High Courts16 Aug 2002
Commissioner of Income Tax Vs Dass Jewellers
Delhi High Court · (2002) 178 CTR 16 : (2002) 100 DLT 318 : (2002) 258 ITR 668
Income Tax Act, 1961 — Section 143, 144, 147, 256(2), 271(1)
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 40 of 106
High Courts16 Aug 2002
Sind Knitwears (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2002) 124 TAXMAN 749
High Courts16 Aug 2002
Commissioner of Income Tax Vs Atam Ballabh Finance (P) Ltd.
Delhi High Court · (2002) 124 TAXMAN 403
High Courts16 Aug 2002
Director of Income Tax Vs Bharat Kalyan Pratishthan
Delhi High Court · (2002) 124 TAXMAN 592
Income Tax Act, 1961 — Section 11, 260A
High Courts16 Aug 2002
Sanjay Kumar Vs The State
Delhi High Court · (2003) 103 DLT 126 : (2003) 67 DRJ 220
Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 57
High Courts16 Aug 2002Dismissed
Shri Chhiddi Singh Vs Directorate of Estates and Others
Delhi High Court · (2002) 08 DEL CK 0096
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5(1)
High Courts16 Aug 2002
Gupta Polymers Pvt. Ltd. Vs Kailash Structurals Ltd.
Delhi High Court · (2002) 08 DEL CK 0046
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Aug 2002Allowed
I.L. Dhakolia Vs The Administrator, Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2002) 08 DEL CK 0035
Constitution of India, 1950 — Article 15, 16Delhi State Civil Supplies Corporation Ltd. (Recruitment and Promotion) Rules, 1985 — Rule 21
High Courts16 Aug 2002
Udyog Sahayak, Deptt. of Industry, Govt. of Punjab Vs Shri Kiran Pal
Delhi High Court · (2002) 08 DEL CK 0031
Industrial Disputes Act, 1947 — Section 25
High Courts16 Aug 2002Dismissed
V.K. Dewan and Co. Vs Delhi Jal Board and Others
Delhi High Court · (2002) 08 DEL CK 0028
Constitution of India, 1950 — Article 12, 14, 16, 21, 311
High Courts16 Aug 2002Dismissed
Angel Saavedra Dopico Vs Union of India (UOI) and Others
Delhi High Court · (2002) 100 DLT 375 : (2003) 85 ECC 325 : (2002) 150 ELT 41
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108, 132, 135(1)
High Courts16 Aug 2002Dismissed
Smt. Prem Lata Vs M.C.D.
Delhi High Court · AIR 2003 Delhi 211 : (2003) 134 PLR 1
High Courts16 Aug 2002Dismissed
Shri Vijay Kumar Sharma Vs State and Others
Delhi High Court · (2002) 64 DRJ 511
Delhi Police Act, 1978 — Section 112, 28
High Courts14 Aug 2002Dismissed
Dr. Birinder Singh Thind Vs Union of India (UOI) and Another
Delhi High Court · (2002) 08 DEL CK 0292
Indian Medical Council Act, 1956 — Section 10A, 10B, 11, 12, 13
High Courts14 Aug 2002
Smt. Sushma Kohli @ Satya Devi Vs Shri Shyam Sunder Kohli Shri Shyam Sunder Kohli Vs Smt. Sushma Kohli @ Satya Devi
Delhi High Court · (2003) 1 DMC 52
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)
High Courts14 Aug 2002Dismissed
Sgt. M.S. Kang Vs Chief of the Air Staff and Others
Delhi High Court · (2002) 08 DEL CK 0274
Air Force Act, 1964 — Section 191Constitution of India, 1950 — Article 14, 226
High Courts14 Aug 2002
Poonam Singh Chauhan Vs Union of India (UOI) and Rama Henny Security Service (P) Ltd.
Delhi High Court · (2002) 08 DEL CK 0262
High Courts14 Aug 2002Dismissed
Fg. Offr. P.K. Chabri Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0241
High Courts14 Aug 2002
Sushma Kohli @ Satya Devi Vs Shyam Sunder Kohli
Delhi High Court · (2002) 100 DLT 558
Hindu Marriage Act, 1955 — Section 13(1)
High Courts14 Aug 2002Allowed
Bhaskar Industrial Developments Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0215
Central Vigilance Commission Ordinance, 1998 — Section 8(1)Constitution of India, 1950 — Article 14, 226