High Courts14 Dec 2012Dismissed
Commissioner of Income Tax Vs Maruti Suzuki India Ltd.
Delhi High Court · (2013) 255 CTR 140 : (2013) 212 TAXMAN 603
Income Tax Act, 1961 — Section 139(1), 43B, 43B(a)
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,151 of 6,805
High Courts14 Dec 2012Allowed
The New India Assurance Co. Ltd. Vs Padma Devi and Others
Delhi High Court · (2012) 12 DEL CK 0278
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Evidence Act, 1872 — Section 114
High Courts14 Dec 2012Allowed
In Re: Receivable Management Services India Pvt. Ltd., Iqor India Services Pvt. Ltd. and Collectively the Transferor Company and the Transferee Company
Delhi High Court · (2012) 12 DEL CK 0264
Companies Act, 1956 — Section 159, 217, 220, 274(1)(g), 391
High Courts14 Dec 2012Dismissed
M/s. Ahuja Masala Company (P) Ltd. Vs Government of NCT of Delhi and Others
Delhi High Court · (2012) 12 DEL CK 0253
Constitution of India, 1950 — Article 226
High Courts14 Dec 2012Allowed
Mukesh Kumar Sharma Vs UOI and Others
Delhi High Court · (2013) 5 AD 318 : (2013) 196 DLT 769
Army Act, 1950 — Section 83, 84, 85, 87, 88Indo-Tibetan Border Police Force Act, 1992 — Section 33(f), 49, 56, 58, 58(1)(a)
High Courts14 Dec 2012Dismissed
Govind Vs Union of India and Others
Delhi High Court · (2012) 12 DEL CK 0194
High Courts14 Dec 2012Dismissed
Madugula Venu Vs Director of Income Tax and Others
Delhi High Court · (2012) 12 DEL CK 0193
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 142, 143, 153A, 153B
High Courts14 Dec 2012Dismissed
Gopal Singh Vs The Commissioner of Police and Others
Delhi High Court · (2012) 12 DEL CK 0192
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 224
High Courts14 Dec 2012Dismissed
Maya Devi Vs Ashok Kumar
Delhi High Court · (2012) 12 DEL CK 0170
Civil Procedure Code, 1908 (CPC) — Section 47Delhi Rent Control Act, 1958 — Section 14(1)(e), 25(9), 25B(8)
High Courts14 Dec 2012Allowed
Panacea Biotech Ltd. Vs Commissioner of Trade and Taxes and Others
Delhi High Court · (2013) 4 AD 914 : (2013) 196 DLT 228 : (2013) 59 VST 524
Delhi Sales Tax Act, 1975 — Section 2(c), 2(e), 2(o), 5Factories Act, 1948 — Section 46
High Courts14 Dec 2012
Kalu @ Saleem Vs State
Delhi High Court · (2013) 1 AD 401 : (2013) 198 DLT 457 : (2013) 1 JCC 250 : (2012) 1 JCC 250
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 395, 397
High Courts14 Dec 2012Dismissed
Krishan Kumar Vs Delhi Jal Board
Delhi High Court · (2013) 137 FLR 282 : (2013) LabIC 3135 : (2013) 1 LLJ 469
Constitution of India, 1950 — Article 226
High Courts14 Dec 2012
Escorts Heart Insti. and Research Centre Vs Commr. of Income Tax, Centre
Delhi High Court · (2013) 213 TAXMAN 11
Income Tax Act, 1961 — Section 10(21), 11, 11(2), 11(3), 12
High Courts14 Dec 2012
Sanjay Sethi and Another Vs Deepak Sethi and Another
Delhi High Court · (2012) 12 DEL CK 0145
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Contract Act, 1872 — Section 64Specific Relief Act, 1963 — Section 16(c)
High Courts14 Dec 2012Dismissed
Jaiprakash Associates Ltd. Vs THDC India Ltd.
Delhi High Court · (2013) 1 ARBLR 278
Arbitration and Conciliation Act, 1996 — Section 31, 34, 7
High Courts14 Dec 2012Allowed
Delhi Development Authority Vs Sunil Madnani
Delhi High Court · (2013) 133 DRJ 644
Delhi Development Act, 1957 — Section 22(3)
High Courts14 Dec 2012Allowed
Ram Awadh Vs Jammu and Kashmir State Agro Industries Development Corporation Ltd. and Another
Delhi High Court · (2012) 12 DEL CK 0063