High Courts20 Jan 2015Allowed

Acura Glass Tiles Enterprises Vs S.S. Ray

Delhi High Court · (2015) 2 BC 184 : (2015) 218 DLT 238

Criminal Procedure Code, 1973 (CrPC) - Section 281, 311, 313, 315, 378Evidence Act, 1872 - Section 137, 138Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139
High Courts19 Jan 2015

Commissioner of Income Tax Vs Kiran Kapoor

Delhi High Court · (2015) 3 AD 528 : (2015) 274 CTR 343 : (2015) 372 ITR 321 : (2015) 231 TAXMAN 474

Central Excises and Salt Act, 1944 - Section 2(f)Copyright Act, 1957 - Section 2(ffc)Income Tax Act, 1961 - Section 10A, 10B, 10B(2), 10B(2)(i), 10BB
High Courts19 Jan 2015Dismissed

Chandan Vs Dipti

Delhi High Court · (2015) 4 AD 198 : (2015) 217 DLT 383 : (2015) 1 DMC 528

Civil Procedure Code, 1908 (CPC) - Section 151Family Courts Act, 1984 - Section 19(1)Hindu Marriage Act, 1955 - Section 13-B
High Courts19 Jan 2015Disposed off

Symed Labs Ltd. Vs Glenmark Pharmaceuticals Ltd.

Delhi High Court · (2015) 61 PTC 485

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11Evidence Act, 1872 - Section 106, 58Patents Act, 1970 - Section 104-A, 41(2)
High Courts19 Jan 2015Dismissed

Purna Nand Vs Union of India

Delhi High Court · (2015) 01 DEL CK 0136

Arbitration and Conciliation Act, 1996 - Section 34, 34(2), 37Contract Act, 1872 - Section 73, 75