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Delhi High Court judgments, 2000

1,282 judgments · page 40 of 65

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High Courts26 May 2000

New Delhi General Mazdoor Union Vs Government of Delhi and Others

Delhi High Court · (2000) 56 DRJ 274 : (2000) 86 FLR 352 : (2000) 2 LLJ 1191

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High Courts26 May 2000

V.J. Mohan Rao and Others Vs U.O.I. and Others

Delhi High Court · (2000) 5 AD 259 : (2000) 56 DRJ 262

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High Courts26 May 2000

Nehru Yuva Kendra Sangathan Vs Union of India and Others

Delhi High Court · (2000) 4 AD 709 : (2000) 86 FLR 450 : (2001) 1 LLJ 191

Industrial Disputes Act, 1947 — Section 2
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High Courts25 May 2000

Vijay Power Generators Ltd. Vs The Commissioner of Sales Tax

Delhi High Court · (2000) 5 AD 733 : (2000) 86 DLT 490 : (2000) 56 DRJ 175

Central Sales Tax Act, 1956 — Section 9(2)Delhi Sales Tax Act, 1975 — Section 47
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High Courts25 May 2000

Jai Exports Vs Union of India and Others

Delhi High Court · (2000) 5 AD 725 : (2000) 54 DRJ 178 : (2000) 91 ECR 778 : (2000) 113 TAXMAN 83

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High Courts25 May 2000

The Director of Income Tax (Exemption) Vs Alarippu

Delhi High Court · (2000) 5 AD 932 : (2000) 86 DLT 458 : (2000) 56 DRJ 171 : (2000) 244 ITR 358

Income Tax Act, 1961 — Section 11, 13, 256
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High Courts25 May 2000

JAI EXPORTS Vs UNION OF INDIA and Others

Delhi High Court · (2000) 161 CTR 498

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High Courts25 May 2000

Rohit Kumar and Another Vs Dalip Kumar Jain

Delhi High Court · (2000) 5 AD 487

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High Courts25 May 2000

Lakshmiji Sugar Mills Co. (P) Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2001) 116 TAXMAN 487

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High Courts25 May 2000

The Commissioner of Income Tax Delhi II Vs The Punjab and Sind Bank Ltd.

Delhi High Court · (2000) 5 AD 661 : (2000) 86 DLT 438 : (2000) 54 DRJ 370 : (2000) 244 ITR 393 : (2000) 111 TAXMAN 496

Income Tax Act, 1961 — Section 10(15), 32(1), 33, 43(3), 80
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High Courts24 May 2000

Pacific Shipping Pvt. Ltd. Vs Chief Commissioner of Income Tax and Others

Delhi High Court · (2000) 245 ITR 433 : (2001) 116 TAXMAN 518

Income Tax Act, 1961 — Section 80O
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High Courts24 May 2000

Meenakshi Devi, Proprietor, Neel Kanth Ispat Vs MSTC Limited

Delhi High Court · (2000) 56 DRJ 827

Arbitration and Conciliation Act, 1996 — Section 11(6)
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High Courts24 May 2000

Vineeta Sharma Vs Rohit Sripat Singh

Delhi High Court · (2000) 56 DRJ 481

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4
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High Courts24 May 2000

Prem Aggarwal Vs Devika Gupta and Others

Delhi High Court · (2000) 5 AD 781

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151
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High Courts24 May 2000

Commissioner of Income Tax Vs Mrs. Indira K.P. Singh

Delhi High Court · (2003) 264 ITR 615

Income Tax Act, 1961 — Section 2(1A), 28, 45, 52(2)
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High Courts24 May 2000

Randhir Singh and Others Vs State - NCT of Delhi and Others

Delhi High Court · (1999) 77 DLT 325

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406
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High Courts23 May 2000

M/s. R.S. Gupta Vs Executive Engineer, DDA and Another

Delhi High Court · (2000) 5 AD 784

Arbitration Act, 1940 — Section 14(2), 17, 19, 29
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High Courts23 May 2000

Commissioner of Income Tax Vs Mineral and Metals Trading Corporation of India Ltd.

Delhi High Court · (2000) 246 ITR 252 : (2002) 120 TAXMAN 321

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High Courts23 May 2000

Dharampal Vs General Manager (Adm.) Delhi Electric Supply Undertaking and Another

Delhi High Court · (2000) 4 AD 801

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High Courts23 May 2000

COMMISSIONER OF INCOME TAX Vs MINERAL and METALS TRADING CORPORATION OF INDIA LTD.

Delhi High Court · (2001) 246 ITR 253

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