COURT ARCHIVE

Delhi High Court judgments, 2001

1,971 judgments · page 12 of 99

High Courts09 Nov 2001

N.K Jain Vs Union of India and Others

Delhi High Court · (2002) 173 CTR 120

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High Courts09 Nov 2001Allowed

The Motor and General Finance Ltd. Vs Sunil Kumar M.B. and Another

Delhi High Court · (2002) 3 RCR(Civil) 126

Arbitration Act, 1940 — Section 20

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High Courts09 Nov 2001

Vipin Kalra and Another Vs State

Delhi High Court · (2002) 95 DLT 863 : (2002) 61 DRJ 236

Criminal Procedure Code, 1973 (CrPC) — Section 190, 251, 397, 401, 468Penal Code, 1860 (IPC) — Section 323, 34, 341, 506

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High Courts09 Nov 2001Dismissed

National Thermal Power Corporation Limited Vs Vijay Fire Protection Systems Limited and Others

Delhi High Court · (2002) 61 DRJ 869

Arbitration Act, 1940 — Section 11, 12, 13, 16, 17Arbitration and Conciliation Act, 1996 — Section 85

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High Courts09 Nov 2001

H.R.D. Enterprises Vs Amtrex Ambience Ltd.

Delhi High Court · (2001) 11 DEL CK 0023

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts09 Nov 2001

Reliance Industries Ltd. Vs Maruti Syntex (India) Ltd.

Delhi High Court · (2002) 2 AD 719

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts09 Nov 2001

N.K. Jain Vs Union of India (UOI) and Others

Delhi High Court · (2002) 254 ITR 388

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High Courts08 Nov 2001Dismissed

Sudhan Pande Vs Delhi Development Authority

Delhi High Court · (2002) 96 DLT 568

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High Courts08 Nov 2001Dismissed

Mohd. Yusuf Vs Krishan Kumar Gupta and Another

Delhi High Court · (2002) 95 DLT 229 : (2002) 61 DRJ 234

Criminal Procedure Code, 1973 (CrPC) — Section 320(9), 482Penal Code, 1860 (IPC) — Section 34, 380, 448

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High Courts08 Nov 2001Dismissed

Balganad Vs Union of India and Others

Delhi High Court · (2002) 97 DLT 45 : (2003) 1 SLJ 71

Border Security Force Act, 1968 — Section 117, 19, 62Border Security Force Rules, 1969 — Rule 142, 142(2), 157, 45, 48

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High Courts08 Nov 2001Dismissed

Harvinder Singh Vs Binder Kaur and Another

Delhi High Court · (2002) 95 DLT 670 : (2002) 1 DMC 343 : (2002) 61 DRJ 331

Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Hindu Marriage Act, 1955 — Section 13

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High Courts08 Nov 2001

Ramesh Kumar and Others Vs Air India and Another

Delhi High Court · (2001) 11 DEL CK 0010

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High Courts07 Nov 2001Dismissed

Ashok Vihar Welfare Society (I-Block) Vs Delhi Development Authority and Others

Delhi High Court · (2002) 96 DLT 555 : (2002) 61 DRJ 777

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High Courts07 Nov 2001

Punjab National Bank Vs Laxmi Enterprises and Others

Delhi High Court · (2001) 11 DEL CK 0091

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High Courts07 Nov 2001

Anil Kumar Soni Vs Union of India (UOI) and Others

Delhi High Court · (2001) 11 DEL CK 0089

Arbitration Act, 1940 — Section 14, 17, 30, 33

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High Courts07 Nov 2001Dismissed

Asha Vij and Others Vs The Chief of the Army Staff and Others Madhvi Gupta Vs Delhi Area Primary School and Others Asha Vij and Others Vs V. Bhanot VSM, VRC

Delhi High Court · (2002) 6 AD 109

Constitution of India, 1950 — Article 12Defense Services Regulation, 1962 — Regulation 801, 820

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High Courts07 Nov 2001

Lakhbir Singh Vs State (NCT of Delhi)

Delhi High Court · (2002) 61 DRJ 551

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B

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High Courts07 Nov 2001Allowed

Ramesh Kumar Vs Kaushalya Devi and Others

Delhi High Court · (2002) 1 CivCC 598 : (2001) 94 DLT 925 : (2002) 1 RCR(Civil) 480

Succession Act, 1925 — Section 63

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High Courts07 Nov 2001

Indian Potash Ltd. Vs Potash Research Institute

Delhi High Court · (2002) 95 DLT 712 : (2002) 61 DRJ 526

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts07 Nov 2001Dismissed

Telemecanique and Controls (I) Limited Vs Schneider Electric Industries SA

Delhi High Court · (2001) 94 DLT 865

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Designs (Amendment) Act, 2000 — Section 2Designs Act, 1911 — Section 2(5)

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