High Courts04 Jul 2000
Pritam Chand Jain Vs Bir Kumar and Another
Delhi High Court · (2000) 86 DLT 640 : (2000) 54 DRJ 863
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 73Transfer of Property Act, 1882 — Section 53A
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 37 of 65
High Courts04 Jul 2000Allowed
Satbir Singh and Others Vs Ram Nath Khanna
Delhi High Court · (2000) 5 AD 645 : (2000) 86 DLT 560
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts04 Jul 2000
Stephen Aranha, Dadan Bhai and Another Vs M/s. Jindal Leasefin Ltd. and M/s. Jindal Menthol Ltd.
Delhi High Court · (2003) 115 CompCas 264 : (2000) 56 DRJ 456 : (2004) 50 SCL 375
Companies Act, 1956 — Section 441(2), 536(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jul 2000
Onkarjit Singh Kanwar Vs Commissioner Of Wealth-Tax, Delhi
Delhi High Court · (2000) 163 CTR 67 : (2000) 246 ITR 104 : (2000) 113 TAXMAN 623
High Courts04 Jul 2000
Om Parkash Jain Vs Union of India and Others
Delhi High Court · (2000) 55 DRJ 10 : (2001) 1 RCR(Civil) 589
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151
High Courts04 Jul 2000
Sona Devi and Another Vs M/s. Puran Chand Packaging Industries Pvt. Ltd.
Delhi High Court · (2000) 5 AD 797 : (2000) 86 DLT 654 : (2000) 54 DRJ 850
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 113
High Courts04 Jul 2000
Rajiv Gupta Vs State and Another
Delhi High Court · (2000) 5 AD 802 : (2001) 104 CompCas 26 : (2000) 86 DLT 798
Companies Act, 1956 — Section 433, 441(2), 536(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts04 Jul 2000
The Commissioner of Wealth Tax, Delhi-I Vs H.S. Chauhan
Delhi High Court · (2000) 163 CTR 495 : (2000) 245 ITR 704 : (2000) 113 TAXMAN 630
Income Tax Act, 1961 — Section 159
High Courts03 Jul 2000
Chaman Lal Vs Commissioner of Income Tax Delhi 4(1), New Delhi and Another
Delhi High Court · (2000) 164 CTR 192 : (2000) 245 ITR 730
High Courts03 Jul 2000
Union Bank of India Vs M/s. Indian Project Pvt. Ltd. and Others
Delhi High Court · (2000) 5 AD 480
High Courts03 Jul 2000
Commissioner of Income Tax Vs Smt. Prem Lata Bajpai
Delhi High Court · (2000) 5 AD 224 : (2000) 86 DLT 559 : (2000) 56 DRJ 564 : (2000) 111 TAXMAN 691
Income Tax Act, 1961 — Section 256(1), 271(1)
High Courts03 Jul 2000Disposed Off
COMMISSIONER OF INCOME TAX Vs SMT. PREM LATA BAJPAI
Delhi High Court · (2000) 162 CTR 85
High Courts03 Jul 2000
CHAMAN LAL Vs COMMISSIONER OF INCOME TAX
Delhi High Court · (2000) 112 TAXMAN 291
High Courts03 Jul 2000
Sh. L.N. Jaggi and Others Vs Municipal Corporation of Delhi
Delhi High Court · (2000) 5 AD 485
High Courts03 Jul 2000
P.M. Diesels Ltd. Vs M/s. Thukral Mechanical Works and Another
Delhi High Court · (2000) 5 AD 482 : AIR 1988 Delhi 282(1) : (2000) 3 ARBLR 108 : (2000) 86 DLT 579
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
High Courts03 Jul 2000
Anubha Vs Vikas Agrawal
Delhi High Court · (2000) 86 DLT 713 : (2000) 56 DRJ 452
High Courts03 Jul 2000
Chintamni Vs Union of India
Delhi High Court · (2000) 86 DLT 547 : (2000) 56 DRJ 563
High Courts03 Jul 2000
Union Bank of India Vs Krishan Kumar Sureka and Another
Delhi High Court · (2000) 86 DLT 792 : (2000) 56 DRJ 655 : (2001) 1 RCR(Civil) 144
High Courts03 Jul 2000
Space Capital Service Ltd. Vs Prakash Industries Ltd. and Others
Delhi High Court · (2000) 5 AD 476 : (2000) 101 CompCas 437
Arbitration and Conciliation Act, 1996 — Section 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22