High Courts07 Aug 2008Allowed
Soul Vs Deputy Commissioner of Income Tax
Delhi High Court · (2008) 220 CTR 211 : (2010) 323 ITR 305 : (2008) 173 TAXMAN 468
Income Tax Act, 1961 — Section 220(6), 222, 226(3)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,927 of 6,586
High Courts07 Aug 2008
Roshni Vs Satinder Krishan
Delhi High Court · (2008) 08 DEL CK 0096
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Adoptions and Maintenance Act, 1956 — Section 19Hindu Marriage Act, 1955 — Section 28
High Courts07 Aug 2008
Shri Harsh Malhotra Vs Shri Lal Chand Malhotra (since deceased through Legal Representatives Smt. Sudha Vadehra and Shri Rakesh Malhotra) and Bajaj Auto Ltd.
Delhi High Court · (2008) 08 DEL CK 0095
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies Act, 1956 — Section 10, 111, 111(1), 146, 155
High Courts07 Aug 2008Dismissed
Hindustan Lever Limited (Since Brooke Bond Lipton India Ltd. amalgamated with Hindustan Lever Ltd.) Vs Shri Dan Singh Bawa, Smt Savitri Bawa, Mr. Anand Singh Bawa and Mr. Anoop Singh Bawa
Delhi High Court · (2008) 08 DEL CK 0094
High Courts07 Aug 2008
Col. Harish Chandra Goswamy Vs Union of India (UOI) and Others
Delhi High Court · (2008) 152 DLT 93 : (2008) 106 DRJ 37
High Courts07 Aug 2008
Vinod Kumar Jain Vs Union of India (UOI) and Another
Delhi High Court · (2008) 106 DRJ 27 : (2009) 1 ILR Delhi 616
Recycled Plastics Manufacture and Usage Rules, 1999 — Rule 6
High Courts07 Aug 2008Allowed
Sarvadeshik Arya Pratinidhi Sabha Regd. and Another Vs Kailash Nath Singh Yadav and Others
Delhi High Court · (2008) 08 DEL CK 0050
High Courts07 Aug 2008Dismissed
Rakesh Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2008) 152 DLT 663
Army Rules, 1954 — Rule 149Border Security Force Act, 1968 — Section 21(2), 24, 35, 46Border Security Force Rules, 1969 — Rule 44, 45B, 45B(1), 45B(2), 48
High Courts06 Aug 2008
M.K. Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2008) 153 DLT 220 : (2008) 105 DRJ 685
Authorisation of Railway Travellers Service Agents Rules, 1985 — Rule 4, 6, 7Railways Act, 1989 — Section 142, 143
High Courts06 Aug 2008
Commissioner of Income Tax Vs Smt. Ram Devi
Delhi High Court · (2010) 326 ITR 421 : (2009) 176 TAXMAN 113
Income Tax Act, 1961 — Section 158BB
High Courts06 Aug 2008
Ex. SGT Kaushal Sharan Samaiyar Vs The Chairman, Indian Oil Corporation and Others
Delhi High Court · (2008) 8 ILR Delhi 191
Constitution of India, 1950 — Article 16, 16(1), 16(4)
High Courts06 Aug 2008Dismissed
Mohindera Goods Carriers and Another Vs Municipal Corporation of Delhi
Delhi High Court · (2008) 08 DEL CK 0173
High Courts06 Aug 2008Dismissed
Sushil Kumar Vs Prem Pal, Smt. Ramwati, Md. Amdadullah and The Oriental Insurance Co. Ltd.
Delhi High Court · (2008) 08 DEL CK 0149
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8, Order 9 Rule 13Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173
High Courts06 Aug 2008Dismissed
Kumar Enterprises Vs The Mines Tribunal and Others
Delhi High Court · (2008) 08 DEL CK 0117
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 378(3)
High Courts05 Aug 2008Allowed
Raj Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 151 DLT 770
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 21, 22, 22(5)Customs Act, 1962 — Section 111, 111(1), 132, 135, 135(1)
High Courts05 Aug 2008Dismissed
Shatrudhan Singh and Usha Devi Vs Devi Lal Mahota, Rani and Master Chotu @ Sonu
Delhi High Court · (2009) ACJ 1938
Motor Vehicles Act, 1988 — Section 140, 140(1), 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts05 Aug 2008Allowed
Pt. Munshi Ram and Associates Vs DDA
Delhi High Court · (2008) 08 DEL CK 0135
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 55
High Courts05 Aug 2008Dismissed
Madan Lal Bansal Vs Roshan Lal Singla and Another
Delhi High Court · (2008) 153 DLT 278
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 52Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 16
High Courts05 Aug 2008
Commissioner of Income Tax Vs Shri Awanindra Singh
Delhi High Court · (2009) 176 TAXMAN 193
Income Tax Act, 1961 — Section 260A