High Courts22 Aug 2000
Suresh Chand Jain Vs Siri Chand Jain and Another
Delhi High Court · (2000) 56 DRJ 631
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 25 of 65
High Courts22 Aug 2000
Sheesh Kaur Vs Delhi Development Authority
Delhi High Court · (2000) 7 AD 101 : (2000) 87 DLT 845 : (2000) 55 DRJ 561
High Courts22 Aug 2000
B.K. Khanna and Co. (P) Ltd. (M/s.) Vs The Commissioner of Income Tax
Delhi High Court · (2000) 164 CTR 259 : (2001) 247 ITR 705
Income Tax Act, 1961 — Section 256(2)
High Courts22 Aug 2000
Ramesh Lal Arora Vs Smt. Kavita Arora and Another
Delhi High Court · (2000) 08 DEL CK 0003
High Courts21 Aug 2000
Mithan Lal Vs State
Delhi High Court · (2000) 57 DRJ 48
Penal Code, 1860 (IPC) — Section 379
High Courts21 Aug 2000
Delhi Development Authority Vs M/s. S.S. Jetley
Delhi High Court · (2001) 1 ARBLR 289
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73, 74Interest Act, 1978 — Section 2, 3
High Courts21 Aug 2000Allowed
Girdhari Lal Tewari and Another Vs Union of India (UOI) and Others
Delhi High Court · (2003) 70 DRJ 415
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 41, 51
High Courts21 Aug 2000
Commissioner of Income Tax Vs Chuni Lal and Sons
Delhi High Court · (2000) 246 ITR 736 : (2002) 120 TAXMAN 423
Income Tax Act, 1961 — Section 37
High Courts21 Aug 2000
COMMISSIONER OF INCOME TAX Vs CHUNI LAL and SONS
Delhi High Court · (2001) 246 ITR 736
High Courts21 Aug 2000Disposed Off
COMMISSIONER OF INCOME TAX Vs DELHI KANNADA EDUCATION SOCIETY
Delhi High Court · (2001) 164 CTR 46
High Courts21 Aug 2000
Dharam Pal Vs J.P.S ingh, Air Customes Officer
Delhi High Court · (2001) 76 ECC 329 : (2003) 151 ELT 46
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 132(1), 137(1), 2
High Courts21 Aug 2000
M/s. Paam Pharmaceutical (Delhi) Limited Vs Union of India and Others
Delhi High Court · (2000) 4 CompLJ 61
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 25
High Courts21 Aug 2000
Bhagwan Devi Vs Amir Chand and Others
Delhi High Court · (2000) 08 DEL CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Aug 2000
The Commissioner of Income Tax Vs Delhi Kannada Education Society
Delhi High Court · (2000) 164 CTR 46 : (2000) 246 ITR 731 : (2000) 113 TAXMAN 503
Income Tax Act, 1961 — Section 10(22), 256(2)
High Courts21 Aug 2000
M/s. Nav Bharat Nirman Co. Vs Director General of Works and Others
Delhi High Court · (2001) 1 ARBLR 48
High Courts18 Aug 2000
Union of India Vs Usha Sodhi
Delhi High Court · AIR 2000 Delhi 405 : (2001) 1 RCR(Civil) 461
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts18 Aug 2000Dismissed
Devi Dayal Vs Union of India (UOI)
Delhi High Court · (2002) 144 ELT 502
Customs Act, 1962 — Section 122, 28
High Courts18 Aug 2000
Faizu Vs State
Delhi High Court · (2000) CriLJ 5061 : (2000) 56 DRJ 487
Penal Code, 1860 (IPC) — Section 363, 366
High Courts18 Aug 2000
Dharam Pal Vs State
Delhi High Court · (2000) CriLJ 5060 : (2000) 55 DRJ 85(1)
Penal Code, 1860 (IPC) — Section 368
High Courts17 Aug 2000
COMMISSIONER OF INCOME TAX Vs M. M. T. C. LTD.
Delhi High Court · (2001) 112 TAXMAN 647