High Courts01 Dec 1999Allowed
Daisy Trading Corpn. Vs Union of India (UOI)
Delhi High Court · (2000) 83 DLT 422 : (2000) 52 DRJ 476
Arbitration and Conciliation Act, 1996 — Section 30, 33
COURT ARCHIVE
Delhi High Court judgments, 1999
1,256 judgments · page 7 of 63
High Courts01 Dec 1999
Brij Pal Singh Vs State
Delhi High Court · (2000) 2 AD 1 : (2000) 83 DLT 137 : (2000) 52 DRJ 554 : (2000) 2 JCC 419 : (2000) RLR 108
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 468, 471
High Courts01 Dec 1999
Rampat and Others Vs Khazani and Others
Delhi High Court · (1999) 12 DEL CK 0083
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts01 Dec 1999
Suresh Kumar Mallik Vs M.S. Lakhani and Another
Delhi High Court · (2000) 2 AD 638 : (2000) 2 CivCC 80 : (2000) 84 DLT 21 : (2000) 52 DRJ 663 : (2000) 124 PLR 63 : (2000) 4 RCR(Civil) 477 : (2000) 2 RCR(Rent) 422
Delhi Rent Control Act, 1958 — Section 14
High Courts01 Dec 1999
Associated Cement Co. Ltd. Vs Union of India
Delhi High Court · (2000) 4 AD 543
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 18
High Courts01 Dec 1999
Laxmi and Another Vs State
Delhi High Court · (2000) 4 AD 318 : (2000) 85 DLT 319 : (2000) 53 DRJ 814
High Courts01 Dec 1999
LG Information and Communications Ltd. and Others Vs MTNL and Another
Delhi High Court · (2000) 1 AD 158 : (1999) 82 DLT 789 : (2000) 52 DRJ 131
High Courts01 Dec 1999
N. Sethuramalingam Vs Member Secretary, Central Pollution Control, Board
Delhi High Court · (2000) 3 AD 49 : (2000) 85 DLT 74 : (2000) 54 DRJ 403
Constitution of India, 1950 — Article 226
High Courts01 Dec 1999
Associated Engineering Industries Vs Shri Inder Mohan Kohli
Delhi High Court · (2000) 1 AD 439 : AIR 2000 Delhi 90 : (2000) 53 DRJ 373 : (2000) 2 RCR(Civil) 93
High Courts30 Nov 1999
Rajesh Talwar Vs State Trading Corporation and Others
Delhi High Court · (2000) 1 AD 681
Constitution of India, 1950 — Article 226
High Courts30 Nov 1999
Prem Chand Sharma and Co. Vs Delhi Development Authority
Delhi High Court · (2000) 1 AD 985 : (2000) 83 DLT 487 : (2000) 52 DRJ 522 : (2000) 3 RCR(Civil) 15
Arbitration Act, 1940 — Section 20
High Courts30 Nov 1999
Marson Biocare Private Ltd. (MBPL) Vs M/s. ACE Laboratories Ltd. and Others
Delhi High Court · (2000) 2 AD 73 : (2000) 83 DLT 369 : (2000) 52 DRJ 361
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(1)
High Courts30 Nov 1999Dismissed
Swastick Pipes Ltd. Vs T.T. Industries and Others
Delhi High Court · (2000) 52 DRJ 380
Trade and Merchandise Marks Act, 1958 — Section 99
High Courts30 Nov 1999Disposed Off
Mrs. Aruna Gordon Vs Mr. G.V. Gordon
Delhi High Court · (2000) 5 AD 97 : (2000) 86 DLT 357 : (2000) 56 DRJ 370
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115Divorce Act, 1869 — Section 32
High Courts30 Nov 1999
Bharat Arora and Others Vs The State
Delhi High Court · (2000) 1 AD 866 : (2000) 83 DLT 122 : (2000) 52 DRJ 259
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts30 Nov 1999
Dhanai Ram Vs Union of India and Others
Delhi High Court · (2000) 1 AD 641
Constitution of India, 1950 — Article 226
High Courts30 Nov 1999
Anoop Khanna Vs State
Delhi High Court · (2000) 1 AD 1004 : (2000) 83 DLT 516 : (2000) 52 DRJ 611
High Courts30 Nov 1999
Delhi Metal Industries and Others Vs Jitender Jain and Another
Delhi High Court · (2000) 4 AD 565
High Courts30 Nov 1999
Vishnu Bhagwan Vs State
Delhi High Court · (2000) 1 AD 362 : (1999) 82 DLT 820 : (2000) 1 RCR(Criminal) 389
High Courts29 Nov 1999
Man Mohan Vs Shri Sham Lal and Others.
Delhi High Court · (2000) 52 DRJ 411
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2