High Courts05 Jul 2010Dismissed
Janardhan Verma Vs Assistant Commissioner of Income Tax
Delhi High Court · (2010) 07 DEL CK 0422
Income Tax Act, 1961 — Section 260A
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 104 of 197
High Courts05 Jul 2010Dismissed
Shri Hukam Singh through LRs. Vs Shri Badri Pershad Tandon and Shri Sohan Lal
Delhi High Court · (2010) 07 DEL CK 0421
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Evidence Act, 1872 — Section 115, 58
High Courts05 Jul 2010Allowed
Sh. Muralidhar Chandrakant Bhandare Vs Union of India (UOI) and Others
Delhi High Court · (2010) 6 ILR Delhi 356
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2)Constitution of India, 1950 — Article 14, 21, 226, 300ALand Acquisition Act, 1894 — Section 17, 17(1), 4, 5, 5A
High Courts05 Jul 2010Allowed
Union of India (UOI) and Others Vs Santosh Kumar Verma
Delhi High Court · (2010) 07 DEL CK 0376
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)
High Courts05 Jul 2010
Mohinder Gupta Vs Subhash Mittal
Delhi High Court · (2010) 07 DEL CK 0300
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jul 2010Allowed
Rajan Gupta Vs Commissioner of Income Tax
Delhi High Court · (2010) 233 CTR 230 : (2010) 194 TAXMAN 287
Income Tax Act, 1961 — Section 129, 132, 132A, 139, 142
High Courts05 Jul 2010Allowed
Smt. Dhanpati Vs Govt. of NCT of Delhi
Delhi High Court · (2010) 6 ILR Delhi 343
Delhi Land Reforms Act, 1954 — Section 73, 74, 74(4)Delhi Land Reforms Rules, 1954 — Rule 47Land Acquisition Act, 1894 — Section 10, 4, 6, 9
High Courts05 Jul 2010Dismissed
Dr. Manbir S. Sachdev Vs Indian Council of Agriculatural Research and Others
Delhi High Court · (2010) 07 DEL CK 0112
High Courts05 Jul 2010
Chela Ram Chopra (through LRs) Vs Ramo Devi and Others
Delhi High Court · (2010) 07 DEL CK 0111
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 27
High Courts05 Jul 2010Dismissed
Smt. Narvada Aggarwal @ Nishu Dalal Vs Shri Madan Lal Goel and Shri Sunil Goel
Delhi High Court · (2010) 07 DEL CK 0107
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 65
High Courts05 Jul 2010
Ex. Constable Harish Chander Vs Commissioner of Police
Delhi High Court · (2010) 07 DEL CK 0066
Delhi Police Rules, 1980 — Rule 16
High Courts05 Jul 2010Dismissed
Ram Narain Sharma Vs Canara Bank
Delhi High Court · (2010) 07 DEL CK 0065
Banking Regulation Act, 1949 — Section 10(1), 10(1)BCanara Bank Service Regulations — Regulation 10, 11, 12, 13, 14Constitution of India, 1950 — Article 311, 311(2)
High Courts05 Jul 2010
Director General of Audit Central Expenditure and Another Vs Pankaj Joshi
Delhi High Court · (2010) 07 DEL CK 0045
High Courts05 Jul 2010Dismissed
The General Taxi Stand Association (Regd.) Vs New Delhi Municipal Council/Committee and Others
Delhi High Court · (2010) 07 DEL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts05 Jul 2010
Commissioner of Income Tax Vs Honda Siel Power Products Ltd.
Delhi High Court · (2010) 235 CTR 336 : (2011) 333 ITR 547 : (2010) 194 TAXMAN 175
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 143(3), 263, 263(1), 80HHC, 80IA
High Courts02 Jul 2010
Sh. Arun Batra Vs Ms. Bimla Devi thru. LRs. and Others
Delhi High Court · (2010) 07 DEL CK 0419
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Income Tax Act, 1961 — Section 19, 296UCSpecific Relief Act, 1963 — Section 16, 20
High Courts02 Jul 2010Dismissed
DDA Vs Jain Rolling Mills
Delhi High Court · (2010) 07 DEL CK 0408
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 7(4), 85(2)
High Courts02 Jul 2010
Director of Income Tax (Exemption) Vs Bagri Foundation
Delhi High Court · (2010) 233 CTR 538 : (2011) 1 ILR Delhi 6 : (2012) 344 ITR 193 : (2010) 192 TAXMAN 309
Civil Procedure Code, 1908 (CPC) — Section 20Income Tax Act, 1961 — Section 10, 11(1), 11(2), 12AA, 143(1)
High Courts02 Jul 2010
P.C. Sharma and Co. Vs Delhi Development Authority
Delhi High Court · (2010) 07 DEL CK 0373
Arbitration Act, 1940 — Section 20, 29, 30, 33
High Courts02 Jul 2010Dismissed
Syeda Afshan Rahman Vs Unoin of India (UOI)
Delhi High Court · (2010) 07 DEL CK 0359
Citizenship Act, 1955 — Section 5, 5(1), 7A, 7A(1), 7D(a)Citizenship Rules, 2009 — Rule 3Constitution of India, 1950 — Article 226