High Courts01 Aug 2001
Kwality Restaurant and Ice Cream Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2002) 172 CTR 661 : (2002) 253 ITR 689
Income Tax Act, 1961 — Section 256(1), 256(2)
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,313 of 6,263
High Courts01 Aug 2001
Commissioner of Wealth Tax Vs Hari Shankar Rastogi
Delhi High Court · (2001) 170 CTR 290 : (2002) 254 ITR 80 : (2001) 119 TAXMAN 699
High Courts01 Aug 2001Allowed
Archana Publication Pvt. Ltd. Vs State of Delhi and another
Delhi High Court · (2002) 1 CivCC 277 : (2001) 93 DLT 225 : (2002) 64 DRJ 698 : (2002) 1 RCR(Criminal) 36
Criminal Procedure Code, 1973 (CrPC) — Section 251, 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Aug 2001Dismissed
Gyan Singh Kalsi Vs A.K. Mahajan and Another
Delhi High Court · AIR 2001 Delhi 480 : (2001) 94 DLT 151 : (2002) 61 DRJ 274
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Life Insurance Corporation Act, 1956 — Section 21, 6Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 7
High Courts01 Aug 2001Dismissed
M/s Redington (India) Ltd. Vs Modi Olivetti Ltd.
Delhi High Court · (2001) 94 DLT 205
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Sales of Goods Act, 1930 — Section 45
High Courts01 Aug 2001Allowed
Parshadi and Others Vs Union of India and Others
Delhi High Court · (2001) 93 DLT 436
Constitution of India, 1950 — Article 133, 14, 15, 162, 166Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 165, 51, 96, 98
High Courts01 Aug 2001
Sohan Singh Vs Commissioner of Income Tax
Delhi High Court · (2002) 253 ITR 331 : (2001) 119 TAXMAN 766
Income Tax Act, 1961 — Section 17(2), 2(24), 256(1), 40A(5)
High Courts31 Jul 2001
Directorate of Income Tax (Research Statics Publication and Public Relation) Vs Dinesh Chander Pandey and Others
Delhi High Court · (2001) 94 DLT 774
Constitution of India, 1950 — Article 226Directorate of Income Tax (Research Statics Publication and Public Relations) Group C and D Recruitment Rules, 1999 — Rule 5
High Courts31 Jul 2001
Ashok Goel Vs State and Another
Delhi High Court · (2001) 93 DLT 201
Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts31 Jul 2001
Commissioner of Income Tax Vs H.S. SINGHAL and SONS
Delhi High Court · (2001) 170 CTR 217 : (2002) 253 ITR 653 : (2001) 118 TAXMAN 894
High Courts31 Jul 2001
Commissioner of Income Tax Vs Mehta Harnam Singh
Delhi High Court · (2001) 169 CTR 574 : (2002) 253 ITR 300 : (2001) 119 TAXMAN 662
High Courts31 Jul 2001Dismissed
Smt. Rekha Arora Vs Chairman, National Commission for Scheduled Castes.Scheduled Tribes
Delhi High Court · (2001) 94 DLT 90
High Courts31 Jul 2001
Gurcharan Singh Sehgal Vs State Council of Educational Research and Training and Another
Delhi High Court · (2001) 07 DEL CK 0082
Constitution of India, 1950 — Article 14, 16, 311(2)
High Courts31 Jul 2001
Sushil Kumar Chokhani Vs Union of India and others
Delhi High Court · (2001) 94 DLT 794 : (2001) 60 DRJ 48
Central Architect Service Group A Recruitment Rules, 1989 — Rule 7(5)
High Courts31 Jul 2001
Smt. Anjali Sawhney Vs Anjali Trust and others
Delhi High Court · (2001) 94 DLT 132
Trusts Act, 1882 — Section 56
High Courts31 Jul 2001
M/s Midas Hygenic Industries Pvt. Ltd. Vs Shri Sudhir Bhatia and others
Delhi High Court · (2001) 93 DLT 667
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 420, 465, 489
High Courts31 Jul 2001
Rajesh Arora Vs Mukesh Jain and Others
Delhi High Court · (2001) 93 DLT 328
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(2), Order 37 Rule 3, Order 37 Rule 3(2), Order 5 Rule 10, Order 5 Rule 11General Clauses Act, 1897 — Section 27
High Courts31 Jul 2001Allowed
Unit Trust of India Vs AAIFR and others
Delhi High Court · (2001) 93 DLT 86 : (2001) 59 DRJ 723
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16(6A)
High Courts31 Jul 2001Dismissed
Sh. Ram Nath Sharma and Others Vs Sh. Vinod Kumar Sharma and Others
Delhi High Court · (2001) 07 DEL CK 0052
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 16, Order 6 Rule 17, 151, 153