High Courts26 Nov 2002Dismissed
Commissioner of Income Tax Vs Mrs. Baljeet Jolly
Delhi High Court · (2003) 183 CTR 419 : (2003) 263 ITR 239
Income Tax Act, 1961 — Section 260A, 271(1)
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 7 of 106
High Courts26 Nov 2002
Rakesh Khanna and Another Vs MTNL and Another
Delhi High Court · (2002) 101 DLT 507 : (2003) 66 DRJ 576
High Courts26 Nov 2002
Sajan Dass and Sons Vs Commissioner of Income Tax
Delhi High Court · (2003) 181 CTR 581 : (2003) 264 ITR 435 : (2003) 128 TAXMAN 621
Income Tax Act, 1961 — Section 260A, 68
High Courts26 Nov 2002
Commissioner of Income Tax Vs Krishak Bharti Co-operative Ltd.
Delhi High Court · (2004) 266 ITR 208
Income Tax Act, 1961 — Section 154, 80I
High Courts26 Nov 2002Dismissed
Ms. Bhawna Singh Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2003) 103 DLT 155
Constitution of India, 1950 — Article 226
High Courts26 Nov 2002
Commissioner of Income Tax Vs Parma Nand
Delhi High Court · (2003) 180 CTR 489 : (2004) 266 ITR 255
Income Tax Act, 1961 — Section 260A, 269SS, 271D
High Courts26 Nov 2002
Commissioner of Income Tax Vs Mrs. Baliect Jolly
Delhi High Court · (2003) 130 TAXMAN 273
High Courts26 Nov 2002Dismissed
Mr. V.J.A. Flynn and Mr. Shyam Sunder Rastogi Vs Union of India (UOI) and Others
Delhi High Court · (2003) 66 DRJ 381 : (2003) 86 ECC 129 : (2003) 159 ELT 92
Antiquities and Art Treasures Act, 1972 — Section 2(1), 24, 3Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 9Customs Act, 1962 — Section 108, 110, 113, 118, 122
High Courts25 Nov 2002Dismissed
Municipal Corporation of Delhi Vs Shri Rajinder Singh Negi and Presiding Officer, Industrial Tribunal-II
Delhi High Court · (2002) 101 DLT 481 : (2003) 66 DRJ 115 : (2003) 97 FLR 129
High Courts25 Nov 2002Allowed
Smt. Basant Kaur and Others Vs State (NCT of Delhi)
Delhi High Court · (2003) CriLJ 803 : (2002) 101 DLT 470 : (2003) 66 DRJ 119
Penal Code, 1860 (IPC) — Section 498A
High Courts25 Nov 2002Dismissed
Gian Chand Sharma Vs State
Delhi High Court · (2003) 66 DRJ 566
Criminal Procedure Code, 1973 (CrPC) — Section 438East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1)Penal Code, 1860 (IPC) — Section 120B
High Courts22 Nov 2002Allowed
Om Parkash Vs Union of India (UOI) and Others
Delhi High Court · (2003) 104 DLT 613
Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 23(1A)
High Courts22 Nov 2002Allowed
Ranjit Dixit Vs Delhi Development Authority
Delhi High Court · (2003) 102 DLT 782
High Courts22 Nov 2002Allowed
Precision Engineers and Fabricators Vs Delhi Jal Board and Another
Delhi High Court · (2003) 1 ARBLR 606 : (2003) 103 DLT 129
Arbitration and Conciliation Act, 1996 — Section 11, 4
High Courts22 Nov 2002Allowed
M.C.D. Vs Shri Manohar Lal and Another
Delhi High Court · (2002) 101 DLT 292 : (2003) 66 DRJ 246
Delhi Municipal Corporation Act, 1957 — Section 313, 346(2), 347Delhi Rent Control Act, 1958 — Section 6(1), 6(1)(A)(2)
High Courts22 Nov 2002
Chand Begum and Others Vs State of N.C.T. of Delhi
Delhi High Court · (2003) 102 DLT 897
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts22 Nov 2002Dismissed
Twinkle Industries Vs Municipal Corporation of Visakhapatnam
Delhi High Court · (2003) 102 DLT 898
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts22 Nov 2002Allowed
Shri B.L. Dhaluka, Shri O.P. Aggarwal, Shri B.K. Karnawat and Shri Dinesh Thakur Vs Union of India (UOI) and Others
Delhi High Court · (2003) 154 ELT 59
Central Excises and Salt Act, 1944 — Section 35FCustoms Act, 1962 — Section 112, 113, 114, 129E, 140
High Courts22 Nov 2002Dismissed
Dalip Singh Oberoi and Others Vs State Bank of India and Others
Delhi High Court · (2003) 103 DLT 595 : (2003) 2 LLJ 627 : (2003) 1 SLJ 229
Constitution of India, 1950 — Article 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49
High Courts22 Nov 2002Dismissed
Shri Raj Kumar Chopra Vs Delhi Development Authority etc.
Delhi High Court · (2003) 102 DLT 719
Constitution of India, 1950 — Article 14