COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 71 of 195

High Courts03 Sept 2014

Shakti Singh Vs Union of India

Delhi High Court · (2014) 09 DEL CK 0245

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High Courts03 Sept 2014

Harley Vs State

Delhi High Court · (2014) 4 JCC(Narcotics) 195

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(b), 21(c), 23, 24

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High Courts03 Sept 2014

Lea International Limited Vs Assistant Director of Income Tax

Delhi High Court · (2015) 273 CTR 515 : (2015) 230 TAXMAN 245

Income Tax Act, 1961 — Section 10(8A), 143(2), 260A, 271(1)(c)

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High Courts03 Sept 2014Disposed Off

Kamlesh Mittal Vs Oriental Insurance Co. Ltd.

Delhi High Court · (2014) 3 JCC 2177

Motor Vehicles Act, 1988 — Section 140, 163A, 166

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High Courts03 Sept 2014Disposed Off

Ajay Malhotra Vs State Govt of Delhi

Delhi High Court · (2014) 09 DEL CK 0228

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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High Courts03 Sept 2014Disposed Off

Association of Self Financing Institutions Vs Guru Gobind Singh Indraprastha University

Delhi High Court · (2014) 09 DEL CK 0222

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High Courts03 Sept 2014

Commissioner of Income Tax-I Vs Bumi Hiway (I) P. Ltd.

Delhi High Court · (2015) 273 CTR 11

Income Tax Act, 1961 — Section 271G, 92CA(3), 92D, 92D(3)

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High Courts03 Sept 2014

Commissioner of Income Tax Vs SVP Industries Ltd.

Delhi High Court · (2014) 09 DEL CK 0150

Central Excises and Salt Act, 1944 — Section 3, 4Income Tax Act, 1961 — Section 145, 145A, 145A(b)

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High Courts03 Sept 2014

Commissioner of Central Excise Vs Ram Udyog

Delhi High Court · (2014) 310 ELT 259 : (2014) 48 GST 110

Central Excises and Salt Act, 1944 — Section 35, 35(B), 35A, 35B, 35B(IA)

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High Courts03 Sept 2014

Mahman Singh Vs State NCT of Delhi

Delhi High Court · (2014) 09 DEL CK 0112

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 335, 506

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High Courts03 Sept 2014

Kamla Nijhawan Vs Sushil Kumar Nijhawan

Delhi High Court · (2015) 215 DLT 386 : (2014) 145 DRJ 186

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5, 151Evidence Act, 1872 — Section 58, 68Succession Act, 1925 — Section 124

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High Courts03 Sept 2014Disposed Off

Diageo Brands B.V. Vs Khoday Breweries Ltd.

Delhi High Court · (2015) 214 DLT 453 : (2014) 60 PTC 56

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 9Specific Relief Act, 1963 — Section 38(3), 41(h)Trade Marks Act, 1999 — Section 154, 18, 18, 19, 19

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High Courts03 Sept 2014