High Courts23 Oct 2000
COMMISSIONER OF INCOME TAX Vs NARAIN DASS
Delhi High Court · (2000) 249 ITR 148
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 13 of 65
High Courts23 Oct 2000
S.K. Dey Vs Commissioner of Income Tax
Delhi High Court · (2000) 164 CTR 488 : (2002) 255 ITR 270 : (2001) 115 TAXMAN 172
Income Tax Act, 1961 — Section 10(3)
High Courts23 Oct 2000
Commissioner of Income Tax Vs Nagpal Optical Co.
Delhi High Court · (2000) 164 CTR 338 : (2000) 55 DRJ 809 : (2001) 89 FLR 198 : (2001) 248 ITR 665 : (2001) 115 TAXMAN 169
Income Tax Act, 1961 — Section 256(1), 37Industrial Disputes Act, 1947 — Section 25F
High Courts23 Oct 2000
Commissioner of Income Tax Vs Narain Dass
Delhi High Court · (2001) 169 CTR 255 : (2001) 249 ITR 148 : (2001) 118 TAXMAN 851
Income Tax Act, 1961 — Section 147, 256(1)
High Courts23 Oct 2000
COMMISSIONER OF INCOME TAX Vs NAGPAL OPTICAL CO.
Delhi High Court · (2001) 164 CTR 338
High Courts23 Oct 2000
Shri Krishan @ Satish @ Gitpitia Vs Commissioner of Police and Another
Delhi High Court · (2001) CriLJ 255 : (2000) 57 DRJ 49 : (2001) 1 RCR(Criminal) 705
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 34, 392, 394, 398, 411
High Courts23 Oct 2000
Council of Institute of Chartered Accountants of India Vs B. Ram Goel
Delhi High Court · (2002) 111 CompCas 355 : (2000) 57 DRJ 27 : (2003) 130 TAXMAN 341
Chartered Accountants Act, 1949 — Section 21(5)Evidence Act, 1872 — Section 126, 129, 22
High Courts23 Oct 2000
COMMISSIONER OF INCOME TAX Vs FREEWHEELS INDIA LTD.
Delhi High Court · (2000) 248 ITR 689
High Courts23 Oct 2000
Institute of Chartered Accountants of India Vs S.K. Jain
Delhi High Court · (2000) 7 AD 1101 : (2000) 56 DRJ 671
High Courts20 Oct 2000Allowed
Saraswati Devi Vs Union of India (UOI)
Delhi High Court · (2001) 4 RCR(Civil) 511
Land Acquisition Act, 1894 — Section 18, 23, 54
High Courts20 Oct 2000
P.M. Diesels Ltd. Vs Patel Field Marshal Agencies and Others
Delhi High Court · (2000) 10 DEL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Oct 2000Allowed
Prafulla Chandra Bidwaj Vs All India Institute of Medical Sciences and Another
Delhi High Court · (2000) 10 DEL CK 0020
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts20 Oct 2000
State Vs Shaqila and Others
Delhi High Court · (2000) 55 DRJ 713
Penal Code, 1860 (IPC) — Section 302
High Courts20 Oct 2000
United Ink and Varnish Co. Ltd. Vs State of Ors.
Delhi High Court · (2001) 2 AD 783 : (2001) 89 DLT 367 : (2001) 57 DRJ 402 : (2001) 2 RCR(Criminal) 95
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts20 Oct 2000
Prafullachandra Bidwai Vs AIIMS and Another
Delhi High Court · (2000) 3 AD 494 : AIR 2001 Delhi 19
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 9 Rule 4
High Courts19 Oct 2000
Nitin Walia Minor through (Sh. Vijay Pal Walia) Vs Union of India (UOI) and Others
Delhi High Court · (2001) 1 ACC 275 : (2001) ACJ 462 : AIR 2001 Delhi 140
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 96
High Courts19 Oct 2000
Bishwajeet Singh Vs Bikramjit Singh and Others
Delhi High Court · (2000) 10 DEL CK 0059
Partition Act, 1893 — Section 4
High Courts19 Oct 2000
Lalit Kumar Bagla Vs Rakesh Gupta
Delhi High Court · (2000) 55 DRJ 812 : (2001) 4 RCR(Civil) 347
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts19 Oct 2000Disposed Off
Parminder Pal Singh Vs Union of India (UOI) and Another
Delhi High Court · (2000) 55 DRJ 677