COURT ARCHIVE

Delhi High Court judgments, 2000

1,282 judgments · page 45 of 65

High Courts26 Apr 2000

Salwan Construction Co. and Others Vs Union of India and Others

Delhi High Court · (2000) 5 AD 786 : (2000) 161 CTR 300 : (2000) 85 DLT 821 : (2000) 54 DRJ 40 : (2000) 245 ITR 175 : (2000) 3 RCR(Criminal) 565 : (2001) 116 TAXMAN 589

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 201, 245(2), 276B, 279(1)

Read judgment

High Courts25 Apr 2000

L.S. Bisht Ex-Commandant Vs Union of India and Others

Delhi High Court · (2000) 4 AD 537 : (2000) 86 DLT 97 : (2000) 56 DRJ 363

Army Act, 1950 — Section 18, 25Constitution of India, 1950 — Article 32

Read judgment

High Courts25 Apr 2000

Narinder Kumar Arora and Another Vs Commissioner of Income Tax

Delhi High Court · (2000) 164 CTR 263 : (2000) 245 ITR 10 : (2000) 112 TAXMAN 367

Income Tax Act, 1961 — Section 80HHC, 80HHC(2)

Read judgment

High Courts25 Apr 2000

Om Pal Singh Ex-Commandant (ITBP) Vs Union of India and Others

Delhi High Court · (2000) 5 AD 181 : (2000) 86 DLT 474 : (2000) 54 DRJ 920

Read judgment

High Courts24 Apr 2000Disposed Off

Delhi Stock Exchange Association Limited Vs Delhi Stock Exchange Karamchari Union and Others

Delhi High Court · (2000) 55 DRJ 681 : (2000) 86 FLR 705 : (2000) 2 LLJ 436

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

Read judgment

High Courts24 Apr 2000

The Delhi Stock Exchange Association Limited Vs Delhi Stock Exchange Karamchari Union and Others

Delhi High Court · (2000) 55 DRJ 681 : (2000) 86 FLR 705 : (2000) 2 LLJ 436

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

Read judgment

High Courts24 Apr 2000

Reserve Bank of India Vs D.K. Kapur

Delhi High Court · (2000) 3 CompLJ 414

Reserve Bank of India Act, 1934 — Section 58

Read judgment

High Courts24 Apr 2000

K.L. Khanna and Sons Vs Union of India and Another

Delhi High Court · (2000) 04 DEL CK 0002

Arbitration and Conciliation Act, 1996 — Section 11

Read judgment

High Courts20 Apr 2000

Sh. Karan Singh Vs Union of India and Others

Delhi High Court · (2000) 4 AD 831 : (2000) 86 DLT 199 : (2000) 54 DRJ 719

Army Act, 1950 — Section 20(3)Army Rules, 1954 — Rule 17Penal Code, 1860 (IPC) — Section 323, 376

Read judgment

High Courts20 Apr 2000

S.M. Goel Vs University of Delhi

Delhi High Court · (2000) 56 DRJ 119

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Apr 2000

Rajiv Gosain Vs Mahanagar Telephone Nigam Ltd.

Delhi High Court · AIR 2000 Delhi 431

Read judgment

High Courts19 Apr 2000

Jagson International Ltd. Vs Hindustan Aeronautics Ltd.

Delhi High Court · (2000) 5 AD 851

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts19 Apr 2000

COMMISSIONER OF INCOME TAX Vs NEO POLY PACK (P) LTD.

Delhi High Court · (2000) 112 TAXMAN 363

Read judgment

High Courts19 Apr 2000Allowed

Narender Kumar Jain Vs Sham Lal Gulati

Delhi High Court · (2000) 86 DLT 383 : (2000) 56 DRJ 385

Delhi Rent Control Act, 1958 — Section 14(1)

Read judgment

High Courts19 Apr 2000

Commissioner of Income Tax Vs Neo Poly Pack (P.) Ltd.

Delhi High Court · (2000) 245 ITR 492

Income Tax Act, 1961 — Section 24, 256(1), 256(2)

Read judgment

High Courts19 Apr 2000

M/s. Daulat Ram Public Trust Vs Commissioner of Income Tax, Delhi

Delhi High Court · (2000) 5 AD 651 : (2000) 161 CTR 331 : (2000) 53 DRJ 573 : (2000) 244 ITR 514 : (2000) 112 TAXMAN 128

Income Tax Act, 1922 — Section 15BIncome Tax Act, 1961 — Section 11, 2(15), 256(1)

Read judgment

High Courts19 Apr 2000

Kamal Pushup Gupta and Others Vs Delhi State Industrial Development Corporation Ltd.

Delhi High Court · (2000) 5 AD 315 : AIR 2000 Delhi 295

Read judgment

High Courts19 Apr 2000

Harsh Wardhan Bajaj and Another Vs Delhi State Industrial Development Corporation Ltd.

Delhi High Court · (2000) 04 DEL CK 0007

Read judgment

High Courts18 Apr 2000

Deputy Commissioner of Police Vs Ex. Constable Shakroo Khan and Another

Delhi High Court · (2000) 5 AD 794 : (2000) 86 DLT 179 : (2000) 54 DRJ 714

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Apr 2000

Ex. Constable Maan Singh Vs Union of India and Others

Delhi High Court · (2000) 5 AD 710 : (2000) 86 DLT 484 : (2000) 54 DRJ 930

Constitution of India, 1950 — Article 226

Read judgment