High Courts22 Jul 2010
Commissioner of Income Tax Vs Eicher Limited
Delhi High Court · (2011) 239 CTR 65 : (2012) 344 ITR 37
Income Tax Act, 1961 — Section 115JA, 143(1), 143(3), 145, 145A
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,565 of 6,586
High Courts22 Jul 2010
Delhi Sikh Gurudwara Management Committee and Another Vs Mohinder Singh Matharu
Delhi High Court · (2010) 07 DEL CK 0008
Delhi Sikh Gurdwaras Act, 1971 — Section 3Income Tax Act, 1922 — Section 10(2), 10(5)Right to Information Act, 2005 — Section 2
High Courts21 Jul 2010Allowed
Prem Nath Aggarwal Vs Munshi Ram through L.Rs.
Delhi High Court · (2010) 07 DEL CK 0311
Delhi and Ajmer Rent Control Act, 1952 — Section 20Delhi Rent Control Act, 1958 — Section 14(1), 16, 16(1), 17, 17(2)
High Courts21 Jul 2010Dismissed
Commissioner of Income Tax Vs Smt. Chander Kant Dua
Delhi High Court · (2010) 195 TAXMAN 369
Income Tax Act, 1961 — Section 269A, 269C
High Courts21 Jul 2010Dismissed
Syncom Formulations Vs SAS Pharamecuticals
Delhi High Court · (2010) 07 DEL CK 0201
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ALimitation Act, 1963 — Section 5
High Courts21 Jul 2010
Omkar and Ors Vs State and Another
Delhi High Court · (2010) 07 DEL CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts21 Jul 2010
Desh Deepak Malhotra Vs State and Others
Delhi High Court · (2010) 07 DEL CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 468, 471
High Courts21 Jul 2010
Amrit Preet Singh Vs State
Delhi High Court · (2010) 07 DEL CK 0164
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts21 Jul 2010
Shanti Vs State
Delhi High Court · (2010) 07 DEL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Jul 2010
O.P. Sharma Vs Union of India (UOI) and Another
Delhi High Court · (2010) 07 DEL CK 0057
Border Security Force Act, 1968 — Section 141
High Courts21 Jul 2010Dismissed
Ch. Sarup Singh General Secretary MTNL Staff Union Class (III and IV) Vs Shri Mange Ram Sharma and Others
Delhi High Court · (2010) 07 DEL CK 0043
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 20, 21, 226, 227, 7Trade Unions Act, 1926 — Section 22
High Courts21 Jul 2010
Delton Cables Ltd. Vs Sh. Kishore Kumar Sharma, Sh. Ashok Kumar Sharma, Sh. Anup Kumar Sharma and Sh. Vinod Kumar Sharma
Delhi High Court · (2010) 07 DEL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151Constitution of India, 1950 — Article 226, 227Court Fees Act, 1870 — Section 7
High Courts21 Jul 2010Allowed
Sonu Arora Vs State
Delhi High Court · (2010) 173 DLT 326
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 2010Allowed
R.K. Bansal and Others Vs GNCTD and Others
Delhi High Court · (2010) 171 DLT 201 : (2011) 7 RCR(Civil) 2551
Delhi (Control of Building Operations) Act, 1955 — Section 19, 3Delhi (Control of Building Operations) Regulations, 1955 — Regulation 5(3)
High Courts20 Jul 2010
S.K. Sarawagi and Co. Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 171 DLT 579 : (2011) 6 RCR(Civil) 1076
Mineral Concession Rules, 1960 — Rule 12, 12(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(1), 11(2), 11(3), 11(5), 5(1)
High Courts20 Jul 2010
Ishwar Devi and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0396
High Courts20 Jul 2010
Smt. Kamlesh Vs Delhi Development Authority
Delhi High Court · (2010) 471 DLT 172
High Courts20 Jul 2010
Puneet and Another Vs Union of India (UOI) and Others
Delhi High Court · (2010) 07 DEL CK 0338
High Courts20 Jul 2010
Delhi Development Authority Vs Smt. Prakash Malik
Delhi High Court · (2010) 07 DEL CK 0312