High Courts06 Mar 2000
Attar Kaur Vs Delhi Development Authority
Delhi High Court · (2000) 5 AD 376 : (2000) 53 DRJ 513
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 51 of 65
High Courts06 Mar 2000
Trishul Enterprises and Other Vs Smt. Shobha Rani Mehra
Delhi High Court · (2000) 5 AD 249 : (2000) 54 DRJ 134
High Courts06 Mar 2000
Nimai Sarkar Vs State
Delhi High Court · (2000) 5 AD 364 : (2000) CriLJ 3556 : (2000) 86 DLT 448
High Courts03 Mar 2000
Simplex Concrete Piles (India) Ltd. Vs National Projects Construction Corpn. Ltd.
Delhi High Court · (2000) 5 AD 86 : (2000) 53 DRJ 580
Arbitration Act, 1940 — Section 30, 33
High Courts03 Mar 2000
Shashi Bala Anand Vs Prem Pal Anand
Delhi High Court · (2000) 5 AD 950 : (2000) 85 DLT 640 : (2000) 54 DRJ 155
Hindu Marriage Act, 1955 — Section 13(1)
High Courts03 Mar 2000
Jonsons Rubber Industries Vs General Manager, Eastern Railways and Another
Delhi High Court · (2000) 3 AD 383 : (2000) 54 DRJ 59
Arbitration and Conciliation Act, 1996 — Section 8
High Courts03 Mar 2000
High Way Farms Vs Sh. Chinta Ram and Others
Delhi High Court · (2000) 3 AD 857 : (2000) 85 DLT 355 : (2000) 56 DRJ 201
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Mar 2000
Prakash Sharma Vs D.D.A. and Others
Delhi High Court · (2000) 2 AD 749 : AIR 2000 Delhi 459 : (2000) 85 DLT 163 : (2000) 54 DRJ 471 : (2000) 3 RCR(Civil) 711
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Mar 2000
Col Gajraj Singh (Retd.) Vs Union of India and Others
Delhi High Court · (2000) 4 AD 665 : (2000) 54 DRJ 765
Army Act, 1950 — Section 122, 123
High Courts03 Mar 2000
Mange Ram etc. Vs Union of India
Delhi High Court · (2000) 5 AD 684 : (2000) 85 DLT 257
Land Acquisition Act, 1894 — Section 23, 4, 54
High Courts03 Mar 2000
Ashok K. Khurana Vs M/s. Steelman Industries and Another
Delhi High Court · AIR 2000 Delhi 336 : (2000) 3 CivCC 17 : (2000) 100 CompCas 659 : (2000) 85 DLT 398 : (2000) 56 DRJ 818 : (2000) 125 PLR 39 : (2000) 4 RCR(Civil) 317 : (2000) 3 RCR(Civil) 530 : (2000) 4 RCR(Criminal) 271
Limitation Act, 1963 — Section 5
High Courts03 Mar 2000
Pran Nath Mallick Vs Dr. Netar Prakash Mallick and Others
Delhi High Court · (2000) 3 AD 843 : (2000) 85 DLT 179 : (2000) 53 DRJ 206
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts03 Mar 2000
O.P. Thomar Vs The Commissioner, Municipal Corpn. of Delhi and Others
Delhi High Court · (2000) 4 AD 433 : (2000) 56 DRJ 355
Constitution of India, 1950 — Article 226
High Courts03 Mar 2000
O.P. Gupta Vs Delhi Vidyut Board and Another
Delhi High Court · (2000) 4 AD 909 : (2000) 85 DLT 779 : (2000) 54 DRJ 237
Central Civil Services (Conduct) Rules, 1964 — Rule 3, 9Constitution of India, 1950 — Article 226
High Courts03 Mar 2000
Arwachin Bharti Bhawan Vs The Directorate of Education
Delhi High Court · (2000) 5 AD 169 : (2000) 86 DLT 99 : (2000) 54 DRJ 124
High Courts03 Mar 2000
Dr. Ranjit Sinha and Others Vs Indian Railway Constn., Company Limited
Delhi High Court · (2000) 5 AD 101 : (2000) 54 DRJ 514
High Courts03 Mar 2000
Lissy Jose Vs Union of India
Delhi High Court · (2000) 56 DRJ 305
Constitution of India, 1950 — Article 226
High Courts02 Mar 2000
Bhim Sain Gupta and Others Vs S.P. Rao and Others
Delhi High Court · (2000) 3 AD 821 : (2000) 85 DLT 148 : (2000) 53 DRJ 427
Delhi Rent Control Act, 1958 — Section 14(1), 3
High Courts01 Mar 2000
Delhi Development Authority and others Vs S.N. Kapoor and Others
Delhi High Court · (2000) 5 AD 905 : (2000) 53 DRJ 562
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4