High Courts20 Jul 2001
Fateh Singh Vs State
Delhi High Court · (2001) 93 DLT 377
Penal Code, 1860 (IPC) — Section 392, 397
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,318 of 6,263
High Courts20 Jul 2001
Kailash Wati Vs State
Delhi High Court · (2001) 93 DLT 163 : (2001) 2 DMC 423 : (2001) 60 DRJ 96
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts20 Jul 2001
Gian Devi Vs State (NCT of Delhi) and Others
Delhi High Court · (2002) 96 DLT 817
Criminal Procedure Code, 1973 (CrPC) — Section 228(1)Penal Code, 1860 (IPC) — Section 308, 323, 34
High Courts20 Jul 2001
Electrical Agencies Corporation Vs Commissioner of Income Tax
Delhi High Court · (2001) 171 CTR 521 : (2002) 253 ITR 619
Income Tax Act, 1961 — Section 271(1)
High Courts20 Jul 2001
Electrical Agencies Corpn. Vs Commissioner of Income Tax
Delhi High Court · (2001) 119 TAXMAN 369
High Courts20 Jul 2001
Virender Kumar Vs State
Delhi High Court · (2001) 60 DRJ 452
Penal Code, 1860 (IPC) — Section 325
High Courts20 Jul 2001
Mogan and Others Vs State
Delhi High Court · (2001) 60 DRJ 389
Penal Code, 1860 (IPC) — Section 34, 392, 397
High Courts20 Jul 2001Dismissed
R.K. Gogna Vs Union of India and Others
Delhi High Court · (2001) 60 DRJ 505
Army Act, 1950 — Section 121, 122, 153, 160, 17Army Rules, 1954 — Rule 14Penal Code, 1860 (IPC) — Section 379
High Courts20 Jul 2001
Karan and Co. Vs ITAT
Delhi High Court · (2001) 169 CTR 361 : (2002) 253 ITR 131 : (2001) 118 TAXMAN 473
High Courts20 Jul 2001Dismissed
Buddha Films Pvt. Ltd. Vs Prasar Bharati
Delhi High Court · AIR 2001 Delhi 488 : (2001) 92 DLT 224
Arbitration and Conciliation Act, 1996 — Section 17, 21, 9Evidence Act, 1872 — Section 115
High Courts20 Jul 2001
Uttam Pandey Vs State
Delhi High Court · (2001) 93 DLT 393
Penal Code, 1860 (IPC) — Section 304
High Courts20 Jul 2001
Union of India and Others Vs Sambhu Saran Singh and Another
Delhi High Court · (2001) 93 DLT 236
High Courts20 Jul 2001
Akhilesh Kumar Tyagi Vs Union of India and Others
Delhi High Court · (2001) 59 DRJ 811
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts20 Jul 2001
M/s. P.C. Sharma and Co. Vs Union of India and Others
Delhi High Court · (2001) 93 DLT 89 : (2001) 59 DRJ 633
Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 5
High Courts20 Jul 2001
Surya Prakash Sharma @ S.P. Sharma Vs Union of India and Others
Delhi High Court · (2001) 94 DLT 189
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts20 Jul 2001
Ashwani Kumar@Verma Vs Union of India and Others
Delhi High Court · (2001) CriLJ 4592 : (2001) 94 DLT 782 : (2002) 79 ECC 438
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts20 Jul 2001Allowed
Motor and General Finance Ltd. Vs M/s. Milap Bus Service (Regd.)
Delhi High Court · (2001) 94 DLT 171 : (2002) 63 DRJ 148
Arbitration Act, 1940 — Section 20, 20(1)
High Courts19 Jul 2001
Municipal Corporation of Delhi Vs Shri Vir Mohd. Mr. Nagendra Sahni Vs State Bank of India
Delhi High Court · (2001) 94 DLT 746 : (2002) 63 DRJ 136
Constitution of India, 1950 — Article 12, 14, 16