COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,963 of 6,586

High Courts07 Apr 2008Dismissed

Aruna Parmod Shah Vs Union of India (UOI)

Delhi High Court · (2008) 3 CivCC 435 : (2008) 102 DRJ 543 : (2008) 3 RCR(Civil) 305 : (2008) 3 RCR(Criminal) 191

Constitution of India, 1950 — Article 14, 15, 21Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 17, 18, 2

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High Courts07 Apr 2008Allowed

DCM Benetton India Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2008) 173 TAXMAN 283

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High Courts07 Apr 2008

Commissioner of Income Tax Vs Jai Parabolic Springs Ltd.

Delhi High Court · (2008) 306 ITR 42 : (2008) 172 TAXMAN 258

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 254, 260A

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High Courts07 Apr 2008

Mrs. Krishna Gupta, Prop. Studio Saket Vs The Asst. Commissioner of Income Tax

Delhi High Court · (2009) 311 ITR 322 : (2008) 173 TAXMAN 29

Income Tax Act, 1961 — Section 131

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High Courts07 Apr 2008

P.P. Sharma Vs Smt. Swaran Lata

Delhi High Court · (2008) 150 DLT 328 : (2008) 102 DRJ 627

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Succession Act, 1925 — Section 263, 268, 276, 280, 281

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High Courts07 Apr 2008

The Commissioner of Income Tax-V Vs Real Time Marketing P. Ltd.

Delhi High Court · (2009) 221 CTR 716 : (2008) 306 ITR 35 : (2008) 173 TAXMAN 41

Income Tax Act, 1961 — Section 133(6), 260A, 68

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High Courts04 Apr 2008

Commissioner of Income Tax Vs Rajesh Kumar

Delhi High Court · (2008) 218 CTR 691 : (2008) 306 ITR 27 : (2008) 172 TAXMAN 74

Income Tax Act, 1961 — Section 54F, 68, 69

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High Courts04 Apr 2008

KMECCO Engineering Services Pvt. Ltd. Vs IAEC Industries Madras Ltd.

Delhi High Court · (2008) 3 LLJ 950

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 46, Order 38 Rule 4, 60Constitution of India, 1950 — Article 372(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 11, 11(1), 11(2), 5

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High Courts04 Apr 2008Dismissed

Micolube India Limited Vs Maggon Auto Centre

Delhi High Court · (2008) 38 PTC 271

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High Courts04 Apr 2008

Subhash Chander Sehgal Vs Deputy Commissioner of Income Tax and Others

Delhi High Court · (2008) 216 CTR 139 : (2008) 173 TAXMAN 412 : (2008) 171 TAXMAN 292

Income Tax Act, 1961 — Section 143(3), 220(6)

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High Courts04 Apr 2008

Dr. Narendra Nath Vs State and Another

Delhi High Court · (2008) 104 DRJ 655

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(1)Penal Code, 1860 (IPC) — Section 109, 114, 119, 120B, 147Prevention of Damage to Public Property Act, 1984 — Section 3

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High Courts03 Apr 2008Allowed