Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10, Order 10 Rule 10, Order 10 Rule 4(2), Order 7 Rule 11Easements Act, 1882 - Section 52Evidence Act, 1872 - Section 116 165

Read judgment

High Courts28 Mar 2014Disposed Off

Ram Singh Baliyan Vs State

Delhi High Court · (2014) 3 Crimes 1 : (2014) 2 JCC 1203

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 120B, 120-B, 279, 307, 308

Read judgment

High Courts28 Mar 2014

A.T. Kearney India P. Ltd. Vs Income Tax Officer

Delhi High Court · (2014) 270 CTR 477 : (2014) 363 ITR 172

Read judgment

High Courts28 Mar 2014

Jabar Singh Yadav Vs Union of India

Delhi High Court · (2014) 4 ACC 567

Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A

Read judgment

High Courts28 Mar 2014Dismissed

Ramesh Kumar Bhagchandka Vs Mahesh Kumar Bhagchandka and Others

Delhi High Court · (2014) 212 DLT 677

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 3Court Fees Act, 1870 - Section 7(iv) 7(v)(d)

Read judgment

High Courts28 Mar 2014Allowed

Sudhanshu Ojha Vs The Director General Crpf and Others

Delhi High Court · (2015) 213 DLT 135

Read judgment

High Courts28 Mar 2014

Adobe Systems Software Ireland Ltd. Vs Assistant Director of Income Tax

Delhi High Court · (2014) 268 CTR 173 : (2014) 363 ITR 174 : (2014) 225 TAXMAN 347

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 127(1) 139 142(1) 143(2) 144

Read judgment

High Courts28 Mar 2014

M/s. KBB Nuts Pvt. Ltd. Vs Commissioner of Value Added Tax

Delhi High Court · (2014) 209 DLT 676 : (2014) 44 GST 808

Delhi Value Added Tax Act, 2004 - Section 2(f) 2(ra) 84

Read judgment

High Courts28 Mar 2014

M/s. Anand Traders Vs Commissioner of Sales Tax

Delhi High Court · (2014) 202 ECR 273

Central Sales Tax Act, 1956 - Section 10 10A 3 4(2)(v) 5Delhi Sales Tax Act, 1975 - Section 4(2)(V)

Read judgment

High Courts27 Mar 2014

Daljeet Singh Anand Vs Harjinder Singh Anand

Delhi High Court · (2014) 03 DEL CK 0348

Read judgment

High Courts27 Mar 2014

ICICI Bank Ltd. Vs Chandra Proteco Ltd.

Delhi High Court · (2014) 03 DEL CK 0334

Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment