CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,29,666 judgments · page 5,110 of 6,484

High Courts05 Jun 2006Disposed Off

Mahesh Pal Singh Vs The State

Delhi High Court · (2006) 130 DLT 463 : (2006) 90 DRJ 60

Constitution of India, 1950 — Article 136Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 17, 18, 2, 21
Read judgment
High Courts02 Jun 2006

Shri R.C. Gupta Vs Income Tax Officer

Delhi High Court · (2006) 205 CTR 474 : (2006) 130 DLT 622 : (2006) 286 ITR 170 : (2006) 155 TAXMAN 239

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 215, 217, 264, 273AIncome Tax Rules, 1962 — Rule 117A, 40, 40(1), 40(5), 40(8)
Read judgment
High Courts02 Jun 2006Dismissed

Shri Gian Chand Kochar Vs The Hon''ble Lt. Governor and Another

Delhi High Court · (2006) CriLJ 2963 : (2006) 90 DRJ 475 : (2006) 3 RCR(Criminal) 965

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
Read judgment
High Courts02 Jun 2006Dismissed

Shri Sukh Ram Vs ACIT

Delhi High Court · (2006) 204 CTR 336 : (2006) 285 ITR 256 : (2007) 159 TAXMAN 385

Evidence Act, 1872 — Section 110Income Tax Act, 1961 — Section 132(4A), 260A, 69A
Read judgment
High Courts02 Jun 2006

The State Vs Bal Kishan @ Bali

Delhi High Court · (2006) CriLJ 3508 : (2006) 130 DLT 242 : (2006) 89 DRJ 427

Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 161, 174, 175, 313Penal Code, 1860 (IPC) — Section 302, 307
Read judgment
High Courts02 Jun 2006Disposed Off

Manoj @ Kali Vs The State (NCT of Delhi)

Delhi High Court · (2006) CriLJ 4759 : (2006) 132 DLT 42 : (2006) 90 DRJ 31 : (2006) 4 RCR(Criminal) 584

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 2
Read judgment
High Courts02 Jun 2006Dismissed

D.T.C. Vs Ishwar Singh

Delhi High Court · (2006) 06 DEL CK 0023

Constitution of India, 1950 — Article 14, 226, 43AIndustrial Disputes Act, 1947 — Section 17B, 25F
Read judgment
High Courts02 Jun 2006Dismissed

MCD Vs Maman Chand

Delhi High Court · (2006) 90 DRJ 624

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 17, 33C
Read judgment