High Courts23 May 2001
National Institute of Public Co-operation and Child Deve. Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2001) 05 DEL CK 0010
Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 33(2), 33A
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,327 of 6,263
High Courts22 May 2001
Tumlare Software Services Private Limited Vs Magic Software Services
Delhi High Court · (2001) 5 AD 937 : (2001) 92 DLT 572 : (2001) 59 DRJ 793 : (2002) 1 RAJ 509
Arbitration and Conciliation Act, 1996 — Section 11, 11(9), 16Companies Act, 1913 — Section 277(1)Companies Act, 1956 — Section 592, 593, 594, 595, 596
High Courts22 May 2001
A.S. Sandhu Vs Mithals International (P) Limited
Delhi High Court · (2001) 93 DLT 700
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts22 May 2001
M/s. L and T Niro Limited Vs M/s. S.R.P. Industries Limited
Delhi High Court · (2001) 93 DLT 158 : (2001) 60 DRJ 279
Arbitration and Conciliation Act, 1996 — Section 16(6)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts22 May 2001
Naresh Kumar Vs State
Delhi High Court · (2001) 91 DLT 614 : (2001) 59 DRJ 250
Criminal Procedure Code, 1973 (CrPC) — Section 360Essential Commodities Act, 1955 — Section 7
High Courts22 May 2001
Shri O.P. Sharma Vs Union of India and Another
Delhi High Court · (2001) 05 DEL CK 0054
Constitution of India, 1950 — Article 14, 226
High Courts22 May 2001
Shri Mohammed Anis Vs Shri Sameer Ahmed and Others
Delhi High Court · (2001) 5 AD 29 : (2001) 92 DLT 512 : (2001) 60 DRJ 458 : (2001) 4 RCR(Criminal) 293
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(1), Order 22 Rule 4(3), Order 22 Rule 4(4), Order 22 Rule 6, Order 37 Rule 3(6)Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 25B(4), 5
High Courts22 May 2001
Mohd. Islam Vs State (NCT of Delhi)
Delhi High Court · (2001) CriLJ 4317 : (2001) 93 DLT 764 : (2001) 59 DRJ 426
Evidence Act, 1872 — Section 32(1)
High Courts22 May 2001
Mohan Parkash Dubey and Others Vs State
Delhi High Court · (2001) 5 AD 408 : (2001) 92 DLT 206 : (2001) 59 DRJ 190
High Courts21 May 2001
Union of India and another Vs Captain S.S. Mehta
Delhi High Court · (2001) 05 DEL CK 0175
Army Act, 1950 — Section 164(2)Constitution of India, 1950 — Article 226
High Courts21 May 2001
M/s. Gujarat Heavy Chemicals Ltd. Vs Krishna Sales Corporation and Another
Delhi High Court · (2001) 93 DLT 581
High Courts21 May 2001
R.L. Sahni and Others Vs R. Singh, Assistant Commissioner of Income Tax and Another
Delhi High Court · (2001) 171 CTR 459 : (2002) 254 ITR 292 : (2001) 119 TAXMAN 232
High Courts21 May 2001Allowed
Naveen Jain Vs Commissioner of Customs
Delhi High Court · (2002) 79 ECC 425 : (2001) 134 ELT 32
Customs Act, 1962 — Section 109, 111, 112, 130, 130ACustoms Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 1(3)
High Courts21 May 2001
M/s. DCM Limited Vs Sales Tax Officer, Ward No. 7 New Delhi and Others
Delhi High Court · (2001) 59 DRJ 635
Constitution of India, 1950 — Article 14, 226, 227Workmens Compensation Act, 1923 — Section 30(1)
High Courts21 May 2001
Shri A.M. Shah Vs Smt. Pushpa Sood
Delhi High Court · (2001) 5 AD 340 : AIR 2001 Delhi 451 : (2001) 92 DLT 694 : (2001) 59 DRJ 471
Delhi Rent Control Act, 1958 — Section 14, 14(1)(e), 14(D), 19, 25(B)
High Courts21 May 2001
M/s National Auto Impex Vs M/s Autocop (India) Pvt. Ltd. and Others
Delhi High Court · (2001) 93 DLT 74
Arbitration Act, 1940 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 14, 9
High Courts21 May 2001
Smt. Santosh Sharma Vs Ashok Kumar
Delhi High Court · AIR 2001 Delhi 422 : (2001) 2 DMC 273 : (2001) 59 DRJ 526 : (2002) 1 RCR(Civil) 526
Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 May 2001
Shri Madan Lal Vs Smt. Sneh Gupta
Delhi High Court · (2001) 5 AD 35 : AIR 2001 Delhi 433 : (2001) 92 DLT 307
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts18 May 2001
Olga Kozireva Vs Union of India and Others
Delhi High Court · (2001) CriLJ 3701 : (2002) 63 DRJ 183 : (2002) 80 ECC 451 : (2001) 4 RCR(Criminal) 682
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 22, 22(5), 226, 227Customs Act, 1962 — Section 102, 104, 110
High Courts18 May 2001
Shri Ghan Shyam Dass Vs Union of India and Others
Delhi High Court · (2001) 59 DRJ 414
Arbitration Act, 1940 — Section 14, 17