High Courts30 Aug 2000Allowed
Shyam Chandra Prasad Vs Smt. Rajeshwari Devi
Delhi High Court · (2001) 1 DMC 480 : (2001) 3 RCR(Civil) 372
Hindu Marriage Act, 1955 — Section 24, 26
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 23 of 65
High Courts30 Aug 2000
Namit Verma Vs Union of India and Others
Delhi High Court · (2001) 166 CTR 48 : (2001) 247 ITR 49 : (2001) 115 TAXMAN 153
Income Tax Act, 1961 — Section 132
High Courts30 Aug 2000
COMMISSIONER OF INCOME TAX and Another Vs BANARAS HOUSE LTD.
Delhi High Court · (2000) 163 CTR 462 : (2000) 113 TAXMAN 100
High Courts30 Aug 2000
Commissioner of Income Tax, Delhi-III and Another Vs M/s. Banaras House Limited
Delhi High Court · (2000) 56 DRJ 297 : (2001) 247 ITR 46
High Courts30 Aug 2000
Delhi Municipal Workers Union (Regd.) Vs MCD and Another
Delhi High Court · AIR 2001 Delhi 68 : (2000) 55 DRJ 161
High Courts29 Aug 2000
V.K. Vadhera Vs DDA
Delhi High Court · (2000) 56 DRJ 238 : (2001) 3 RCR(Civil) 829
Constitution of India, 1950 — Article 226
High Courts29 Aug 2000
JOINT COMMISSIONER OF INCOME TAX Vs ANATRONICS GENERAL CO. (P) LTD.
Delhi High Court · (2001) 165 CTR 210 : (2001) 113 TAXMAN 511 : (2000) 113 TAXMAN 511
High Courts29 Aug 2000
Ahluwalia Contractors India Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2001) 170 CTR 540 : (2001) 251 ITR 710 : (2002) 120 TAXMAN 814
Income Tax Act, 1961 — Section 143, 147, 148, 260A
High Courts29 Aug 2000Dismissed
MS Shoes East Ltd. and Others Vs Debt Recovery Appellate Tribunal and Another
Delhi High Court · AIR 2001 Delhi 51 : (2001) 1 RCR(Civil) 444
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(8), 19(9)
High Courts29 Aug 2000
The Joint Commissioner of Income Vs M/s. Anatronics Gen. Co. (P) Ltd.
Delhi High Court · (2001) 247 ITR 25
Income Tax Act, 1961 — Section 260(A)
High Courts28 Aug 2000
Ashwani Kumar Bansal Vs The Financial Commissioner and Another
Delhi High Court · (2000) 56 DRJ 551
Criminal Procedure Code, 1973 (CrPC) — Section 195(3), 340
High Courts28 Aug 2000
Bharti Televentures Ltd. Vs Bell South International Asia/Pacific Incorporated USA.
Delhi High Court · (2000) 55 DRJ 216
Constitution of India, 1950 — Article 21, 36, 7Contract Act, 1872 — Section 41, 50, 71, 72
High Courts28 Aug 2000
MODIPON LTD. Vs COMMISSIONER OF INCOME TAX
Delhi High Court · (2000) 164 CTR 52 : (2000) 113 TAXMAN 44
High Courts28 Aug 2000
State Vs Janesh Janesh Vs State
Delhi High Court · (2001) CriLJ 61
Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts28 Aug 2000
Modipon Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2000) 56 DRJ 710 : (2001) 247 ITR 40
Income Tax Act, 1961 — Section 256(1), 32, 32(1), 34
High Courts28 Aug 2000Dismissed
VIJAY KUMAR BHATI Vs COMMISSIONER OF INCOME TAX and Another
Delhi High Court · (2001) 164 CTR 29 : (2001) 247 ITR 757
High Courts28 Aug 2000
Praveen Jain and Another Vs Lakshmi Narain Gupta
Delhi High Court · (2000) 55 DRJ 117
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts28 Aug 2000
Laddan Hussain Vs Union of India and Another
Delhi High Court · (2000) 56 DRJ 577
Civil Procedure Code, 1908 (CPC) — Section 86Constitution of India, 1950 — Article 226
High Courts28 Aug 2000
Hira Lal Jain Vs State
Delhi High Court · (2001) CriLJ 1212 : (2000) 56 DRJ 634 : (2001) 1 RCR(Criminal) 251
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306
High Courts28 Aug 2000
Vijay Kumar Bhati Vs The Commissioner of Income Tax and Another
Delhi High Court · (2000) 164 CTR 29 : (2000) 55 DRJ 393 : (2000) 113 TAXMAN 525