High Courts13 Feb 1992
Commissioner of Sales Tax, New Delhi Vs Remington Rand of India Ltd.
Delhi High Court · (1991) 46 DLT 445
Central Sales Tax Act, 1956 — Section 5
COURT ARCHIVE
Delhi High Court judgments, 1992
664 judgments · page 29 of 34
High Courts13 Feb 1992
Vidya Dhari Khanna Vs Sandeep Khanna
Delhi High Court · (1992) 46 DLT 682
Delhi Land Reforms Act, 1954 — Section 33(1)
High Courts12 Feb 1992
Commissioner of Sales Tax, New Delhi Vs Hari Ram Oil Co.
Delhi High Court · (1992) 02 DEL CK 0093
High Courts12 Feb 1992
Slum Wing DDA Graduate Engineers Association (Regd) and Others Vs Delhi Development Authority and Others
Delhi High Court · (1992) 46 DLT 486 : (1992) 22 DRJ 548
Constitution of India, 1950 — Article 14, 16
High Courts12 Feb 1992
E.L. Chaudhary and Another Vs Avtar Singh and Others
Delhi High Court · (1992) 2 ACC 66 : (1992) 47 DLT 31
Motor Vehicles Act, 1939 — Section 110
High Courts12 Feb 1992
Madan Gopal Jajoo and others Vs Union of India and others
Delhi High Court · AIR 1992 Delhi 253 : (1996) 85 CompCas 153 : (1992) ILR Delhi 877
High Courts12 Feb 1992
Vijay Kumar Sachdev and another Vs Baldev Raj Bhutani and another
Delhi High Court · AIR 1992 Delhi 233 : (1992) 46 DLT 474 : (1992) 22 DRJ 283 : (1992) RLR 121
High Courts12 Feb 1992
Commissioner of Sales Tax Vs Umrao Mirza
Delhi High Court · (1992) 02 DEL CK 0022
High Courts12 Feb 1992
Commissioner of Sales Tax Vs Philips India Ltd.
Delhi High Court · (1992) 02 DEL CK 0011
High Courts12 Feb 1992
Ram Das Chela of Late Mahant Net Ram Vs Thakur Dwara Radha Kishan Society
Delhi High Court · (1992) 46 DLT 559
Civil Procedure Code, 1908 (CPC) — Section 149Limitation Act, 1963 — Section 5
High Courts11 Feb 1992
Amarjeet Singh Vs Municipal Corporation of Delhi
Delhi High Court · (1992) 46 DLT 483
High Courts11 Feb 1992
Commissioner of Sales Tax Vs United Hotels Ltd.
Delhi High Court · (1992) 02 DEL CK 0054
High Courts11 Feb 1992
Ajarjeet Singh Vs Municipal Corporation of Delhi
Delhi High Court · AIR 1992 Delhi 317
High Courts11 Feb 1992
Commissioner of Sales Tax, Delhi Vs Motorades
Delhi High Court · (1992) 02 DEL CK 0029
High Courts11 Feb 1992
Bank of Maharashtra Vs Swastic Sales Corporation
Delhi High Court · (1992) 48 DLT 551
High Courts10 Feb 1992
Pukan Mal Girraj Kishore Vs Commissioner of Income Tax
Delhi High Court · (1992) 46 DLT 695
Income Tax Act, 1961 — Section 184
High Courts10 Feb 1992
Puran Mal Girraj Kishore Vs Commissioner of Income Tax
Delhi High Court · (1993) 110 CTR 28 : (1992) 197 ITR 170 : (1993) 66 TAXMAN 619
High Courts10 Feb 1992
Jay Industries Vs Nakson Industries
Delhi High Court · AIR 1992 Delhi 338 : (1992) 1 ARBLR 264 : (1992) 48 DLT 651 : (1992) RLR 176
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Copyright Act, 1957 — Section 13
High Courts10 Feb 1992
M/s. Jay Industries Vs M/s. Nakson Industries
Delhi High Court · (1992) ILR Delhi 898
High Courts10 Feb 1992
S.K. Sarawagi and Co. Vs Minerals and Metals Trading Corporation of India
Delhi High Court · (1992) 2 ARBLR 41 : (1992) 46 DLT 514 : (1992) 22 DRJ 616