Delhi High Court Judgments 2001

High Courts31 Dec 2001

Commissioner of Income Tax Vs Dayawati Modi Commissioner of Income Tax Vs R.B. Seth Gujarmal Modi Commissioner of Income Tax Vs Kedar Nath Modi

Delhi High Court · (2002) 3 AD 623 : (2002) 97 DLT 170

Income Tax Act, 1961 — Section 17, 17(2), 2(24), 256(2), 28

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High Courts21 Dec 2001Allowed

Shahbuddin Vs The State (NCT of Delhi)

Delhi High Court · (2002) 95 DLT 562 : (2002) 61 DRJ 715

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts21 Dec 2001

Delhi Transport Corporation Vs Sardar Singh and Another

Delhi High Court · (2001) 12 DEL CK 0138

Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14(10)Industrial Disputes (Amendment) Act, 1964 — Section 18Industrial Disputes (Amendment) Act, 1982 — Section 17

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High Courts21 Dec 2001

Municipal Corporation of Delhi Vs Dalmia Industries P. Ltd.

Delhi High Court · (2002) 3 AD 734 : (2002) 96 DLT 441 : (2002) 62 DRJ 1 : (2002) RLR 309

Delhi Municipal Corporation Act, 1957 — Section 312, 313, 313(3), 332, 333

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High Courts21 Dec 2001Dismissed

General Engineering Works Vs Power Grid Corporation of India Limited and Another

Delhi High Court · (2002) 95 DLT 477

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High Courts21 Dec 2001

Bishan Lal Kanodia Vs Commissioner of Income Tax

Delhi High Court · (2002) 173 CTR 496

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High Courts21 Dec 2001Dismissed

Delhi Abibhavak Mahasangh Vs Union of India (UOI) and Others

Delhi High Court · (2002) 63 DRJ 400

Delhi School Education Act, 1973 — Section 22

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High Courts21 Dec 2001Allowed

Prannoy Roy and Another Vs Commissioner of Income Tax and Another

Delhi High Court · (2002) 3 AD 569 : (2002) 96 DLT 269 : (2002) 254 ITR 755

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(3), 139(1), 139(4), 139(8), 140(3)

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High Courts21 Dec 2001

Vijay Kumar Talwar Vs ITO

Delhi High Court · (2004) 139 TAXMAN 313

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High Courts21 Dec 2001

Caterpillar Inc. Vs Kailash Nichani and Others

Delhi High Court · (2002) 2 AD 894 : (2002) 97 DLT 304 : (2002) 24 PTC 405

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Copyright Act, 1957 — Section 62

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High Courts21 Dec 2001Dismissed

Commissioner of Income Tax Vs Mitsui Engineering and Ship Building Co. Ltd.

Delhi High Court · (2003) 259 ITR 248 : (2002) 123 TAXMAN 182

Income Tax Act, 1961 — Section 260A, 9(1)

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High Courts21 Dec 2001

The Commissioner of Income Tax, Delhi-VI, New Delhi Vs R.L. Bhargava

Delhi High Court · (2002) 96 DLT 322 : (2002) 256 ITR 42 : (2002) 122 TAXMAN 486

Income Tax Act, 1961 — Section 256(1)

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High Courts21 Dec 2001

Parivar Seva Sanstha Vs Director of Income Tax (Exemption)

Delhi High Court · (2002) 174 CTR 62 : (2002) 255 ITR 132 : (2002) 122 TAXMAN 813

Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 10, 10(23), 10(23C), 11, 12Income Tax Rules, 1962 — Rule 11AA, 11AA(6)

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High Courts21 Dec 2001Disposed Off

Om Prakash Rehan and Others Vs Brahm Dev Rehan and Another

Delhi High Court · (2001) 12 DEL CK 0108

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 3, Order 32 Rule 4, 151

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High Courts21 Dec 2001Allowed

Satish Chandra Gupta Vs The State and Others

Delhi High Court · (2002) 3 RCR(Civil) 122

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High Courts21 Dec 2001

Hemant Gaur and Others Vs Union of India and Others

Delhi High Court · (2002) 1 AD 617

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High Courts21 Dec 2001

DR. PRANNOY ROY and Another Vs Commissioner of Income Tax and Another

Delhi High Court · (2002) 172 CTR 465 : (2002) 121 TAXMAN 314

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High Courts21 Dec 2001Disposed Off

Bishan Lal Kanodia Vs The Commissioner of Income Tax, New Delhi

Delhi High Court · (2002) 3 AD 957 : (2002) 257 ITR 449 : (2002) 122 TAXMAN 460

Income Tax Act, 1961 — Section 2(47), 31, 32, 33, 34

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High Courts21 Dec 2001Allowed

S.K. Modi Vs Union of India and Others

Delhi High Court · (2002) 4 AD 484 : (2002) 96 DLT 206 : (2002) 144 ELT 59

Finance Act, 1989 — Section 34(1), 41, 43A(1), 46(A), 46A(4)Inland Air Travel Tax Rules, 1989 — Rule 14(4)

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High Courts21 Dec 2001Disposed Off

Commissioner of Income Tax Vs Sitaram Jaipuria (HUF)

Delhi High Court · (2002) 254 ITR 476

General Clauses Act, 1897 — Section 13(2), 21Income Tax Act, 1961 — Section 125, 125A, 139, 143, 143(1)

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Delhi High Court judgments, 2001