COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,748 of 6,586

High Courts21 Aug 2009

Jaypee Institute of Information Technology Society Vs Director General of Income Tax (Exemptions)

Delhi High Court · (2009) 227 CTR 124 : (2010) 7 RCR(Civil) 2315 : (2009) 185 TAXMAN 110

Income Tax Act, 1961 — Section 10(22), 10(23C), 11(1), 12A, 2(15)University Grants Commission Act, 1956 — Section 3

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High Courts21 Aug 2009Allowed

Jindal Dyechem Industries Pvt. Ltd. Vs Pahwa International Pvt. Ltd.

Delhi High Court · (2010) 1 ILR Delhi 245

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 6General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106, 111A

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High Courts21 Aug 2009

Pushpa Arora and Others Vs Onkar Singh and Others

Delhi High Court · (2011) ACJ 1107

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High Courts21 Aug 2009

Asian Paints Ltd. Vs Chandra Paints and Brush Industry and Another

Delhi High Court · (2009) ILR Delhi 210 Supp

Trade and Merchandise Marks Act, 1958 — Section 28, 30Trade Marks Act, 1999 — Section 2(1), 28, 28(3), 29

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High Courts21 Aug 2009

Lilly Icos LLC Vs Richie Laboratories Ltd.

Delhi High Court · (2009) 41 PTC 297

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20

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High Courts21 Aug 2009

Ram Babu @ Raja Vs State

Delhi High Court · (2009) 08 DEL CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302

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High Courts21 Aug 2009Dismissed

Khatri Hotels Pvt. Ltd. Vs Union of India (UOI) and Delhi Development Authority

Delhi High Court · (2009) 169 DLT 226 : (2010) 7 RCR(Civil) 2060

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(2), Order 2 Rule 2(3), Order 39 Rule 1Delhi Development Act, 1957 — Section 150, 22, 22(1), 7, 7(2)Delhi Land Reforms Act, 1954 — Section 150, 150(3), 7, 7(1)

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High Courts21 Aug 2009Allowed

Binatone Computers Pvt. Ltd. Vs Setech Electronics Ltd.

Delhi High Court · (2009) 162 DLT 537 : (2010) 7 RCR(Civil) 1229

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, 95Companies Act, 1956 — Section 531Transfer of Property Act, 1882 — Section 53

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High Courts21 Aug 2009Allowed

Vibrant Institute of Technology Vs All India Council for Technical Education and Others

Delhi High Court · (2009) 162 DLT 652 : (2010) 7 RCR(Civil) 1280

All India Council for Technical Education Act, 1987 — Section 10, 23Constitution of India, 1950 — Article 14, 19(1), 226Stamp Act, 1899 — Article 64(A), 30(1), 31

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High Courts20 Aug 2009Dismissed

Gopal Krishna Kapoor and Others Vs R.S. Chhabra and Others

Delhi High Court · (2010) 7 RCR(Civil) 1427

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts20 Aug 2009Dismissed

Uttam Sucrotech International Pvt. Ltd. Vs Overseas Infrastructure Alliance(I) Pvt. Ltd and Another

Delhi High Court · (2010) 7 RCR(Civil) 2666

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 14, 19, 21Specific Relief Act, 1963 — Section 41

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High Courts20 Aug 2009Dismissed