High Courts20 Jul 2010
Rakesh Vs State of NCT of Delhi
Delhi High Court · (2010) 07 DEL CK 0309
Arms Act, 1959 — Section 2, 25Penal Code, 1860 (IPC) — Section 378, 390, 392, 393, 397
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,566 of 6,586
High Courts20 Jul 2010Allowed
CT./GD Ugma Ram Godara Vs Union of India and Others
Delhi High Court · (2010) 07 DEL CK 0252
High Courts20 Jul 2010Dismissed
Commissioner of Income Tax Vs Green Valley Agro Mills Ltd.
Delhi High Court · (2011) 335 ITR 347 : (2012) 20 TAXMAN 493
Income Tax Act, 1961 — Section 147, 147(a), 269, 269A, 269C
High Courts20 Jul 2010Dismissed
Sayed Mohammed Rafey Vs Mumtaz Ahmad and Others
Delhi High Court · (2010) 07 DEL CK 0236
Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16
High Courts20 Jul 2010Dismissed
Ansul Industries Vs Vineet Kumar and Others
Delhi High Court · (2010) 44 PTC 36
Transfer of Property Act, 1882 — Section 6(e)
High Courts20 Jul 2010Dismissed
Shri Om Prakash Sabharwal Vs UOI and Another
Delhi High Court · (2010) 07 DEL CK 0198
Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1984 — Section 11(A)Land Acquisition Act, 1894 — Section 4, 6
High Courts20 Jul 2010Dismissed
Ajay Kumar Sanghi Vs Union of India and Others
Delhi High Court · (2010) 5 ILR Delhi 705
Constitution of India, 1950 — Article 226Delhi Land Reforms Act, 1954 — Section 81Delhi Land Revenue Act, 1954 — Section 27, 64, 81, 82(2)
High Courts20 Jul 2010
Ishwar Singh Vs State and Another
Delhi High Court · (2010) 07 DEL CK 0184
Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts20 Jul 2010
Pataka Industries Pvt. Ltd. and Others Vs Society For Voice of Human Rights and Justice and Others Mussadi Lal-Ram Swaroop Vs Society For Voice of Human Rights and Justice and Another
Delhi High Court · (2010) 07 DEL CK 0022
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 10, 20, 8, 8(2), 9Criminal Procedure Code, 1973 (CrPC) — Section 482Tobacco Packaging and Labeling Rules, 2008 — Rule 1
High Courts19 Jul 2010Dismissed
Director of Income Tax (Exemption) Vs Dharamshila Cancer Foundation and Research Cenre
Delhi High Court · (2010) 07 DEL CK 0399
Income Tax Act, 1961 — Section 11, 12, 260A
High Courts19 Jul 2010Dismissed
Commissioner of Income Tax Vs Shivani Textiles Ltd.
Delhi High Court · (2010) 07 DEL CK 0398
Income Tax Act, 1961 — Section 260A, 271, 271(1)
High Courts19 Jul 2010
Union of India (UOI) and Another Vs Lakshmi Chand and Others
Delhi High Court · (2010) 07 DEL CK 0397
High Courts19 Jul 2010Allowed
Shyama Prasad Mukherji College (For Women) Vs National Council for Teacher Education and Another
Delhi High Court · (2010) 171 DLT 459 : (2010) 5 SLR 592
National Council for Teacher Education Act, 1993 — Section 17, 17(1), 18
High Courts19 Jul 2010Dismissed
Shri Kedar Nath and Smt. Chita Vs Vijay Kumar Kapani
Delhi High Court · (2010) 07 DEL CK 0294
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 100Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts19 Jul 2010Dismissed
Dinesh Kumar Vs Chairman, Airport Authority of India and Another
Delhi High Court · (2011) 2 JCC 733
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307
High Courts19 Jul 2010Dismissed
Smt. Madhu Bala Vs Sh. Prem Bahadur Saxena
Delhi High Court · (2010) 07 DEL CK 0238
Delhi Rent Control Act, 1958 — Section 25B(8)
High Courts19 Jul 2010Dismissed
Asian Paints Limited Vs Ayush Paints and Chemicals
Delhi High Court · (2010) 44 PTC 723
High Courts19 Jul 2010
Mukesh Kumar Vs State (NCT of Delhi)
Delhi High Court · (2010) 07 DEL CK 0195
Penal Code, 1860 (IPC) — Section 306, 330, 34, 342
High Courts19 Jul 2010
Sivalingam Nadesan Vs State
Delhi High Court · (2010) 07 DEL CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts19 Jul 2010
Commissioner of Income Tax Vs Gautam Motors
Delhi High Court · (2011) 334 ITR 326 : (2010) 194 TAXMAN 21
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 133(6), 250(4), 260A, 36(1), 40A(2)Income Tax Rules, 1962 — Rule 46, 46A