High Courts19 Aug 2009Dismissed
Commissioner of Income Tax Vs Yamaha Motor India (P) Ltd.
Delhi High Court · (2009) 226 CTR 304 : (2010) 328 ITR 297 : (2009) 183 TAXMAN 291
COURT ARCHIVE
Delhi High Court judgments, 2009
4,231 judgments · page 83 of 212
High Courts19 Aug 2009
Mohan Singh Vs State
Delhi High Court · (2009) 08 DEL CK 0308
Penal Code, 1860 (IPC) — Section 299, 304, 322, 323, 325
High Courts19 Aug 2009
Rajiv Dhawan and Another Vs Phirtu and Another
Delhi High Court · (2010) 159 PLR 36
Motor Vehicles Act, 1988 — Section 146, 196
High Courts19 Aug 2009Disposed Off
Delhi Transport Corporation Vs Shri Anup Singh
Delhi High Court · (2009) 08 DEL CK 0278
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts19 Aug 2009Dismissed
Jayaswal Neco Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0265
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54, 54(1), 54(2), 59, 60Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts19 Aug 2009
Ajay A.P. Toppo Vs Union of India (UOI) and Others
Delhi High Court · (2009) 08 DEL CK 0201
Administrative Tribunals Act, 1985 — Section 14(1), 29, 3
High Courts19 Aug 2009Dismissed
Satender Kumar Prop. Praye Lal and Sons Vending Contractor and Others Vs Union of India (UOI), The Railway Board and Indian Railway Catering and Tourism Corporation Ltd.
Delhi High Court · (2009) 08 DEL CK 0200
High Courts19 Aug 2009Dismissed
Mohd. Mohsin Vs state
Delhi High Court · (2009) 3 ILR Delhi 711 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts19 Aug 2009Dismissed
Motilal Oswal Securities Ltd. Vs Sandeep Paul
Delhi High Court · (2009) 08 DEL CK 0158
Arbitration and Conciliation Act, 1996 — Section 33, 34Contract Act, 1872 — Section 148, 152Sales of Goods Act, 1930 — Section 47
High Courts19 Aug 2009
Shiv Shakti Kirana Kendra Vs Commissioner, VAT
Delhi High Court · (2010) 1 ILR Delhi 237
Delhi Sales Tax Act, 1975 — Section 44, 45(1), 45(2)Delhi Value Added Tax Act, 2004 — Section 106, 106(1), 106(2), 106(3), 74English Interpretation Act, 1889 — Section 38
High Courts19 Aug 2009
Ajay Makhija Vs Dollarmine Exports Pvt. Ltd. and Others
Delhi High Court · (2009) 08 DEL CK 0142
Arbitration Act, 1940 — Section 5, 9
High Courts19 Aug 2009
Bhatnagar''s Coop.House Building Society Ltd. Vs Shri Tarun Bhatnagar and Others Tarun Bhatnagar Vs Bhatnagar''s Coop. House Building Society Ltd. and Others
Delhi High Court · (2009) 162 DLT 510 : (2010) 7 RCR(Civil) 1211
Delhi Co-operative Societies Act, 1972 — Section 60, 61, 76Delhi Co-operative Societies Rules, 1973 — Rule 25(1)
High Courts19 Aug 2009Dismissed
Vikas Pareek Vs Union of India (UOI) and Another
Delhi High Court · (2009) 08 DEL CK 0112
High Courts19 Aug 2009
Commissioner of Income Tax Vs Yamaha Motor India Pvt. Ltd.
Delhi High Court · (2009) 226 CTR 304 : (2010) 328 ITR 297 : (2009) 183 TAXMAN 291
Income Tax Act, 1961 — Section 143(3), 147, 148, 32, 32(1)
High Courts19 Aug 2009Dismissed
Bakshi Speedways Vs Hindustan Petroleum Corporation
Delhi High Court · (2009) 162 DLT 638 : (2009) ILR Delhi 199 Supp : (2010) 7 RCR(Civil) 1275
Arbitration and Conciliation Act, 1996 — Section 14, 15(1), 15(2), 17, 28(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Aug 2009
Commissioner of Income Tax Vs Teehdrive (India) (P.) Ltd.
Delhi High Court · (2010) 232 CTR 117 : (2010) 167 DLT 384 : (2010) 186 TAXMAN 208
Income Tax Act, 1961 — Section 10A, 10B, 10B(2)
High Courts19 Aug 2009Allowed
Sajha and Others Vs National Insurance Co. Ltd. and Others
Delhi High Court · (2009) 08 DEL CK 0032
High Courts19 Aug 2009
The Commissioner of Income Tax-III Vs Sportking India Limited
Delhi High Court · (2010) 324 ITR 283 : (2009) 183 TAXMAN 312
Income Tax Act, 1961 — Section 143(3), 260A, 45, 80IA
High Courts19 Aug 2009Allowed
Virender Kumar Yadav Vs Union of India (UOI) and Others
Delhi High Court · (2009) 162 DLT 725 : (2010) 250 ELT 484 : (2010) 8 RCR(Civil) 382 : (2010) 99 SCL 212
Adjudication Proceedings and Appeal Rules, 1974 — Rule 10Central Excises and Salt Act, 1944 — Section 35, 35FCustoms Act, 1962 — Section 129E