COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 3,882 of 6,818

High Courts21 Feb 2014Dismissed

Mahipal Singh Vs The Commissioner, Municipal Corporation of Delhi and Others

Delhi High Court · (2014) 2 ILR 1507

Delhi Municipal Corporation Act, 1957 - Section 95, 95(2)(a) — Prevention of Corruption Act, 1988 - Section 13(i)(d), 7

High Courts21 Feb 2014

National Council of Education Research and Training Vs Parash Ram and Others

Delhi High Court · (2014) 2 ILR 1496

High Courts21 Feb 2014

Hotel Shiv Vs Commissioner of Income Tax-VIII

Delhi High Court · (2014) 02 DEL CK 0293

Income Tax Act, 1961 — Section 143(1), 143(3), 264, 37

High Courts21 Feb 2014

All India Institute of Medical Sciences and Others Vs Ram Kishore and Others

Delhi High Court · (2014) 2 ILR 1501

High Courts21 Feb 2014Dismissed

Akhlesh Kumar Vs State

Delhi High Court · (2014) 142 DRJ 364

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts21 Feb 2014

Commissioner of Income Tax-II Vs M/s. Maruti Suzuki (India) Limited Commissioner of Income Tax-I Vs Income Tax Appellate Tribunal and Another

Delhi High Court · (2014) 6 AD 183 : (2014) 266 CTR 337 : (2014) 305 ELT 199 : (2014) 362 ITR 215 : (2014) 35 STR 284

Central Excises and Salt Act, 1944 - Section 35(2A) 35C(2A)Constitution of India, 1950 - Article 226 227Income Tax Act, 1961 - Section 234B 253 254 254(2A)

High Courts21 Feb 2014Allowed

Prem Chand Vs Ram Nath Deceased Through LRs.

Delhi High Court · (2014) 142 DRJ 132

Constitution of India, 1950 - Article 13 14 15 15(1) 15(3)Evidence Act, 1872 - Section 62Hindu Succession Act, 1956 - Section 14 14(1) 14(2) 15 30

High Courts21 Feb 2014

AT and T Communication Services India (P) Ltd. Vs Commissioner of Income Tax-I and Another

Delhi High Court · (2014) 266 CTR 457 : (2014) 3 ILR 2127 : (2014) 362 ITR 97 : (2014) 226 TAXMAN 381

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 142 142(1) 142(2A) 143(2) 195

High Courts21 Feb 2014Dismissed

Amruddin Vs State

Delhi High Court · (2014) 2 CCR 268

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106 118 155 25 26Penal Code, 1860 (IPC) - Section 302 304

High Courts21 Feb 2014

Revell GMBH and Co. KG Vs M/s. Fore Square Retail Private Ltd.

Delhi High Court · (2014) 02 DEL CK 0172

Companies Act, 1956 - Section 433(e) 434 434(1)(a)

High Courts21 Feb 2014Allowed

Rajinder Kumar Narang Vs State

Delhi High Court · (2014) 3 Crimes 155 : (2014) 2 JCC 1085 : (2014) 3 RCR(Criminal) 318

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 428Prevention of Corruption Act, 1988 - Section 13(1)(d) 13(2) 20 7

High Courts21 Feb 2014

Akanksha Jain Vs Manish Jain

Delhi High Court · (2014) 02 DEL CK 0170

Constitution of India, 1950 - Article 14 16 227Criminal Procedure Code, 1973 (CrPC) - Section 125 195 340Hindu Marriage Act, 1955 - Section 24

High Courts21 Feb 2014

Groz-Beckert Asia Pvt. Ltd. Vs Union of India

Delhi High Court · (2014) 305 ELT 30 : (2014) 44 GST 218 : (2014) 28 GSTR 84

Customs Act, 1962 - Section 16 18 51 74 75

High Courts21 Feb 2014

BBC World News Limited Vs Assistant Director of Income Tax Circle 1 (1)

Delhi High Court · (2014) 267 CTR 460 : (2014) 208 DLT 415 : (2014) 362 ITR 577

Income Tax Act, 1961 - Section 133(6) 143(1) 143(2) 143(3) 147

High Courts21 Feb 2014

Pacific India Trade Concern Vs Commissioner of Customs (Prev)

Delhi High Court · (2014) 4 AD 8 : (2014) 307 ELT 650 : (2014) 27 GSTR 476

Customs Act, 1962 — Section 108, 111 (d), 111(d), 111(m), 130

High Courts21 Feb 2014

United Decoratives Pvt. Ltd. Vs Dolphin Footwear Pvt. Ltd.

Delhi High Court · (2014) 6 AD 26 : (2014) 185 CompCas 88 : (2014) 209 DLT 187

Companies Act, 1956 - Section 433(e) 434(1)(a)

High Courts21 Feb 2014Disposed Off

Akhilesh Kumar Vs State

Delhi High Court · (2014) 142 DRJ 387

Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 239, 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts21 Feb 2014

Microsoft Corporation and Another Vs Jayesh and Another

Delhi High Court · (2014) 4 AD 571

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 30 30(3) 30(4)

High Courts21 Feb 2014

Smt. Shanta L. Keshwani Vs Smt. Pratima Keshwani and Others

Delhi High Court · (2014) 142 DRJ 83

Benami Transactions (Prohibition) Act, 1988 - Section 4(3)(b)

High Courts21 Feb 2014Allowed

Seritec Electronics Pvt. Ltd. Vs M/s. Computer Peripheral Solutions

Delhi High Court · (2014) 02 DEL CK 0114

Civil Procedure Code, 1908 (CPC) - Order 29 Rule 1, Order 41 Rule 22, Order 6 Rule 14Evidence Act, 1872 - Section 73