COURT ARCHIVE

Delhi High Court judgments, 1999

1,256 judgments · page 10 of 63

High Courts22 Nov 1999

Bharat Heavy Electricals Ltd. Vs Indian Overseas Bank and Another

Delhi High Court · (2000) 1 AD 897 : (2000) 1 ARBLR 311 : (2000) 83 DLT 305 : (2000) 2 RCR(Civil) 577

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts22 Nov 1999

Gyan Chand Kotia Vs Indian Renewable Energy Development Agency Ltd. (Ireda)

Delhi High Court · (2000) 2 AD 415 : (2000) 99 CompCas 517 : (2000) 83 DLT 447

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High Courts22 Nov 1999

KLG Systel Ltd. Vs Fujitsu ICIM Ltd.

Delhi High Court · (2000) 84 DLT 54 : (2000) 56 DRJ 164 : (2000) 124 PLR 61

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(2), Order 5 Rule 17

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High Courts22 Nov 1999

Sukhi Devi and Another Vs The Delhi Vidyut Board and Others

Delhi High Court · (2000) 1 AD 596 : (2000) 83 DLT 358 : (2000) 52 DRJ 355

Constitution of India, 1950 — Article 226

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High Courts22 Nov 1999

Richa Bhasin Vs Commissioner of Police and Others

Delhi High Court · (2000) 3 AD 212 : (2000) 84 DLT 190 : (2000) 52 DRJ 803 : (2000) 4 RCR(Civil) 67

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High Courts22 Nov 1999

Ramji Singh Vs State

Delhi High Court · (2000) 1 AD 1000

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts22 Nov 1999

Harbanslal Bhayana and Sons Vs U.O.I. and Another

Delhi High Court · (2000) 1 AD 972 : (2000) 52 DRJ 308

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 30, 33

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High Courts22 Nov 1999

Ramni Sehgal Vs Sh. A.M. Siddiqui

Delhi High Court · (2000) 1 AD 367 : (1999) 82 DLT 990

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High Courts22 Nov 1999

Arvind Kumar and Another Vs Sukhbir Sharma

Delhi High Court · (2000) 1 AD 720

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120

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High Courts22 Nov 1999

Raghubir Singh Vs State

Delhi High Court · (2000) 1 AD 722 : (2000) 83 DLT 189

Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 13, 3, 4, 5

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High Courts19 Nov 1999

Lal Khemani Vs Union of India

Delhi High Court · (2000) 1 AD 246 : (1999) 82 DLT 641 : (1999) 51 DRJ 736

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High Courts19 Nov 1999

Om Parkash Vs Food Corporation of India

Delhi High Court · (2000) 1 AD 694 : (1999) 82 DLT 946

Constitution of India, 1950 — Article 226

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High Courts19 Nov 1999

Bhagat Construction (P) Limited Vs Delhi Development Authority and Others

Delhi High Court · (2000) 56 DRJ 602

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High Courts18 Nov 1999Allowed

Shri Mahender Singh Vs Municipal Corporation of Delhi

Delhi High Court · (1999) 82 DLT 840

Constitution of India, 1950 — Article 226

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High Courts18 Nov 1999

Katari Engineers and Consultants Vs National Airport Authority and Another

Delhi High Court · (2000) 2 AD 77 : (2000) 83 DLT 222 : (2000) 52 DRJ 289 : (2000) 3 RCR(Civil) 13

Arbitration and Conciliation Act, 1996 — Section 20

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High Courts18 Nov 1999

National Insurance Co. Ltd. Vs Shri Chhotu Ram and Others

Delhi High Court · (2000) 2 ACC 30 : (2000) 5 AD 455 : (2000) 85 DLT 432 : (2000) 54 DRJ 70 : (2000) 87 FLR 1005

Workmens Compensation Act, 1923 — Section 3, 4A(3)

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High Courts18 Nov 1999

M/s. Ashoka Dresses (Regd.) Vs M/s. Bonn''S Shirts and Others

Delhi High Court · (2000) 5 AD 916 : (2000) 56 DRJ 580

Trade and Merchandise Marks Act, 1958 — Section 109(2), 18, 19, 20

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High Courts18 Nov 1999

Mahinder Singh Vs Municipal Corporation of Delhi

Delhi High Court · (2000) 2 AD 336 : (1999) 82 DLT 816 : (2000) 52 DRJ 109

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High Courts17 Nov 1999

Laxman and Others Vs State

Delhi High Court · (2000) 1 AD 74 : (1999) 82 DLT 765

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts17 Nov 1999

Steel Authority of India Ltd. Vs M/s. Feegrade and Co. Pvt. Ltd.

Delhi High Court · (2000) 1 AD 953 : (2000) 83 DLT 236 : (2000) 52 DRJ 340 : (2000) 3 RCR(Civil) 114

Arbitration and Conciliation Act, 1996 — Section 9

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