High Courts03 Feb 1999
Commissioner of Income Tax Vs Dalmia Dadri Cement Ltd.
Delhi High Court · (1999) 77 DLT 615
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 59 of 63
High Courts02 Feb 1999
Sumitra Devi Kochhar and Others Vs State
Delhi High Court · (1999) 1 AD 833 : AIR 1999 Delhi 226 : (1999) 3 CivCC 84 : (1999) 78 DLT 26 : (1999) 49 DRJ 318
Evidence Act, 1872 — Section 63Succession Act, 1925 — Section 276, 63
High Courts02 Feb 1999
AIIMS Employees Union and Others Vs AIIMS and Others
Delhi High Court · (1999) 2 AD 866 : (1999) 78 DLT 453 : (1999) 2 LLJ 1184
Constitution of India, 1950 — Article 14, 226
High Courts02 Feb 1999Dismissed
Dior International (P) Ltd. and Another Vs Raghuvansh Enterprises
Delhi High Court · (2000) 1 CivCC 80 : (1999) 49 DRJ 441 : (1999) 4 RCR(Criminal) 644
Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 302
High Courts02 Feb 1999
P.S. Prashad and family Vs Bharat Bijlee Limited
Delhi High Court · (1999) 02 DEL CK 0053
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts01 Feb 1999
Punjab National Bank Vs Punjab National Bank (Scheduled Caste/Scheduled Tribes) Employees Welfare Association (Regd.) and Others.
Delhi High Court · (1999) 3 AD 57 : (1999) 78 DLT 77 : (1999) 49 DRJ 210
High Courts01 Feb 1999Dismissed
ABB ABL Ltd. Vs Cement Corporation of India and Others
Delhi High Court · (1999) 2 AD 1 : (1999) 78 DLT 132 : (1999) 49 DRJ 131
Arbitration Act, 1940 — Section 9(b)Arbitration and Conciliation Act, 1996 — Section 85
High Courts01 Feb 1999
Commissioner of Income Tax Vs National Agricultural Co-operation Marketing Federation Ltd.
Delhi High Court · (2000) 246 ITR 488
Income Tax Act, 1961 — Section 80P(2)
High Courts01 Feb 1999
Sukumar Chand Jain Vs Delhi Development Authority and Others
Delhi High Court · (1999) 78 DLT 117
Arbitration Act, 1940 — Section 30, 33
High Courts01 Feb 1999Allowed
H.L. Sharma Vs Union of India (UOI)
Delhi High Court · (1999) 49 DRJ 464
High Courts01 Feb 1999Dismissed
Hav. Clk (GD) Khushal Singh Vs Union of India (UOI)
Delhi High Court · (1999) 78 DLT 757 : (1999) 49 DRJ 754
High Courts01 Feb 1999Dismissed
Madhuresh Vs Central Bureau of Investigation
Delhi High Court · (1999) 78 DLT 361 : (1999) 49 DRJ 258
High Courts01 Feb 1999
Government of National Capital Territory (NCT) of Delhi Vs Om Prakash and Others
Delhi High Court · (1999) 3 AD 168 : (1999) 78 DLT 221
High Courts01 Feb 1999
Gurminder Singh @ Lalli Vs Union of India and Others
Delhi High Court · (1999) 2 AD 118 : (1999) 78 DLT 199 : (1999) 49 DRJ 149 : (1999) 1 ILR Delhi 311 : (1999) 3 RCR(Criminal) 98
High Courts01 Feb 1999
Commissioner of Income Tax, Delhi Vs M/s. Indian Handicrafts Emporium
Delhi High Court · (1999) 2 AD 443 : (1999) 105 TAXMAN 450
High Courts29 Jan 1999
Stench Electronics Ltd. Vs K.N. Memani and Another
Delhi High Court · (1999) 2 AD 429 : AIR 1999 Delhi 198 : (1999) 77 DLT 759 : (1999) 49 DRJ 252 : (1999) 1 ILR Delhi 130 : (1999) 2 RCR(Civil) 230
High Courts29 Jan 1999
G. Akash Vs The Delhi Development Authority and Others
Delhi High Court · (1999) 1 AD 705 : (1999) 78 DLT 90
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 6
High Courts28 Jan 1999
Arvind Kumar Vs Government of the National Capital Territory of Delhi and Others
Delhi High Court · (1999) 2 AD 565
High Courts28 Jan 1999Dismissed
Technofour Electronics Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (1999) 78 DLT 261 : (1999) 49 DRJ 231 : (1999) 1 ILR Delhi 138
Constitution of India, 1950 — Article 14
High Courts28 Jan 1999Dismissed
Krishna Murari Poddar and Another Vs State and Another
Delhi High Court · (1999) 48 DRJ 681
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142