High Courts17 Nov 2000Allowed
Iqubal Begam Vs State of Delhi and Others
Delhi High Court · (2001) ACJ 2033 : (2001) 3 RCR(Criminal) 455
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 9 of 65
High Courts17 Nov 2000Allowed
Kailash Nath Vs State
Delhi High Court · (2000) 11 DEL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts17 Nov 2000Allowed
Tek Chand Vs Union of India (UOI)
Delhi High Court · (2000) 11 DEL CK 0100
Land Acquisition Act, 1894 — Section 18, 23, 54
High Courts17 Nov 2000
Raj Kumar Vs State
Delhi High Court · (2000) 11 DEL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts16 Nov 2000
Mohinder Nath and Co. Vs Delhi Development Authority
Delhi High Court · (2000) 11 DEL CK 0107
Arbitration Act, 1940 — Section 30, 33
High Courts16 Nov 2000Allowed
Management of the Associated Cement Cos. Ltd. Vs Workman, Saroj Arora
Delhi High Court · (2001) 88 FLR 914 : (2001) 1 LLJ 828
Industrial Disputes Act, 1947 — Section 36
High Courts16 Nov 2000
Urmila Kumari Vs Union of India (UOI)
Delhi High Court · AIR 2001 Delhi 109 : (2003) 56 DRJ 391
Constitution of India, 1950 — Article 226
High Courts16 Nov 2000Dismissed
Enkay Plastics Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2000) 56 DRJ 828 : (2001) 2 RCR(Civil) 721
Air (Prevention and Control of Pollution) Act, 1981 — Section 31AConstitution of India, 1950 — Article 226
High Courts15 Nov 2000Dismissed
Project Equipment and Material Company Vs Union of India (UOI) and Others
Delhi High Court · (2000) 11 DEL CK 0069
Constitution of India, 1950 — Article 226
High Courts15 Nov 2000
Rakesh Kumar Aggarwal Vs Income Tax Settlement Commission and Others
Delhi High Court · (2001) 165 CTR 177 : (2001) 114 TAXMAN 420
High Courts15 Nov 2000Allowed
Kapil Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2001) CriLJ 1154 : (2001) 75 ECC 510 : (2001) 2 RCR(Criminal) 599 : (2001) 2 RCR(Criminal) 132
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 132, 135(1)
High Courts15 Nov 2000
Chandra Estates Ltd. Vs Union of India and Others
Delhi High Court · (2001) 165 CTR 98
High Courts13 Nov 2000Dismissed
Essar Steel Ltd. Vs Union of India (UOI)
Delhi High Court · (2001) 128 ELT 353
Central Sales Tax Act, 1956 — Section 8(2)Constitution of India, 1950 — Article 1(8), 19, 21, 24, 245Customs Act, 1962 — Section 12, 14, 14(1), 14(1A), 156(2)
High Courts13 Nov 2000
Stic Travels (P) Ltd. Vs Ethiopian Airlines
Delhi High Court · (2001) 58 DRJ 119
Arbitration Act, 1940 — Section 10
High Courts10 Nov 2000Dismissed
Rajiv Nag Vs Quality Assurance Institute (India) Ltd.
Delhi High Court · (2001) 106 CompCas 262 : (2000) 57 DRJ 32
Companies Act, 1956 — Section 113(3), 173, 41
High Courts09 Nov 2000
Mehta Brothers and Others Vs Bank of India and Another
Delhi High Court · (2000) 11 DEL CK 0097
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Nov 2000
Lakshmi Steels Vs Union of India (UOI)
Delhi High Court · (2002) 141 ELT 318
Central Excises and Salt Act, 1944 — Section 11, 11AC, 35F, 35KConstitution of India, 1950 — Article 226
High Courts09 Nov 2000
Hidrive Finance Ltd. Vs Appropriate Authority and Others
Delhi High Court · (2001) 165 CTR 90
High Courts09 Nov 2000Dismissed
Madan Lal (deceased) Legal heirs and Others Vs Ram Parshad and Another
Delhi High Court · (2000) 55 DRJ 856
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 7, 8Government of India Act, 1935 — Section 42
High Courts08 Nov 2000
Shilps Impex Vs Union of India (UOI) and Another
Delhi High Court · (2000) 55 DRJ 820 : (2001) 73 ECC 46 : (2001) 128 ELT 54
Customs Act, 1962 — Section 111, 150, 23