High Courts18 Jan 1999
Anant Ram Jain Vs Lt. Governor and Others
Delhi High Court · (1999) 2 AD 43 : (1999) 78 DLT 9 : (1999) 82 FLR 229 : (1999) 121 PLR 62
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 61 of 63
High Courts18 Jan 1999
Madhu Mangotra Vs Veena Paintal
Delhi High Court · (1999) 1 AD 827 : (1999) 77 DLT 605 : (1999) 48 DRJ 505
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Jan 1999Dismissed
Khanna Rayon Industries Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (1999) 77 DLT 517(1)
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15
High Courts15 Jan 1999
All India National Sikh Association and Others Vs Union of India and Others
Delhi High Court · (1999) 77 DLT 491 : (1999) 48 DRJ 528
Constitution of India, 1950 — Article 19(1), 21, 226
High Courts15 Jan 1999
Harichintan Singh Malik and Another Vs Smranjit Singh Malik and Others
Delhi High Court · (1999) 77 DLT 570 : (1999) 48 DRJ 770 : (1999) 2 ILR Delhi 7 : (1999) 121 PLR 55
High Courts15 Jan 1999
Hardev Dohli Vs Municipal Corporation of Delhi
Delhi High Court · (1999) 1 AD 601 : (1999) 77 DLT 777 : (1999) 48 DRJ 546 : (1999) 121 PLR 77
High Courts15 Jan 1999
Abul Hassan and National Legal Services Authority Vs Delhi Vidyut Board and Others
Delhi High Court · (1999) 2 AD 105 : AIR 1999 Delhi 88 : (1999) 77 DLT 640 : (1999) 48 DRJ 483 : (1999) 1 ILR Delhi 20 : (1999) 2 RCR(Civil) 291
High Courts14 Jan 1999Dismissed
EMCO Pressmaster Pvt. Ltd. Vs Union of India and another
Delhi High Court · (1999) 01 DEL CK 0073
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts14 Jan 1999
Central Warehousing Corpn. Vs Star Builders and Decorators and Another
Delhi High Court · (1999) 48 DRJ 445 : (1999) 121 PLR 70
Arbitration Act, 1940 — Section 20, 30, 33
High Courts14 Jan 1999
Ashok Malik Vs State of Delhi
Delhi High Court · (1999) 1 AD 733 : (1999) 77 DLT 821 : (1999) 49 DRJ 443 : (1999) 3 RCR(Criminal) 3
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120, 34
High Courts14 Jan 1999
Babu Vs State
Delhi High Court · (1999) 3 AD 317 : (1999) 79 DLT 239 : (1999) 49 DRJ 735 : (1999) 66 ECC 85 : (1999) 3 RCR(Criminal) 97
High Courts13 Jan 1999
Neetu Singh Vs The State and Others
Delhi High Court · (1999) 2 AD 37 : (1999) 77 DLT 601 : (1999) 1 DMC 634 : (1999) 49 DRJ 70 : (1999) 121 PLR 47 : (1999) 3 RCR(Criminal) 26
High Courts13 Jan 1999
Kamaljit Chopra and Another Vs Delhi Development Authority
Delhi High Court · (1999) 1 AD 770 : (1999) 77 DLT 740
Constitution of India, 1950 — Article 226
High Courts13 Jan 1999
Dheer Singh Vs Union of India and Others
Delhi High Court · (1999) 2 AD 46 : (1999) 77 DLT 588 : (1999) 49 DRJ 169 : (1999) 3 RCR(Criminal) 42
High Courts13 Jan 1999
Rizwan Ahmed Vs Union of India and Others
Delhi High Court · (1999) 2 AD 51 : (1999) 77 DLT 592 : (1999) 49 DRJ 164 : (1999) 3 RCR(Criminal) 44
High Courts12 Jan 1999
K. Digamber Singh (Col.) Vs Delhi Development Authority,
Delhi High Court · (1999) 1 AD 627 : (1999) 77 DLT 340 : (1999) 48 DRJ 430 : (1999) 121 PLR 68
Constitution of India, 1950 — Article 226
High Courts12 Jan 1999
Commodore D.J. Singh (Retd.) Vs NDMC and Others
Delhi High Court · (1999) 78 DLT 746 : (1999) 49 DRJ 466
Constitution of India, 1950 — Article 226
High Courts12 Jan 1999Dismissed
S.C. Kapoor Vs Union of India (UOI) and Others
Delhi High Court · (1999) 77 DLT 753 : (1999) 48 DRJ 618
High Courts12 Jan 1999
S.C. Bhagwani Vs Delhi Electric Supply Undertaking and Another
Delhi High Court · (1999) 1 AD 816 : (1999) 77 DLT 799 : (1999) 49 DRJ 73
Constitution of India, 1950 — Article 226