High Courts18 Dec 2000
Smt. Radha Rani Bhadauria Vs Union of India and Another
Delhi High Court · (2001) 4 AD 565 : (2001) 94 DLT 355 : (2001) 58 DRJ 761
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 3 of 65
High Courts15 Dec 2000
Commissioner of Income Tax Vs Chemical and Metallurgical Design Co. Ltd.
Delhi High Court · (2000) 57 DRJ 246 : (2001) 247 ITR 749 : (2001) 114 TAXMAN 463
Finance Act, 1974 — Section 17Income Tax Act, 1961 — Section 80, 80AA, 80AB, 80HH, 80M
High Courts15 Dec 2000
Mool Chand Rastogi Vs Commissioner of Income Tax
Delhi High Court · (2001) 117 TAXMAN 734
Income Tax Act, 1961 — Section 147(a), 148, 256
High Courts15 Dec 2000
K.K. Saksena Vs Indo Rama Synthetics (I) Ltd. and Others
Delhi High Court · (2001) 58 DRJ 764
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Dec 2000Allowed
Roop Kishore Madan Vs State
Delhi High Court · (2001) CriLJ 1219 : (2001) 3 RCR(Criminal) 26
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 107, 304, 306
High Courts14 Dec 2000Dismissed
Mandawali Chetra Vikas Manch (Regd.) Vs Delhi Development Authority and Others
Delhi High Court · (2000) 12 DEL CK 0085
Constitution of India, 1950 — Article 226
High Courts14 Dec 2000
Smt. Namrita Kalra Vs Shri Ram Swaroop and Others
Delhi High Court · (2001) 3 AD 221 : (2001) 3 CivCC 328 : (2001) 91 DLT 145 : (2001) 58 DRJ 338 : (2001) 3 RCR(Civil) 180
High Courts14 Dec 2000
Sagun Foundry (P) Ltd. Vs Union of India (UOI)
Delhi High Court · (2002) 143 ELT 494
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts14 Dec 2000
Kirpal Singh and Anr Vs Wazir Singh and Others
Delhi High Court · (2001) 1 AD 983 : (2001) CriLJ 1566 : (2001) 89 DLT 396 : (2001) 57 DRJ 630 : (2001) 3 RCR(Criminal) 529 : (2001) RLR 24
Penal Code, 1860 (IPC) — Section 34, 448
High Courts13 Dec 2000Dismissed
DLF Universal Electric Ltd. Vs Union of India (UOI)
Delhi High Court · (2000) 12 DEL CK 0106
Land Acquisition Act, 1894 — Section 18, 4
High Courts13 Dec 2000
Controller of Estate Duty Vs P.N. Luthra
Delhi High Court · (2001) 169 CTR 544 : (2001) 250 ITR 316 : (2002) 120 TAXMAN 224
Estate Duty Act, 1953 — Section 36(3), 64(1)
High Courts13 Dec 2000
Mahalakshmi Sugar Mills Co. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2001) 252 ITR 691 : (2002) 121 TAXMAN 477
Income Tax Act, 1961 — Section 256(1), 37
High Courts13 Dec 2000
Kulwant Singh Vs State
Delhi High Court · (2001) CriLJ 1021 : (2001) 73 ECC 438 : (2001) 2 RCR(Criminal) 290
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 4, 41, 42, 50
High Courts13 Dec 2000
Keshav @ Paviter Vs State
Delhi High Court · (2001) CriLJ 1201 : (2001) 2 RCR(Criminal) 254
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 366
High Courts13 Dec 2000
Shri Ranjit Singh and Another Vs Smt. Inez Richards
Delhi High Court · (2001) 93 DLT 299 : (2001) 60 DRJ 78
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)
High Courts12 Dec 2000Dismissed
SRF Finance Limited Vs Mardia Copper Products Ltd.
Delhi High Court · (2001) 4 RCR(Civil) 279
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 5Limitation Act, 1963 — Section 5
High Courts12 Dec 2000
Commissioner of Income Tax Vs State Bank of India
Delhi High Court · (2001) 169 CTR 470 : (2001) 250 ITR 308
Income Tax Act, 1922 — Section 49AAIncome Tax Act, 1961 — Section 256(1)
High Courts12 Dec 2000
Deoki Nandan and Sons Vs Commissioner of Income Tax
Delhi High Court · (2001) 115 TAXMAN 513
Income Tax Act, 1961 — Section 2(14)(iii)(a), 256(1), 263, 45Land Acquisition Act, 1894 — Section 11, 2(14), 4
High Courts12 Dec 2000
J.S. Sood Vs Johny Bakshi
Delhi High Court · (2000) 12 DEL CK 0050
Arbitration Act, 1940 — Section 14, 17, 37Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts12 Dec 2000
Peshawar Soap and Chemicals Ltd. Vs M/s. Godrej Soaps Ltd.
Delhi High Court · (2001) 2 AD 452 : (2001) 90 DLT 289 : (2001) 58 DRJ 170