High Courts02 Nov 1992
State (Delhi Administration) Vs Panna Lal @ Panditji @ Baba @ Sardar
Delhi High Court · (1993) CriLJ 852 : (1993) 1 Crimes 351 : (1992) 48 DLT 715 : (1992) 24 DRJ 656
COURT ARCHIVE
Delhi High Court judgments, 1992
664 judgments · page 4 of 34
High Courts02 Nov 1992
Commissioner of Income Tax Vs Mahavir Prashad and Sons
Delhi High Court · (1993) 109 CTR 65 : (1993) 200 ITR 714
High Courts02 Nov 1992
Commissioner of Income Tax Vs Moti Sagar Kapoor
Delhi High Court · (1993) 111 CTR 12 : (1993) 200 ITR 743
High Courts02 Nov 1992
L. Bansidhar and Sons Vs Commissioner of Income Tax
Delhi High Court · (1993) 109 CTR 62 : (1993) 201 ITR 655
High Courts01 Nov 1992
Niranjan Lal Vs Kanta Devi
Delhi High Court · (1993) 49 DLT 152
Delhi Rent Control Act, 1958 — Section 14(l)
High Courts01 Nov 1992
Oriental Express Co. Pvt. Ltd. Vs Usha Pasricha
Delhi High Court · (1993) 49 DLT 155 : (1993) 25 DRJ 396 : (1993) RLR 45
Delhi Rent Control Act, 1958 — Section 14(1), 21
High Courts30 Oct 1992Dismissed
Commissioner of Income Tax Vs J.K. Synthetics Ltd.
Delhi High Court · (1994) 73 TAXMAN 101
Income Tax Act, 1961 — Section 256(1)
High Courts29 Oct 1992
Commissioner of Income Tax Vs M.K. Modi
Delhi High Court · (1993) 112 CTR 176 : (1993) 200 ITR 673 : (1993) 68 TAXMAN 157
Income Tax Act, 1961 — Section 17(1), 23
High Courts28 Oct 1992
Kamla Marwah Vs Kapur Fabrics
Delhi High Court · (1992) 48 DLT 636 : (1992) RLR 545
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts28 Oct 1992
Brij Mohan Vs Sripal Jain
Delhi High Court · (1993) 49 DLT 543 : (1992) 24 DRJ 450 : (1993) RLR 190
Delhi Rent Control Act, 1958 — Section 25B(8)
High Courts28 Oct 1992
The Delhi Cloth and General Mills Company Limited (now Shriram Industrial Enterprises Limited) and Another Vs The Municipal Corporation of Delhi and Others
Delhi High Court · (1993) 49 DLT 83 : (1992) 24 DRJ 556 : (1993) ILR Delhi 425
Constitution of India, 1950 — Article 14, 239Delhi Municipal Corporation Act, 1957 — Section 150(1)
High Courts28 Oct 1992
Rajinder Bhardwaj Vs Mrs. Anita Sharma
Delhi High Court · AIR 1993 Delhi 135 : (1992) 24 DRJ 430 : (1993) RLR 88
High Courts28 Oct 1992
Kedar Nath Modi Vs Commissioner of Income Tax
Delhi High Court · (1993) 200 ITR 685
High Courts23 Oct 1992
N. E. I. PROJECTS (INDIA) LTD. Vs UNION OF INDIA and Others
Delhi High Court · (1993) 109 CTR 76
High Courts23 Oct 1992Dismissed
Union of India (UOI) Vs Dayal Singh and Others, Randhin Singh and Others, Sarup Singh, Uday Ram, Man Dev @ Munshi and Another and Smt. Ajudhiya
Delhi High Court · (1992) 24 DRJ 454
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 23(3)
High Courts23 Oct 1992Allowed
Dewan Ram Saroop deceased Lrs. and Others Vs Union of India (UOI)
Delhi High Court · (1992) 24 DRJ 460
Land Acquisition Act, 1894 — Section 54
High Courts23 Oct 1992
Union of India Vs Randhir Singh and Others
Delhi High Court · (1993) 49 DLT 537
Land Acquisition Act, 1894 — Section 23(1A), 30(1)(2)
High Courts23 Oct 1992
Commissioner of Income Tax Vs Modi Industries Ltd.
Delhi High Court · (1993) 109 CTR 9