High Courts05 Oct 2016Allowed
Woodward Governor (India) Ltd. - Petitioner @HASH Assistant Commissioner of Income Tax
Delhi High Court · (2016) 389 ITR 50
Income Tax Act, 1961 - Section 147, Section 148
COURT ARCHIVE
Delhi High Court judgments, 2016
2,648 judgments · page 21 of 133
High Courts05 Oct 2016Allowed
Subhash Chander Bhatia Vs Raj Kumar Bhatia
Delhi High Court · (2016) 160 DRJ 342
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts05 Oct 2016Dismissed
Jasmeet Singh Marwah - Petitioner @HASH State of NCT of Delhi and Others
Delhi High Court · (2017) 170 AIC 682 : (2017) 1 CriCC 129 : (2016) 234 DLT 482 : (2016) 4 JCC 2476
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 441
High Courts05 Oct 2016Dismissed
Om Prakash Taneja Vs Raj Kumar
Delhi High Court · (2016) ACD 1072 : (2016) 4 JCC 246
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts05 Oct 2016Allowed
Krishan Kumar Vs State
Delhi High Court · (2016) 4 JCC 2538
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 34, Section 498A
High Courts05 Oct 2016Dismissed
Himanshu Bhalla Vs State
Delhi High Court · (2016) 4 JCC 2511
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)
High Courts05 Oct 2016Disposed Off
Deepak Jain Vs Kamal Garg
Delhi High Court · (2016) 160 DRJ 161
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6
High Courts05 Oct 2016Dismissed
Sh. Lakhmi Chand Vs Sh. Karan Singh
Delhi High Court · (2016) 160 DRJ 102
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts05 Oct 2016Allowed
M/s Woodward Governor (India) Ltd. - Petitioner @HASH Commr of Income Tax-XVII and Others
Delhi High Court · (2016) 389 ITR 65
Income Tax Act, 1961 - Section 264, Section 271C
High Courts04 Oct 2016Dismissed
Brigh. Krishna Nandan, VSM (Retd.) - Petitioner @HASH State Govt. of NCT of Delhi and Others
Delhi High Court · (2016) 9 ADDelhi 37 : (2016) 234 DLT 14 : (2016) 4 JCC 214
Criminal Procedure Code, 1973 (CrPC) - Section 311, Section 313, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts04 Oct 2016Disposed Off
M/s. R.B. Saxena and Sons - Petitioner @HASH Mahindra Logistics Ltd.
Delhi High Court · (2016) 9 ADDelhi 41 : (2017) 2 RAJ 644
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts04 Oct 2016Dismissed
Nirulas Corner House Pvt. Ltd. - Petitioner @HASH Jitender Kumar Pant
Delhi High Court · (2017) 1 CLR 453 : (2017) 152 FLR 280 : (2016) LabLR 1234
Constitution of India, 1950 - Article 226
High Courts04 Oct 2016Disposed Off
Vicky @ Sunny Vs Govt. of NCT of Delhi
Delhi High Court · (2016) 4 JCC 2528
Arms Act, 1959 - Section 25Evidence Act, 1872 - Section 24, Section 25, Section 26, Section 27, Section 28, Section 30Penal Code, 1860 (IPC) - Section 302, Section 325, Section 34, Section 365
High Courts04 Oct 2016Allowed
Mukesh Jain Vs Union of India
Delhi High Court · (2016) 235 DLT 1
Land Acquisition Act, 1894 - Section 4
High Courts04 Oct 2016Dismissed
Ramani Tangri Vs M/s Nutech Packaging
Delhi High Court · (2017) ACD 10 : (2017) 2 DCR 151 : (2016) 235 DLT 2
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141
High Courts04 Oct 2016Disposed Off
Kent Ro System Limited Vs Kent Air Eco Corporation Letd. Lp
Delhi High Court · (2016) 10 ADDelhi 314 : (2017) 3 RAJ 433
Specific Relief Act, 1963 - Section 37, Section 38
High Courts03 Oct 2016Dismissed
Aita Ram Vs Hindustan Times Limited
Delhi High Court · (2017) 1 CLR 456
Constitution of India, 1950 - Article 226
High Courts03 Oct 2016Dismissed
Rohit Kumar Vs Union of India
Delhi High Court · (2017) 236 DLT 201
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts03 Oct 2016Dismissed
M/s Mekaster Engineering Ltd. Vs IDBI Bank Limited
Delhi High Court · (2017) 2 ADDelhi 453 : (2017) 200 CompCas 316
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4), Section 35, Section 37Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15(1), Section 16, Secti
High Courts03 Oct 2016Allowed
M/s GKB Optolab Pvt. Ltd. - Appellant @HASH Dinesh Batra and Another
Delhi High Court · (2017) 169 AIC 816 : (2016) 234 DLT 53
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 18, Order 9 Rule 13