High Courts04 May 2010Disposed Off
B.B. Goel Vs Union of India and Another
Delhi High Court · (2010) 05 DEL CK 0210
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 125 of 197
High Courts04 May 2010Dismissed
Shri Rajpal Manchanda Vs Sh. Braham Tej Singh and Others
Delhi High Court · (2010) 05 DEL CK 0204
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100
High Courts04 May 2010Dismissed
Commissioner of Income Tax Vs Salora International Ltd.
Delhi High Court · (2010) 191 TAXMAN 145
Income Tax Act, 1961 — Section 115JAA, 143(1), 154, 234B, 234C
High Courts04 May 2010Dismissed
MCD Vs Kanta Rani Kumar
Delhi High Court · (2010) 05 DEL CK 0176
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226
High Courts04 May 2010Allowed
Birendra Singh Vs Union of India and Others
Delhi High Court · (2010) 05 DEL CK 0167
High Courts04 May 2010Allowed
Brahm Prakash Vs Chando Devi and Others
Delhi High Court · (2010) 05 DEL CK 0155
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 7 Rule 11, 11, 151Constitution of India, 1950 — Article 226, 32Delhi Rent Control Act, 1958 — Section 14(1)
High Courts04 May 2010Disposed Off
Commissioner of Income Tax Vs Punj Lloyd Ltd.
Delhi High Court · (2010) 05 DEL CK 0125
Income Tax Act, 1961 — Section 80HHB
High Courts04 May 2010Allowed
Joginder Singh Verma Vs Haryana Power Generation Corporation Ltd. and Others
Delhi High Court · (2010) 05 DEL CK 0117
High Courts04 May 2010Dismissed
Steel Authority of India Vs Western Bulk Carriers KS
Delhi High Court · (2010) 05 DEL CK 0100
Arbitration and Conciliation Act, 1996 — Section 13(5), 16(5), 28(1), 28(3), 34
High Courts04 May 2010Dismissed
The Commissioner of Income Tax Vs C.L. Rae
Delhi High Court · (2010) 05 DEL CK 0058
Income Tax Act, 1961 — Section 132, 254(2)
High Courts04 May 2010Dismissed
Ladley Mohan Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0035
Constitution of India, 1950 — Article 12, 14, 16, 311General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 14
High Courts04 May 2010
Mukesh Vs State
Delhi High Court · (2010) 05 DEL CK 0006
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 438, 439, 442Customs Act, 1962 — Section 45
High Courts03 May 2010Dismissed
Jamil Vs State
Delhi High Court · (2010) 2 Crimes 547
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304, 34, 394
High Courts03 May 2010Dismissed
DTC Vs Vijender Singh
Delhi High Court · (2010) 05 DEL CK 0360
Constitution of India, 1950 — Article 226
High Courts03 May 2010Dismissed
Commissioner of Income Tax Vs Denso Haryana (P) Ltd.
Delhi High Court · (2011) 201 TAXMAN 34
Companies Act, 1956 — Section 294, 37(1)Income Tax Act, 1961 — Section 115(J)B, 263
High Courts03 May 2010Dismissed
Rakoor Industries P. Ltd. Vs R.L. Bali Income Tax Officer and Others
Delhi High Court · (2011) 332 ITR 56 : (2011) 203 TAXMAN 107
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 May 2010Allowed
Vikas Polymers Vs Commissioner of Customs
Delhi High Court · (2010) 260 ELT 56
High Courts03 May 2010Dismissed
Commissioner of Income Tax Vs Denso Haryana (P.) Ltd.
Delhi High Court · (2011) 12 TAXMAN 222
Companies Act, 1956 — Section 294Income Tax Act, 1961 — Section 115J, 115JB, 263, 37(1)
High Courts03 May 2010
Commissioner of Income Tax Vs HPS Social Welfare Foundation
Delhi High Court · (2010) 235 CTR 330 : (2010) 329 ITR 310 : (2011) 198 TAXMAN 63
Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 260A