COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 18 of 106

High Courts08 Oct 2002

The Jain Shiksha Samiti (South) Regd. Vs Director of Education (South) and Smt. Raj Rani Gupta

Delhi High Court · (2003) 1 SLJ 191

Constitution of India, 1950 — Article 14, 21, 40, 45Delhi School Education Act, 1973 — Section 10(2), 8(3)Delhi School Education Rules, 1973 — Rule 118, 120, 64(1), 69, 72

Read judgment

High Courts07 Oct 2002Dismissed

Meena Yadav Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2002) 10 DEL CK 0087

Read judgment

High Courts07 Oct 2002

Raman K. Sawhney Vs Chairperson, NDMC and Another

Delhi High Court · (2002) 100 DLT 546

New Delhi Municipal Council Act, 1994 — Section 72(2)

Read judgment

High Courts07 Oct 2002Disposed Off

Shri Raman K. Sawhney Vs Chairperson, NDMC and Another

Delhi High Court · (2002) 100 DLT 546

Delhi Municipal Corporation Act, 1957 — Section 126, 126(1), 126(2), 72, 72(1)General Clauses Act, 1897 — Section 27

Read judgment

High Courts07 Oct 2002Dismissed

Municipal Corporation of Delhi Vs Mr. P. Chandrasekharan

Delhi High Court · (2003) 66 DRJ 528

Delhi Municipal Corporation Act, 1957 — Section 116, 129, 159, 346

Read judgment

High Courts05 Oct 2002

West Bengal Cement Ltd. and Another Vs Syndicate Bank

Delhi High Court · (2002) 10 DEL CK 0122

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 14

Read judgment

High Courts05 Oct 2002

Union of India (UOI) Vs Rajiv Gupta and Others and Smt. Pramod Gupta (dead) through L.Rs. and Others

Delhi High Court · (2002) 10 DEL CK 0072

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 11Land Acquisition Act, 1894 — Section 18, 25, 30, 31, 4

Read judgment

High Courts04 Oct 2002

Shri Guljeet Singh Vs Mrs. Baljeet Kaur and Others

Delhi High Court · (2002) 10 DEL CK 0081

Read judgment

High Courts04 Oct 2002Disposed Off

Capital Business System Pvt. Ltd. Vs General Mazdoor Lal Jhanda Union (Regd.) and Others

Delhi High Court · (2003) 2 LLJ 1098

Constitution of India, 1950 — Article 19

Read judgment

High Courts04 Oct 2002Disposed Off

Civcon Engineers and Another Vs Rajinder Kumar

Delhi High Court · (2002) 10 DEL CK 0078

Read judgment

High Courts04 Oct 2002Allowed

Sh. Santosh Dayal and Others Vs State

Delhi High Court · (2002) 10 DEL CK 0077

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 276, 300, 63

Read judgment

High Courts04 Oct 2002

Shri Maharaj Singh and Others Vs Northeren Railwaymen''s Union and Another

Delhi High Court · (2002) 10 DEL CK 0071

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

Read judgment

High Courts04 Oct 2002

M.R. Agnihotri Vs Govt. of N.C.T. and The District and Sessions Judge, Tis Hazari Courts

Delhi High Court · (2002) 101 DLT 12 : (2003) 1 SLJ 170

Constitution of India, 1950 — Article 226

Read judgment

High Courts04 Oct 2002

Maharaj Singh and Others Vs Northern Railwaymen''s Union and Another

Delhi High Court · (2002) 100 DLT 767

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

Read judgment

High Courts04 Oct 2002Allowed

Synbiotics Ltd. and Another Vs Union of India (UOI)

Delhi High Court · (2002) 100 DLT 625

Essential Commodities Act, 1955 — Section 3, 3(1), 3(2)

Read judgment

High Courts04 Oct 2002

M.G.F. (India) Limited Vs Sudesh Kumar and Another

Delhi High Court · (2003) 103 DLT 4

Arbitration Act, 1940 — Section 20

Read judgment

High Courts04 Oct 2002Dismissed

R.C. Aggarwal Vs Delhi Tourism and Transportation Development Corporation Ltd.

Delhi High Court · (2003) 66 DRJ 92

Arbitration and Conciliation Act, 1996 — Section 16, 7, 8

Read judgment

High Courts04 Oct 2002

Dass and Co. Vs India Tourism Development Corpn. Ltd.

Delhi High Court · (2002) 10 DEL CK 0014

Arbitration Act, 1940 — Section 11, 14, 20, 30, 31(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151

Read judgment

High Courts04 Oct 2002Dismissed

Brig. R.C. Datta (Retd) Vs Dr. Rajiv Anand and Another

Delhi High Court · AIR 2003 Delhi 199

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 151

Read judgment

High Courts04 Oct 2002

J.C. Enterprises (Regd.) Vs Thangam Lucky Agency

Delhi High Court · (2002) 10 DEL CK 0009

Read judgment