration Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 107 DRJ 522
Constitution of India, 1950 — Article 226, 227Research and Development Cess Act, 1986 — Section 2, 3, 3(1)Research and Development Cess Rules, 1987 — Rule 3
High Courts12 Dec 2008
Commissioner of Income Tax Vs Smt. Rani Shankar Mishra
Delhi High Court · (2009) 222 CTR 128 : (2010) 320 ITR 542 : (2009) 178 TAXMAN 324
Income Tax Act, 1961 — Section 15, 16, 17, 17(1), 17(3)
High Courts12 Dec 2008Dismissed
Commissioner of Income Tax Vs Integrated Databases India Ltd.
Delhi High Court · (2009) 178 TAXMAN 432
Income Tax Act, 1961 — Section 10A, 10B(5), 80HHB(3), 80IA(7), 80J(6A)
High Courts12 Dec 2008Allowed
Nirmal Sareen and Others Vs Nilam Kumari Kapur and Others
Delhi High Court · (2009) 154 PLR 31
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 22 Rule 3, Order 8 Rule 1, 10
High Courts12 Dec 2008Dismissed
Yadav Flour Mills P. Ltd. Vs Globus Agronics Ltd.
Delhi High Court · (2009) 154 PLR 33
High Courts12 Dec 2008Dismissed
Commissioner of Income Tax Vs Axis Computers (India) Pvt. Ltd.
Delhi High Court · (2008) 12 DEL CK 0110
Income Tax Act, 1961 — Section 10A, 10A(5), 80HHB(3), 80IA(7), 80J(6A)
High Courts12 Dec 2008Dismissed
Sh. Shiv Nandan Sachdeva Vs Smt. Ruby Chabra
Delhi High Court · (2009) 5 AD 55
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Evidence Act, 1872 — Section 45Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 13(1)
High Courts12 Dec 2008
Krishan Kumar Gupta Vs Bishan Kumar Gupta and Others
Delhi High Court · (2008) 12 DEL CK 0060
High Courts12 Dec 2008Allowed
P.C. Jain and Others Vs J.K. Soni
Delhi High Court · (2009) 156 DLT 760
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 480, 482Delhi Rent Control Act, 1958 — Section 14, 14(1), 36, 36(2), 36(3)
High Courts12 Dec 2008Dismissed
Commissioner of Income Tax Vs Web Commerce (India) Pvt. Ltd.
Delhi High Court · (2009) 318 ITR 135 : (2009) 178 TAXMAN 310
Income Tax Act, 1961 — Section 10A, 10B(5), 80HHB(3), 80IA(7), 80J(6A)
High Courts11 Dec 2008
J.P. Gupta Vs Commissioner of Income Tax
Delhi High Court · (2008) 12 DEL CK 0185
High Courts11 Dec 2008
Prem Power Construction (Pvt.) Ltd. Vs National Hydroelectric Power Corp. Ltd. and Another
Delhi High Court · (2008) 13 ILR Delhi 100
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 43Contract Act, 1872 — Section 28