High Courts30 Sept 2002Allowed
Gurmukh Singh and Co. Vs Municipal Corporation of Delhi
Delhi High Court · (2002) 09 DEL CK 0203
Arbitration and Conciliation Act, 1996 — Section 11, 11(2)(6), 16
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 20 of 106
High Courts30 Sept 2002Dismissed
Union of India (UOI) and Others Vs Chet Ram and Others, Jai Parkash and Others, Shri Manoj Kumar and Others and Shri Rajesh Kumar and Others
Delhi High Court · (2002) 09 DEL CK 0199
Administrative Tribunals Act, 1985 — Section 19Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts30 Sept 2002Allowed
Sgt. Shukla ''P'' PA, Sgt. Dagore J.S. Clk E.A, Sgt. R.U. Pathak, Clk Pay and Accts. and Sgt. Mishra S.N. Clk PA Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0197
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002Allowed
Fabiroo Gift House Vs India Tourism Development Corp.
Delhi High Court · (2003) 66 DRJ 243
Arbitration Act, 1940 — Section 11(6)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 7, 7(1), 7(2)
High Courts30 Sept 2002
Atma Prakash Goel Vs The State Transport Authority and Others
Delhi High Court · (2003) 1 ACC 142 : AIR 2003 Delhi 69 : (2002) 101 DLT 14
Delhi Motor Vehicles Rules, 1993 — Rule 58Motor Vehicles Act, 1988 — Section 107, 111, 138, 176, 2
High Courts30 Sept 2002Allowed
Amar Singh Bhati Vs Union of India (UOI) and Others
Delhi High Court · (2004) 112 DLT 301 : (2005) 2 SLJ 172
Border Security Force Act, 1968 — Section 13(1), 46Constitution of India, 1950 — Article 226
High Courts30 Sept 2002
Commissioner of Income Tax Vs Flex Industries Ltd.
Delhi High Court · (2004) 186 CTR 668 : (2002) 125 TAXMAN 591
Income Tax Act, 1961 — Section 80
High Courts30 Sept 2002
Shri Jaspal Singh Vs Lt. Governor of Delhi and Others
Delhi High Court · (2002) 09 DEL CK 0131
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 235, 239BCriminal Procedure Code, 1973 (CrPC) — Section 195
High Courts30 Sept 2002Allowed
Ex. Havildar K.P. Pandey Vs Union of India (UOI) and Others
Delhi High Court · (2003) 3 SLJ 463
Army Act, 1950 — Section 116, 120, 120(2), 133, 34Army Rules, 1954 — Rule 34, 81
High Courts30 Sept 2002
Shri Chet Ram Sharma and Others Vs Municipal Corporation of Delhi
Delhi High Court · (2002) 100 DLT 653
Delhi Municipal Corporation Act, 1957 — Section 116(2), 162, 332, 340
High Courts30 Sept 2002
Shri Amarnath and Others Vs Lt. Governor of Delhi and Others The Director (Education), Govt. of NCT of Delhi Vs Shri S.C. Sharma and Others, Shri Surjit Singh and Another, Smt. Shiromani Jain and Shri K.L. Talwar Government of National Capital Territory of Delhi and Others Vs Shri R.P. Gupta and Others and Shri Radha Bhallabh Sharma
Delhi High Court · (2002) 09 DEL CK 0003
Constitution of India, 1950 — Article 136, 136(1), 14, 141, 226
High Courts27 Sept 2002
CJ International Vs NDMC
Delhi High Court · (2003) 102 DLT 589
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 16
High Courts27 Sept 2002
Y.K. Jain Vs The Indian Archaeological Society
Delhi High Court · (2002) 09 DEL CK 0268
Arbitration and Conciliation Act, 1996 — Section 11
High Courts27 Sept 2002
Sh. Suraj Arora Vs Delhi Development Authority and Another Federation of Residents Welfare Association Vs Lt. Governor of Delhi and Others
Delhi High Court · (2002) 09 DEL CK 0252
Constitution of India, 1950 — Article 14
High Courts27 Sept 2002Dismissed
Rear Admiral Suhas V. Purohit Vs Union of India (UOI) and Another
Delhi High Court · (2002) 09 DEL CK 0247
High Courts27 Sept 2002
Sanyukt Nirmata Vs Delhi Development Authority
Delhi High Court · AIR 2003 Delhi 68 : (2002) 101 DLT 137
Interest Act, 1978 — Section 3
High Courts27 Sept 2002
Shri Virumal Parveen Kumar Vs Gokal Chand Hari Chand
Delhi High Court · (2002) 09 DEL CK 0219
High Courts27 Sept 2002
Kamal Chugh and Others Vs Narinder Kumar Gulati and Others
Delhi High Court · (2003) 69 DRJ 572
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4
High Courts27 Sept 2002
B.S. Naruka and Others Vs Union of India (UOI) and Others
Delhi High Court · (2003) 67 DRJ 618
Border Security Force Rules, 1969 — Rule 115(3), 122, 123, 124, 128
High Courts27 Sept 2002Allowed
Ms. Lalitya Kumari and Others LRs of Maharaj Jagat Singh Vs Lt. Col. Sawai Bhawani Singh and Others
Delhi High Court · (2002) 09 DEL CK 0124
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10