COURT ARCHIVE

Delhi High Court judgments

1,25,201 judgments · page 5,329 of 6,261

High Courts07 May 2001Allowed

Vijaya Home Loans Ltd. Vs M/s. Crown Traders Ltd. and another

Delhi High Court · (2001) 05 DEL CK 0108

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3), Order 37 Rule 4, Order 5 Rule 20, 151, 34Delhi High Court (Original Side) Rules, 1967 — Rule 5

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High Courts07 May 2001

J.K. Sharma Vs Union of India and Others

Delhi High Court · (2001) 93 DLT 628 : (2001) 59 DRJ 480 : (2001) 91 FLR 1206

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High Courts07 May 2001

Om Flex Pack Limited Vs N.D.M.C. and another

Delhi High Court · (2001) 05 DEL CK 0066

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High Courts07 May 2001

Sarkar Saheb Vs The State

Delhi High Court · (2001) 5 AD 759 : (2001) 93 DLT 585 : (2001) 2 DMC 742 : (2003) 59 DRJ 503

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 406, 437, 437(3)

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High Courts07 May 2001Dismissed

Smt. Pushpa Arya Vs The Director, A.I.I.M.S. and others

Delhi High Court · (2001) 94 DLT 60

All India Institute of Medical Sciences Rules, 1958 — Regulation 26Constitution of India, 1950 — Article 14, 16

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High Courts07 May 2001

Mohd. Kamil Vs New Vindhyachal Cooperative Group Housing Society Ltd. and Another Mohd. Arif Vs New Vindhyachal Cooperative Group Housing Society Ltd. and Another

Delhi High Court · (2001) 59 DRJ 584

Constitution of India, 1950 — Article 226Delhi Co-operative Societies Act, 1972 — Section 60, 61, 76

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High Courts04 May 2001

Free Wheels India Ltd. Vs Commissioner of Income Tax

Delhi High Court · (1987) 61 CTR 169 : (2001) 252 ITR 877 : (2001) 119 TAXMAN 745

Income Tax Act, 1961 — Section 256(2), 37

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High Courts04 May 2001Dismissed

Shri V.K. Sayal Vs Bharat Heavy Electricals Limited and others

Delhi High Court · (2001) 05 DEL CK 0163

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High Courts04 May 2001

Smt. Kiran Bagga and Others Vs Union of India and Others

Delhi High Court · (2001) 5 AD 820 : (2001) 92 DLT 267 : (2001) 59 DRJ 221

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High Courts04 May 2001

Commissioner of Income Tax Vs Continental Device India

Delhi High Court · (2001) 252 ITR 227 : (2001) 118 TAXMAN 585

Finance Act, 1976 — Section 2(6), 2(8)Income Tax Act, 1961 — Section 143(3), 144B, 256(1)

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High Courts04 May 2001

Sunrise Enterprises Vs Union of India

Delhi High Court · (2001) 5 AD 140 : (2001) 59 DRJ 332 : (2002) 1 RAJ 502

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High Courts04 May 2001

UCO Bank Vs M/s G.L.C. Leather Exports and Others

Delhi High Court · (2001) 4 AD 893 : (2001) 59 DRJ 186

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High Courts04 May 2001

Bhagat Ram Bhola Vs Union of India and others

Delhi High Court · (2001) 4 AD 970 : (2001) CriLJ 3550 : (2001) 92 DLT 255 : (2001) 59 DRJ 166 : (2001) 77 ECC 333

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High Courts04 May 2001

Prem Chand Vs M/s. S.N. Bhatia and co. and ors

Delhi High Court · (2001) 4 AD 733 : (2001) 92 DLT 123 : (2002) 63 DRJ 270

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High Courts03 May 2001

Smt. Kamlesh Arora Vs Municipal Corporation of Delhi

Delhi High Court · (2001) 5 AD 620 : (2001) 92 DLT 246 : (2001) 60 DRJ 277

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High Courts03 May 2001

M/s. Garg Associates Vs D.D.A. and Another

Delhi High Court · (2001) 5 AD 986 : (2001) 92 DLT 298 : (2001) 59 DRJ 506 : (2002) 1 RAJ 450

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High Courts03 May 2001

M/s. Delhi Iron and Steel Company Limited Vs U.P. Electricity Board and Another

Delhi High Court · (2002) 61 DRJ 280

Arbitration Act, 1940 — Section 33Contract Act, 1872 — Section 10, 2, 7

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High Courts03 May 2001

Essang Nyong and Others Vs State (NCT of Delhi)

Delhi High Court · (2001) 92 DLT 196

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 260

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High Courts03 May 2001

Smt. Sona Devi Vs DDA and Others

Delhi High Court · (2001) 60 DRJ 244

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High Courts03 May 2001

M/s U.P. State Road Transport Corporation Vs Smt. Bimla Devi and Others

Delhi High Court · (2001) 5 AD 929

Motor Vehicles Act, 1988 — Section 173

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