High Courts16 Dec 2011Disposed Off
Airport Authority of India Vs Commissioner of Income Tax
Delhi High Court · (2012) 247 CTR 149 : (2012) 340 ITR 407 : (2012) 205 TAXMAN 84
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,415 of 6,778
High Courts16 Dec 2011Dismissed
M/s. Cosmo Films Limited Vs Commissioner of Income Tax, New Delhi
Delhi High Court · (2012) 204 TAXMAN 110
Income Tax Act, 1961 — Section 72, 72A, 72A(1), 78(2), 80AB
High Courts16 Dec 2011Dismissed
M/s Aakriti Carpet (P) Ltd. Vs Sh. Naresh Kumar and Another
Delhi High Court · (2011) 12 DEL CK 0276
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 96Delhi Rent Control Act, 1958 — Section 1, 44
High Courts16 Dec 2011Dismissed
UOI and Others Vs Ram Singh and Another
Delhi High Court · (2011) 12 DEL CK 0275
High Courts16 Dec 2011Dismissed
Commissioner of Income Tax Vs M/s Expeditors International (India) Pvt. Ltd.
Delhi High Court · (2012) 209 TAXMAN 18
Income Tax Act, 1961 — Section 194J, 195, 195(2), 197, 40
High Courts16 Dec 2011Dismissed
Commissioner of Income Tax Vs Maruti Udyog Ltd.
Delhi High Court · (2012) 186 DLT 322 : (2013) 350 ITR 81 : (2012) 204 TAXMAN 649
Income Tax Act, 1961 — Section 10(10A), 10(10C), 192, 192(1A), 201Income Tax Rules, 1962 — Rule 2, 2BAInstitutes of Technology Act, 1961 — Section 3
High Courts16 Dec 2011
AMD Metplast Pvt Ltd Vs Deputy Commissioner of Income Tax
Delhi High Court · (2012) 341 ITR 563
Income Tax Act, 1961 — Section 154, 260A, 28, 36, 36(1)(ii)
High Courts16 Dec 2011
Commissioner of Income Tax Vs Rajan Nanda
Delhi High Court · (2012) 249 CTR 141 : (2012) 205 TAXMAN 138
Finance (No. 2) Act, 1996 — Section 17(3), 56(2)Income Tax Act, 1961 — Section 10, 10(10D), 17, 17(3), 2(24)
High Courts16 Dec 2011
Mira Kulkarni Vs Assistant Commissioner of Income Tax
Delhi High Court · (2012) 343 ITR 358 : (2012) 204 TAXMAN 622
Income Tax Act, 1961 — Section 260A, 30, 31, 32, 33
High Courts16 Dec 2011
Tata Sons Limited Vs Hoop Anin and Others
Delhi High Court · (2012) 1 AD 445 : (2012) 188 DLT 327 : (2012) 49 PTC 373
Trade Marks Act, 1999 — Section 2, 29(1), 29(2), 29(5)
High Courts16 Dec 2011Dismissed
Vinod Anand Vs Kiran Suri and Others
Delhi High Court · (2012) 1 AD 542
High Courts16 Dec 2011Dismissed
Siddhartha Behura Vs CBI
Delhi High Court · (2012) 194 DLT 629 : (2012) 1 JCC 362
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 24, 409, 420, 468Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 7
High Courts16 Dec 2011Dismissed
WG. CDR. A.K. Aggarwal (Retd.) Vs Air Force Bal Bharati School and Others
Delhi High Court · (2012) 127 DRJ 188
Delhi School Education Act, 1973 — Section 17, 2, 5Delhi School Education Rules, 1973 — Rule 157, 158, 159
High Courts16 Dec 2011Dismissed
Commissioner of Income Tax Vs Integrated Technologies Ltd.
Delhi High Court · (2011) 12 DEL CK 0131
Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 32Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts16 Dec 2011Allowed
Agrasen Co-operative Group Housing Society Limited Vs Delhi Development Authority
Delhi High Court · (2012) 127 DRJ 137
High Courts16 Dec 2011
Vijay Lama Vs State
Delhi High Court · (2012) 127 DRJ 142
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Dec 2011
M/s Brakewel Automotive Components (India) Pvt. Ltd. Vs P.R. Selvam Alaghhapan
Delhi High Court · (2011) 12 DEL CK 0063
Limitation Act, 1963 — Section 19
High Courts16 Dec 2011Dismissed
UOI and Others Vs Sh. Kailash Chandra Gupta
Delhi High Court · (2011) 12 DEL CK 0040
Constitution of India, 1950 — Article 226
High Courts16 Dec 2011Dismissed
Sh. Vinod Kumar Vs Commissioner of Police and Another
Delhi High Court · (2011) 12 DEL CK 0039
Administrative Tribunals Act, 1985 — Section 19Penal Code, 1860 (IPC) — Section 143, 321, 323, 427
High Courts15 Dec 2011Dismissed
M/s National Highways Authority of India Vs M/s Prakash Atlanta JV and Others
Delhi High Court · (2011) 12 DEL CK 0445
Arbitration and Conciliation Act, 1996 — Section 34