High Courts13 Nov 2002
Commissioner of Income Tax Vs Tin Box Co.
Delhi High Court · (2003) 182 CTR 171 : (2003) 260 ITR 637 : (2004) 135 TAXMAN 145
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 11 of 106
High Courts13 Nov 2002
W.H. Deeth (Ballabhgarh) and Co. Vs Punjab National Bank
Delhi High Court · (2003) 2 CivCC 701 : (2003) 102 DLT 787 : (2003) 66 DRJ 609 : (2003) 2 RCR(Civil) 292 : (2003) 1 RCR(Rent) 466
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Nov 2002Allowed
Geeta Srivastava Vs Bhanu Sharma
Delhi High Court · (2003) CriLJ 801 : (2002) 101 DLT 321 : (2003) 66 DRJ 108 : (2003) 42 SCL 172
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Nov 2002
P. Das Gupta Vs State (thru C.B.I.)
Delhi High Court · (2003) CriLJ 1055 : (2002) 101 DLT 193 : (2003) 66 DRJ 129
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 482
High Courts13 Nov 2002Allowed
Keramos Vs Customs, Excise and Gold (Control) Appellate Tribunal and Another
Delhi High Court · (2003) 87 ECC 504 : (2003) 153 ELT 301
Central Excises and Salt Act, 1944 — Section 11AA, 11AC, 35F
High Courts13 Nov 2002
M.P. Telelinks, Reliance Engineers Ltd. and Others, Concepta Cables Ltd. and Mr. Sitesh Vs BSNL Ltd. and Another
Delhi High Court · (2002) 11 DEL CK 0054
Constitution of India, 1950 — Article 226
High Courts13 Nov 2002
Commissioner of Income Tax Vs Bansal Credits Limited, Pratap Singh, MGF Limited, Motor and General Finance Ltd., MGF India Limited, Rungta Irrigation Ltd. and Anuvrat (P) Limited
Delhi High Court · (2003) 179 CTR 23 : (2003) 259 ITR 69 : (2003) 126 TAXMAN 149
Income Tax Act, 1961 — Section 260A, 32, 32(1), 32(2), 32AIncome Tax Rules, 1962 — Rule 5
High Courts13 Nov 2002Dismissed
Lt. Col. Vinay Dalvi Vs Union of India (UOI) and Others
Delhi High Court · (2002) 11 DEL CK 0042
High Courts13 Nov 2002Dismissed
Satyadeen @ Ram Singh Vs State (NCT of Delhi)
Delhi High Court · (2003) 103 DLT 135 : (2003) 66 DRJ 472
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 34, 419, 420, 468, 471
High Courts13 Nov 2002Dismissed
Delhi Transport Corporation Vs Shri Jai Bhagwan, Ex Driver
Delhi High Court · (2003) 66 DRJ 77 : (2003) 96 FLR 979 : (2003) 1 LLJ 1029 : (2003) 1 SLJ 100
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(7), 33, 33(2)
High Courts13 Nov 2002Allowed
Sumer Singh Vs Union of India (UOI) and Others
Delhi High Court · (2003) 2 LLJ 79 : (2003) 1 SLJ 108
High Courts13 Nov 2002Allowed
Delhi Development Authority Vs Ramesh Chand Jain
Delhi High Court · (2003) 66 DRJ 204 : (2003) 96 FLR 957 : (2003) 1 SLJ 80
Central Civil Services (Conduct) Rules, 1964 — Rule 3Delhi Development Authority (Salaries, Allowances and Conditions of Service) Regulations, 1961 — Regulation 22(1)
High Courts13 Nov 2002Allowed
Ex. Nb. Sub. Mahesh Anand Vs Union of India (UOI) and Others
Delhi High Court · (2003) 66 DRJ 94 : (2003) 1 SLJ 105
Army Rules, 1954 — Rule 13(1)Navy Act, 1957 — Section 17(4)
High Courts13 Nov 2002Dismissed
Kashmir Singh Vs State Transport Authority and Others
Delhi High Court · (2002) 11 DEL CK 0025
Motor Vehicles Act, 1988 — Section 82, 86
High Courts13 Nov 2002Allowed
Ex. Rect. Lachhman Vs Union of India (UOI) and Others
Delhi High Court · (2003) 1 SLJ 237
Army Act, 1950 — Section 120(3), 39, 80Army Rules, 1954 — Rule 115, 115(2), 115(2A), 129, 180
High Courts12 Nov 2002
Bhai Sardar Singh and Sons Vs Delhi Development Authority
Delhi High Court · (2003) 1 ARBLR 387 : (2003) 66 DRJ 603
Arbitration Act, 1940 — Section 14, 30, 33
High Courts12 Nov 2002Dismissed
H.C. Kashinath Yadav Vs Border Security Force and Another
Delhi High Court · (2002) 11 DEL CK 0114
Border Security Force Rules, 1969 — Rule 25, 25(3), 25(4)
High Courts12 Nov 2002Dismissed
Sh. Dip Lal Sharma and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 11 DEL CK 0113
High Courts12 Nov 2002Dismissed
Mahavir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 11 DEL CK 0063
Border Security Force Act, 1968 — Section 40
High Courts12 Nov 2002
Kamal Kant Baporia Vs G.S. Kirari Suleman Nagar and Others
Delhi High Court · (2005) 4 RCR(Civil) 187
Delhi Land Revenue Act, 1954 — Section 81, 81(1), 82