High Courts24 Nov 2008Dismissed
Ram Prakash Vs Delhi University and Another
Delhi High Court · (2008) 11 DEL CK 0144
Constitution of India, 1950 — Article 12, 14, 16Delhi University Ordinances — Ordinance 20
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,890 of 6,586
High Courts24 Nov 2008Allowed
Shri Mohinder Singh Vs Shri Kartar Singh and Others
Delhi High Court · (2009) 156 DLT 526
High Courts24 Nov 2008
Commissioner of Income Tax Vs Uppal Hotels Ltd.
Delhi High Court · (2009) 178 TAXMAN 230
High Courts21 Nov 2008
Commissioner of Income Tax Vs DCM Sriram Consolidated Ltd.
Delhi High Court · (2009) 221 CTR 519 : (2010) 322 ITR 486 : (2009) 176 TAXMAN 49
Income Tax Act, 1961 — Section 115JA, 115JA(2), 143(1), 143(2), 2
High Courts21 Nov 2008Dismissed
The New India Assurance Co. Ltd. Vs Sakila and Others
Delhi High Court · (2008) 11 DEL CK 0220
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 173
High Courts21 Nov 2008
Ravinder Ahuja and Another Vs Anu Grover and Another
Delhi High Court · (2008) 11 DEL CK 0200
High Courts21 Nov 2008
The Commissioner of Income Tax-V Vs Natraj Stationery Products (P) Ltd.
Delhi High Court · (2009) 222 CTR 430 : (2009) 312 ITR 22 : (2009) 177 TAXMAN 168
Income Tax Act, 1961 — Section 143(1), 260A, 80IA, 80IA(2), 80IB
High Courts21 Nov 2008
Commissioner of Income Tax Vs Delhi Brass and Metal Works Ltd.
Delhi High Court · (2009) 313 ITR 352 : (2009) 178 TAXMAN 215
Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 37, 37(1)
High Courts21 Nov 2008Dismissed
Bipson Surgical Private Limited Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2008) 2 CTLJ 500
Constitution of India, 1950 — Article 226
High Courts21 Nov 2008Allowed
Ramchand Sobhraj Kimatrai Vs L.S. Monga and Another
Delhi High Court · (2009) 157 DLT 374 : (2008) 13 ILR Delhi 41
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17Penal Code, 1860 (IPC) — Section 408, 409, 411, 420, 421Stamp Duties Act — Section 35
High Courts21 Nov 2008Allowed
Ex. Ct. Raj Kumar Vs Union of India (UOI)
Delhi High Court · (2008) ILR Delhi 148 Supp
Border Security Force Act, 1968 — Section 114, 40, 64, 70, 74(2)Border Security Force Rules, 1969 — Rule 148, 149, 53(2)Constitution of India, 1950 — Article 226
High Courts21 Nov 2008Dismissed
Commissioner of Income Tax-IV Vs DCM Sriram Consolidated Ltd.
Delhi High Court · (2008) 11 DEL CK 0109
Income Tax Act, 1961 — Section 115JA, 115JA(2), 143(1), 143(2), 2
High Courts21 Nov 2008Dismissed
Commissioner of Income Tax-II Vs Monnet Industries Ltd.
Delhi High Court · (2009) 221 CTR 266 : (2012) 210 TAXMAN 264 : (2009) 176 TAXMAN 81
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 28, 36(1)
High Courts21 Nov 2008
Commissioner of Income Tax Vs Monnet Industries Ltd.
Delhi High Court · (2009) 221 CTR 266 : (2012) 210 TAXMAN 264 : (2009) 176 TAXMAN 81
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 28, 36(1)
High Courts21 Nov 2008Dismissed
The Times Travels and Another Vs Chief Managing Director and Others
Delhi High Court · (2008) 2 CTLJ 503
Constitution of India, 1950 — Article 14, 15, 16, 19, 20
High Courts21 Nov 2008Dismissed
Hardayal Singh Vs Joginder Singh and Others
Delhi High Court · (2009) 156 DLT 28
Arbitration Act, 1940 — Section 17, 39Arbitration and Conciliation Act, 1996 — Section 10(1), 11(6), 39, 6(3)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 104, 104(1), 104(2)
High Courts21 Nov 2008
Bureau of Indian Standards Vs Pepsico India Holdings P. Ltd. and Another
Delhi High Court · (2008) 155 DLT 588 : (2009) 3 ILR Delhi 92
Constitution of India, 1950 — Article 14Prevention of Food Adulteration Rules, 1955 — Rule 37, 41, 49(28)Trade Marks Act, 1999 — Section 9(2)
High Courts21 Nov 2008
The Oriental Insurance Co. Ltd. Vs Smt. Usha Goel and Others Smt. Usha Goel and Others Vs The Oriental Insurance Co. Ltd. and Others
Delhi High Court · (2010) ACJ 332
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts20 Nov 2008
LIC Housing Finance Ltd. Vs Pearl Developers (P) Ltd. and Others
Delhi High Court · (2009) 107 DRJ 473 : (2009) 2 ILR Delhi 776
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, Order 20 Rule 5, Order 34 Rule 4, Order 47 Rule 1
High Courts20 Nov 2008Dismissed
SRS Engineering Industries Vs Secretary to Govt. of India Ministry of Finance
Delhi High Court · (2008) 11 DEL CK 0167
Constitution of India, 1950 — Article 32Customs Act, 1962 — Section 15, 15(1), 25(1), 25(2), 32