High Courts23 Dec 1999
Janet Anne Woolqar James and Others Vs Jaypee Hotel Ltd.
Delhi High Court · (2000) 1 AD 910 : (2000) 83 DLT 277 : (2000) 52 DRJ 300 : (2000) 2 RCR(Civil) 541
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 2 of 63
High Courts23 Dec 1999
Charan Singh Vs Ram Kumar Gupta, Contractor and Another
Delhi High Court · (2000) 3 AD 811
Constitution of India, 1950 — Article 226
High Courts23 Dec 1999Allowed
Brahm Prakash Vs Lt. Governor and Another
Delhi High Court · (2000) 86 DLT 405 : (2000) 56 DRJ 375 : (2001) 2 RCR(Criminal) 308
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts22 Dec 1999
R.B. Saxena Vs N.D.M.C.
Delhi High Court · (2000) 3 AD 94 : (2000) 84 DLT 843
Specific Relief Act, 1963 — Section 34
High Courts22 Dec 1999Dismissed
Sunil Sareen Vs Govt. of N.C.T. of Delhi and Another
Delhi High Court · (2000) 1 AD 977 : (2003) 115 CompCas 290 : (2000) CriLJ 2087 : (2000) 83 DLT 380 : (2000) 52 DRJ 319
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts22 Dec 1999
Pamela Manmohan Singh Vs State and Others
Delhi High Court · (2000) 3 AD 945 : (2000) 83 DLT 469 : (2000) 52 DRJ 418 : (2000) 2 RCR(Civil) 637
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts22 Dec 1999
Commissioner of Income Tax Vs Hira Lal and Sons
Delhi High Court · (2000) 242 ITR 407
Income Tax Act, 1961 — Section 37, 37(2A), 37(2B)
High Courts22 Dec 1999
P.S. Prasad and Family (HUF) Vs M/s. Bharat Bijlee Ltd.
Delhi High Court · (2000) 84 DLT 678
Civil Procedure Code Amendment Act, 1973 — Section 114, 151
High Courts22 Dec 1999
Vinay Shankar Singh Vs Manju Saroop and Others
Delhi High Court · (2000) 3 AD 447 : (2000) 84 DLT 225
Delhi Rent Control Act, 1958 — Section 14Succession Act, 1925 — Section 290
High Courts22 Dec 1999
Ramesh Kumar Vs State of Delhi
Delhi High Court · (2000) 2 AD 232 : (2000) 83 DLT 297 : (2000) 1 DMC 161 : (2000) 52 DRJ 305
High Courts22 Dec 1999
Om Prakash Nayar Vs M/s. National Productivity Council and Others
Delhi High Court · (2001) ACJ 937 : (2000) 7 AD 1208 : AIR 2000 Delhi 298
High Courts22 Dec 1999
Manoj Mohan Ghosh and Another Vs State and Another
Delhi High Court · (2000) 56 DRJ 70
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506
High Courts22 Dec 1999Dismissed
The British India Corpn. Ltd. Vs Kharaiti Ram and Others
Delhi High Court · AIR 2000 Delhi 289 : (2000) 84 DLT 799 : (2000) 56 DRJ 608 : (2000) 125 PLR 23
Trade and Merchandise Marks Act, 1958 — Section 11, 12, 18
High Courts21 Dec 1999
Ranjeet Combine Vs B.N. Khanna
Delhi High Court · (2000) 3 ARBLR 348 : (2000) 86 DLT 687
Arbitration and Conciliation Act, 1996 — Section 11, 8, 9
High Courts21 Dec 1999Dismissed
International Society for Krishna Consciousness Vs Krishan Kumar Khanna
Delhi High Court · (2000) 85 DLT 435
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 18 Rule 17A
High Courts21 Dec 1999Allowed
Tindey and Others Vs Union of India (UOI) and Another
Delhi High Court · (2000) 54 DRJ 384
Land Acquisition Act, 1894 — Section 17, 18, 4, 54, 6
High Courts21 Dec 1999
Kanwal Singh and Bihari Vs Union of India
Delhi High Court · (2000) 5 AD 594 : (2000) 3 RCR(Civil) 580
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 26(2), 28, 30, 4(3)
High Courts21 Dec 1999
Vijay Kumar Gupta and Others Vs M/s. Chander Kalan Chit Fund Pvt. Ltd. and Another
Delhi High Court · (2000) 5 AD 700 : (2000) 2 ARBLR 617 : (2000) 86 DLT 387 : (2000) 126 PLR 69
Arbitration Act, 1940 — Section 39