High Courts04 May 2010Dismissed
The Commissioner of Income Tax Vs C.L. Rae
Delhi High Court · (2010) 05 DEL CK 0058
Income Tax Act, 1961 — Section 132, 254(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,596 of 6,586
High Courts04 May 2010Dismissed
Ladley Mohan Vs Union of India (UOI) and Others
Delhi High Court · (2010) 05 DEL CK 0035
Constitution of India, 1950 — Article 12, 14, 16, 311General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 14
High Courts04 May 2010
Mukesh Vs State
Delhi High Court · (2010) 05 DEL CK 0006
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 438, 439, 442Customs Act, 1962 — Section 45
High Courts03 May 2010Dismissed
Jamil Vs State
Delhi High Court · (2010) 2 Crimes 547
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304, 34, 394
High Courts03 May 2010Dismissed
DTC Vs Vijender Singh
Delhi High Court · (2010) 05 DEL CK 0360
Constitution of India, 1950 — Article 226
High Courts03 May 2010Dismissed
Commissioner of Income Tax Vs Denso Haryana (P) Ltd.
Delhi High Court · (2011) 201 TAXMAN 34
Companies Act, 1956 — Section 294, 37(1)Income Tax Act, 1961 — Section 115(J)B, 263
High Courts03 May 2010Dismissed
Rakoor Industries P. Ltd. Vs R.L. Bali Income Tax Officer and Others
Delhi High Court · (2011) 332 ITR 56 : (2011) 203 TAXMAN 107
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 May 2010Allowed
Vikas Polymers Vs Commissioner of Customs
Delhi High Court · (2010) 260 ELT 56
High Courts03 May 2010Dismissed
Commissioner of Income Tax Vs Denso Haryana (P.) Ltd.
Delhi High Court · (2011) 12 TAXMAN 222
Companies Act, 1956 — Section 294Income Tax Act, 1961 — Section 115J, 115JB, 263, 37(1)
High Courts03 May 2010
Commissioner of Income Tax Vs HPS Social Welfare Foundation
Delhi High Court · (2010) 235 CTR 330 : (2010) 329 ITR 310 : (2011) 198 TAXMAN 63
Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 260A
High Courts03 May 2010
Moninder Singh Vs UOI and Another
Delhi High Court · (2010) 05 DEL CK 0161
All India Council for Technical Education Act, 1987 — Section 10, 10(O), 10(V), 2, 22Kurukshetra University Act, 1986 — Section 15, 23
High Courts03 May 2010
Simplex Concrete Piles (India) Ltd. Vs Venkatesh Coke and Power Ltd.
Delhi High Court · (2010) 118 DRJ 650
Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 115, 9
High Courts03 May 2010Dismissed
Alcatal Lucent International Vs Asstt. Director of Income Tax and Others
Delhi High Court · (2010) 05 DEL CK 0153
High Courts03 May 2010
Swadeshi Cement Ltd. and Others Vs Union of India (UOI) and Others
Delhi High Court · AIR 2011 Delhi 46
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11(d), 35ACompanies Act, 1956 — Section 4A(2)Constitution of India, 1950 — Article 226, 227
High Courts03 May 2010
All India Association for Christian Higher Education Vs Presiding Officer, Employees Provident Fund Appellate Tribunal and Another
Delhi High Court · (2010) 126 FLR 930 : (2011) 2 LLJ 566
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A
High Courts03 May 2010
Manish Parwani Vs The National Capital Territory of Delhi and Another
Delhi High Court · (2010) 3 BC 219 : (2010) 2 Crimes 529 : (2010) 5 ILR Delhi 262
Air (Prevention and Control of Pollution) Act, 1981 — Section 40Companies Act, 1956 — Section 2(13), 2(26), 2(30), 291, 5Company Secretaries Act, 1980 — Section 2(1)
High Courts03 May 2010Allowed
Delhi Transport Corporation Vs Nihal Singh
Delhi High Court · (2010) 4 LLJ 743
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts30 Apr 2010Dismissed
Suken Mandal Vs The State of Delhi
Delhi High Court · (2010) 04 DEL CK 0343
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts30 Apr 2010Allowed
International Print-O-Pac Limited Vs Maa Communication Bozell (P) Ltd.
Delhi High Court · (2010) 04 DEL CK 0342
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 8Limitation Act, 1963 — Section 19
High Courts30 Apr 2010Dismissed
Food Corporation of India Vs Shanti Cereals (P) Ltd.
Delhi High Court · (2010) 04 DEL CK 0255
Arbitration and Conciliation Act, 1996 — Section 34, 37