High Courts17 Dec 1999
Shashi Bhandari and Another Vs State and Another
Delhi High Court · (2000) 1 AD 508 : (2000) 52 DRJ 759
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 504, 506
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 4 of 63
High Courts17 Dec 1999
T. Sekharan Vs Rajat Jain and Others
Delhi High Court · (2000) 2 AD 257 : (2000) 83 DLT 387 : (2000) 52 DRJ 424 : (2000) 2 RCR(Civil) 703
High Courts16 Dec 1999
K.P.G. Nair Vs M/s. Jindal Menthol India Limited
Delhi High Court · (2000) 1 AD 857 : (2000) 99 CompCas 519 : (2000) CriLJ 1213
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Dec 1999
Pearl Polymers Ltd. Vs Scorpian Business (India) Ltd.
Delhi High Court · (2000) 3 AD 819 : (2000) 83 DLT 427
High Courts16 Dec 1999
Kochar Construction Works Vs DDA and Another
Delhi High Court · (2000) 52 DRJ 755
Arbitration Act, 1940 — Section 30, 33
High Courts16 Dec 1999
Kochar Construction Works Vs D.D.A. and Another
Delhi High Court · (2000) 52 DRJ 755 : (2000) 3 RCR(Civil) 57
High Courts15 Dec 1999
Ruiz Guerrero Dolores Vs Customs
Delhi High Court · (2000) 1 AD 921 : (2000) 83 DLT 191 : (2000) 69 ECC 352
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 28, 50
High Courts15 Dec 1999
V. Ramesh Babu (Dr.) Vs University of Delhi
Delhi High Court · (1999) 12 DEL CK 0122
High Courts15 Dec 1999
Kusum Sanghi and Others Vs Shri Raj Kishan Das
Delhi High Court · (2000) 1 AD 810 : (2000) 83 DLT 327 : (2000) 52 DRJ 604 : (2001) 2 RCR(Criminal) 462 : (2001) 1 RCR(Rent) 475
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts15 Dec 1999
Budh Singh Vs Delhi Vidyut Board and Another
Delhi High Court · (2000) 3 AD 932 : (2000) 83 DLT 572 : (2000) 52 DRJ 401
Constitution of India, 1950 — Article 226
High Courts14 Dec 1999
Smt. Pushpa Devi Vs Smt. Bimla Devi and Others
Delhi High Court · (2000) 2 AD 404
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 16A, Order 26 Rule 2Constitution of India, 1950 — Article 225
High Courts14 Dec 1999
Mussafar Shah Vs M.M.T.C. and Another
Delhi High Court · (2000) 2 AD 240 : (2000) 83 DLT 514 : (2000) 52 DRJ 524 : (2000) 124 PLR 76
High Courts14 Dec 1999
Pushpa Devi Vs Smt. Bimla Devi and Others
Delhi High Court · AIR 2000 Delhi 141 : (2000) 52 DRJ 437 : (2000) 2 RCR(Civil) 557
High Courts12 Dec 1999Dismissed
Kanda Swami and Another Vs Presiding Officer, Industrial Tribunal No. III and Another
Delhi High Court · (2001) 3 LLJ 396
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 9A
High Courts10 Dec 1999
Vinod Kumar Sharma Vs Union of India and Others
Delhi High Court · (2000) 2 AD 470 : (2000) 83 DLT 497
Arbitration and Conciliation Act, 1996 — Section 30
High Courts10 Dec 1999
Mamta Gupta Vs Union of India and Others
Delhi High Court · (2000) 2 AD 67 : (2000) 83 DLT 403 : (2000) 52 DRJ 447
Constitution of India, 1950 — Article 226
High Courts10 Dec 1999
Baljeet Singh Vs Delhi Transport Corporation
Delhi High Court · (2000) 2 AD 88 : (2000) 83 DLT 286
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 59
High Courts10 Dec 1999
Metro Plastic Industries (Regd) Vs M/s. Galaxy Footwear New Delhi
Delhi High Court · (2000) 1 AD 819 : AIR 2000 Delhi 117 : (2000) 83 DLT 205 : (2000) 52 DRJ 183 : (2000) 3 RCR(Civil) 41
Designs Act, 1911 — Section 51A, 53
High Courts10 Dec 1999
Saraswathy Amma and Another Vs M/s. Swil Limited and Another
Delhi High Court · (2000) 2 AD 244 : (2000) 100 CompCas 12 : (2000) 83 DLT 75 : (2000) 52 DRJ 261