COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 13 of 106

High Courts07 Nov 2002Allowed

Mr. Devendra Kumar Agrawal Vs Union of India (UOI)

Delhi High Court · (2003) 102 DLT 461 : (2003) 1 SLJ 177

Central Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1985 — Rule 10, 11, 12, 13, 14High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 9(2)

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High Courts07 Nov 2002Dismissed

Pale Ram Vs NCT of Delhi Onkar and Others and Smt. Prakashi and Another Vs State of Delhi

Delhi High Court · (2003) 1 AD 15

Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323

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High Courts07 Nov 2002

Navin Chemicals Manufacturing and Trading Co. (P.) Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Navin Chemicals Manufacturing and Trading Co. (P.) Ltd.

Delhi High Court · (2003) 179 CTR 216 : (2003) 259 ITR 111

Income Tax Act, 1961 — Section 35B, 35B(1)

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High Courts07 Nov 2002

Wings Wear Workers Lal Jhanda Union Vs Wings Wear Pvt. Ltd.

Delhi High Court · (2002) 101 DLT 202

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High Courts07 Nov 2002Dismissed

Rati Ram Vs Government of NCT of Delhi and Another

Delhi High Court · AIR 2003 Delhi 101

Motor Vehicles Act, 1988 — Section 82, 86

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High Courts07 Nov 2002Dismissed

Mangal Sain Jog Dhian Vs Hari Shankar Rastogi and Others

Delhi High Court · (2003) 67 DRJ 751

Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1)

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High Courts04 Nov 2002Allowed

Shri Ravinder Kumar Vs Lt. Governor of Delhi and Another

Delhi High Court · (2002) 11 DEL CK 0104

Constitution of India, 1950 — Article 226

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High Courts03 Nov 2002

Shri Randhir Singh Vs Delhi Transport Corporation and Another

Delhi High Court · (2002) 11 DEL CK 0032

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts01 Nov 2002

Shri Sharad Vats Vs Mahanagar Telephone Nigam Ltd.

Delhi High Court · (2003) 102 DLT 559 : (2003) 66 DRJ 712

Telegraph Act, 1885 — Section 7BTelegraph Rules, 1951 — Rule 443

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High Courts01 Nov 2002Dismissed

S. Raminder Singh Vs NCT of Delhi and Others

Delhi High Court · (2003) 102 DLT 511 : (2003) 66 DRJ 329

Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 239A

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High Courts01 Nov 2002Dismissed

Sanjay Khanna Vs Discovery Communications India

Delhi High Court · (2002) 101 DLT 281

Companies (Court) Rules, 1959 — Rule 96

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High Courts01 Nov 2002Allowed

Melco India (P.) Ltd. and Others Vs Commissioner of Income Tax

Delhi High Court · (2003) 179 CTR 242 : (2003) 260 ITR 450

Income Tax Act, 1961 — Section 127

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High Courts01 Nov 2002Allowed

Rajdhani Flour Mills Ltd. Vs Uttam Agro Foods (India) Pvt. Ltd.

Delhi High Court · (2003) 66 DRJ 111

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts01 Nov 2002Dismissed

The Gujarat Co-operative Milk Marketing Vs Jawahar Mal and Sons and Others

Delhi High Court · AIR 2003 Delhi 208 : (2003) 2 BC 135

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151

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High Courts01 Nov 2002

Commissioner of Income Tax Vs Orissa Cement Ltd.

Delhi High Court · (2003) 179 CTR 354 : (2003) 260 ITR 626 : (2004) 135 TAXMAN 64

Income Tax Act, 1961 — Section 37

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High Courts01 Nov 2002Dismissed

Association of UPS and Power Conditioning Systems Manufacturer Vs Oriental Bank of Commerce and Others

Delhi High Court · (2004) 2 BC 446 : (2003) 107 DLT 680

Constitution of India, 1950 — Article 226

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High Courts01 Nov 2002

Union of India (UOI) Vs Peeco Hydraulic Pvt. Ltd.

Delhi High Court · (2002) 11 DEL CK 0034

Contract Act, 1872 — Section 7

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High Courts01 Nov 2002Dismissed

Anand Lal Yadav Vs National Capital Territory of Delhi, Delhi Subordinate Services Selection Board, Municipal Corporation of Delhi and New Delhi Municipal Committee

Delhi High Court · (2002) 11 DEL CK 0028

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High Courts01 Nov 2002Allowed

Smt. Nisha Rani Aggarwal Vs Delhi Development Authority and Another

Delhi High Court · (2002) 11 DEL CK 0015

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts31 Oct 2002

Social Jurist A Lawyers Group Vs Union of India and Others

Delhi High Court · (2002) 101 DLT 203

Constitution of India, 1950 — Article 226Delhi Primary Education Act, 1960 — Section 10, 13, 3, 9

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