High Courts23 Feb 2000
S. Kuldeep Singh Vs Shri Banarsi Dass and Others
Delhi High Court · (2000) 5 AD 425 : (2000) 85 DLT 649 : (2000) 53 DRJ 569 : (2000) 4 RCR(Civil) 264
Limitation Act, 1963 — Article 136Specific Relief Act, 1963 — Section 28
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 5,362 of 6,208
High Courts23 Feb 2000
Ram Kishan Vs State
Delhi High Court · (2001) CriLJ 2735 : (2000) 84 DLT 673 : (2001) 3 RCR(Criminal) 601
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts22 Feb 2000
Himachal Pradesh State Electricity Board Vs M/s. Sumer Chand and Sons
Delhi High Court · (2000) 4 AD 777 : (2000) 53 DRJ 181
Contract Act, 1872 — Section 7Electricity (Supply) Act, 1948 — Section 5Limitation Act, 1963 — Section 19, 3(2)
High Courts22 Feb 2000
Kalyan Chand Goel and Co. and Another Vs D.D.A. and Another
Delhi High Court · (2000) 2 AD 745 : (2000) 3 ARBLR 546
Arbitration Act, 1940 — Section 30, 33
High Courts22 Feb 2000
Bank of India Vs M/s. Gopi Chand Jain and Sons and Others
Delhi High Court · (2000) 5 AD 681 : (2000) 2 ARBLR 440 : (2000) 85 DLT 730 : (2000) 126 PLR 4
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Feb 2000
Abdul Alim Vs G.K. Bhatnagar
Delhi High Court · (2000) 3 AD 692 : (2000) 85 DLT 263
Delhi Rent Control Act, 1958 — Section 14(4), 39
High Courts22 Feb 2000
Vij Sales Corporation Vs Lufthansa, German Airlines
Delhi High Court · (2000) 3 AD 146 : AIR 2000 Delhi 220 : (2000) 87 DLT 195 : (2000) 54 DRJ 46
High Courts21 Feb 2000
Dinesh Singh Vs Director of Education and Others
Delhi High Court · (2000) 85 FLR 743
Constitution of India, 1950 — Article 226
High Courts21 Feb 2000
Dr. Satpal Singh and etc. Vs University of Delhi
Delhi High Court · AIR 2000 Delhi 225
Constitution of India, 1950 — Article 226
High Courts21 Feb 2000
Prithvi Pal Singh @ Munna Vs State
Delhi High Court · (2000) 3 AD 181 : (2000) 84 DLT 464 : (2000) 53 DRJ 201 : (2000) 71 ECC 402 : (2001) 1 RCR(Criminal) 482
High Courts21 Feb 2000
Jitender Kumar Vs Director of Education and Others
Delhi High Court · (2000) 4 AD 444 : (2005) 118 DLT 119
Constitution of India, 1950 — Article 226
High Courts21 Feb 2000
M.G.F. (India) Ltd. Vs Dula Ram
Delhi High Court · (2000) 3 AD 606
Arbitration Act, 1940 — Section 20
High Courts18 Feb 2000
Inderjeet Singh Vs CBI
Delhi High Court · (2000) 3 AD 641 : (2000) 84 DLT 480 : (2000) 53 DRJ 192 : (2001) 1 RCR(Criminal) 276
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307Prevention of Corruption Act, 1988 — Section 5(2)
High Courts18 Feb 2000
Major S.K. Jain Vs Union of India and Others
Delhi High Court · (2000) 4 ARBLR 737 : (2000) 54 DRJ 188
Army Rules, 1954 — Rule 16BConstitution of India, 1950 — Article 226
High Courts18 Feb 2000
Padam Singh Vs Union of India and Others
Delhi High Court · (2000) 3 AD 430
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)Constitution of India, 1950 — Article 226, 235Delhi Higher Judicial Services Rules, 1970 — Rule 27
High Courts18 Feb 2000
M.G.F. India Ltd. Vs Lakha Singh and Another
Delhi High Court · (2000) 3 AD 455
Arbitration and Conciliation Act, 1996 — Section 11
High Courts18 Feb 2000
Dr. Lyakat Ali Vs Vice-Chancellor Jawahar Lal Nehru University
Delhi High Court · (2000) 5 AD 346 : (2000) 86 DLT 59
High Courts18 Feb 2000
Sh. Mahendra Pal Vs The Administrator, N.C.T of Delhi and Others
Delhi High Court · (2000) 3 AD 417 : (2000) 85 DLT 97
High Courts18 Feb 2000
All India Handloom Fabric Marketing Co-op. Society Ltd. Vs Phelps and Co. P. Ltd.
Delhi High Court · (2000) 3 AD 484 : (2000) 84 DLT 570 : (2000) 53 DRJ 409
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Feb 2000
Hans Rolling Shutter Works Vs Airmen and Sailors Co-op. Group Housing Society Ltd.
Delhi High Court · (2000) 5 AD 521 : (2000) 25 DLT 466 : (2000) 53 DRJ 558
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17