High Courts18 Aug 2012Allowed
Scott R. Bayman Vs CIT
Delhi High Court · (2012) 08 DEL CK 0383
Income Tax Act, 1961 — Section 131, 143(1)(a), 17, 17(1), 17(2)
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,239 of 6,805
High Courts17 Aug 2012Disposed Off
N.S. Padmanabhan Vs EDCIL (India) Ltd.
Delhi High Court · (2012) 08 DEL CK 0500
Constitution of India, 1950 — Article 14, 20(2)
High Courts17 Aug 2012Disposed Off
Tata Sons Limited Vs Shamim and Another
Delhi High Court · (2012) 08 DEL CK 0483
Evidence Act, 1872 — Section 65B
High Courts17 Aug 2012Partly Allowed
Raj Kumar and Another Vs State
Delhi High Court · (2012) 08 DEL CK 0481
Penal Code, 1860 (IPC) — Section 34, 392, 394, 397
High Courts17 Aug 2012Dismissed
The Airports Authority of India Vs M/s. Deepak Industries Ltd and Another
Delhi High Court · (2013) 293 ELT 334
Customs Act, 1962 — Section 30, 45, 46, 48
High Courts17 Aug 2012Dismissed
United India Insurance Company Ltd. Vs Davinder @ Devinder Singh and Others
Delhi High Court · (2012) 08 DEL CK 0453
High Courts17 Aug 2012Dismissed
Paramjit Kaur Vs Sukhchain @ Gora Singh and Another
Delhi High Court · (2012) 08 DEL CK 0452
Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 166
High Courts17 Aug 2012Dismissed
Karamvir Vs State
Delhi High Court · (2012) 7 AD 262
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 324, 325, 34, 342
High Courts17 Aug 2012Allowed
Virgin Mobile India Pvt. Ltd. Vs The Assistant Commissioner of Income Tax
Delhi High Court · (2012) 211 TAXMAN 227
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 194H, 220(6), 246, 246A
High Courts17 Aug 2012Allowed
Scott R. Bayman Vs Commissioner of Income Tax, Delhi
Delhi High Court · (2012) 253 CTR 233 : (2012) 210 TAXMAN 396
Constitution of India, 1950 — Article 131, 143(1)(a), 17, 17(1), 17(2)
High Courts17 Aug 2012Dismissed
The Airports Authority of India Vs M/s Deepak Industries Ltd and Another
Delhi High Court · (2013) 293 ELT 334
Constitution of India, 1950 — Article 2, 72Customs Act, 1962 — Section 30, 45, 46, 48
High Courts17 Aug 2012Disposed Off
New Delhi Municipal Corporation Vs Ndmc General Majdoor Union and Another
Delhi High Court · (2012) 135 FLR 631 : (2012) 4 LLJ 219 : (2012) LLR 1020
Constitution of India, 1950 — Article 14, 39(d)
High Courts17 Aug 2012Dismissed
Delhi Commercial Press Vs Roop Kishore Rastogi
Delhi High Court · (2012) 08 DEL CK 0357
Delhi Rent Control Act, 1958 — Section 14(1)(b), 14(1)(e), 25BEvidence Act, 1872 — Section 116
High Courts17 Aug 2012Dismissed
Smt. Narender Kaur Vs Mahesh Chand and Sons. (HUF)
Delhi High Court · (2012) 08 DEL CK 0341
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(8)Evidence Act, 1872 — Section 116
High Courts17 Aug 2012Partly Allowed
Karan Promotors (P) Ltd. and Another Vs The Great Eastern Shipping Co. Ltd. and Others
Delhi High Court · (2012) 08 DEL CK 0302
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts17 Aug 2012Disposed Off
In Re: Atlantic Engineering Services P. Ltd.
Delhi High Court · (2012) 08 DEL CK 0297
Companies Act, 1956 — Section 481
High Courts17 Aug 2012Allowed
In Re: KPM Infotech Private Limited and Others
Delhi High Court · (2012) 08 DEL CK 0296
Companies Act, 1956 — Section 391, 394
High Courts17 Aug 2012Allowed
The Chairman Railway Board And Ors Vs R.K. Verma
Delhi High Court · (2012) 08 DEL CK 0294
High Courts17 Aug 2012
O.P. Dawar Vs State and Another
Delhi High Court · (2012) 4 JCC 2336
Penal Code, 1860 (IPC) — Section 120B, 406, 420