COURT ARCHIVE

Delhi High Court judgments

1,35,544 judgments · page 4,429 of 6,778

High Courts30 Nov 2011Dismissed

Maharashtra Hybrid Seeds Co. Ltd. Vs UOI and Others

Delhi High Court · AIR 2012 Delhi 87 : (2012) 191 DLT 129

Constitution of India, 1950 — Article 226Protection of Plant Varieties and Farmers Rights Act, 2001 — Section 18, 21, 24(3), 24(5), 24(6)Protection of Plant Varieties and Farmers Rights Rules, 2003 — Rule 30, 30(3), 76

Read judgment

High Courts30 Nov 2011Dismissed

Sh. Bankey Bihari Lal and Others Vs Shiv Mandir (Gufawala) Sabha (Regd.) and Others

Delhi High Court · (2012) 1 AD 254 : (2012) 2 ILR Delhi 65

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 302, 304, 406, 420

Read judgment

High Courts30 Nov 2011Allowed

Y.D. Sharma and Others Vs Union of India and Others

Delhi High Court · (2012) 2 AD 32

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts30 Nov 2011Dismissed

Pitney Bowes India Pvt. Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2012) 254 CTR 38 : (2012) 204 TAXMAN 333

Companies Act, 1956 — Section 37Income Tax Act, 1961 — Section 31(1), 32, 32(1), 32(2)

Read judgment

High Courts30 Nov 2011

Court On Its Own Motion Vs State

Delhi High Court · (2012) 1 JCC 33

Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468

Read judgment

High Courts30 Nov 2011Dismissed

M/s Tyagi Pipe Craft Pvt. Ltd. Vs M/s Asset Care Enterprises Ltd. and Another

Delhi High Court · (2012) 3 AD 536 : (2012) 186 DLT 311

Companies Act, 1956 — Section 10F, 130, 141Contract Act, 1872 — Section 133, 134, 134(2), 135, 139Partnership Act, 1932 — Section 69

Read judgment

High Courts30 Nov 2011

Commissioner of Income Tax Vs East India Syntex Limited

Delhi High Court · (2012) 209 TAXMAN 115

Income Tax Act, 1961 — Section 143(2), 143(3)

Read judgment

High Courts30 Nov 2011Dismissed

Mrs. Bhupinder Kaur Kler Vs U.O.I. and Others

Delhi High Court · (2011) 11 DEL CK 0213

Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 4, 5A, 6

Read judgment

High Courts30 Nov 2011Dismissed

Sh. Hari Singh Arya Vs Union of India and Others

Delhi High Court · (2011) 11 DEL CK 0207

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts30 Nov 2011

Bill and Peggy Marketing India Pvt Ltd Vs Assistant Commissioner Income Tax

Delhi High Court · (2012) 191 DLT 249 : (2013) 350 ITR 465

Direct Tax Laws (Amendment) Act, 1987 — Section 119(2), 208, 209, 210, 211

Read judgment

High Courts30 Nov 2011Dismissed

Asha Devi and Another Vs S Sudhir and Others

Delhi High Court · (2011) 11 DEL CK 0162

Read judgment

High Courts30 Nov 2011Dismissed

Puneet Anand Vs Govt. of Nct of Delhi and Others

Delhi High Court · (2012) 127 DRJ 304

Constitution of India, 1950 — Article 226Delhi Land Revenue Act, 1954 — Section 26Delhi Land Revenue Rules, 1962 — Rule 104

Read judgment

High Courts30 Nov 2011Dismissed

Vibha Verma Vs Delhi Technological University and Others

Delhi High Court · (2012) 2 AD 632 : (2012) 192 DLT 128

Constitution of India, 1950 — Article 15, 15(5), 16, 16(4), 19National Commission for Backward Classes Act, 1993 — Section 2

Read judgment

High Courts30 Nov 2011Dismissed

Govt. of NCT of Delhi and Others Vs M.M. Chandra and Others

Delhi High Court · (2012) 2 AD 579

Read judgment

High Courts30 Nov 2011Allowed

Baijanti Bai and Others Vs Ram Singh and Others

Delhi High Court · (2011) 11 DEL CK 0110

Read judgment

High Courts30 Nov 2011Dismissed

Smt. Savitri Devi Vs Shri. Ashok Kumar Sehgal and Others

Delhi High Court · (2011) 11 DEL CK 0071

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 96Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 114

Read judgment

High Courts30 Nov 2011

Rajbala Pundir Vs State and Another

Delhi High Court · (2012) 1 AD 165

Penal Code, 1860 (IPC) — Section 279, 324, 356, 380, 427

Read judgment

High Courts30 Nov 2011Dismissed

Commissioner of Income Tax Del Vs M/s. Maruti Udyog Ltd.

Delhi High Court · (2011) 11 DEL CK 0067

Income Tax Act, 1961 — Section 260A, 80HHC(4A)

Read judgment

High Courts30 Nov 2011Allowed

Vishal Engineers and Builders Vs Indian Oil Corporation Limited

Delhi High Court · (2012) 1 ARBLR 253

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 73, 74

Read judgment

High Courts30 Nov 2011Allowed

Digamber Prasad Jain and Another Vs Tanveer Ahmed and Others

Delhi High Court · (2011) 11 DEL CK 0006

Read judgment