High Courts14 May 2015
Commissioner of Income Tax Vs Velocient Technologies Ltd.
Delhi High Court · (2015) 280 CTR 142 : (2015) 376 ITR 131
Income Tax Act, 1922 - Section 34Income Tax Act, 1961 - Section 143(3), 147, 148, 148(1), 149
COURT ARCHIVE
Delhi High Court judgments, 2015
4,233 judgments · page 125 of 212
High Courts14 May 2015
Hari Durga Travels Vs Commissioner of Trade and Taxes
Delhi High Court · (2015) 7 AD 683 : (2015) 220 DLT 225 : (2015) 51 GST 582
Constitution of India, 1950 - Article 366, 366(29A), 366(29-A), 366(29A) (d)Delhi Value Added Tax Act, 2004 - Section 2(1), 2(1) (zc), 2(zc), 2(zc) (vi), 32Finance Act, 1994 - Section 66, 67, 68
High Courts14 May 2015
MRF Limited Vs Commissioner of Trade and Taxes
Delhi High Court · (2015) 7 AD 493 : (2015) 220 DLT 387 : (2015) 81 VST 461
Central Excises and Salt Act, 1944 - Section 4, 4(4) (d) (ii)Central Sales Tax Act, 1956 - Section 2 (h), 2(h), 3, 3(a), 6ADelhi Sales Tax Act, 1975 - Section 2, 2 (m), 2 (o), 2(m), 2(o)
High Courts14 May 2015
Mitsubishi Electric India Pvt. Ltd. Vs Anup Mittal and Others
Delhi High Court · (2015) 220 DLT 436
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 37 Rule 37, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 - Section 52
High Courts14 May 2015Disposed off
Agya Ram Arora Vs Surjeet Mech. Tools
Delhi High Court · (2015) 8 AD 309 : (2015) 220 DLT 245 : (2015) 150 DRJ 654
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 115Delhi Rent Control Act, 1958 - Section 14(1)(e), 25B(8), 3Land Acquisition Act, 1894 - Section 4, 50, 6, 9
High Courts14 May 2015Dismissed
Khalid Vs State
Delhi High Court · (2015) 6 AD 478
Evidence Act, 1872 - Section 25, 27Penal Code, 1860 (IPC) - Section 201, 302, 34, 392
High Courts14 May 2015
Suresh Chandra Goyal Vs Amit Singhal
Delhi High Court · (2015) ALLMR(Cri) 470 : (2015) 3 BC 659
Contract Act, 1872 - Section 2(d)Criminal Procedure Code, 1973 (CrPC) - Section 251, 281, 313, 482Evidence Act, 1872 - Section 91, 92
High Courts14 May 2015Dismissed
Manish Vs State
Delhi High Court · (2015) 8 AD 498
Criminal Procedure Code, 1973 (CrPC) - Section 311, 313Penal Code, 1860 (IPC) - Section 34, 392, 394, 397
High Courts14 May 2015
H.S. Bedi Vs National Highway Authority of India
Delhi High Court · (2015) 8 AD 565 : (2015) 220 DLT 179 : (2015) 151 DRJ 248
Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, 30Criminal Procedure Code, 1973 (CrPC) - Section 340
High Courts14 May 2015
ITD-ITD CEM JV Vs Commissioner of Trade and Taxes
Delhi High Court · (2015) 221 DLT 417 : (2015) 51 GST 784
Delhi Value Added Tax Act, 2004 - Section 26, 28, 32, 33, 34
High Courts14 May 2015Dismissed
Roshan Bhimrao Patil Vs The Secretary Deptt. of Electronics and IT and Others
Delhi High Court · (2015) 05 DEL CK 0164
High Courts14 May 2015
Guru Harkishan Public School Vs Director of Education and Others
Delhi High Court · (2015) 9 AD 281 : (2015) 221 DLT 448 : (2015) 151 DRJ 24 : (2015) LabIC 4410 : (2015) 4 LLN 660 : (2016) 1 SCT 706
Constitution of India, 1950 - Article 14, 21, 23, 30(1)Delhi School Education Act, 1973 - Section 10, 10, 10, 11, 11, 11
High Courts14 May 2015Allowed
Amulya Mysore Vs National Board of Examination and Others
Delhi High Court · (2015) 150 DRJ 667
High Courts14 May 2015
Eicher Goodearth Ltd. Vs The CIT
Delhi High Court · (2015) 378 ITR 28 : (2015) 233 TAXMAN 285
Income Tax Act, 1961 - Section 14, 36 (1) (iii), 36(1) (iii), 57, 80M
High Courts14 May 2015Allowed
Nadeem Vs The State NCT of Delhi
Delhi High Court · (2015) 05 DEL CK 0135
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 120-B, 201, 302, 364, 364- A
High Courts14 May 2015
Commissioner of Income Tax and Others Vs Ram Kishan Kulwant Rai Charitable Trust and Others
Delhi High Court · (2015) 05 DEL CK 0107
Income Tax Act, 1961 - Section 12A, 12-A, 12AA(3), 13, 2(15)
High Courts14 May 2015Dismissed
Coventry Coil-O-Matic (Haryana) Ltd. Vs Alchemist Asset Reconstructions Co. Ltd. and Others
Delhi High Court · (2015) 3 BC 337 : (2015) 220 DLT 431 : (2015) 150 DRJ 662
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15, 15(1), 16, 17, 17(1)
High Courts14 May 2015Allowed
Rameshwar Lal Vs Escorts Finance Ltd. and Others
Delhi High Court · (2015) 05 DEL CK 0092
Arbitration and Conciliation Act, 1996 - Section 12, 13, 34, 34(2)(b)(ii)Transfer of Property Act, 1882 - Section 106
High Courts14 May 2015Dismissed
Shibli and Others Vs South Delhi Municipal Corporation and Others
Delhi High Court · (2015) 7 AD 565 : (2015) 220 DLT 427
National Capital Territory Of Delhi Laws (Special Provisions) Second Act, 2011 - Section 2