COURT ARCHIVE

Delhi High Court judgments, 2000

1,282 judgments · page 42 of 65

High Courts16 May 2000

Oriental Fire and General Insurance Co. Ltd., New Delhi Vs Commissioner of Income Tax Delhi (Central) Commissioner of Income Tax, Delhi (Central), New Delhi Vs Oriental Fire and General Insurance Co. Ltd., N.D.

Delhi High Court · (2000) 5 AD 739 : (2000) 54 DRJ 380 : (2000) 111 TAXMAN 571

Income Tax Act, 1961 — Section 170, 256(1)

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High Courts16 May 2000

Kanshi Ram Vs State

Delhi High Court · (2000) 4 AD 495 : (2000) 86 DLT 609 : (2000) 54 DRJ 112 : (2000) 3 RCR(Criminal) 557

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 482Penal Code, 1860 (IPC) — Section 141, 147, 149, 323, 354

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High Courts16 May 2000

Raghunath Vs The Presiding Officer, MACT and Others

Delhi High Court · (2000) ACJ 1210 : AIR 2001 Delhi 49 : (2000) 86 DLT 137 : (2000) 55 DRJ 34 : (2000) 126 PLR 22 : (2000) 4 RCR(Civil) 401

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts16 May 2000

Raj Photo Studio Vs Sales Tax Officer

Delhi High Court · (2000) 5 AD 705 : (2000) 86 DLT 1 : (2001) 122 STC 279

Constitution of India, 1950 — Article 226Delhi Sales Tax Act, 1975 — Section 4(2)

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High Courts15 May 2000

MARUTI UDYOG LTD. Vs INCOME TAX APPELLATE TRIBUNAL and Others

Delhi High Court · (2000) 161 CTR 81

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High Courts15 May 2000Allowed

N.G. Enterprises Vs Commissioner of Customs (Appeals)

Delhi High Court · (2000) 54 DRJ 355 : (2000) 70 ECC 693 : (2000) 90 ECR 665 : (2002) 144 ELT 512 : (2001) 1 RCR(Civil) 245

Constitution of India, 1950 — Article 226

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High Courts15 May 2000Allowed

Haryana Acrylic Mfg. Co. Pvt. Ltd. Vs Commr. of Cus. (A)

Delhi High Court · (2000) 86 DLT 28 : (2000) 56 DRJ 131 : (2000) 70 ECC 690 : (2002) 144 ELT 503

Constitution of India, 1950 — Article 226

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High Courts15 May 2000Allowed

Delhi Acrylic Mfg. Co. Pvt. Ltd. Vs Commr. of Cus. (Appeals), New Delhi

Delhi High Court · (2000) 56 DRJ 99 : (2002) 144 ELT 24 : (2000) 4 RCR(Civil) 641

Constitution of India, 1950 — Article 226

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High Courts15 May 2000

Polo Amusement Park and Another Vs India Trade Promotion Organisation and Others

Delhi High Court · (2000) 86 DLT 90 : (2000) 54 DRJ 252 : (2000) 4 RCR(Civil) 640

Constitution of India, 1950 — Article 226

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High Courts15 May 2000

Maruti Udyog Ltd. Vs Income Tax Appellate Tribunal and Others

Delhi High Court · (2000) 86 DLT 175 : (2000) 54 DRJ 711 : (2000) 244 ITR 303 : (2000) 111 TAXMAN 491

Constitution of India, 1950 — Article 226Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11

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High Courts15 May 2000

AFL Developers Pvt. Ltd. and Another Vs Smt. Veena Trivedi

Delhi High Court · (2000) 4 AD 492 : (2001) 1 CivCC 193 : (2000) 86 DLT 132 : (2000) 54 DRJ 709 : (2000) 4 RCR(Civil) 233 : (2001) 1 RCR(Civil) 175

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts15 May 2000Allowed

Anita Shinh Chauhan and Others Vs Kedar Nath and Others

Delhi High Court · (2000) 86 DLT 12 : (2000) 54 DRJ 627 : (2000) 126 PLR 55 : (2000) 4 RCR(Civil) 645

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts15 May 2000

Universal Enterprises Vs Commissioner of Customs (Appeals) and Others

Delhi High Court · (2000) 54 DRJ 400

Customs Act, 1962 — Section 128, 129E

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High Courts12 May 2000

P.K. Kadam Vs A.K. Rekhi

Delhi High Court · (2000) 5 AD 717

Arbitration and Conciliation Act, 1996 — Section 8Partnership Act, 1932 — Section 69(2)

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High Courts12 May 2000

Delhi Public School and Others Vs Mrs. Ketki Aggarwal and Another

Delhi High Court · (2000) 56 DRJ 121

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High Courts12 May 2000

Meenakshi Vs M.C.D. and Another

Delhi High Court · (2000) 4 AD 824 : (2000) 56 DRJ 102

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High Courts12 May 2000

Ramaswamy Palledar Vs Secretary to the Government of NCT of Delhi and another

Delhi High Court · (2000) 7 AD 128 : (2000) 56 DRJ 646 : (2000) 86 FLR 682

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High Courts12 May 2000

The Management M/s. Water Supply and Sewage Disposal Undertaking of M.C.D. Vs The Presiding Officer Industrial Tribunal No.III and Another

Delhi High Court · (2000) 4 AD 816 : (2000) 86 DLT 390

Constitution of India, 1950 — Article 226

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High Courts12 May 2000

Guardsman Nanar Ram Vs Chief of Army Staff and Another

Delhi High Court · (2000) 5 AD 272

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High Courts12 May 2000

Sheela Joshi Vs Indian Airlines Ltd.

Delhi High Court · (2000) 5 AD 305 : (2000) 54 DRJ 276

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