High Courts23 Sept 2002Allowed
Union of India (UOI) and Others Vs Shri J.R. Chobedar
Delhi High Court · (2002) 09 DEL CK 0206
Constitution of India, 1950 — Article 226, 309
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 24 of 106
High Courts23 Sept 2002Dismissed
Saluja Builders Vs DDA
Delhi High Court · (2002) 09 DEL CK 0150
Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 2(1)
High Courts23 Sept 2002
B.D. Pahwa Vs Union of India (UOI)
Delhi High Court · (2003) 66 DRJ 475
Constitution of India, 1950 — Article 226
High Courts23 Sept 2002Dismissed
Dr. Daya Shankar Mishra Vs Union of India (UOI) and The Director of Medical Services, (Army Military), Govt. of India
Delhi High Court · (2002) 09 DEL CK 0082
Army Rules, 1954 — Rule 15A, 15A(2)
High Courts23 Sept 2002
Shri Pramesh Vs The Directorate of Education, National Capital Territory of Delhi and The Administrator, National Capital Territory of Delhi
Delhi High Court · (2002) 09 DEL CK 0072
Delhi School Education Rules, 1973 — Rule 121
High Courts23 Sept 2002
Mr. Ashwani Kumar Sharma Vs Oriental Bank of Commerce Mr. Narendra Kantilal Dave Vs Union of India (UOI) and Others
Delhi High Court · (2003) 2 LLJ 575 : (2003) 3 SLJ 405
Army Rules, 1954 — Rule 13(3), 2Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Central Civil Services (Pension) Rules, 1972 — Rule 26
High Courts23 Sept 2002
Delhi Public School and Another Vs The Director of Education and Others Mrs. Indrani Ghosh Vs The Managing Committee, Delhi Public School
Delhi High Court · (2002) 09 DEL CK 0048
Constitution of India, 1950 — Article 141, 30(1)Delhi School Education Act, 1973 — Section 3(3), 8, 8(2), 8(3), 8(4)Delhi School Education Rules, 1973 — Rule 115, 118
High Courts23 Sept 2002
Shri Ram Narain Vs Union of India (UOI) and The Member Secretary, Indian Council of Social Science Research
Delhi High Court · (2003) 66 DRJ 668
Constitution of India, 1950 — Article 12, 226, 32
High Courts21 Sept 2002
Nathu Singh and Others Vs State
Delhi High Court · (2002) 09 DEL CK 0234
Penal Code, 1860 (IPC) — Section 34, 447
High Courts21 Sept 2002Dismissed
Hindustan Sugar Mills Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2003) 102 DLT 478 : (2003) 160 ELT 30
Central Excise Rules, 1944 — Rule 14(2), 8, 8(1), 8(3)Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 14, 226
High Courts21 Sept 2002Dismissed
B.R. Nanda Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0222
Delhi Municipal Corporation Act, 1957 — Section 113, 113(1), 113(2), 114, 116Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20Income Tax Act, 1961 — Section 23, 9
High Courts21 Sept 2002Allowed
The Vaish Co-operative Adarsh Bank Vs The Registrar of Co-operative Societies and Others
Delhi High Court · (2002) 09 DEL CK 0221
Limitation Act, 1963 — Section 30
High Courts21 Sept 2002Dismissed
Rockland Leasing Ltd. Vs Reserve Bank of India and Another
Delhi High Court · (2003) 68 DRJ 348
Companies (Court) Rules, 1959 — Rule 24, 29Companies Act, 1956 — Section 10FIndustrial Development Bank of India Act, 1964 — Section 2
High Courts21 Sept 2002Dismissed
Sharda Sugar and Industries Ltd. and Another and Hindustan Sugar Mills Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0178
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(2), 3(3), 3(3A), 3(3C)
High Courts21 Sept 2002Allowed
Sudhanshu Ojha Vs The Directorate General, C.R.P.F. and Others
Delhi High Court · (2002) 09 DEL CK 0109
Central Civil Services (Classification, Control and Appeal) Act — Section 17(3)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 3(1)Constitution of India, 1950 — Article 309, 311(2)
High Courts21 Sept 2002Dismissed
Major Balram Ali Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0081
Army Act, 1950 — Section 158, 160, 167, 46Army Rules, 1954 — Rule 104, 149, 23(3), 25Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 2002Dismissed
Gulab Bhati Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0297
High Courts20 Sept 2002Allowed
Educomp Datamatics Limited Vs Directorate of Education
Delhi High Court · (2003) 102 DLT 917
Constitution of India, 1950 — Article 14
High Courts20 Sept 2002
Ramesh Kumar Vs Chaman Lal and Another
Delhi High Court · AIR 2003 Delhi 202 : (2002) 100 DLT 512 : (2003) 69 DRJ 35
High Courts20 Sept 2002
Bharat Battery Mfg. Co. P. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2003) 1 ARBLR 296 : (2002) 101 DLT 459 : (2003) 66 DRJ 717
Arbitration Act, 1940 — Section 30, 33