High Courts01 Apr 2008Dismissed
Sukh Ram Sharma Vs State Bank of India
Delhi High Court · (2008) 8 ILR Delhi 207
Penal Code, 1860 (IPC) — Section 405, 409
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,965 of 6,586
High Courts01 Apr 2008
Surana Telecom Limited and Bhagyanagar India Limited Vs Bharat Sanchar Nigam Limited
Delhi High Court · (2008) 2 ARBLR 94 : (2008) 102 DRJ 459
Arbitration and Conciliation Act, 1996 — Section 11(6), 3
High Courts01 Apr 2008Dismissed
M.C.D. Vs Shri Ashok Kumar
Delhi High Court · (2008) 04 DEL CK 0094
Delhi Municipal Corporation Act, 1957 — Section 332, 343, 344(1), 461
High Courts01 Apr 2008Dismissed
Smt. Shammi Madan Vs Gaon Sabha, Nangali Sakharavati and Others
Delhi High Court · (2008) 149 DLT 146 : (2008) 102 DRJ 728
Delhi Land Reforms Act, 1954 — Section 11, 13, 154, 154(1), 4
High Courts01 Apr 2008
Indus Valley Promoters Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2008) 305 ITR 202 : (2008) 174 TAXMAN 516
Income Tax Act, 1961 — Section 131, 143(1), 143(2), 143(3), 260A
High Courts01 Apr 2008Dismissed
Mukesh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 04 DEL CK 0064
High Courts01 Apr 2008Dismissed
Anil Diwan and Others Vs Municipal Corporation of Delhi and Others etc. etc.
Delhi High Court · (2008) 148 DLT 697
Delhi Laws (Special Provisions) Act, 2006 — Section 3Delhi Municipal Corporation Act, 1957 — Section 461
High Courts01 Apr 2008Allowed
Municipal Corporation Of Delhi Vs Deepak Jain and Another
Delhi High Court · (2008) 149 DLT 172 : (2008) 102 DRJ 641 : (2008) 2 ILR Delhi 1052
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Delhi Municipal Corporation Act, 1957 — Section 124(2), 124(3), 126, 126(1), 126(2)General Clauses Act, 1897 — Section 27
High Courts01 Apr 2008Allowed
BDA Private Limited Vs Paul P. John and Others
Delhi High Court · (2008) 37 PTC 41
Evidence Act, 1872 — Section 21(1), 58Patents Rules, 2003 — Rule 25(19), 47, 47(2), 47(6)Trade and Merchandise Marks Act, 1958 — Section 111
High Courts01 Apr 2008
Master Tanish Subramaniam and Others Vs Hewlett Packard India Ltd. and Others
Delhi High Court · (2008) 04 DEL CK 0028
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2
High Courts31 Mar 2008Allowed
Union of India (UOI) Vs Dr. Santokh Singh and Others
Delhi High Court · (2008) 150 DLT 110 : (2008) 104 DRJ 124
Constitution of India, 1950 — Article 226
High Courts31 Mar 2008Dismissed
In Re: Electronics Ltd. (In Liquidation)
Delhi High Court · (2009) 149 CompCas 100
Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 481, 529, 529A
High Courts31 Mar 2008
Neeraj and Others Vs Union of India (UOI)
Delhi High Court · (2008) 03 DEL CK 0235
Motor Vehicles Act, 1988 — Section 163A, 163A(3)
High Courts31 Mar 2008Dismissed
Govt. of NCT of Delhi Vs Shri Bhagwan Singh Gautam
Delhi High Court · (2008) ILR Delhi 115 Supp
Central Civil Services (Pension) Rules, 1972 — Rule 3, 68, 9
High Courts31 Mar 2008
Commissioner of Income Tax (TDS) Vs Gulf Air Company
Delhi High Court · (2008) 174 TAXMAN 171
High Courts31 Mar 2008
Shri Anil Bhasin Vs Shri Vijay Kumar Bhasin and Others
Delhi High Court · (2008) 03 DEL CK 0187
Succession Act, 1925 — Section 82
High Courts31 Mar 2008
Harjeet Singh Maini Vs Paramjit Singh Maini
Delhi High Court · (2008) 153 DLT 127 : (2008) 102 DRJ 446 : (2008) 2 ILR Delhi 1039
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 22 Rule 3, 10, 24
High Courts31 Mar 2008
Commissioner of Income Tax Vs Hewlett Packard India (P) Ltd. (now merged with Hewlett Packard India Sales (P) Ltd.)
Delhi High Court · (2009) 222 CTR 378 : (2009) 314 ITR 55 : (2008) 173 TAXMAN 162 : (2008) 171 TAXMAN 13
Income Tax Act, 1961 — Section 115JA(2), 115JB, 115JB(2)Income Tax Rules, 1962 — Rule 46A
High Courts31 Mar 2008
Microsoft Corporation Vs Krishan Kumar Gupta
Delhi High Court · (2008) 38 PTC 413
High Courts31 Mar 2008
The Commissioner of Income Tax Vs Mahaan Foods Ltd.
Delhi High Court · (2008) 216 CTR 148 : (2009) 177 TAXMAN 274
Income Tax Act, 1961 — Section 143(1), 143(3), 80IA, 80IA(2)