High Courts23 Oct 2002
Uma Education Society and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 10 DEL CK 0021
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 16 of 106
High Courts23 Oct 2002Dismissed
Shri Ramesh Asija and Others Vs DDA and Others
Delhi High Court · (2002) 10 DEL CK 0011
High Courts22 Oct 2002
Van OORD ACZ BV Vs Dy. Director of Income Tax and Others
Delhi High Court · (2002) 178 CTR 515
High Courts21 Oct 2002
M.C.D. Vs Ram Kishan Khandelwal and Others
Delhi High Court · (2002) 101 DLT 169
Delhi Municipal Corporation Act, 1957 — Section 126(2), 126(3), 126(4), 138New Delhi Municipal Council Act, 1994 — Section 72(2)
High Courts21 Oct 2002Dismissed
Balber Prashad Jain Vs DDA and Others
Delhi High Court · (2001) 101 DLT 1
High Courts15 Oct 2002
INTERNATIONAL AIRPORTS AUTHORITY OF INDIA Vs Commissioner of Income Tax
Delhi High Court · (2002) 172 CTR 663
High Courts11 Oct 2002Dismissed
Usha Vs Union of India (UOI) and Others
Delhi High Court · (2003) CriLJ 2229 : (2002) 101 DLT 286 : (2003) 66 DRJ 477 : (2003) 85 ECC 603
Penal Code, 1860 (IPC) — Section 172, 174Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts11 Oct 2002Allowed
State Vs Sunil Puri and Others
Delhi High Court · (2002) 101 DLT 227 : (2003) 66 DRJ 254
High Courts11 Oct 2002Dismissed
Residents Welfare Association [Registered] Vs Delhi Development Authority, Municipal Corporation of Delhi, St. Mathew''s Education Society and The Lt. Governor
Delhi High Court · (2003) 102 DLT 469
High Courts11 Oct 2002Dismissed
Mahanagar Telephone Nigam Ltd. Vs Om Prakash Chawla and Another
Delhi High Court · (2003) 66 DRJ 141
Arbitration Act, 1940 — Section 46Arbitration and Conciliation Act, 1996 — Section 12, 2(4), 34, 36, 37Telegraph Act, 1885 — Section 7B, 7B(1), 7B(2)
High Courts11 Oct 2002Dismissed
Sudesh Kumar, Constable Vs Union of India (UOI) and Deputy Commissioner of Police
Delhi High Court · (2003) 68 DRJ 321
Constitution of India, 1950 — Article 136
High Courts11 Oct 2002
Tirath Ram Ahuja Pvt. Ltd. Vs Indira Gandhi National Centre for Arts Trust and Another
Delhi High Court · (2002) 101 DLT 4 : (2003) 66 DRJ 300
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts11 Oct 2002Allowed
Dharmapal Verma Vs Union of India (UOI) and Others
Delhi High Court · (2003) 66 DRJ 15 : (2003) 86 ECC 203 : (2003) 2 RCR(Criminal) 526
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts11 Oct 2002Dismissed
Employees State Insurance Corporation and The Medical Superintendent, ESI Hospital Vs Dwarka Nath and Sanjay Kumar
Delhi High Court · (2002) 10 DEL CK 0023
Employees State Insurance Act, 1948 — Section 17(2)
High Courts11 Oct 2002
Jaidev Vs Indira Gandhi National Open University (IGNOU) and Electronic Media Production Centre
Delhi High Court · (2003) 102 DLT 234
Constitution of India, 1950 — Article 309Indira Gandhi National Open University Act, 1985 — Section 24, 25
High Courts11 Oct 2002Dismissed
Ram Gopal Vs Union of India (UOI) and Others
Delhi High Court · (2003) CriLJ 3362 : (2003) 66 DRJ 685
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 67Penal Code, 1860 (IPC) — Section 172, 174Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts10 Oct 2002
Reserve Bank of India and CRB Resources Pvt. Ltd. Vs CRB Capital Markets Ltd.
Delhi High Court · (2003) 115 CompCas 157 : (2002) 101 DLT 107
High Courts10 Oct 2002Allowed
United Electrical Company P. Ltd. Vs The Commissioner of Income Tax and Others
Delhi High Court · (2002) 101 DLT 146 : (2002) 258 ITR 317
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 132, 139, 139(1), 143(2)
High Courts10 Oct 2002
Commissioner of Income Tax Vs Surjan Singh, Kehar Singh, Prahlad, Rai Singh, Prahlad Singh, Nafe Singh, Bal Ram, Charan Singh, Jagdish and Jagdish
Delhi High Court · (2002) 178 CTR 547 : (2002) 101 DLT 21 : (2003) 260 ITR 351
Delhi Municipal Corporation Act, 1957 — Section 1(2), 2(52), 507Income Tax Act, 1961 — Section 2(10), 2(14), 256(1)
High Courts10 Oct 2002Allowed
Kapil Bhasin Vs C.B.I.
Delhi High Court · (2002) 101 DLT 279 : (2003) 66 DRJ 266
Penal Code, 1860 (IPC) — Section 120, 201, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)