COURT ARCHIVE

Delhi High Court judgments

1,25,249 judgments · page 5,323 of 6,263

High Courts01 Jun 2001

M/s Niko Resources Ltd. Vs Union of India M/s Niko Resources Ltd. Vs Gujarat State Petroleum Corporation

Delhi High Court · (2001) 93 DLT 12

Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(5), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Joint Operating Agreement, Schedule — Article 13, 3.1

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High Courts01 Jun 2001

R.S. Sagar Vs Union of India

Delhi High Court · (2001) 93 DLT 194

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 16Constitution of India, 1950 — Article 226, 227

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High Courts01 Jun 2001

Jaswant Singh Vs District and Sessions Judge, Delhi and others

Delhi High Court · (2001) 93 DLT 552 : (2001) 59 DRJ 667

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High Courts01 Jun 2001

Mr. Gaurav Raswant Vs Union of India and Others

Delhi High Court · (2001) 93 DLT 3 : (2001) 59 DRJ 586

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22, 22(5)

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High Courts01 Jun 2001

Indraprastha Medical Corporation Ltd., Apollo Hospital Employees Union, Dinesh Singh and Sons and Vijay Singh and Others Vs Government of NCT of Delhi and another Apollo Hospital Employees Union. Vs Government of NCT of Delhi and another Dinesh Singh and Sons and Vijay Singh and Others Vs Government of NCT of Delhi and another

Delhi High Court · (2001) 94 DLT 337 : (2002) 63 DRJ 295 : (2001) 90 FLR 460 : (2001) 2 LLJ 1274

Constitution of India, 1950 — Article 30Factories Act, 1948 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 3

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High Courts01 Jun 2001

M/s. Pride Construction Company Vs Delhi Development Authority

Delhi High Court · (2001) 06 DEL CK 0017

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High Courts01 Jun 2001

Tilak Kumari and Another Vs Sh. Anand

Delhi High Court · (2001) 59 DRJ 580 : (2002) 1 RCR(Civil) 574

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 3

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High Courts01 Jun 2001

Shimal Investment and Trading Co. (Presently known as Ranbaxy Holding Company) Vs Union of India and Others

Delhi High Court · (2001) 06 DEL CK 0015

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 7(A)

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High Courts01 Jun 2001

Colgate Palmolive (India) Ltd. and Another Vs Union of India and others

Delhi High Court · (2001) 5 AD 337 : (2001) 93 DLT 180 : (2001) 59 DRJ 382

Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 36A, 36A(3)Monopolies and Restrictive Trade Practices Commission Regulations, 1974 — Regulation 11, 57. 58, 65, 67, 84A

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High Courts01 Jun 2001

Punni Ram Vs The State

Delhi High Court · (2001) 4 AD 985 : (2001) CriLJ 3373 : (2001) 92 DLT 904

Penal Code, 1860 (IPC) — Section 161, 313, 325Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

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High Courts01 Jun 2001

Dr. K.L. Kalra Vs State

Delhi High Court · (2001) 5 AD 83 : (2001) 92 DLT 325

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High Courts01 Jun 2001

Ganga Ram Hospital Trust Vs Municipal Corporation of Delhi

Delhi High Court · (2001) 60 DRJ 549

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 124, 126, 169, 170, 170(2)

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High Courts01 Jun 2001