High Courts15 Mar 2000
Indian Container Leasing Company Vs M/s. Kochar Freight Carries (P) Ltd.
Delhi High Court · (2000) 5 AD 703 : (2000) 86 DLT 173 : (2000) 126 PLR 36
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 5,357 of 6,208
High Courts15 Mar 2000
G.L. Pahwa Vs The Chairman, The New India Assurance Company Limited
Delhi High Court · (2000) 3 AD 922 : (2000) 85 DLT 294 : (2000) 53 DRJ 810 : (2000) 85 FLR 730 : (2000) 2 LLJ 114
Constitution of India, 1950 — Article 226
High Courts15 Mar 2000
Deo Sunder Jha and Others Vs Union of India and Others Rameshwar Singh, Dilip Singh and Others Vs Food Corporation of India and Others
Delhi High Court · (2000) 4 AD 194 : (2000) 86 DLT 616 : (2000) 54 DRJ 6 : (2000) 87 FLR 371 : (2000) 2 LLJ 951
High Courts15 Mar 2000
Municipal Employees'' Union Vs The P.O. Industrial Tribunal No.1 and Another
Delhi High Court · (2000) 03 DEL CK 0031
High Courts14 Mar 2000
Sanjay Paper and Chemical Industries Ltd. Vs Union of India and Another
Delhi High Court · (2000) 85 DLT 790 : (2000) 54 DRJ 27 : (2000) 126 PLR 1 : (2000) 4 RCR(Civil) 615
Arbitration Act, 1940 — Section 32, 33
High Courts14 Mar 2000
Commissioner of Income Tax Vs Chemical and Metallurgical Design Co. Ltd.
Delhi High Court · (2000) 111 TAXMAN 392
Finance Act, 1974 — Section 17Income Tax Act, 1961 — Section 80M, 80O, 85
High Courts14 Mar 2000
JYOTSNA HOLDINGS (P) LTD. Vs DESIGNATED AUTHORITY UNDE THE KAR VIVAD SAMADHAN SCHEME
Delhi High Court · (2000) 160 CTR 95
High Courts14 Mar 2000
Jyotsna Holdings Pvt. Ltd. Vs Designated Authority under the Kar Vivad Samadhan Scheme
Delhi High Court · (2000) 4 AD 461 : (2000) 53 DRJ 696 : (2000) 243 ITR 246 : (2000) 110 TAXMAN 105
Constitution of India, 1950 — Article 226Finance Act, 1960 — Section 156, 215Income Tax Act, 1961 — Section 220, 87
High Courts14 Mar 2000
Delhi Tourism and Transportation Devp. Corpn. Ltd. (D.T.T.D.C.) Vs Leman International (P.) Ltd.
Delhi High Court · (2000) 4 AD 271 : (2000) 86 DLT 53 : (2000) 126 PLR 30
High Courts14 Mar 2000
Commissioner of Income Tax (Delhi-I) Vs M/s. Goodyear India Limited
Delhi High Court · (2000) 161 CTR 359 : (2000) 53 DRJ 324 : (2000) 243 ITR 239 : (2000) 110 TAXMAN 59
Income Tax Act, 1961 — Section 256(2), 41(1)
High Courts13 Mar 2000
Pradeep Anand Vs I.T.C. Ltd. and Others
Delhi High Court · (2000) 3 AD 965
Arbitration Act, 1940 — Section 14, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Mar 2000
A.R. Neelayadakshni Vs University of Delhi
Delhi High Court · (2000) 5 AD 489 : (2000) 86 DLT 327
Constitution of India, 1950 — Article 226
High Courts13 Mar 2000
State Vs Siddarth Vashisth and Manu Sharma and Others and Raja Chopra v. State and Amar Deep Singh Gill v. State and Vikas Yadav v. State
Delhi High Court · (2001) 3 AD 829 : (2001) CriLJ 2404 : (2001) 90 DLT 548
High Courts11 Mar 2000Dismissed
Kamal Nayan and Another Vs Hem Parkash
Delhi High Court · (2000) 03 DEL CK 0008
High Courts10 Mar 2000
Union of India and Others Vs N.N. Mishra
Delhi High Court · (2000) 3 AD 678 : (2000) 85 DLT 156
Central Reserve Police Force Rules, 1955 — Rule 90
High Courts10 Mar 2000
Simplex Concrete Piles (India) Ltd. Vs National Projects Construction Corpn. Ltd.
Delhi High Court · (2000) 85 DLT 738 : (2000) 54 DRJ 497 : (2000) 126 PLR 5
High Courts10 Mar 2000
Dhanvir and Others Vs The State
Delhi High Court · (2000) 3 AD 1012 : (2000) 2 CCR 413 : (2000) 85 DLT 711 : (2000) 53 DRJ 632
High Courts10 Mar 2000
Rameshwar Dayal Vs Delhi Development Authority
Delhi High Court · (2000) 5 AD 459 : (2000) 54 DRJ 245
Constitution of India, 1950 — Article 226
High Courts10 Mar 2000
Naresh Jhanji (M/s. N.N. and Co.) Vs Jugal Kishore and Another
Delhi High Court · (2000) 4 AD 589 : (2000) 54 DRJ 174
Civil Procedure Code, 1908 (CPC) — Section 144, 151