COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 3,802 of 6,818

High Courts14 Aug 2014Dismissed

Spread Info Tech Consultants Pvt. Ltd. Vs ZTE Kangxun Telecom Co. India Pvt. Ltd.

Delhi High Court · (2014) 08 DEL CK 0169

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 2, Order 38 Rule 5, Order 6 Rule 17, Order 7 Rule 11, 151

High Courts14 Aug 2014Allowed

Ashwini Kumar Verma Vs A.K. Tandon

Delhi High Court · (2015) 214 DLT 389

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Court Fees Act, 1870 — Section 13Specific Relief Act, 1963 — Section 24, 24(b), 24(c)

High Courts14 Aug 2014

Director of Income Tax (international Tax) Vs Copal Research Limited

Delhi High Court · (2014) 270 CTR 223 : (2015) 371 ITR 114 : (2014) 226 TAXMAN 226

Income Tax Act, 1961 — Section 115JB, 195, 201(1A), 245N, 245R

High Courts14 Aug 2014

Rahul Vs State

Delhi High Court · (2014) 08 DEL CK 0139

Penal Code, 1860 (IPC) — Section 308, 34, 392, 411

High Courts14 Aug 2014

Union Public Service Commission Vs Manoj Kumar Singh

Delhi High Court · (2014) 08 DEL CK 0114

Right to Information Act, 2005 — Section 8(1), 8(1)(d), 8(1)(d)

High Courts14 Aug 2014

Aftab Ahmed Vs Lt. Governor-Cum-Administrator

Delhi High Court · (2014) 144 DRJ 454

Hindu Succession Act, 1956 — Section 3(f), 4

High Courts14 Aug 2014

Madhukar Khosla Vs Assistant Commissioner of Income Tax

Delhi High Court · (2014) 367 ITR 165

Income Tax Act, 1961 — Section 142(1), 143(1), 143(3), 147, 148

High Courts13 Aug 2014

Mankind Pharma Ltd. Vs Mankind Food & Beverage Pvt. Ltd. and Others

Delhi High Court · (2014) 08 DEL CK 0351

High Courts13 Aug 2014

Charu Home Products (P.) Ltd. Vs Commissioner of Income Tax-1

Delhi High Court · (2015) 229 TAXMAN 576

High Courts13 Aug 2014

Kewal Krishan Kumar Vs Rudi Roller Flour Mills

Delhi High Court · (2015) 2 AD 660 : (2015) 215 DLT 54 : (2015) 61 PTC 560

High Courts13 Aug 2014

Pramod Auto Parts Pvt. Ltd. Vs Cus. and C. Ex. Settlement Commission

Delhi High Court · (2014) 309 ELT 467

Central Excises and Salt Act, 1944 — Section 12, 32ECustoms Act, 1962 — Section 110A

High Courts13 Aug 2014Dismissed

Union of India Vs S. Rajguru

Delhi High Court · (2014) 08 DEL CK 0264

Constitution of India, 1950 — Article 235Income Tax Act, 1961 — Section 145(3)

High Courts13 Aug 2014

Globus Infocom Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2014) 369 ITR 14

Income Tax Act, 1961 — Section 115JB, 143(2), 143(3), 263, 36(1)(ii)

High Courts13 Aug 2014Dismissed

N. Gopalaswami Vs The Union of India

Delhi High Court · (2015) 6 AD 667 : (2015) 214 DLT 79 : (2015) LabIC 1682 : (2015) 1 SLJ 190

Central Vigilance Commission Act, 2003 — Section 3(3), 3(3)(a), 4, 4(1), 5(1)Constitution of India, 1950 — Article 124(4), 14, 148, 148, 148(1)Criminal Procedure Code, 1973 (CrPC) — Section 197

High Courts13 Aug 2014Dismissed

University of Delhi Vs Sharwan Kumar Gupta

Delhi High Court · (2015) 3 AD 201 : (2015) 216 DLT 55 : (2015) 144 FLR 1082

Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 14, 5

High Courts13 Aug 2014Dismissed

NTPC Limited Vs V.U. Seemon

Delhi High Court · (2014) 08 DEL CK 0165

Arbitration Act, 1940 — Section 20, 30, 33

High Courts13 Aug 2014Dismissed

Anil Kumar Vs Sahara Steel

Delhi High Court · (2014) 4 LLJ 765 : (2014) LLR 1032

High Courts13 Aug 2014

Vishal Singh Vs Union of India

Delhi High Court · (2014) 08 DEL CK 0113

High Courts13 Aug 2014

Danisco (India) Private Limited Vs Union of India

Delhi High Court · (2014) 08 DEL CK 0112

Food Safety and Standards Act, 2006 — Section 23, 25(1)(iii), 3(1), 3(1)(f), 3(1)(k)

High Courts13 Aug 2014

Dalmia Cement (Bharat) Ltd. Vs The Commissioner of Income Tax

Delhi High Court · (2014) 08 DEL CK 0036

Income Tax Act, 1961 — Section 131, 143, 147, 148