High Courts01 Mar 2000
Commissioner of Income Tax Vs Jay Engg. Works Ltd.
Delhi High Court · (2001) 117 TAXMAN 43
Income Tax Act, 1961 — Section 139(9), 143(3), 144B, 147, 215
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 52 of 65
High Courts01 Mar 2000Dismissed
Shakti Cottage Industries and Others Vs Delhi Development Authority
Delhi High Court · (2000) 53 DRJ 664(1)
Constitution of India, 1950 — Article 226
High Courts01 Mar 2000Allowed
Smt. Satya Devi Vs Rati Ram and Others
Delhi High Court · (2000) 85 DLT 17 : (2000) 125 PLR 36
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 6 Rule 14
High Courts01 Mar 2000
M/s. Star Estate Management Pvt. Ltd Vs New Delhi Municipal Council and Another
Delhi High Court · (2000) 5 AD 619 : AIR 2000 Delhi 391 : (2000) 54 DRJ 304 : (2000) 4 RCR(Civil) 34
Punjab Municipal Act, 1911 — Section 3
High Courts01 Mar 2000
Ashok Kumar (Ex. Constable) Vs Union of India and Others
Delhi High Court · (2000) 3 AD 388 : (2000) 53 DRJ 352
High Courts01 Mar 2000
Gurbachan Singh Awla Vs Rajinder Singh and Another
Delhi High Court · (2000) 85 DLT 334 : (2000) 56 DRJ 204
High Courts01 Mar 2000
Love Pratap Soni Vs Ksheer Sagar Cooperative Group Housing Society and Others
Delhi High Court · (2000) 5 AD 372 : (2000) 54 DRJ 169 : (2000) 3 RCR(Civil) 578
High Courts01 Mar 2000
Chhano Devi Vs Delhi Municipal Development Authority
Delhi High Court · (2000) 4 AD 136 : (2000) 86 DLT 213 : (2000) 54 DRJ 922 : (2000) 4 RCR(Civil) 650
High Courts01 Mar 2000
Karan Techno-Fab Limited Vs Delhi Development Authority
Delhi High Court · (2000) 54 DRJ 63 : (2001) 1 RCR(Civil) 28
High Courts29 Feb 2000
Chand Khan Vs State
Delhi High Court · (2000) 3 AD 850 : (2000) CriLJ 2645
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 43
High Courts29 Feb 2000
Mohd. Raffique Vs State
Delhi High Court · (2000) 3 AD 861 : (2000) CriLJ 2401
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts29 Feb 2000Dismissed
Sumer Singh Vs Sidhartha Master Sidhartha Vs Oriental Fire and General Insurance Co. Ltd. Sumer Singh Vs Arun Jain and Oriental Fire and General Insurance Co. Ltd.
Delhi High Court · (2000) 2 ACC 8 : (2001) ACJ 2044 : (2000) 5 AD 1 : (2000) 85 DLT 544 : (2000) 54 DRJ 255
High Courts29 Feb 2000
M. Shafi Goroo Vs State
Delhi High Court · (2000) 3 AD 542 : (2000) CriLJ 2172 : (2000) 85 DLT 245 : (2000) 53 DRJ 194 : (2000) 3 RCR(Criminal) 178
Penal Code, 1860 (IPC) — Section 304
High Courts29 Feb 2000
R.K. Saxena Vs Delhi Development Authority
Delhi High Court · (2000) 5 AD 728 : (2000) 86 DLT 155 : (2000) 53 DRJ 610 : (2000) 4 RCR(Civil) 193
Constitution of India, 1950 — Article 226
High Courts29 Feb 2000
Association of Victims of Uphaar Tragedy Vs Union of India and Others
Delhi High Court · (2000) 4 AD 342 : (2000) 86 DLT 246
Constitution of India, 1950 — Article 12, 226, 32
High Courts29 Feb 2000
Jai Bhagwan and Others Vs Union of India and Another
Delhi High Court · (2000) 5 AD 440 : (2000) 4 RCR(Civil) 48
Delhi Development Act, 1957 — Section 21, 22Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 12, 2, 4, 6
High Courts29 Feb 2000
Inder Sain Sharma and Others Vs Registrar, Delhi Co-Operative Societies and Others
Delhi High Court · (2000) 5 AD 382 : (2000) 86 DLT 196 : (2000) 54 DRJ 716 : (2000) 126 PLR 48 : (2000) 4 RCR(Civil) 647
High Courts29 Feb 2000
Raj Kumar Vs Delhi Development Authority
Delhi High Court · (2000) 5 AD 302 : (2000) 86 DLT 113
High Courts28 Feb 2000
Lambert Kroger Vs State
Delhi High Court · (2000) 4 AD 507 : (2000) 85 DLT 46 : (2000) 3 RCR(Criminal) 196
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts28 Feb 2000
Noida Toll Bridge Company Ltd. Vs Kailash Devi Khanna and Another
Delhi High Court · (2000) 3 AD 834 : (2000) 3 RCR(Civil) 480
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2