COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,536 of 6,586

High Courts13 Sept 2010Dismissed

Pearl Drinks Ltd. Vs Commissioner of Central Excise

Delhi High Court · (2011) 2 AD 349 : (2010) 260 ELT 353

Central Excises and Salt Act, 1944 — Section 11AC, 3CENVAT (Credit) Rules, 2004 — Rule 9, 9(1), 9(2)Finance Act, 2004 — Section 88

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High Courts13 Sept 2010

Indian Council for Agricultural Research and Others Vs Vipul Raj

Delhi High Court · (2010) 09 DEL CK 0114

Central Civil Services (Conduct) Rules, 1964 — Rule 15, 3(1)Constitution of India, 1950 — Article 320(3)Council of Agricultural Research Rules, 1977 — Rule 18

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High Courts13 Sept 2010

Hacienda Farms Pvt. Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2011) 239 CTR 212 : (2010) 328 ITR 1 : (2011) 198 TAXMAN 509

Income Tax Act, 1961 — Section 143(3), 260A, 68

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High Courts13 Sept 2010

Mahender Kumar Vs State

Delhi High Court · (2010) 09 DEL CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 498A

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High Courts13 Sept 2010Dismissed

Mukesh Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2010) 09 DEL CK 0065

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 29Constitution of India, 1950 — Article 226

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High Courts13 Sept 2010Dismissed

Goldwin Technology (P) Ltd. Vs Electronic Components and Tuners

Delhi High Court · (2010) 172 DLT 334

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 41 Rule 1, 115, 96

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High Courts13 Sept 2010Dismissed

Sh. Rajesh Kumar Gambhir, Smt. Seema Gambhir, Soniyal Gambhir and Pappy Gambhir Vs Sh. Trilok Kumar Gambhir

Delhi High Court · (2010) 172 DLT 512

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts13 Sept 2010Allowed

Major Alok Shukla Vs Union of India (UOI) and Others

Delhi High Court · (2010) 09 DEL CK 0007

Army Rules, 1954 — Rule 16AConstitution Of India, 1950 — Article 14, 16, 226, 311Indian Penal Code, 1860 — Section 302

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High Courts10 Sept 2010Dismissed

C.E. Constructions Ltd. Vs Durga Builders Pvt. Ltd.

Delhi High Court · (2010) 172 DLT 354 : (2010) 199 DRJ 205

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 7 Rule 11, 151Companies Act, 1956 — Section 125, 209Constitution of India, 1950 — Article 136

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High Courts10 Sept 2010Dismissed

Archie Comic Publications Inc. Vs Purple Creations Pvt. Ltd., Nagji Kheraj Vira, Pankaj Nagji Vira and Dipak Nagji Vira, Directors, Purple Creations Pvt. Ltd.

Delhi High Court · (2010) 172 DLT 234 : (2010) 44 PTC 520

Civil Procedure Code Amendment Act, 1976 — Section 21, 21(1), 21(2), 21(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 12, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 13, 15Copyright Act, 1957 — Section 62, 62(2)

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High Courts10 Sept 2010

Bharat Steel Tubes Ltd. Vs IFCI Ltd.

Delhi High Court · (2011) 1 CompLJ 51 : (2010) 172 DLT 568 : (2010) 120 DRJ 226

Banking Regulation Act, 1949 — Section 35ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 391, 4A(2), 529A, 529A(1)

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High Courts10 Sept 2010