High Courts06 Aug 2001
D.K. Nawlakha Vs Commissioner of Income Tax
Delhi High Court · (2002) 172 CTR 483 : (2002) 254 ITR 188 : (2001) 119 TAXMAN 716
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,311 of 6,263
High Courts06 Aug 2001Dismissed
M/s. Bharat Steel Tubes Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2001) 94 DLT 492 : (2001) 60 DRJ 776 : (2001) 252 ITR 622
Income Tax Act, 1961 — Section 256(2)Transfer of Property Act, 1882 — Section 105
High Courts06 Aug 2001
Usha Sales Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2002) 172 CTR 186 : (2002) 254 ITR 145 : (2002) 1 RCR(Civil) 563 : (2001) 119 TAXMAN 472
High Courts06 Aug 2001
Taylor Instrument Company (India) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2001) 170 CTR 293 : (2002) 254 ITR 125 : (2001) 119 TAXMAN 750
High Courts06 Aug 2001Dismissed
Shri K.R. Malhotra and Others Vs Delhi Vidyut Board and Another
Delhi High Court · (2002) 92 FLR 1198
High Courts06 Aug 2001Allowed
Mukesh Kumar Saini and ors Vs State (Delhi Administration)
Delhi High Court · (2001) CriLJ 4587 : (2001) 94 DLT 241 : (2001) 60 DRJ 65 : (2002) 1 RCR(Criminal) 242
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 14, 324, 34, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1)
High Courts06 Aug 2001Allowed
Patrick Bruno Wafula Vs Department of Customs
Delhi High Court · (2001) 94 DLT 221 : (2001) 60 DRJ 439 : (2001) 78 ECC 698
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 42, 52
High Courts06 Aug 2001Allowed
M/s. Britannia Industries Ltd. Vs Union of India and another
Delhi High Court · (2001) 08 DEL CK 0007
High Courts06 Aug 2001Dismissed
Delhi Cantonment Board Vs M/s. Daulat Rai and Sons
Delhi High Court · (2001) 60 DRJ 167
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 43, 43(1)Limitation Act, 1963 — Section 5
High Courts03 Aug 2001Dismissed
V.P. Punj Vs Asst. Commisioner of Income Tax and another
Delhi High Court · (2001) 94 DLT 156 : (2002) 253 ITR 369
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 139(1), 276C
High Courts03 Aug 2001Dismissed
Sh. S.C. Gupta Vs Central Vigilance Commission and Others
Delhi High Court · (2001) 94 DLT 594
Constitution of India, 1950 — Article 226
High Courts03 Aug 2001
Ultra Builders Vs Municipal Corporation of Delhi
Delhi High Court · (2001) 08 DEL CK 0213
High Courts03 Aug 2001
V.P. Punj Vs Asstt. Commissioner of Income Tax
Delhi High Court · (2002) 172 CTR 91 : (2001) 119 TAXMAN 543
High Courts03 Aug 2001Allowed
The Gillette Company and others Vs A.K. Stationery and others
Delhi High Court · (2001) 08 DEL CK 0103
Civil Procedure Code, 1908 (CPC) — Section 151Trade and Merchandise Marks Act, 1958 — Section 105, 27, 30(1), 33
High Courts03 Aug 2001Dismissed
Apollo Finance Limited Vs M/s. GSL (India) Limited and Another
Delhi High Court · (2002) 108 CompCas 184 : (2001) 94 DLT 353
Companies Act, 1956 — Section 442
High Courts03 Aug 2001Allowed
M.S.J. Consultants Ltd. Vs Delhi Development Authority
Delhi High Court · (2001) 93 DLT 325 : (2002) 63 DRJ 322
High Courts03 Aug 2001Allowed
Sanjiv Katyal Vs Delhi Development Authority and Others
Delhi High Court · (2001) 94 DLT 7 : (2001) 60 DRJ 166
Arbitration Act, 1940 — Section 14, 17
High Courts02 Aug 2001
Bhai Sardar Singh and Sons. Vs Delhi Development Authority
Delhi High Court · (2002) 61 DRJ 767
Arbitration and Conciliation Act, 1996 — Section 16, 17, 21, 28, 29
High Courts02 Aug 2001Allowed
Shrimati Vidyawati Kanodia Vs Local Health Authority
Delhi High Court · (2002) CriLJ 471 : (2001) 94 DLT 8 : (2001) 60 DRJ 242
Prevention of Food Adulteration Act, 1954 — Section 16, 17(4)
High Courts02 Aug 2001Dismissed
Pyrites, Phosphates and Chemicals Vs Excel Shipping Enterprise and Others
Delhi High Court · (2001) 08 DEL CK 0259
Arbitration and Conciliation Ordinance, 1996 — Section 11, 2, 7, 7(2), 7(3)Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2