High Courts09 Dec 2014
Commissioner of Income Tax Vs Subodh Gupta
Delhi High Court · (2014) 12 DEL CK 0314
Income Tax Act, 1961 — Section 260A, 40A(3), 44AD
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 13 of 195
High Courts09 Dec 2014
Commissioner of Income Tax Vs S. Pritam Singh
Delhi High Court · (2014) 12 DEL CK 0313
Income Tax Act, 1961 — Section 132, 158BC
High Courts09 Dec 2014
Sigma Generators Pvt. Ltd. Vs Oriental Bank of Commerce
Delhi High Court · (2015) 1 AD 375 : (2015) 217 DLT 622
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4), 14
High Courts09 Dec 2014
Federation of Indian Mineral Industries (FIMI) Vs Union of India
Delhi High Court · (2015) 147 DRJ 137
Constitution of India, 1950 — Article 14, 16, 20(1), 226Cotton Textiles Cess Act, 1948 — Section 3Mines and Minerals (Development and Regulation) Act, 1957 — Section 8, 8(2), 8(3)
High Courts09 Dec 2014
Rajpal Vs GNCT of Delhi
Delhi High Court · (2014) 12 DEL CK 0182
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20, 3(13)(b), 36, 42
High Courts09 Dec 2014
Anmol Kumar Vs Union of India
Delhi High Court · (2015) 147 DRJ 491
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32
High Courts09 Dec 2014
Shyam Lal Vs The Financial Commissioner
Delhi High Court · (2014) 12 DEL CK 0155
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Delhi Land Reforms Act, 1954 — Section 187, 84, 85
High Courts09 Dec 2014
Government of N.C.T. Delhi Vs Shweta Tripathi
Delhi High Court · (2014) 12 DEL CK 0140
Constitution of India, 1950 — Article 14, 16(1), 42Maternity Benefits Act, 1961 — Section 5(3)
High Courts09 Dec 2014
Dharamvir Walia Vs Dhani Ram
Delhi High Court · (2014) 12 DEL CK 0111
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 26, 27
High Courts09 Dec 2014
Manoj Garg Vs Union of India
Delhi High Court · (2015) 1 AD 705
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Foreign Exchange Management Act, 1999 — Section 37
High Courts09 Dec 2014
Tata Aig General Insurance Co. Ltd. Vs Shibu V. Pillai
Delhi High Court · (2014) 12 DEL CK 0045
High Courts09 Dec 2014
Ardee Infrastructure Pvt. Ltd. Vs Anuradha Bhatia
Delhi High Court · (2015) 1 AD 297
Arbitration and Conciliation Act, 1996 — Section 17, 9
High Courts09 Dec 2014
Indian Medical Association Vs Ministry of Labour and Employment
Delhi High Court · (2015) 144 FLR 505 : (2015) 1 LLJ 578
Constitution of India, 1950 — Article 233Employees State Insurance Act, 1948 — Section 13, 13(c), 4, 4(h)
High Courts09 Dec 2014
Ramesh Mehto Vs State
Delhi High Court · (2014) 12 DEL CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 300, 304
High Courts08 Dec 2014
Union of India Vs Jagmohan Sahni
Delhi High Court · (2014) 12 DEL CK 0405
Constitution of India, 1950 — Article 226
High Courts08 Dec 2014
Sanjeev Arora Vs The State
Delhi High Court · (2015) 1 JCC 1
Criminal Procedure Code, 1973 (CrPC) — Section 164, 439, 482Penal Code, 1860 (IPC) — Section 323, 354-B, 365, 376, 377
High Courts08 Dec 2014
Manu Khosla Vs Union of India
Delhi High Court · (2014) 12 DEL CK 0348
Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 67
High Courts08 Dec 2014
Resham Devi Vs Vijaya Bank
Delhi High Court · (2014) 12 DEL CK 0339
Constitution of India, 1950 — Article 14, 16, 226, 32
High Courts08 Dec 2014
Beam Estates Pvt. Ltd. Vs UOI
Delhi High Court · (2014) 12 DEL CK 0330
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts08 Dec 2014
Amarjeet Singh Vs Land Acquisition Collector (South)
Delhi High Court · (2014) 12 DEL CK 0320
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)