High Courts21 Aug 2008
Commissioner of Income Tax Vs Kapil Dev
Delhi High Court · (2009) 224 CTR 110 : (2009) 177 TAXMAN 6
Income Tax Act, 1961 — Section 143(3), 147
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,921 of 6,586
High Courts21 Aug 2008Dismissed
Avtar Vinayak Vs Delhi Development Authority and Others
Delhi High Court · (2008) 152 DLT 486 : (2008) 106 DRJ 440
Delhi Co-operative Societies Act, 1972 — Section 55, 59(2)Delhi Co-operative Societies Rules, 1973 — Rule 25
High Courts21 Aug 2008
Commissioner of Income Tax Vs Dalmia Cement (Bharat) Ltd.
Delhi High Court · (2008) 08 DEL CK 0141
High Courts21 Aug 2008Allowed
Ex-Havildar Tilak Raj Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0127
High Courts21 Aug 2008Dismissed
Gaurav Singhal Vs Mugdha Cosmetics and Another
Delhi High Court · (2008) 08 DEL CK 0125
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Aug 2008
Commissioner of Income Tax Vs Raghunath Murti
Delhi High Court · (2008) 220 CTR 102 : (2009) 178 TAXMAN 144
Companies Act, 1956 — Section 23(1), 309(5A), 309(5B)Income Tax Act, 1961 — Section 15
High Courts21 Aug 2008
Commissioner of Income Tax Vs Microsoft Corporation of India Pvt. Ltd.
Delhi High Court · (2008) 220 CTR 410 : (2008) 106 DRJ 395 : (2008) 2 ILR Delhi 1367 : (2009) 176 TAXMAN 395
Income Tax Act, 1961 — Section 143(3), 260A, 37(1)
High Courts21 Aug 2008Dismissed
Akhtari Begum and Others Vs Abdul Qadir
Delhi High Court · (2008) 08 DEL CK 0028
Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)
High Courts21 Aug 2008Dismissed
Prem Nath Bali Vs High Court of Delhi and another
Delhi High Court · (2009) 120 FLR 55
High Courts21 Aug 2008Dismissed
National Insurance Company Limited Vs Smt. Rajbala and Others
Delhi High Court · (2008) 08 DEL CK 0007
Motor Vehicles Act, 1988 — Section 140, 163A, 163A(3), 163B, 166
High Courts20 Aug 2008
Akhil Dilli Prathmik Shikshak Sangh (Regd.) Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2008) 106 DRJ 434 : (2008) ILR Delhi 138 Supp
Constitution of India, 1950 — Article 226, 324, 324(6)Representation of the People Act, 1950 — Section 29
High Courts20 Aug 2008
Union of India (UOI) Vs Modern Laminators Ltd.
Delhi High Court · (2008) 3 ARBLR 489
Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 34(4)Sales of Goods Act, 1930 — Section 28, 28(2), 41, 42
High Courts20 Aug 2008Dismissed
Hansalaya Properties and Another Vs Dalmia Cement (Bharat) Ltd.
Delhi High Court · (2008) 106 DRJ 820
Evidence Act, 1872 — Section 91
High Courts20 Aug 2008Dismissed
Sharma Enterprises Vs National Building Construction Corporation Ltd. and Another
Delhi High Court · (2008) 3 ARBLR 456 : (2008) 153 DLT 594 : (2009) 2 ILR Delhi 93
Arbitration Act, 1940 — Section 12(2), 20, 33, 5Arbitration and Conciliation Act, 1996 — Section 11(6), 14, 15, 16, 21
High Courts20 Aug 2008
Vijender Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 08 DEL CK 0126
Central Civil Services (Conduct) Rules, 1964 — Rule 20
High Courts20 Aug 2008
National Campaign for Dignity and Rights of Sewerage and Allied Workers Vs MCD and Others
Delhi High Court · (2008) 155 DLT 136
High Courts20 Aug 2008Dismissed
Conzerv Systems P. Ltd. Vs T.K. Babu and Others
Delhi High Court · (2009) 40 PTC 255
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 20Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134
High Courts20 Aug 2008Dismissed
Brij Lal Sharma Vs Kanhaiya Lal and Others
Delhi High Court · (2008) 106 DRJ 216
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Delhi Rent Control Act, 1958 — Section 14(1), 41(1)Evidence Act, 1872 — Section 116
High Courts20 Aug 2008Dismissed
Delhi Development Authority Vs Marble Point and Others
Delhi High Court · (2008) 08 DEL CK 0070
High Courts20 Aug 2008
Govt. of NCT of Delhi and Another Vs Dr. Prem Prakash Govt. of NCT of Delhi and Others Vs G.R. Arya
Delhi High Court · (2008) 153 DLT 1 : (2008) 106 DRJ 449