High Courts10 Mar 2000
Naresh Jhanji (M/s. N.N. and Co.) Vs Jugal Kishore and Another
Delhi High Court · (2000) 4 AD 589 : (2000) 54 DRJ 174
Civil Procedure Code, 1908 (CPC) — Section 144, 151
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 50 of 65
High Courts10 Mar 2000
Roneo Vickers India Ltd. Vs Union of India and Another
Delhi High Court · (2000) 3 AD 755 : (2000) 85 DLT 337 : (2000) 56 DRJ 194
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts09 Mar 2000
Kamal Kishore Bahl and Others Vs State and Another
Delhi High Court · (2000) 86 DLT 544 : (2000) 56 DRJ 719
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 494, 498A
High Courts09 Mar 2000
Dorris Randhawa Vs M/s. Alankar Marketing Associates
Delhi High Court · (2000) 3 AD 901 : (2000) 85 DLT 309 : (2000) 56 DRJ 213
Delhi Rent Control Act, 1958 — Section 14
High Courts09 Mar 2000
L.P. Mittal Vs State of N.C.T. Delhi and Others
Delhi High Court · (2000) 3 AD 910 : (2000) 100 CompCas 737 : (2000) CriLJ 2557 : (2000) 84 DLT 575
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts08 Mar 2000
Naval Gent Maritime Ltd. Vs Shivnath Rai Harnarain (I) Ltd.
Delhi High Court · (2000) 54 DRJ 639 : (2000) 3 RCR(Civil) 629
Arbitration and Conciliation Act, 1996 — Section 48(3), 9
High Courts08 Mar 2000
S.K. Bagga Vs Kasturi Lal
Delhi High Court · (2000) 54 DRJ 478 : (2000) 125 PLR 30
Specific Relief Act, 1963 — Section 16, 20
High Courts08 Mar 2000
Rakesh Kumar Dedha and Others Vs Jawahar Lal Nehru University and Others
Delhi High Court · (2000) 4 AD 242 : (2000) 54 DRJ 107
High Courts07 Mar 2000
Durga Charan Hansdah Vs State of Delhi and Another
Delhi High Court · (2000) 4 AD 857 : (2000) CriLJ 3530 : (2000) 86 DLT 795 : (2000) 56 DRJ 383
Hindu Marriage Act, 1955 — Section 2(2)Penal Code, 1860 (IPC) — Section 17, 494
High Courts07 Mar 2000
M/s. V.K. Designers Vs M/s. Menson Accessories and Others
Delhi High Court · (2000) 4 AD 887
High Courts07 Mar 2000Dismissed
Shri Y.N.P. Sinha Vs Union of India (UOI) and Others
Delhi High Court · (2002) 95 DLT 186 : (2000) 56 DRJ 388
Constitution of India, 1950 — Article 226
High Courts07 Mar 2000Dismissed
Sar Joo Parshad Vs Presiding Officer, Industrial Tribunal No. 1 and Others
Delhi High Court · (2002) 4 LLJ 532
High Courts07 Mar 2000Allowed
Kashi Ram Vs Presiding Officer, Industrial Tribunal No. 1 and Others
Delhi High Court · (2001) 3 LLJ 909
High Courts07 Mar 2000Dismissed
Y.N.P. Sinha Vs Union of India and Others
Delhi High Court · (2002) 95 DLT 186 : (2000) 56 DRJ 388
Constitution of India, 1950 — Article 226
High Courts07 Mar 2000Allowed
D.C. Verma Vs Union of India (UOI) and Another
Delhi High Court · (2000) 3 AD 880 : (2000) 85 DLT 230 : (2000) 53 DRJ 796
Constitution of India, 1950 — Article 226
High Courts07 Mar 2000
C.J. International Hotels Ltd. Vs New Delhi Municipal Council
Delhi High Court · (2000) 4 AD 45 : AIR 2001 Delhi 435 : (2000) 85 DLT 587
Constitution of India, 1950 — Article 226
High Courts06 Mar 2000
D.T.C. Vs Shishu Pal and Others
Delhi High Court · (2000) 3 AD 712 : (2000) 85 FLR 431
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(OO), 25F
High Courts06 Mar 2000
Sudhir Kapoor Vs Mahanagar Telephone Nigam Ltd. and Another
Delhi High Court · (2000) 5 AD 18 : (2000) 85 DLT 668 : (2000) 54 DRJ 300
High Courts06 Mar 2000
Amir Ali Vs Mst. Amina Begum
Delhi High Court · (2000) 5 AD 24 : (2000) 85 DLT 689