High Courts14 Nov 2002Dismissed
Commissioner of Income Tax Vs Pearl Leasing Ltd.
Delhi High Court · (2003) 179 CTR 30
Income Tax Act, 1961 — Section 260A, 32(1)
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 10 of 106
High Courts14 Nov 2002
Commissioner of Income Tax Vs Ivory Mart
Delhi High Court · (2003) 179 CTR 613 : (2004) 265 ITR 409 : (2004) 135 TAXMAN 85
Income Tax Act, 1961 — Section 35B
High Courts14 Nov 2002
Commissioner of Income Tax Vs Insilco Ltd.
Delhi High Court · (2003) 179 CTR 214
Income Tax Act, 1961 — Section 156, 234B, 260A
High Courts14 Nov 2002
Commissioner of Income Tax Vs Romin Consulting Services (P) Ltd.
Delhi High Court · (2003) 262 ITR 357
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts14 Nov 2002Dismissed
Abdul Sattar and Another Vs DDA and Others
Delhi High Court · (2003) 67 DRJ 165
High Courts14 Nov 2002Allowed
Bhakra Beas Management Board Vs Employees State Insurance Corporation and Another
Delhi High Court · (2003) 66 DRJ 286 : (2003) 97 FLR 376 : (2003) 2 LLJ 637
Employees State Insurance Act, 1948 — Section 2(12)
High Courts13 Nov 2002
Som Nath Manoch Vs Delhi Development Authority
Delhi High Court · (2002) 11 DEL CK 0160
High Courts13 Nov 2002Dismissed
Guardsman Manar Ram Vs Chief of the Army Staff and The Commanding Officer
Delhi High Court · (2002) 11 DEL CK 0159
Army Act, 1950 — Section 20, 44Army Rules, 1954 — Rule 13
High Courts13 Nov 2002Dismissed
Dr. Dinesh Jamini Vs District Rural Development Agency, Development Commissioner, The Secretary to the Govt. of India, Ministry of Rural Development, The Lt. Governor of Delhi and Shri Devinder Singh, Deputy Director
Delhi High Court · (2002) 11 DEL CK 0158
High Courts13 Nov 2002
Union of India (UOI) Vs Ex. Sgt. Avimanyu Panda
Delhi High Court · (2002) 101 DLT 267 : (2003) 1 SLJ 171
Air Force Act, 1950 — Section 20(3), 20(7), 65, 71Air Force Rules, 1969 — Rule 18, 18(1), 24, 24(4), 36Army Act, 1950 — Section 19, 45
High Courts13 Nov 2002
Shri Gopal Prasad Shastri and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 11 DEL CK 0156
High Courts13 Nov 2002
Sh. Mahendra Pratap Singh Vs P.O. Delhi Coop. Tribunal and Others
Delhi High Court · (2002) 11 DEL CK 0155
High Courts13 Nov 2002Allowed
Surender Singh Vs Union of India (UOI) and Others
Delhi High Court · (2003) 1 SLJ 98
High Courts13 Nov 2002Dismissed
India Waste Energy Development Ltd. and Another Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2003) 66 DRJ 224
Companies Act, 1956 — Section 34Constitution of India, 1950 — Article 226Delhi Land Reforms Act, 1954 — Section 139
High Courts13 Nov 2002
Municipal Corporation of Delhi Vs L.P. Naithani and Another
Delhi High Court · (2003) 66 DRJ 319
Delhi Apartment Ownership Act, 1986 — Section 124, 126, 126(2), 22, 22(2)Delhi Municipal Corporation Act, 1957 — Section 126
High Courts13 Nov 2002Dismissed
Om Prakash Vs Chief of the Army Staff and Others
Delhi High Court · (2003) 66 DRJ 139 : (2002) 62 ECC 45
Constitution of India, 1950 — Article 14, 16
High Courts13 Nov 2002Allowed
Resham Singh and Co. P. Ltd. Vs Daewoo Motors India Ltd.
Delhi High Court · (2003) 116 CompCas 529 : (2003) 66 DRJ 511 : (2003) 41 SCL 284
Companies Act, 1956 — Section 433, 433(1), 434Court Fees Act, 1870 — Article 1
High Courts13 Nov 2002
Ozair Husain Vs Union of India (UOI) and Secretary, Ministry of Health and Family Welfare
Delhi High Court · AIR 2003 Delhi 103 : (2002) 101 DLT 229
Constitution of India, 1950 — Article 19(1), 19(2), 21, 25Prevention of Food Adulteration (Amendment) Rules, 2001 — Rule 42
High Courts13 Nov 2002Allowed
Ex/Hav Clk Bhagirath Jat Vs The Chief of Army Staff and Others
Delhi High Court · (2003) 1 SLJ 84
Army Act, 1950 — Section 48
High Courts13 Nov 2002Allowed
Tele Tube Electronics Ltd. Vs Delhi Sales Tax Appellate Tribunal and Others
Delhi High Court · (2002) 101 DLT 337 : (2003) 67 DRJ 68 : (2003) 132 STC 424
Delhi Sales Tax Act, 1975 — Section 45, 45(1)Delhi Sales Tax Rules, 1975 — Rule 46, 46(2), 46(4)General Clauses Act, 1897 — Section 27