High Courts19 May 2015
Lahmeyer Holding GMBH Vs Deputy Director of Income Tax
Delhi High Court · (2015) 376 ITR 70 : (2015) 232 TAXMAN 829
Income Tax Act, 1961 - Section 143(1), 143(3), 144C, 144C (5), 144C(5)
COURT ARCHIVE
Delhi High Court judgments, 2015
4,233 judgments · page 122 of 212
High Courts19 May 2015
Pepsi Foods Pvt. Ltd. and Others Vs Assistant Commissioner of Income Tax and Others
Delhi High Court · (2015) 277 CTR 470 : (2015) 324 ELT 525 : (2015) 376 ITR 87 : (2015) 232 TAXMAN 78
Central Excises and Salt Act, 1944 - Section 2A, 35C, 35C(2A)Constitution of India, 1950 - Article 14, 226, 227Income Tax Act, 1961 - Section 13, 13(4), 17, 220(6), 253
High Courts19 May 2015Disposed off
Institute of Geoinformatics (P) Ltd. Vs Indian Oil Corporation Ltd. and Others
Delhi High Court · (2015) 05 DEL CK 0086
Arbitration and Conciliation Act, 1996 - Section 11, 11(6)
High Courts19 May 2015Dismissed
State Vs Vinod Kumar Yadav
Delhi High Court · (2015) 05 DEL CK 0071
Criminal Procedure Code, 1973 (CrPC) - Section 313, 378 (1)Penal Code, 1860 (IPC) - Section 302
High Courts19 May 2015Dismissed
Sukhapal Singh and Others Vs Delhi Development Authority and Others
Delhi High Court · (2015) 05 DEL CK 0031
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10National Capital Territory Of Delhi Laws (Special Provisions) Second Act, 2011 - Section 2(c), 3, 3(2), 4Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 2(g), 4(1), 4(2)(b)(i), 5(1), 9
High Courts19 May 2015
The Liquidator Polymerland India P. Ltd. Vs The Deputy Commissioner of Income Tax
Delhi High Court · (2015) 05 DEL CK 0005
High Courts18 May 2015Dismissed
Bhagwan Vs V.R.M. Estates Pvt. Ltd. and Others
Delhi High Court · (2015) 221 DLT 107
Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Delhi Land Reforms Act, 1954 - Section 185, 33, 42
High Courts18 May 2015Disposed off
Sant Kumar Jain Vs State Govt. of NCT of Delhi and Others
Delhi High Court · (2015) 7 AD 527 : (2015) 220 DLT 516 : (2015) 3 JCC 1530
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 164, 320, 482Penal Code, 1860 (IPC) - Section 34, 376, 380, 448, 451
High Courts18 May 2015Disposed off
Indian Bank Vs Rexima Exports Pvt. Ltd. and Others
Delhi High Court · (2015) 221 DLT 253 : (2015) 220 DLT 703
Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 17(1), 19
High Courts18 May 2015Dismissed
University of Delhi Vs Hira Lal Bhola and Others
Delhi High Court · (2015) 05 DEL CK 0312
Constitution of India, 1950 - Article 14Payment of Gratuity Act, 1972 - Section 14, 5, 7, 7 (3-A), 7(7)
High Courts18 May 2015Dismissed
University of Delhi Vs Suresh Kumar Saxena and Others
Delhi High Court · (2015) 05 DEL CK 0311
Constitution of India, 1950 - Article 14Payment of Gratuity Act, 1972 - Section 14, 5, 7, 7 (3-A), 7(7)
High Courts18 May 2015Dismissed
University of Delhi Vs Usha Sharma and Others
Delhi High Court · (2015) 05 DEL CK 0310
Constitution of India, 1950 - Article 14Payment of Gratuity Act, 1972 - Section 14, 5, 7, 7(3-A), 7(7)
High Courts18 May 2015Dismissed
University of Delhi Vs Hem Chand Aggarwal and Others
Delhi High Court · (2015) 05 DEL CK 0309
Constitution of India, 1950 - Article 14Payment of Gratuity Act, 1972 - Section 14, 5, 7, 7(3-A), 7(7)
High Courts18 May 2015Dismissed
Ved Pal and Others Vs State NCT of Delhi and Others
Delhi High Court · (2015) 05 DEL CK 0308
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 115, 186, 302, 307, 34
High Courts18 May 2015Dismissed
Salim Vs The State (Govt. of NCT) Delhi
Delhi High Court · (2015) 05 DEL CK 0307
Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Evidence Act, 1872 - Section 134, 157, 8Penal Code, 1860 (IPC) - Section 109, 120B, 363, 375, 376
High Courts18 May 2015Allowed
Mass Estate (P) Ltd. Vs Lt. Governor of Delhi and Others
Delhi High Court · (2015) 05 DEL CK 0179
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts18 May 2015Dismissed
Raj Kumar Rastogi Vs P.O. Labour Court-X and Others
Delhi High Court · (2015) 221 DLT 242 : (2015) 146 FLR 188 : (2015) LabIC 3916 : (2015) 3 LLJ 55 : (2015) LLR 682
Industrial Disputes Act, 1947 - Section 2(aa), 2(s), 4(4)
High Courts18 May 2015Dismissed
Kanta Devi Vs Sarvodaya Kanya Vidyalaya and Others
Delhi High Court · (2015) 3 LLJ 89
Constitution of India, 1950 - Article 14, 16Criminal Procedure Code, 1973 (CrPC) - Section 144
High Courts18 May 2015Disposed off
UOI Vs Anil Kumar and Others
Delhi High Court · (2015) 146 FLR 195 : (2015) LabIC 4584 : (2015) 3 LLJ 243
Constitution of India, 1950 - Article 14, 16, 226, 227Industrial Disputes Act, 1947 - Section 2(00), 2(a), 2(j), 2(oo), 25F
High Courts18 May 2015Dismissed
Executive Director, School of Open Learning, University of Delhi Vs Arjun Deo Batra and Others
Delhi High Court · (2015) 146 FLR 184
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 151Constitution of India, 1950 - Article 14Payment of Gratuity Act, 1972 - Section 14, 5, 7, 7(3-A), 7(7)