High Courts14 Aug 2014
Pepsico India Holdings Private Limited Vs Assistant Commissioner of Income Tax and Others
Delhi High Court · (2014) 08 DEL CK 0349
Income Tax Act, 1961 - Section 132(1) 132(4A)(i) 132A 143(3) 153(c)
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 82 of 195
High Courts14 Aug 2014Allowed
Bimla Vs Anil Kumar Arora
Delhi High Court · (2014) 08 DEL CK 0315
Civil Procedure Code, 1908 (CPC) — Section 10, 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts14 Aug 2014
Pepsico India Holdings Private Limited Vs Assistant Commissioner of Income Tax
Delhi High Court · (2014) 270 CTR 467 : (2015) 370 ITR 295
Income Tax Act, 1961 — Section 132(1), 132(4A)(i), 132A, 143(3), 153(c)
High Courts14 Aug 2014
Reddys Laboratories Ltd. Vs Union of India
Delhi High Court · (2014) 309 ELT 423 : (2015) 31 GSTR 93
Central Excises and Salt Act, 1944 — Section 1(2), 11B, 35E(2), 35EE, 4Companies Act, 1956 — Section 233BCustoms Act, 1962 — Section 14
High Courts14 Aug 2014Disposed Off
Ashok Bansal Vs State
Delhi High Court · (2015) 213 DLT 427 : (2014) 3 DMC 304 : (2014) 3 JCC 2129
Evidence Act, 1872 — Section 113-BPenal Code, 1860 (IPC) — Section 304-B, 306, 34, 406, 498-A
High Courts14 Aug 2014Dismissed
Armed Forces Tribunal (PB) Bar Association Vs Union of India
Delhi High Court · (2014) 08 DEL CK 0219
Armed Forces Tribunals Act, 2007 — Section 41, 43Constitution of India, 1950 — Article 14, 246, 323ACourt Fees Act, 1870 — Section 35
High Courts14 Aug 2014Allowed
David Kenneth Hambly Vs Pinto Kumar
Delhi High Court · (2015) 1 AD 321 : (2015) 214 DLT 480 : (2014) 144 DRJ 461
Guardians and Wards Act, 1890 — Section 10, 13, 17, 7, 8Hindu Minority and Guardianship Act, 1956 — Section 4(b), 6, 6(a)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41, 41(5), 41(5)(c)
High Courts14 Aug 2014Dismissed
U.P. Petroleum Traders Association Vs Union of India
Delhi High Court · (2014) 310 ELT 460
Constitution of India, 1950 — Article 226Legal Metrology Act, 2009 — Section 11, 12, 4, 5, 5(1)
High Courts14 Aug 2014Disposed Off
Dinesh Kumar Vs State NCT of Delhi
Delhi High Court · (2015) 213 DLT 709
Evidence Act, 1872 — Section 113A, 113B, 113-B, 4Penal Code, 1860 (IPC) — Section 302, 304B, 304-B, 304-B(1), 306
High Courts14 Aug 2014Dismissed
Mukesh Kumar Vs State NCT of Delhi
Delhi High Court · (2014) 212 DLT 304 : (2014) 3 DMC 1 : (2014) 3 JCC 2094
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts14 Aug 2014
Joginder Vs The State (NCT of Delhi)
Delhi High Court · (2014) 08 DEL CK 0175
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 120, 25, 34, 356, 379
High Courts14 Aug 2014Dismissed
Spread Info Tech Consultants Pvt. Ltd. Vs ZTE Kangxun Telecom Co. India Pvt. Ltd.
Delhi High Court · (2014) 08 DEL CK 0169
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 2, Order 38 Rule 5, Order 6 Rule 17, Order 7 Rule 11, 151
High Courts14 Aug 2014Allowed
Ashwini Kumar Verma Vs A.K. Tandon
Delhi High Court · (2015) 214 DLT 389
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Court Fees Act, 1870 — Section 13Specific Relief Act, 1963 — Section 24, 24(b), 24(c)
High Courts14 Aug 2014
Director of Income Tax (international Tax) Vs Copal Research Limited
Delhi High Court · (2014) 270 CTR 223 : (2015) 371 ITR 114 : (2014) 226 TAXMAN 226
Income Tax Act, 1961 — Section 115JB, 195, 201(1A), 245N, 245R
High Courts14 Aug 2014
Rahul Vs State
Delhi High Court · (2014) 08 DEL CK 0139
Penal Code, 1860 (IPC) — Section 308, 34, 392, 411
High Courts14 Aug 2014
Union Public Service Commission Vs Manoj Kumar Singh
Delhi High Court · (2014) 08 DEL CK 0114
Right to Information Act, 2005 — Section 8(1), 8(1)(d), 8(1)(d)
High Courts14 Aug 2014
Aftab Ahmed Vs Lt. Governor-Cum-Administrator
Delhi High Court · (2014) 144 DRJ 454
Hindu Succession Act, 1956 — Section 3(f), 4
High Courts14 Aug 2014
Madhukar Khosla Vs Assistant Commissioner of Income Tax
Delhi High Court · (2014) 367 ITR 165
Income Tax Act, 1961 — Section 142(1), 143(1), 143(3), 147, 148
High Courts13 Aug 2014
Mankind Pharma Ltd. Vs Mankind Food & Beverage Pvt. Ltd. and Others
Delhi High Court · (2014) 08 DEL CK 0351
High Courts13 Aug 2014
Charu Home Products (P.) Ltd. Vs Commissioner of Income Tax-1
Delhi High Court · (2015) 229 TAXMAN 576