High Courts25 Apr 2014
Radials International Vs Asstt. Commissioner of Income Tax
Delhi High Court · (2014) 367 ITR 1
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,850 of 6,818
High Courts25 Apr 2014
Abbott Healthcare Pvt. Ltd. Vs Raj Kumar Prasad and Others
Delhi High Court · (2014) 210 DLT 16 : (2014) 3 ILR 1734 : (2014) 58 PTC 225
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Stamp Act, 1899 — Section 33Trade Marks Act, 1999 — Section 106, 11, 11(1), 124, 134
High Courts25 Apr 2014Dismissed
Master Samin Chaudhary Vs Chairman, Air Force School and Others
Delhi High Court · (2014) 04 DEL CK 0171
High Courts25 Apr 2014Disposed Off
Sohan Lal Vs State NCT of Delhi
Delhi High Court · (2014) 04 DEL CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 20, 7
High Courts25 Apr 2014Dismissed
Nimbus Harbor Facilities Management Pvt. Ltd. Vs Mind and Soul Fitness Pvt. Ltd.
Delhi High Court · (2014) 5 AD 136 : (2014) 4 AD 706 : (2014) 209 DLT 772 : (2014) 142 DRJ 626
Companies Act, 1956 — Section 433(e), 434, 434(1)(a)
High Courts25 Apr 2014Dismissed
National Highways Authority of India Vs Som Datt Builders-Noc-Nec (JV)
Delhi High Court · (2014) 4 AD 632
Arbitration and Conciliation Act, 1996 — Section 19, 31(7), 34, 34(2), 37Companies Act, 1956 — Section 291
High Courts25 Apr 2014
Shashi Garg Vs M/s. Shitiz Metals Ltd. and Another
Delhi High Court · (2014) 5 AD 45
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 15Easements Act, 1882 — Section 64Transfer of Property Act, 1882 — Section 106, 55(4)(b)
High Courts25 Apr 2014Disposed Off
Nasiruddin Vs State
Delhi High Court · (2014) CriLJ 3082 : (2014) 4 RCR(Criminal) 341
Penal Code, 1860 (IPC) — Section 307, 34
High Courts25 Apr 2014Allowed
V.V. Enterprises Vs Rungta Irrigation Ltd.
Delhi High Court · (2014) 209 DLT 748
Companies Act, 1956 — Section 433(e), 434, 434(1)(a), 439
High Courts25 Apr 2014Disposed Off
Central Bank of India Vs Smt. Sudershan Kapoor
Delhi High Court · (2014) 04 DEL CK 0074
Payment of Gratuity Act, 1972 — Section 4, 4(6), 4(6)(a), 7(3A)
High Courts25 Apr 2014
Wockhardt Ltd. Vs Remed Healthcare Pvt. Ltd. and Another
Delhi High Court · (2014) 4 AD 642 : (2014) 210 DLT 233 : (2014) 58 PTC 250
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 124, 18, 18(1), 28, 29
High Courts25 Apr 2014
Glaxo Group Ltd. and Another Vs United Biotech P. Ltd.
Delhi High Court · (2014) 58 PTC 235
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 21, 29(1)
High Courts25 Apr 2014
Commissioner of Income Tax Delhi Vs Agile Properties Pvt. Ltd.
Delhi High Court · (2014) 04 DEL CK 0038
Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 131, 142A, 142A(1), 50C, 52Wealth Tax Act, 1957 — Section 7, 7(1)
High Courts25 Apr 2014Dismissed
State (Govt. of NCT of Delhi) Vs Kuldeep
Delhi High Court · (2014) 04 DEL CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 307
High Courts25 Apr 2014Allowed
Delhi Transport Corporation Vs Kishan
Delhi High Court · (2014) 143 DRJ 278
Employees Compensation Act, 1923 — Section 10, 30
High Courts25 Apr 2014Dismissed
Delhi Development Authority Vs Raju
Delhi High Court · (2014) 143 DRJ 612
Employees Compensation Act, 1923 — Section 12, 2(l), 2(m), 30, 4
High Courts25 Apr 2014
Samsung India Electronics Pvt. Ltd. Vs Dy. Director of Income Tax, International Taxation
Delhi High Court · (2014) 272 CTR 297 : (2014) 364 ITR 103 : (2014) 226 TAXMAN 196 : (2014) 225 TAXMAN 195
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 143(3), 144C, 144C(5), 147
High Courts24 Apr 2014Disposed off
Chandan Vs State (NCT of Delhi)
Delhi High Court · (2014) 2 ILR 1551
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 120-B, 392, 397
High Courts24 Apr 2014
Megha Sachdeva Vs Sanjeev Narula
Delhi High Court · (2014) 04 DEL CK 0286
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 15, 15, 16, 16, 16
High Courts24 Apr 2014Allowed
Union of India Vs Tirupati Texco Products (P) Ltd.
Delhi High Court · (2014) 210 DLT 288
Arbitration and Conciliation Act, 1996 — Section 34, 37