High Courts26 Aug 2010
The Commissioner of Income Tax Vs Modi Industries Limited
Delhi High Court · (2010) 327 ITR 570
Income Tax Act, 1961 — Section 256(1), 32, 32(1), 34, 40A(5)
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 75 of 197
High Courts26 Aug 2010Dismissed
Commissioner of Income Tax Vs Front Line Securities Ltd.
Delhi High Court · (2010) 08 DEL CK 0185
Companies Act, 1956 — Section 18(1)(A)Income Tax Act, 1961 — Section 73
High Courts26 Aug 2010
Mukandi Lal Chauhan and Others Vs MCD and Others
Delhi High Court · (2010) 08 DEL CK 0182
High Courts26 Aug 2010Dismissed
Ram Chander Rathi Vs Rajinder Parshad
Delhi High Court · (2010) 08 DEL CK 0127
Limitation Act, 1963 — Article 113
High Courts26 Aug 2010
Commissioner of Income Tax Vs Nalwa Sons Investments Ltd.
Delhi High Court · (2010) 235 CTR 209 : (2010) 327 ITR 543 : (2010) 194 TAXMAN 387
Income Tax Act, 1961 — Section 115JB, 115JB(5), 143(3), 148, 2(24)
High Courts26 Aug 2010
Piramal Healthcare Limited (Formerly Known as Nicholas Piramal India Ltd.) Vs DiaSorin S.p.A.
Delhi High Court · (2010) 172 DLT 131
Administration of Justice Act, 1956 — Section 1Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11
High Courts26 Aug 2010Allowed
Union of India (UOI) Vs Ram Pal Singh and Others
Delhi High Court · (2010) 08 DEL CK 0044
All India Institute of Medical Sciences Act, 1956 — Section 11, 13, 14All India Institute of Medical Sciences Rules, 1958 — Rule 7, 7(1)Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 2010Dismissed
Diesel Service Centre Vs Bharat Petroleum Corporation Ltd.
Delhi High Court · (2010) 08 DEL CK 0043
High Courts25 Aug 2010Allowed
Harcharan Singh Hazooria Vs Kulwant Singh Hazooria and Others
Delhi High Court · (2011) 178 DLT 415
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Aug 2010Dismissed
Vinay Rai Vs Anil Rai
Delhi High Court · (2010) 08 DEL CK 0336
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 2 Rule 2, Order 7 Rule 11, 151Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 41
High Courts25 Aug 2010Dismissed
Shri Shyam Babu Vs Govt. of NCT of Delhi
Delhi High Court · (2010) 08 DEL CK 0322
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25F, 33A
High Courts25 Aug 2010Dismissed
Laxmi Cable Co. and Another Vs The State and Another
Delhi High Court · AIR 2011 Delhi 308
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts25 Aug 2010Dismissed
Ram Singh and Others Vs Sohinder Singh Bedi
Delhi High Court · (2010) 08 DEL CK 0310
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2), Order 41 Rule 5(3), Order 41 Rule 5(4)
High Courts25 Aug 2010Dismissed
Municipal Corporation of Delhi Vs Shri Sardari Mal Rattan Lal Jain Trust (Regd.)
Delhi High Court · (2010) 08 DEL CK 0279
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 115(4), 124, 169, 170, 447
High Courts25 Aug 2010
Sushil Kumar Sharma Vs State
Delhi High Court · (2010) 08 DEL CK 0268
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Aug 2010
Rattan Pal Vs State of NCT of Delhi
Delhi High Court · (2010) 08 DEL CK 0267
Penal Code, 1860 (IPC) — Section 323, 376(2)
High Courts25 Aug 2010Allowed
Mrs. Jaya Bhandari and Others Vs Malhan Builders and Others
Delhi High Court · (2010) 172 DLT 99 : (2011) 121 DRJ 370
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 23, 51, 52Foreign Exchange Regulation Act, 1973 — Section 31
High Courts25 Aug 2010Dismissed
Mother Dairy Fruits and Vegetables Pvt. Ltd. and Another Vs Maa Baisnavi Enterprises and Others
Delhi High Court · (2010) 172 DLT 229 : (2010) 44 PTC 20
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts25 Aug 2010Dismissed
Ritz Theatre Vs Income Tax Officer
Delhi High Court · (2010) 236 CTR 246 : (2010) 194 TAXMAN 544
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 148, 254
High Courts25 Aug 2010Dismissed
Skol Breweries Vs Unisafe Technologies
Delhi High Court · (2010) 44 PTC 209
Trade Marks Act, 1999 — Section 11, 22, 29, 29(3), 29(4)