High Courts13 Oct 1999
Satish Kumar Vs Union of India and Others
Delhi High Court · (2000) 3 AD 222 : (2000) 84 DLT 169 : (2000) 53 DRJ 413
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 16 of 63
High Courts13 Oct 1999
Jyoti Limited Vs M/s. Uee Electrical Engineers Private Limited.
Delhi High Court · (1999) 6 AD 381
High Courts13 Oct 1999
Nellicka Cane Corporation Vs State Trading Corporation of India Ltd. and Another
Delhi High Court · (1999) 6 AD 785 : (1999) 82 DLT 396 : (1999) 51 DRJ 518
High Courts13 Oct 1999
Kuldip Singh Vs Narcotics Control Bureau
Delhi High Court · (1999) 6 AD 245 : (1999) 82 DLT 237 : (1999) 51 DRJ 401 : (2000) 1 RCR(Criminal) 244
High Courts13 Oct 1999
Mewa Ram Vs State
Delhi High Court · (1999) 6 AD 787 : (2000) CriLJ 114 : (1999) 82 DLT 263 : (1999) 51 DRJ 423
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts12 Oct 1999
Satya Pal Vs Union of India (UOI) and Another
Delhi High Court · (2000) 84 FLR 352 : (2000) 3 LLJ 1626
Industrial Disputes Act, 1947 — Section 10(1)
High Courts12 Oct 1999
Airport Authority of India Vs Shri Kanwar Singh Yadav
Delhi High Court · (2000) 1 AD 57 : (1999) 82 DLT 546 : (1999) 51 DRJ 684 : (2000) 124 PLR 23 : (2000) 2 RCR(Civil) 267
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts12 Oct 1999
H.K. Mody (Deceased) through Lrs. Vs K.D. Sharma
Delhi High Court · (1999) 82 DLT 537 : (2000) 124 PLR 18 : (2000) 2 RCR(Civil) 586
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 6 Rule 17, Order 7 Rule 11, 11Easements Act, 1882 — Section 60Limitation Act, 1963 — Section 14
High Courts12 Oct 1999
D.S. Balhara (Lt. Commander) Vs Union of India and Others
Delhi High Court · (2000) 1 AD 339 : (1999) 82 DLT 832
High Courts12 Oct 1999
Prakash Industries Limited Vs Raunaq Finance Limited
Delhi High Court · (2000) 3 AD 334 : (2000) 52 DRJ 643
High Courts12 Oct 1999
Mohinder Kumar Vs Shri Bhim Sain and Others
Delhi High Court · (1999) 6 AD 676 : (1999) 82 DLT 800
Court Fees Act, 1870 — Section 7Specific Relief Act, 1963 — Section 34
High Courts12 Oct 1999
Nath Oil Compay and Others. Vs Smt. Kailash Rani Kapoor and Others.
Delhi High Court · (2000) 1 AD 369 : (1999) 82 DLT 936
High Courts12 Oct 1999
Parveen Suri and Another Vs Shri Gur Har Narender Singh
Delhi High Court · (1999) 6 AD 528 : (1999) 82 DLT 362 : (2000) 52 DRJ 69
High Courts12 Oct 1999
V.P. Sharma Vs POLC-X and Others
Delhi High Court · (2000) 1 AD 204 : (1999) 82 DLT 909 : (2000) 84 FLR 820 : (2000) 2 SLJ 187
High Courts12 Oct 1999
R.K. Aneja Vs Delhi Development Authority and Others
Delhi High Court · (2000) 2 AD 354 : (2000) 1 ARBLR 214
High Courts11 Oct 1999
Commissioner of Income Tax Vs Tirath Ram Ahuja Ltd.
Delhi High Court · (2000) 242 ITR 646 : (2003) 128 TAXMAN 516
Income Tax Act, 1961 — Section 256, 32AB, 32AB(1)
High Courts11 Oct 1999
State Vs Ravi @ Munna Ravi @ Munna and Chandrika Vs The State
Delhi High Court · (2000) 1 AD 222 : (2000) CriLJ 1125 : (1999) 82 DLT 730 : (2000) 52 DRJ 77
High Courts11 Oct 1999
Brahm Kaur Vs Secretary (Labour) Govt. of NCT, Delhi and another
Delhi High Court · (2000) 1 AD 120 : (2000) 52 DRJ 1
High Courts11 Oct 1999
Kamla Devi and Another Vs Govt. of National Capital Territory of Delhi and Others
Delhi High Court · (2000) 3 AD 474 : (2000) CriLJ 4867 : (2000) 84 DLT 348 : (2000) 53 DRJ 101 : (1999) 2 ILR Delhi 450
Constitution of India, 1950 — Article 21, 226