High Courts06 Feb 2009
Commissioner of Income Tax Vs Jindal Exports Ltd. and Others
Delhi High Court · (2009) 222 CTR 8 : (2009) 314 ITR 137 : (2009) 179 TAXMAN 391
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 4,863 of 6,586
High Courts06 Feb 2009
St. Ives Laboratories Inc. Vs Mr. Sunny Bakshi and Another
Delhi High Court · (2009) 41 PTC 231
High Courts06 Feb 2009Dismissed
Shri Homi Rajvansh Vs Director of C.B.I. and Others
Delhi High Court · (2010) 5 RCR(Criminal) 915
High Courts06 Feb 2009Allowed
Ramesh Chand Gupta and Others Vs Union of India (UOI) and Another
Delhi High Court · (2010) 6 RCR(Criminal) 1668
Evidence Act, 1872 — Section 40, 41, 42, 43
High Courts06 Feb 2009Allowed
Sameer Karnani Vs The State and Another
Delhi High Court · (2010) 2 CivCC 312 : (2010) 2 Crimes 88 : (2010) 6 RCR(Criminal) 1278
High Courts06 Feb 2009Dismissed
Satish Kumar Vs C.B.I.
Delhi High Court · (2009) CriLJ 2716 : (2010) 6 RCR(Criminal) 2901
High Courts06 Feb 2009Dismissed
Ashok Kumar Raswant Vs CBI
Delhi High Court · (2010) 6 RCR(Criminal) 2971
High Courts06 Feb 2009Dismissed
Commissioner of Income Tax Vs Nalwa Investment Ltd.
Delhi High Court · (2010) 322 ITR 233 : (2009) 179 TAXMAN 262
Income Tax Act, 1922 — Section 23, 30, 33, 33(4)Income Tax Act, 1961 — Section 139, 139(2), 139(3), 143(3), 246A
High Courts06 Feb 2009Dismissed
Commissioner of Income Tax Vs Abhinandan Investment Ltd.
Delhi High Court · (2009) 02 DEL CK 0004
Income Tax Act, 1961 — Section 139(3), 260A, 80
High Courts06 Feb 2009
Exclusive Motors Private Ltd. Vs India Tourism Development Corporation
Delhi High Court · (2009) 02 DEL CK 0003
Arbitration and Conciliation Act, 1996 — Section 11(6), 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15
High Courts05 Feb 2009Allowed
Anil Kumar Gaur @ Titu Vs The State of NCT of Delhi
Delhi High Court · (2009) 02 DEL CK 0268
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34, 393, 397
High Courts05 Feb 2009Dismissed
Vinod Kumar Vs State of Delhi
Delhi High Court · (2009) 02 DEL CK 0243
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Feb 2009Allowed
Greater Delhi Planners P. Ltd. Vs B.P. Gupta
Delhi High Court · (2009) 02 DEL CK 0167
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227
High Courts04 Feb 2009
Ranbaxy Laboratories Ltd. Vs Himanshu Kr. Sharma
Delhi High Court · (2009) 02 DEL CK 0306
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Industrial Tribunal (Procedure) Rules, 1949 — Rule 18
High Courts04 Feb 2009
Girdhari Singh Vs State
Delhi High Court · (2009) 02 DEL CK 0299
Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts04 Feb 2009Dismissed
Gyaninder and Others Vs Shri Surender Singh, S.O. and Others
Delhi High Court · (2009) 02 DEL CK 0280
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AContempt of Courts Act, 1971 — Section 11, 12, 2Land Acquisition Act, 1894 — Section 48
High Courts04 Feb 2009Dismissed
Government of NCT of Delhi and Others Vs Jagbir Singh
Delhi High Court · (2009) 02 DEL CK 0255
Penal Code, 1860 (IPC) — Section 308, 323, 340, 341
High Courts04 Feb 2009
Raju Sharma Vs Sayona Printers
Delhi High Court · (2009) 02 DEL CK 0219
Constitution of India, 1950 — Article 226, 227