High Courts04 Oct 2002Dismissed
Mr. Kamal Chugh and Others Vs Mr. Narinder Kumar Gulati and Others
Delhi High Court · AIR 2003 Delhi 219
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Transfer of Property Act, 1882 — Section 10, 11
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 19 of 106
High Courts04 Oct 2002
Virajlal Manilal and Co. Vs Adarsh Bidi Co.
Delhi High Court · (2002) 101 DLT 143
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151
High Courts04 Oct 2002
N.T.P.C. Vs Bhartiya Mazdoor Sangh and Others
Delhi High Court · (2002) 10 DEL CK 0001
Constitution of India, 1950 — Article 19
High Courts03 Oct 2002Allowed
K. Bhagyanath Vs State
Delhi High Court · (2002) 100 DLT 588 : (2003) 66 DRJ 531 : (2003) 1 SLJ 183
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 120B, 380, 420, 468, 511
High Courts03 Oct 2002Allowed
Ms. Maria Khatoon Vs University of Delhi and Others
Delhi High Court · (2003) 66 DRJ 99
High Courts03 Oct 2002Allowed
Smt. Kamlesh Sharma Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2003) 66 DRJ 237 : (2003) 3 SLJ 394
Constitution of India, 1950 — Article 14, 21, 47
High Courts03 Oct 2002Dismissed
H.S. Pathania Vs Union of India (UOI) and Others
Delhi High Court · (2002) 10 DEL CK 0076
Air Force Act, 1950 — Section 19Air Force Rules, 1969 — Rule 17, 17(1)
High Courts03 Oct 2002
The Vaish Co-operative Adarsh Bank Ltd. Vs The Delhi Co-operative Tribunal and Others
Delhi High Court · (2002) 100 DLT 485
Banking Regulation Act, 1949 — Section 21, 21A, 5AContract Act, 1872 — Section 74
High Courts03 Oct 2002
Ashis Chandra Mohanty Vs University of Delhi and Others
Delhi High Court · (2003) 66 DRJ 316
High Courts01 Oct 2002
Virmani, Roy and Kutty Vs Ansal Properties and Industries Limited and Another
Delhi High Court · AIR 2003 Delhi 158
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Delhi Apartment Ownership Act, 1986 — Section 3, 4, 4(1), 4(2), 4(3)
High Courts01 Oct 2002Allowed
MCD Vs Subhash Chander Goel and Another
Delhi High Court · (2002) 100 DLT 519
Delhi Municipal Corporation Act, 1957 — Section 126, 126(1), 126(2), 129, 44Punjab Municipal Act, 1911 — Section 67(1)
High Courts01 Oct 2002
Jagdish Kalra Vs Delhi Cooperative Tribunal and Others
Delhi High Court · (2002) 10 DEL CK 0121
High Courts01 Oct 2002
M.C.D. Vs Shri O.P. Mittal and Another
Delhi High Court · (2002) 100 DLT 634
Delhi Municipal Corporation Act, 1957 — Section 126, 128, 131, 175
High Courts01 Oct 2002
Chanel Ltd. Vs Sunder Chemicals Agarbati Works (P) Ltd. and Another
Delhi High Court · (2003) 26 PTC 52
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts01 Oct 2002Allowed
M.C.D. Vs Subhash Chander Goel and Another
Delhi High Court · (2002) 100 DLT 519
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 126, 444(1)
High Courts01 Oct 2002
Raman Kumar, Irshad and Shanker Vs State
Delhi High Court · (2002) 10 DEL CK 0048
Probation of Offenders Act, 1958 — Section 4
High Courts01 Oct 2002Dismissed
General Electric Canada Inc. and Another Vs National Hydroelectric Power Corporation Ltd.
Delhi High Court · (2002) 10 DEL CK 0027
Arbitration Act, 1940 — Section 14(2), 17Arbitration and Conciliation Act, 1996 — Section 17, 44, 49, 85, 85(2)Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 9
High Courts30 Sept 2002
Nirmal Lakra Vs Union of India (UOI) and Others
Delhi High Court · (2003) 1 SLJ 151
Army Act, 1950 — Section 121, 162Border Security Force Act, 1968 — Section 115, 120, 121, 15, 16Border Security Force Rules, 1969 — Rule 134, 135, 138, 139, 140
High Courts30 Sept 2002Allowed
Poonam Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2003) 1 ACC 194 : (2004) ACJ 80 : AIR 2003 Delhi 50 : (2002) 100 DLT 721 : (2003) 66 DRJ 407 : (2004) 101 FLR 165 : (2003) 2 RCR(Civil) 616
Constitution of India, 1950 — Article 21, 22(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 53, 54Indian Medical Council Act, 1956 — Section 2
High Courts30 Sept 2002
The Secretary, Government of India, Ministry of Agriculture, Department of Animal Husbandry and Dairying Vs R.S. Sisodia and Another
Delhi High Court · (2002) 09 DEL CK 0216