High Courts20 Sept 2002Allowed
Ram Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0248
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 4, 6
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 25 of 106
High Courts20 Sept 2002Dismissed
Rodhee, Laxmi Prasad, Pardeep and Chhote Lal Vs Govt. of Delhi and Others
Delhi High Court · (2003) 2 LLJ 5
Industrial Disputes (Amendment) Act, 1965 — Section 2, 2AIndustrial Disputes Act, 1947 — Section 10, 17, 18, 18(3), 33
High Courts20 Sept 2002Dismissed
International Security and Intelligence Agency Limited Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2003) 2 ARBLR 476 : (2003) 102 DLT 443 : (2003) 66 DRJ 72
Arbitration Act, 1940 — Section 14, 17, 29, 39, 39(1)Delhi High Court Act, 1966 — Section 10
High Courts20 Sept 2002Dismissed
Shri Ramesh Kumar Vs Sh. Chaman Lal and Another
Delhi High Court · AIR 2003 Delhi 202 : (2002) 100 DLT 512 : (2003) 69 DRJ 35
High Courts20 Sept 2002Dismissed
Surender Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0089
High Courts20 Sept 2002Allowed
Hd. Const. Salig Ram Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0085
High Courts20 Sept 2002Dismissed
Malanpur Steel Ltd. Vs Dodsal Ltd.
Delhi High Court · (2002) 09 DEL CK 0079
Arbitration Act, 1940 — Section 11(4)
High Courts20 Sept 2002
Paras Co-operative Group Housing Society Vs Delhi Development Authority and Another
Delhi High Court · (2002) 09 DEL CK 0078
High Courts20 Sept 2002Dismissed
V.P. Chetal Vs The Chairperson NDMC
Delhi High Court · (2002) 09 DEL CK 0057
High Courts20 Sept 2002
Jain Sabha Lodhi Colony, Digamber Jain Mandir Vs Municipal Corporation of Delhi, The Assistant Assessor and Collector, Presently Shri A.D. Babbar, Municipal Corporation of Delhi, Assessment and Collection Department and Union of India (UOI)
Delhi High Court · (2002) 100 DLT 227
Delhi Municipal Corporation Act, 1957 — Section 115, 126, 7(1)
High Courts20 Sept 2002Dismissed
S.N. Gupta, I.S. Gupta, R.L. Aggarwal and Atam Swaroop Gupta Vs Registrar Coop. Societies and Others
Delhi High Court · (2002) 100 DLT 598
High Courts19 Sept 2002Allowed
Than Singh Vs Union of India (UOI) and Others
Delhi High Court · (2003) 3 SLJ 440
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 22
High Courts19 Sept 2002Dismissed
Uttam Parkash Bansal and Others Vs Life Insurance Corporation of India and Others
Delhi High Court · (2002) 100 DLT 497
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 5Transfer of Property Act, 1882 — Section 106
High Courts19 Sept 2002Allowed
Mohar Singh @ Pappu Vs State
Delhi High Court · (2003) 103 DLT 421
Penal Code, 1860 (IPC) — Section 34, 34, 363, 366, 376
High Courts19 Sept 2002
Bharat Commerce and Industries Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2003) 181 CTR 262 : (2004) 137 TAXMAN 405
Income Tax Act, 1961 — Section 220(2)
High Courts19 Sept 2002Allowed
Delhi Transport Corporation Vs Rajbir Singh
Delhi High Court · (2002) 100 DLT 111 : (2003) 2 SLJ 102
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 36, 39, 44, 45, 47
High Courts19 Sept 2002
Mohar Singh @ Pappu and Others Vs State
Delhi High Court · (2003) 66 DRJ 403
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts19 Sept 2002Dismissed
Municipal Corporation of Delhi Vs Mahavir Apparel Export Promotion Council Vs Presiding Officer, Labour Court and Others Delhi Transport Corporation Vs Government of NCT
Delhi High Court · (2002) 95 FLR 974 : (2003) 1 LLJ 341
Industrial Disputes (Central) Rules, 1957 — Rule 2Industrial Disputes Act, 1947 — Section 2, 25F
High Courts19 Sept 2002
Batliboi Limited Vs Mideast Intergreated Steels Ltd.
Delhi High Court · (2005) 3 CompLJ 90
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Companies Act, 1956 — Section 391(1)
High Courts19 Sept 2002Dismissed
Shree Ram Mills Ltd. Vs A.K. Bandyopadhyay and Others
Delhi High Court · (2002) 09 DEL CK 0225