High Courts17 Nov 1999
Kishan Lal Vs State
Delhi High Court · (2000) 1 AD 745 : (2000) 83 DLT 42 : (2000) 56 DRJ 83
Penal Code, 1860 (IPC) — Section 376, 377, 506
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 11 of 63
High Courts16 Nov 1999
Kochhar Construction Works Vs Delhi Development Authority and Another
Delhi High Court · (2000) 1 AD 939 : (2000) 83 DLT 257 : (2000) 52 DRJ 292 : (2000) 2 RCR(Civil) 700
Arbitration Act, 1940 — Section 14
High Courts16 Nov 1999
Santosh Malik Vs Shri Maharaj Krishan and Another
Delhi High Court · (2000) 1 AD 96 : (1999) 82 DLT 862 : (2000) 52 DRJ 120
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a), Order 7 Rule 11(d)
High Courts16 Nov 1999
Thisa India (Pvt.) Limited and Others Vs Central Bureau of Investigaition
Delhi High Court · (2000) 1 AD 353 : (1999) 82 DLT 813
Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts16 Nov 1999
Shilpa Chawla Vs University of Delhi and Others
Delhi High Court · (2000) 84 DLT 142 : (2000) 56 DRJ 378
Constitution of India, 1950 — Article 226
High Courts16 Nov 1999
Indu Rai and Another Vs I.S. Bajaj
Delhi High Court · (2000) 1 AD 656 : (1999) 82 DLT 880
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts16 Nov 1999
Dhanpat Rai Jain Vs The State (C.B.I.)
Delhi High Court · (2000) 1 AD 445
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts16 Nov 1999
Debikay Sales Pvt. Ltd. Vs Prapti Traders P. Ltd.
Delhi High Court · (2000) 1 AD 385 : (1999) 82 DLT 865 : (2000) 124 PLR 11 : (2000) 2 RCR(Civil) 353
High Courts16 Nov 1999
Ram Lal Sachdev Vs Smt. Sneh Sinha
Delhi High Court · (2000) 1 AD 217 : AIR 2000 Delhi 92 : (2000) 83 DLT 141
High Courts16 Nov 1999
Santosh Mehrotra Vs Mr. Satish Mehra
Delhi High Court · (2000) 1 AD 173 : (2000) 52 DRJ 22
High Courts16 Nov 1999
R.S. Tuteja (Ex. Capt.) Vs Lt. Col. Chandra Prakash (Retd.) and Another
Delhi High Court · (2000) 1 AD 176 : (1999) 82 DLT 768 : (2000) 52 DRJ 105
High Courts16 Nov 1999
Fateh Mohd. @ Fateh Vs Union of India and Another
Delhi High Court · (2000) 1 AD 448
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts16 Nov 1999
Ram Partap Sharma Vs Smt. Rukmani Devi
Delhi High Court · (2000) 1 AD 458 : (1999) 82 DLT 878 : (2000) 124 PLR 13
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts16 Nov 1999
Tarapore and Company, Madras Vs Union of India and Others
Delhi High Court · (2000) 1 AD 632 : (2000) 1 ARBLR 126 : (1999) 82 DLT 772
High Courts15 Nov 1999
Dhansi Ram and Sons Vs Shri Sunil Bajaj
Delhi High Court · (2000) 4 AD 835
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Nov 1999
Harinder Anand Vs D.D.A.
Delhi High Court · (2000) 1 AD 917 : (2000) 83 DLT 391 : (2000) 52 DRJ 369 : (2000) 2 RCR(Civil) 640
Arbitration and Conciliation Act, 1996 — Section 30, 33
High Courts15 Nov 1999
S.R. Goel and Another Vs D.D.A. and Another
Delhi High Court · (2000) 52 DRJ 713
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts15 Nov 1999
B.K. Verma Vs Raghunath Rai Kapoor
Delhi High Court · (2000) 1 AD 591 : (2000) 83 DLT 353
Delhi Rent Control Act, 1958 — Section 14(1)