High Courts19 Jan 2000Dismissed
M/s. Escorts Finance Ltd. Vs Nielcon Ltd. and Another
Delhi High Court · (2000) 5 AD 611 : (2001) 1 CivCC 563 : (2000) 85 DLT 773 : (2000) 4 RCR(Civil) 261
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(7)
COURT ARCHIVE
Delhi High Court judgments, 2000
1,282 judgments · page 63 of 65
High Courts19 Jan 2000
K.S. Gupta Vs Municipal Corporation of Delhi
Delhi High Court · (2000) 2 AD 769 : (2000) 83 DLT 644 : (2000) 52 DRJ 783
Delhi Municipal Corporation Act, 1957 — Section 124(3)
High Courts19 Jan 2000
Shri Avtar Singh Hit and Others Vs The Delhi State and Others
Delhi High Court · (2000) 4 AD 750 : AIR 2000 Delhi 196 : (2000) 84 DLT 781 : (2000) 53 DRJ 746
Constitution of India, 1950 — Article 226Delhi Sikh Gurdwaras Act, 1971 — Section 11, 12, 13, 17, 3
High Courts19 Jan 2000
Suraj Singh and Another Vs State
Delhi High Court · (2000) 2 AD 776 : (2000) CriLJ 1544 : (2000) 84 DLT 93
Penal Code, 1860 (IPC) — Section 324, 326
High Courts19 Jan 2000
Dominant Offset Private Ltd. Vs Adamovske Strojirny
Delhi High Court · (2000) 2 AD 717 : AIR 2000 Delhi 254 : (2000) 84 DLT 594 : (2000) 54 DRJ 523
Arbitration and Conciliation Act, 1996 — Section 34(2)
High Courts19 Jan 2000
Bal Krishan Vs State of Delhi
Delhi High Court · (2000) 2 AD 193 : (2000) CriLJ 1217 : (2000) 83 DLT 508 : (2000) 52 DRJ 502 : (2000) 3 RCR(Criminal) 310
High Courts19 Jan 2000
Arjan Dev Mittra Vs Sh. Sada Nand and Others
Delhi High Court · (2000) 3 AD 129 : AIR 2000 Delhi 236 : (2000) 84 DLT 315 : (2000) 53 DRJ 715 : (2000) 3 RCR(Civil) 68
High Courts18 Jan 2000
Jai Parkash Gupta and Others Vs Nand Lal and Another
Delhi High Court · (2000) 3 AD 915 : (2000) 84 DLT 849 : (2000) 56 DRJ 141
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Delhi Rent Control Act, 1958 — Section 14(1)
High Courts18 Jan 2000
Badshah Vs State
Delhi High Court · (2000) 3 AD 668 : (2000) CriLJ 2119 : (2000) 84 DLT 652 : (2000) 53 DRJ 487 : (2000) 69 ECC 615
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts18 Jan 2000Allowed
Harish Chander Vs Bharti
Delhi High Court · (2001) 2 CivCC 170 : (2001) 1 RCR(Civil) 713
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 19(1)(f)
High Courts18 Jan 2000
Abdul Shakur Vs Sh. Barkat Ali
Delhi High Court · (2000) 3 AD 23 : (2000) 84 DLT 214 : (2000) 53 DRJ 418
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts18 Jan 2000
Ashok Kumar Tyagi Vs State and Another
Delhi High Court · (2000) 2 AD 105 : (2000) CriLJ 1188 : (2000) 84 DLT 555 : (2000) 56 DRJ 136
High Courts18 Jan 2000
Punjab National Bank Vs Orkids and Others
Delhi High Court · (2000) 2 AD 188 : AIR 2000 Delhi 174 : (2000) 102 CompCas 271 : (2000) 83 DLT 501 : (2000) 53 DRJ 231 : (2000) 2 RCR(Civil) 694
High Courts18 Jan 2000
S.P. Gupta (Ex. Major) Vs Union of India and Others
Delhi High Court · (2000) 3 AD 297 : (2000) CriLJ 1838 : (2000) 84 DLT 344
High Courts17 Jan 2000
Hi-Rise Builders (Pvt.) Ltd. Vs Alpha Woven Labels (India) Pvt. Ltd.
Delhi High Court · (2000) 2 AD 173 : AIR 2000 Delhi 126 : (2000) 83 DLT 586 : (2000) 52 DRJ 588 : (2000) 3 RCR(Civil) 91
High Courts17 Jan 2000
Fairfest Media Private Limited and Another Vs Union of India and Others
Delhi High Court · (2000) 3 AD 462 : (2000) 2 ARBLR 235 : (2000) 84 DLT 774
Constitution of India, 1950 — Article 226
High Courts17 Jan 2000
MTNL Vs Telecom Regulatory Authority of Delhi Telecom Watchdog and Another Vs Telecom Regulatory Authority of India
Delhi High Court · (2000) 4 AD 145 : AIR 2000 Delhi 208 : (2000) 84 DLT 70 : (2000) 52 DRJ 680
High Courts17 Jan 2000
State Bank of India Vs Kaushal Plastics and Others
Delhi High Court · (2000) 5 AD 1003 : (2000) 85 DLT 558 : (2000) 54 DRJ 73
High Courts14 Jan 2000
Air India Vs M/s. R.K. Tours and Travels P. Ltd.
Delhi High Court · (2000) 85 DLT 843 : (2000) 126 PLR 17 : (2000) 4 RCR(Civil) 648
High Courts14 Jan 2000Dismissed
Sumedha Nagpal Vs State of Delhi and Others
Delhi High Court · (2001) 1 DMC 491 : (2001) 3 RCR(Criminal) 34
Constitution of India, 1950 — Article 226