COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,900 of 6,586

High Courts21 Oct 2008Dismissed

Smt. Dipika Bhardwaj Vs Smt. Ruchita Sharma Bhardwaj

Delhi High Court · (2008) 12 ILR Delhi 195 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(3), 18, 19, 2(a)

High Courts21 Oct 2008Dismissed

Commissioner of Income Tax Vs NIT Cris Ltd.

Delhi High Court · (2008) 10 DEL CK 0067

Income Tax Act, 1961 — Section 80IB

High Courts21 Oct 2008Allowed

National Insurance Company Ltd. Vs Ltd. Col. A.K. Dimri, Mrs. Sushma Dimri and Hira Lal

Delhi High Court · (2008) 10 DEL CK 0025

Motor Vehicles Act, 1988 — Section 163A, 166, 168, 173

High Courts21 Oct 2008Allowed

National Insurance Company Ltd. Vs Lt. Col. A.K. Dimri, Mrs. Sushma Dimri and Hira Lal

Delhi High Court · (2008) 10 DEL CK 0023

Motor Vehicles Act, 1988 — Section 163(A), 166, 168, 173

High Courts20 Oct 2008

Commissioner of Income Tax Vs Mani Kakar

Delhi High Court · (2009) 178 TAXMAN 315

Income Tax Act, 1961 — Section 143(3), 147, 148, 292BB

High Courts20 Oct 2008Dismissed

Tilak Raj Narula Vs Om Prakash

Delhi High Court · (2008) 10 DEL CK 0121

Delhi Rent Control Act, 1958 — Section 27

High Courts20 Oct 2008Dismissed

Bright Star Hotels Pvt. Ltd. Vs Gobind Singh

Delhi High Court · (2008) 10 DEL CK 0120

Sales of Goods Act, 1930 — Section 42

High Courts20 Oct 2008

State Bank of India Vs Aman Suri and Others

Delhi High Court · (2008) 10 DEL CK 0119

High Courts20 Oct 2008Allowed

Siri Chand and Another Vs Kamla and Others

Delhi High Court · (2008) 10 DEL CK 0118

High Courts20 Oct 2008Dismissed

Managing Committee of Mukherjee Memorial Senior Secondary School and Another Vs Shri P.C. Arora and Others

Delhi High Court · (2008) 10 DEL CK 0117

Delhi School Education Rules, 1973 — Rule 96, 96(3)

High Courts20 Oct 2008

Prema Devi Rastogi Vs Bimla Devi Rastogi Bimla Devi Rastogi Vs Prema Devi Rastogi

Delhi High Court · (2008) 10 DEL CK 0116

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 6 Rule 17, 152, 153, 96Constitution of India, 1950 — Article 227

High Courts20 Oct 2008

The Commissioner of Income Tax Vs Ahuja Radios

Delhi High Court · (2008) 220 CTR 401 : (2009) 178 TAXMAN 52

Income Tax Act, 1961 — Section 260A, 80HHC

High Courts20 Oct 2008Disposed Off

Ester Industries Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2008) 10 DEL CK 0093

Income Tax Act, 1961 — Section 35AB

High Courts20 Oct 2008Allowed

Shri O.S. Chauhan and Shri R.K.S. Chauhan Vs Union of India (UOI) and The Secretary Union Public Service Commission

Delhi High Court · (2008) 10 DEL CK 0086

Administrative Tribunals Act, 1985 — Section 19

High Courts20 Oct 2008Disposed Off

Mahesh Kumar Gupta and Others Vs Suresh Chander Gupta and Others

Delhi High Court · (2008) 10 DEL CK 0085

Arbitration and Conciliation Act, 1996 — Section 2, 42

High Courts20 Oct 2008Disposed Off

M/s. Jagannath Dudadhar Vs The Sale Tax Officer and Others

Delhi High Court · (2008) 106 DRJ 831 : (2009) 2 ILR Delhi 358 : (2009) 19 VST 151

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 151Delhi Sales Tax Act, 1975 — Section 10, 10(3), 11, 12, 13

High Courts20 Oct 2008Dismissed

C.V. Ranga Venkatesh Vs Union of India (UOI) and I.T., Department of Posts, The Director (Admn and F.S.), Ministry of Communication and I.T., Department of Posts and Shri S.K. Bahl, Assistant Director General (Legal), Ministry of Communication and I.T., Department of Posts

Delhi High Court · (2008) 10 DEL CK 0058

High Courts20 Oct 2008

Prakash Chander Vs Union of India

Delhi High Court · (2008) 10 DEL CK 0057

Constitution of India, 1950 — Article 311(2)

High Courts20 Oct 2008Dismissed

Lata Verma Vs Jayant Verma

Delhi High Court · (2008) 154 DLT 432 : (2008) 2 DMC 792 : (2009) 2 ILR Delhi 373

Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 28Penal Code, 1860 (IPC) — Section 34, 406, 476, 498A

High Courts20 Oct 2008

The Commissioner of Income Tax Delhi-IV Vs Gupta Abhushan Pvt. Ltd.

Delhi High Court · (2009) 312 ITR 166 : (2009) 178 TAXMAN 473

Income Tax Act, 1961 — Section 133A, 143(1), 147, 148(1), 148(2)