High Courts21 Jan 2000
Sumer Singh, Sunil Kumar and Others Vs Delhi State Mineral Development Corporation Ltd. and Another
Delhi High Court · (2000) 2 AD 200 : (2000) 52 DRJ 715
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 5,370 of 6,208
High Courts21 Jan 2000
Anil Agarwal and Others and Vinod Kumar and Others Vs The Institute of Chartered Accountants and Others
Delhi High Court · (2000) 4 AD 104 : AIR 2000 Delhi 320 : (2000) 54 DRJ 415
High Courts21 Jan 2000
S.S. Jaitley Vs Delhi Development Authority
Delhi High Court · (2000) 2 AD 398 : (2000) 1 ARBLR 660 : (2000) 84 DLT 767 : (2000) 125 PLR 13
High Courts21 Jan 2000
Motor and General Finance Ltd. Vs Mahabir Prasad Chaudhary and Others
Delhi High Court · (2000) 2 AD 393 : (2000) 1 ARBLR 428 : (2000) 83 DLT 672
High Courts20 Jan 2000
Mohd. Javed Vs State
Delhi High Court · (2000) CriLJ 1821 : (2000) 56 DRJ 156 : (2000) 68 ECC 561
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts20 Jan 2000
LIC of India Vs Sh. Vishnu Mohan Aggarwal
Delhi High Court · (2000) 2 AD 819 : AIR 2000 Delhi 340 : (2000) 84 DLT 42 : (2000) 52 DRJ 732 : (2000) 124 PLR 67
Civil Procedure Code, 1908 (CPC) — Section 152, 153
High Courts20 Jan 2000
Krishan Lal Vs Smt. Devki
Delhi High Court · (2000) 4 AD 868 : (2000) 85 DLT 326 : (2000) 56 DRJ 210
Delhi Rent Control Act, 1958 — Section 14, 14(1)
High Courts20 Jan 2000
Yoginder Parkash Duggal Vs Om Prakash Duggal and Another
Delhi High Court · (2000) 5 AD 567 : (2000) 53 DRJ 601 : (2000) 3 RCR(Civil) 602
Hindu Succession Act, 1956 — Section 15(2), 6
High Courts20 Jan 2000
Impact Advertising Pvt. Ltd. (M/s.) Vs M/s. Thomson Press (India) Ltd.
Delhi High Court · (2000) 3 AD 314 : AIR 2000 Delhi 173 : (2000) 84 DLT 274 : (2000) 53 DRJ 82
High Courts20 Jan 2000
Thomson Press (India) Ltd. Vs M/s. Megh and Company and Others
Delhi High Court · (2000) 3 AD 238 : (2000) 84 DLT 475 : (2000) 52 DRJ 820
High Courts20 Jan 2000
Arun Kumar Agarwal Vs Union of India and Others
Delhi High Court · (2000) 2 AD 628 : (2000) 100 CompCas 406 : (2000) 84 DLT 275 : (2000) 52 DRJ 560
Constitution of India, 1950 — Article 226Securities and Exchange Board of India (Terms and Conditions of Service of Chairman and Members) Rules, 1992 — Rule 20, 3(2)
High Courts19 Jan 2000
Bhagwan Dass Vs Thakur Dass and Others
Delhi High Court · (2000) 3 AD 952 : (2000) 84 DLT 57 : (2000) 56 DRJ 343
Delhi Municipal Corporation (Election of Councillors) Rules, 1970 — Rule 80, 81Delhi Municipal Corporation Act, 1957 — Section 15(4)Representation of the People Act, 1951 — Section 83, 86
High Courts19 Jan 2000
Ajit Singh and Another Vs State
Delhi High Court · (2000) 2 ARBLR 740 : (2000) CriLJ 1503 : (2000) 84 DLT 123 : (2000) 53 DRJ 420 : (2000) 3 RCR(Civil) 663 : (2000) 2 RCR(Criminal) 657
Penal Code, 1860 (IPC) — Section 161, 34Prevention of Corruption Act, 1988 — Section 5(1)
High Courts19 Jan 2000
Lekh Ram Vs State
Delhi High Court · (2000) 2 AD 774 : (2000) 83 DLT 684 : (2000) 56 DRJ 80
Penal Code, 1860 (IPC) — Section 411
High Courts19 Jan 2000Dismissed
M/s. Escorts Finance Ltd. Vs Nielcon Ltd. and Another
Delhi High Court · (2000) 5 AD 611 : (2001) 1 CivCC 563 : (2000) 85 DLT 773 : (2000) 4 RCR(Civil) 261
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(7)
High Courts19 Jan 2000
K.S. Gupta Vs Municipal Corporation of Delhi
Delhi High Court · (2000) 2 AD 769 : (2000) 83 DLT 644 : (2000) 52 DRJ 783
Delhi Municipal Corporation Act, 1957 — Section 124(3)
High Courts19 Jan 2000
Shri Avtar Singh Hit and Others Vs The Delhi State and Others
Delhi High Court · (2000) 4 AD 750 : AIR 2000 Delhi 196 : (2000) 84 DLT 781 : (2000) 53 DRJ 746
Constitution of India, 1950 — Article 226Delhi Sikh Gurdwaras Act, 1971 — Section 11, 12, 13, 17, 3
High Courts19 Jan 2000
Suraj Singh and Another Vs State
Delhi High Court · (2000) 2 AD 776 : (2000) CriLJ 1544 : (2000) 84 DLT 93
Penal Code, 1860 (IPC) — Section 324, 326
High Courts19 Jan 2000
Dominant Offset Private Ltd. Vs Adamovske Strojirny
Delhi High Court · (2000) 2 AD 717 : AIR 2000 Delhi 254 : (2000) 84 DLT 594 : (2000) 54 DRJ 523
Arbitration and Conciliation Act, 1996 — Section 34(2)
High Courts19 Jan 2000
Bal Krishan Vs State of Delhi
Delhi High Court · (2000) 2 AD 193 : (2000) CriLJ 1217 : (2000) 83 DLT 508 : (2000) 52 DRJ 502 : (2000) 3 RCR(Criminal) 310