High Courts01 Jun 2001
Rajeev Malhotra Vs Union of India and others
Delhi High Court · (2001) 93 DLT 532 : (2002) 63 DRJ 243
Central Excises and Salt Act, 1944 — Section 2
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,324 of 6,263
High Courts31 May 2001Allowed
M/s. Helpage India Vs M/s. Helpage Garhwal
Delhi High Court · AIR 2001 Delhi 499 : (2002) 98 DLT 752
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts31 May 2001
Commissioner of Income Tax Vs Brig. Kapil Mohan
Delhi High Court · (2001) 119 TAXMAN 665 : (2001) 119 TAXMAN 226 : (2001) 119 TAXMAN 224
High Courts31 May 2001
Prahlad Vs The State (NCT of Delhi)
Delhi High Court · (2001) 94 DLT 850 : (2001) 59 DRJ 350 : (2001) 2 JCC 303
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts31 May 2001
Parbat Singh @ Partap Singh Vs The State, Delhi Administration
Delhi High Court · (2001) 94 DLT 290 : (2001) 59 DRJ 712
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts31 May 2001
Delhi Tempo Transport Union (Regd.) Vs Delhi Development Authority and Another
Delhi High Court · (2001) 93 DLT 337 : (2001) 60 DRJ 137
High Courts31 May 2001Dismissed
Lt. Col. R.K. Saxena Vs Imperial Forestry Corporation Ltd., Official Liquidator
Delhi High Court · (2001) 107 CompCas 401 : (2001) 1 DLT 777 : (2001) 60 DRJ 54
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 151Companies (Court) Rules, 1959 — Rule 24, 24(2), 9, 96, 99Companies Act, 1956 — Section 439(1)
High Courts31 May 2001
Chiranji Lal Vs State (NCT of Delhi)
Delhi High Court · (2001) CriLJ 3527 : (2001) 93 DLT 189 : (2001) 59 DRJ 817
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts30 May 2001Dismissed
Dr. Ajay Choudhary and others Vs Shri R. Chandra Mohan and others Dr. Om Prakash Tiwari and others Vs Govt. of NCT of Delhi and others
Delhi High Court · (2001) 05 DEL CK 0179
High Courts30 May 2001
Maj. Kapil Mohan L/R of Shri N.N. Mohan Vs The Controller of Estate Duty
Delhi High Court · (2001) 59 DRJ 599 : (2002) 253 ITR 243 : (2001) 118 TAXMAN 331
Estate Duty Act, 1953 — Section 2(15), 2(16), 34, 5, 5(1)Income Tax Act, 1961 — Section 80(J), 80(K)
High Courts30 May 2001
MAJOR KAPIL MOHAN Vs CONTROLLER OF ESTATE DUTY
Delhi High Court · (2001) 169 CTR 182
High Courts30 May 2001Disposed Off
Commissioner of Wealth Tax/Income Tax Vs Kapil Mohan
Delhi High Court · (2001) 169 CTR 240 : (2001) 251 ITR 386
Income Tax Act, 1961 — Section 256(1), 64, 64(2)
High Courts30 May 2001
Mr. Om Parkash and Others Vs The Director, AIIMS and Another
Delhi High Court · (2001) 94 DLT 232 : (2001) 60 DRJ 717
Constitution of India, 1950 — Article 14, 16(1)
High Courts30 May 2001Dismissed
Dr. Ajay Choudhary and others Vs Govt. of NCT of Delhi and others Dr. Gulshan Garg and others Vs Govt. of NCT of Delhi and others Dr. Om Prakash Tiwari and others Vs Govt. of NCT of Delhi and others Dr. Gaurav Aggarwal and another Vs Govt. of NCT of Delhi and others
Delhi High Court · (2001) 05 DEL CK 0103
High Courts30 May 2001
Dr. Narayan Waman Nerurkar Vs State
Delhi High Court · (2002) CriLJ 826 : (2001) 59 DRJ 447
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197Official Secrets Act, 1923 — Section 2(5), 3, 5, 5(3), 5(4)
High Courts30 May 2001
Ms. Anu Gill Vs State and Another
Delhi High Court · (2001) 5 AD 411 : (2001) 92 DLT 179 : (2001) 2 DMC 690 : (2001) 59 DRJ 467
High Courts29 May 2001
Shashi Mangla Vs Commissioner Sales Tax and Another
Delhi High Court · (2003) 131 STC 283
Delhi Sales Tax Act, 1975 — Section 43, 60Delhi Sales Tax Rules, 1975 — Rule 2, 36, 36(1)
High Courts29 May 2001
Director of Income Tax (Exemption) Vs Pariwar Sewa Sansthan
Delhi High Court · (2002) 254 ITR 268 : (2001) 118 TAXMAN 587
High Courts29 May 2001Dismissed
Jagdish Narayan Singh Vs Union of India and Others
Delhi High Court · (2002) 63 DRJ 93
Companies Act, 1956 — Section 620Constitution of India, 1950 — Article 33, 74, 74(1), 77
High Courts29 May 2001Allowed
Havaldar Ratan Singh Chauhan Vs The Union of India
Delhi High Court · (2001) 05 DEL CK 0123