COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,910 of 6,586

High Courts17 Sept 2008

The Chancellor Masters and Scholars of The University of Oxford Vs Narendera Publishing House and Others

Delhi High Court · (2008) 106 DRJ 482 : (2009) 2 ILR Delhi 221 : (2008) 38 PTC 385

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Copyright Act, 1957 — Section 13, 14, 2, 52, 52(1)Patents Act, 1970 — Section 3

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High Courts16 Sept 2008Dismissed

Dr. C.S. Kakkar Vs Union Bank of India

Delhi High Court · (2008) 09 DEL CK 0248

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High Courts16 Sept 2008

Commissioner of Income Tax Vs Eastman Industries Limited

Delhi High Court · (2008) 219 CTR 593 : (2008) 174 TAXMAN 344

Income Tax Act, 1922 — Section 2(42A), 48, 49Income Tax Act, 1961 — Section 155, 2, 2(11), 2(42A), 260A

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High Courts15 Sept 2008Dismissed

The New India Assurance Co. Ltd. Vs Smt. Ansuiya Devi Negi and Others

Delhi High Court · (2010) ACJ 1847

Motor Vehicles Act, 1988 — Section 149, 149(1), 173

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High Courts15 Sept 2008

Smt. Kalawati and Another Vs State

Delhi High Court · (2009) CriLJ 789 : (2008) 2 DMC 647 : (2008) 106 DRJ 299

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A

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High Courts15 Sept 2008Dismissed

Commissioner of Income Tax, Delhi-IV Vs Hi Line Pens (P.) Ltd.

Delhi High Court · (2008) 175 TAXMAN 132

Income Tax Act, 1922 — Section 10(2)(ii), 10(2)(v), 30(a)(i), 30(a)(ii), 32Income Tax Act, 1961 — Section 30, 30(a)(i), 30(a)(ii), 31(i), 32

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High Courts15 Sept 2008Dismissed

Ashok Kumar Biswas Vs Shyam Dass Banerjee and Others

Delhi High Court · (2008) 09 DEL CK 0108

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High Courts15 Sept 2008Allowed

Siemens Limited Vs S.R.P. Industries Ltd.

Delhi High Court · (2008) 09 DEL CK 0070

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 32

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High Courts15 Sept 2008Dismissed

The Commissioner of Income Tax Vs Hi Line Pens Pvt. Ltd.

Delhi High Court · (2008) 219 CTR 397 : (2008) 306 ITR 182

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 30, 31, 32

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High Courts12 Sept 2008

Shri Jai Pal Singh Shishodia Vs Smt. Poonam Rathore and Another

Delhi High Court · (2008) 09 DEL CK 0316

Arbitration and Conciliation Act, 1996 — Section 8Contract Act, 1872 — Section 204, 207, 215, 216Registration Act, 1908 — Section 17, 49

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High Courts12 Sept 2008

Jagdeep Singh @ Vicky Vs The State of NCT of Delhi

Delhi High Court · (2009) CriLJ 1242

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34

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High Courts12 Sept 2008

Commissioner of Income Tax Vs Apparel Export Promotion Council

Delhi High Court · (2009) 176 TAXMAN 19

Income Tax Act, 1961 — Section 11(4A)

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High Courts12 Sept 2008Dismissed

Cadila Health Care Ltd. Vs Dabur India Ltd.

Delhi High Court · (2008) 38 PTC 617

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts12 Sept 2008Dismissed

Ram K. Mahbubani Vs Union of India (UOI) and Another

Delhi High Court · (2008) 153 DLT 471 : (2008) 106 DRJ 906 : (2009) 1 RCR(Criminal) 582

Criminal Procedure Code, 1973 (CrPC) — Section 228Extradition (Amendment) Act, 1993 — Section 8Extradition Act, 1962 — Section 10, 11, 12, 13, 14

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High Courts12 Sept 2008Dismissed

S. Gurdeep Singh Vs S. Surjeet Singh and Others

Delhi High Court · (2008) 09 DEL CK 0203

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High Courts12 Sept 2008Allowed

Richa and Company Vs Shri Suresh Chand Richa and Company and Another Vs Shri Sunil Kumar

Delhi High Court · (2008) 09 DEL CK 0183

Factories Act, 1948 — Section 51Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33(3), 33(5)

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High Courts12 Sept 2008Dismissed

Shri Dharam Bir Prasad Gupta Vs Shri Ved Prakash Gupta

Delhi High Court · (2009) 2 ILR Delhi 146

Transfer of Property Act, 1882 — Section 106, 106(1), 107, 116

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High Courts12 Sept 2008

State Vs Mohd. Iqbal Ghazi and Others Vivek Gogia Vs State

Delhi High Court · (2008) 09 DEL CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(1), 156(3), 173Penal Code, 1860 (IPC) — Section 302, 308, 323, 324, 334

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High Courts12 Sept 2008Dismissed

Cadila Health Care Ltd. Vs Shree Baidyanath Ayurved Bhawan Pvt. Ltd.

Delhi High Court · (2008) 09 DEL CK 0124

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts12 Sept 2008Dismissed

Khem Chand Vs Hari Kumar Sharma @ Pappu

Delhi High Court · (2008) 09 DEL CK 0106

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