COURT ARCHIVE

Delhi High Court judgments

1,25,249 judgments · page 5,305 of 6,263

High Courts20 Aug 2001Dismissed

Smt. Shashi Kanta and others Vs Smt. Sadhna Midha and others

Delhi High Court · (2001) 94 DLT 111

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, Order 9 Rule 13Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 52

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High Courts20 Aug 2001

M/s Power Grid Corporation of India Ltd. Vs M/s RPG Transmission Limited

Delhi High Court · (2002) 2 RAJ 414

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 13, 16, 4Limitation Act, 1963 — Article 136, 24

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High Courts20 Aug 2001Dismissed

Shri Ashok Kumar Dewan Vs Lt. Governor, Delhi and others

Delhi High Court · (2001) 94 DLT 506

Constitution of India, 1950 — Article 226

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High Courts17 Aug 2001Dismissed

Suresh Kumar and another Vs M.C.D. and others

Delhi High Court · (2001) 08 DEL CK 0278

Industrial Disputes Act, 1947 — Section 2(5)

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High Courts17 Aug 2001Dismissed

M/s. Hindustan Publicity Pvt. Vs The Chief Area Manager, Northern Railway and Another

Delhi High Court · (2001) 08 DEL CK 0267

Arbitration and Conciliation Act, 1996 — Section 11, 34

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High Courts17 Aug 2001

Sujit Kumar Chaudhari Vs State and Another

Delhi High Court · (2001) 08 DEL CK 0235

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High Courts17 Aug 2001

M/s Modern Radio House Vs Union of India and another

Delhi High Court · (2001) 93 DLT 722 : (2001) 60 DRJ 59

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High Courts17 Aug 2001Dismissed

Raj Kumar Gupta Vs N.D.M.C. and Another

Delhi High Court · (2001) 08 DEL CK 0177

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High Courts17 Aug 2001Dismissed

S.S. Products of India Vs Star Plast

Delhi High Court · (2001) 60 ECC 347

Civil Procedure Code, 1908 (CPC) — Section 20Designs Act, 1911 — Section 53

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High Courts17 Aug 2001Allowed

Mohan Chand Naliwal Vs Rakesh Garg and Another

Delhi High Court · (2001) 93 DLT 808

Civil Procedure Code, 1908 (CPC) — Section 10Copyright Act, 1957 — Section 55Trade and Merchandise Marks Act, 1958 — Section 120

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High Courts17 Aug 2001

Kumari Rekha Tyagi Vs Vice Chancellor, University of Delhi and Ors

Delhi High Court · (2001) 93 DLT 813 : (2001) 60 DRJ 406

Criminal Procedure Code, 1973 (CrPC) — Section 145Law of Property Act, 1925 — Section 56(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 26, 27, 28, 29

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High Courts17 Aug 2001Dismissed