High Courts07 Aug 2001
Shri Kalyan Singh Vs Union of India and others
Delhi High Court · (2001) 94 DLT 480 : (2001) 60 DRJ 769
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,310 of 6,263
High Courts07 Aug 2001Allowed
M/s. Impressioni Exports Pvt. Ltd. Vs The Bank of Baroda
Delhi High Court · (2001) 107 CompCas 575 : (2001) 93 DLT 861 : (2001) 60 DRJ 69
Banks and Financial Institutions Act, 1993 — Section 17, 19Constitution of India, 1950 — Article 226, 227
High Courts07 Aug 2001Dismissed
Shri Bipin Kumar Vs University of Delhi and Others
Delhi High Court · (2001) 93 DLT 704 : (2001) 60 DRJ 256
Constitution of India, 1950 — Article 226
High Courts07 Aug 2001
Commissioner of Income Tax Vs Sohan Singh
Delhi High Court · (2002) 174 CTR 58 : (2002) 254 ITR 117 : (2002) 123 TAXMAN 876
High Courts07 Aug 2001Dismissed
Madan Lal and another Vs Municipal Corporation of Delhi and others
Delhi High Court · (2001) 08 DEL CK 0002
Constitution of India, 1950 — Article 226
High Courts06 Aug 2001
Commissioner of Income Tax Vs Megaska International (India) (P.) Ltd.
Delhi High Court · (2001) 171 CTR 660 : (2002) 254 ITR 283
High Courts06 Aug 2001Allowed
Katherine Vs Mr. Samuel Denial @ Chand
Delhi High Court · (2001) 94 DLT 371 : (2001) 2 DMC 697
Divorce Act, 1869 — Section 10, 22, 23
High Courts06 Aug 2001
Shakuntla Devi Vs Commissioner of Income Tax Commissioner of Income Tax Vs Shakuntla Devi
Delhi High Court · (2001) 171 CTR 651 : (2002) 253 ITR 450 : (2001) 119 TAXMAN 467
Income Tax Act, 1961 — Section 64(1)
High Courts06 Aug 2001Allowed
Smt. Usha N. Dadlani and Others Vs Shri Anil Kumar Oberoi and Others
Delhi High Court · (2001) 08 DEL CK 0190
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 168(1)
High Courts06 Aug 2001
Commissioner of Income Tax Vs megaska international (india) (p) ltd.
Delhi High Court · (2001) 119 TAXMAN 466
High Courts06 Aug 2001
Bips Systems Limited Vs State and Another
Delhi High Court · (2001) 93 DLT 10 : (2001) 59 DRJ 686
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts06 Aug 2001Allowed
Talwar Brothers Pvt. Ltd., M/s Balkau Timbers Pvt. Ltd., M/s Five Star Engineer and Agents Pvt. Ltd. Vs Punjab State Industrial Development Corporation Ltd.
Delhi High Court · (2001) 94 DLT 84 : (2001) 60 DRJ 373
Arbitration and Conciliation Act, 1996 — Section 11(2), 11(6)(c), 34(2)(v), 35
High Courts06 Aug 2001
BHARAT STEEL TUBES LTD. Vs Commissioner of Income Tax
Delhi High Court · (2001) 170 CTR 442 : (2001) 119 TAXMAN 6
High Courts06 Aug 2001
Commissioner of Income Tax Vs BHARAT COMMERCE and INDUSTRIES LTD.
Delhi High Court · (2001) 170 CTR 285
High Courts06 Aug 2001
Indo Imex Agencies (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2002) 172 CTR 355 : (2001) 119 TAXMAN 714
High Courts06 Aug 2001
Commissioner of Income Tax Vs bharat commerce and ind. ltd.
Delhi High Court · (2001) 119 TAXMAN 755 : (2001) 119 TAXMAN 480
High Courts06 Aug 2001Dismissed
Food Corporation of India Vs East International Ltd.
Delhi High Court · (2001) 08 DEL CK 0130
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts06 Aug 2001Allowed
Union of India Vs M/s Goyal Enterprises and Another
Delhi High Court · (2002) 61 DRJ 45 : (2002) RLR 570
Arbitration Act, 1940 — Section 14, 14(1)
High Courts06 Aug 2001
Indo Imex Agencies Pvt. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2002) 253 ITR 743
Income Tax Act, 1961 — Section 37