COURT ARCHIVE

Delhi High Court judgments

1,25,868 judgments · page 5,268 of 6,294

High Courts22 Apr 2002

Devi Dutt Malhotra and Another Vs State of Delhi

Delhi High Court · (2002) 4 AD 970 : (2002) 98 DLT 206 : (2002) 2 DMC 157 : (2002) 63 DRJ 21

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 304B, 406, 498A

Read judgment

High Courts22 Apr 2002Dismissed

Raman Kapoor Vs Government of NCT Delhi and Another

Delhi High Court · (2002) 5 AD 217 : (2002) 98 DLT 135 : (2002) 63 DRJ 678 : (2002) 3 RCR(Civil) 809

Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 63, 63(1), 64, 65, 70

Read judgment

High Courts22 Apr 2002

Rajiv Goel and Another Vs Krishna Kumari Goel and Others

Delhi High Court · (2002) 8 AD 346 : (2002) 98 DLT 91

Read judgment

High Courts19 Apr 2002

Rama Hing Suppliers Vs Union of India

Delhi High Court · (2002) 123 TAXMAN 800

Read judgment

High Courts19 Apr 2002Dismissed

Kailash Nath and Associates Vs New Delhi Municipal Committee

Delhi High Court · (2002) 3 ARBLR 631 : (2002) 99 DLT 361

Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 55, 62, 63, 73, 74

Read judgment

High Courts19 Apr 2002

Commissioner of Income Tax Vs Kalvinator of India Ltd.

Delhi High Court · (2002) 174 CTR 617 : (2002) 256 ITR 1

Read judgment

High Courts19 Apr 2002

In re Inchcape India (P) Ltd.

Delhi High Court · (2002) 175 CTR 198

Read judgment

High Courts19 Apr 2002

Rama Hing Suppliers Vs Union of India (UOI)

Delhi High Court · (2003) 259 ITR 306 : (2002) 123 TAXMAN 800

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

Read judgment

High Courts19 Apr 2002

In Re: Inchcape India (P.) Ltd.

Delhi High Court · (2003) 66 DRJ 723

Companies Act, 1956 — Section 518

Read judgment

High Courts19 Apr 2002Dismissed

Shri Rajinder Singh Vs Shri Bhagwat Prasad and Others

Delhi High Court · (2002) 04 DEL CK 0112

Read judgment

High Courts19 Apr 2002

S.S. Builders Vs D.D.A.

Delhi High Court · (2002) 2 ARBLR 553 : (2002) 98 DLT 196 : (2002) 65 DRJ 494

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts19 Apr 2002

Rajesh Arora Vs Mukesh Jain and Others

Delhi High Court · (2002) 4 AD 417 : (2002) 98 DLT 29 : (2002) 63 DRJ 392

Read judgment

High Courts19 Apr 2002

Gas Authority of India Ltd. Vs Bhagheertha Engg. Ltd.

Delhi High Court · (2002) 4 AD 697 : (2002) 3 RAJ 139

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 16(6), 28Contract Act, 1872 — Section 55, 73

Read judgment

High Courts19 Apr 2002

Dr. Anurag Jain and Others Vs The Director, All India Institute of Medical Sciences and Others

Delhi High Court · (2002) 6 AD 204 : AIR 2002 Delhi 378 : (2002) 98 DLT 406 : (2002) 62 DRJ 816

Read judgment

High Courts19 Apr 2002

Commissioner of Income Tax, Delhi-II Vs Kelvinator of India Ltd. (Now known as Whirpool of India Ltd.)

Delhi High Court · (2002) 99 DLT 221 : (2002) 64 DRJ 109 : (2002) 123 TAXMAN 433

Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 119, 119(2), 139, 140, 142(1)

Read judgment

High Courts19 Apr 2002Allowed

Unimode Overseas Limited Vs J and K Cargo Movers Pvt. Ltd. and Others

Delhi High Court · (2002) 5 AD 806 : (2002) 97 DLT 946 : (2002) 3 RCR(Civil) 816

Read judgment

High Courts19 Apr 2002Dismissed

Shri Ganga Prasad Deceased through LRs Vs Smt. Shanti Devi

Delhi High Court · (2002) 5 AD 588 : (2002) 98 DLT 186

Read judgment

High Courts18 Apr 2002

Vijay Textiles Vs The Commissioner of Income Tax, New Delhi

Delhi High Court · (2002) 99 DLT 121

Income Tax Act, 1961 — Section 256(1), 68

Read judgment

High Courts18 Apr 2002Disposed Off

Vijay Textiles Vs Commissioner of Income Tax

Delhi High Court · (2002) 122 TAXMAN 726

Read judgment

High Courts18 Apr 2002Dismissed

Union of India (UOI) Vs Sewak Ram

Delhi High Court · (2002) 04 DEL CK 0135

Read judgment