High Courts23 Mar 2006Dismissed
Commissioner of Income Tax Vs Japan Radio Company Ltd.
Delhi High Court · (2006) 203 CTR 145 : (2006) 286 ITR 682 : (2006) 155 TAXMAN 610
Income Tax Act, 1961 — Section 192, 201(1)A , 271(C), 273
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,131 of 6,480
High Courts23 Mar 2006Disposed Off
Bimla Devi Vs New India Assurance Co. Ltd.
Delhi High Court · (2006) 2 ACC 321
High Courts23 Mar 2006
Shri Prit Singh Vs Shri Sudhan Singh and Others
Delhi High Court · (2006) 03 DEL CK 0099
Delhi Land Reforms Act, 1954 — Section 185, 185(3)
High Courts23 Mar 2006Dismissed
Shri R.B. Chauhan Vs Food Corporation of India and Another
Delhi High Court · (2006) 88 DRJ 654
Constitution of India, 1950 — Article 148, 226, 311, 311(1)
High Courts23 Mar 2006Dismissed
GE Countrywide Consumer Financial Services Limited Vs Surjit Singh Bhatia and Jaspal Kaur
Delhi High Court · (2006) 129 DLT 393 : (2006) 89 DRJ 73 : (2006) 2 RCR(Civil) 804
Arbitration Act, 1940 — Section 2, 31, 41Arbitration and Conciliation Act, 1996 — Section 11(12), 11(4), 11(5), 11(6), 11(7)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts23 Mar 2006Dismissed
Kohinoor Rubber Works Pvt. Ltd. Vs Union of India (UOI)
Delhi High Court · (2006) 129 DLT 412 : (2006) 88 DRJ 459
Arbitration Act, 1940 — Section 20, 32, 33Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)
High Courts23 Mar 2006Dismissed
Kalu Ram Ahuja and Another Vs D.D.A. and Another
Delhi High Court · (2006) 129 DLT 325
High Courts23 Mar 2006
Smt. Bimla Devi Vs New India Assurance Co. Ltd.
Delhi High Court · (2007) ACJ 1652 : AIR 2006 Delhi 247 : (2006) 129 DLT 318
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4)Motor Vehicles Act, 1988 — Section 140, 166
High Courts23 Mar 2006Dismissed
Shiksha Bharati Educational Society (Regd.) Vs Delhi Development Authority
Delhi High Court · (2006) 03 DEL CK 0075
Land Acquisition Act, 1894 — Section 4
High Courts23 Mar 2006Dismissed
Manoj Kumar Vs MCD
Delhi High Court · (2006) 03 DEL CK 0074
Constitution of India, 1950 — Article 16(2), 226
High Courts23 Mar 2006Dismissed
J.B. Kapoor Vs Bharat Heavy Electricals Ltd.
Delhi High Court · (2006) 03 DEL CK 0016
Income Tax Act, 1961 — Section 10(10)
High Courts23 Mar 2006Dismissed
Anand Darbari Vs Union of India (UOI) and Others
Delhi High Court · (2006) 88 DRJ 663
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4, 4(6), 7(3), 7(3A)
High Courts22 Mar 2006
Shri V. Prabhakar and Others Vs M.C.D. and Others
Delhi High Court · (2006) 03 DEL CK 0260
Constitution of India, 1950 — Article 300ADelhi Municipal Corporation Act, 1957 — Section 304, 321, 321(1), 322, 336
High Courts22 Mar 2006
Mehar Singh Rathee Vs Union of India (UOI) and Others
Delhi High Court · (2006) 03 DEL CK 0240
Constitution of India, 1950 — Article 311Investment Service Rules — Rule 13
High Courts22 Mar 2006Dismissed
Commissioner of Income Tax Vs Sencma Sa, France
Delhi High Court · (2006) 203 CTR 96 : (2006) 156 TAXMAN 403
High Courts22 Mar 2006Dismissed
Director of Income Tax Vs Guru Nanak Foundation
Delhi High Court · (2007) 292 ITR 589 : (2006) 154 TAXMAN 543
High Courts22 Mar 2006Dismissed
Commissioner of Income Tax Vs SENCMA SA
Delhi High Court · (2007) 288 ITR 76
Income Tax Act, 1961 — Section 271C
High Courts22 Mar 2006
Mrs. Kamla Devi Vs Haji Amir Mohd. Mir Ahmed
Delhi High Court · (2006) 129 DLT 398 : (2006) 88 DRJ 463
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts22 Mar 2006Dismissed
Yashpal Vs Chamanlal Sachdeva
Delhi High Court · (2006) 129 DLT 200 : (2006) 89 DRJ 78
Delhi Rent Control Act, 1958 — Section 14(1), 14(2)
High Courts22 Mar 2006
P. Nalliah Vs Union of India (UOI) and Others
Delhi High Court · (2006) 03 DEL CK 0086