High Courts08 May 2017
DIRECTOR OF INCOME TAX (EXEMPTIONS) Vs VISHWA HINDU PARISHAD
Delhi High Court · (2017) 05 DEL CK 0057
Income Tax Act, 1961, Section 11, Section 11, Section 11, Section 11, Section 142(1), Section 142(1),
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 3,447 of 6,909
High Courts08 May 2017
Ashok Bajaj Vs Government of NCT of Delhi & Ors.
Delhi High Court · (2017) 05 DEL CK 0056
Code of Civil Procedure, 1908, Order 7Rule 11
High Courts08 May 2017
AMBUJA CEMENTS LTD. Vs SERVICE TAX COMMISSIONERATE, DELHI
Delhi High Court · (2017) 05 DEL CK 0055
Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartCentral Excise Act, 1944, Section 35G - Appeal to High Court
High Courts08 May 2017Dismissed
Chandan Mishra Vs Union of India & ors.
Delhi High Court · (2017) 05 DEL CK 0054
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts08 May 2017
NEW INDIA ASSURANCE COMPANY LTD. Vs RAKESH AND ORS.
Delhi High Court · (2017) 05 DEL CK 0053
Employees Compensation Act, 1923, Section 30
High Courts08 May 2017Allowed
GANESH RAM BHATT Vs SHARDA DEVI SANSKRIT VIDYAPEETH AND ANR.
Delhi High Court · (2017) 05 DEL CK 0052
Constitution of India, Article 21 - Amendment of the ScheduleCode of Civil Procedure, 1908, Order 22Rule 9 -Delhi School Education Act
High Courts08 May 2017Dismissed
NAVEEN JINDAL Vs M/S ZEE MEDIA CORPORATION LTD & ANR
Delhi High Court · (2017) 05 DEL CK 0051
Code of Civil Procedure, 1908, Section 30, Order 11Rule 14 - Power to order discovery and the likeEvidence Act, 1872, Section 65,
High Courts08 May 2017Dismissed
M/S OZONE BUILDERS AND DEVELOPERS PVT LTD Vs M/S OMWAY BUILD ESTATE PRIVATE LTD & ORS
Delhi High Court · (2017) 05 DEL CK 0050
Arbitration and Conciliation Act, 1996, Section 34 -Rajasthan Tenancy Act, 1955, Section 42
High Courts08 May 2017Disposed Off
Sandeep Sindhwani Vs Govt of NCT of Delhi
Delhi High Court · (2017) 05 DEL CK 0007
High Courts05 May 2017Disposed Of
Dy. Syed Ahmed Vs Director (E-I), First Appellate Authority And Anr
Delhi High Court · (2017) 05 DEL CK 0224
High Courts05 May 2017
SOMNATH BOBAL & ORS Vs STATE ( NCT OF DELHI)
Delhi High Court · (2017) 05 DEL CK 0049
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts05 May 2017
ROHIT TANDON Vs ENFORCEMENT DIRECTORATE
Delhi High Court · (2017) 05 DEL CK 0048
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S
High Courts05 May 2017Dismissed
Kirti Azad Vs Narinder Batra & Anr
Delhi High Court · (2017) 05 DEL CK 0047
Constitution Of India, 1950 — Article 102(2), 105, 105(2)Code Of Civil Procedure, 1908 — Order 43, Order 43 Rule 1, Order 7 Rule 1(a), Order 7 Rule 10, Order 7 Rule 11
High Courts05 May 2017
HINDUSTAN CONSTRUCTION COMPANY LTD. Vs IRCON INTERNATIONAL LTD.
Delhi High Court · (2017) 05 DEL CK 0046
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts05 May 2017Dismissed
MAHESH KUMAR, & ORS. Vs SOUTH DELHI MUNICIPAL CORPORATION, & ORS.
Delhi High Court · (2017) 05 DEL CK 0045
High Courts05 May 2017
BACHAN SINGH KUMAR Vs STATE & ORS
Delhi High Court · (2017) 05 DEL CK 0044
Code of Criminal Procedure, 1973, Section 340 - Procedure in cases mentioned in Section 195
High Courts05 May 2017
THE NEW INDIA ASSURANCE CO. LTD. Vs NAYYR & ANR.
Delhi High Court · (2017) 05 DEL CK 0043
Employees Compensation Act, 1923, Section 30
High Courts05 May 2017Allowed
Principal Commissioner of Income-Tax Vs Mahesh Wood Products Pvt. Ltd.
Delhi High Court · (2017) 394 ITR 312
Income Tax Act, 1961 - Section 153A, Section 269SS, Section 269T, Section 271D, Section 271E, Section 275(1)(c)
High Courts04 May 2017Disposed off
MANPOWER BUREAU Vs ASSISTANT PROVIDENT FUND COMMISSIONER
Delhi High Court · (2017) 05 DEL CK 0042
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountEmployees Provident Funds and Miscellaneous Provisions Act, 1952,
High Courts04 May 2017
SANJEET Vs STATE
Delhi High Court · (2017) 05 DEL CK 0041
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 354, Section 509,