COURT ARCHIVE

Delhi High Court judgments

1,29,973 judgments · page 5,085 of 6,499

High Courts17 Oct 2006

Sahara India Financial Corporation Ltd. Vs Commissioner of Income Tax and Assistant Commissioner of Income Tax

Delhi High Court · (2006) 206 CTR 474 : (2006) 92 DRJ 283 : (2007) 289 ITR 397 : (2006) 157 TAXMAN 279

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127(2), 142(2A), 143(2)

High Courts17 Oct 2006

Management of Cantonment Board Vs Shri Jakir Hussain

Delhi High Court · (2006) 10 DEL CK 0020

Industrial Disputes Act, 1947 — Section 25F, 25G

High Courts16 Oct 2006Dismissed

Sony India (P.) Ltd. Vs Central Board of Direct Taxes and Another

Delhi High Court · (2006) 206 CTR 157 : (2007) 288 ITR 52 : (2006) 157 TAXMAN 125

Constitution of India, 1950 — Article 14, 226, 227Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 119, 131(1), 133(6), 154(5), 16A

High Courts16 Oct 2006Dismissed

Shiv Pratap Seoni and Others Vs Union of India (UOI) and Others

Delhi High Court · (2006) 10 DEL CK 0212

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30, 31, 4, 6

High Courts16 Oct 2006Disposed Off

Mohit Gupta and Others Vs State Govt. of NCT of Delhi and Another

Delhi High Court · (2006) 135 DLT 390 : (2007) 1 DMC 47 : (2009) 93 DRJ 606

Criminal Procedure Code, 1973 (CrPC) — Section 125, 161, 198, 313, 5Evidence Act, 1872 — Section 113BHindu Marriage Act, 1955 — Section 16

High Courts16 Oct 2006Allowed

SH. Madhu Sudan Gupta Vs SH. Dinesh Gupta

Delhi High Court · (2006) 10 DEL CK 0154

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

High Courts16 Oct 2006Dismissed

Harcharan Dass Gupta Vs Delhi Development Authority and Another

Delhi High Court · AIR 2007 Delhi 75 : (2009) 93 DRJ 822

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Contract Act, 1872 — Section 17, 18, 19

High Courts16 Oct 2006

State Vs Ashok Kumar and Others

Delhi High Court · (2006) 10 DEL CK 0152

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 34, 406, 498A

High Courts16 Oct 2006

Ram Kishan Vs Delhi Transport Corporation

Delhi High Court · (2006) 10 DEL CK 0120

High Courts16 Oct 2006Allowed

Shri Suraj Bhan Vs Union of India (UOI) and Others

Delhi High Court · (2006) 92 DRJ 180

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 311(2)

High Courts16 Oct 2006Allowed

Tarun Offset Printers Vs Union of India (UOI)

Delhi High Court · (2006) 10 DEL CK 0094

Foreign Trade (Development and Regulation) Act, 1992 — Section 11(2)

High Courts16 Oct 2006Allowed

Nehru Memorial Museum and Library Vs National Capital Territory of Delhi and Roshal Lal Bhatia

Delhi High Court · (2006) 92 DRJ 185 : (2007) 1 LLJ 240

Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 11A

High Courts16 Oct 2006

O.P. Shukla Vs Union of India (UOI) and Others

Delhi High Court · (2006) 10 DEL CK 0067

Foreign Exchange Regulation Act, 1973 — Section 8(2)

High Courts16 Oct 2006Dismissed

Harbans Lal Vs Smt. Santosh

Delhi High Court · (2006) 92 DRJ 689

Hindu Marriage Act, 1955 — Section 13(1), 28, 9

High Courts16 Oct 2006

Shri Jagdish Singh Vs Delhi Transport Corporation

Delhi High Court · (2006) 10 DEL CK 0018

High Courts14 Oct 2006Dismissed

Sahib Singh Vs The Lt. Governor of Delhi and Others

Delhi High Court · (2007) 137 DLT 111 : (2006) 92 DRJ 29

Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 4(5)Delhi Land Reforms Act, 1954 — Section 185, 81East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 16, 16(1), 16(4), 20, 21

High Courts13 Oct 2006

Commissioner of Income Tax, Delhi (Central) I, New Delhi Vs Modipon Ltd.

Delhi High Court · (2007) 158 TAXMAN 325

Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 147(a), 147(b), 154, 155, 155(5)

High Courts13 Oct 2006Disposed Off

Director of Agricultrure Vs Collector of Customs

Delhi High Court · (2007) 136 DLT 408 : (2006) 92 DRJ 604 : (2006) 112 ECC 207 : (2006) 138 ECR 207 : (2006) 204 ELT 365

Constitution of India, 1950 — Article 136, 32Customs Act, 1962 — Section 111, 120, 130, 130A

High Courts13 Oct 2006Disposed Off

P.R. Industries Vs Union of India (UOI)

Delhi High Court · (2006) 10 DEL CK 0194

Central Excises and Salt Act, 1944 — Section 35F

High Courts13 Oct 2006Dismissed

Smt. Chandni Luthra Vs Union of India (UOI) and Others

Delhi High Court · (2006) 92 DRJ 367