High Courts06 May 1999
Karamchand Appliances Pvt. Ltd. Vs M/s. Bharat Carpets Ltd. and Others
Delhi High Court · (1999) 3 AD 749 : (2001) 103 CompCas 552 : (1999) 79 DLT 441 : (1999) 49 DRJ 637
Contract Act, 1872 — Section 20
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 45 of 63
High Courts06 May 1999
Globus Agronics Limited Vs Banque National De Paris and Another
Delhi High Court · (1999) 3 AD 780 : (1999) 79 DLT 500 : (1999) 50 DRJ 212 : (1999) 122 PLR 42
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts06 May 1999
Baldev Singh Vs M/s Godran Rubber Plastic Industries
Delhi High Court · (1999) 05 DEL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Designs Act, 1911 — Section 53
High Courts05 May 1999Dismissed
Rajesh Ranjan @ Pappu Yadav Vs Central Bureau of Investigation and Others
Delhi High Court · (1999) 79 DLT 717
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts05 May 1999Allowed
Salauddin Sarkar Vs State
Delhi High Court · (1999) 81 DLT 47
Criminal Procedure Code, 1973 (CrPC) — Section 386, 391Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts05 May 1999Allowed
Laxmi Kant Jha Vs Presiding Officer, Central Government Industrial Tribunal and Another
Delhi High Court · (1999) 79 DLT 337
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts05 May 1999
Prem Singh (Shri) Vs Presiding Officer Central Govt. Industrial Tribunal and Another
Delhi High Court · (1999) 4 AD 48 : (1999) 79 DLT 558 : (1999) 49 DRJ 245(1)
High Courts05 May 1999
Indo Gulf Explosives Ltd. and Another (M/s) Vs U.P. State Industrial Devp. Corpn. and Anr
Delhi High Court · (1999) 4 AD 311 : AIR 1999 Delhi 318 : (1999) 79 DLT 554
High Courts05 May 1999
Rajesh Ranjan @ Pappu Yadav Vs Central Bureau of Investigation
Delhi High Court · (1999) 51 DRJ 449 : (1999) 3 RCR(Criminal) 512
High Courts04 May 1999Allowed
Raj Kumar Vs Union of India (UOI) and Others
Delhi High Court · (1999) 79 DLT 565
Constitution of India, 1950 — Article 226
High Courts04 May 1999
Lt. Colonel M.P.S. Gill Vs Union of India
Delhi High Court · (1999) 3 AD 846
Constitution of India, 1950 — Article 226
High Courts04 May 1999Dismissed
Vijay Darda Vs Union of India (UOI) and Others
Delhi High Court · (1999) 79 DLT 309
Constitution of India, 1950 — Article 226, 227
High Courts04 May 1999
New Delhi General Majdoor Union (Regd.) Vs Govt. of India
Delhi High Court · (2000) 1 AD 675
Constitution of India, 1950 — Article 226
High Courts03 May 1999
Smt. Shubh Lata Jain Vs Municipal Corporation of Delhi
Delhi High Court · (1999) 79 DLT 366
Constitution of India, 1950 — Article 226Delhi Rent Control Act, 1958 — Section 6 1(A)(2)
High Courts03 May 1999Allowed
Y.K. Singla Vs Punjab National Bank and Others
Delhi High Court · (1999) 79 DLT 585
Constitution of India, 1950 — Article 226
High Courts03 May 1999Dismissed
Surender K. Dhawan Vs University of Delhi and Others
Delhi High Court · (1999) 50 DRJ 309
High Courts03 May 1999
Dsa Engineers (Bombay) and Others Vs M/s. U.E.M. India Pvt. Ltd.
Delhi High Court · (1999) 3 AD 729 : (1999) 2 ALD(Cri) 499 : (1999) 4 CivCC 247 : (2000) 101 CompCas 441 : (1999) 79 DLT 740 : (1999) 50 DRJ 184 : (1999) ILR Delhi 489 : (1999) 3 RCR(Criminal) 556
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts03 May 1999
Sanjana Vs The Addl. Dy. Commissioner and another
Delhi High Court · (1999) 4 AD 309 : (1999) 79 DLT 768
High Courts03 May 1999
Rajesh Kumar Jain Vs The Secretary, CBSE and others
Delhi High Court · (1999) 4 AD 397 : AIR 1999 Delhi 395 : (1999) 79 DLT 348 : (1999) 50 DRJ 281 : (1999) ILR Delhi 377
High Courts03 May 1999
Delhi Development Authority Vs M/s Bhasin Associates
Delhi High Court · (1999) 4 AD 237 : (1999) 79 DLT 363