COURT ARCHIVE

Delhi High Court judgments, 2000

1,282 judgments · page 49 of 65

High Courts15 Mar 2000

Jeet Lal Sharma Vs Presiding Officer, Labour Court - IV and Another

Delhi High Court · (2000) 4 AD 1 : (2000) 84 DLT 706 : (2000) 53 DRJ 735 : (2000) 85 FLR 268 : (2000) 1 LLJ 1472 : (2000) 5 SLR 9

Industrial Disputes Act, 1947 — Section 33

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High Courts15 Mar 2000

Indian Container Leasing Company Vs M/s. Kochar Freight Carries (P) Ltd.

Delhi High Court · (2000) 5 AD 703 : (2000) 86 DLT 173 : (2000) 126 PLR 36

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High Courts15 Mar 2000

G.L. Pahwa Vs The Chairman, The New India Assurance Company Limited

Delhi High Court · (2000) 3 AD 922 : (2000) 85 DLT 294 : (2000) 53 DRJ 810 : (2000) 85 FLR 730 : (2000) 2 LLJ 114

Constitution of India, 1950 — Article 226

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High Courts15 Mar 2000

Deo Sunder Jha and Others Vs Union of India and Others Rameshwar Singh, Dilip Singh and Others Vs Food Corporation of India and Others

Delhi High Court · (2000) 4 AD 194 : (2000) 86 DLT 616 : (2000) 54 DRJ 6 : (2000) 87 FLR 371 : (2000) 2 LLJ 951

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High Courts15 Mar 2000

Municipal Employees'' Union Vs The P.O. Industrial Tribunal No.1 and Another

Delhi High Court · (2000) 03 DEL CK 0031

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High Courts14 Mar 2000

Sanjay Paper and Chemical Industries Ltd. Vs Union of India and Another

Delhi High Court · (2000) 85 DLT 790 : (2000) 54 DRJ 27 : (2000) 126 PLR 1 : (2000) 4 RCR(Civil) 615

Arbitration Act, 1940 — Section 32, 33

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High Courts14 Mar 2000

Commissioner of Income Tax Vs Chemical and Metallurgical Design Co. Ltd.

Delhi High Court · (2000) 111 TAXMAN 392

Finance Act, 1974 — Section 17Income Tax Act, 1961 — Section 80M, 80O, 85

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High Courts14 Mar 2000

JYOTSNA HOLDINGS (P) LTD. Vs DESIGNATED AUTHORITY UNDE THE KAR VIVAD SAMADHAN SCHEME

Delhi High Court · (2000) 160 CTR 95

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High Courts14 Mar 2000

Jyotsna Holdings Pvt. Ltd. Vs Designated Authority under the Kar Vivad Samadhan Scheme

Delhi High Court · (2000) 4 AD 461 : (2000) 53 DRJ 696 : (2000) 243 ITR 246 : (2000) 110 TAXMAN 105

Constitution of India, 1950 — Article 226Finance Act, 1960 — Section 156, 215Income Tax Act, 1961 — Section 220, 87

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High Courts14 Mar 2000

Delhi Tourism and Transportation Devp. Corpn. Ltd. (D.T.T.D.C.) Vs Leman International (P.) Ltd.

Delhi High Court · (2000) 4 AD 271 : (2000) 86 DLT 53 : (2000) 126 PLR 30

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High Courts14 Mar 2000

Commissioner of Income Tax (Delhi-I) Vs M/s. Goodyear India Limited

Delhi High Court · (2000) 161 CTR 359 : (2000) 53 DRJ 324 : (2000) 243 ITR 239 : (2000) 110 TAXMAN 59

Income Tax Act, 1961 — Section 256(2), 41(1)

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High Courts13 Mar 2000

Pradeep Anand Vs I.T.C. Ltd. and Others

Delhi High Court · (2000) 3 AD 965

Arbitration Act, 1940 — Section 14, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts13 Mar 2000

A.R. Neelayadakshni Vs University of Delhi

Delhi High Court · (2000) 5 AD 489 : (2000) 86 DLT 327

Constitution of India, 1950 — Article 226

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High Courts13 Mar 2000

State Vs Siddarth Vashisth and Manu Sharma and Others and Raja Chopra v. State and Amar Deep Singh Gill v. State and Vikas Yadav v. State

Delhi High Court · (2001) 3 AD 829 : (2001) CriLJ 2404 : (2001) 90 DLT 548

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High Courts11 Mar 2000Dismissed

Kamal Nayan and Another Vs Hem Parkash

Delhi High Court · (2000) 03 DEL CK 0008

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High Courts10 Mar 2000

Union of India and Others Vs N.N. Mishra

Delhi High Court · (2000) 3 AD 678 : (2000) 85 DLT 156

Central Reserve Police Force Rules, 1955 — Rule 90

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High Courts10 Mar 2000

Simplex Concrete Piles (India) Ltd. Vs National Projects Construction Corpn. Ltd.

Delhi High Court · (2000) 85 DLT 738 : (2000) 54 DRJ 497 : (2000) 126 PLR 5

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High Courts10 Mar 2000

Dhanvir and Others Vs The State

Delhi High Court · (2000) 3 AD 1012 : (2000) 2 CCR 413 : (2000) 85 DLT 711 : (2000) 53 DRJ 632

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High Courts10 Mar 2000

O.P. Sharma Vs Delhi Transport Corporation

Delhi High Court · (2000) 6 AD 114

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High Courts10 Mar 2000

Rameshwar Dayal Vs Delhi Development Authority

Delhi High Court · (2000) 5 AD 459 : (2000) 54 DRJ 245

Constitution of India, 1950 — Article 226

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