High Courts24 Apr 2008Allowed
Employees'' State Insurance Corporation Vs Om Shiv Dye and Leaf Printers
Delhi High Court · (2008) 118 FLR 484 : (2008) 3 LLJ 619
Employees State Insurance Act, 1948 — Section 75, 77(1)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,958 of 6,586
High Courts24 Apr 2008Dismissed
Kulbhushan Sehgal Vs Sunita Sehgal
Delhi High Court · (2008) 103 DRJ 321 : (2008) 9 ILR Delhi 39
Hindu Marriage Act, 1955 — Section 12, 24
High Courts24 Apr 2008Dismissed
Govind Prajapati Vs Union of India (UOI) and Others
Delhi High Court · (2008) 150 DLT 435 : (2008) 103 DRJ 493 : (2008) 2 ILR Delhi 1089 : (2009) 3 SLJ 296
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 2008Allowed
Mrs. Pushpa Maini Vs State
Delhi High Court · (2008) 04 DEL CK 0204
Evidence Act, 1872 — Section 67, 68Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 234, 276, 63
High Courts23 Apr 2008
Commissioner of Income Tax Vs Ambassador Travels (P) Ltd.
Delhi High Court · (2008) 220 CTR 475 : (2008) 173 TAXMAN 407
Income Tax Act, 1961 — Section 2(22)
High Courts23 Apr 2008Dismissed
Sasken Communications Tech. Ltd. Vs Prime Telesystems
Delhi High Court · (2008) 04 DEL CK 0178
Arbitration and Conciliation Act, 1996 — Section 34, 36, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts23 Apr 2008
Shri Amit Bali and Others Vs State (Govt. of N.C.T. of Delhi)
Delhi High Court · (2008) 04 DEL CK 0173
Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts23 Apr 2008
Vijender Mohan Pathak and Others Vs State and Others
Delhi High Court · (2008) 04 DEL CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 34, 498A
High Courts23 Apr 2008
Commissioner of Income Tax Vs Faith Real Estate (P.) Ltd.
Delhi High Court · (2008) 173 TAXMAN 405
High Courts23 Apr 2008
Satish Kumar and Another Vs State and Others
Delhi High Court · (2008) 04 DEL CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts23 Apr 2008
Commissioner of Income Tax Vs NHK Japan Broadcasting Corporation
Delhi High Court · (2008) 217 CTR 592 : (2008) 305 ITR 137 : (2008) 172 TAXMAN 230
Income Tax Act, 1961 — Section 147, 148, 153, 153(1), 191
High Courts23 Apr 2008
Panacea Biotec Ltd. Vs D.D.A. and Another
Delhi High Court · (2008) 149 DLT 486 : (2008) 103 DRJ 213
Constitution of India, 1950 — Article 366(12)Delhi Development Act, 1957 — Section 43, 43(1)
High Courts23 Apr 2008Allowed
Brigadier Sreedharan Vijay Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 04 DEL CK 0107
High Courts23 Apr 2008
Ravissant Pvt. Ltd. Vs D.F. Export S.A. (formerly known as Franklin Export S.A.)
Delhi High Court · (2008) 1 ILR Delhi 131 : (2008) 38 PTC 222
Constitution of India, 1950 — Article 16Specific Relief Act, 1963 — Section 14, 14(1), 34, 41, 42
High Courts23 Apr 2008
Magnum Power Generation Ltd. Vs Additional Commissioner of Income Tax
Delhi High Court · (2008) 220 CTR 271 : (2009) 311 ITR 332 : (2008) 173 TAXMAN 146
High Courts23 Apr 2008
Nitin Jain Vs Murari Lal Behl
Delhi High Court · (2008) 106 DRJ 672
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 91, 92Income Tax Act, 1961 — Section 230A(1)
High Courts23 Apr 2008
Dr. Sudhir Kumar Seth Vs State of Delhi and Others
Delhi High Court · (2008) 151 DLT 199 : (2008) 104 DRJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 160, 161, 173(2), 173(5)Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 195A, 325, 34, 387, 506
High Courts23 Apr 2008Dismissed
Vinedale Distilleries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 145 CompCas 396 : (2009) 1 CompLJ 75
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts23 Apr 2008Allowed
Chuni Lal Rajnish Kumar Vs Union of India (UOI)
Delhi High Court · (2008) 04 DEL CK 0023
Goods Tariff Rules — Rule 22(1)Railways Act, 1989 — Section 58