High Courts21 Jul 2000
Kaushik Chakraborty Vs Director General Doordarshan and Another
Delhi High Court · (2000) 86 DLT 660 : (2000) 54 DRJ 854
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 33 of 65
High Courts20 Jul 2000
COUNCIL OF THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA Vs RISHI K. GUPTA
Delhi High Court · (2001) 112 TAXMAN 307
High Courts20 Jul 2000
Geeta Dhingra Vs Kulmohan Singh Dhingra
Delhi High Court · (2000) 2 DMC 364 : (2000) 56 DRJ 470
High Courts20 Jul 2000
AVS Industries Ltd and Another Vs AAIFR and others
Delhi High Court · (2003) 115 CompCas 255 : (2000) 86 DLT 683 : (2000) 54 DRJ 902
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16
High Courts20 Jul 2000
Suresh Chand Ahuja Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2000) 53 DRJ 377
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts20 Jul 2000
M/s. Sadi Ram Sheo Shankar Vs Madan Lal and Others
Delhi High Court · (2000) 56 DRJ 587
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)
High Courts20 Jul 2000
Council of the Institute of Chartered Accountants of India, N.D. Vs Rishi K. Gupta, FCA M/s. Rishi Gobind and Associates
Delhi High Court · AIR 2000 Delhi 375 : (2000) 102 CompCas 452 : (2000) 56 DRJ 525 : (2000) 112 TAXMAN 307
Chartered Accountants Act, 1949 — Section 21, 22
High Courts19 Jul 2000
Dinbandhu Sharma Vs State
Delhi High Court · (2000) CriLJ 4875 : (2000) 55 DRJ 96
Penal Code, 1860 (IPC) — Section 120, 406, 409, 420
High Courts19 Jul 2000
Chander Mohan Vs Indian Oil Corporation
Delhi High Court · (2000) 86 DLT 746
Constitution of India, 1950 — Article 226
High Courts19 Jul 2000
Narender Kaur Vs Arun Sheoran, I.O., Narcotics Control Bureau
Delhi High Court · (2000) 56 DRJ 553 : (2000) 4 RCR(Criminal) 266
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 43, 60
High Courts18 Jul 2000Dismissed
Om Parkash Kapoor and Another Vs Special Addl. Director of Enforcement and Others
Delhi High Court · (2000) 56 DRJ 505 : (2001) 73 ECC 50 : (2001) 4 RCR(Civil) 74
Foreign Exchange Regulation Act, 1973 — Section 23B, 30, 5
High Courts18 Jul 2000
Commissioner of Income Tax Vs K. Narendra
Delhi High Court · (2000) 246 ITR 579 : (2002) 120 TAXMAN 419
High Courts18 Jul 2000
Commissioner of Surtax Vs Goetze (India) Ltd.
Delhi High Court · (2000) 246 ITR 602 : (2002) 120 TAXMAN 420
Companies (Profits) Surtax Act, 1964 — Section 2(5), 2(8)Companies (Profits) Surtax Rules, 1964 — Rule 4Income Tax Act, 1961 — Section 80I, 80J
High Courts18 Jul 2000
COMMISSIONER OF INCOME TAX Vs K. NARENDRA
Delhi High Court · (2001) 246 ITR 579
High Courts18 Jul 2000
Commissioner of Income Tax Vs Pandora (P.) Ltd.
Delhi High Court · (2001) 116 TAXMAN 447
Income Tax Act, 1961 — Section 256(1), 80J, 80J(1), 80J(3)
High Courts18 Jul 2000
Sanjeev Kumar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2000) 56 DRJ 268 : (2001) 2 LLJ 685
High Courts18 Jul 2000
Commissioner of Income Tax Vs Pandora Pvt. Ltd.
Delhi High Court · (2001) 166 CTR 185 : (2000) 246 ITR 624
Income Tax Act, 1961 — Section 80J, 80J(1), 80J(3)
High Courts18 Jul 2000
Institute of Trade and Industrial Development Vs Delhi Development Authority
Delhi High Court · (2000) 7 AD 106 : AIR 2001 Delhi 21 : (2000) 87 DLT 700 : (2000) 56 DRJ 615
High Courts17 Jul 2000
Ramesh Chawla Vs Commissioner of Sales Tax and Others
Delhi High Court · (2000) 07 DEL CK 0170
Constitution of India, 1950 — Article 226
High Courts17 Jul 2000
Surinder Mohan Nayyar Vs Union of India and Others
Delhi High Court · (2000) 07 DEL CK 0168
Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(22), 25, 31AConstitution of India, 1950 — Article 226