High Courts08 Nov 2000Dismissed
Mrs. Amrit Surjit Singh and Another Vs Union of India (UOI) and Others
Delhi High Court · AIR 2001 Delhi 110 : (2000) 57 DRJ 681 : (2001) 4 RCR(Civil) 345
Delhi Municipal Corporation Act, 1957 — Section 481
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 10 of 65
High Courts07 Nov 2000
Kewal Kishan Khanna and Others Vs Chameli Devi and Another
Delhi High Court · (2000) 55 DRJ 806
Specific Relief Act, 1963 — Section 41
High Courts07 Nov 2000
Gajanand Sharma and Others Vs State
Delhi High Court · (2001) 1 RCR(Criminal) 660
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 315, 34, 406, 498A, 506
High Courts07 Nov 2000
The National Small Industries Corporation Ltd. Vs M/s Industrial Textile Products (P) Ltd. and Others
Delhi High Court · (2001) 60 DRJ 144
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1A, Order 47 Rule 1, 114Limitation Act, 1963 — Section 5
High Courts07 Nov 2000
M/s. S.A. Brothers and Co. and Another Vs M/s. John Bartholomow and Son Ltd. and Others
Delhi High Court · (2001) 1 AD 81 : (2000) 88 DLT 425 : (2000) 56 DRJ 685 : (2001) 4 RCR(Civil) 519 : (2001) RLR 134
High Courts07 Nov 2000
Smt. Shanti Devi Vs Shri Ramesh Kumar Gupta and Others
Delhi High Court · (2001) 2 AD 666 : (2001) 90 DLT 104
High Courts07 Nov 2000
Yotsana Arti Vs Prem Singh and Others
Delhi High Court · (2000) 7 AD 1227 : (2000) 88 DLT 482 : (2000) 57 DRJ 470 : (2001) 2 RCR(Civil) 532
High Courts07 Nov 2000
Smt. Kaushalaya Chawla Vs Shri Ashok Taneja and Others
Delhi High Court · (2001) 3 AD 135 : (2001) 90 DLT 335
High Courts06 Nov 2000
DLF United Limited and Others Vs Union of India (UOI) and Others
Delhi High Court · (2000) 55 DRJ 867 : (2001) 2 RCR(Civil) 549
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts06 Nov 2000
COMMISSIONER OF INCOME TAX Vs DELHI TAMBAKU UDYOG (P) LTD.
Delhi High Court · (2001) 164 CTR 585
High Courts06 Nov 2000
Commissioner of Income Tax Vs Delhi Tambaku Udyog (P.) Ltd.
Delhi High Court · (2000) 164 CTR 585 : (2000) 57 DRJ 353 : (2001) 247 ITR 814 : (2001) 114 TAXMAN 240
Income Tax Act, 1961 — Section 256(1), 37
High Courts06 Nov 2000
Bhai Manjit Singh Vs Sangam India Ltd. and Another
Delhi High Court · (2001) 92 DLT 269
Negotiable Instruments Act, 1881 (NI) — Section 138, 22(1)
High Courts03 Nov 2000Allowed
Union of India (UOI) and Another Vs S.S. Ahluwalia
Delhi High Court · (2000) 55 DRJ 673
Constitution of India, 1950 — Article 226
High Courts03 Nov 2000Dismissed
Amrit Banaspati Co. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2000) 55 DRJ 648 : (2000) 72 ECC 717 : (2003) 151 ELT 496
Central Excises and Salt Act, 1944 — Section 35F
High Courts03 Nov 2000Allowed
Bagru Ram Vs State of Delhi
Delhi High Court · (2001) 2 RCR(Criminal) 171
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 42(2), 50, 55
High Courts03 Nov 2000
Common Cause (Regd Society) Vs Union of India (UOI), Government of National Capital Territory of Delhi, Municipal Corporation of Delhi and New Delhi Municipal Council Ram Pratap Yadav Vs Municipal Corporation of Delhi
Delhi High Court · (2000) 11 DEL CK 0067
Constitution of India, 1950 — Article 21, 48Delhi Police Act, 1978 — Section 98Penal Code, 1860 (IPC) — Section 289
High Courts03 Nov 2000
Common Cause Vs Union of India
Delhi High Court · AIR 2001 Delhi 93
Constitution of India, 1950 — Article 226
High Courts03 Nov 2000
Commissioner of Income Tax Vs S.N. Chadha
Delhi High Court · (2001) 164 CTR 547 : (2000) 164 CTR 547 : (2001) 249 ITR 31 : (2001) 118 TAXMAN 520
Income Tax Act, 1961 — Section 15, 16, 17, 17(1), 17(3)
High Courts03 Nov 2000
Commissioner of Income Tax Vs National Electric Supply and Trading Corporation (P.) Ltd.
Delhi High Court · (2001) 1 AD 245 : (2000) 164 CTR 599 : (2001) 248 ITR 794 : (2001) 114 TAXMAN 326
Income Tax Act, 1961 — Section 2(47), 256(1), 45, 5Punjab Electricity Act, 1939 — Section 4, 7(3)