High Courts13 Sept 2010Dismissed
The Commissioner of Income Tax Vs M.G. Motors
Delhi High Court · (2010) 09 DEL CK 0275
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 65 of 197
High Courts13 Sept 2010Allowed
Vikas Saksena Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0246
Coast Guard Act, 1978 — Section 123Constitution of India, 1950 — Article 14, 16
High Courts13 Sept 2010Dismissed
Commissioner of Income Tax Vs Karl Storz Endoscopy India (P) Ltd.
Delhi High Court · (2010) 09 DEL CK 0244
Income Tax Act, 1961 — Section 192, 9
High Courts13 Sept 2010Dismissed
Yogeshwari Kumari Vs Institute of Chartered Accountants of India and Another
Delhi High Court · (2010) 160 CompCas 11 : (2010) 4 CompLJ 142
Chartered Accountants Act, 1949 — Section 21Companies Act, 1956 — Section 2(30), 226, 397, 398Constitution of India, 1950 — Article 226
High Courts13 Sept 2010Dismissed
Satya Vol Venkat Krishna Rao and Others Vs Union of India (UOI) and Others
Delhi High Court · (2010) 4 BC 625
Constitution of India, 1950 — Article 14, 226Protection of Women From Domestic Violence Act, 2005 — Section 23Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14(2), 17, 17(2), 18
High Courts13 Sept 2010
Commissioner of Income Tax Vs Agricultural Produce Marketing Committee
Delhi High Court · (2011) 198 TAXMAN 403
Income Tax Act, 1961 — Section 141(1), 143(2), 260A
High Courts13 Sept 2010Dismissed
Vinod Kumar Vs State NCT of Delhi
Delhi High Court · (2010) 09 DEL CK 0160
High Courts13 Sept 2010
K. Lall Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2010) 09 DEL CK 0159
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 190, 200
High Courts13 Sept 2010Dismissed
Gyan Chandra Gupta Vs State and Others
Delhi High Court · (2010) 09 DEL CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 378(2)
High Courts13 Sept 2010Dismissed
Mool Chand Jain Vs State and Others
Delhi High Court · (2010) 09 DEL CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420
High Courts13 Sept 2010Dismissed
Pearl Drinks Ltd. Vs Commissioner of Central Excise
Delhi High Court · (2011) 2 AD 349 : (2010) 260 ELT 353
Central Excises and Salt Act, 1944 — Section 11AC, 3CENVAT (Credit) Rules, 2004 — Rule 9, 9(1), 9(2)Finance Act, 2004 — Section 88
High Courts13 Sept 2010
Indian Council for Agricultural Research and Others Vs Vipul Raj
Delhi High Court · (2010) 09 DEL CK 0114
Central Civil Services (Conduct) Rules, 1964 — Rule 15, 3(1)Constitution of India, 1950 — Article 320(3)Council of Agricultural Research Rules, 1977 — Rule 18
High Courts13 Sept 2010
Hacienda Farms Pvt. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2011) 239 CTR 212 : (2010) 328 ITR 1 : (2011) 198 TAXMAN 509
Income Tax Act, 1961 — Section 143(3), 260A, 68
High Courts13 Sept 2010
Mahender Kumar Vs State
Delhi High Court · (2010) 09 DEL CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 498A
High Courts13 Sept 2010Dismissed
Mukesh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0065
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 29Constitution of India, 1950 — Article 226
High Courts13 Sept 2010Dismissed
Goldwin Technology (P) Ltd. Vs Electronic Components and Tuners
Delhi High Court · (2010) 172 DLT 334
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 41 Rule 1, 115, 96
High Courts13 Sept 2010Dismissed
Sh. Rajesh Kumar Gambhir, Smt. Seema Gambhir, Soniyal Gambhir and Pappy Gambhir Vs Sh. Trilok Kumar Gambhir
Delhi High Court · (2010) 172 DLT 512
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts13 Sept 2010Allowed
Major Alok Shukla Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0007
Army Rules, 1954 — Rule 16AConstitution Of India, 1950 — Article 14, 16, 226, 311Indian Penal Code, 1860 — Section 302
High Courts10 Sept 2010Dismissed
C.E. Constructions Ltd. Vs Durga Builders Pvt. Ltd.
Delhi High Court · (2010) 172 DLT 354 : (2010) 199 DRJ 205
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 7 Rule 11, 151Companies Act, 1956 — Section 125, 209Constitution of India, 1950 — Article 136
High Courts10 Sept 2010Dismissed
Archie Comic Publications Inc. Vs Purple Creations Pvt. Ltd., Nagji Kheraj Vira, Pankaj Nagji Vira and Dipak Nagji Vira, Directors, Purple Creations Pvt. Ltd.
Delhi High Court · (2010) 172 DLT 234 : (2010) 44 PTC 520
Civil Procedure Code Amendment Act, 1976 — Section 21, 21(1), 21(2), 21(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 12, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 13, 15Copyright Act, 1957 — Section 62, 62(2)