High Courts12 Feb 2001
CONTROLLER OF ESTATE DUTY Vs SMT. NIRMALA BHANDARI
Delhi High Court · (2001) 167 CTR 341
COURT ARCHIVE
Delhi High Court judgments, 2001
1,971 judgments · page 89 of 99
High Courts12 Feb 2001Dismissed
Khazani and Another Vs Hem Chander Khari
Delhi High Court · (2001) 94 DLT 939(1)
Evidence Act, 1872 — Section 50
High Courts12 Feb 2001Dismissed
Vogue Fabrics Vs Bhilwara Spinners Ltd.
Delhi High Court · (2001) 02 DEL CK 0118
High Courts12 Feb 2001
Controller of Estate Duty Vs Smt. Nirmala Bhandari
Delhi High Court · (2001) 3 AD 283 : (2001) 91 DLT 213 : (2001) 58 DRJ 383 : (2001) 249 ITR 749 : (2001) 117 TAXMAN 87
High Courts12 Feb 2001
Media Watch Group and others Vs Union of India and others
Delhi High Court · (2001) 4 AD 393 : (2001) 91 DLT 110 : (2001) 58 DRJ 271 : (2001) 3 RCR(Criminal) 479
High Courts12 Feb 2001
Shri Jagdish Khandewal and Others Vs Union of India and Another
Delhi High Court · (2001) 4 AD 129 : (2001) 91 DLT 546 : (2001) 58 DRJ 675
High Courts09 Feb 2001
The Management of DDA thr'' its Executive Engineer Vs The P.O., Industrial Tribunal No. 1 and Another
Delhi High Court · (2001) 2 AD 861
High Courts09 Feb 2001
Ranbir Singh Dhanjal Vs The State and Another
Delhi High Court · (2001) 4 AD 488 : (2001) 91 DLT 515 : (2001) 1 DMC 779 : (2001) 59 DRJ 1
High Courts09 Feb 2001
Shoba Rani Sharma Vs Dhiraj Finance and Chit Funds (P) Ltd.
Delhi High Court · (2001) 92 DLT 429
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3Limitation Act, 1963 — Section 5
High Courts09 Feb 2001
Commissioner of Income Tax Vs Sheo Ram
Delhi High Court · (2001) 117 TAXMAN 347
High Courts09 Feb 2001Allowed
Mohd. Ashan and Another Vs Delhi Administration
Delhi High Court · (2001) 91 DLT 169 : (2001) 58 DRJ 265 : (2001) 4 RCR(Criminal) 166
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7
High Courts09 Feb 2001Dismissed
Ataul Haque Vs The Government of NCT of Delhi and Others
Delhi High Court · (2001) 3 AD 159 : (2001) 90 DLT 188 : (2000) 57 DRJ 749
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 226
High Courts09 Feb 2001
M/s Optina Impex Pvt. Ltd. Vs Union of India and Others
Delhi High Court · (2001) 4 AD 125 : (2001) 91 DLT 566 : (2001) 75 ECC 758 : (2004) 117 ECR 155 : (2003) 151 ELT 493
High Courts09 Feb 2001
Punjab Nationa Bank Vs M/s Rinkoo Plastice Insustries and Others
Delhi High Court · (2001) 5 AD 39 : (2002) 63 DRJ 238
High Courts09 Feb 2001
Ashok Kumar Vs Competent Authority
Delhi High Court · (2001) 3 AD 121 : (2001) 90 DLT 337 : (2001) 58 DRJ 354 : (2001) 2 RCR(Criminal) 733
High Courts09 Feb 2001
Jagbir Singh Vs State and another
Delhi High Court · (2001) 2 AD 726 : (2001) 90 DLT 16 : (2001) 57 DRJ 768 : (2001) 2 RCR(Criminal) 289
High Courts09 Feb 2001
Chander Kishore Gulati Vs Varinder Kishore Gulati and others
Delhi High Court · (2001) 90 DLT 649 : (2001) 4 RCR(Civil) 586
High Courts09 Feb 2001
State Vs Ashok Kumar Pandey Ashok Kumar Pandey Vs State
Delhi High Court · (2001) 3 AD 1 : (2001) 90 DLT 356 : (2001) 58 DRJ 56 : (2001) 3 RCR(Criminal) 519
High Courts09 Feb 2001
High Court of Delhi Vs Sh. Purshottam Das Gupta and Others
Delhi High Court · (2001) 2 AD 907 : (2001) 90 DLT 203 : (2001) 57 DRJ 809
High Courts08 Feb 2001Allowed
Raj Kumar and Others Vs Union of India
Delhi High Court · (2001) 91 DLT 252 : (2001) 59 DRJ 48
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 4(1), 54