High Courts10 Oct 2002
United Electrical Co. (P) Ltd. Vs Commissioner of Income Tax and Others
Delhi High Court · (2002) 178 CTR 192 : (2002) 125 TAXMAN 775
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 17 of 106
High Courts10 Oct 2002
Govind Impex (P) Ltd. and Others Vs Appropriate Authority
Delhi High Court · (2002) 178 CTR 323
High Courts10 Oct 2002Allowed
Brig. P.N.S. Narayanan Vs Union of India (UOI) and Others
Delhi High Court · (2003) 66 DRJ 74 : (2003) 1 SLJ 94
High Courts10 Oct 2002
Commissioner of Wealth Tax Vs Jai Gopal Goel
Delhi High Court · (2003) 179 CTR 193 : (2003) 263 ITR 425 : (2003) 132 TAXMAN 905
Wealth Tax Act, 1957 — Section 18(1), 27(3)
High Courts10 Oct 2002Dismissed
Govind Impex (P.) Ltd. and Others Vs Appropriate Authority
Delhi High Court · (2003) 260 ITR 299 : (2003) 131 TAXMAN 582
Income Tax Act, 1961 — Section 269UA, 276AB
High Courts10 Oct 2002
Commissioner of Income Tax Vs Surjan Singh
Delhi High Court · (2002) 125 TAXMAN 1075
High Courts10 Oct 2002
Commissioner of Income Tax Vs Capt. K.C. Saigal
Delhi High Court · (2002) 258 ITR 427
High Courts10 Oct 2002
JCT Ltd. Vs ITAT, Delhi Bench, and Others
Delhi High Court · (2002) 258 ITR 291 : (2002) 125 TAXMAN 866
High Courts10 Oct 2002Allowed
JCT Limited Vs Income Tax Appellate Tribunal and Others
Delhi High Court · (2002) 178 CTR 394 : (2002) 101 DLT 303
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 133A, 162, 195, 201(1), 201(1A)
High Courts10 Oct 2002
Power Grid Corporation of India Ltd. Vs Citi Bank N.A. and Another
Delhi High Court · (2002) 10 DEL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 23 Rule 1(4), Order 41 Rule 33, 146Companies (Court) Rules, 1959 — Rule 2(4), 6Companies Act, 1956 — Section 108, 10F, 111, 111(3), 111(4)
High Courts09 Oct 2002
Brig. R.C. Datta (Retd) Vs Dr. Rajiv Anand and Another
Delhi High Court · (2003) 1 BC 266 : (2003) 66 DRJ 46
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 34
High Courts09 Oct 2002
Director of Income Tax (Exemption) Vs Sikar Charitable Trust
Delhi High Court · (2002) 178 CTR 117
High Courts09 Oct 2002Dismissed
Standard Chartered Bank Vs Jain Studio Limited
Delhi High Court · (2003) 66 DRJ 709
High Courts09 Oct 2002
Novartis AG and Another Vs Ishwar Lal Jain and Others
Delhi High Court · (2003) 26 PTC 226
High Courts08 Oct 2002Allowed
Elecon Engineering Co. Ltd. Vs Cement Corporation of India
Delhi High Court · (2003) 102 DLT 470
Arbitration Act, 1940 — Section 14, 14(1), 15, 16, 30
High Courts08 Oct 2002Allowed
Mool Chand Sharma Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2003) 68 DRJ 378
High Courts08 Oct 2002
Mrs. Amrita Singh Vs Brisk Capital Market Services Ltd.
Delhi High Court · (2003) 113 CompCas 661
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Companies Act, 1956 — Section 111, 433, 434, 439Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Oct 2002
Anil Mehta Vs DDA
Delhi High Court · (2003) 1 BC 282 : (2002) 101 DLT 96
Constitution of India, 1950 — Article 226
High Courts08 Oct 2002Allowed
Amrita Singh Vs Brisk Capital Market Services Ltd.
Delhi High Court · (2002) 100 DLT 772
Companies Act, 1956 — Section 433, 434, 439Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 3(2), 3(3)
High Courts08 Oct 2002Allowed
Enforcement Directorate Vs Ajay Bakliwal
Delhi High Court · (2003) CriLJ 1813 : (2002) 101 DLT 92 : (2003) 66 DRJ 87 : (2003) 85 ECC 308
Criminal Procedure Code, 1973 (CrPC) — Section 482, 483, 5Foreign Exchange Regulation Act, 1973 — Section 40, 40(1), 40(3), 40(4), 56Penal Code, 1860 (IPC) — Section 174, 228