High Courts27 Nov 2000
P.N. Kohli and Another Vs State and Another
Delhi High Court · (2000) 11 DEL CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 34, 39Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 7 of 65
High Courts27 Nov 2000
Commissioner of Income Tax Vs Mahalakshmi Sugar Mills Co. Ltd.
Delhi High Court · (2001) 1 AD 599 : (2001) 249 ITR 90 : (2001) 114 TAXMAN 514
Income Tax Act, 1961 — Section 256(1), 41(2)Pepsu Requisitioning and Acquisition of Immovable Property Act, 1954 — Section 8(2)
High Courts27 Nov 2000
Schneider Electric Industries S.A. Vs Telemecanique and Controls (India) Ltd.
Delhi High Court · (2000) 56 DRJ 539
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 151
High Courts27 Nov 2000
Commissioner of Income Tax Vs Hari Krishan Gupta
Delhi High Court · (2001) 117 TAXMAN 214
High Courts27 Nov 2000Dismissed
Ram Jethmalani Vs Subramaniam Swamy
Delhi High Court · (2000) 11 DEL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 151Commissions of Inquiry Act, 1952 — Section 6
High Courts24 Nov 2000Dismissed
Abdul Gaffar Vs Delhi Development Authority
Delhi High Court · (2001) 3 AD 192 : (2001) 90 DLT 330 : (2001) 58 DRJ 48 : (2001) RLR 249
Arbitration and Conciliation Act, 1996 — Section 11, 7, 7(4)
High Courts24 Nov 2000
Rakesh Kumar Vs All India Institute of Medical Science and Others
Delhi High Court · (2001) 58 DRJ 148 : (2001) 2 RCR(Civil) 597
Constitution of India, 1950 — Article 226
High Courts24 Nov 2000Allowed
Marine Container Services (South) Pvt. Ltd. Vs Atma Steels Ltd.
Delhi High Court · (2000) 11 DEL CK 0034
Arbitration and Conciliation Act, 1996 — Section 11(3)
High Courts24 Nov 2000Dismissed
Ex. Hav. Dharam Singh Vs Union of India (UOI) and Another
Delhi High Court · (2000) 11 DEL CK 0026
Central Civil Services (Pension) Rules, 1972 — Rule 19, 19(1)Constitution of India, 1950 — Article 226
High Courts24 Nov 2000
Rajneesh Kumar Singhal Vs The State (National Capital Territory of Delhi)
Delhi High Court · (2001) 2 AD 37 : (2001) CriLJ 1192 : (2001) 89 DLT 511 : (2001) 57 DRJ 411 : (2001) 2 RCR(Criminal) 123
Penal Code, 1860 (IPC) — Section 302, 306, 34, 342, 498A
High Courts23 Nov 2000
National Insurance Company Limited Vs Poonam and Others
Delhi High Court · (2001) 59 DRJ 149
Motor Vehicles Act, 1988 — Section 10
High Courts23 Nov 2000Allowed
R.P. Bhasin and Others Vs D.K. Tyagi and Others
Delhi High Court · (2000) 11 DEL CK 0099
High Courts23 Nov 2000
Bhatia Apartments (Pvt.) Ltd. Vs Union of India and Others
Delhi High Court · (2002) 172 CTR 277 : (2001) 252 ITR 244 : (2003) 128 TAXMAN 585
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Income Tax Act, 1961 — Section 2(47), 269(1), 269(2), 269A, 269ABIncome Tax Rules, 1962 — Rule 48L, 48L(2)
High Courts23 Nov 2000Dismissed
S.K. Srivastava Vs All India Institute of Medical Sciences and Others
Delhi High Court · AIR 2001 Delhi 282 : (2000) 57 DRJ 774 : (2001) 4 RCR(Civil) 92
Telegraph Act, 1885 — Section 4
High Courts23 Nov 2000
Narinder Makhija Vs Survir Sales Corpn.
Delhi High Court · (2000) 11 DEL CK 0080
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts23 Nov 2000
Vivekanand Pratisthan Parishad Vs Delhi Development Authority
Delhi High Court · AIR 2001 Delhi 104 : (2000) 57 DRJ 255 : (2001) 3 RCR(Civil) 99
Delhi Development Act, 1957 — Section 21
High Courts23 Nov 2000Allowed
P. Sridhar Vs Union of India (UOI) and Others
Delhi High Court · (2001) 58 DRJ 220
Constitution of India, 1950 — Article 226
High Courts23 Nov 2000Dismissed
Nandram and Others Vs Union of India (UOI) and Others
Delhi High Court · (2000) 11 DEL CK 0022
Land Acquisition Act, 1894 — Section 12Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2
High Courts23 Nov 2000Dismissed
Gopali Devi and Another Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2000) 11 DEL CK 0020
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts23 Nov 2000
Anmol Solvex Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Delhi High Court · (2000) 11 DEL CK 0018
Constitution of India, 1950 — Article 226