High Courts18 Dec 1981
D.L.F. Housing and Construction (P.) Ltd. Vs Commissioner of Income Tax Delhi (Central)
Delhi High Court · (1982) 29 CTR 199 : (1983) 141 ITR 806
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 5,932 of 6,144
High Courts18 Dec 1981
Commissioner of Income Tax Vs R. Dalmia. (Decd.) (by L. Rs. Saraswathi Dalmia and others)
Delhi High Court · (1987) 163 ITR 524
High Courts18 Dec 1981
Addl. Commissioner of Income Tax, Delhi-II Vs Central India Corporation
Delhi High Court · (1983) 140 ITR 521
High Courts17 Dec 1981
Roshan Lal Vs The Management of Swatantra Bharat Mills and Others
Delhi High Court · (1982) 1 LLJ 368
High Courts16 Dec 1981
Commissioner of Income Tax Vs R. Dalmia. (Decd.) (through Legal Representatives)
Delhi High Court · (1987) 163 ITR 525
High Courts16 Dec 1981
Commissioner of Wealth Tax Vs Smt. Savitri Devi
Delhi High Court · (1982) 29 CTR 177 : (1983) 140 ITR 525
Wealth Tax Act, 1957 — Section 2, 5(1), 7(1)
High Courts15 Dec 1981
Narinder Kumar Vs T.C. Jain and Another
Delhi High Court · (1982) 21 DLT 155
Delhi Rent Control Act, 1958 — Section 15(1)
High Courts14 Dec 1981
O.P. Vohra Vs Union of India and Others
Delhi High Court · (1982) 3 DRJ 289 : (1982) RLR 635
High Courts14 Dec 1981
Abdul Waffid and Others Vs Union of India
Delhi High Court · AIR 1982 Delhi 290 : (1982) 21 DLT 29 : (1982) ILR Delhi 423 : (1982) RLR 196
High Courts14 Dec 1981
Punj Sons (P.) Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (1982) 21 DLT 182 : (1982) RLR 247
High Courts11 Dec 1981Dismissed
M/s. Inland Commercial (TPT) Service, Delhi and others Vs Union of India and others
Delhi High Court · AIR 1982 Delhi 393
Air Corporations Act, 1953 — Section 45, 45(2)(g), 7(2)(a)Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 165
High Courts10 Dec 1981
Food Corporation of India Vs Balkrishna Garg
Delhi High Court · (1982) 21 DLT 167 : (1982) 1 ILR Delhi 756 : (1982) ILR Delhi 756
High Courts10 Dec 1981
Handicrafts and Handloom Export Corporation of India Vs Commissioner of Income Tax, Delhi-II
Delhi High Court · (1982) 29 CTR 185 : (1983) 140 ITR 532 : (1982) 10 TAXMAN 232
High Courts09 Dec 1981Allowed
Lakha Singh Vs Som Nath
Delhi High Court · AIR 1982 Delhi 348
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 47, 47(2)
High Courts08 Dec 1981
Mehra Mehra Vs Sant Kaur Grewal
Delhi High Court · (1982) 21 DLT 196
Delhi Rent Control Act, 1958 — Section 1(2), 14(1)
High Courts08 Dec 1981
Edwin Brave Vs Hari Chand
Delhi High Court · (1982) 21 DLT 209 : (1982) 3 DRJ 117 : (1982) ILR Delhi 697
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Dec 1981
Dharma @ Dharam Singh Vs The State (Delhi Administration)
Delhi High Court · (1982) 21 DLT 22(2) : (1983) 2 ILR Delhi 748