COURT ARCHIVE

Delhi High Court judgments, 2010

3,927 judgments · page 29 of 197

High Courts19 Nov 2010Dismissed

C.G. Pillai Vs Swaran Dhawan (since deceased) through L.R.

Delhi High Court · (2010) 11 DEL CK 0150

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Delhi Rent Control Act, 1958 — Section 50Transfer of Property Act, 1882 — Section 106, 113, 116

Read judgment

High Courts19 Nov 2010

All India J.D. Educational Society Vs Director General of Income Tax (Exemptions)

Delhi High Court · (2011) 237 CTR 9 : (2011) 338 ITR 218 : (2011) 198 TAXMAN 443

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(23C), 12(A), 143(3), 80(G)

Read judgment

High Courts19 Nov 2010Allowed

Pawan Kumar Jain and Others Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2010) 11 DEL CK 0014

Read judgment

High Courts18 Nov 2010Dismissed

Sanjeev Kumar Mittal Vs The State

Delhi High Court · (2010) 174 DLT 214 : (2011) 121 DRJ 328 : (2011) 7 RCR(Criminal) 2111

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 215

Read judgment

High Courts18 Nov 2010Disposed Off

New India Assurance Co. Ltd Vs Omwati and Others

Delhi High Court · (2010) 11 DEL CK 0316

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts18 Nov 2010Disposed Off

Smt. Manju Devi and Another Vs Sri Gautam and Another

Delhi High Court · (2010) 120 DRJ 550

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts18 Nov 2010Dismissed

Commissioner of Income Tax Vs C.J. International Hotels Ltd.

Delhi High Court · (2011) 197 TAXMAN 230

Income Tax Act, 1961 — Section 143(2), 147, 22, 23, 27

Read judgment

High Courts18 Nov 2010Disposed Off

Council of Institute of Chartered Accountants of India Vs Kul Rattan Bhasin and Another

Delhi High Court · (2012) 169 CompCas 103 : (2011) 183 DLT 648 : (2012) 112 SCL 7

Advocates Act, 1961 — Section 35Chartered Accountants Act, 1949 — Section 2(2), 2(2)(i)(ii), 21, 21(1), 21(3)

Read judgment

High Courts18 Nov 2010Disposed Off

Dewan Singh Vs Government of NCT of Delhi and Others

Delhi High Court · AIR 2011 Delhi 76 : (2010) 120 DRJ 530

Constitution of India, 1950 — Article 226Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 18, 4, 6Land Acquisition Act, 1894 — Section 11, 18, 21, 22, 23

Read judgment

High Courts18 Nov 2010Disposed Off