High Courts21 Dec 1999
Ranjeet Combine Vs B.N. Khanna
Delhi High Court · (2000) 3 ARBLR 348 : (2000) 86 DLT 687
Arbitration and Conciliation Act, 1996 — Section 11, 8, 9
COURT ARCHIVE
Delhi High Court judgments
1,24,108 judgments · page 5,372 of 6,206
High Courts21 Dec 1999Dismissed
International Society for Krishna Consciousness Vs Krishan Kumar Khanna
Delhi High Court · (2000) 85 DLT 435
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 18 Rule 17A
High Courts21 Dec 1999Allowed
Tindey and Others Vs Union of India (UOI) and Another
Delhi High Court · (2000) 54 DRJ 384
Land Acquisition Act, 1894 — Section 17, 18, 4, 54, 6
High Courts21 Dec 1999
Kanwal Singh and Bihari Vs Union of India
Delhi High Court · (2000) 5 AD 594 : (2000) 3 RCR(Civil) 580
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 26(2), 28, 30, 4(3)
High Courts21 Dec 1999
Vijay Kumar Gupta and Others Vs M/s. Chander Kalan Chit Fund Pvt. Ltd. and Another
Delhi High Court · (2000) 5 AD 700 : (2000) 2 ARBLR 617 : (2000) 86 DLT 387 : (2000) 126 PLR 69
Arbitration Act, 1940 — Section 39
High Courts21 Dec 1999
Sukumar Chand Jain Vs Delhi Development Authority
Delhi High Court · (2000) 6 AD 135 : (2000) 3 ARBLR 82 : (2000) 86 DLT 498 : (2000) 3 RAJ 173
High Courts21 Dec 1999
Vinod Kumar Malhotra Vs Sunil Aggarwal
Delhi High Court · (2000) 5 AD 422 : (2000) 86 DLT 226
High Courts21 Dec 1999
Sunbeam Food Products Company Vs Assistant Registrar of Trade Marks and Another
Delhi High Court · (2000) 5 AD 508 : (2000) 2 ARBLR 312 : (2000) 86 DLT 501 : (2000) 3 RCR(Civil) 627
Trade and Merchandise Marks Act, 1958 — Section 109(2), 21
High Courts20 Dec 1999Allowed
Guneet Singh Lehl Vs Lt. Governor, NCT of Delhi and Another
Delhi High Court · (2000) 4 AD 26 : (2001) 59 DRJ 415
High Courts20 Dec 1999
Charkha Soap Mills Vs Darshan Soap Factory
Delhi High Court · (2000) 4 AD 474 : (2000) 52 DRJ 729 : (2001) 1 RCR(Civil) 34
Trade and Merchandise Marks Act, 1958 — Section 109(2)
High Courts20 Dec 1999
Lalit Kumar Agarwal and Another Vs Debts Recovery Tribunal
Delhi High Court · (2000) 1 AD 847 : (2000) 100 CompCas 187 : (2000) 83 DLT 268 : (2000) 52 DRJ 297 : (2000) 2 RCR(Civil) 574
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts20 Dec 1999
Cadbury (India) Ltd. Vs Dr. M.C. Saxena
Delhi High Court · (2000) 3 AD 761 : (2000) 83 DLT 592 : (2000) 52 DRJ 590
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 8 Rule 10
High Courts20 Dec 1999Dismissed
Indian Oil Corporation Ltd. Vs J.N. Marshal and Co. and Others
Delhi High Court · (2000) 86 DLT 351 : (2000) 126 PLR 38
Arbitration Act, 1940 — Section 14Partnership Act, 1932 — Section 19(2), 25
High Courts20 Dec 1999
Munna Lal Khandelwal Vs B. Hazra, Enforcement Officer Jitender Kalra Vs D.C. Verma, Air Customs Officer Madhav Saran and Narendra Gupta Vs Amlesh Chaudhary, Intelligence Officer
Delhi High Court · (2000) 1 AD 874 : (2000) 83 DLT 395 : (2000) 56 DRJ 94 : (2000) 67 ECC 757
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 132, 135(1)(6)Foreign Exchange Regulation Act, 1973 — Section 5(1), 56
High Courts20 Dec 1999
Raman Kumar Marwaha (4480 M. Lt. Col. Dr.) Vs Jt. Secy. (Trng.) and Chief Adm. Officer
Delhi High Court · (2000) 2 AD 900 : (2000) 84 DLT 325
Constitution of India, 1950 — Article 226
High Courts20 Dec 1999
A.K. Doshi (Dr.) Vs Central Administrative Tribunal and Others
Delhi High Court · (2000) 2 AD 107 : (2000) 52 DRJ 569 : (2000) 3 SLJ 208
High Courts20 Dec 1999
Anjali Sharma Vs Govt. Of N.C.T. Delhi and Others
Delhi High Court · (2000) 2 AD 69 : (2000) 83 DLT 365 : (2000) 1 DMC 179 : (2000) 52 DRJ 426
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts20 Dec 1999
Government of NCT of Delhi and Another Vs Shallu Sharma and Others etc. etc.
Delhi High Court · (2000) 1 AD 734 : (2000) 83 DLT 316 : (2000) 52 DRJ 310
Constitution of India, 1950 — Article 226
High Courts20 Dec 1999
Rajendra Yadav Vs Union of India and Another
Delhi High Court · (2000) 3 AD 739 : AIR 2000 Delhi 229 : (2000) 52 DRJ 723
Constitution of India, 1950 — Article 226Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 6
High Courts17 Dec 1999
Darshan Lal Vs State and Another
Delhi High Court · (2000) 1 AD 497 : (2000) 83 DLT 113 : (2000) 52 DRJ 162 : (2001) 2 RCR(Civil) 567 : (2001) 2 RCR(Criminal) 398 : (2001) 2 RCR(Criminal) 567
Delhi Development Act, 1957 — Section 14, 29(2)