High Courts22 Nov 2011Dismissed
Bharti Televentures Limited Vs Crystal Technology Private Limited
Delhi High Court · (2011) 126 DRJ 611
Arbitration and Conciliation Act, 1996 — Section 34, 9
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 4,438 of 6,778
High Courts22 Nov 2011Disposed Off
The Commissioner of Income Tax Vs Capital Power Systems Ltd B-40, Sector 4, Noida
Delhi High Court · (2011) 11 DEL CK 0198
Finance Act, 2009 — Section 132(1)
High Courts22 Nov 2011Dismissed
Manish Kumar Shandlay Vs Basant India Ltd.
Delhi High Court · (2011) 11 DEL CK 0099
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 2011Dismissed
Subhash Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2011) 10 AD 318 : (2012) 2 Crimes 335 : (2011) 185 DLT 120 : (2012) 1 JCC 431 : (2012) 1 RCR(Criminal) 422
Prevention of Food Adulteration Act, 1954 — Section 12, 13(2), 16, 16(1A), 2Prevention of Food Adulteration Rules, 1955 — Rule 29, 47, 7(3)
High Courts21 Nov 2011Disposed Off
Manohar Singh and Sons Vs M/s Sandeep Coop. Group Housing Society and Another
Delhi High Court · (2011) 11 DEL CK 0449
High Courts21 Nov 2011Dismissed
Isni Electric Power Company Pvt. Ltd. Vs Union of India And Others
Delhi High Court · (2012) ELR 366
Constitution of India, 1950 — Article 226
High Courts21 Nov 2011Allowed
Queen Mary''s School Thru Its Principal Vs U.O.I. B.M. Gange Girls Sr. Sec. School Vs U.O.I. and Ors
Delhi High Court · (2011) 185 DLT 168
Constitution of India, 1950 — Article 19, 30, 30(1), 30(2), 337Delhi School Education Act, 1973 — Section 24, 24(3), 28, 5, 6Delhi School Education Rules, 1973 — Rule 127, 128, 3A, 47, 64
High Courts21 Nov 2011Dismissed
Ram Saroop Vs State
Delhi High Court · (2011) 185 DLT 531 : (2012) 1 JCC 34
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471
High Courts21 Nov 2011Disposed Off
Lokesh @ Luvkush Vs State
Delhi High Court · (2011) 184 DLT 680 : (2012) 1 JCC 312
Criminal Procedure Code, 1973 (CrPC) — Section 265A
High Courts21 Nov 2011Dismissed
Kishan Lal Vs M/s R.K. Associates and Others
Delhi High Court · (2011) 11 DEL CK 0417
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts21 Nov 2011Dismissed
CIT Vs Navyug Promoters Pvt Ltd.
Delhi High Court · (2011) 203 TAXMAN 618
Income Tax Act, 1961 — Section 143(3), 2(22), 260A
High Courts21 Nov 2011
Commissioner of Income Tax Vs Samir Kumar Aditya
Delhi High Court · (2012) 204 TAXMAN 112
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 20Companies (Court) Rules, 1959 — Rule 32, 36Income Tax Act, 1961 — Section 139, 142(1), 143(2), 143(3), 260A
High Courts21 Nov 2011Disposed Off
Bhajan Singh Samra Vs M/s. Wimpy International Ltd.
Delhi High Court · (2012) 1 BC 502 : (2012) 173 CompCas 455 : (2011) 185 DLT 428
Civil Procedure Code, 1908 (CPC) — Section 60Companies Act, 1956 — Section 41(2), 433, 434, 434(1), 439Limitation Act, 1963 — Section 18(1)
High Courts21 Nov 2011Disposed Off
Delhi Properties and Ors Vs British Motor Car Co 1934 Ltd
Delhi High Court · (2011) 11 DEL CK 0338
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 6 Rule 17
High Courts21 Nov 2011Dismissed
State Bank of Patiala Vs Anant Raj Agencies (Properties)
Delhi High Court · (2011) 11 DEL CK 0328
Contract Act, 1872 — Section 68, 72
High Courts21 Nov 2011Dismissed
VF Services (UK) Limited Vs Union of India and Another
Delhi High Court · (2011) 10 AD 269
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 14Specific Relief Act, 1963 — Section 41, 41(1)
High Courts21 Nov 2011Dismissed
Bacha Ram Vs State NCT of Delhi
Delhi High Court · (2011) 11 DEL CK 0256
Evidence Act, 1872 — Section 106, 114, 161Penal Code, 1860 (IPC) — Section 302, 304B, 313, 498A
High Courts21 Nov 2011Dismissed
Krishna Devi Vs State Govt. of NCT of Delhi
Delhi High Court · (2011) 11 DEL CK 0243
Criminal Procedure Code, 1973 (CrPC) — Section 161, 176, 438
High Courts21 Nov 2011Dismissed
Pradeep Sehrawat Vs State (NCT of Delhi)
Delhi High Court · (2011) 11 DEL CK 0242
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)Penal Code, 1860 (IPC) — Section 34, 342, 343, 363, 366
High Courts21 Nov 2011
The Commissioner of Income Tax Delhi IV Vs I.P. India Pvt. Ltd.
Delhi High Court · (2011) 185 DLT 419 : (2012) 1 ILR Delhi 699 : (2012) 343 ITR 353 : (2012) 204 TAXMAN 368
Income Tax Act, 1961 — Section 143(3), 260A, 269SS, 271D