High Courts23 Sept 2008Dismissed
Subhash Chander Vs Delhi Transport Corporation
Delhi High Court · (2008) 09 DEL CK 0160
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,907 of 6,586
High Courts23 Sept 2008Dismissed
Ashok Kumar Karan Vs Satish Gupta
Delhi High Court · (2009) 2 ILR Delhi 297
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Evidence Act, 1872 — Section 45
High Courts23 Sept 2008
Dinesh Jain Vs Krishan Kumar Gupta
Delhi High Court · (2008) 12 ILR Delhi 113 Supp
High Courts23 Sept 2008Dismissed
Des Raj Bhatnagar Vs Smt. Chandrawati
Delhi High Court · (2008) 09 DEL CK 0107
High Courts23 Sept 2008Dismissed
Secretary (Education) and Others Vs Mr. Mukesh Chand and Another
Delhi High Court · (2008) 154 DLT 499 : (2008) 106 DRJ 477 : (2009) 120 FLR 362
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 33, 47, 59, 61Constitution of India, 1950 — Article 14, 16
High Courts23 Sept 2008
The Commissioner of Income Tax Vs Khaitan Chemicals and Fertilizers Ltd.
Delhi High Court · (2009) 221 CTR 501 : (2008) 307 ITR 150 : (2008) 175 TAXMAN 195
Companies Act, 1956 — Section 211, 211(1), 211(2), 211(3A), 211(3B)Income Tax Act, 1961 — Section 115JA, 115JA(2)
High Courts23 Sept 2008
Dinkar Khindria and Another Vs Union of India (UOI) and Others
Delhi High Court · (2008) 134 ECC 10 : (2008) 160 ECR 10 : (2008) 231 ELT 47 : (2008) 12 STR 419
High Courts23 Sept 2008Allowed
Shri Roop Singh Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2009) 120 FLR 1128
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 25F
High Courts23 Sept 2008
Prasar Bharti Vs Total Telefilms Pvt. Ltd. and Others
Delhi High Court · (2008) 09 DEL CK 0004
Telecom Regulatory Authority of India Act, 1997 — Section 14
High Courts22 Sept 2008
BLB Institute of Financial Markets Ltd. Vs MR. Ramakar Jha
Delhi High Court · (2008) 4 ARBLR 12 : (2008) 154 DLT 121
Arbitration and Conciliation Act, 1996 — Section 36, 9Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 27
High Courts22 Sept 2008Dismissed
Shishu Sansar Public School (Primary) Vs The Regional Provident Fund Commissioner and Another
Delhi High Court · (2008) 09 DEL CK 0303
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts22 Sept 2008Allowed
Narendra Kumar and Others Vs Union of India (UOI) and Another
Delhi High Court · (2008) 09 DEL CK 0279
High Courts22 Sept 2008Disposed Off
Commissioner of Income Tax Vs Societex
Delhi High Court · (2009) 180 TAXMAN 441
Income Tax Act, 1961 — Section 271(1)
High Courts22 Sept 2008
Commissioner of Income Tax Vs Moser Baer India Ltd.
Delhi High Court · (2009) 177 TAXMAN 42
Income Tax Act, 1961 — Section 10A, 10B
High Courts22 Sept 2008
Manoj Godha Vs Subhash Barjatiya and Others
Delhi High Court · (2008) 9 ILR Delhi 163
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 41
High Courts22 Sept 2008Allowed
Gujarat Insecticides Limited Vs Jainsons Minerals and Another
Delhi High Court · (2009) 1 CivCC 776 : (2009) 153 PLR 1
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts22 Sept 2008
Dr. Deepashree Vs Sultan Chand and Sons
Delhi High Court · AIR 2009 Delhi 85 : (2008) 4 ARBLR 94 : (2008) 106 DRJ 457
Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 10(2), 11, 11(2)
High Courts22 Sept 2008Dismissed
Sanjay @ Sonesh Dass Vs State
Delhi High Court · (2008) 153 DLT 379
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 109, 302, 307, 34, 392
High Courts22 Sept 2008Allowed
Kashmilon Processing Industries Vs Union of India (UOI)
Delhi High Court · (2008) 133 ECC 288 : (2008) 159 ECR 288 : (2009) 234 ELT 442
Central Excises and Salt Act, 1944 — Section 11A, 35, 35A, 36, 36(2)