High Courts10 Jul 2001
Commissioner of Gift Tax Vs Chameli Devi
Delhi High Court · (2001) 171 CTR 654 : (2002) 253 ITR 156
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,322 of 6,263
High Courts10 Jul 2001
Ex. Constable Ranbir Singh Vs Union of India and others
Delhi High Court · (2001) 07 DEL CK 0093
Border Security Force Act, 1968 — Section 11(2), 19(A)Border Security Force Rules, 1969 — Rule 177, 22, 22(2), 22(3)
High Courts10 Jul 2001Dismissed
Shri Vikas Makhija, trading as M/s. Swarn Enterprises Vs M/s. The Bengal Phenyle and Allied Products(P)
Delhi High Court · (2001) 93 DLT 817
Trade and Merchandise Marks Act, 1958 — Section 10(2), 12(3), 30, 30(1), 33
High Courts10 Jul 2001
Sh. Harmohan Singh Vs Sh. Gurbax Singh
Delhi High Court · AIR 2001 Delhi 507 : (2001) 93 DLT 647
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Partnership Act, 1932 — Section 55Trade and Merchandise Marks Act, 1958 — Section 41, 44
High Courts10 Jul 2001
Ashok Kumar Aggarwal Vs Central Bureau of Investigation
Delhi High Court · (2001) CriLJ 3710 : (2001) 93 DLT 79 : (2002) 61 DRJ 31
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 308(1), 308(2), 308(3)Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1), 5(2), 5(3)
High Courts10 Jul 2001
Mrs. Winifred Nora Theophilus Vs Mr. Lila Deane and others
Delhi High Court · AIR 2002 Delhi 6 : (2001) 62 DRJ 422
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Succession Act, 1925 — Section 2, 213, 213(1), 213(2), 47
High Courts10 Jul 2001
Commissioner of Wealth Tax Delhi (Central-I) Vs Brig. Kapil Mohan New Delhi
Delhi High Court · (2001) 60 DRJ 464 : (2001) 252 ITR 193 : (2001) 119 TAXMAN 333
Larceny Act, 1861 — Section 21
High Courts10 Jul 2001
Ramesh Chander Vs Jagdish Chander and Others
Delhi High Court · (2001) 98 DLT 374
Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6)
High Courts10 Jul 2001
Anil Mitter Vs State
Delhi High Court · (2001) 07 DEL CK 0017
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 366, 376, 506, 511
High Courts10 Jul 2001
Tirath Prakash (deceased) through his widow Smt. Mithlesh Sharma Vs State
Delhi High Court · (2001) CriLJ 4028 : (2001) 59 DRJ 619 : (2001) 3 RCR(Criminal) 758
Criminal Procedure Code, 1973 (CrPC) — Section 215, 313, 313(1), 394, 464Penal Code, 1860 (IPC) — Section 161, 164, 165Prevention of Corruption Act, 1947 — Section 5(1), 6, 6(2)
High Courts09 Jul 2001Disposed Off
Sita Nanda Vs Commissioner of Income Tax
Delhi High Court · (2001) 170 CTR 54 : (2001) 251 ITR 575
Income Tax Act, 1961 — Section 256(1), 48
High Courts09 Jul 2001
Smt. Sita Nanda Vs Commissioner of Income Tax
Delhi High Court · (2001) 119 TAXMAN 227
Income Tax Act, 1961 — Section 256(1), 48(i)
High Courts09 Jul 2001
Commissioner of Income Tax Vs Rani Shaver Poultry Breeding Farms (P.) Ltd.
Delhi High Court · (2002) 173 CTR 74 : (2001) 252 ITR 520 : (2002) 125 TAXMAN 151
Income Tax Act, 1961 — Section 147, 256(1)
High Courts09 Jul 2001
Jagmohan @ Mohar Singh Vs U.O.I. and Others
Delhi High Court · (2001) 93 DLT 522 : (2001) 59 DRJ 746 : (2001) 4 RCR(Criminal) 287
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3(2)
High Courts01 Jul 2001
Bhagwan Panda Vs State
Delhi High Court · (2001) 5 AD 414 : (2001) 92 DLT 182 : (2001) 59 DRJ 236
High Courts30 Jun 2001Allowed
B.L. and Co. and others Vs Pfizer Products Incl.
Delhi High Court · (2001) 93 DLT 346
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4
High Courts22 Jun 2001Dismissed
Jagatjit Industries Limited Vs The Registrar of Trade Marks
Delhi High Court · (2001) 59 DRJ 509 : (2002) 1 RAJ 579
Trade and Merchandise Marks Rules, 1959 — Rule 53, 54
High Courts12 Jun 2001
COMMISSIONER OF INCOME TAX Vs ESKAY ELECTRONICS (INDIA) LTD.
Delhi High Court · (2001) 165 CTR 741 : (2001) 248 ITR 536
High Courts01 Jun 2001
M/s. Alcatel India Limited Vs Mahanagar Telephone Nigam Limited and another
Delhi High Court · (2001) 59 DRJ 393
Constitution of India, 1950 — Article 226
High Courts01 Jun 2001
Nestle (India) Ltd. and another Vs Union of India and others
Delhi High Court · (2001) 4 AD 978 : (2001) 93 DLT 412 : (2001) 60 DRJ 8
Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 36A(3)Monopolies and Restrictive Trade Practices Commission Regulations, 1974 — Regulation 11, 57, 58, 65, 67