COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 5,190 of 6,464

High Courts13 May 2005

Shashi Kumar Saini Vs The State

Delhi High Court · (2005) 120 DLT 313 : (2005) 82 DRJ 255 : (2005) 3 RCR(Criminal) 913

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37

High Courts13 May 2005

Sandeep Garg Vs Commissioner of Customs

Delhi High Court · (2005) 120 DLT 359 : (2005) 82 DRJ 265

High Courts13 May 2005

Rita Singh Vs State

Delhi High Court · (2005) 120 DLT 115

High Courts12 May 2005Dismissed

Smt. Shashi Jai Krishna Vs The Land Acquisition Collector and Others

Delhi High Court · (2005) 82 DRJ 383

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 22

High Courts12 May 2005Dismissed

The Director of Income Tax (Exemption) Vs Institute of the Franciscan Clarist sister of the most blessed sacrament

Delhi High Court · (2005) 196 CTR 582 : (2005) 148 TAXMAN 78

Income Tax Act, 1961 — Section 10(22)

High Courts12 May 2005Dismissed

Jashbir Singh Vs The Director (INMAS) and Others

Delhi High Court · (2005) 121 DLT 411 : (2005) 83 DRJ 315 : (2005) 107 FLR 167

High Courts12 May 2005Allowed

Shri Kanwar Singh and Others Vs Union of India (UOI)

Delhi High Court · (2005) 120 DLT 348 : (2005) 82 DRJ 397

Land Acquisition Act, 1894 — Section 17(4), 18, 23(1), 25, 28

High Courts12 May 2005Dismissed

Commissioner of Income Tax Vs Excellent Commercial Enterprises and Investment Ltd.

Delhi High Court · (2005) 147 TAXMAN 558

High Courts12 May 2005Dismissed

Commissioner of Income Tax Vs Jagan Nath Dudadliar

Delhi High Court · (2005) 149 TAXMAN 68

High Courts12 May 2005Dismissed

Yum! Restaurants India Pvt. Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2005) 196 CTR 435 : (2005) 122 DLT 370 : (2005) 83 DRJ 102 : (2005) 278 ITR 401 : (2005) 146 TAXMAN 196

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(2)Income Tax Act, 1961 — Section 139, 142, 142(2A), 142(2B), 142(2C)

High Courts12 May 2005Dismissed

Mohd. Farooq and Another Vs Union of India (UOI) and Others

Delhi High Court · (2005) 123 DLT 377 : (2005) 82 DRJ 276

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11A, 4, 5A, 6

High Courts12 May 2005Dismissed

Sh. Bale Ram Vs Land Acquisition Collector

Delhi High Court · (2005) 83 DRJ 179

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 12(2), 18

High Courts12 May 2005Dismissed

Commissioner of Income Tax Vs D.D. Khaitan

Delhi High Court · (2005) 197 CTR 196

Income Tax Act, 1961 — Section 260A, 32, 32(1)

High Courts12 May 2005Dismissed

Orwo Limited Vs The Commissioner of Sales Tax

Delhi High Court · (2005) 122 DLT 39 : (2005) 83 DRJ 97 : (2005) 142 STC 164

Delhi Sales Tax Act, 1975 — Section 23(3), 24, 4, 4(2), 45(2)

High Courts12 May 2005Dismissed

DSS Enterprises Private Ltd. Vs Bharti Mobinet Limited

Delhi High Court · (2005) 6 CompLJ 337 : (2005) 83 DRJ 584

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 391, 392, 393, 394

High Courts12 May 2005

Hindustan Roller Supply Co. Vs State of Utter Pradesh and Another

Delhi High Court · (2006) 3 BC 290 : (2005) 119 DLT 602 : (2005) 83 DRJ 334

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 80Limitation Act, 1963 — Article 12, 18, 15(2)

High Courts12 May 2005

Utpal bids was and Others Vs Food Corporation of India Workers Union and Others

Delhi High Court · (2005) 05 DEL CK 0133

High Courts12 May 2005

Tarlochan Singh Aujla Vs D.T.C.

Delhi High Court · (2005) 05 DEL CK 0102

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

High Courts12 May 2005Dismissed

Commissioner of Income Tax Vs Excellent Commercial Enterprises and Investments Ltd.

Delhi High Court · (2005) 197 CTR 187 : (2005) 122 DLT 72 : (2005) 83 DRJ 193 : (2006) 282 ITR 423

Income Tax Act, 1961 — Section 10(2), 132(2), 143(1A), 260A, 56

High Courts12 May 2005Allowed

Sony India Ltd. Vs Commissioner of Income Tax and Addl. Commissioner of Income Tax, Range-9

Delhi High Court · (2005) 196 CTR 81 : (2005) 83 DRJ 75 : (2005) 276 ITR 278 : (2005) 146 TAXMAN 98

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1Income Tax Act, 1961 — Section 115JB, 143(1), 143(2), 143(3), 154Matrimonial Causes Act, 1950 — Section 19(3), 34