High Courts15 Jul 1999
Commissioner of Income Tax Vs B.K. Bhaumik
Delhi High Court · (2000) 245 ITR 614 : (2001) 116 TAXMAN 189
Income Tax Act, 1961 — Section 256, 54E
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 38 of 63
High Courts15 Jul 1999
Sanjay Gupta (Dr.) Vs Dr. Shroffs Charity Eye Hospital
Delhi High Court · (2000) 85 DLT 27 : (2000) 53 DRJ 399
High Courts15 Jul 1999
Kidarsons Industries Pvt. Ltd. Vs Allahabad Bank
Delhi High Court · (1999) 4 AD 822 : (1999) 80 DLT 540 : (1999) 50 DRJ 490 : (1999) ILR Delhi 22
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Registration Act, 1908 — Section 17
High Courts14 Jul 1999
Bimal Krishna Khanna Vs Kamal Nain Khanna and Others
Delhi High Court · (1999) 4 AD 881 : AIR 1999 Delhi 327 : (1999) 80 DLT 769 : (1999) 51 DRJ 462
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 26 Rule 13, Order 26 Rule 14, 2(2)
High Courts13 Jul 1999
COMMISSIONER OF INCOME TAX Vs DELHI CLOTH and GENERAL MILLS CO.
Delhi High Court · (1999) 155 CTR 608
High Courts13 Jul 1999
College Section Officers Association and Others Vs University of Delhi and Others
Delhi High Court · (2000) 3 AD 503 : (2000) 56 DRJ 1
Constitution of India, 1950 — Article 226
High Courts13 Jul 1999
Okhla Mandi Whole-Sale Traders Welfare Association and Others Vs Agricultural Produce Marketing Committee and Another
Delhi High Court · AIR 1999 Delhi 374 : (1999) 81 DLT 3
Constitution of India, 1950 — Article 226Delhi Agricultural Produce Marketing (Regulation) Act, 1976 — Section 35, 36Delhi Agricultural Produce Marketing (Regulation) General Rules, 1978 — Regulation 18
High Courts13 Jul 1999
Commissioner of Income Tax Vs Delhi Cloth and General Mills Co. Delhi
Delhi High Court · (1999) 5 AD 463 : (1999) 81 DLT 493 : (1999) 240 ITR 9 : (2000) 108 TAXMAN 206
High Courts13 Jul 1999
Hans Raj Vs Shri J.K. Khatri and Another
Delhi High Court · (1999) 5 AD 225 : AIR 1999 Delhi 346 : (1999) 81 DLT 320 : (1999) 51 DRJ 48
High Courts12 Jul 1999
GSC INDUSTRIES (P) LTD. Vs COLILUSSIONER OF INCOME TAX
Delhi High Court · (1999) 156 CTR 267
High Courts12 Jul 1999
Roopam Sharma and Indian Airlines (SHOD) Officers Welfare Forum Vs Government of India
Delhi High Court · (1999) 07 DEL CK 0110
Constitution of India, 1950 — Article 14, 16, 21
High Courts12 Jul 1999Allowed
Gokul Chand (Since Deceased) through his Legal Representatives Vs Gulab L. Ajwani and Others
Delhi High Court · (1999) 81 DLT 99
Constitution of India, 1950 — Article 226
High Courts12 Jul 1999
Ashok Nagar Welfare Association (Regd.) Vs Union of India and others.
Delhi High Court · (1999) 5 AD 84
Constitution of India, 1950 — Article 226
High Courts12 Jul 1999
S.C. Dubey Vs Union of India
Delhi High Court · (2000) 86 DLT 523
Constitution of India, 1950 — Article 226
High Courts09 Jul 1999
Federation of Ashok Vihar Residents Welfare Ass. (Regd.) Vs Union of India and Others
Delhi High Court · (2000) 1 AD 519
High Courts09 Jul 1999
Harbans Lal Malhotra and Sons Ltd. Vs Union of India and others
Delhi High Court · (1999) 5 AD 199 : (1999) 81 DLT 73 : (1999) 123 PLR 4
High Courts08 Jul 1999Allowed
Devi Charan Gupta Vs State and Another
Delhi High Court · (1999) 5 AD 443 : (1999) 80 DLT 801 : (1999) 4 RCR(Criminal) 547
Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts08 Jul 1999Dismissed
Combatta Aviation Ltd. Vs Union of India (UOI)
Delhi High Court · (2000) 68 ECC 52 : (2000) 89 ECR 390 : (2000) 115 ELT 622
Finance Act, 1979 — Section 28(3), 35(1), 35(2), 38(3), 38(5)Foreign Travel Tax Rules, 1979 — Rule 10A, 4, 9
High Courts07 Jul 1999
State Vs Amardeep Singh Gill, Vikas Yadav and others
Delhi High Court · (1999) 4 AD 909 : (1999) 80 DLT 718 : (1999) 50 DRJ 738
Criminal Procedure Code, 1973 (CrPC) — Section 160, 439Penal Code, 1860 (IPC) — Section 302, 34