High Courts06 Nov 2001
Mohan Sen Vs Union of India (UOI)
Delhi High Court · (2003) 161 ELT 61
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2001
1,971 judgments · page 13 of 99
High Courts06 Nov 2001
Naresh Kumar and Others Vs State (NCT of Delhi) and Another
Delhi High Court · (2002) 95 DLT 92 : (2002) 1 DMC 51 : (2002) 61 DRJ 273
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 498
High Courts05 Nov 2001Dismissed
Vipin Kumar Vs Phoenix Airlines Pvt. Ltd. and Others and Vijay Adhlakha
Delhi High Court · (2001) 11 DEL CK 0114
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 64
High Courts05 Nov 2001Dismissed
J.P. Gupta Vs Union of India and Others
Delhi High Court · (2002) 95 DLT 100
High Courts05 Nov 2001Allowed
Satish Chand Vs Union of India
Delhi High Court · (2001) 11 DEL CK 0109
High Courts05 Nov 2001Dismissed
Peshori Lal Vs State of Delhi and Others Gulshan Kumar Vs State of Delhi and Others
Delhi High Court · (2002) 96 DLT 491
High Courts05 Nov 2001
Amarjit Singh Vs Union of India and Others Varinder Pal Singh Vs Union of India and Others Paramjit Singh Vs Union of India and Others
Delhi High Court · (2001) 11 DEL CK 0106
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12, 22, 6(1), 7, 7(1)
High Courts05 Nov 2001
H.C. Chandel Vs Union of India and Another
Delhi High Court · (2002) 96 DLT 174
Army Act, 1950 — Section 13Army Rules, 1954 — Rule 13, 13A, 15, 15AConstitution of India, 1950 — Article 14, 16
High Courts05 Nov 2001Allowed
Birender Govil Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2001) 11 DEL CK 0070
High Courts05 Nov 2001
Bhagwati Prasad Sharma Vs Ram Swaroop Sharma (deceased) through LRs
Delhi High Court · (2002) 61 DRJ 603
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts05 Nov 2001Allowed
Babu Lal Sharma Vs Union of India
Delhi High Court · (2001) 11 DEL CK 0026
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Section 5
High Courts05 Nov 2001
Smt. Lakshmi Devi and etc. Vs State of Delhi and Others
Delhi High Court · AIR 2002 Delhi 147
Succession Act, 1925 — Section 276, 74
High Courts02 Nov 2001Allowed
STP Limited Vs Shalimar Tar Products P. Ltd.
Delhi High Court · (2002) 95 DLT 885
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Nov 2001Dismissed
Union of India and Another Vs Nangia Construction (India) Pvt. Ltd.
Delhi High Court · (2001) 11 DEL CK 0058
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73
High Courts02 Nov 2001
Parminder Singh and Another Vs The State
Delhi High Court · (2002) 95 DLT 410 : (2002) 1 DMC 191 : (2002) 61 DRJ 336
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 406, 498
High Courts02 Nov 2001
Central Bihar Construction Co. Vs Central Warehousing Corporation
Delhi High Court · (2001) 11 DEL CK 0035
Warehousing Corporations Act, 1962 — Section 3
High Courts02 Nov 2001Dismissed
Harish Kumar Sahni Vs Jyoti
Delhi High Court · (2002) 95 DLT 231 : (2002) 1 DMC 185 : (2002) 61 DRJ 580
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)
High Courts02 Nov 2001Dismissed
Harsh Mendiratta Vs Maharaj Singh and Others
Delhi High Court · (2002) CriLJ 1894 : (2002) 95 DLT 78 : (2002) 61 DRJ 123 : (2002) 3 RCR(Criminal) 275
Constitution of India, 1950 — Article 3
High Courts02 Nov 2001
Vijay Kumar Ahuja Vs Lalita Ahuja
Delhi High Court · (2002) 95 DLT 3
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts02 Nov 2001Allowed
Manmohan Singh Dhaliwal Vs Gurbax Singh Arora and Others
Delhi High Court · (2001) 94 DLT 820 : (2002) 61 DRJ 801 : (2002) 1 RCR(Civil) 320
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, 151Contract Act, 1872 — Section 23