COURT ARCHIVE

Delhi High Court judgments

1,24,782 judgments · page 5,354 of 6,240

High Courts17 Oct 2000

Hotz Hotels Pvt. Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2001) 164 CTR 319 : (2000) 164 CTR 319 : (2001) 248 ITR 647 : (2001) 118 TAXMAN 94

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 14, 154, 256(1), 41(2), 71

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High Courts17 Oct 2000Allowed

Delhi Development Authority and Others Vs Inderjit

Delhi High Court · (2001) 3 RCR(Civil) 45

Delhi Development Act, 1957 — Section 43, 44

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High Courts17 Oct 2000

M/s. Stride Properties India Pvt. Ltd. Vs D.D.A. and Another

Delhi High Court · (2000) 10 DEL CK 0024

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High Courts17 Oct 2000

The Bank of Rajasthan Ltd. Vs Sh. Pala Ram Gupta and Another

Delhi High Court · AIR 2001 Delhi 58 : (2001) 2 CivCC 209 : (2000) 57 DRJ 863 : (2002) 1 RCR(Civil) 102

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 8 Rule 6(2)Contract Act, 1872 — Section 23Court Fees Act, 1870 — Article 1

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High Courts16 Oct 2000Dismissed

Baljeet Singh Vs Election Commission of India and Others

Delhi High Court · AIR 2001 Delhi 1

Conduct of Elections Rules, 1961 — Rule 2Constitution of India, 1950 — Article 173, 188, 84, 99General Clauses Act, 1897 — Section 3(56)

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High Courts12 Oct 2000Dismissed

BRINDCO SALES LTD. Vs APPROPRIATE AUTHORITY and Others

Delhi High Court · (2001) 164 CTR 148

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High Courts12 Oct 2000

Commissioner of Wealth Tax Vs Begam Brigees Zahoor Qasim and Others

Delhi High Court · (2001) 171 CTR 160 : (2001) 248 ITR 482 : (2001) 118 TAXMAN 518

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High Courts12 Oct 2000

Brindco Sales Ltd. Vs Appropriate Authority and Others

Delhi High Court · (2001) 3 AD 649 : (2000) 164 CTR 148 : (2001) 57 DRJ 129 : (2001) 248 ITR 465 : (2000) 113 TAXMAN 551

Constitution of India, 1950 — Article 226, 227, 32Income Tax Act, 1961 — Section 269UA, 269UC, 269UC(3), 269UC(4), 269UD

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High Courts12 Oct 2000

Ripen Kumar Vs Department of Customs

Delhi High Court · (2001) CriLJ 1288 : (2000) 72 ECC 722 : (2001) 94 ECR 609

Criminal Procedure Code, 1973 (CrPC) — Section 244Customs Act, 1962 — Section 135(1)Gold (Control) Act, 1968 — Section 85

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High Courts11 Oct 2000

K.S. Singh (Dr.) Vs Union of India and Others

Delhi High Court · (2000) 7 AD 1006 : (2000) 88 DLT 381 : (2000) 57 DRJ 22

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High Courts10 Oct 2000Dismissed

Groheven Tradex Private Limited Vs Union of India (UOI) and Others

Delhi High Court · AIR 2001 Delhi 37 : (2000) 57 DRJ 114

Civil Procedure Code, 1908 (CPC) — Section 15Constitution of India, 1950 — Article 226

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High Courts08 Oct 2000

Asian Hotels Limited Vs Asian Hotels Employees Union and Others

Delhi High Court · (2000) 84 FLR 359 : (2000) 1 LLJ 641

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High Courts29 Sept 2000

Madan Stores (P) Ltd. Vs Regional Manager, Indian Petro Chemicals Corpn. Ltd and Others

Delhi High Court · (2001) 1 ARBLR 127

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts29 Sept 2000

Guruman Construction Corporation Vs Municipal Corporation of Delhi

Delhi High Court · (2000) 55 DRJ 848 : (2001) 4 RCR(Civil) 397

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts29 Sept 2000Dismissed

Bharat Heavy Electricals Ltd. Vs C.N. Garg and Others

Delhi High Court · (2000) 3 ARBLR 674 : (2001) 3 RCR(Civil) 56

Arbitration and Conciliation Act, 1996 — Section 13

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High Courts29 Sept 2000Allowed

S.C. Kohli and Others Vs M.C.D. and Others

Delhi High Court · (2000) 09 DEL CK 0113

Constitution of India, 1950 — Article 226

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High Courts29 Sept 2000

Babu Lal Sharma Vs Union of India (UOI)

Delhi High Court · (2000) 09 DEL CK 0102

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts29 Sept 2000

Palinder Singh Bedi Vs The National Rifle Association of India and Another

Delhi High Court · (2001) 59 DRJ 463

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 151

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High Courts29 Sept 2000Dismissed

Delhi Development Authority Vs Anant Raj Agencies

Delhi High Court · (2000) 09 DEL CK 0082

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13

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High Courts29 Sept 2000

ICM Engineering Workers Union Vs Union of India and Others

Delhi High Court · (2000) 7 AD 1037 : (2001) 89 DLT 529 : (2000) 56 DRJ 851 : (2001) 1 LLJ 1127

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