High Courts03 Sept 2001Dismissed
Vindhya Telelinks Limited Vs Mahanagar Telephone Nigam Limited
Delhi High Court · (2002) 95 DLT 865
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,299 of 6,263
High Courts03 Sept 2001Allowed
Mahanagar Telephone Nigam Ltd. Vs P.K. Mehrotra and Another
Delhi High Court · (2002) 96 DLT 80 : (2002) 61 DRJ 310
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7, 7B
High Courts03 Sept 2001Dismissed
Annick Chaymotty @ Devayani Vs Prem Mohini Mehra
Delhi High Court · (2002) 95 DLT 312 : (2002) 61 DRJ 511
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Delhi Rent Control Act, 1958 — Section 2, 50Transfer of Property Act, 1882 — Section 105
High Courts03 Sept 2001Dismissed
Kapoor Group and Another Vs Supreme Court of India Bar Association
Delhi High Court · (2001) 09 DEL CK 0185
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 1 Rule 8(1), Order 23 Rule 1(1), Order 33 Rule 1
High Courts03 Sept 2001Dismissed
Sidharath Vashisht @ Manu Sharma Vs State
Delhi High Court · (2002) 1 AD 137 : (2002) CriLJ 341 : (2002) 95 DLT 652 : (2001) 60 DRJ 783
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts03 Sept 2001Allowed
Smt. Sheela Gupta Vs Inspecting Assistant Commissioner and Others
Delhi High Court · (2002) 172 CTR 660 : (2002) 253 ITR 551
Income Tax Act, 1961 — Section 276C, 277
High Courts03 Sept 2001
Commissioner of Income Tax Vs Hindustan Insecticides Ltd.
Delhi High Court · (2001) 171 CTR 370 : (2002) 253 ITR 520 : (2002) 120 TAXMAN 605
Income Tax Act, 1961 — Section 32, 43(3)
High Courts03 Sept 2001
Smt. Sheela Gupta Vs Inspecting Assistant Commissioner
Delhi High Court · (2001) 119 TAXMAN 708
High Courts03 Sept 2001
Vishwa Nath Bhartiya Vs Rukmani Devi Kanodia and Others
Delhi High Court · (2001) 09 DEL CK 0136
Arbitration Act, 1940 — Section 14, 17
High Courts03 Sept 2001
Commissioner of Income Tax Vs GANGA SAGAR SURI
Delhi High Court · (2001) 170 CTR 627 : (2002) 120 TAXMAN 172
High Courts03 Sept 2001Dismissed
Oamar Nisha and others Vs Mst. Hamida Begum
Delhi High Court · (2001) 94 DLT 667 : (2002) 61 DRJ 117
Civil Procedure Code, 1908 (CPC) — Section 47Delhi Rent Control Act, 1958 — Section 14(1), 21, 22
High Courts03 Sept 2001
Commissioner of Income Tax Vs Metal Forgings (P) Ltd.
Delhi High Court · (2001) 119 TAXMAN 707
High Courts03 Sept 2001
XLO India Limited Vs Appellate Authority for Industrial and Financial Reconstruction and others
Delhi High Court · (2001) 60 DRJ 770
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 16(1), 16(2)
High Courts03 Sept 2001
The Punjab Migrants Welfare Association Vs DDA and ors
Delhi High Court · (2002) 96 DLT 172
High Courts03 Sept 2001Dismissed
Shri R.K. Goyal Vs The Financial Commissioner and others
Delhi High Court · (2001) 09 DEL CK 0038
High Courts03 Sept 2001Dismissed
Suresh Chand Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0013
Border Security Force Rules, 1969 — Rule 182Central Civil Services (Pension) Rules, 1972 — Rule 13, 26, 49(2)
High Courts03 Sept 2001
Commissioner of Income Tax Vs Metal Forging (P.) Ltd.
Delhi High Court · (2002) 254 ITR 401
High Courts01 Sept 2001Dismissed
Pepsi Co. Inc. and Another Vs Hindustan Coca Cola and Others
Delhi High Court · (2001) 94 DLT 30
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 14, 2, 48Trade and Merchandise Marks Act, 1958 — Section 2(1), 2(2)(b), 28, 29, 29(1)
High Courts31 Aug 2001Dismissed
Neeta Agarwal Vs R.L. Gupta
Delhi High Court · (2002) 95 DLT 167
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5)Industrial Disputes (Central) Rules, 1957 — Rule 76A(2)Sales of Goods Act, 1930 — Section 41, 42
High Courts31 Aug 2001
Jai Lal (dead) through L.Rs. Vs Union of India
Delhi High Court · (2001) 94 DLT 429 : (2002) 62 DRJ 227
Delhi Development Act, 1957 — Section 11Delhi Land Reforms Act, 1954 — Section 22, 23Land Acquisition Act, 1894 — Section 4, 4(1), 54, 6