High Courts22 Jul 1985
R.L. Traders Vs Union of India
Delhi High Court · (1987) 31 TAXMAN 19
Income Tax Act, 1961 — Section 147(a), 148
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 5,917 of 6,208
High Courts19 Jul 1985
Ramesh Khanna Vs Inder Mohan Lal
Delhi High Court · (1985) 28 DLT 408 : (1985) 9 DRJ 195 : (1985) RLR 492
High Courts19 Jul 1985
Goodwill Refrigeration and Spare Parts Supply Co. Vs Sales Tax Officer and others
Delhi High Court · (1986) 61 STC 60
High Courts18 Jul 1985Allowed
Kela Devi and Others Vs Balwant Singh and Others
Delhi High Court · (1985) 07 DEL CK 0035
High Courts18 Jul 1985
Anil and Co. Vs Air India and Others
Delhi High Court · AIR 1986 Delhi 312
Carriage by Air Act, 1972 — Section 30Carriage by Air Rules — Rule 13Contract Act, 1872 — Section 190, 191, 192
High Courts17 Jul 1985
Mohd. Rafi Vs Union of India
Delhi High Court · (1995) 3 AD 429 : (1995) 2 ARBLR 217 : (1995) 59 DLT 413
High Courts15 Jul 1985Dismissed
Janak Mathuradas Vs Union of India and others
Delhi High Court · AIR 1987 Delhi 11
High Courts15 Jul 1985
Bishamber Nath Ram Sarup Vs Commissioner of Income Tax
Delhi High Court · (1986) 25 TAXMAN 52
Income Tax Act, 1961 — Section 147(a), 251, 256(1), 256(2)
High Courts15 Jul 1985
Municipal Corporation of Delhi Vs Madan Lal and Others
Delhi High Court · (1985) 9 DRJ 203 : (1985) 2 RCR(Criminal) 587
High Courts12 Jul 1985
Cement Distributors Ltd. Vs Commissioner of Income Tax
Delhi High Court · (1986) 24 TAXMAN 777
Constitution of India, 1950 — Article 2(47), 256(1), 256(2)
High Courts12 Jul 1985
J.P. Gupta and Others Vs Municipal Corporation of Delhi and Others
Delhi High Court · (1986) 11 DRJ 260 : (1986) LabIC 1817 : (1987) 1 LLJ 377
High Courts12 Jul 1985
Delhi Transport Corporation and Others Vs Sharda Vasudev and Others
Delhi High Court · (1985) 2 ACC 357 : (1986) ACJ 424
High Courts11 Jul 1985
Bermalt (India) Private Limited, Gurgaon Vs Government of India and others
Delhi High Court · (1986) 10 ECC 268 : (1986) 23 ELT 411
High Courts11 Jul 1985Dismissed
N.N. Kashyap Vs Ratti Ram and Others
Delhi High Court · (1986) ACJ 484
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 110(1), 110A, 110AA, 110D, 110FWorkmens Compensation Act, 1923 — Section 3(5)
High Courts10 Jul 1985
Grafik India Vs Commissioner of Income Tax
Delhi High Court · (1986) 26 TAXMAN 683
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 41 Rule 3AIncome Tax Act, 1961 — Section 139, 139(1), 184, 184(7), 185Limitation Act, 1963 — Section 5