COURT ARCHIVE

Delhi High Court judgments, 2001

1,971 judgments · page 2 of 99

High Courts21 Dec 2001Disposed Off

R.S. Company Vs Appropriate Authority and Others

Delhi High Court · (2002) 4 AD 412 : (2002) 173 CTR 547 : (2002) 96 DLT 509 : (2002) 256 ITR 220 : (2002) 122 TAXMAN 360

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 269, 269UCIncome Tax Rules, 1962 — Rule 48

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High Courts21 Dec 2001Dismissed

Super Bazar Cooperative Stores Ltd. Vs The Court of the Estate Officer and Others

Delhi High Court · (2002) 96 DLT 189 : (2002) 62 DRJ 77

Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 18

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High Courts21 Dec 2001

Commissioner of Income Tax Vs Mitsui Engg. and Ship Building

Delhi High Court · (2002) 174 CTR 66

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High Courts21 Dec 2001

Commissioner of Income Tax Vs Dr. R.L. Bhargava

Delhi High Court · (2002) 174 CTR 50

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High Courts21 Dec 2001Dismissed

Vijay Kumar Talwar Vs Income Tax Officer

Delhi High Court · (2003) 260 ITR 266

Income Tax Act, 1961 — Section 254(2), 260A

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High Courts21 Dec 2001

Council of Institute of Chartered Accountants of India, New Delhi Vs Mahesh Taneja, FCA

Delhi High Court · (2002) 1 AD 757 : AIR 2002 Delhi 281 : (2002) 111 CompCas 349 : (2003) 130 TAXMAN 157

Chartered Accountants Act, 1949 — Section 21, 21(4), 21(5), 21(6), 22Income Tax Act, 1961 — Section 142(1), 143(2), 144

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High Courts21 Dec 2001

Raju Vs The State

Delhi High Court · (2002) 96 DLT 223 : (2002) 62 DRJ 98 : (2002) 2 RCR(Criminal) 453

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 228, 482Penal Code, 1860 (IPC) — Section 34, 342, 363, 376

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High Courts21 Dec 2001Dismissed

Prem Kumar and Others, Kaustav Chakraborty, Deepika Rathi and Satinder Chaudhary Vs Union of India

Delhi High Court · (2002) 2 AD 344 : (2002) 96 DLT 89(1) : (2002) 61 DRJ 880(1)

Constitution of India, 1950 — Article 12, 14, 16, 226, 309

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High Courts21 Dec 2001

Indo Rama Synthetics (India) Limited Vs Union of India and Others

Delhi High Court · (2002) 1 AD 796 : (2002) 96 DLT 340 : (2002) 62 DRJ 382 : (2002) 143 ELT 299

Constitution of India, 1950 — Article 14, 265Customs Act, 1962 — Section 154, 27

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High Courts21 Dec 2001

Commissioner of Income Tax Vs Motor General Finance Ltd

Delhi High Court · (2002) 173 CTR 123

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High Courts21 Dec 2001

Vijay Kumar Talwar Vs Commissioner of Income Tax

Delhi High Court · (2002) 123 TAXMAN 181

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High Courts21 Dec 2001

The Commissioner of Income Tax, Delhi-II, New Delhi Vs Motor General Finance Ltd.

Delhi High Court · (2002) 254 ITR 449 : (2002) 122 TAXMAN 447

Evidence Act, 1872 — Section 114Finance Act, 2000 — Section 2Income Tax Act, 1961 — Section 10(2), 115J, 119, 139(1), 140A

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High Courts21 Dec 2001Dismissed

Raja Mechanical Company Pvt. Ltd. Vs Commissioner of Central Excise

Delhi High Court · (2002) 4 AD 621 : (2002) 82 ECC 607 : (2002) 144 ELT 36

Central Excises and Salt Act, 1944 — Section 35CIncome Tax Act, 1961 — Section 268, 28, 31, 33(1)Limitation Act, 1963 — Section 14, 5

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High Courts21 Dec 2001Allowed

Rakesh Kumar Sharma Vs Jiwan Dass through Legal Representatives and Others

Delhi High Court · (2002) 3 AD 360 : (2002) 96 DLT 766

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts21 Dec 2001

Sarawjeet Singh Vs Saraswati Builders and Others M. Jha Vs Saraswati Builders and Others Sushila Devi Jha Vs Saraswati Builders and Others

Delhi High Court · (2001) 12 DEL CK 0035

Contract Act, 1872 — Section 20, 202Transfer of Property Act, 1882 — Section 4

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High Courts21 Dec 2001

R.S. Bakshi and Another Vs H.K. Malhari and Another

Delhi High Court · (2002) 1 AD 589 : (2002) 62 DRJ 272 : (2002) RLR 172

Constitution of India, 1950 — Article 226Delhi Rent Control Act, 1958 — Section 25B

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High Courts21 Dec 2001

Santosh Chandiok Vs Indian Fertilizers Farmers Cooperative

Delhi High Court · (2001) 12 DEL CK 0028

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High Courts21 Dec 2001

Ram Jethmalani Vs Subramaniam Swamy

Delhi High Court · (2002) 96 DLT 284 : (2002) 62 DRJ 188

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Commissions of Inquiry Act, 1952 — Section 6

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High Courts21 Dec 2001

Chander Prakash Vs Ministry of Health, Nirman Bhawan

Delhi High Court · AIR 2002 Delhi 188 : (2002) 96 DLT 609 : (2002) 62 DRJ 123

Constitution of India, 1950 — Article 141, 21, 226, 32

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High Courts21 Dec 2001

Pal Properties (I) Pvt. Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2002) 173 CTR 308 : (2002) 254 ITR 687 : (2002) 123 TAXMAN 1

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