COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 2 of 106

High Courts19 Dec 2002Allowed

Dr. Mahender Singh Dhaiya Vs State (CBI)

Delhi High Court · (2003) CriLJ 1908 : (2003) 102 DLT 592 : (2003) 66 DRJ 616

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 342Evidence Act, 1872 — Section 11, 145, 155, 157, 17Penal Code, 1860 (IPC) — Section 201, 302

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High Courts19 Dec 2002

Manoj Kumar Gupta Vs State N.C.T. of Delhi

Delhi High Court · (2003) CriLJ 2353 : (2003) 102 DLT 765 : (2003) 66 DRJ 572 : (2003) 87 ECC 99 : (2003) 2 RCR(Criminal) 210

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37

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High Courts19 Dec 2002Dismissed

Hegedus Lahel Csaba Vs Union of India (UOI) and Others

Delhi High Court · (2003) 102 DLT 868 : (2003) 66 DRJ 569 : (2003) 87 ECC 105

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 23, 28, 37

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High Courts19 Dec 2002

The Chancellor Masters and Scholars of the University of Oxford, Trading as Oxford University Press Vs Orient Longman Private Limited and Others

Delhi High Court · (2003) 103 DLT 139 : (2003) 67 DRJ 184 : (2003) 26 PTC 186

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 27Copyright Act, 1957 — Section 22

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High Courts19 Dec 2002Dismissed

Jaipur Golden Charitable Clinical Laboratory Trust Vs Delhi Development Authority

Delhi High Court · (2003) 105 DLT 277 : (2003) 66 DRJ 350

Delhi Development Act, 1957 — Section 56Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 5

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High Courts18 Dec 2002

Ghazala Kausar Vs University of Delhi and Others

Delhi High Court · (2003) 66 DRJ 556

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High Courts18 Dec 2002

Dr. R.N. Gupta Vs Delhi Development Authority

Delhi High Court · (2003) 66 DRJ 539

Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 20

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High Courts18 Dec 2002Allowed

Dr. Vishal Sehgal and Others Vs Secretary (Health) and Others

Delhi High Court · (2005) 116 DLT 493

Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 16(1), 23

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High Courts17 Dec 2002Dismissed

M.C.D. and Another Vs Sh. Jasbir Singh, Prop. Jaseb Enterprises

Delhi High Court · (2003) 1 ARBLR 336 : (2003) 102 DLT 682

Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Article 115

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High Courts17 Dec 2002Allowed

Asheesh Saini Vs Union of India (UOI) and Others

Delhi High Court · (2003) 66 DRJ 341

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High Courts17 Dec 2002Allowed

Mokha Light House Vs The Central Pollution Control Board and Others

Delhi High Court · (2003) 1 ARBLR 349 : (2003) 102 DLT 660

Arbitration Act, 1940 — Section 16(1), 16(3), 20, 41, 8

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High Courts17 Dec 2002

Mr. Sanjeev Sarin and Another Vs Smt. Rita Wadhwa and Others

Delhi High Court · (2003) 1 ARBLR 397

Arbitration and Conciliation Act, 1996 — Section 11, 8Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts17 Dec 2002Allowed

Jagdish Kumar Vs Municipal Corporation of Delhi

Delhi High Court · (2003) 102 DLT 546 : (2003) 66 DRJ 535 : (2003) 1 SLJ 185

Constitution of India, 1950 — Article 226

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High Courts17 Dec 2002

Govind Plastics Vs Delhi Development Authority and Another

Delhi High Court · (2002) 12 DEL CK 0011

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High Courts17 Dec 2002

R.S. Jindal Vs Union of India (UOI) and Delhi Development Authority

Delhi High Court · (2003) 102 DLT 554 : (2003) 1 SLJ 188

Central Civil Services (Commutation of Pension) Rules, 1981 — Rule 50, 9(2)

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High Courts16 Dec 2002

Subhash Chand Vinayaka and Another Vs All India Shwetambar Sthanakwasi Jain Conference and Others

Delhi High Court · (2003) 102 DLT 733

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High Courts16 Dec 2002Dismissed

B.N. and Company Vs Peshawar Soap and Chemical Works and Another

Delhi High Court · (2003) 26 PTC 168

Trade and Merchandise Marks Act, 1958 — Section 11, 28, 29, 31, 32

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High Courts13 Dec 2002

Shri Krishna Papers Mills and Inds. Ltd. Vs Natvar Parikh Inds. Ltd. and Others

Delhi High Court · (2003) 102 DLT 664 : (2003) 67 DRJ 11

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

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High Courts13 Dec 2002

Shri Saif-ul-Islam Company, L.P. Vs Shri Roshan Lal Arora and Another

Delhi High Court · (2003) 102 DLT 692 : (2003) 67 DRJ 30

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts13 Dec 2002

New Bank of India Vs Racmann Auto (P) Ltd. and Others

Delhi High Court · (2003) 67 DRJ 147 : (2003) 2 RCR(Civil) 482

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