High Courts22 Dec 2014Disposed off
Virender Kumar Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2015) 1 AD 405
Delhi School Education Act, 1973 - Section 10, 10(1)
COURT ARCHIVE
Delhi High Court judgments, 2014
4,115 judgments · page 4 of 206
High Courts22 Dec 2014
Commissioner of Income Tax Central II Vs Home Developers P. Ltd.
Delhi High Court · (2014) 12 DEL CK 0387
Income Tax Act, 1961 — Section 131, 132, 260A, 269SS, 271D
High Courts22 Dec 2014Disposed off
Sky Hawk International School Vs Poonam Kumari and Others
Delhi High Court · (2015) 1 AD 415
High Courts22 Dec 2014
Vimla Mitra Vs Kishan Chand Mitra
Delhi High Court · (2014) 12 DEL CK 0361
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(a)Evidence Act, 1872 — Section 116
High Courts22 Dec 2014
In Re: Hespera Real Estate Private Limited
Delhi High Court · (2014) 12 DEL CK 0346
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts22 Dec 2014
Novateur Electric and Digital Systems Private Limited Vs INDO Simon Electric Private Limited
Delhi High Court · (2015) 61 PTC 333
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 149, 151Evidence Act, 1872 — Section 65A
High Courts22 Dec 2014
Surinder Kumar Vs Ranjit Singh
Delhi High Court · (2014) 12 DEL CK 0280
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 117, 81, 81(1), 82, 82(a)
High Courts22 Dec 2014
Commissioner of Income Tax-VI Vs Tupperware India Pvt. Ltd.
Delhi High Court · (2015) 1 AD 775 : (2015) 229 TAXMAN 318
Central Excises and Salt Act, 1944 - Section 4Income Tax Act, 1961 - Section 194C 195 30 31 32
High Courts22 Dec 2014
In Re: Inter Globe Aviation Limited
Delhi High Court · (2014) 12 DEL CK 0244
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts22 Dec 2014
In Re: Pee Aar Automotive Pvt. Ltd.
Delhi High Court · (2014) 12 DEL CK 0243
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts22 Dec 2014
Ramesh Choudhary Vs Union Public Service Commission
Delhi High Court · (2014) 12 DEL CK 0235
Constitution of India, 1950 — Article 226
High Courts22 Dec 2014
Ex. Const. Satbir Singh Vs National Capital Territory of Delhi
Delhi High Court · (2015) 1 AD 537
Constitution of India, 1950 — Article 14Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50
High Courts22 Dec 2014
Radhey Shyam Vs State
Delhi High Court · (2015) 1 AD 381 : (2015) 1 JCC 297
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 106, 114, 6
High Courts22 Dec 2014
Commissioner of Income Tax-XIII Vs Hitesh Bansal
Delhi High Court · (2014) 12 DEL CK 0221
Income Tax Act, 1961 — Section 40A, 40A(3)
High Courts22 Dec 2014
In Re: Pinnacle Vision Care Private Limited
Delhi High Court · (2014) 12 DEL CK 0220
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts22 Dec 2014
Vikram Bakshi Vs MC Donald''s India Pvt. Ltd.
Delhi High Court · (2014) 12 DEL CK 0135
Arbitration and Conciliation Act, 1996 — Section 11, 44, 45, 48, 5Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20, 9Companies Act, 1956 — Section 397, 397, 398, 399, 400
High Courts22 Dec 2014
Commissioner of Income Tax Vs Harig India Limited
Delhi High Court · (2015) 1 AD 477 : (2015) 275 CTR 369 : (2015) 370 ITR 424
Central Excises and Salt Act, 1944 — Section 2(f)Income Tax Act, 1961 — Section 10A, 10B, 260A, 28, 80HHC
High Courts22 Dec 2014
The Commissioner of Income Tax Vs Shiv Raj Gupta
Delhi High Court · (2015) 273 CTR 353 : (2015) 372 ITR 337
Constitution of India, 1950 — Article 16(g), 19(1)(g)Income Tax Act, 1961 — Section 10, 10(5A), 10A, 10AA, 10B
High Courts22 Dec 2014
Parveen Kumar Beniwal Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 12 DEL CK 0126
Arms Act, 1959 — Section 17, 17(3), 18Constitution of India, 1950 — Article 14, 19, 21, 226Penal Code, 1860 (IPC) — Section 302, 323, 336, 34, 341
High Courts22 Dec 2014
Gurnam Singh Vs Union of India
Delhi High Court · (2015) 5 AD 31 : (2015) 217 DLT 586
Constitution of India, 1950 — Article 226, 227