High Courts28 Mar 2016Disposed off
Crown Height Owners Welfare Association Vs Jacksons Developers Private Limited and Others
Delhi High Court · (2016) 4 ADDelhi 508 : (2016) 229 DLT 19
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2016
2,648 judgments · page 82 of 133
High Courts28 Mar 2016Dismissed
Manan Chand Vs State and Others
Delhi High Court · (2016) 03 DEL CK 0036
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 251, Section 281, Section 313, Section 397
High Courts23 Mar 2016Disposed Off
M/s Espn Star Sports Mauritius S.N.C. Et Compagnie (Now Known As Ess Advertising (Mauritius) S.N.C Et Compagnie) - Petitioner @HASH The Union of India and Another
Delhi High Court · (2016) 290 CurTR 49 : (2016) 388 ITR 383
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 144C
High Courts23 Mar 2016Disposed off
Anant Raj Agencies Pvt. Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (2016) 229 DLT 6
Constitution of India, 1950 - Article 14, Article 19Delhi Municipal Corporation Act, 1957 - Section 331, Section 332, Section 333, Section 334, Section 335, Section 336, Section 337, Section 340
High Courts23 Mar 2016Dismissed
Ritika Private Limited Vs Biba Apparels Private Limited
Delhi High Court · (2016) 230 DLT 109 : (2016) 2 MIPR 166
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 7 Rule 11Copyright Act, 1957 - Section 13, Section 13(1)(a), Section 14(c), Section 14(c)(1), Section 14(c)(iii), Section 15, Section 15(1), Section 15(2), Section 2, Section 2(c)
High Courts23 Mar 2016Allowed
Suman Bulk Movers and Others Vs Indian Oil Corporation Limited (IOCL)
Delhi High Court · (2016) 3 BC 145 : (2016) 229 DLT 175 : (2016) 157 DRJ 450
High Courts23 Mar 2016Dismissed
Subhadara Vs Surender Singh and Others
Delhi High Court · (2016) 6 ADDelhi 18 : (2016) 229 DLT 188 : (2016) 157 DRJ 409 : (2016) 156 DRJ 401
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Delhi Land Reforms Act, 1954 - Section 185, Section 186, Section 3(12), Section 48, Section 50, Section 52, Section 8, Section 84Hindu Succession Act, 1956 - Section 4
High Courts23 Mar 2016Allowed
Commissioner of Income Tax Vs Janata Party
Delhi High Court · (2016) 4 ADDelhi 377 : (2016) 285 CurTR 144 : (2016) 383 ITR 146
Income Tax Act, 1961 - Section 11, Section 139 (4B), Section 139(1), Section 139(4B), Section 139(5), Section 13A, Section 14, Section 142, Section 142 (1), Section 142(1), Section 143, Section 143(2), Section 144, Section 145, Section 2(24)(iia), Sec
High Courts23 Mar 2016Dismissed
Wular Trust and Others Vs Additional Director of Wealth Tax (Exemp.) and Others
Delhi High Court · (2016) 4 ADDelhi 286
Income Tax Act, 1961 - Section 11, Section 11 (1) (d), Section 11 (1) (ii), Section 11 (5), Section 11(5), Section 12A (a), Section 13 (1) (d), Section 139Wealth Tax Act, 1957 - Section 10 (2) (b), Section 14 (1), Section 17, Section 5 (1) (i
High Courts23 Mar 2016Dismissed
Goodwill Appartment Pvt. Ltd. Vs Velvet Apple Hotels Pvt Ltd.
Delhi High Court · (2016) 231 DLT 14
High Courts23 Mar 2016Dismissed
Anukriti Dubey Vs Partha Kansabanik and Others
Delhi High Court · (2016) 229 DLT 84 : (2016) 2 DMC 1 : (2016) 2 HLR 525 : (2016) 3 JCC 2096 : (2016) 2 RajdhaniLR 388 : (2016) 3 RCRCivil 440 : (2016) 3 RCRCriminal 284
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Constitution of India, 1950 - Article 142Hindu Adoptions and Maintenance Act, 1956 - Section 18
High Courts23 Mar 2016Dismissed
Raisuddin Vs Gulshan and Others
Delhi High Court · (2016) 163 AIC 525 : (2016) 2 CivCC 622 : (2016) 229 DLT 7 : (2016) 2 DMC 26 : (2016) 156 DRJ 608 : (2016) 3 RCRCivil 360
High Courts23 Mar 2016Disposed Off
Vijay Manchanda Vs State of NCT Delhi and another
Delhi High Court · (2016) ACD 491 : (2016) 156 DRJ 676
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Mar 2016Disposed Off
M/s Society Standing for All Youth Mass Awareness and another Vs Union of India and Others
Delhi High Court · (2016) 229 DLT 17 : (2016) 156 DRJ 649
Constitution of India, 1950 — Article 139
High Courts23 Mar 2016Disposed Off
Ramesh Lal Dogra Vs Delhi Metro Rail Corporation Ltd. and Others
Delhi High Court · (2016) 156 DRJ 615
Delhi Metro Rail Corporation (General Conditions of Service) Rules — Rule 7.1, 8.5
High Courts23 Mar 2016Disposed Off
Harish Dubey Vs Ankur Jain
Delhi High Court · (2016) 1 RajdhaniLR 455
High Courts23 Mar 2016Disposed Off
Vijay Gupta Vs Commissioner of Income Tax Delhi-XIII
Delhi High Court · (2017) 291 CurTR 517 : (2016) 386 ITR 643
Income Tax Act, 1961 - Section 154, 264
High Courts23 Mar 2016Disposed off
Bhola Nath Sharma and Others Vs Union of India and Others
Delhi High Court · (2016) 229 DLT 142 : (2016) 156 DRJ 537
Land Acquisition Act, 1894 - Section 10, Section 11, Section 15, Section 16, Section 17, Section 17(1), Section 18, Section 19, Section 22(1), Section 23, Section 23(1), Section 23(1-A), Section 23(2), Section 24, Section 27, Section 28, Section 3(b),
High Courts23 Mar 2016Disposed Off
Commissioner of Income Tax Delhi-XI Vs Indian National Congress (I)/All India Congress Committee
Delhi High Court · (2016) 6 ADDelhi 271 : (2016) 285 CurTR 97 : (2016) 383 ITR 99
Income Tax Act, 1922 - Section 4(3)(v)Income Tax Act, 1961 - Section 10, Section 10 (23C)(via), Section 11, Section 139(4B), Section 13A, Section 13-A, Section 13A(1), Section 13B, Section 14, Section 142(1), Section 143, Section 143(2), Sect