High Courts21 Feb 2018Dismissed
COMMISSIONER OF INCOME TAX, DELHI Vs M/S. MGF INDIA LTD.
Delhi High Court · (2018) 02 DEL CK 0058
Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A, Section 115JA, Section
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Delhi High Court judgments
1,38,161 judgments · page 3,267 of 6,909
High Courts21 Feb 2018Allowed
MASTER TANMAY Vs SANSKRITI SCHOOL AND ANR.
Delhi High Court · (2018) 02 DEL CK 0057
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Feb 2018Allowed
BAJAJ ALLIANZ GENERAL INSUREANCE CO LTD Vs DEVKI NADAN KUMAR & ANR
Delhi High Court · (2018) 02 DEL CK 0056
Code of Civil Procedure, 1908, Order 41Rule 27, Order 11Rule 14 -Indian Penal Code, 1860, Section 279,
High Courts21 Feb 2018
UPL LIMITED Vs PRADEEP SHARMA & ANR
Delhi High Court · (2018) 02 DEL CK 0055
Patents Act, 1970, Section 3, Section 8, Section 107, Section 10(4), Section 117G - What are not Inventions - Information and underta
High Courts20 Feb 2018Disposed Of
Rajesh Mahajan Vs Panav Mahajan & Anr
Delhi High Court · (2018) 02 DEL CK 0491
Code Of Criminal Procedure, 1973 — Section 125
High Courts20 Feb 2018Disposed Of
HT Media Limited Vs Deputy Labour Commissioner & Anr
Delhi High Court · (2018) 02 DEL CK 0490
Constitution Of India, 1950 — Article 226Working Journalists & Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2)
High Courts20 Feb 2018Disposed Of
Ht Media Limited Vs Deputy Labour Commissioner & Anr
Delhi High Court · (2018) 02 DEL CK 0475
Constitution Of India, 1950 — Article 226Working Journalists & Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2)
High Courts20 Feb 2018Dismissed
Rahul Bhargava Vs State (Nct) Of Delhi & Anr
Delhi High Court · (2018) 02 DEL CK 0474
Protection Of Women From Domestic Violence Act, 2005 — Section 2(s), 3, 12, 17, 18, 19, 20, 22, 23, 27Indian Penal Code, 1860 — Section 34, 406, 498ACode Of Criminal Procedure, 1973 — Section 482
High Courts20 Feb 2018Dismissed
Airports Authority Of India Vs M/S Sikka Associates
Delhi High Court · (2018) 02 DEL CK 0472
Arbitration And Conciliation Act, 1996 — Section 34, 34(2), 37Commercial Courts Act, 2015 — Section 13Indian Contract Act, 1872 — Section 29, 60
High Courts20 Feb 2018Dismissed
Manoj Kumar & Anr Vs State (Govt Of Nct Of Delhi)
Delhi High Court · (2018) 02 DEL CK 0471
Indian Penal Code, 1860 — Section 34, 302, 482Code Of Criminal Procedure, 1973 — Section 161, 215, 313
High Courts20 Feb 2018Allowed
Commissioner Of Income Tax Vs M/S Prasidh Leasing Ltd
Delhi High Court · (2018) 02 DEL CK 0470
Income Tax Act, 1961 — Section 2(22), 2(2)(c), 2(22)(e), 133A, 260A
High Courts20 Feb 2018Disposed Of
D B Corp. Ltd Vs Government Of N.C.T. Delhi And Ors
Delhi High Court · (2018) 02 DEL CK 0469
Working Journalists & Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2)
High Courts20 Feb 2018Disposed Of
Royal Babu @ Milan Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2018) 02 DEL CK 0467
Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 164Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 8
High Courts20 Feb 2018Disposed Of
Amit Kotnala Vs State (Nct Of Delhi)
Delhi High Court · (2018) 02 DEL CK 0466
Indian Penal Code, 1860 — Section 34, 323, 376, 506
High Courts20 Feb 2018Dismissed
Aakriti Tiwari Vs State (Govt Of Nct Of Delhi) & Ors.
Delhi High Court · (2018) 02 DEL CK 0465
Constitution Of India, 1950 — Article 14
High Courts20 Feb 2018Disposed Of
Annat Jain & Anr Vs Union Of India And Ors
Delhi High Court · (2018) 02 DEL CK 0464
Companies Act, 2013 — Section 164(2)(a), 252
High Courts20 Feb 2018Dismissed
‘A’ Vs State & Anr.
Delhi High Court · (2018) 02 DEL CK 0463
Indian Penal Code, 1860 — Section 354, 376, 377, 506Code Of Criminal Procedure, 1973 — Section 164
High Courts20 Feb 2018Dismissed
Rajesh Poddar Vs Bar Council Of Delhi And Anr
Delhi High Court · (2018) 02 DEL CK 0462
Constitution Of India, 1950 — Article 14, 16Advocate Act, 1961 — Section 3(2), 16
High Courts20 Feb 2018Dismissed
R.S. Verma Vs Sports Authority Of India And Ors
Delhi High Court · (2018) 02 DEL CK 0461
Administrative Tribunal’s Act, 1985 — Section 20(2)(b), 21, 21(1)(b)