Delhi High Court Judgments 2000

High Courts21 Dec 2000Dismissed

Rahul Dhaka Vikas Society and Another Vs Guru Gobind Singh Indraprastha University and Others

Delhi High Court · AIR 2001 Delhi 154

Constitution of India, 1950 — Article 254, 254(2)Indraprastha Vishwa Vidyalaya Act, 1998 — Section 5National Council for Teacher Education Act, 1993 — Section 14, 14(3), 14(6)

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High Courts21 Dec 2000Allowed

N.R. Ajwani Vs Union of India (UOI) and Others

Delhi High Court · (2002) 95 DLT 770

Air Force Act, 1950 — Section 18, 19Air Force Rules, 1969 — Rule 16Army Act, 1950 — Section 117(3), 154, 160(4), 165, 18

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High Courts21 Dec 2000

Kalu Ram and Co. (HUF) and Kalu Ram and Co. (FIRM) Vs Commissioner of Income Tax

Delhi High Court · (2002) 254 ITR 307 : (2001) 115 TAXMAN 499

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High Courts21 Dec 2000Disposed Off

Kanti Singh and Others Vs Project and Equipment Corporation of India Ltd.

Delhi High Court · (2002) 255 ITR 256

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High Courts21 Dec 2000

Niadar Singh Vs Maman and Others

Delhi High Court · (2001) 2 RCR(Criminal) 608 : (2001) 2 RCR(Criminal) 322

Criminal Procedure Code, 1973 (CrPC) — Section 244, 482

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High Courts21 Dec 2000Allowed

Mercury Travels (India) Ltd and Others Vs Shri Mahabir Prasad and anr

Delhi High Court · (2001) 2 AD 381 : (2001) 89 DLT 440 : (2001) 58 DRJ 781

Delhi Rent Control Act, 1958 — Section 14(1)Transfer of Property Act, 1882 — Section 106, 107

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High Courts21 Dec 2000Dismissed

Ajit Singh and Others Vs Union of India and Others

Delhi High Court · (2001) 2 AD 412 : (2001) 89 DLT 495 : (2001) 57 DRJ 335 : (2001) 3 RCR(Civil) 70

General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 11, 16, 17(1), 4, 48

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High Courts21 Dec 2000

Microsoft Corporation Vs Mr. Rajiv Uppal and Another

Delhi High Court · (2000) 12 DEL CK 0064

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3

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High Courts21 Dec 2000

Meera Sahni and Another Vs Lt. Governor of Delhi and Others

Delhi High Court · (2001) 2 AD 302 : (2001) 89 DLT 484 : (2001) 57 DRJ 329

Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 4, 5, 6Land Acquisition Act, 1894 — Section 48, 6Land Acquisition Act, 1984 — Section 16

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High Courts21 Dec 2000

Mr. Amrit Pal Singh and Another Vs Delhi Transport Corporation and Another

Delhi High Court · (2001) 3 AD 441

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High Courts21 Dec 2000

M/s. E. Merck (India) Ltd. and another Vs Union of India and another

Delhi High Court · (2001) 2 AD 270 : AIR 2001 Delhi 326 : (2001) 90 DLT 60 : (2001) 57 DRJ 430

Constitution of India, 1950 — Article 14, 19, 226, 32

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High Courts21 Dec 2000

Mrs. Kanti Singh and Others Vs The Project and Equipment Corporation of India Limited

Delhi High Court · (2001) 3 AD 686 : (2002) 123 TAXMAN 403

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High Courts20 Dec 2000Allowed

Oriental Insurance Vs Lakhan Pal Pvt. Ltd. and Another

Delhi High Court · (2001) 3 RCR(Civil) 737

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High Courts20 Dec 2000Dismissed

M/s. Allied International Products Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction and Others

Delhi High Court · (2001) 2 AD 407 : (2001) 104 CompCas 481 : (2001) 89 DLT 414

Constitution of India, 1950 — Article 226Industrial Finance Corporation Act, 1948 — Section 30Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)

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High Courts20 Dec 2000Dismissed