COURT ARCHIVE

Delhi High Court judgments

1,36,095 judgments · page 4,157 of 6,805

High Courts07 Dec 2012Dismissed

Smt. Vandana Jain Vs Shri Sandeep Jain

Delhi High Court · (2012) 12 DEL CK 0125

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1A, 151Criminal Procedure Code, 1973 (CrPC) — Section 340Hindu Marriage Act, 1955 — Section 13(1)

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High Courts07 Dec 2012

Sony Kabushiki Kaisha Vs M/s. Sony Ceramics and Another

Delhi High Court · (2012) 12 DEL CK 0123

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High Courts07 Dec 2012

Delhi Transco Limited Vs Techno Electric and Engineering Co. Limited

Delhi High Court · (2012) 12 DEL CK 0122

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts07 Dec 2012

Manushi Sangathan, Delhi Vs Govt. of Delhi and Others

Delhi High Court · (2013) 1 AD 65 : (2013) 133 DRJ 544

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High Courts07 Dec 2012Dismissed

Mohan Banerjee Vs State of Delhi and Others

Delhi High Court · (2012) 12 DEL CK 0108

Delhi Police Act, 1978 — Section 140

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High Courts07 Dec 2012Dismissed

Sales Tax Bar Association (Regd.) Vs Govt. of NCT of Delhi and Others M/s. Legrand India Pvt. Ltd. and Others Vs Commissioner Trade and Taxes and Another S.D. Enterprises Vs Govt. of NCT of Delhi and Another

Delhi High Court · (2013) 1 AD 42 : (2013) 196 DLT 270 : (2013) 61 VST 43

Delhi Value Added Tax Act, 2004 — Section 26, 27, 28, 30, 30Income Tax Act, 1961 — Section 147

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High Courts07 Dec 2012

H.J. Consultants Pvt. Ltd. and Another Vs Naveen Gupta and Others

Delhi High Court · (2012) 12 DEL CK 0059

Companies Act, 1956 — Section 397, 398Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Evidence Act, 1872 — Section 73

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High Courts07 Dec 2012Allowed

PRJ Infracon Pvt. Ltd. Vs Arham Finance and Investment Services Ltd.

Delhi High Court · (2012) 12 DEL CK 0058

Companies Act, 1956 — Section 100, 101, 102, 103, 104

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High Courts07 Dec 2012Allowed

Union of India and Another Vs Pramod Kumar Bajaj

Delhi High Court · (2013) 7 AD 575 : (2013) 196 DLT 633

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 406, 494, 498A

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High Courts06 Dec 2012Dismissed

Nand Lal Vs Bakshi Transport Corporation and Others

Delhi High Court · (2013) 1 LLJ 442 : (2013) LLR 181

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High Courts06 Dec 2012Disposed Off

M/s. Rural Communication and Marketing Pvt. Ltd. Vs M/s. Fytronics India Pvt. Ltd. and Another

Delhi High Court · (2013) 1 AD 1

Arbitration and Conciliation Act, 1996 — Section 11(6), 16Registration Act, 1908 — Section 17, 17(1)(d), 49Transfer of Property Act, 1882 — Section 107

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High Courts06 Dec 2012Allowed

Commissioner of Income Tax Vs Morgan Finvest Pvt. Ltd.

Delhi High Court · (2013) 1 AD 115

Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 271(1)(c), 32

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High Courts06 Dec 2012Disposed Off

Ravi Kumar @ Ravi Vs State Govt. of NCT of Delhi

Delhi High Court · (2013) 133 DRJ 716 : (2013) 1 JCC 109

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High Courts06 Dec 2012Allowed

Moser Baer India Limited Vs Deputy Commissioner of Income Tax and Others

Delhi High Court · (2013) 1 AD 651 : (2013) 255 CTR 128 : (2013) 197 DLT 161

Income Tax Act, 1961 — Section 10A, 10B, 10B(6)(ii), 115JB, 139

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High Courts06 Dec 2012Allowed

General Electric Canada Vs National Hydroelectric Power Corporation Ltd. and Another

Delhi High Court · (2013) 133 DRJ 551

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3Limitation Act, 1963 — Section 5

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High Courts06 Dec 2012Dismissed