High Courts07 Dec 2001Allowed
Raghu Nath Singh Vs Union of India
Delhi High Court · (2002) 4 AD 539 : (2002) 96 DLT 673 : (2002) 62 DRJ 495
Arbitration Act, 1940 — Section 20, 30
COURT ARCHIVE
Delhi High Court judgments, 2001
1,971 judgments · page 7 of 99
High Courts07 Dec 2001
V.K. Vohra Vs Sudesh Kumari and Another
Delhi High Court · (2002) 95 DLT 423 : (2002) 1 DMC 290 : (2002) 61 DRJ 536 : (2002) 2 JCC 1378
High Courts06 Dec 2001
A.S. Johal Vs Union of India
Delhi High Court · (2002) 96 DLT 547 : (2003) 1 SLJ 4
High Courts06 Dec 2001Dismissed
Sham Lal Vs Union of India and Others
Delhi High Court · (2002) 4 AD 6 : (2002) 96 DLT 602 : (2002) 62 DRJ 361 : (2003) 1 SLJ 48
Border Security Force Act, 1968 — Section 11, 11(2), 19, 21(1), 62Border Security Force Rules, 1969 — Rule 173(8), 177, 22, 22(2), 22(3)
High Courts06 Dec 2001Dismissed
Star Residents Society (Registered) and Others Vs M.N. Bhardwaj and Others
Delhi High Court · (2002) CriLJ 870 : (2002) 95 DLT 911
High Courts06 Dec 2001Dismissed
Ram Bihari Shukla Vs Union of India and Others
Delhi High Court · (2002) 4 AD 317
Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 9Constitution of India, 1950 — Article 226
High Courts06 Dec 2001Dismissed
S.C. Puri Vs Union of India and Others
Delhi High Court · (2001) 12 DEL CK 0032
High Courts06 Dec 2001
Balraj Vs Commissioner of Income Tax
Delhi High Court · (2002) 173 CTR 452 : (2002) 61 DRJ 519 : (2002) 254 ITR 22 : (2002) 123 TAXMAN 290
High Courts06 Dec 2001
Commissioner of Income Tax Vs Smt. Dayawati Modi
Delhi High Court · (2003) 259 ITR 375 : (2002) 121 TAXMAN 480
Income Tax Act, 1961 — Section 16, 17(1)
High Courts05 Dec 2001Dismissed
Siemens India Ltd. Vs Union of India and Others
Delhi High Court · (2002) 140 ELT 62
High Courts05 Dec 2001
Federation of Railway Officers Association Vs Union of India and Another
Delhi High Court · (2002) 2 AD 923 : (2002) RLR 285
Constitution of India, 1950 — Article 226
High Courts05 Dec 2001Dismissed
Maruti Udyog Limited Vs Mahalaxmi Motors Ltd. and Another
Delhi High Court · (2002) 95 DLT 290 : (2002) 61 DRJ 398
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 8(1)
High Courts05 Dec 2001
Kaushalya Mehta Vs State
Delhi High Court · (2002) 95 DLT 745
Succession Act, 1925 — Section 276
High Courts05 Dec 2001Dismissed
S.I. Ramesh Kumar Vs Commissioner of Police and Others
Delhi High Court · (2002) 62 DRJ 340
Arms Act, 1959 — Section 25, 27Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 12Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts05 Dec 2001
Reserve Bank of India Vs Rockland Leasing Ltd. Rockland Leasing Ltd. Vs The Company Law Board and Others
Delhi High Court · (2001) 12 DEL CK 0009
High Courts04 Dec 2001Dismissed
Nihal Singh and Others Vs Chandari Devi and Others
Delhi High Court · (2001) 12 DEL CK 0154
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Delhi Municipal Corporation Act, 1957 — Section 343
High Courts04 Dec 2001Partly Allowed
Gautam Adhikari and Another Vs Jagir Singh
Delhi High Court · (2002) CriLJ 911 : (2002) 95 DLT 473
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 499, 500, 501Press and Registration of Books Act, 1867 — Section 1(1), 3, 5(1), 5(2), 6
High Courts04 Dec 2001Dismissed
Rajesh Khanna and Others Vs Financial Commissioner of Delhi and Others
Delhi High Court · (2002) 4 AD 4
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227
High Courts04 Dec 2001Allowed
Mitsubishi Corporation Vs Joint Commissioner of Income Tax
Delhi High Court · (2002) 173 CTR 294 : (2002) 256 ITR 458 : (2002) 122 TAXMAN 663
Constitution of India, 1950 — Article 226
High Courts04 Dec 2001Allowed
Deen Dayal Sharma Vs Union of India and Others
Delhi High Court · (2002) 3 AD 557 : (2002) 96 DLT 550 : (2003) 1 SLJ 7 : (2002) 4 SLR 727
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 25