High Courts04 Dec 2001Dismissed
Shri Budh Ram and Others Vs Union of India (UOI) and Others
Delhi High Court · (2001) 12 DEL CK 0115
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
COURT ARCHIVE
Delhi High Court judgments, 2001
1,971 judgments · page 8 of 99
High Courts04 Dec 2001Dismissed
D.R. Gupta Vs State and Another
Delhi High Court · (2002) 95 DLT 543 : (2002) 61 DRJ 334
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
High Courts04 Dec 2001Allowed
Majhar @ Papoo and Others Vs State
Delhi High Court · (2002) 3 Crimes 90 : (2002) 96 DLT 566 : (2002) 1 DMC 510 : (2002) 1 JCC 515
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts04 Dec 2001Dismissed
Trans Asian Industries Exposition Pvt. Ltd. Vs The Indian Council of World Affairs and Another
Delhi High Court · (2002) 61 DRJ 692
Constitution of India, 1950 — Article 226
High Courts04 Dec 2001Dismissed
Vijay Kumar Batish Vs State
Delhi High Court · (2002) 95 DLT 56 : (2002) 61 DRJ 509
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438Penal Code, 1860 (IPC) — Section 182, 191, 420, 467, 468
High Courts04 Dec 2001Dismissed
Faridabad Iron and Steel Traders Association Vs Union of India and Others
Delhi High Court · (2001) 95 DLT 763 : (2002) 61 DRJ 445 : (2002) 80 ECC 59 : (2002) 140 ELT 378
Central Excise Rules, 2001 — Rule 3.11, 31, 52AA(5), 9
High Courts04 Dec 2001
All India Food and Allied Workers Union Vs Delhi State Civil Supplies Corporation Ltd. and Others
Delhi High Court · (2002) 96 DLT 194 : (2002) 95 FLR 478
Constitution of India, 1950 — Article 226, 38, 39, 41, 42Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2)
High Courts04 Dec 2001
Union of India (UOI) and Others Vs Sh. Lokmanya Singh and Another
Delhi High Court · (2001) 12 DEL CK 0056
High Courts04 Dec 2001Allowed
P.S. Ochani Vs World Health Organisation and Another
Delhi High Court · (2002) 95 DLT 680 : (2002) 61 DRJ 672
Civil Procedure Code, 1908 (CPC) — Section 86, 86(1), 86(6)United Nations Privileges and Immunities Act, 1947 — Article 1, 2, 3, 4, 1
High Courts04 Dec 2001Allowed
Bahubali Exports (India) and Another Vs Joint Director General Foreign Trade and Another
Delhi High Court · (2002) 3 AD 970 : (2002) 143 ELT 54
High Courts03 Dec 2001
Telephone Cables Ltd. Vs Bharat Sanchar Nigam Ltd. and Others
Delhi High Court · (2002) 96 DLT 466 : (2002) 62 DRJ 23
Constitution of India, 1950 — Article 226
High Courts03 Dec 2001
Vijay Grover Vs Biocure Laboratories and Another
Delhi High Court · (2002) 95 DLT 614
Copyright Act, 1957 — Section 13, 14
High Courts29 Nov 2001Dismissed
Mohd. Afzal Vs The State and Others
Delhi High Court · (2002) CriLJ 1426 : (2002) 95 DLT 684 : (2002) 61 DRJ 422 : (2002) 2 RCR(Criminal) 666
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 151
High Courts29 Nov 2001
Azad K. Kapoor and Others Vs Government of National Capital Territory of Delhi and Others
Delhi High Court · (2002) 95 DLT 672
Delhi Municipal Corporation Act, 1957 — Section 391
High Courts29 Nov 2001Dismissed
D.R. Sondhi and Others Vs Hella KG Hueck and Co. and Others
Delhi High Court · (2001) 11 DEL CK 0064
Arbitration and Conciliation Act, 1996 — Section 9Companies Act, 1956 — Section 169Specific Relief Act, 1963 — Section 14, 14(1), 41, 42
High Courts29 Nov 2001Dismissed
Mahabir Singh and Ishwar Singh Vs Union of India and Others
Delhi High Court · (2002) 96 DLT 3 : (2002) 61 DRJ 863 : (2002) 94 FLR 828
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 384Railway Protection Force Act, 1957 — Section 9
High Courts29 Nov 2001
Commissioner of Income Tax Vs Steel Authority of India Ltd.
Delhi High Court · (2002) 257 ITR 241
Companies Act, 1956 — Section 617
High Courts29 Nov 2001
Kamla Bhargava Vs Union of India (UOI) Har Sarup Sharma Vs Union of India (UOI) Bali alias Baljit Singh and Others Vs Union of India (UOI) DLF United Ltd. Vs Union of India (UOI)
Delhi High Court · (2002) 97 DLT 321
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts29 Nov 2001Allowed
Prabha Arora Vs Delhi Development Authority
Delhi High Court · (2002) 95 DLT 861
High Courts29 Nov 2001Allowed
Brahler ICS India Pvt. Ltd. Vs Union of India and Others
Delhi High Court · (2002) 3 AD 497 : (2002) 96 DLT 309 : (2002) 62 DRJ 470 : (2002) 2 RAJ 388