COURT ARCHIVE

Delhi High Court judgments

1,30,494 judgments · page 5,051 of 6,525

High Courts03 Apr 2007

Commissioner of Income Tax Vs Hotline International Pvt. Ltd.

Delhi High Court · (2007) 211 CTR 207 : (2008) 296 ITR 333 : (2007) 161 TAXMAN 104

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12, Order 5 Rule 13, Order 5 Rule 14Income Tax Act, 1961 — Section 131, 139, 143(2), 143(3), 148

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High Courts03 Apr 2007

The Commissioner of Income Tax Vs Eqbal Singh Sindhana

Delhi High Court · (2007) 212 CTR 341 : (2008) 304 ITR 177 : (2007) 162 TAXMAN 107

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12, Order 5 Rule 13, Order 5 Rule 14Income Tax Act, 1961 — Section 139, 142, 142(1), 143(1), 143(2)

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High Courts03 Apr 2007Dismissed

Ghanshyam Singh Vs C.E.O. BSES Power Ltd. and Another

Delhi High Court · (2008) 149 DLT 578 : (2008) 118 FLR 53 : (2009) 1 SLJ 437

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 29, 29(4), 29(5)Constitution of India, 1950 — Article 226

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High Courts02 Apr 2007Allowed

Ajay Gupta Vs Commissioner of Income Tax

Delhi High Court · (2007) 210 CTR 116 : (2007) 97 DRJ 317 : (2008) 297 ITR 125 : (2007) 162 TAXMAN 296

Income Tax Act, 1961 — Section 131, 132, 133, 134, 135

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High Courts02 Apr 2007Dismissed

Shri Prem Sagar Vs State and Others

Delhi High Court · (2007) 04 DEL CK 0089

Limitation Act, 1963 — Section 5Registration Act, 1908 — Section 60

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High Courts02 Apr 2007Dismissed

State Vs Dwarka Dass

Delhi High Court · (2007) 04 DEL CK 0081

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7

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High Courts02 Apr 2007Dismissed

Toyo Engineering (India) Ltd. Vs UCO Bank and Another

Delhi High Court · (2007) 04 DEL CK 0077

Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 9Transfer of Property Act, 1882 — Section 106

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High Courts30 Mar 2007

Aditya Estate Pvt. Ltd. Vs Land and Development Office and Another

Delhi High Court · (2007) 142 DLT 183

Companies Act, 1956 — Section 391(1), 393Income Tax Act, 1961 — Section 269(7)

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High Courts30 Mar 2007Dismissed

Suram Pal Singh Vs Savita

Delhi High Court · (2007) 1 DMC 833

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 10

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High Courts30 Mar 2007Allowed

New India Assurance Co. Ltd. Vs Shri Thakur Singh Rana and Others

Delhi High Court · (2007) 03 DEL CK 0146

Motor Vehicles Act, 1939 — Section 111, 95(1), 95(2)Motor Vehicles Act, 1988 — Section 95(1)

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High Courts30 Mar 2007Allowed

Commissioner of Income Tax Delhi-VIII, New Delhi Vs Indian Handicrafts

Delhi High Court · (2007) 03 DEL CK 0122

Income Tax Act, 1961 — Section 234B, 80HHC

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High Courts30 Mar 2007Allowed

H Vs W and Another

Delhi High Court · (2007) 97 DRJ 609 : (2007) 2 ILR Delhi 157

Evidence Act, 1872 — Section 112, 122Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 13(1), 9

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High Courts30 Mar 2007Dismissed

Comm. Ajay Sood and Others Vs State and Others

Delhi High Court · (2007) 2 ILR Delhi 153

Criminal Procedure Code, 1973 (CrPC) — Section 102Penal Code, 1860 (IPC) — Section 120B, 34, 409Reserve Bank of India Act, 1934 — Section 45MB(1), 45MB(2)

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High Courts30 Mar 2007Dismissed