High Courts23 Oct 2008Dismissed
Commissioner of Income Tax Vs Seagram Manufacturing (P) Ltd.
Delhi High Court · (2009) 221 CTR 509
Income Tax Act, 1961 — Section 194C, 20(1A), 201(1)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,899 of 6,586
High Courts23 Oct 2008
Umesh Mediratta and Another Vs State Bank of Indore
Delhi High Court · (2008) 106 DRJ 745
Transfer of Property Act, 1882 — Section 111
High Courts23 Oct 2008
Mrs. Asha Soni Vs The New India Assurance Co. Ltd.
Delhi High Court · (2008) 106 DRJ 502
Evidence Act, 1872 — Section 20, 91, 92Insurance Act, 1938 — Section 64UM, 64UM(2)
High Courts23 Oct 2008
Smithkline Beecham Plc and Another Vs Mr. Umeshbhai Patel and Others
Delhi High Court · (2008) 38 PTC 626
High Courts23 Oct 2008
Siel Ltd. and Another Vs Prime Industries Ltd. Prime Industries Ltd. Vs Sri Ram Foods and Fertiliser
Delhi High Court · (2008) 4 ARBLR 124 : (2008) 155 DLT 250 : (2008) 106 DRJ 741
Arbitration and Conciliation Act, 1996 — Section 10(1), 11(6), 13(2), 16, 2(1)Council of Arbitration Rules — Rule 14, 17, 18, 2, 20General Clauses Act, 1897 — Section 13(2)
High Courts23 Oct 2008
Cico Technologies Ltd. and Another Vs Network Marketing and Exports Inc. and Others
Delhi High Court · (2008) 10 DEL CK 0010
High Courts22 Oct 2008Dismissed
Lt. Cdr., M.P. Verma Vs Union of India (UOI)
Delhi High Court · (2009) 156 DLT 41
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 165Evidence Act, 1872 — Section 155, 155(2), 27
High Courts22 Oct 2008Dismissed
M/s. Kailashpati Steel Industries Ltd. and Another Vs Steel Authority of India Ltd.
Delhi High Court · (2008) 106 DRJ 532 : (2009) 3 ILR Delhi 7
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 43 Rule 1, 10, 104, 96Constitution of India, 1950 — Article 227Delhi High Court Act, 1966 — Section 10, 10(1), 5
High Courts22 Oct 2008Allowed
Rajinder Kumar Vs State (Govt. NCT of Delhi)
Delhi High Court · (2008) 12 ILR Delhi 206 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 308, 323, 324, 325
High Courts22 Oct 2008Dismissed
Rama Nand Vs State
Delhi High Court · (2008) 10 DEL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 299, 313Penal Code, 1860 (IPC) — Section 302
High Courts22 Oct 2008
District Court Bar Association Vs Bar Council of Delhi and Another
Delhi High Court · (2008) 10 DEL CK 0065
High Courts22 Oct 2008Dismissed
Vaksons Apa Optics Pvt. Ltd. Vs R.G. Engineers and Consultants and Another
Delhi High Court · (2008) 10 DEL CK 0063
High Courts22 Oct 2008
ASI Bhanu Pratap Vs Union of India (UOI) and Others
Delhi High Court · (2008) 10 DEL CK 0048
High Courts22 Oct 2008Allowed
B.L. Bishnoi and Others Vs Union of India (UOI) and Others
Delhi High Court · (2008) 10 DEL CK 0047
Railway Protection Force Rules, 1987 — Rule 45(1), 91.2
High Courts22 Oct 2008Dismissed
Director of Income Tax Vs KLM Royal Dutch Airlines
Delhi High Court · (2008) 220 CTR 268 : (2010) 325 ITR 300 : (2009) 178 TAXMAN 291
Income Tax Act, 1961 — Section 260A, 57
High Courts21 Oct 2008
Surya Prateek Singh Vs Vice Chancellor, Guru Gobind Singh Indraprastha University and Others
Delhi High Court · (2008) 10 DEL CK 0137
High Courts21 Oct 2008
Commissioner of Income Tax Vs International Amusement Ltd.
Delhi High Court · (2009) 310 ITR 281 : (2009) 178 TAXMAN 295
High Courts21 Oct 2008
Commissioner of Income Tax Vs Jagson International Ltd.
Delhi High Court · (2010) 321 ITR 544 : (2009) 177 TAXMAN 315
Income Tax Act, 1961 — Section 143(3), 147, 147(3)
High Courts21 Oct 2008Dismissed
The Commissioner of Income Tax-II Vs Jagson International Ltd.
Delhi High Court · (2008) 10 DEL CK 0110
Income Tax Act, 1961 — Section 143(3), 147, 147(3)