High Courts15 May 2015Dismissed
Sagar Apartment Flat Owners Scty. Vs Sequoia Const P. Ltd.
Delhi High Court · (2015) 05 DEL CK 0289
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2A, Order 39 Rule 2AContempt of Courts Act, 1971 - Section 10, 12
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 3,680 of 6,863
High Courts15 May 2015Disposed off
Star India Pvt. Ltd. Vs Telecom Regulatory Authority of India
Delhi High Court · (2015) 7 AD 86 : (2015) 150 DRJ 429
Constitution of India, 1950 - Article 226Telecom Regulatory Authority of India Act, 1997 - Section 36
High Courts15 May 2015Dismissed
Deepshikha and Others Vs Medical Council of India and Others
Delhi High Court · (2015) 150 DRJ 387
Constitution of India, 1950 - Article 14, 19Indian Medical Council Act, 1956 - Section 33Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2(i), 2(o), 2(t), 32, 33
High Courts15 May 2015Dismissed
All India Ex-Servicemen Bank Employees Federation (Regd.) Vs The Chairman, State Bank of India and Others
Delhi High Court · (2015) 05 DEL CK 0184
Constitution of India, 1950 - Article 16(4), 16(4-A)
High Courts15 May 2015Allowed
Ram Niwas Vs State (Govt. of NCT) of Delhi
Delhi High Court · (2015) 05 DEL CK 0182
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 374(2)Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, 302, 34
High Courts15 May 2015Dismissed
Shadab Shakil Vs Guru Gobind Singh Indraprastha University and Others
Delhi High Court · (2015) 5 AD 1 : (2016) 1 ESC 269
High Courts15 May 2015
IRCON International Ltd. Vs Deputy Commissioner of Income Tax
Delhi High Court · (2015) 278 CTR 127 : (2015) 377 ITR 503 : (2015) 232 TAXMAN 595
Income Tax Act, 1961 - Section 143(3), 2(14), 2(24), 2(47), 260A
High Courts15 May 2015Allowed
Trinity Auto Components Ltd. Vs Union of India and Others
Delhi High Court · (2015) 05 DEL CK 0158
Constitution of India, 1950 - Article 226Negotiable Instruments Act, 1881 (NI) - Section 138Sick Industrial Companies (Special Provisions) Act, 1985 - Section 18(4), 19, 3(1)(o)
High Courts15 May 2015Dismissed
Home Cable Network Pvt. Ltd. Vs Media Pro Enterprise India Pvt. Ltd. and Others
Delhi High Court · (2015) 05 DEL CK 0119
Telecom Regulatory Authority of India Act, 1997 - Section 20
High Courts15 May 2015
Commissioner of Value Added Tax Vs Abhishek Electricals
Delhi High Court · (2015) 05 DEL CK 0108
Delhi Value Added Tax Act, 2004 - Section 35(2), 74, 74(7), 74(7)(a), 74(7)(b)
High Courts15 May 2015
Akil and Others Vs State NCT of Delhi
Delhi High Court · (2015) 05 DEL CK 0097
Criminal Procedure Code, 1973 (CrPC) - Section 160, 313Evidence Act, 1872 - Section 134Penal Code, 1860 (IPC) - Section 34, 356, 379, 392, 397
High Courts15 May 2015Allowed
Yogesh Malik and Others Vs State and Others
Delhi High Court · (2015) 05 DEL CK 0096
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 120-B, 307, 34, 342, 384
High Courts15 May 2015Disposed off
Avnish Jain and Others Vs State (NCT of Delhi) and Others
Delhi High Court · (2015) 7 AD 598 : (2015) 3 BC 310 : (2016) 1 Crimes 546 : (2015) 220 DLT 341
Criminal Procedure Code, 1973 (CrPC) - Section 204, 205, 239, 251, 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts15 May 2015Dismissed
Sukumar Chand Jain Vs Delhi State Industrial and Infrastructure Development Corporation Ltd.
Delhi High Court · (2015) 05 DEL CK 0084
High Courts14 May 2015Allowed
H.N. Wadhwa Vs Punjab National Bank and Others
Delhi High Court · (2015) 10 AD 414 : (2015) 220 DLT 385
Constitution of India, 1950 - Article 226
High Courts14 May 2015
Commissioner of Income Tax Vs Velocient Technologies Ltd.
Delhi High Court · (2015) 280 CTR 142 : (2015) 376 ITR 131
Income Tax Act, 1922 - Section 34Income Tax Act, 1961 - Section 143(3), 147, 148, 148(1), 149
High Courts14 May 2015
Hari Durga Travels Vs Commissioner of Trade and Taxes
Delhi High Court · (2015) 7 AD 683 : (2015) 220 DLT 225 : (2015) 51 GST 582
Constitution of India, 1950 - Article 366, 366(29A), 366(29-A), 366(29A) (d)Delhi Value Added Tax Act, 2004 - Section 2(1), 2(1) (zc), 2(zc), 2(zc) (vi), 32Finance Act, 1994 - Section 66, 67, 68
High Courts14 May 2015
MRF Limited Vs Commissioner of Trade and Taxes
Delhi High Court · (2015) 7 AD 493 : (2015) 220 DLT 387 : (2015) 81 VST 461
Central Excises and Salt Act, 1944 - Section 4, 4(4) (d) (ii)Central Sales Tax Act, 1956 - Section 2 (h), 2(h), 3, 3(a), 6ADelhi Sales Tax Act, 1975 - Section 2, 2 (m), 2 (o), 2(m), 2(o)
High Courts14 May 2015
Mitsubishi Electric India Pvt. Ltd. Vs Anup Mittal and Others
Delhi High Court · (2015) 220 DLT 436
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 37 Rule 37, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 - Section 52
High Courts14 May 2015Disposed off
Agya Ram Arora Vs Surjeet Mech. Tools
Delhi High Court · (2015) 8 AD 309 : (2015) 220 DLT 245 : (2015) 150 DRJ 654
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 115Delhi Rent Control Act, 1958 - Section 14(1)(e), 25B(8), 3Land Acquisition Act, 1894 - Section 4, 50, 6, 9