High Courts22 Nov 2000Allowed
Indofil Chemicals Company Vs Om Carrying Corporation and Others
Delhi High Court · AIR 2001 Delhi 106
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6
COURT ARCHIVE
Delhi High Court judgments
1,24,804 judgments · page 5,349 of 6,241
High Courts22 Nov 2000Allowed
Laxmi Narain Gupta Vs Suraj Bhan Daruka
Delhi High Court · (2002) 1 CivCC 311 : (2002) 1 RCR(Civil) 27
High Courts22 Nov 2000
Punjab Laminates Private Ltd. Vs CEGAT and CCE
Delhi High Court · (2002) 82 ECC 262
High Courts21 Nov 2000
Delhi Judicial Services Association (Regd.) Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2000) 11 DEL CK 0108
High Courts21 Nov 2000
Piyare Lal Hari Singh Vs Commissioner of Income Tax
Delhi High Court · (2001) 252 ITR 739 : (2001) 117 TAXMAN 1
Income Tax Act, 1961 — Section 145(2), 256(1), 256(2)
High Courts21 Nov 2000
R.L. Narang and M.L. Narang Vs Commissioner of Income Tax
Delhi High Court · (2001) 171 CTR 162 : (2001) 249 ITR 68 : (2001) 116 TAXMAN 384
Income Tax Act, 1961 — Section 142, 142(1), 142(2), 144, 256(1)
High Courts21 Nov 2000Allowed
Arun Kumar Jain Vs Registrar of Co-operative Societies and Others
Delhi High Court · (2001) 2 RCR(Civil) 321
High Courts21 Nov 2000
MMTC Ltd. Vs Shyam Singh Chaudhary and Others
Delhi High Court · (2000) 11 DEL CK 0073
Arbitration and Conciliation Act, 1996 — Section 34, 8
High Courts21 Nov 2000
Commissioner of Income Tax Vs Satinder Singh
Delhi High Court · (2001) 249 ITR 183 : (2001) 118 TAXMAN 852
Income Tax Act, 1961 — Section 2(1A), 256(1), 3Punjab Resumption of Jagirs Act, 1957 — Section 2(3)
High Courts21 Nov 2000
Puran Chand and Co. Vs Ganeshi Lal Tara Chand and Others
Delhi High Court · AIR 2001 Delhi 175 : (2000) 57 DRJ 300
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96Transfer of Property Act, 1882 — Section 65A
High Courts21 Nov 2000
Deen Dayal Sharma and Another Vs Upkar Chibbar
Delhi High Court · (2001) 58 DLT 195
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts21 Nov 2000Allowed
Swarna Khanna and Others Vs Delhi Development Authority
Delhi High Court · (2001) 3 RCR(Civil) 19
Constitution of India, 1950 — Article 226
High Courts21 Nov 2000
National Publishing House Vs Mr. Amit Sachdeva Mr. Amit Sachdeva Vs National Publishing House
Delhi High Court · (2001) 3 AD 21 : (2001) 90 DLT 697 : (2001) 57 DRJ 859 : (2001) 2 RAJ 270 : (2001) 3 RCR(Civil) 182
High Courts20 Nov 2000Dismissed
Punjab National Bank Vs Prem De Vastra and Others
Delhi High Court · AIR 2001 Delhi 172 : (2003) 115 CompCas 908 : (2000) 57 DRJ 349 : (2001) 2 RCR(Civil) 78
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts20 Nov 2000Dismissed
Krishna Devi and Others Vs State
Delhi High Court · (2000) 11 DEL CK 0015
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 53
High Courts20 Nov 2000
Director of Income Tax (Exemption) and Another Vs D.L.F. Qutab Enclave Complex Medical Charitable Trust
Delhi High Court · (2001) 248 ITR 41 : (2001) 115 TAXMAN 520
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Government Savings Certificate Act, 1959 — Section 2Income Tax Act, 1961 — Section 11, 11(1), 11(1A), 11(2), 11(5)
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
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