COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,593 of 6,586

High Courts10 May 2010Disposed Off

Nitin Kataria Vs D.D.A.

Delhi High Court · (2010) 05 DEL CK 0225

High Courts10 May 2010Disposed Off

Jyoti Jaggi Vs Commissioner of Income Tax (Central)-I and Others

Delhi High Court · (2010) 05 DEL CK 0208

Income Tax Act, 1961 — Section 220(6), 264

High Courts10 May 2010Dismissed

New India Assurance Co. Ltd. Vs Rohinee Michigan and others

Delhi High Court · (2011) ACJ 2135

Motor Vehicles Act, 1988 — Section 163A, 166

High Courts10 May 2010

Col. Rajeshwar Saran (Retd.) and Another Vs Munna Khan and Others

Delhi High Court · (2012) ACJ 1614

High Courts10 May 2010Dismissed

Noor Alam Vs State

Delhi High Court · (2010) 05 DEL CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 313

High Courts10 May 2010Dismissed

Brij Kishore and Another Vs State

Delhi High Court · (2010) 05 DEL CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 65BPenal Code, 1860 (IPC) — Section 302, 34, 392, 411

High Courts10 May 2010Dismissed

Rakesh Kumar Vs The Chairman, Staff Selection Commission and Another

Delhi High Court · (2010) 3 SLR 758

Constitution of India, 1950 — Article 226

High Courts07 May 2010Allowed

Suresh Kumar and Others Vs State

Delhi High Court · (2010) 6 ILR Delhi 141 : (2011) 1 JCC 164

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 324, 34

High Courts07 May 2010

State Vs Ranjeet

Delhi High Court · (2010) 05 DEL CK 0276

Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 363, 376

High Courts07 May 2010Dismissed

CIT Vs Sil Investments Ltd.

Delhi High Court · (2011) 339 ITR 166 : (2011) 202 TAXMAN 96

Income Tax Act, 1961 — Section 143, 147, 148, 80HHC

High Courts07 May 2010Allowed

Master Builders Vs The Government of United States and Another

Delhi High Court · (2010) 05 DEL CK 0222

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, 151

High Courts07 May 2010Disposed Off

Dr. Vikram Kumar Jain Vs Dr. Ajay Kumar Jain

Delhi High Court · (2010) 05 DEL CK 0200

High Courts07 May 2010Dismissed

UOI and Others Vs Jwala Prasad

Delhi High Court · (2010) 05 DEL CK 0174

Constitution of India, 1950 — Article 226

High Courts07 May 2010

Commissioner of Income Tax-XII Vs Smt. Poonam Rani

Delhi High Court · (2010) 192 TAXMAN 167

Income Tax Act, 1961 — Section 144, 145, 145(3)

High Courts07 May 2010Dismissed

Balbir Singh Vs Presiding Officer Labour Court and Another

Delhi High Court · (2010) 05 DEL CK 0104

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F

High Courts07 May 2010Allowed

Morgan Tectronics Ltd. and Others Vs State and Others

Delhi High Court · (2010) 05 DEL CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 212(2), 218, 219, 220, 221Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 379, 380, 71

High Courts06 May 2010

Toco Engineering Co. Vs Power Grid Corporation of India Ltd.

Delhi High Court · (2010) 05 DEL CK 0322

Arbitration Act, 1940 — Section 30, 33, 34

High Courts06 May 2010Dismissed

Maruti Clean Coal and Power Limited Vs Kolahai Infotech Pvt. Ltd. and Others

Delhi High Court · (2010) 05 DEL CK 0269

Arbitration and Conciliation Act, 1996 — Section 16(1), 16(2), 16(3), 17, 34Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 96Delhi High Court Act, 1966 — Section 10, 5(2)

High Courts06 May 2010

Commissioner of Income Tax Vs Shashi Charla

Delhi High Court · (2011) 243 CTR 394 : (2011) 334 ITR 129 : (2010) 195 TAXMAN 148

Income Tax Act, 1961 — Section 49(1)

High Courts06 May 2010

Shri Chanderpal Singh Vs Smt. Swaran Lata Dhobhal and Another

Delhi High Court · (2010) 05 DEL CK 0170

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 22 Rule 4, Order 22 Rule 5, 2(11)