Constitution of India, 1950 — Article 19, 19(1), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 179, 99APenal Code, 1860 (IPC) — Section 124A, 153A, 153B

Read judgment

High Courts01 Sept 2010Dismissed

DLF Universal Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2010) 09 DEL CK 0373

Read judgment

High Courts01 Sept 2010Dismissed

Union of India (UOI) and Others Vs A.K. Verma

Delhi High Court · (2010) 09 DEL CK 0327

Administrative Tribunals Act, 1985 — Section 19

Read judgment

High Courts01 Sept 2010

Commissioner of Income Tax Vs Basti Sugar Mills Co. (Ltd.)

Delhi High Court · (2010) 09 DEL CK 0301

Income Tax Act, 1961 — Section 36(1)

Read judgment

High Courts01 Sept 2010

J.M. Agrawal Tobacco Co. Pvt. Ltd. Vs Ravindra and Co.

Delhi High Court · (2010) 09 DEL CK 0193

Read judgment

High Courts01 Sept 2010

Commissioner of Income Tax Vs Smt. Pushpawati

Delhi High Court · (2010) 235 CTR 467 : (2010) 327 ITR 490 : (2010) 194 TAXMAN 436

Income Tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 143(1), 263, 64, 64(1)

Read judgment

High Courts01 Sept 2010Dismissed

Mr. Abhinav Gupta Vs JCB India Limited and Others

Delhi High Court · (2010) 119 DRJ 397

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Information Technology Act, 2000 — Section 43, 46, 61, 66

Read judgment

High Courts01 Sept 2010Dismissed

Mr. Manjunath Hedge and Others Vs Jaypee Brothers Medical Publishers (P) Ltd.

Delhi High Court · (2010) 44 PTC 534

Civil Procedure Code, 1908 (CPC) — Section 11, 151, 24Contract Act, 1872 — Section 25, 27Delhi High Court Act, 1966 — Section 10

Read judgment

High Courts01 Sept 2010Dismissed

Sharad Kumar Pandey Vs Mamta Pandey

Delhi High Court · (2010) 171 DLT 565 : (2010) 2 DMC 600 : (2010) 118 DRJ 625 : (2010) 7 RCR(Criminal) 1389

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 10, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(4), 13, 14, 18

Read judgment

High Courts01 Sept 2010Dismissed

Sh. Madan Lal (Since Deceased Smt. Ramrameshwari Devi and Others), Sh. Krishan Gopal and Sh. Manohar Lal Sharma both Vs Sh. Ram Parshad (Since Deceased through his legal Heirs. Smt. Nirmala Devi (Wife) and Others)

Delhi High Court · (2011) 162 PLR 32

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 5, Order 20 Rule 5, Order 7 Rule 11, 151Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts01 Sept 2010Dismissed

Pumpkin Studio Pvt. Ltd. Vs S. Harjnder Singh Chadha (H.U.F.) through its Karta, S. Harjinder Singh Chaddha

Delhi High Court · (2010) 171 DLT 679

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1(5), Order 14 Rule 1(6), Order 7 Rule 11, Order 8 Rule 6AConstitution of India, 1950 — Article 226, 227

Read judgment

High Courts01 Sept 2010

Commissioner of Income Tax Vs Mr. Fedders Lloyed Corpn. (P) Ltd.

Delhi High Court · (2010) 09 DEL CK 0067

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17(1)Income Tax Act, 1961 — Section 154, 32A

Read judgment

High Courts01 Sept 2010Dismissed

Niaz Mohammad Vs The State (Govt. of NCT of Delhi) and Another

Delhi High Court · (2010) 09 DEL CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts01 Sept 2010Allowed

Civtech Engineers Pvt. Ltd. Vs M.N. Securities (P) Ltd. and Another

Delhi High Court · (2010) 09 DEL CK 0010

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Contract Act, 1872 — Section 229

Read judgment

High Courts31 Aug 2010Allowed

Union of India (UOI) and Others Vs H.L. Gulati

Delhi High Court · (2010) 08 DEL CK 0326

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1), 3(2)Central Civil Services (Pension) Rules, 1972 — Rule 69, 9, 9(1), 9(2)

Read judgment

High Courts31 Aug 2010Allowed

Mohit Kumar Vs Himalayan Institute Hospital Trust

Delhi High Court · (2010) 172 DLT 716 : (2010) 119 DRJ 285 : (2011) 162 PLR 24

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

Read judgment

High Courts31 Aug 2010

M.M. Rai Khanna and Another Vs The State and Another

Delhi High Court · (2010) 08 DEL CK 0309

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 173(2), 250Penal Code, 1860 (IPC) — Section 34, 415, 420, 467, 468

Read judgment