High Courts21 Sept 2010
Commissioner of Income Tax Vs Reliance International Corp. Pvt. Ltd.
Delhi High Court · (2011) 196 TAXMAN 387
Income Tax Act, 1961 — Section 131, 132, 144B, 256(1), 68
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,529 of 6,586
High Courts21 Sept 2010
Syed Azhar Ahmed Vs Northern Railways and Others
Delhi High Court · (2010) 174 DLT 306 : (2010) 119 DRJ 184 : (2011) 1 RCR(Rent) 289
Constitution of India, 1950 — Article 226, 309Oil and Natural Gas Commission (Death, Retirement and Terminal Gratuity) Act, 1969 — Section 32(1)Oil and Natural Gas Commission (Death, Retirement and Terminal Gratuity) Regulations, 1969 — Regulation 5
High Courts21 Sept 2010
Canara Bank Vs Harpreet Fashions Pvt. Ltd. and Others
Delhi High Court · (2010) 09 DEL CK 0352
Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9(3)
High Courts21 Sept 2010
Commissioner of Income Tax Vs Triveni Engineering Works Ltd.
Delhi High Court · (2011) 336 ITR 366 : (2011) 196 TAXMAN 345
Income Tax Act, 1961 — Section 120, 125, 125(1), 125(2), 125(2A)Taxation Laws (Amendment) Act, 1984 — Section 47
High Courts21 Sept 2010
Poonam Sharma Vs Daulat Ram Public Trust and Another
Delhi High Court · (2010) 09 DEL CK 0252
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 22 Rule 10, 92
High Courts21 Sept 2010
Anil Kumar Mahajan Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0237
Foreign Exchange Regulation Act, 1973 — Section 57
High Courts21 Sept 2010Dismissed
Prakash G. Dudani Vs State and Others
Delhi High Court · (2010) 09 DEL CK 0222
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 24, 405, 409
High Courts21 Sept 2010
Synergy Steels Limited Vs The Appellate Authority for Industrial and Financial Reconstruction and Others
Delhi High Court · (2011) 167 CompCas 25 : (2011) 1 CompLJ 371
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 18(12)
High Courts21 Sept 2010Allowed
National Highways Authority of India Vs You One Maharia J.V. and Others
Delhi High Court · (2011) 121 DRJ 49
Arbitration and Conciliation Act, 1996 — Section 17, 37(2), 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226
High Courts21 Sept 2010
V.S. Yadav Vs Reena
Delhi High Court · (2010) 172 DLT 561
Criminal Procedure Code, 1973 (CrPC) — Section 251, 281, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 6
High Courts21 Sept 2010Dismissed
Radiant Overseas Pvt. Ltd. Vs Insurance Regulatory and Development Authority of India and Another
Delhi High Court · (2010) 173 DLT 730 : (2011) 161 PLR 48 : (2011) 7 RCR(Civil) 2265 : (2011) 105 SCL 54
Insurance Act, 1938 — Section 2(10), 2(15), 2(7A), 2(9), 2C(1)Insurance Regulatory and Development Authority Act, 1999 — Section 14(1), 30
High Courts21 Sept 2010Allowed
Sanjeev Bhaskar Vs Mines Tribunal, Govt. of India and Others
Delhi High Court · (2010) 09 DEL CK 0149
Mineral Concession Rules, 1960 — Rule 24A(10), 24A(6), 25A(2), 26(1), 27(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 9A
High Courts21 Sept 2010Dismissed
Mehrasons Jewellers Pvt. Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (2010) 09 DEL CK 0092
High Courts21 Sept 2010Allowed
Hari Prasad Meena Vs State
Delhi High Court · (2010) 09 DEL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 164, 311Evidence Act, 1872 — Section 118
High Courts20 Sept 2010Dismissed
Rich Products Corporation and Another Vs Indo-Nippon Foods Limited
Delhi High Court · (2010) 44 PTC 515 : (2010) 42 PTC 660
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Sept 2010Dismissed
Vipul Bhole and Another Vs The School of Planning and Architecture and Others
Delhi High Court · (2010) 173 DLT 349
Council of Architecture (Minimum Standards of Architectural Education) Regulations, 1983 — Regulation 7(3), 7(5), 8
High Courts20 Sept 2010
The Commissioner of Income Tax Vs M.M.T.C. Ltd.
Delhi High Court · (2010) 09 DEL CK 0347
High Courts20 Sept 2010Disposed Off
Smt. Raj Rani Sharma Vs Smt. Gayatri Kukreja and Another
Delhi High Court · (2010) 119 DRJ 633
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts20 Sept 2010Dismissed
Suresh Vs State
Delhi High Court · (2010) 09 DEL CK 0296
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 376
High Courts20 Sept 2010Dismissed
Mukesh Singh Vs Inspector General CISF and Others
Delhi High Court · (2010) 09 DEL CK 0291