High Courts17 Sept 1999
Electronic Enterprises Vs Union of India
Delhi High Court · (1999) 6 AD 777 : AIR 2000 Delhi 55 : (2000) 83 DLT 47 : (1999) 51 DRJ 485 : (2000) 1 RCR(Civil) 675
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 23 of 63
High Courts16 Sept 1999
Satya Malhotra and Others Vs Mohinder Singh Arora
Delhi High Court · (1999) 5 AD 947 : (1999) 81 DLT 627 : (2000) 52 DRJ 146
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts16 Sept 1999Allowed
International Building and Furnishing Company (Cal) Pvt. Ltd. Vs Indian Oil Corporation Limited
Delhi High Court · (1999) 82 DLT 307
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 151
High Courts16 Sept 1999
Yogesh Kant Bhageria Vs Deepak Jain
Delhi High Court · (1999) 5 AD 860 : AIR 2000 Delhi 42 : (2000) 1 CivCC 541 : (1999) 82 DLT 269 : (1999) 51 DRJ 336 : (2000) 124 PLR 40 : (2000) 1 RCR(Civil) 294
Interest Act, 1978 — Section 2
High Courts15 Sept 1999Allowed
Municipal Employees'' Union Vs Secretary (Labour), Govt. of N.C.T. of Delhi and Another
Delhi High Court · (1999) 82 DLT 854 : (2000) 52 DRJ 787
Industrial Disputes Act, 1947 — Section 2
High Courts15 Sept 1999
Anand Singh Adhikari Vs Bank of Baroda
Delhi High Court · (1999) 6 AD 199(1) : (1999) 82 DLT 639 : (2000) 85 FLR 35
High Courts15 Sept 1999
T.C. Sharma (Dr.) Vs Lt. Governor and Others
Delhi High Court · (1999) 6 AD 741 : (1999) 82 DLT 289
Constitution of India, 1950 — Article 226
High Courts15 Sept 1999
Chander Sain Jain Vs Shri Sumer Chand
Delhi High Court · (1999) 6 AD 75 : (1999) 82 DLT 394 : (1999) 51 DRJ 671
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts14 Sept 1999
Bihari Lal and Another Vs Mukesh and Others
Delhi High Court · (1999) 5 AD 858 : (1999) 82 DLT 66 : (2000) 52 DRJ 33 : (1999) RLR 526
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts14 Sept 1999
S.S. Jetley Vs Delhi Development Authority
Delhi High Court · (1999) 5 AD 741 : (1999) 81 DLT 681 : (2000) 52 DRJ 330 : (2000) 2 RCR(Civil) 71
Arbitration Act, 1940 — Section 37Limitation Act, 1963 — Article 55, 3
High Courts14 Sept 1999
Roshan Lal Vs Shri Manohar Lal
Delhi High Court · (1999) 6 AD 494 : AIR 2000 Delhi 31 : (1999) 82 DLT 426 : (1999) 51 DRJ 355 : (2000) 124 PLR 1 : (2000) 1 RCR(Civil) 345
High Courts14 Sept 1999
Frontline Enterprises Vs M/s. Chelsa Products
Delhi High Court · (2000) 2 AD 281
Arbitration and Conciliation Act, 1996 — Section 31(8), 34
High Courts13 Sept 1999
Citibank N.A. Vs Mr. Dinesh Aneja
Delhi High Court · (2000) 2 AD 242 : (2000) 3 RCR(Civil) 542
High Courts13 Sept 1999
Marriott International Inc. and Others Vs Ansal Hotels Ltd. and Another
Delhi High Court · (1999) 6 AD 340 : (1999) 82 DLT 137
Civil Procedure Code, 1908 (CPC) — Section 141, 151
High Courts13 Sept 1999
Krishna Chopra and Another Vs Smt. Raksha and Others
Delhi High Court · (1999) 6 AD 51 : (1999) 82 DLT 360
High Courts13 Sept 1999
Municipal Corporation of Delhi Vs Angoori Devi
Delhi High Court · (1999) 6 AD 201 : (1999) 82 DLT 221 : (1999) 51 DRJ 650
High Courts13 Sept 1999
Rudra Dutt Sharma Vs Shri Som Nath Ghosh
Delhi High Court · (1999) 6 AD 277 : (1999) 82 DLT 203
High Courts13 Sept 1999
Rakesh Kumar Vs State
Delhi High Court · (1999) 6 AD 129 : (2000) 83 DLT 30 : (2000) 52 DRJ 51 : (2000) 1 RCR(Criminal) 74
High Courts13 Sept 1999
Rudra Dutt Sharma Vs Smt. Shobha Ghosh and Another
Delhi High Court · (1999) 6 AD 54 : (1999) 82 DLT 201 : (1999) 51 DRJ 646