High Courts05 May 2005Allowed
Commissioner of Income Tax Vs Escorts Tractors (P) Ltd.
Delhi High Court · (2005) 05 DEL CK 0116
Income Tax Act, 1961 — Section 37(2A)
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,193 of 6,464
High Courts05 May 2005
Mohd Ramzan Vs State (NCT of Delhi)
Delhi High Court · (2005) 120 DLT 417 : (2005) 82 DRJ 435
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2, 24, 27A, 37
High Courts05 May 2005
The Commissioner of Income Tax Vs Shri Bhushan Dua Legal heir of Late Sh. Gulshan Kumar
Delhi High Court · (2005) 196 CTR 609 : (2005) 147 TAXMAN 714
Income Tax Rules, 1962 — Rule 9A(2)
High Courts05 May 2005
The Commissioner of the Income Tax-III Vs S.K.G. Engineering Pvt. Ltd.
Delhi High Court · (2005) 197 CTR 81 : (2005) 119 DLT 673 : (2006) 285 ITR 423
Income Tax Act, 1961 — Section 80HH, 80HH(9), 80HHC, 80I, 80J
High Courts05 May 2005
Commissioner of Central Excise Vs Unique Laminates (P) Ltd.
Delhi High Court · (2005) 122 ECR 264 : (2008) 230 ELT 421
Central Excises and Salt Act, 1944 — Section 35HLimitation Act, 1963 — Section 5
High Courts05 May 2005
Commissioner of Central Excise Vs Footwear India
Delhi High Court · (2005) 122 ECR 262
Limitation Act, 1963 — Section 5
High Courts05 May 2005
Commissioner of Central Excise Vs Bluemax Sport Wear
Delhi High Court · (2005) 120 DLT 429 : (2005) 82 DRJ 584 : (2005) 103 ECC 107 : (2005) 122 ECR 329 : (2005) 186 ELT 399
Central Excises and Salt Act, 1944 — Section 35H
High Courts05 May 2005Allowed
Deccan Fibre Glass Ltd. Vs Union of India (UOI)
Delhi High Court · (2005) 120 DLT 475 : (2005) 82 DRJ 577 : (2005) 122 ECR 265
High Courts05 May 2005Dismissed
Shri Om Prakash Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 514
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 22Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12
High Courts05 May 2005
Commissioner of Income Tax Vs Auto Lamps Ltd.
Delhi High Court · (2005) 196 CTR 459 : (2005) 120 DLT 104 : (2005) 278 ITR 32
Income Tax Act, 1961 — Section 143(2), 234, 271, 271(1), 43B
High Courts05 May 2005Allowed
The East India Hotels Ltd. and Another Vs The Assessing Authority (Sales Tax)
Delhi High Court · (2005) 120 DLT 300 : (2005) 142 STC 376
Constitution of India, 1950 — Article 226, 336Delhi Sales Tax Act, 1975 — Section 3(6), 48Income Tax Act, 1961 — Section 154, 34, 35, 35(1)
High Courts05 May 2005
Commissioner of Income Tax Vs HCL Info System Ltd.
Delhi High Court · (2005) 196 CTR 129 : (2005) 120 DLT 207 : (2006) 282 ITR 263 : (2005) 146 TAXMAN 227
Income Tax Act, 1961 — Section 10(14), 10(5), 133(A), 136(6), 192Income Tax Rules, 1962 — Rule 2(B)
High Courts05 May 2005
Shri Bhagwant Finance Co. Ltd. Vs Commissioner of Income Tax and Another
Delhi High Court · (2005) 196 CTR 462 : (2006) 280 ITR 412 : (2005) 147 TAXMAN 53
Income Tax Act, 1961 — Section 143(2), 260A, 269, 271, 271(1)
High Courts05 May 2005Dismissed
Mukut Behari Lal Kanodia Vs Union of India (UOI) and Others
Delhi High Court · (2005) 05 DEL CK 0048
Land Acquisition Act, 1894 — Section 10, 11, 4, 5A, 6
High Courts05 May 2005Dismissed
S. Gurbachan Singh, S. Jatender Singh, Chain Tajender Singh and S. Ujjal Singh, Family Trust Vs Lt. Governor, through Secretary (Land and Building Deptt.) Government of NCT of Delhi and Land Acquisition Collector (Adm)
Delhi High Court · (2005) 05 DEL CK 0047
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 18, 4, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 34
High Courts05 May 2005
Commissioner of Income Tax Vs Ashoka Mercantile Ltd.
Delhi High Court · (2005) 05 DEL CK 0046
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts05 May 2005
Commissioner of Income Tax Vs LG Electronic (India) Limited
Delhi High Court · (2005) 199 CTR 205 : (2006) 282 ITR 545 : (2005) 149 TAXMAN 166
Income Tax Act, 1961 — Section 260A, 3, 3(1)
High Courts05 May 2005Dismissed
Radhasoami Satsang Beas Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 525 : (2005) 82 DRJ 664
Constitution of India, 1950 — Article 14, 26, 300ALand Acquisition Act, 1894 — Section 10, 16, 17(1), 36, 4
High Courts05 May 2005
Central Warehousing Corporation Vs The Secretary, Department of Revenue, Ministry of Finance, Government of India, The Chairman, Central Board of Direct Taxes, Ministry of Finance, The Chief Commissioner of Income Tax and The Joint Commissioner of Income Tax, Special Range 14
Delhi High Court · (2005) 196 CTR 426 : (2005) 120 DLT 503 : (2005) 82 DRJ 682 : (2005) 277 ITR 452
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(29), 142, 142(2A), 143(3), 288(2)Income Tax Rules, 1962 — Rule 14
High Courts05 May 2005Dismissed
Sh. Prit Pal Singh Uppal Vs Union of India (UOI) and Commissioner of Customs, I.G.I. Airport
Delhi High Court · (2005) 120 DLT 70 : (2005) 82 DRJ 599
Customs Act, 1962 — Section 108, 113, 129DD, 77Foreign Exchange Management Act, 1999 — Section 6(3)Foreign Exchange Management Export and Merit Regulations, 2006 — Regulation 5