High Courts12 Apr 2010
Commissioner of Income Tax Vs Modi Telecommunication Ltd.
Delhi High Court · (2010) 325 ITR 291 : (2010) 195 TAXMAN 284
Income Tax Act, 1961 — Section 36(1)
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 140 of 197
High Courts12 Apr 2010Dismissed
Devender Kumar Aggarwal Vs State NCT of Delhi
Delhi High Court · (2010) 04 DEL CK 0015
Companies Act, 1956 — Section 391, 392Criminal Procedure Code, 1973 (CrPC) — Section 498
High Courts12 Apr 2010
R.N. Bhat Vs Life Insurance Corporation of India and Others
Delhi High Court · (2010) 04 DEL CK 0014
Constitution of India, 1950 — Article 226, 311Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 21, 24, 39(1)Penal Code, 1860 (IPC) — Section 420
High Courts09 Apr 2010Dismissed
Sonya Ghosh Vs Union of India (UOI) and Others
Delhi High Court · (2010) 6 SLR 778
High Courts09 Apr 2010Dismissed
Jai Prakash Narain Vs Delhi High Court and Others
Delhi High Court · (2010) 169 DLT 166 : (2010) 5 SLR 34
Central Civil Services (Conduct) Rules, 1964 — Rule 18, 3Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 308, 343, 384, 386
High Courts09 Apr 2010
Commissioner of Income Tax Vs D.D. Axles P. Ltd.
Delhi High Court · (2010) 323 ITR 558 : (2010) 195 TAXMAN 277
Income Tax Act, 1961 — Section 132, 132(1), 132(3), 158BE(1), 260A
High Courts09 Apr 2010Disposed Off
Anil Kumar Goyal Vs State (N.C.T. of Delhi)
Delhi High Court · (2010) 04 DEL CK 0256
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Apr 2010Dismissed
Delhi Transport Corporation, New Delhi Vs Sh. Kamal Kumar Ahuja
Delhi High Court · (2010) 04 DEL CK 0206
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 13(2)
High Courts09 Apr 2010Dismissed
CIT Vs D.D. Axles P. Ltd.
Delhi High Court · (2010) 04 DEL CK 0193
Income Tax Act, 1961 — Section 132(1), 158(B), 260(A)
High Courts09 Apr 2010Dismissed
Samir Thapar Vs Union of India and Others
Delhi High Court · (2011) 7 RCR(Civil) 2559
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts09 Apr 2010Dismissed
Ram Shankar Vs Industrial Tribunal No. II and Another
Delhi High Court · (2010) 3 LLJ 752
Industrial Disputes Act, 1947 — Section 10, 33, 33(2), 33A
High Courts09 Apr 2010Allowed
Abdul Samad Vs Smt. Panchi thru. L.Rs.
Delhi High Court · (2010) 04 DEL CK 0129
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, Order 9 Rule 13Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 15(7)
High Courts09 Apr 2010Dismissed
Ram Dulari thru. L.Rs.'' Vs Om Parkash Gupta and Another
Delhi High Court · (2010) 04 DEL CK 0128
Civil Procedure Code, 1908 (CPC) — Section 151, 152Delhi Rent Control Act, 1958 — Section 14, 38
High Courts09 Apr 2010Dismissed
Splendor Landbase Limited Vs Mirage Infra Limited and Another
Delhi High Court · (2010) 169 DLT 126 : (2010) 4 ILR Delhi 631
Arbitration Act, 1940 — Section 14, 16, 20Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 15
High Courts09 Apr 2010Dismissed
Commissioner of Income Tax Vs Vijay Singh
Delhi High Court · (2010) 323 ITR 446 : (2011) 201 TAXMAN 135
High Courts09 Apr 2010Allowed
I.B. Singh Vs State
Delhi High Court · (2010) 04 DEL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts09 Apr 2010
Dev Raj @ Polar Vs State Govt. of NCT of Delhi
Delhi High Court · (2010) 04 DEL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 299, 300, 302, 325
High Courts09 Apr 2010Dismissed
Union of India (UOI) Vs Sh. Wilson Massey and Others
Delhi High Court · (2010) 04 DEL CK 0062
High Courts09 Apr 2010Dismissed
Om Prakash and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 126 FLR 191
Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 4(5)
High Courts09 Apr 2010
Kimsuk Krishna Sinha Vs Securities and Exchange Board of India and Others
Delhi High Court · (2010) 155 CompCas 295 : (2010) 100 SCL 197
Companies Act, 1956 — Section 247, 55A, 55A(1), 62, 63Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482