High Courts27 Mar 2008Dismissed
Commissioner of Income Tax Vs Sara International Ltd.
Delhi High Court · (2008) 217 CTR 491
Income Tax Act, 1961 — Section 194H, 194J, 201(1), 260A, 44AA
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,968 of 6,586
High Courts26 Mar 2008Dismissed
Tajuddin and Others Vs D.D.A. and Others
Delhi High Court · (2008) 03 DEL CK 0241
Delhi Development Act, 1957 — Section 22(1)Land Acquisition Act, 1894 — Section 4Waqf Act, 1954 — Section 4, 4(3), 5(2), 6(1)
High Courts26 Mar 2008Dismissed
Mrs. Meenakshi Gupta Vs Mr. Naveen Mahajan
Delhi High Court · (2008) 03 DEL CK 0240
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 12 Rule 6, Order 6 Rule 12, Order 7 Rule 11
High Courts26 Mar 2008
Smt. Jeet Puri and Others Vs Raghu Prashad and Others
Delhi High Court · (2008) 11 ILR Delhi 79 Supp
Motor Vehicles Act, 1988 — Section 168
High Courts26 Mar 2008Allowed
DSIDC Vs R.P. Gupta
Delhi High Court · (2008) 03 DEL CK 0221
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts26 Mar 2008
Delhi Transport Corporation Vs Pratap Singh
Delhi High Court · (2008) ILR Delhi 41 Supp : (2009) 3 SLJ 269
Industrial Disputes Act, 1947 — Section 17B
High Courts26 Mar 2008Dismissed
D.C.M. Financial Services Ltd. Vs M/s. New Holland Tractors (India) Pvt. Ltd.
Delhi High Court · (2008) 1 ILR Delhi 75 Supp
Arbitration and Conciliation Act, 1996 — Section 11Companies Act, 1956 — Section 433, 434Limitation Act, 1963 — Section 18
High Courts26 Mar 2008Dismissed
Smt. K. Pattamma Vs Union of India (UOI) and Another
Delhi High Court · (2008) 03 DEL CK 0170
High Courts26 Mar 2008Dismissed
Union of India (UOI) Vs Maimum Nisha and Others
Delhi High Court · (2009) ACJ 1219
Railways Act, 1989 — Section 123, 124A
High Courts26 Mar 2008Allowed
Nisha Somaia Vs Outlook Publishing (India) Ltd. and Others
Delhi High Court · (2008) 149 DLT 734 : (2008) 103 DRJ 331
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts26 Mar 2008Allowed
Delhi Transport Corporation Vs Sh. Rohtash Singh
Delhi High Court · (2008) 03 DEL CK 0142
Industrial Disputes Act, 1947 — Section 17B, 33(2)Minimum Wages Act, 1948 — Section 20
High Courts26 Mar 2008Allowed
Smt. Parveen @ Parro Vs Union of India (UOI)
Delhi High Court · (2009) ACJ 950
Railways Act, 1989 — Section 123, 124ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts26 Mar 2008
G4S Security Services (India) Pvt. Ltd. Vs Group 4 Securicor Mazdoor Union (Affl. Citu) and Others
Delhi High Court · (2008) 03 DEL CK 0048
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Mar 2008
Commissioner of Income Tax Vs Lumax Industries Ltd.
Delhi High Court · (1988) 73 CTR 130 : (2008) 173 TAXMAN 390
High Courts26 Mar 2008Allowed
Om Prakash Vs The Ministry of Indian Railway and Another
Delhi High Court · (2008) 149 DLT 599 : (2008) 102 DRJ 462 : (2009) 1 SLJ 216
Constitution of India, 1950 — Article 14Railway Services (Extraordinary Pension) Rules, 1993 — Rule 75(6)
High Courts26 Mar 2008Dismissed
J.L. Arora Vs Comm. Workmen''s Compensation and Another
Delhi High Court · (2008) 03 DEL CK 0024
High Courts26 Mar 2008Allowed
Central Pollution Control Board Vs Modern Decorators and Another
Delhi High Court · (2008) 149 DLT 323
High Courts25 Mar 2008
Smt. Pushpa Devi and Others Vs Sh. Chhedi Lal and Others
Delhi High Court · (2008) 03 DEL CK 0260
Motor Vehicles Act, 1988 — Section 168
High Courts25 Mar 2008Allowed
Commissioner of Income Tax Vs Jadeja Consultants (P) Ltd.
Delhi High Court · (2008) 173 TAXMAN 286
Income Tax Act, 1961 — Section 158BC