High Courts13 Dec 2002Dismissed
Economic Transport Carrier Vs Economic Transport Carrier (South)
Delhi High Court · (2003) 66 DRJ 574 : (2003) 26 PTC 197
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 3 of 106
High Courts13 Dec 2002Dismissed
Economic Transport Carrier Vs Economic Transport Carrier (North)
Delhi High Court · AIR 2003 Delhi 201 : (2003) 66 DRJ 359 : (2003) 26 PTC 195
Partnership Act, 1932 — Section 12
High Courts13 Dec 2002Allowed
Bhaskar Wires Private Limited Vs Union of India (UOI) and Others
Delhi High Court · (2003) 102 DLT 870
Arbitration and Conciliation Act, 1996 — Section 11(4), 11(5), 11(6)
High Courts13 Dec 2002
Smt. Sarita Jain Vs Commissioner of Income Tax and Others
Delhi High Court · (2003) 179 CTR 543 : (2003) 261 ITR 499 : (2004) 134 TAXMAN 737
Income Tax Act, 1961 — Section 127(1), 127(2), 142(1), 158BC
High Courts13 Dec 2002Dismissed
Orient Express (P) Ltd. Vs NDMC and Others
Delhi High Court · AIR 2003 Delhi 189 : (2003) 69 DRJ 42
High Courts13 Dec 2002
N.C.T. of Delhi Vs R.K. Construction Company
Delhi High Court · (2003) 1 ARBLR 465 : (2003) 102 DLT 809
Arbitration and Conciliation Act, 1996 — Section 12, 13, 14, 16, 18
High Courts13 Dec 2002
Hindustan Sanitaryware and Industries Ltd. Vs Dip Crafts Industries
Delhi High Court · (2003) 26 PTC 163
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 — Section 22
High Courts13 Dec 2002Allowed
Shri Ashok Kumar Vs Smt. Kusum Mehta and Others
Delhi High Court · (2003) 102 DLT 901 : (2003) 67 DRJ 260
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 52
High Courts13 Dec 2002
In Re: LG Electronics System India Limited;
Delhi High Court · (2003) 116 CompCas 48 : (2003) 42 SCL 554
Companies (Court) Rules, 1959 — Rule 67, 69, 69(5), 73, 75Companies Act, 1956 — Section 235, 236, 237, 238, 239Income Tax Act, 1961 — Section 72A
High Courts12 Dec 2002Allowed
Shanti Prasad Jain Vs Asha Ram and Others
Delhi High Court · (2003) 2 ACC 256 : (2003) 70 DRJ 355
High Courts12 Dec 2002
Commissioner of Income Tax Vs R. Frohnholzer
Delhi High Court · (2003) 180 CTR 560 : (2003) 130 TAXMAN 506
Income Tax Act, 1961 — Section 10(14)
High Courts12 Dec 2002
Survi Projects Vs Veda Research Lab Pvt. Ltd.
Delhi High Court · (2003) 1 ARBLR 347 : (2003) 102 DLT 690
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6)
High Courts12 Dec 2002
Brig. Anant Singh Vs Commissioner of Income Tax and Others
Delhi High Court · (2003) 182 CTR 377 : (2003) 261 ITR 335 : (2003) 133 TAXMAN 799
Income Tax Act, 1961 — Section 215Income Tax Rules, 1962 — Rule 40
High Courts12 Dec 2002Dismissed
Bigdot Advertising and Communications Pvt. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2003) 2 CivCC 672 : (2003) 102 DLT 696 : (2003) 67 DRJ 162 : (2003) 2 RCR(Civil) 487
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 8, Order 7 Rule 15, Order 9 Rule 12, Order 9 Rule 14, 151
High Courts12 Dec 2002Dismissed
Samidha Productions Vs Broadcasting Corporation of India and Others
Delhi High Court · (2003) 66 DRJ 336
High Courts12 Dec 2002
Commissioner of Income Tax Vs C. Babbington
Delhi High Court · (2003) 130 TAXMAN 579
High Courts12 Dec 2002
Sab Industries Ltd. Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2003) 2 ARBLR 523 : (2003) 66 DRJ 543
Arbitration Act, 1940 — Section 20, 8
High Courts12 Dec 2002
Commissioner of Income Tax Vs Kammholz Kurt
Delhi High Court · (2003) 130 TAXMAN 270
High Courts11 Dec 2002
Madhya Pradesh Iron and Steel Company Vs G.B. Springs (P) Ltd. and Mohta Bright Steel (P) Ltd.
Delhi High Court · (2003) 117 CompCas 327
Companies Act, 1956 — Section 442, 442(1)