High Courts10 Aug 2001
Bharat Battery Mfg. Co. (Pvt) Ltd. Vs Union of India (UOI)
Delhi High Court · (2001) 59 DRJ 697 : (2002) 1 RAJ 581
Arbitration and Conciliation Act, 1996 — Section 11
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,308 of 6,263
High Courts10 Aug 2001
SOHAN SINGH Vs Commissioner of Income Tax
Delhi High Court · (2001) 170 CTR 215
High Courts10 Aug 2001
Aviat Chemicals Pvt. Ltd. and Another Vs Magna Laboratories (Gujarat) Pvt. Ltd. and Another
Delhi High Court · (2001) 08 DEL CK 0123
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 33
High Courts10 Aug 2001Dismissed
Pushpa Vs Murari Lal Gupta and Others
Delhi High Court · (2001) 08 DEL CK 0096
Succession Act, 1925 — Section 63
High Courts10 Aug 2001Allowed
Sushil Kumar and Co. Vs DDA and Others
Delhi High Court · (2001) 08 DEL CK 0094
Arbitration Act, 1940 — Section 10, 11, 11(1), 12, 20
High Courts10 Aug 2001Allowed
Chander Kanta Anand Foundation (Public Charitable Trust) and Another Vs State and Others
Delhi High Court · (2001) 08 DEL CK 0090
Succession Act, 1925 — Section 276
High Courts10 Aug 2001Dismissed
Alliance Paints and Varnish Works Pvt. Ltd. Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2001) 08 DEL CK 0086
Arbitration Act, 1940 — Section 20, 20(4)Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 120B
High Courts10 Aug 2001
Commissioner of Income Tax Vs Bharat Heavy Electricals Ltd.
Delhi High Court · (2001) 171 CTR 328 : (2002) 254 ITR 447
High Courts10 Aug 2001Dismissed
Tejinder Kaur Vs Manjula Chakarvarty and others
Delhi High Court · (2001) 94 DLT 87 : (2001) 60 DRJ 75
Criminal Procedure Code, 1973 (CrPC) — Section 202, 397, 401Penal Code, 1860 (IPC) — Section 120B, 193, 395, 406, 418
High Courts09 Aug 2001
Delhi Automobiles (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2002) 2 RCR(Civil) 11 : (2001) 119 TAXMAN 749
High Courts09 Aug 2001
The Nav Jagriti Co-operative Group Housing Society Ltd. Vs D.D.A. and Others
Delhi High Court · (2001) 08 DEL CK 0124
Constitution of India, 1950 — Article 226
High Courts09 Aug 2001
Shri P.N. Koul Vs Union of India and others
Delhi High Court · (2001) 60 DRJ 814
High Courts09 Aug 2001Dismissed
Shri Mahinder Kumar (since deceased) through his L.Rs. Vs Smt. Seema
Delhi High Court · (2001) 93 DLT 591 : (2001) 60 DRJ 436
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, 47Constitution of India, 1950 — Article 227
High Courts09 Aug 2001
Commissioner of Income Tax Vs Delhi Public College
Delhi High Court · (2001) 170 CTR 281 : (2002) 254 ITR 441 : (2001) 119 TAXMAN 769
High Courts09 Aug 2001Dismissed
Sh. Joginder Singh Vs Union of India and Others
Delhi High Court · (2001) 93 DLT 598 : (2001) 60 DRJ 157
High Courts09 Aug 2001
The Commissioner of Income Tax, Delhi-VII, New Delhi Vs M/s. Delhi Public College, 5-B, Pusa Road, New Delhi
Delhi High Court · (2001) 94 DLT 268
Income Tax Act, 1961 — Section 256(2), 260A, 271(1)
High Courts08 Aug 2001Partly Allowed
Meera Gupta Vs Dinesh Chand and others
Delhi High Court · (2003) 1 CivCC 43 : (2001) 94 DLT 10 : (2002) 63 DRJ 264 : (2002) 1 RCR(Civil) 253
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 40 Rule 1, 151
High Courts08 Aug 2001
Surender Arora Vs M/s. Satazo Trust and Others
Delhi High Court · (2001) 93 DLT 367 : (2001) 60 DRJ 263
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Income Tax Act, 1961 — Section 269UL(3)
High Courts08 Aug 2001Allowed
Nectar (U.K.) Ltd. Vs Herbs Shop India Ltd. and Others
Delhi High Court · (2001) 93 DLT 383
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Trade and Merchandise Marks Act, 1958 — Section 2