High Courts20 Oct 2008Dismissed
Mohinder Singh Vs The NSIC Ltd. and Others
Delhi High Court · (2008) 10 DEL CK 0017
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,901 of 6,586
High Courts20 Oct 2008
Satish Kumar Vs Prem Kumar and Others
Delhi High Court · (2008) 10 DEL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 15
High Courts20 Oct 2008
Shri Prakash Chander Vs Union of India (UOI)
Delhi High Court · (2008) 10 DEL CK 0007
Constitution of India, 1950 — Article 311(2)
High Courts17 Oct 2008Dismissed
Universal Builders and Contractors Vs Sheila Singh Uppal and Others
Delhi High Court · (2009) 3 CivCC 178 : (2008) 154 DLT 69 : (2009) 154 PLR 47
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 151Limitation Act, 1963 — Article 122, 5
High Courts17 Oct 2008
Liyakat Hussain Vs State
Delhi High Court · (2009) 2 ILR Delhi 599
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 Oct 2008
Commissioner of Income Tax Vs Usha Marketing (P.) Ltd.
Delhi High Court · (2009) 176 TAXMAN 159
Income Tax Act, 1961 — Section 271(1)
High Courts17 Oct 2008Dismissed
Commissioner of Income Tax Vs Dabur India Limited
Delhi High Court · (2008) ILR Delhi 105 Supp
Income Tax Act, 1961 — Section 10A, 10A(4), 10A(6), 2(45), 256(1)
High Courts17 Oct 2008Dismissed
Government of NCT of Delhi and Deputy Director of Education Vs Shri J.R. Arora, PGT (Comm) Retired and Principal, Govt. Sarvodaya Bal Vidyalaya
Delhi High Court · (2008) 10 DEL CK 0044
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Pension) Rules, 1972 — Rule 26(2)
High Courts17 Oct 2008
Satya Prakash Vs Union of India (UOI) and Pensions Department of Personnel and Training and The Director General, Central Industrial Security Force (CISF)
Delhi High Court · (2008) 106 DRJ 708
High Courts17 Oct 2008Dismissed
Municipal Corporation of Delhi Vs Jagdish Kumar and Another
Delhi High Court · (2008) 10 DEL CK 0026
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts17 Oct 2008Dismissed
Commissioner of Customs, ICD, TKD Vs J.S. Gujral and Another
Delhi High Court · (2009) 235 ELT 414
Customs Act, 1962 — Section 111, 130
High Courts16 Oct 2008Dismissed
S.S. Shekhavat Vs Union of India (UOI) and Others
Delhi High Court · (2008) 10 DEL CK 0126
Air Force Act, 1950 — Section 120Army Act, 1950 — Section 117, 121, 122, 153, 160Army Rules, 1954 — Rule 14, 14(2), 15, 40(2)
High Courts16 Oct 2008
The Commissioner of Income Tax Vs V.L.S. Finance Limited
Delhi High Court · (2009) 310 ITR 224 : (2009) 178 TAXMAN 433
Income Tax Act, 1961 — Section 254(1), 254(2)
High Courts16 Oct 2008Allowed
Ranjit Lal Malhotra Vs Indu Bala Malhotra and Others
Delhi High Court · (2009) 2 ILR Delhi 593
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Specific Relief Act, 1963 — Section 41
High Courts16 Oct 2008Dismissed
Smt. Kandhai Devi Vs Mr. Kamal Kapoor and Insurance Company (particulars to be disclosed By respondent No. 1)
Delhi High Court · (2008) 10 DEL CK 0076
Motor Vehicles Act, 1988 — Section 173
High Courts16 Oct 2008Dismissed
Ram Kishan Vs Commissioner of MCD and Others
Delhi High Court · (2008) 10 DEL CK 0064
High Courts16 Oct 2008Dismissed
Raghubir Singh, Ex. Ad hoc Assistant Vs Chief Justice of Delhi High Court and Others
Delhi High Court · (2008) 119 FLR 1091 : (2009) 1 LLJ 718
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(8)Constitution of India, 1950 — Article 226
High Courts16 Oct 2008
Aditya Chemicals Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2009) 177 TAXMAN 66
Income Tax Act, 1961 — Section 143(2), 148
High Courts15 Oct 2008Allowed
The Workmen of Northern Railway Zonal Training School Vs The Management of Mess Committee, Uttar Railway
Delhi High Court · (2008) 154 DLT 220 : (2006) 111 FLR 972 : (2009) 2 ILR Delhi 352
High Courts15 Oct 2008Allowed
R.N. Gupta Vs Union of India (UOI)
Delhi High Court · (2008) 4 ARBLR 147 : (2008) 155 DLT 737
Arbitration and Conciliation Act, 1996 — Section 11(6)