High Courts23 Apr 2008
Commissioner of Income Tax Vs Harig Crank Shafts Ltd.
Delhi High Court · (2010) 325 ITR 304 : (2008) 173 TAXMAN 152
Income Tax Act, 1961 — Section 143(3), 35D
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Delhi High Court judgments
1,31,711 judgments · page 4,959 of 6,586
High Courts23 Apr 2008
U.K. Paints (India) Pvt. Ltd. Vs Mr. Jagdish Rai
Delhi High Court · (2008) 04 DEL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 52, 55, 59
High Courts22 Apr 2008Dismissed
Mrs. Sonia Khosla and Another Vs Mr. Vikram Bakshi and Others
Delhi High Court · (2008) 04 DEL CK 0205
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 10F, 397, 398
High Courts22 Apr 2008
Commissioner of Income Tax Vs Tourism Finance Corporation of India Ltd.
Delhi High Court · (2008) 173 TAXMAN 409
High Courts22 Apr 2008Disposed Off
Arinits Sales Pvt. Ltd. Vs Rocklite Resins and Chemicals Pvt. Ltd. and Others
Delhi High Court · (2008) 1 ILR Delhi 119 Supp
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 7 Rule 10, Order 7 Rule 10(1), 151, 20Sales of Goods Act, 1930 — Section 42
High Courts22 Apr 2008Dismissed
Rajni Atri Vs The Office of the District and Sessions Judge
Delhi High Court · (2008) 04 DEL CK 0119
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226, 311
High Courts22 Apr 2008Dismissed
Pawan Kumar Gupta Vs Ved Prakash
Delhi High Court · (2008) 103 DRJ 185
High Courts22 Apr 2008
J.K. Synthetics Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2009) 308 ITR 237 : (2008) 175 TAXMAN 22
Companies Act, 1956 — Section 309, 349, 350Income Tax Act, 1961 — Section 256(1), 30, 31, 32, 33
High Courts22 Apr 2008
Vanishree Enterprises Vs BSES Rajdhani Power Limited
Delhi High Court · (2008) 04 DEL CK 0051
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Delhi Electricity Regulatory Commission (Performance Standards Metering and Billing) Regulations, 2002 — Regulation 14, 32, 33, 34, 35
High Courts22 Apr 2008Allowed
Jai Singh Kanwar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 149 DLT 354
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 21Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 4, 6
High Courts22 Apr 2008
Archie Comic Publications, Inc. Vs Purple Creations Pvt. Ltd. and Others
Delhi High Court · (2008) 9 ILR Delhi 20 : (2008) 37 PTC 279
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11, 151Trade Marks Act, 1999 — Section 134(2), 23(1)
High Courts22 Apr 2008Dismissed
Moser Baer India Ltd. Vs Koninklijke Philips Electronics NV. and Others
Delhi High Court · (2008) 1 CTLJ 421 : (2008) 151 DLT 180 : (2008) 102 DRJ 713
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts22 Apr 2008
National Institute of Public Co-Operation and Child Development Vs Union of India (UOI) and Others
Delhi High Court · (2008) 04 DEL CK 0036
Army Act, 1950 — Section 57Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 136, 226
High Courts22 Apr 2008
Pawan Hans Helicopters Ltd. Vs AES Aerospace Ltd.
Delhi High Court · (2008) 2 ARBLR 63 : (2008) 103 DRJ 174
Arbitration and Conciliation Act, 1996 — Section 17, 36, 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Contract Act, 1872 — Section 182, 186, 187
High Courts22 Apr 2008
Raj Karan Vs Cogent Ventures (India) Ltd.
Delhi High Court · (2008) 04 DEL CK 0003
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Apr 2008
Anant Raj Agencies P. Ltd. Vs The Narang Industries Ltd.
Delhi High Court · (2008) 149 DLT 678
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 14Limitation Act, 1963 — Article 137Specific Relief Act, 1963 — Section 19
High Courts21 Apr 2008
Macleods Pharmaceuticals Vs Zaneka Pharm
Delhi High Court · (2008) 04 DEL CK 0203
Trade and Merchandise Marks Act, 1958 — Section 20(1), 34
High Courts21 Apr 2008Dismissed
Nanak Builders and Investors Pvt. Ltd. Vs Lakhbir Sawhney and Others
Delhi High Court · (2008) 1 CTLJ 419
High Courts21 Apr 2008Dismissed
Jai Singh Vs Delhi Transport Corporation
Delhi High Court · (2008) 119 FLR 363
High Courts11 Apr 2008Dismissed
Rajiv Associates Pvt. Ltd. Vs The Chief Engineer (ARC) and Others
Delhi High Court · (2008) 2 ARBLR 379 : (2008) 102 DRJ 594
Arbitration Act, 1940 — Section 20, 28, 8Limitation Act, 1963 — Section 5