High Courts01 Oct 2001
Bhagwanti Vs State
Delhi High Court · (2001) 94 DLT 632 : (2001) 60 DRJ 603
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 397, 401Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 304, 34
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,288 of 6,263
High Courts01 Oct 2001Dismissed
Dr. Meeru Bhatia Prasad Vs State
Delhi High Court · (2002) CriLJ 1674 : (2001) 94 DLT 597 : (2001) 60 DRJ 594
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 269, 312, 313, 34, 39
High Courts28 Sept 2001Allowed
Shri Prem Sagar Khanna Vs Shri Ravi Khanna and others
Delhi High Court · AIR 2002 Delhi 98
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11, 16, 21, 7, 8General Clauses Act, 1897 — Section 6
High Courts28 Sept 2001
Satya Prakash and Bros. Vs DDA and anr
Delhi High Court · (2001) 09 DEL CK 0230
Arbitration Act, 1940 — Section 14, 17Contract Act, 1872 — Section 73
High Courts28 Sept 2001Dismissed
Sh. O.P. Mittal Vs M/s Bobby Enterprises and Another
Delhi High Court · (2001) 09 DEL CK 0214
Arbitration and Conciliation Act, 1996 — Section 12, 13, 13(2), 16, 34
High Courts28 Sept 2001Allowed
B.K. Vashisht Vs East International Ltd. and Another
Delhi High Court · (2001) 95 DLT 716
Arbitration Act, 1940 — Section 14, 17, 30, 33Contract Act, 1872 — Section 70
High Courts28 Sept 2001Dismissed
Jagdish Ambedkar Vs Govt. of N.C.T. of Delhi
Delhi High Court · (2001) 94 DLT 508 : (2001) 60 DRJ 810
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Penal Code, 1860 (IPC) — Section 420
High Courts28 Sept 2001
Amar Singh and Another Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2002) 95 DLT 869
High Courts28 Sept 2001Dismissed
G.D. Gaiha Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0189
Civil Service Regulations — Regulation 38
High Courts28 Sept 2001Dismissed
The Management of M/s K.G. Khosla Compressors Ltd. Vs Nirmal Chawla and others
Delhi High Court · (2002) 95 DLT 491
Constitution of India, 1950 — Article 226
High Courts28 Sept 2001
Maxwell Securities Pvt. Ltd. and Others Vs National Stock Exchange of India Limited
Delhi High Court · (2001) 60 DRJ 685
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 151, 22Securities Contracts (Regulation) Act, 1956 — Section 4
High Courts28 Sept 2001Allowed
Ramesh Gupta Vs State
Delhi High Court · (2001) 94 DLT 167 : (2001) 60 DRJ 366 : (2001) 4 RCR(Criminal) 772
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 2, 7
High Courts28 Sept 2001Allowed
Kiran Construction Co. Vs Bhartiya Yantra Nigam Ltd. and Others
Delhi High Court · (2001) 09 DEL CK 0144
Arbitration and Conciliation Act, 1996 — Section 11, 11(4)
High Courts28 Sept 2001Dismissed
DESU, Karamchari Adhikar Suraksha Samiti and Others Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2001) 09 DEL CK 0132
Delhi Municipal Corporation Act, 1957 — Section 490(2)
High Courts28 Sept 2001Allowed
Deepak Electric and Trading Co. and Another Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0056
Arbitration Act, 1940 — Section 14, 17Civil Procedure Code, 1908 (CPC) — Section 79
High Courts28 Sept 2001Allowed
Pandit Construction Company Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0046
Arbitration Act, 1940 — Section 14, 17
High Courts28 Sept 2001Allowed
Union of India Vs Mohanlal Harbanslal Bhyana and Co.
Delhi High Court · (2001) 09 DEL CK 0045
Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 16(4), 16(5)Contract Act, 1872 — Section 54, 73
High Courts28 Sept 2001Dismissed
Sh. Vijender Kumar Jain Vs State
Delhi High Court · (2001) 94 DLT 392
Criminal Procedure Code, 1973 (CrPC) — Section 313Passports Act, 1967 — Section 12Penal Code, 1860 (IPC) — Section 416, 419, 420, 463, 465
High Courts28 Sept 2001Allowed
Cimmco Birla Limited Vs The State of Delhi and Others
Delhi High Court · (2002) 96 DLT 163
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(3), 10(4)
High Courts27 Sept 2001Allowed
Mr. Dalip Bhatia Vs State and others
Delhi High Court · (2002) 1 RCR(Civil) 505
Succession Act, 1925 — Section 276