COURT ARCHIVE

Delhi High Court judgments

1,36,370 judgments · page 3,781 of 6,819

High Courts19 Sept 2014

Rajiv Chanana Vs Dy. Director,Directorate of Enforcement

Delhi High Court · (2015) 316 ELT 422

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 307, 420Prevention of Money-Laundering Act, 2002 — Section 2(1), 25, 26, 3, 5

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High Courts19 Sept 2014

Jitender Mahawar Vs State

Delhi High Court · (2014) 4 JCC 2583

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High Courts19 Sept 2014Disposed Off

Rajesh Sharma Vs Delhi Transport Corporation

Delhi High Court · (2014) 09 DEL CK 0141

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13, 7

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High Courts19 Sept 2014Dismissed

Planet M. Retail Ltd. Vs Select Infrastructure Pvt. Ltd.

Delhi High Court · (2014) 4 ARBLR 348 : (2014) 145 DRJ 654

Arbitration and Conciliation Act, 1996 — Section 9, 9(ii)(e)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39, 151Easements Act, 1882 — Section 63

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High Courts19 Sept 2014Allowed

In Re: Golden Strand Pvt. Ltd.

Delhi High Court · (2014) 09 DEL CK 0136

Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts19 Sept 2014

Dunlop India Limited Vs Kamal Mitra Chenoy

Delhi High Court · (2015) 2 AD 572 : (2014) 176 PLR 32

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 6 Rule 17, Order 7 Rule 11, 151

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High Courts19 Sept 2014

Commissioner of Income Tax Vs Spice Distribution Ltd.

Delhi High Court · (2015) 374 ITR 30 : (2015) 229 TAXMAN 400

Income Tax Act, 1961 — Section 271(1)(c), 37

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High Courts19 Sept 2014

Tata Motors Finance Ltd. Vs Laxmi Kant Tiwari

Delhi High Court · (2014) 09 DEL CK 0017

Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227

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High Courts18 Sept 2014

G.S. Bhandari Vs Nirmal Singh and Others

Delhi High Court · (2014) 09 DEL CK 0395

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High Courts18 Sept 2014

SAP AG and Others Vs Jayanth Kumar and Others

Delhi High Court · (2015) 61 PTC 474

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High Courts18 Sept 2014Disposed Off

Rajesh Kumar Vs High Court of Delhi

Delhi High Court · (2015) 218 DLT 341

Constitution of India, 1950 — Article 226

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High Courts18 Sept 2014Dismissed

Rishi Kumar Sharma Vs State NCT of Delhi

Delhi High Court · (2015) CriLJ 4755 : (2016) 1 Crimes 230

Criminal Procedure Code, 1973 (CrPC) — Section 202, 467, 468, 469, 470Penal Code, 1860 (IPC) — Section 304A

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High Courts18 Sept 2014Disposed Off

Diya Correa Vs Union of India

Delhi High Court · (2014) 09 DEL CK 0357

Constitution of India, 1950 — Article 14, 226

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High Courts18 Sept 2014

Director of Income Tax (INTL. TAX.)-II Vs Panalfa Autoelektrik Ltd.

Delhi High Court · (2015) 1 AD 213 : (2014) 272 CTR 117 : (2014) 227 TAXMAN 351

Income Tax Act, 1961 — Section 195, 195(2), 197, 5(2), 9

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High Courts18 Sept 2014Dismissed

Mala Devi Vs The State Govt. of NCT of Delhi

Delhi High Court · (2014) 09 DEL CK 0277

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High Courts18 Sept 2014

Bernstein Litowitz Berger and Grossmann Llp Vs Union of India

Delhi High Court · (2014) 09 DEL CK 0266

Income Tax Act, 1961 — Section 195

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High Courts18 Sept 2014

Influence Vs Commissioner of Income Tax

Delhi High Court · (2014) 09 DEL CK 0217

Income Tax Act, 1961 — Section 139(5), 143(2), 44AB, 80HHC, 80-HHC

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High Courts18 Sept 2014Allowed

Savitri Seth Vs Parshottam Dass

Delhi High Court · (2015) 215 DLT 429

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, Order 7 Rule 7, 151Delhi Rent Control Act, 1958 — Section 14(1)(e), 25-B(8)

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High Courts18 Sept 2014

Deepika Jain Vs Income Tax Appellant Tribunal

Delhi High Court · (2014) 09 DEL CK 0215

Income Tax Act, 1961 — Section 131, 254(2), 55A, 69

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High Courts18 Sept 2014

Ram Kishan Gupta Vs Seed Infrastructure and Solutions Pvt. Ltd.

Delhi High Court · (2014) 09 DEL CK 0203

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 151

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