High Courts07 Dec 1999
Prem Chand Vs Municipal Corporation of Delhi
Delhi High Court · (2000) 1 AD 859 : (2000) 83 DLT 234
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 6 of 63
High Courts07 Dec 1999
Manabendra Shah and Suraj Kanwar Vs M/s. Gopal Das Estates and Housing Pvt. Ltd.
Delhi High Court · (2000) 2 AD 140 : (2000) 83 DLT 399 : (2000) 52 DRJ 383 : (2000) 2 RCR(Civil) 540
High Courts06 Dec 1999
Rooplal Jindal Vs Adalat Prasad and Others
Delhi High Court · (2000) 1 AD 994
Penal Code, 1860 (IPC) — Section 120
High Courts06 Dec 1999
Manohar Lal Sharma Vs Purshottam Das Malhotra and Others
Delhi High Court · (2000) 2 AD 422 : (2000) 83 DLT 493 : (2000) 56 DRJ 67
High Courts06 Dec 1999
Kartar Singh Vs D.D.A. and Another
Delhi High Court · (2000) 2 AD 339 : AIR 2000 Delhi 184 : (2000) 83 DLT 529 : (2000) 52 DRJ 496
High Courts06 Dec 1999
Friends Clearing Agency (P.) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2000) 164 CTR 58 : (2000) 245 ITR 271 : (2001) 116 TAXMAN 211
Income Tax Act, 1961 — Section 260A
High Courts04 Dec 1999
Management of Horticulture Department of Delhi Adm. Vs Trilok Chand and Another
Delhi High Court · (2000) 1 AD 416 : (1999) 82 DLT 747 : (2000) 52 DRJ 278 : (2000) 85 FLR 41 : (2000) 1 LLJ 614
High Courts04 Dec 1999
Bansal Industries Vs Shri Dharam Singh and Others
Delhi High Court · (2000) 1 AD 447 : (1999) 82 DLT 883 : (2000) 85 FLR 37
High Courts03 Dec 1999
Rajinder Steels Ltd. and Others Vs Union of India and Another
Delhi High Court · (2000) 1 AD 573 : (2000) 100 CompCas 274 : (2000) CriLJ 625 : (1999) 82 DLT 963
Constitution of India, 1950 — Article 14, 21, 226Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts03 Dec 1999
Kapil Dev Gupta Vs The State and Another
Delhi High Court · (2000) 1 AD 724 : (2000) 83 DLT 187 : (2000) 56 DRJ 81
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 409
High Courts03 Dec 1999
Sonali Verma Vs Ranbir Sharma and Another
Delhi High Court · (2000) 1 AD 868 : (2000) 83 DLT 412 : (2000) 56 DRJ 60
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 506
High Courts03 Dec 1999
R.N. Sharma Vs Union of India
Delhi High Court · (2000) 1 AD 317 : (1999) 82 DLT 870 : (2000) 52 DRJ 478 : (2000) 1 RCR(Criminal) 392
High Courts03 Dec 1999
Ranbir Singh Vs State and others
Delhi High Court · (2000) 1 AD 65 : (1999) 82 DLT 899 : (2000) 52 DRJ 378
Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 187, 217
High Courts03 Dec 1999
SRF Finance Ltd. Vs Randeep Singh
Delhi High Court · (2000) 2 AD 316 : (2000) 83 DLT 225 : (2000) 52 DRJ 595
High Courts03 Dec 1999
Baldev Singh Vs Bureau of Indian Standard
Delhi High Court · (2000) 1 AD 602 : (2000) 83 DLT 17 : (2000) 53 DRJ 225
Constitution of India, 1950 — Article 226
High Courts02 Dec 1999
Dayawati and Another Vs Union of India and Another
Delhi High Court · (2000) 3 AD 60 : (2000) 83 DLT 232 : (2000) 56 DRJ 92
Constitution of India, 1950 — Article 226
High Courts02 Dec 1999
Naresh Kumar Jhangi Vs D.D.A. and Another
Delhi High Court · (2000) 2 AD 5 : (2000) 83 DLT 334 : (2000) 52 DRJ 343
Arbitration and Conciliation Act, 1996 — Section 30, 33
High Courts02 Dec 1999
Anil Sagar Vs Gaon Sabha Village and Others
Delhi High Court · (2000) 3 AD 177 : (2000) 84 DLT 212 : (2000) 56 DRJ 155
High Courts01 Dec 1999
Rakesh Kumar Jain Vs Mr. Devender Singh Mehta
Delhi High Court · (2000) 2 AD 32 : (2000) 83 DLT 615 : (2000) 52 DRJ 616
High Courts01 Dec 1999Allowed
Bharat Singh and Another Vs Gopi Ram and Others
Delhi High Court · (2001) 91 DLT 756
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 47, Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 98Transfer of Property Act, 1882 — Section 52