High Courts27 Aug 2001Dismissed
Smt. Champa Arora and others Vs Shri Shiv Lal Arora and Others
Delhi High Court · (2001) 94 DLT 658 : (2001) 62 DRJ 601
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,302 of 6,263
High Courts27 Aug 2001
Jagdish Rai Vs Tek Chand and Others
Delhi High Court · (2001) 94 DLT 719 : (2002) 61 DRJ 821
High Courts27 Aug 2001Allowed
Shri Kanwal Kishore Manchanda Vs Ms. Raksha Arora and others
Delhi High Court · (2001) 93 DLT 579
High Courts27 Aug 2001
Sony Kabushiki Kaisha Vs Mr. R. Chand
Delhi High Court · (2001) 94 DLT 490 : (2001) 60 DRJ 336
Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts27 Aug 2001
M/s Fortune Park Hotels Limited Vs M/s U.G. Hotels and Resorts Limited
Delhi High Court · (2001) 08 DEL CK 0216
Arbitration and Conciliation Act, 1996 — Section 11(4)
High Courts27 Aug 2001Allowed
Smt. Promila and another Vs DCM Financial Services Ltd.
Delhi High Court · (2001) 107 CompCas 358 : (2001) 93 DLT 394 : (2001) 60 DRJ 229
Companies Act, 1956 — Section 391, 391(2), 394Reserve Bank of India Act, 1934 — Section 45QA
High Courts27 Aug 2001Dismissed
Vir Bala Manhas Vs All India Institute of Medical Sciences and Others
Delhi High Court · (2001) 08 DEL CK 0176
All India Institute of Medical Sciences Act, 1956 — Section 29All India Institute of Medical Sciences Rules, 1958 — Regulation 35Central Civil Services (Joining Time) Rules, 1979 — Regulation 1
High Courts27 Aug 2001Allowed
Anita and Another Vs State
Delhi High Court · (2001) 93 DLT 495 : (2001) 2 DMC 437
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 304, 34
High Courts27 Aug 2001
M/s Brij Kod Vs The Commissioner, Food and Supplies and others
Delhi High Court · (2001) 08 DEL CK 0128
Constitution of India, 1950 — Article 226Delhi Kerosene Oil (Export and Price) Control Order, 1962 — Section 8(4)
High Courts27 Aug 2001Dismissed
Ram Niwas Vs Naseema Begum and Others
Delhi High Court · (2001) 08 DEL CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 151, 47Succession Act, 1925 — Section 263
High Courts27 Aug 2001Dismissed
Shanti Sports Club and another Vs Union of India and others
Delhi High Court · (2001) 60 DRJ 16
Constitution of India, 1950 — Article 166Delhi Development Act, 1957 — Section 11Land Acquisition Act, 1894 — Section 23, 4, 4(1), 48, 48(1)
High Courts27 Aug 2001Dismissed
Maj. Gen. Rajinder Singh Chowdhary Vs Sardar Manjit Singh Chowdhary and Others
Delhi High Court · AIR 2002 Delhi 135 : (2002) 95 DLT 302 : (2002) 61 DRJ 135
Hindu Succession Act, 1956 — Section 14Succession Act, 1925 — Section 138, 82, 88
High Courts27 Aug 2001
M/s Trans Asia Auto and General Finance Ltd. Vs Dharmendar Kumar and Others
Delhi High Court · (2001) 08 DEL CK 0060
Arbitration Act, 1940 — Section 20Civil Procedure Code Amendment Act, 1973 — Order 7 Rule 10, Order 7 Rule 10ACivil Procedure Code, 1908 (CPC) — Section 15
High Courts27 Aug 2001
Shri Girdhari Singh Negi Vs New Delhi Municipal Council and Another
Delhi High Court · (2002) 61 DRJ 161
Constitution of India, 1950 — Article 14, 16, 39
High Courts27 Aug 2001Dismissed
Allahanoor @ Kallu Vs N.C.T. of Delhi
Delhi High Court · (2001) 93 DLT 321 : (2001) 2 DMC 426 : (2001) 59 DRJ 837
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 397Penal Code, 1860 (IPC) — Section 346, 366, 376(2), 498(A)
High Courts27 Aug 2001Dismissed
Shri Ram Lal and another Vs Shri Dharam Vir
Delhi High Court · (2001) CriLJ 4507 : (2001) 93 DLT 702 : (2001) 60 DRJ 152
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 142, 482
High Courts27 Aug 2001Dismissed
Indian Oil Corporation Ltd. Vs International Building and Company (Pvt.) Ltd.
Delhi High Court · (2001) 93 DLT 566
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6, 151Limitation Act, 1963 — Section 3(2)
High Courts24 Aug 2001Allowed
Rajinder Kumar @ Pappu Vs State
Delhi High Court · (2001) CriLJ 4580 : (2001) 94 DLT 201 : (2001) 60 DRJ 111 : (2001) 78 ECC 37
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 42(1), 50, 50(1)
High Courts24 Aug 2001Allowed
N.K. Traders Vs Delhi Water Supply and Sewage Disposal Undertaking and Another
Delhi High Court · (2001) 08 DEL CK 0258
Arbitration Act, 1940 — Section 20, 8, 8(2)