High Courts19 Nov 2007Dismissed
Commissioner of Income Tax Vs Wisec Global Ltd.
Delhi High Court · (2008) 168 TAXMAN 155
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 5,025 of 6,586
High Courts19 Nov 2007Dismissed
Commissioner of Income Tax Vs National Marble and Sanitary
Delhi High Court · (2008) 169 TAXMAN 32
High Courts19 Nov 2007Disposed Off
Thirani Chemicals Vs Deputy Commissioner of Income Tax, Delhi
Delhi High Court · (2007) 11 DEL CK 0207
Income Tax Act, 1961 — Section 80HH, 80I
High Courts16 Nov 2007Allowed
Suresh Chand Gupta Vs Deputy Commissioner of Police and Another
Delhi High Court · (2007) 11 DEL CK 0307
Right to Information Act, 2005 — Section 19, 7
High Courts16 Nov 2007
Commissioner of Income Tax Vs Subhash Kohli
Delhi High Court · (2008) 171 TAXMAN 260
High Courts16 Nov 2007Dismissed
Anita Kumari Patelia Vs Administrative Officer, MCD and Others
Delhi High Court · (2007) 11 DEL CK 0109
High Courts16 Nov 2007Allowed
Info Edge (India) Ltd. and Others Vs Mr. Sanjeev Goyal
Delhi High Court · (2007) 10 AD 461
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 4, Order 5 Rule 1, Order 5 Rule 9, Order 7 Rule 1Evidence Act, 1872 — Section 65(B)
High Courts15 Nov 2007
Commissioner of Income Tax Vs GKN Driveline India Ltd.
Delhi High Court · (2008) 171 TAXMAN 366
High Courts15 Nov 2007Dismissed
Smt. Anupama Malik and Another Vs Smt. Sudershan Malhotra and Another
Delhi High Court · (2007) 11 DEL CK 0116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts15 Nov 2007Dismissed
National Insurance Co. Ltd. Vs Indu Devi and Others
Delhi High Court · (2007) 11 DEL CK 0108
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts15 Nov 2007Dismissed
Neeti Singh Malik Vs Union of India (UOI)
Delhi High Court · (2007) 11 DEL CK 0107
Constitution of India, 1950 — Article 226
High Courts15 Nov 2007
Toepfer International Asia Pvt. Ltd. Vs Priyanka Overseas Pvt. Ltd.
Delhi High Court · (2007) 4 ARBLR 499
Arbitration and Conciliation Act, 1996 — Section 34, 44, 48, 48(1), 48(2)Contract Act, 1872 — Section 39, 63
High Courts15 Nov 2007
Sanjeev Sarin and Another Vs Smt. Rita Wadhwa
Delhi High Court · (2007) 11 DEL CK 0105
High Courts15 Nov 2007Dismissed
Mr. Rama Shankar Sharma Vs Union of India (UOI)
Delhi High Court · (2009) ACJ 171 : AIR 2008 Delhi 87 : (2007) 99 DRJ 624
Railways Act, 1989 — Section 124A
High Courts15 Nov 2007
B. Ess Kay Construction Co. Vs Delhi Development Authority
Delhi High Court · (2007) 11 DEL CK 0101
High Courts15 Nov 2007
The Commissioner of Income Tax Vs Exportos Apparel Group Ltd.
Delhi High Court · (2008) 214 CTR 233 : (2007) 10 ILR Delhi 50 : (2008) 299 ITR 176 : (2008) 171 TAXMAN 356
Income Tax Act, 1961 — Section 1, 72, 80A, 80B(5), 80C
High Courts15 Nov 2007Dismissed
Ranjan Dwivedi and Another Vs C.B.I.
Delhi High Court · (2008) CriLJ 1440 : (2008) 146 DLT 684 : (2007) ILR Delhi 57 Supp
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 231, 232, 233(2), 243(1)Evidence Act, 1872 — Section 10
High Courts15 Nov 2007Dismissed
Punjab and Sind Bank Vs Ashok Sharma
Delhi High Court · (2007) 11 DEL CK 0064
High Courts15 Nov 2007Dismissed
Commissioner of Income Tax Vs Mohan Meakin Ltd.
Delhi High Court · (2007) 11 DEL CK 0029
High Courts14 Nov 2007Allowed
Shashi Agrawal Vs Union of India and Others
Delhi High Court · (2007) 10 ILR Delhi 40 Supp
Central Excises and Salt Act, 1944 — Section 9AA