High Courts18 May 2001
Ex-GNR, Birbal Vs Union of India and others
Delhi High Court · (2001) 5 AD 425 : (2001) 92 DLT 183 : (2001) 59 DRJ 242
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,328 of 6,263
High Courts18 May 2001
M/s. Roopak Stores Vs M/s. Rupak Departmental Store
Delhi High Court · (2001) 05 DEL CK 0070
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 May 2001
Shri Ram Kishan Kainth Vs M/s. Paul and Associates Promotors and Builders and others
Delhi High Court · (2002) 1 RCR(Civil) 576
Specific Relief Act, 1963 — Section 16
High Courts18 May 2001
Kumari Rekha Tyagi Vs Vice-Chancellor, University of Delhi and others
Delhi High Court · (2002) 1 RCR(Civil) 499
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 26, 27, 28, 29, 30
High Courts18 May 2001
C.J. International Hotels Ltd. and Others Vs N.D.M.C. and Others
Delhi High Court · (2001) 60 DRJ 562
Arbitration Act, 1940 — Section 20Army Rules, 1954 — Rule 66, 66(1)Constitution of India, 1950 — Article 136, 166, 21, 227
High Courts18 May 2001
Food Corporation of India Vs M/s. Howe (India) Private Limited
Delhi High Court · (2001) 5 AD 50 : (2001) 92 DLT 167 : (2002) 63 DRJ 326 : (2002) 1 RAJ 444
High Courts17 May 2001
Delhi Airport TDI Employees Union Vs Union of India and others
Delhi High Court · (2001) 05 DEL CK 0152
Constitution of India, 1950 — Article 12, 136, 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 12, 7
High Courts17 May 2001
Commissioner of Income Tax Vs Orissa Cement Ltd.
Delhi High Court · (2001) 119 TAXMAN 744
High Courts17 May 2001
Kochhar Construction Works Vs Delhi Development Authority and Another
Delhi High Court · (2001) 94 DLT 590 : (2001) 59 DRJ 656
Arbitration Act, 1940 — Section 14, 17, 29, 30
High Courts17 May 2001
Shri Sat Deo Jain Vs M/s. Investment Point
Delhi High Court · (2002) 3 CivCC 142 : (2001) 94 DLT 259 : (2001) 59 DRJ 505 : (2002) 1 RCR(Criminal) 462
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 138, 311, 482
High Courts17 May 2001
Km. Richa Sharma Vs University of Delhi and Another
Delhi High Court · (2001) 05 DEL CK 0082
High Courts17 May 2001Dismissed
Shri Jagmohan Puri Vs Union of India and others
Delhi High Court · (2001) 05 DEL CK 0077
High Courts17 May 2001
M/s. Shri Ram Ram Niranjan Vs Union of India and Others
Delhi High Court · (2001) 5 AD 584 : AIR 2001 Delhi 424
Arbitration Act, 1940 — Section 30, 9
High Courts17 May 2001
Mrs. Manjit Kohli Vs Mrs. Sudha Ramchandani
Delhi High Court · (2001) 93 DLT 629 : (2001) 63 DRJ 123
Foreign Exchange Regulation Act, 1973 — Section 31Income Tax Act, 1961 — Section 230, 269
High Courts16 May 2001Dismissed
Shri Nankku Kumar Vs Union of India and others
Delhi High Court · (2001) 05 DEL CK 0191
Central Reserve Police Force Act, 1949 — Section 10, 12, 12(1), 9
High Courts16 May 2001
Shri J.K. Anand Vs Delhi Development Authority and Another
Delhi High Court · (2001) 59 DRJ 380
Arbitration Act, 1940 — Section 16, 30, 33Contract (Amendment) Act, 1997 — Section 28
High Courts16 May 2001
M/s. Sardar Surinder Singh and Others Vs Sardar Ratan Singh and Others
Delhi High Court · (2001) 4 RCR(Civil) 715
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151
High Courts16 May 2001Disposed Off
Neon Fab Vs Enforcement Directorate
Delhi High Court · (2002) 83 ECC 296
High Courts16 May 2001
Sehgal Puri Pvt. Ltd. Vs The National Newsprint and Paper Mills Ltd.
Delhi High Court · (2001) 5 AD 267 : AIR 2001 Delhi 449 : (2001) 92 DLT 292 : (2001) 59 DRJ 356 : (2002) 1 RCR(Criminal) 266
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2
High Courts16 May 2001
Smt. Sucharita Pradhan and others Vs M/s. U.P. Twiga Fibreglass Ltd. and others
Delhi High Court · AIR 2002 Delhi 1 : (2001) 93 DLT 238 : (2001) 59 DRJ 706
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 17, 106, 151Contract Act, 1872 — Section 200Delhi Rent Control Act, 1958 — Section 14(1), 2