COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 22 of 106
High Courts26 Sept 2002
Commissioner of Income Tax Vs Hydle Constructions Pvt. Ltd. Hydle Constructions Pvt. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2003) 259 ITR 344
Finance Act, 1978 — Section 2(7)Income Tax Act, 1961 — Section 15C, 256, 256(1), 32A, 32A(2)
High Courts26 Sept 2002Allowed
Sohan Lall Hardwari Lall Vs MCD and Others
Delhi High Court · (2002) 09 DEL CK 0076
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 2, 2(37), 315, 315(1), 315(2)
High Courts26 Sept 2002Dismissed
Union of India (UOI) and Others Vs Parshadi and Others
Delhi High Court · (2003) 69 DRJ 751
Delhi Development Act, 1957 — Section 22Land Acquisition Act, 1894 — Section 4
High Courts26 Sept 2002
Pradeep Kumar Hooda Vs Union of India (UOI) and Others
Delhi High Court · (2003) 67 DRJ 278 : (2003) 1 SLJ 74
Border Security Force Rules, 1969 — Rule 19
High Courts26 Sept 2002
Ms. Geeta Sharma Vs All India Council for Technical Education (AICTE) and Others
Delhi High Court · (2002) 102 DLT 873 : (2003) 66 DRJ 750
All India Council for Technical Education (Norms and Guidelines for fees and Guidelines for Admission in Professional Colleges) Regulations, 1994 — Regulation 4, 4(1), 4(4), 5, 8All India Council for Technical Education Act, 1987 — Section 10(K), 2, 23Constitution of India, 1950 — Article 14, 372
High Courts26 Sept 2002Allowed
National Hydroelectric Power Corporation Ltd. and Shri Yogendra Prasad, Chairman and Managing Director, National Hydroelectric Power Corporation Ltd. Vs National Commission for Scheduled Castes and Scheduled Tribes, Mr. Harvinder Singh Khalsa, Member, National Commission for Scheduled Castes and Scheduled Tribes and Mr. R.K. Yadvendra, General Manager, NHPC Ltd.
Delhi High Court · (2002) 100 DLT 670
Constitution of India, 1950 — Article 226, 338, 338(5)Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts25 Sept 2002Dismissed
Union of India (UOI) Vs Rajesh Kumar Pradeep Kumar
Delhi High Court · (2002) 101 DLT 141 : (2003) 2 RCR(Civil) 175
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Article 119
High Courts25 Sept 2002Allowed
Ex-Const. Manvir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0262
Border Security Force Act, 1968 — Section 11, 11(2), 18, 61, 62Border Security Force Rules, 1969 — Rule 177, 20, 20(2), 20(3), 22Evidence Act, 1872 — Section 114
High Courts25 Sept 2002
Nb. Ris. Balwan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0261
Constitution of India, 1950 — Article 16, 33
High Courts25 Sept 2002Dismissed
Shri Ranbir Yadav Vs State Bank of India
Delhi High Court · (2002) 09 DEL CK 0239
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts25 Sept 2002Allowed
Akashvani and Doorshan Administrative Staff Association and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0232
High Courts25 Sept 2002
Good View Properties (P) Ltd. Vs Delhi Development Authority
Delhi High Court · (2005) 117 DLT 269
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 12, 12(1), 30(1), 52
High Courts25 Sept 2002
P.E.S. Installation Pvt. Ltd. Vs Hospital Services Consultancy Corpn. India Ltd. and Others
Delhi High Court · (2002) 09 DEL CK 0190
Constitution of India, 1950 — Article 14, 298
High Courts25 Sept 2002Dismissed
Sunil Srivastava Vs Shri Ashok Kalra
Delhi High Court · (2003) 2 ALD(Cri) 8 : (2003) CriLJ 1443 : (2002) 101 DLT 245 : (2003) 66 DRJ 390 : (2003) 1 RCR(Criminal) 150
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts25 Sept 2002
Idco Dyes and Chemicals Pvt. Ltd. and Another and Haryana Rang Udyog and Another Vs Settlement Commission and Others Haryana Rang Udyog Vs Income Tax Officer and Others
Delhi High Court · (2003) 180 CTR 212 : (2003) 259 ITR 600
Income Tax Act, 1961 — Section 132, 245A, 245C, 245C(1), 245E
High Courts25 Sept 2002
Jagwati Devi Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0129
High Courts25 Sept 2002Dismissed
Chander Mohan Sharma Vs N.C.B. Delhi Zone Unit
Delhi High Court · (2002) 101 DLT 104 : (2003) 85 ECC 312
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 41, 42, 42(1), 50
High Courts25 Sept 2002
Sanjiv Mahajan and Another, Pankaj Saxena and Kamal Khanna and Others Vs Union of India (UOI) and Others Chief Commissioner of Income Tax Vs Sanjeev Mahajan and Others
Delhi High Court · (2002) 125 TAXMAN 606