High Courts19 Dec 2016Allowed
Bharti Airtel Ltd. Vs UOI
Delhi High Court · (2017) 291 CurTR 254 : (2017) 236 DLT 30 : (2017) 161 DRJ 37 : (2017) 245 Taxman 80
Income Tax Act, 1961 - Section 195, Section 201(1A)
COURT ARCHIVE
Delhi High Court judgments, 2016
2,648 judgments · page 3 of 133
High Courts19 Dec 2016Disposed Off
In the Matter of : Kullu Valley Leisure Resorts Private Limited and BR Bee Products Private Limited
Delhi High Court · (2017) 1 CompLJ 464
Companies Act, 1956 - Section 391(2), Section 394
High Courts19 Dec 2016Dismissed
Oriental Insurance Company Ltd. Vs Onil Kumar Gulati
Delhi High Court · (2017) 1 TAC 354
Motor Vehicles Act, 1988 - Section 170, Section 173
High Courts19 Dec 2016Disposed Off
In the Matter of : Giesecke and Devrient India Private Limited
Delhi High Court · (2017) 1 CompLJ 458
Companies Act, 1956 - Section 100, Section 101, Section 102, Section 103, Section 391(1), Section 393, Section 394
High Courts19 Dec 2016Disposed Off
In the Matter of : Narmada Asbestos Pipes Private Limited
Delhi High Court · (2017) 1 CompLJ 366
Companies (Court) Rules, 1959 - Rule 6, Rule 9Companies Act, 1956 - Section 391, Section 392, Section 393, Section 394
High Courts19 Dec 2016Allowed
In the matter of: Modtech Projects (India) Private Limited
Delhi High Court · (2017) 2 ADDelhi 278
Companies Act, 1956 - Section 391, Section 394
High Courts19 Dec 2016Allowed
In the Matter of Augere Wireless Broadband India Private Limited and Bharti Airtel Limited
Delhi High Court · (2017) 2 ADDelhi 429 : (2016) 235 DLT 644
Companies Act, 1956 - Section 394
High Courts16 Dec 2016Disposed Off
Ms. Neeru Abrol Vs Chairman and Managing Director National Fertilizers Limited.
Delhi High Court · (2017) 1 CLR 755 : (2017) 152 FLR 565
Constitution of India, 1950 - Article 226NFL Employees (Conduct, Discipline and Appeal) Rules - Rule 35-A, Rule 35-BPayment of Gratuity Act, 1972 - Section 7(4)
High Courts16 Dec 2016Allowed
Manglam Express Cargo Pvt. Ltd Vs Union of India
Delhi High Court · (2017) 1 ADDelhi 791
Constitution of India, 1950 - Article 14, Article 226Contract Act, 1872 - Section 6(2)
High Courts16 Dec 2016Allowed
Dhan Devi Vs Laxmi Devi
Delhi High Court · (2017) 172 AIC 693 : (2017) 236 DLT 41
Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 15(1)
High Courts16 Dec 2016Dismissed
Pooja Taneja Vs The State of NCT of Delhi
Delhi High Court · (2017) 1 ADDelhi 700 : (2017) 1 CriCC 457 : (2017) 236 DLT 12
Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 200, Section 482
High Courts16 Dec 2016Dismissed
The Commissioner, Transport Vs BSC-C&C JV
Delhi High Court · (2017) 1 ADDelhi 181
Arbitration and Conciliation Act, 1996 - Section 34
High Courts16 Dec 2016Dismissed
Subhadara Vs Vijender Singh
Delhi High Court · (2017) 237 DLT 351
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Delhi Land Reforms Act, 1954 - Section 185, Section 186, Section 3(13), Section 8
High Courts16 Dec 2016Allowed
Dap Buildcon Pvt. Ltd. Vs B.B. Lal Aggarwal
Delhi High Court · (2017) 1 ADDelhi 708
Civil Procedure Code, 1908 (CPC) - Order 37
High Courts15 Dec 2016Dismissed
Pradeep Chikkara Vs The State
Delhi High Court · (2017) 1 JCC 729
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts15 Dec 2016Allowed
Kapil Jain Vs Lt. Governor of Delhi
Delhi High Court · (2017) 236 DLT 261
Land Acquisition Act, 1894 - Section 11A
High Courts15 Dec 2016Dismissed
Commissioner of Income Tax Delhi Vs Late Sh. K.M. Bijli Thru Lr''s
Delhi High Court · (2017) 1 ADDelhi 372 : (2017) 390 ITR 402
High Courts15 Dec 2016Disposed Off
Rajesh and Vs State
Delhi High Court · (2017) 1 ADDelhi 225 : (2017) 236 DLT 157 : (2017) 1 DMC 76
Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304B, Section 498A
High Courts15 Dec 2016Dismissed
Buddhi Vidhatajan Kalyan Samiti Vs Union of India
Delhi High Court · (2017) 236 DLT 15
Constitution of India, 1950 - Article 226
High Courts15 Dec 2016Dismissed
Sravanthi Infratech Private Limited Vs Tricolite Electrical Industries Limited
Delhi High Court · (2017) 2 ADDelhi 236 : (2017) 237 DLT 589
Arbitration and Conciliation Act, 1996 - Section 11(6)Companies Act, 1956 - Section 433