COURT ARCHIVE

Delhi High Court judgments

1,25,249 judgments · page 5,291 of 6,263

High Courts21 Sept 2001

M/s NEPA Ltd. Vs M/s Media Asia Pvt. Ltd.

Delhi High Court · AIR 2002 Delhi 128 : (2002) 95 DLT 764 : (2001) 60 DRJ 473

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(3), Order 37 Rule 3(1), Order 37 Rule 3(3)

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High Courts21 Sept 2001

Pritpal Singh Bhatia Vs Yogeshwar Nath and Another

Delhi High Court · (2002) 2 AD 323 : (2002) 64 DRJ 344

Arbitration Act, 1940 — Section 11, 33, 8, 9

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High Courts21 Sept 2001

Prem Chand Sharma and Co. Vs Delhi Development Authority

Delhi High Court · (2003) 1 ARBLR 417 : (2002) 63 DRJ 229

Arbitration Act, 1940 — Section 30, 33

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High Courts21 Sept 2001

M/s J.T. (India) Exports and another Vs Union of India and another

Delhi High Court · (2001) 94 DLT 301 : (2001) 60 DRJ 651 : (2001) 78 ECC 677 : (2002) 144 ELT 288 : (2003) 262 ITR 269

Imports and Exports (Control) Act, 1947 — Section 4

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High Courts21 Sept 2001

Satya Narayana Chaudhary Vs M.C.D. and Others

Delhi High Court · (2001) 09 DEL CK 0061

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High Courts21 Sept 2001

Inderjeet and Another Vs Agricultural Produce Market Committee Balwant Singh and Another Vs Agricultural Produce Market Committee Rameshwar Dass and Another Vs Agricultural Produce Market Committee Gulshan Kumar and Another Vs Agricultural Produce Market Committee Sunil Kumar and Another Vs Agricultural Produce Market Committee

Delhi High Court · (2002) 95 DLT 462 : (2002) 61 DRJ 794

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Specific Relief Act, 1963 — Section 34, 41

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High Courts21 Sept 2001Dismissed

H.S. Rekhi Vs O.N.G.C.

Delhi High Court · (2001) 09 DEL CK 0047

Constitution of India, 1950 — Article 14, 16Oil and Natural Gas Commission Act, 1959 — Section 14, 15, 32

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High Courts21 Sept 2001Dismissed

Delhi State Electricity Workers Union Vs Delhi Vidyut Board and ors

Delhi High Court · (2001) 09 DEL CK 0002

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 511, 96Electricity (Supply) Act, 1948 — Section 15

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High Courts20 Sept 2001Dismissed

Rajnigandha Cooperative Group Housing Society Ltd. Vs M/s Chand Construction Co. and Another

Delhi High Court · (2001) 94 DLT 636 : (2001) 60 DRJ 293

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 34, 44

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High Courts20 Sept 2001Dismissed

Shri Chander Kishore Gaur Vs Municipal Corporation of Delhi

Delhi High Court · (2001) 60 DRJ 736

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 343, 344

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High Courts20 Sept 2001Dismissed

Puneet Kumar Vs Govt. of NCT of Delhi and Another

Delhi High Court · (2001) 09 DEL CK 0193

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High Courts20 Sept 2001

Amar Singh Vs National Seeds Corporation Limited and Another

Delhi High Court · (2001) 09 DEL CK 0174

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High Courts20 Sept 2001

M/s U.K. Paints (India) Ltd. Vs M/s Surlux Medi Equip Ltd. and anrs.

Delhi High Court · (2001) 94 DLT 453 : (2001) 60 DRJ 472

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3), Order 5 Rule 15, 151

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High Courts20 Sept 2001Dismissed

CSIR Scientific Workers Association Vs Union of India (UOI) and Others

Delhi High Court · (2002) 61 DRJ 286

Constitution of India, 1950 — Article 12, 226

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High Courts20 Sept 2001Allowed

Laxmi Bai @ Lachhmi Bai Vs Union of India

Delhi High Court · (2001) 94 DLT 881

Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 4, 54, 6

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High Courts20 Sept 2001

Plastindia Foundation Vs Ajeet Singh and Another

Delhi High Court · (2002) 95 DLT 235

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 20, 21, 22

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High Courts20 Sept 2001

Smt. Krishna Devi and Others Vs Haryana State Electricity Board and Others

Delhi High Court · (2003) ACJ 1123 : AIR 2002 Delhi 113

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High Courts20 Sept 2001Dismissed

D.S. Panwar Vs Union of India and Others

Delhi High Court · (2001) 09 DEL CK 0049

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High Courts19 Sept 2001

Union of India Vs Mr. R.K. Rastogi and Another

Delhi High Court · (2001) 09 DEL CK 0232

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High Courts19 Sept 2001Allowed

Lata Ambwani Vs Sangeeta Kalra

Delhi High Court · (2002) 95 DLT 541

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