High Courts20 Nov 2001
National Small Industries Corporation Ltd. Vs Mahalaxmi Suppliers
Delhi High Court · (2002) 61 DRJ 771
Arbitration and Conciliation Act, 1996 — Section 14, 30, 33
COURT ARCHIVE
Delhi High Court judgments, 2001
1,971 judgments · page 11 of 99
High Courts20 Nov 2001Dismissed
India Foils Limited Vs SR Foils Limited and Others
Delhi High Court · (2002) 96 DLT 824
Companies Act, 1956 — Section 433, 434, 439Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Nov 2001Dismissed
Salmani Zamat Masjid and Educational Charitable Trust Vs Delhi Development Authority
Delhi High Court · (2002) 96 DLT 143 : (2002) 61 DRJ 787
Constitution of India, 1950 — Article 25Delhi Development Act, 1957 — Section 22
High Courts20 Nov 2001Allowed
ANZ Grindlays Bank plc. Vs Lt. Governor of Delhi and Others Indian Overseas Bank Vs Lt. Governor of Delhi and Others
Delhi High Court · (2002) 95 DLT 829 : (2002) 61 DRJ 789
Constitution of India, 1950 — Article 14Delhi Development Act, 1957 — Section 11A
High Courts20 Nov 2001
Jagjit Singh Rathor and Another Vs Govt. of NCT Delhi and Another Ram Singh Vs Lieutenant Governor and Others
Delhi High Court · (2001) 11 DEL CK 0021
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 14, 156, 76, 80Delhi Municipal Corporation Act, 1957 — Section 3, 3(3), 39, 4, 40
High Courts20 Nov 2001Allowed
S.K. Mehta Vs Pradeep Saith
Delhi High Court · (2001) 11 DEL CK 0016
Arbitration and Conciliation Act, 1996 — Section 11, 16
High Courts19 Nov 2001
Gas Authority of India Ltd. Vs Gobind Glass and Industries Ltd.
Delhi High Court · (2002) 61 DRJ 447
Arbitration and Conciliation Act, 1996 — Section 11(6), 20, 20(1), 20(2)Constitution of India, 1950 — Article 131, 132
High Courts19 Nov 2001Allowed
Delhi Transport Corporation Vs The Presiding Officer, Labour Court No. 1, Delhi and Others Bal Bhavan Society India Vs Presiding Officer, Labour Court-I and Others Delhi Development Authority Vs Presiding Officer, Industrial Tribunal No. II and Others The Medical Superintendent Safdarjung Hospital, New Delhi Vs Daljeet Singh
Delhi High Court · (2002) 96 DLT 103
Constitution of India, 1950 — Article 23Industrial Disputes Act, 1947 — Section 11
High Courts19 Nov 2001
Union of India (UOI) Vs Smt. Luxmi Gupta and Another
Delhi High Court · (2001) 11 DEL CK 0066
High Courts19 Nov 2001
C. Lal Gupta Vs Delhi Development Authority
Delhi High Court · (2002) 95 DLT 357
Arbitration Act, 1940 — Section 14
High Courts19 Nov 2001
State Trading Corporation of India Limited Vs Madhu Enterprises Ltd. and Others
Delhi High Court · (2002) 2 AD 836
High Courts09 Nov 2001Allowed
P. Sharma Vs P.S. Popli and Another
Delhi High Court · (2001) 94 DLT 913 : (2002) 61 DRJ 78
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Penal Code, 1860 (IPC) — Section 24, 336, 338, 420, 499
High Courts09 Nov 2001Allowed
Mahavir Singh Vs Union of India and Others
Delhi High Court · (2002) 96 DLT 23 : (2002) 62 DRJ 875 : (2002) 4 RCR(Criminal) 32
Border Security Force Rules, 1969 — Rule 63, 63(2), 63(3), 63(4)Constitution of India, 1950 — Article 21, 226, 226(1), 226(2)
High Courts09 Nov 2001Dismissed
Victor Cable Industries Ltd. Vs Delhi Vidut Board
Delhi High Court · (2002) 95 DLT 210 : (2002) 63 DRJ 682
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, Order 21 Rule 2Companies Act, 1956 — Section 16, 17, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 3(1)
High Courts09 Nov 2001Allowed
Oriental Construction Co. Vs Union of India and Others
Delhi High Court · (2002) 95 DLT 531
Arbitration Act, 1940 — Section 14, 17
High Courts09 Nov 2001Dismissed
Uma Rani Sharma Vs Ved Parkash Sharma
Delhi High Court · (2001) 11 DEL CK 0102
Hindu Succession Act, 1956 — Section 23
High Courts09 Nov 2001
P.C. Sharma Vs Delhi Development Authority
Delhi High Court · (2001) 11 DEL CK 0098
High Courts09 Nov 2001Dismissed
J.S. Construction Vs Delhi Development Authority
Delhi High Court · (2002) 95 DLT 390
High Courts09 Nov 2001
The Punjabi Bagh Cooperative Housing Society Limited Vs K.L. Kishwar and Another
Delhi High Court · (2002) 95 DLT 573 : (2002) 61 DRJ 594
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Delhi Co-operative Societies Act, 1972 — Section 32, 60