Delhi High Court Judgments 2002

High Courts20 Dec 2002Allowed

Container Corporation of India Ltd. Vs Marut Nandan Overseas Ltd. and Others

Delhi High Court · (2003) 87 ECC 36 : (2003) 156 ELT 175

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Customs Act, 1962 — Section 111, 126

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High Courts20 Dec 2002Dismissed

Madan Lal Jain Vs Union of India (UOI) and Another

Delhi High Court · (2003) 103 DLT 416

Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 4(1), 7(2)

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High Courts20 Dec 2002Dismissed

Joginder @ Danny, Rajinder @ Jinder and Vinod Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2003) CriLJ 2970 : (2003) 102 DLT 738 : (2003) 67 DRJ 104

Arms Act, 1959 — Section 25Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)

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High Courts20 Dec 2002

Smt. Champa Gulati and Another Vs Commissioner, MCD and Others

Delhi High Court · AIR 2003 Delhi 268 : (2003) 102 DLT 504

Constitution of India, 1950 — Article 21, 226Delhi Municipal Corporation Act, 1957 — Section 343, 345(1), 347, 417, 491

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High Courts20 Dec 2002Allowed

Ram Gopal Nayyar and Another Vs Union of India (UOI) and Others

Delhi High Court · (2003) 66 DRJ 545 : (2003) 2 RCR(Civil) 477

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts20 Dec 2002Dismissed

Shri Madan Lal Jain Vs Union of India (UOI) and Another

Delhi High Court · (2003) 103 DLT 416

Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 4, 4(1), 7(2)

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High Courts20 Dec 2002Allowed

Poonam Chopra Vs Union of India (UOI) and Another

Delhi High Court · (2003) 102 DLT 804 : (2003) 67 DRJ 35 : (2003) 1 SLJ 212

Central Industrial Security Force Rules, 1969 — Rule 31, 34Constitution of India, 1950 — Article 311, 311(2)

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High Courts20 Dec 2002Partly Allowed

Harjeet Singh @ Poppy and Sudhadhar @ Sofi @ Sudhakar Vs State

Delhi High Court · (2003) CriLJ 2151 : (2003) 103 DLT 217 : (2003) 67 DRJ 46

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326, 34

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High Courts20 Dec 2002Dismissed

Kuldip Singh and Ram Singh and Another Vs State

Delhi High Court · (2003) 67 DLT 17

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 380, 386, 460

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High Courts20 Dec 2002

The Motor and General Finance Limited Vs Durga Builders Private Ltd.

Delhi High Court · (2003) 67 DRJ 25

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2

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High Courts20 Dec 2002

Vishnu Dev Bhagat and Others Vs Union of India (UOI) and Others

Delhi High Court · (2003) 67 DRJ 64

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High Courts20 Dec 2002Dismissed

Shri Rahul Sawhney Vs MCD and Another

Delhi High Court · (2002) 12 DEL CK 0034

Delhi Municipal Corporation Act, 1957 — Section 126, 345Delhi Rent Control Act, 1958 — Section 6I

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High Courts20 Dec 2002

Time Warner Entertainment Company, L.P. Vs A.K. Das and Others

Delhi High Court · (2003) 2 CivCC 602 : (2003) 102 DLT 794 : (2003) 26 PTC 222 : (2003) 2 RCR(Civil) 846

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts20 Dec 2002Allowed

Chitralekha Bukshi Vs Abhay Sapru and Another

Delhi High Court · (2003) 103 DLT 152 : (2003) 67 DRJ 181

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High Courts20 Dec 2002Allowed

Ram Niwas Vs Commissioner of Police and Others

Delhi High Court · (2003) 103 DLT 146 : (2003) 67 DRJ 211 : (2003) 2 RCR(Criminal) 180

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 14, 19, 21Delhi Police Act, 1978 — Section 47, 50, 57

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High Courts20 Dec 2002

Rama Tube Company and Sanjay Steel Tube Company Vs Jay Rapid Roller Ltd.

Delhi High Court · (2003) 102 DLT 672 : (2003) 44 SCL 555

Criminal Procedure Code, 1973 (CrPC) — Section 182, 200Limitation Act, 1963 — Article 1, 14, 20Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Dec 2002Dismissed

Dr. Ambedkar Slum Utthan Sangathan Vs Municipal Corporation of Delhi and Others

Delhi High Court · (2002) 12 DEL CK 0015

Constitution of India, 1950 — Article 14

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High Courts20 Dec 2002Dismissed

Parenteral Drugs (India) Ltd. and Claris Lifesciences Limited Vs Union of India (UOI) and Others

Delhi High Court · (2002) 12 DEL CK 0014

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High Courts20 Dec 2002

Media Transasia Ltd. and Another Vs Indian Airlines Ltd. and Others

Delhi High Court · (2003) 103 DLT 237

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 14, 298, 299

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High Courts20 Dec 2002Dismissed

Asiad Village Society Vs Mr. Anil Kumar and Others

Delhi High Court · (2002) 12 DEL CK 0005

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Delhi High Court judgments, 2002