High Courts27 Sept 2002
V.N. Shastri Vs Ram Kr. Sharma and Others
Delhi High Court · (2002) 09 DEL CK 0118
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 21 of 106
High Courts27 Sept 2002Dismissed
Indian Oil Corporation Limited Vs Kiran Construction Co. and Another
Delhi High Court · (2003) 102 DLT 908
Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(4), 11(5), 11(6)Constitution of India, 1950 — Article 136
High Courts27 Sept 2002
Smt. Anubha Vs Shri Vikas Aggarwal and Others
Delhi High Court · (2002) 100 DLT 682 : (2003) 1 DMC 139
Civil Procedure Code, 1908 (CPC) — Section 13Hindu Adoptions and Maintenance Act, 1956 — Section 12, 18, 18(3)
High Courts27 Sept 2002Dismissed
Pitam Pura Sudhar Samiti Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0103
Constitution of India, 1950 — Article 21Delhi Development Act, 1957 — Section 7, 8Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5A(2)
High Courts27 Sept 2002
Sh. Ashish Wadia Vs M.C.D. and Another
Delhi High Court · (2002) 09 DEL CK 0098
High Courts27 Sept 2002Allowed
Shri Thoru Ram Vs Union of India (UOI) and Another
Delhi High Court · (2003) 66 DRJ 172
Air Force Act, 1950 — Section 111Border Security Force Act, 1968 — Section 40, 84Border Security Force Rules, 1969 — Rule 123, 126, 40A, 43(3), 61
High Courts27 Sept 2002Allowed
Vinod Kumar Chhabra and Another Vs Virender Kumar Arora and Others
Delhi High Court · (2003) 68 DRJ 680
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 2ATransfer of Property Act, 1882 — Section 52, 54
High Courts27 Sept 2002Dismissed
Shri. Santosh Mehra Vs Shri. Malik Singh Sahni
Delhi High Court · (2002) 100 DLT 713 : (2003) 66 DRJ 232
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts27 Sept 2002Allowed
Smt. Pushpa Bajaj Vs Shri. Jugal
Delhi High Court · (2002) 101 DLT 36 : (2003) 67 DRJ 248
Delhi Rent Control Act, 1958 — Section 14(1), 2(3), 25BEvidence Act, 1872 — Section 116
High Courts27 Sept 2002
Atlas Cycles (Haryana) Ltd. Vs Atlas Products Pvt. Ltd. and Another
Delhi High Court · (2002) 101 DLT 324 : (2003) 47 SCL 304
Arbitration and Conciliation Act, 1996 — Section 17Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 22, 22(1)
High Courts27 Sept 2002
Eastern Book Company and Others Vs D.B. Modak and Others and Mr. Navin J. Desai and Another
Delhi High Court · (2002) 101 DLT 205 : (2003) 1 RCR(Criminal) 618
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 13, 14, 16, 17, 2Evidence Act, 1872 — Section 4
High Courts26 Sept 2002
Associated Builders, Engineers and Contractors Vs Union of India (UOI)
Delhi High Court · (2003) 42 SCL 137
Arbitration Act, 1940 — Section 14, 16, 30, 31, 33Contract Act, 1872 — Section 73
High Courts26 Sept 2002
Vishwanath Pratap Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0272
Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 32Ancient Monuments Preservation Act, 1904 — Section 10, 2(1), 3, 4Constitution of India, 1950 — Article 226, 49
High Courts26 Sept 2002
Commissioner of Income Tax Vs Hydle Constructions (P.) Ltd.
Delhi High Court · (2002) 125 TAXMAN 836
Finance Act, 1978 — Section 2, 2(7)(c)Income Tax Act, 1961 — Section 256, 256(1), 32A, 32A(2), 32A(2)(a)
High Courts26 Sept 2002Disposed Off
Bharat Catering Corporation and Another and Vardan Restaurant and Caterers and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 100 DLT 640
Constitution of India, 1950 — Article 14, 226
High Courts26 Sept 2002
Priya Enterprises and Another Vs Commissioner of Police and Another
Delhi High Court · (2003) 102 DLT 529
Constitution of India, 1950 — Article 226
High Courts26 Sept 2002Allowed
Escorts Ltd. Vs Union of India (UOI)
Delhi High Court · (2003) 184 CTR 268 : (2004) 269 ITR 495
Income Tax Act, 1961 — Section 10(6A), 9(1)
High Courts26 Sept 2002
Commissioner of Income Tax Vs Hydle Constructions (P) Ltd.
Delhi High Court · (2002) 178 CTR 119
High Courts26 Sept 2002Dismissed
Anupama Bhoria Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0130
High Courts26 Sept 2002
Sanjay Gupta and Others Vs State and Another
Delhi High Court · (2004) CriLJ 157 : (2002) 101 DLT 258 : (2003) 66 DRJ 146 : (2003) 1 RCR(Criminal) 113
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 4, 468, 468(2), 470Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379