High Courts09 May 2005
In Re: Electronics Trade and Technology Development Corporation
Delhi High Court · (2005) 05 DEL CK 0032
Companies Act, 1956 — Section 189, 433, 433(3), 434
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,192 of 6,464
High Courts06 May 2005Dismissed
S.C. Gupta Vs N.C.T. of Delhi (State)
Delhi High Court · (2005) 120 DLT 141 : (2005) 82 DRJ 414
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)
High Courts06 May 2005
Shree Krishna Agro Industries Vs North Delhi Power Ltd.
Delhi High Court · (2005) 122 DLT 568
High Courts06 May 2005Allowed
University of Delhi and Others Vs Prachi Singh
Delhi High Court · (2005) 05 DEL CK 0085
High Courts06 May 2005
Greenfields Public School Vs Govt. of NCT and Another
Delhi High Court · (2005) 05 DEL CK 0041
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 24
High Courts06 May 2005Allowed
Reserve Bank of India Vs Crystal Credit Corporation Ltd.
Delhi High Court · (2005) 4 BC 146 : (2006) 132 CompCas 363 : (2005) 121 DLT 375
Companies Act, 1956 — Section 446, 536, 536(2)
High Courts05 May 2005
Commissioner of Income Tax Vs Mrs. Kumkum Kohli
Delhi High Court · (2005) 196 CTR 538 : (2005) 276 ITR 589 : (2006) 150 TAXMAN 239
Income Tax Act, 1961 — Section 132, 143(2), 143(3), 158B, 158BC
High Courts05 May 2005
Kamal Chand Jain Vs Income Tax Officer
Delhi High Court · (2005) 196 CTR 541 : (2005) 277 ITR 429
Income Tax Act, 1961 — Section 143(3), 260A, 271, 271(1)
High Courts05 May 2005Dismissed
Elmer Havell Electrics and Others Vs Commissioner of Income Tax and Another
Delhi High Court · (2005) 197 CTR 316 : (2005) 277 ITR 549 : (2005) 148 TAXMAN 57
Income Tax Act, 1961 — Section 260A
High Courts05 May 2005Dismissed
Commissioner of Central Excise Vs Customs, Excise and Gold (Control) Appellate Tribunal, (Now Customs, Excise and Service Tax Appellate Tribunal)
Delhi High Court · (2005) 120 DLT 549 : (2008) 228 ELT 338
Central Excise Rules, 1944 — Rule 57AH, 57UCentral Excises and Salt Act, 1944 — Section 11A(2), 35H, 35H(1)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts05 May 2005
Commissioner of Income Tax Vs Hindustan Cycles and Tubes Ltd.
Delhi High Court · (2005) 147 TAXMAN 555
High Courts05 May 2005
Commissioner of Income Tax Vs Jyotsna Holding (P) Ltd.
Delhi High Court · (2005) 199 CTR 202 : (2006) 284 ITR 121 : (2005) 148 TAXMAN 276
Income Tax Act, 1961 — Section 143(1), 143(3), 154, 220(2), 237
High Courts05 May 2005Dismissed
Commissioner of Income Tax Vs Indo-Kenyan Industrial Enterprises
Delhi High Court · (2005) 197 CTR 78 : (2005) 149 TAXMAN 570
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Income Tax Act, 1961 — Section 131, 131(1), 142(2), 142A, 143(1)
High Courts05 May 2005Dismissed
Madan Lal Mittal Vs Union of India (UOI) and Another
Delhi High Court · (2005) 121 DLT 447
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts05 May 2005
International Cargo Services Vs Union of India (UOI) and Commissioner of Customs (I and G)
Delhi High Court · (2005) 120 DLT 195 : (2005) 82 DRJ 586 : (2006) 193 ELT 546
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124, 128, 129(1), 129A, 142(2)Customs House Agents Licensing Regulations, 2004 — Regulation 10, 13, 20, 20(2), 21
High Courts05 May 2005Dismissed
Shri Anil Kumar Jain and Another Vs Union of India (UOI) and Others
Delhi High Court · (2005) 122 DLT 431 : (2005) 82 DRJ 690
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 22(1)
High Courts05 May 2005
Commissioner of Income Tax Vs Vinitec Corporation Pvt. Ltd.
Delhi High Court · (2005) 196 CTR 369 : (2005) 120 DLT 91 : (2005) 278 ITR 337 : (2005) 146 TAXMAN 313
Income Tax Act, 1961 — Section 104, 143, 143(2), 234, 260A
High Courts05 May 2005
Commissioner of Central Excise Vs RGL Convertors
Delhi High Court · (2005) 120 DLT 111 : (2005) 82 DRJ 581 : (2005) 122 ECR 331 : (2005) 191 ELT 145
Central Excises and Salt Act, 1944 — Section 35HLimitation Act, 1963 — Section 5
High Courts05 May 2005Dismissed
Durga Dass Aggarwal Vs Commissioner of Income Tax and Income Tax Officer
Delhi High Court · (2005) 05 DEL CK 0121
Income Tax Act, 1961 — Section 2(22), 260A
High Courts05 May 2005
Commissioner of Income Tax Vs Shri Vishal Aggarwal
Delhi High Court · (2005) 196 CTR 279 : (2005) 121 DLT 164 : (2006) 283 ITR 326 : (2005) 147 TAXMAN 597
Income Tax Act, 1961 — Section 132, 147, 158BC, 260A