High Courts19 Nov 2010Dismissed
Asharfi Lal Vs The Management of Delhi Cloth Mills
Delhi High Court · (2011) 2 LLJ 629 : (2011) LLR 118
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25O
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 28 of 197
High Courts19 Nov 2010Dismissed
Ansal Properties and Industries Ltd. Presently Known as (Ansal Properties and Infrastructure Ltd.) Vs Commissioner of Income Tax (Central-I)
Delhi High Court · (2012) 347 ITR 647
Income Tax Act, 1961 — Section 2(24), 66(1)
High Courts19 Nov 2010Dismissed
Union of India (UOI) and Others Vs Sh. Irshad Wali
Delhi High Court · (2010) 11 DEL CK 0306
All India Services (Conduct) Rules, 1968 — Rule 20, 3(1)All India Services (Discipline and Appeal) Rules, 1969 — Rule 10(1), 8Central Industrial Security Force Rules, 2001 — Rule 37
High Courts19 Nov 2010Dismissed
Yogender Vs Surender Singh
Delhi High Court · (2010) 11 DEL CK 0292
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts19 Nov 2010Dismissed
Dr. Shrikant Kaushika Vs State and Another
Delhi High Court · (2010) 11 DEL CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 473, 482Penal Code, 1860 (IPC) — Section 186, 323, 34, 342, 353
High Courts19 Nov 2010Dismissed
O.P. Chhabra Vs State thru. CBI
Delhi High Court · (2010) 120 DRJ 555
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 2, 20
High Courts19 Nov 2010Dismissed
Nihal Akhtar @ Chun Chun Vs State (NCT) of Delhi
Delhi High Court · (2010) 11 DEL CK 0236
Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 392, 397, 482
High Courts19 Nov 2010Dismissed
Ansal Properties and Industries Ltd. Vs Commissioner of Income Tax (Central-I)
Delhi High Court · (2011) 238 CTR 126 : (2011) 196 TAXMAN 45
Income Tax Act, 1961 — Section 2(24), 55(2), 66(1)
High Courts19 Nov 2010Allowed
Commissioner of Income Tax Vs Govind Nagar Sugar Ltd.
Delhi High Court · (2011) 1 AD 640
Companies Act, 1956 — Section 145(2), 209, 4A, 617Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7QIncome Tax Act, 1961 — Section 36(1), 43B
High Courts19 Nov 2010Disposed Off
HCL Corporation Limited and Slocum Investments (Delhi) Private Limited. Vs Guddu Investments (Pondi) Private Limited.
Delhi High Court · (2010) 11 DEL CK 0193
Companies Act, 1956 — Section 235, 251, 391, 394
High Courts19 Nov 2010Disposed Off
MAST Mobile Media Pvt. Ltd. Vs Mediasoft Solutions Ltd.
Delhi High Court · (2011) 1 CompLJ 238
Companies Act, 1956 — Section 235, 251, 391, 392, 393
High Courts19 Nov 2010Disposed Off
Hella Engineering Private Limited Vs Hella India Electronics Private Limited
Delhi High Court · (2010) 11 DEL CK 0189
Companies Act, 1956 — Section 235, 251, 391, 394
High Courts19 Nov 2010Disposed Off
Sonitek Computers Private Limited Vs Atma Ram Gupta and Others
Delhi High Court · (2010) 174 DLT 339
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 10
High Courts19 Nov 2010Disposed Off
Gayatri Devi and Others Vs Union of India (UOI)
Delhi High Court · (2010) 11 DEL CK 0185
Motor Vehicles Act, 1939 — Section 110CC, 19, 2(1), 3, 3(1)
High Courts19 Nov 2010Dismissed
Harinder Pal Singh Vs State and Others
Delhi High Court · (2010) 11 DEL CK 0184
Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 299
High Courts19 Nov 2010Dismissed
Rajvir Vs State and Another
Delhi High Court · (2010) 11 DEL CK 0183
Succession Act, 1925 — Section 263, 299
High Courts19 Nov 2010Disposed Off
Devsons Pvt. Ltd. Vs Commissioner of Income Tax and Others Commissioner of Income Tax Vs Devsons Logistics Pvt. Ltd.
Delhi High Court · (2011) 241 CTR 344 : (2010) 329 ITR 483 : (2011) 196 TAXMAN 21
Income Tax Act, 1961 — Section 133, 143, 271
High Courts19 Nov 2010Disposed Off
Bilt Paper Holdings Limitd, Solaris Holdings Limited and KCT Papers Limited Vs Avantha Holdings Limited
Delhi High Court · (2010) 11 DEL CK 0173
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts19 Nov 2010
Aman Resorts Limited Vs Mr. Deepak Narula and Another
Delhi High Court · (2011) 45 PTC 329
Trade Marks Act, 1938 — Section 4Trade Marks Act, 1999 — Section 29(2), 29(4), 29(5), 30, 34
High Courts19 Nov 2010
Tikka Shatrujit Singh and Others Vs Brig. Sukhjit Singh and Another
Delhi High Court · (2011) 1 ILR Delhi 704
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96Constitution (Twenty-Sixth Amendment) Act, 1971 — Article 291, 362Constitution of India, 1950 — Article 365, 372