COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 23 of 106

High Courts25 Sept 2002Allowed

Chander Prakash Vs Union of India (UOI) and Others

Delhi High Court · (2002) 09 DEL CK 0119

Constitution of India, 1950 — Article 166(1)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 11, 25, 25(1), 25(2), 25A

Read judgment

High Courts25 Sept 2002

IDCO Dyes and Chemicals (P.) Ltd. Vs Settlement Commission

Delhi High Court · (2003) 128 TAXMAN 687

Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 132, 147, 148, 149, 150

Read judgment

High Courts25 Sept 2002

ECIL Rapiscan Ltd. Vs Union of India (UOI) and Another Beijing Zhongdun Security Technology Development Co. and Another Vs Airport Authority of India and Another

Delhi High Court · (2003) 1 BC 222

Constitution of India, 1950 — Article 12, 14, 226

Read judgment

High Courts25 Sept 2002Dismissed

Bal Bharti Public School Vs Shri Ajay Kumar Mehra

Delhi High Court · (2002) 09 DEL CK 0065

Read judgment

High Courts25 Sept 2002Dismissed

Union of India (UOI) Vs Central Administrative Tribunal

Delhi High Court · (2002) 09 DEL CK 0052

Read judgment

High Courts25 Sept 2002Dismissed

Anil Kumar Sangwan Vs Union of India (UOI) and Another

Delhi High Court · (2003) 68 DRJ 686

Army Act, 1950 — Section 52, 63Army Rules, 1954 — Rule 22, 24(6), 25, 52(4)Penal Code, 1860 (IPC) — Section 302, 307

Read judgment

High Courts25 Sept 2002Dismissed

Sh. Vinay Kumar Gupta Vs Sh. P.K. Jain

Delhi High Court · (2003) CriLJ 1122 : (2002) 100 DLT 463 : (2003) 66 DRJ 483 : (2003) 1 RCR(Criminal) 599

Criminal Procedure Code, 1973 (CrPC) — Section 251General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Read judgment

High Courts25 Sept 2002

University of Delhi Vs K.N. Pandey and Another Yashwant Singh Chauhan Vs University of Delhi and Others

Delhi High Court · (2002) 09 DEL CK 0033

Read judgment

High Courts25 Sept 2002

Sanjiv Mahajan Vs Union of India

Delhi High Court · (2002) 125 TAXMAN 606

Read judgment

High Courts24 Sept 2002

Smt. Harpyari Sodani Vs DDA

Delhi High Court · (2002) 09 DEL CK 0299

Read judgment

High Courts24 Sept 2002Dismissed

Sheel Kumar Vijay Vs New Delhi Municipal Council and Others

Delhi High Court · (2002) 09 DEL CK 0193

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(1), 5, 7

Read judgment

High Courts24 Sept 2002Disposed Off

Pradeep K. Pandeya Vs Delhi Financial Corporation and Another

Delhi High Court · (2002) 09 DEL CK 0192

State Financial Corporations Act, 1951 — Section 29

Read judgment

High Courts24 Sept 2002Partly Allowed

Ramdish Verma and Others Vs State of Delhi

Delhi High Court · (2002) 100 DLT 554 : (2003) 4 RCR(Criminal) 447

Penal Code, 1860 (IPC) — Section 304, 34

Read judgment

High Courts24 Sept 2002Dismissed

B.S. Sehgal and Others Vs Reserve Bank of India and Others

Delhi High Court · (2002) 09 DEL CK 0132

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(1)Reserve Bank of India Act, 1934 — Section 45MB(2)

Read judgment

High Courts24 Sept 2002

National Thermal Power Corpn. Vs Gannon Dunkerkey Ltd.

Delhi High Court · (2002) 09 DEL CK 0111

Arbitration and Conciliation Act, 1996 — Section 28(3), 31, 34, 34(1), 34(2)Contract Act, 1872 — Section 23

Read judgment

High Courts24 Sept 2002

Union of India (UOI) Vs Kisan Sahakari Chini Mills Ltd. Kisan Sahakari Chini Mills Ltd. Vs Union of India (UOI)

Delhi High Court · (2002) 09 DEL CK 0097

Arbitration Act, 1940 — Section 20, 21, 30, 33, 34

Read judgment

High Courts24 Sept 2002Dismissed

Union of India Vs Amaravati Devi and Others

Delhi High Court · (2002) 09 DEL CK 0094

Read judgment

High Courts24 Sept 2002Dismissed

Municipal Corporation of Delhi Vs Ajay Aggarwal and Another

Delhi High Court · (2002) 09 DEL CK 0050

Delhi Municipal Corporation Act, 1957 — Section 2(3)

Read judgment

High Courts23 Sept 2002Allowed

Govt. of NCT of Delhi and Others Vs Dr. Anita Nanda and Others

Delhi High Court · (2003) 68 DRJ 717

Constitution of India, 1950 — Article 141, 142, 309

Read judgment

High Courts23 Sept 2002

Commissioner of Income Tax Vs Net Work Ltd.

Delhi High Court · (2004) 191 CTR 427 : (2005) 142 TAXMAN 410

Finance Act, 1998 — Section 145AIncome Tax Act, 1961 — Section 260A

Read judgment