High Courts30 Oct 1990
India Supplies and Exports Co. Pvt. Ltd. Vs Union of India
Delhi High Court · (1991) 1 ARBLR 144 : (1991) ILR Delhi 169 : (1991) RLR 51
COURT ARCHIVE
Delhi High Court judgments, 1990
546 judgments · page 6 of 28
High Courts30 Oct 1990
Commissioner of Income Tax Vs Bharat Steel Tubes Ltd.
Delhi High Court · (1992) 65 TAXMAN 172
Income Tax Act, 1961 — Section 256(1), 256(2), 35B(2)(b), 40(c)
High Courts29 Oct 1990
Municipal Corporation of Delhi Vs Hira Lal and others
Delhi High Court · (1991) ILR Delhi 289 : (1991) 189 ITR 348 : (1991) RLR 16
High Courts29 Oct 1990
Delhi Dayal Bagh, Commissioner of Income Tax, House Building Society Ltd. and Another Vs Municipal Corporation of Delhi and Others Nitin Wadhawan Vs Delhi Dayal Bagh, Commissioner of Income Tax, House Building Society Ltd. and Another
Delhi High Court · (1991) ILR Delhi 281 : (1990) RLR 548
High Courts29 Oct 1990
Municipal Corporation of Delhi Vs Hira Lal and Others
Delhi High Court · (1991) ILR Delhi 289 : (1991) 189 ITR 348 : (1991) RLR 16
High Courts26 Oct 1990
A. Rai and Others Vs Union of India and Others
Delhi High Court · (1991) 20 DRJ 59
High Courts26 Oct 1990
Bishamber Nath and Others Vs Urmila and Others
Delhi High Court · (1991) 43 DLT 50 : (1991) 20 DRJ 149
Delhi Rent Control Act, 1958 — Section 14(2)
High Courts26 Oct 1990
Rakesh Dua and Another Vs N.K.M. Industries Pvt. Ltd. and Another
Delhi High Court · (1991) 71 CompCas 710
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 439
High Courts25 Oct 1990
Madhusudan Timber Industries Vs Union of India and Others
Delhi High Court · (1991) 1 ARBLR 252 : (1991) 43 DLT 335 : (1990) 2 ILR Delhi 521
High Courts25 Oct 1990
Brij Mohan Sethi Vs Union of India and Another
Delhi High Court · (1990) 42 DLT 599
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts24 Oct 1990
Nanak Builders Andinvestors Pvt. Ltd. Vs Vinod Kumar Alag
Delhi High Court · AIR 1991 Delhi 315 : (1991) 1 ILR Delhi 303 : (1991) RLR 87
Contract Act, 1872 — Section 2Specific Relief Act, 1963 — Section 16
High Courts24 Oct 1990
Jagdish Sahai Mathur and another Vs State (Delhi Admn.)
Delhi High Court · (1991) CriLJ 1069 : (1991) 2 RCR(Criminal) 325
High Courts23 Oct 1990
Shah Trading Co. Vs Commissioner of Income Tax
Delhi High Court · (1992) 63 TAXMAN 19
Income Tax Act, 1961 — Section 144A, 147(b), 256(1)
High Courts22 Oct 1990
Delhi Development Authority Vs Rajinder Mittal
Delhi High Court · (1991) CriLJ 1187 : (1990) 42 DLT 592 : (1991) 20 DRJ 65 : (1990) RLR 539
Delhi Development Act, 1957 — Section 14
High Courts20 Oct 1990
Ram Krishan Singhal Vs Executive Engineer and Others
Delhi High Court · (1991) 1 ARBLR 154 : (1991) ILR Delhi 275 : (1991) RLR 47
High Courts17 Oct 1990
Nehru Institute of Pharmacy and Technology Vs Union of India and Others
Delhi High Court · (1990) 42 DLT 544
High Courts16 Oct 1990
N.K. Bhatia Vs J.P. Singh
Delhi High Court · (1990) 42 DLT 541 : (1991) RLR 128
High Courts16 Oct 1990
C.J. International Hotels Ltd. Vs New Delhi Municipal Committee and Others
Delhi High Court · (1991) ILR Delhi 321
Easements Act, 1882 — Section 60Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15