High Courts11 Sept 2006Dismissed
Commissioner of Income Tax Vs Alcatel India Ltd.
Delhi High Court · (2007) 207 CTR 574 : (2007) 159 TAXMAN 332
Income Tax Act, 1961 — Section 271C, 273B
COURT ARCHIVE
Delhi High Court judgments
1,29,946 judgments · page 5,097 of 6,498
High Courts11 Sept 2006Dismissed
Goswami Vidyapitha Society and Another Vs Lt. Governor and Others
Delhi High Court · (2006) 132 DLT 638
High Courts11 Sept 2006Dismissed
Orient Crafts Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2006) 206 CTR 262 : (2007) 9 VST 43
Finance Act, 1994 — Section 65, 65(105), 66A, 93, 94Taxation of Services (Provided from Outside India and Received in India) Rules, 2006 — Rule 3
High Courts11 Sept 2006
M.S. International Ltd. Vs Union of India (UOI)
Delhi High Court · (2007) 208 ELT 499
High Courts11 Sept 2006Dismissed
Hasan Ali Vs Akbari Begum @ Akbari Hajjan
Delhi High Court · (2006) 133 DLT 26
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7
High Courts11 Sept 2006Allowed
The Management of Delhi Transport Corporation Vs Suraj Bhan and Others
Delhi High Court · (2006) 133 DLT 195 : (2006) 111 FLR 768
Industrial Disputes Act, 1947 — Section 25B, 25B(1), 25B(2), 25F, 25N
High Courts11 Sept 2006Allowed
Shri Sai Bhakta Samaj (Regd.) Vs Shri Durga Prasad and Others
Delhi High Court · (2006) 133 DLT 132 : (2006) 111 FLR 814
Industrial Disputes Act, 1947 — Section 2
High Courts11 Sept 2006
Nai Dunia Urdu Weekly Newspaper Vs Presiding Officer, Labour Court No. X, Tis Hazari Courts, The Government of N.C.T. of Delhi, (Labour Department) and Abdul Qudoos
Delhi High Court · (2007) 137 DLT 234
Industrial Disputes Act, 1947 — Section 25F
High Courts11 Sept 2006
Hindustan Petroleum Corporation Vs Ashok Kumar Garg
Delhi High Court · AIR 2006 Delhi 366 : (2007) 1 ARBLR 368 : (2006) 91 DRJ 591
Arbitration and Conciliation Act, 1996 — Section 20, 21, 27, 27(27), 27(4)Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(2)Constitution of India, 1950 — Article 227, 27
High Courts11 Sept 2006
Commissioner of Income Tax Vs Imperial Cables (P.) Ltd.
Delhi High Court · (2007) 159 TAXMAN 328
High Courts08 Sept 2006Dismissed
Commissioner of Income Tax Vs Bacardi Martini India Limited
Delhi High Court · (2006) 206 CTR 250 : (2006) 91 DRJ 413 : (2007) 288 ITR 585 : (2007) 158 TAXMAN 348
Income Tax Act, 1961 — Section 143(3), 271(1)
High Courts08 Sept 2006
M.S.J. Construction (P) Ltd. Vs Delhi Development Authority and Another
Delhi High Court · (2006) 91 DRJ 354
High Courts08 Sept 2006Allowed
Prakash Chand and Dr. Kishan Gopal Vs Jawahar Lal Nehru University
Delhi High Court · (2007) 136 DLT 91
General Clauses Act, 1897 — Section 14, 27(2)
High Courts08 Sept 2006Dismissed
K. Sanjeevan Vs Inspector General of Police and Others
Delhi High Court · (2006) 09 DEL CK 0074
Central Reserve Police Force Act, 1949 — Section 11(1), 12, 18(2)Central Reserve Police Force Rules, 1955 — Rule 27
High Courts08 Sept 2006Dismissed
K. Raj Arora Vs State Bank of India and Others
Delhi High Court · (2006) 91 DRJ 485
Constitution of India, 1950 — Article 14, 226, 309, 311(2)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 52, 67, 68(3)
High Courts08 Sept 2006Dismissed
Shaw Wallace Breweries Ltd. Vs Him Neel Breweries Ltd.
Delhi High Court · (2007) 1 BC 396 : (2007) 135 CompCas 57 : (2006) 133 DLT 153 : (2006) 91 DRJ 584
Arbitration and Conciliation Act, 1996 — Section 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
High Courts08 Sept 2006Dismissed
Airport Authority of India Vs Puran Chand and Others
Delhi High Court · (2006) 09 DEL CK 0071
Industrial Disputes Act, 1947 — Section 17B
High Courts08 Sept 2006
Commissioner of Income Tax Vs Plashfood (P.) Ltd.
Delhi High Court · (2006) 09 DEL CK 0005
High Courts07 Sept 2006Disposed Off
Pradeep Kumar Vs State of Delhi and Others
Delhi High Court · (2006) 91 DRJ 420
Penal Code, 1860 (IPC) — Section 34, 448
High Courts07 Sept 2006Dismissed
Commissioner of Income Tax Vs General Sales Ltd.
Delhi High Court · (2007) 288 ITR 486 : (2007) 160 TAXMAN 331
Income Tax Act, 1961 — Section 80HHC