High Courts13 Sept 2001Dismissed
M/s Nahta Limited Vs M/s Raamraj Kala Mandir and another
Delhi High Court · (2001) 60 DRJ 796
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Income Tax Act, 1961 — Section 132(3)
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,294 of 6,263
High Courts13 Sept 2001Dismissed
B.K. Khosla Vs Central Board of Trustees Employees'' Provident Fund Richa Mahendru and Another Vs Central Board of Trustees Employees'' Provident Fund Satish Khosla Vs Central Board of Trustees Employees'' Provident Fund
Delhi High Court · (2001) 09 DEL CK 0175
Transfer of Property Act, 1882 — Section 106
High Courts13 Sept 2001
The Commissioner of Income Tax, Delhi (Central), New Delhi Vs Dalmia Cement (Bharat) Limited, New Delhi
Delhi High Court · (2001) 171 CTR 250 : (2002) 253 ITR 725 : (2002) 121 TAXMAN 153
Income Tax Act, 1961 — Section 60, 61, 62, 63, 64
High Courts13 Sept 2001
M/s Manohar Singh Sahny and Co. Vs Delhi Development Authority and Another
Delhi High Court · (2002) 61 DRJ 155
High Courts13 Sept 2001Dismissed
Raj Kumar Vs Vijay Laxmi
Delhi High Court · (2002) 3 CivCC 462 : (2002) 95 DLT 265 : (2002) 1 DMC 174 : (2002) 61 DRJ 485 : (2002) 3 RCR(Civil) 287
Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts13 Sept 2001Dismissed
Smt. Raj Rani Vs Sh. Ved Parkash and Others
Delhi High Court · (2001) 94 DLT 827
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts12 Sept 2001
Madan Lal Vaid Vs Nand Kumar Walia and Another
Delhi High Court · (2002) 96 DLT 119 : (2002) 61 DRJ 449 : (2002) 1 RCR(Civil) 435
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Transfer of Property Act, 1882 — Section 53A
High Courts12 Sept 2001Dismissed
Pushpa Devi and Another Vs Sarti Devi and Others
Delhi High Court · (2001) 94 DLT 835 : (2002) 61 DRJ 531
Civil Procedure Code, 1908 (CPC) — Section 110Land Acquisition Act, 1894 — Section 12, 12(2), 18, 19, 30Specific Relief Act, 1963 — Section 34
High Courts12 Sept 2001Dismissed
M/s Ganga Roller Flour Mills Pvt. Ltd. Vs M/s A.B. Industries (Baba Bread)
Delhi High Court · (2001) 94 DLT 450 : (2002) 61 DRJ 537
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Sept 2001Dismissed
M/s B.R. Electricals Vs The Chairman, Telecom Commission and Others
Delhi High Court · (2001) 09 DEL CK 0086
Arbitration Act, 1940 — Section 8Constitution of India, 1950 — Article 226
High Courts12 Sept 2001
Mrs. Daman Kaur Sethi and Others Vs Indian Bank
Delhi High Court · (2001) 09 DEL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Transfer of Property Act, 1882 — Section 106, 107, 116
High Courts12 Sept 2001
Tilak Raj Narula Vs N.D.M.C.
Delhi High Court · (2001) 94 DLT 582 : (2002) 61 DRJ 698
High Courts12 Sept 2001Allowed
Sh. Virender Gupta Vs Sh. Robinder Gupta and others
Delhi High Court · (2002) 61 DRJ 246
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Sept 2001
K.S. Anandram and Others Vs Union of India and Others S.N. Ojha and Others Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0035
Central Civil Services (Pension) Rules, 1972 — Rule 11
High Courts12 Sept 2001Dismissed
Delhi Development Authority Vs Hindustan Construction Corporation Engineers and Contractors
Delhi High Court · (2001) 94 DLT 502 : (2002) 61 DRJ 299
Arbitration Act, 1940 — Section 20, 30, 33, 39Contract Act, 1872 — Section 70
High Courts12 Sept 2001
Gudi Trading and anr Vs Union of India and anr Aman Creations Vs Union of India and anr All India Garment Exporters Common Cause and ors Vs Union of India and anr
Delhi High Court · (2001) 09 DEL CK 0005
Companies Act, 1956 — Section 111(4)
High Courts12 Sept 2001Allowed
Municipal Corporation of Delhi Vs Surender Deo Gaur and Others
Delhi High Court · (2001) 94 DLT 714 : (2002) 61 DRJ 15 : (2002) 1 RCR(Civil) 496
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Limitation Act, 1963 — Section 5
High Courts11 Sept 2001Allowed
Nonit Ram Rajput and Sons Vs Delhi Development Authority
Delhi High Court · (2001) 09 DEL CK 0194
Arbitration Act, 1940 — Section 14, 17, 30
High Courts11 Sept 2001Allowed
Jumbo International Vs Tribal Cooperative Marketing Development Federation of India Limited and Others
Delhi High Court · (2001) 09 DEL CK 0191
Arbitration Act, 1940 — Section 14, 17, 30Arbitration and Conciliation Act, 1996 — Section 85
High Courts11 Sept 2001
Bharat General Reinsurance Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2001) 170 CTR 629 : (2002) 256 ITR 587 : (2002) 120 TAXMAN 579
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Rule 5