High Courts15 Feb 2000Allowed
Ashish Enterprises Vs Union of India (UOI)
Delhi High Court · (2000) 118 ELT 331
Imports and Exports (Control) Act, 1947 — Section 4I(1), 4I(i)(a)
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 56 of 65
High Courts15 Feb 2000
Sudhir Singhal Vs Neeta Singhal
Delhi High Court · (2000) 3 AD 325 : AIR 2001 Delhi 116 : (2000) 85 DLT 419 : (2000) 2 DMC 33 : (2000) 52 DRJ 700 : (2000) 125 PLR 43 : (2000) 3 RCR(Civil) 635
High Courts15 Feb 2000Allowed
Ashish Enterprises Vs Union of India (UOI) and Another
Delhi High Court · (2000) 69 ECC 42
High Courts15 Feb 2000
Om Parkash Sharma and Another Vs National Capital Territory of Delhi and Others Scooters India Limited Vs Presiding Officer, Labour Court No. 3, Delhi and Others
Delhi High Court · (2000) 4 AD 181 : (2000) 86 DLT 533 : (2000) 54 DRJ 142
High Courts15 Feb 2000
Ms. Gurcharan Kaur and Another Vs Shri Raja Ram and Another
Delhi High Court · (2001) ACJ 1200 : (2001) 3 AD 19 : (2001) 90 DLT 180
High Courts15 Feb 2000
Krishan Lal Vs Mishri Lal Maurya and Another
Delhi High Court · (2000) 6 AD 105 : (2000) 85 DLT 254
High Courts15 Feb 2000
Modi Korea Telecommunications Ltd. Vs Deptt. of Telecommunications
Delhi High Court · (2000) 3 AD 101 : (2001) 1 RAJ 289
High Courts14 Feb 2000
Modern Food Industries (India) Ltd. Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2000) 3 AD 764 : (2000) 53 DRJ 481 : (2000) 85 FLR 493
Constitution of India, 1950 — Article 226
High Courts14 Feb 2000
Bhisham Mirani and Others Vs Union of India and Others
Delhi High Court · (2000) 3 AD 828
Constitution of India, 1950 — Article 226
High Courts14 Feb 2000
Commissioner of Income Tax Vs Seth Talwar and Co.
Delhi High Court · (2000) 243 ITR 190
High Courts14 Feb 2000
Commissioner of Income Tax Vs D.S. Bist and Sons
Delhi High Court · (2000) 243 ITR 179 : (2001) 117 TAXMAN 642
High Courts14 Feb 2000
Damodar Prasad Pankaj Vs National Backward Classes Finance and Devp Corpn. and Others
Delhi High Court · (2000) 3 AD 927 : (2000) 53 DRJ 367
Constitution of India, 1950 — Article 226
High Courts14 Feb 2000
Bhakta Bahadur Chhetri Vs Union of India and Others
Delhi High Court · (2000) 4 AD 439
Army Act, 1950 — Section 106, 20(3)Constitution of India, 1950 — Article 226
High Courts14 Feb 2000
Ram Niwas Jain Vs Bimal Prasad Jain
Delhi High Court · (2000) 4 AD 442 : (2000) 85 DLT 316
Delhi Rent Control Act, 1958 — Section 14(1), 39
High Courts14 Feb 2000
Ajay Kumar and Others Binesh Kumar Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2000) 3 AD 15 : (2000) 85 DLT 330 : (2000) 5 SLR 59
High Courts11 Feb 2000Allowed
Lalli Enterprises Vs Dharam Chand and Sons
Delhi High Court · (2002) 100 DLT 20 : (2003) 26 PTC 239
High Courts11 Feb 2000
Lalli Enterprises Vs M/s. Dharma Chand and Sons
Delhi High Court · (2000) 5 AD 218 : (2000) 2 ARBLR 173 : (2000) 85 DLT 476 : (2000) 3 RCR(Civil) 490
High Courts11 Feb 2000
UCO Bank Vs Shri Ashok Kumar Mongia
Delhi High Court · (2000) 3 AD 107 : (2000) 84 DLT 579 : (2000) 53 DRJ 252 : (2000) 86 FLR 85 : (2000) 2 LLJ 404 : (2000) 4 SLR 74
High Courts11 Feb 2000
Lal Chand Vs Secretary (Labour) and Another
Delhi High Court · (2000) 3 AD 715 : (2000) 85 DLT 303
Constitution of India, 1950 — Article 226
High Courts11 Feb 2000
Mardan Singh Vs D.T.C. and Another
Delhi High Court · (2000) 3 AD 767 : (2000) 87 FLR 122
Constitution of India, 1950 — Article 226