High Courts19 Dec 2000Allowed
Vikram Singh Mehta and Another Vs Bajaj Auto Limited
Delhi High Court · (2001) 2 CivCC 438 : (2001) 2 RCR(Civil) 434 : (2001) 1 RCR(Rent) 430
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Delhi High Court judgments
1,24,804 judgments · page 5,343 of 6,241
High Courts19 Dec 2000Disposed Off
Electrical Instrument Company Vs Commissioner of Income Tax
Delhi High Court · (2001) 171 CTR 77 : (2001) 250 ITR 734 : (2001) 116 TAXMAN 807
Income Tax Act, 1961 — Section 139, 140, 143(2), 256(1), 256(2)
High Courts19 Dec 2000
Premier Exports Vs Hindustan Cold Storage and Others
Delhi High Court · (2001) 4 RCR(Civil) 85
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 5
High Courts19 Dec 2000Allowed
Prem Aggarwal (Smt.) Vs Harpal Singh
Delhi High Court · (2001) 2 RCR(Civil) 569
Arbitration Act, 1940 — Section 20, 34
High Courts19 Dec 2000
Commissioner of Income Tax Vs Sushila Mittal and Others
Delhi High Court · (2001) 250 ITR 531 : (2001) 117 TAXMAN 445
Income Tax Act, 1961 — Section 256(1), 52(2)
High Courts19 Dec 2000
Commissioner of Income Tax Vs Shri Ram Education Foundation
Delhi High Court · (2001) 171 CTR 220 : (2001) 250 ITR 504 : (2001) 116 TAXMAN 832
Income Tax Act, 1961 — Section 11, 256(1)
High Courts19 Dec 2000
Commissioner of Income Tax Vs K.L. Ahuja
Delhi High Court · (2001) 116 TAXMAN 835
High Courts19 Dec 2000
Mohd. Miraz @ Munna Vs State (NOT of Delhi)
Delhi High Court · (2001) 3 AD 437 : (2001) 90 DLT 702
High Courts19 Dec 2000
M/s. Mehra Khanna and Co., Delhi Vs Commissioner of Income Tax, Delhi
Delhi High Court · (2001) 2 AD 418 : (2001) 167 CTR 82 : (2001) 89 DLT 461 : (2001) 58 DRJ 78 : (2001) 250 ITR 436 : (2001) 115 TAXMAN 117
High Courts19 Dec 2000
Municipal Corporation of Delhi Vs M/s Dalmia Industries Ltd. and others
Delhi High Court · (2001) 1 AD 969 : (2001) 57 DRJ 877
High Courts18 Dec 2000Allowed
M.G. Mahindru Vs Union of India (UOI) and Another
Delhi High Court · (2001) 59 DRJ 564 : (2001) 91 FLR 545
Constitution of India, 1950 — Article 226, 227
High Courts18 Dec 2000
Hanuman Trading Co. Vs Commissioner of Income Tax
Delhi High Court · (2001) 169 CTR 548 : (2001) 250 ITR 365 : (2001) 117 TAXMAN 729
Income Tax Act, 1961 — Section 147, 148, 256(1)
High Courts18 Dec 2000
Charanjit Singh Vs P.C. Nanda and Sons
Delhi High Court · (2001) 2 AD 481 : (2000) 57 DRJ 690 : (2001) 2 RCR(Criminal) 286
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Dec 2000
Commissioner of Income Tax Vs Agricultural Marketing Produce Comcommittee
Delhi High Court · (2001) 165 CTR 298 : (2001) 250 ITR 369
Constitution of India, 1950 — Article 239Delhi Agricultural Market Produce Marketing (Regulation) Act, 1976 — Section 10, 2, 25, 26, 27Delhi Development Act, 1957 — Section 3, 30, 37, 4, 5
High Courts18 Dec 2000Dismissed
Rajiv Kumar Sadh and Others Vs Govt. of NCT Delhi and Another
Delhi High Court · (2001) 2 RCR(Criminal) 596
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts18 Dec 2000
Virender Kumar @ Gara Vs State (NCT of Delhi)
Delhi High Court · (2001) 3 AD 319
High Courts18 Dec 2000
Smt. Radha Rani Bhadauria Vs Union of India and Another
Delhi High Court · (2001) 4 AD 565 : (2001) 94 DLT 355 : (2001) 58 DRJ 761
High Courts15 Dec 2000
Commissioner of Income Tax Vs Chemical and Metallurgical Design Co. Ltd.
Delhi High Court · (2000) 57 DRJ 246 : (2001) 247 ITR 749 : (2001) 114 TAXMAN 463
Finance Act, 1974 — Section 17Income Tax Act, 1961 — Section 80, 80AA, 80AB, 80HH, 80M
High Courts15 Dec 2000
Mool Chand Rastogi Vs Commissioner of Income Tax
Delhi High Court · (2001) 117 TAXMAN 734
Income Tax Act, 1961 — Section 147(a), 148, 256
High Courts15 Dec 2000
K.K. Saksena Vs Indo Rama Synthetics (I) Ltd. and Others
Delhi High Court · (2001) 58 DRJ 764
Criminal Procedure Code, 1973 (CrPC) — Section 482