High Courts21 Dec 2012Allowed
Suzuki Motorcycle India Pvt Ltd. Vs CIT
Delhi High Court · (2013) 357 ITR 250
Income Tax Act, 1961 — Section 143(3), 145, 260A
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,146 of 6,805
High Courts21 Dec 2012Allowed
DDA (Slum) SC/ST Engineers Assoc. and Others Vs DDA and Others
Delhi High Court · (2012) 12 DEL CK 0247
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts21 Dec 2012Allowed
Commissioner of Income Tax Delhi-V Vs M/s. N.R. Portfolio Pvt. Ltd.
Delhi High Court · (2013) 263 CTR 456 : (2013) 214 TAXMAN 408
Income Tax Act, 1961 — Section 131, 144, 147, 148, 68
High Courts21 Dec 2012Dismissed
Raj Kumar @ Guddu Vs The State of Delhi
Delhi High Court · (2013) 197 DLT 520
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 118
High Courts21 Dec 2012Disposed Off
Yashwant Singh Vs Ashutosh Verma Ashutosh Verma Vs Yashwant Singh and Others
Delhi High Court · (2012) 12 DEL CK 0243
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 7 Rule 11Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts21 Dec 2012
Parmeshwari Vs State Bank of Bikaner and Jaipur
Delhi High Court · (2013) 2 LLJ 199
Constitution of India, 1950 — Article 226
High Courts21 Dec 2012Dismissed
N.T.P.C. Ltd. Vs Jagdish Chander
Delhi High Court · (2013) 4 AD 873 : (2013) 196 DLT 696
Constitution of India, 1950 — Article 14, 226
High Courts21 Dec 2012Allowed
Vicky Kumar Vs State Vikki Vs State and Others
Delhi High Court · (2013) 1 JCC 194 : (2012) 1 JCC 194
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts21 Dec 2012Allowed
Man Singh Vs Union of India and Others
Delhi High Court · (2012) 12 DEL CK 0087
High Courts21 Dec 2012
Metro Institutes of Medical Sciences P. Ltd. Vs Dr. Fahad Islahi and Another
Delhi High Court · (2013) 4 AD 880 : (2013) 196 DLT 734 : (2013) 133 DRJ 640 : (2013) 55 PTC 164
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts21 Dec 2012Allowed
Itsuko Fujimoto Nandi Vs UOI and Another
Delhi High Court · (2013) 133 DRJ 718
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Foreign Marriage Act, 1969 — Section 18, 27Hindu Marriage Act, 1955 — Section 5, 7
High Courts21 Dec 2012Dismissed
Braham Pal Singh and Others Vs M.C.D. and Others
Delhi High Court · (2013) 197 DLT 246 : (2013) LabIC 542 : (2013) 2 SLJ 496
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 16, 16(1), 16(4), 16(4)(4A), 16(4A)
High Courts21 Dec 2012
Director of Income Tax (Exemption) Vs Vishwa Jagriti Mission
Delhi High Court · (2013) 213 TAXMAN 65
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 437Income Tax Act, 1961 — Section 11, 12A, 12A(a), 12AA, 260ALimitation Act, 1963 — Section 5
High Courts21 Dec 2012Allowed
M/s. Gopal Dass and Sons Vs Dineshwar Nath Kedar
Delhi High Court · (2013) 133 DRJ 468 : (2013) 1 RCR(Rent) 524
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)
High Courts21 Dec 2012Allowed
Prahlad Rai Mittal Vs Smt. Rita Devi
Delhi High Court · (2013) 4 AD 863 : (2013) 196 DLT 703 : (2013) 133 DRJ 734 : (2013) 1 RCR(Rent) 194
Delhi Rent Control Act, 1958 — Section 25B, 25B(8)
High Courts21 Dec 2012Dismissed
Charanjit Lal Khatri Vs Secretary General, Rajya Sabha Secretariat and Others
Delhi High Court · (2013) LabIC 481
High Courts21 Dec 2012Allowed
Nathu Sweets Vs Sarvesh Chand Gupta
Delhi High Court · (2013) 197 DLT 149
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, 151Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(a)(j)
High Courts21 Dec 2012Dismissed
Brij Bhushan Bansal Vs Union of India and Another
Delhi High Court · (2013) 2 AD 6 : (2013) 197 DLT 33 : (2013) 197 DLT 20 : (2013) 135 DRJ 229 : (2013) 1 JCC 419 : (2012) 1 JCC 419
Constitution of India, 1950 — Article 14, 21, 226, 227Extradition Act, 1962 — Section 2(c), 2(f), 24, 29, 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 23, 29, 8(c)
High Courts21 Dec 2012
Manisha Sharma Vs Union of India and Others
Delhi High Court · (2013) 196 DLT 741
Constitution of India, 1950 — Article 14, 15, 19(1)(g), 21Protection of Human Rights Act, 1993 — Section 2(d)
High Courts21 Dec 2012
Unitech Wireless (Tamil Nadu) Pvt. Ltd. Vs Viom Networks Ltd. and Another
Delhi High Court · (2012) 12 DEL CK 0045
Arbitration and Conciliation Act, 1996 — Section 9