High Courts19 Sept 2002Allowed
Kendriya Vidyalaya Sangathan and Others Vs Shri Sadhu Singh and Others
Delhi High Court · (2004) 1 LLJ 746
Administrative Tribunals Act, 1985 — Section 14(2), 2(1)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 26 of 106
High Courts19 Sept 2002Dismissed
Foodworld Vs Union of India (UOI) and Others
Delhi High Court · (2004) 110 DLT 772 : (2004) 77 DRJ 369
High Courts19 Sept 2002Allowed
Union of India (UOI) Vs R.C. Kohli
Delhi High Court · (2002) 09 DEL CK 0172
Administrative Tribunals Act, 1985 — Section 19All India Services (Conduct) Rules, 1968 — Rule 3(1), 8(2)Central Civil Services (Pension) Rules, 1972 — Rule 9
High Courts19 Sept 2002Allowed
Union of India (UOI) and Others Vs Chander Singh
Delhi High Court · (2002) 09 DEL CK 0168
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 14, 21, 311Evidence Act, 1872 — Section 58
High Courts19 Sept 2002Dismissed
Delhi Transport Corporation Vs Rajbir Singh and Sadh Ram
Delhi High Court · (2003) 1 LLJ 865
Industrial Disputes Act, 1947 — Section 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 36, 38, 39, 41
High Courts19 Sept 2002Dismissed
Ex. Constable Jai Kishan Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0153
Army Act, 1950 — Section 91, 92Central Industrial Security Force Act, 1968 — Section 18, 9Central Industrial Security Force Rules, 1969 — Rule 29A
High Courts19 Sept 2002
S.C. Agnihotri and Another Vs Assistant Commissioner of Income Tax
Delhi High Court · (2002) 178 CTR 278 : (2003) 259 ITR 24
Income Tax Act, 1961 — Section 276C
High Courts19 Sept 2002Allowed
Union of India (UOI) and Others Vs S.K. Pandey and Others
Delhi High Court · (2002) 09 DEL CK 0123
Constitution of India, 1950 — Article 14, 141, 16
High Courts19 Sept 2002Dismissed
Mr. Jachi Ram Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0047
Constitution of India, 1950 — Article 226
High Courts19 Sept 2002Dismissed
Commissioner of Police Vs Constable Parmod Kumar and Another and Constable Jag Pravesh and Another
Delhi High Court · (2002) 09 DEL CK 0046
Constitution of India, 1950 — Article 311(2)Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 16(10), 16(12)
High Courts19 Sept 2002Dismissed
Ram Kishan Dass (Deceased) thr. Lrs. Vs Banarsi Lal Suri and Others
Delhi High Court · (2003) 102 DLT 632
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts19 Sept 2002
S.C. Agnihotri Vs Asstt. Commissioner of Income Tax
Delhi High Court · (2002) 125 TAXMAN 509
High Courts18 Sept 2002Allowed
Bureau of Indian Standards Laboratory Employees Association Vs Union of India (UOI), Ministry of Personnel, Public Grievances and Pensions Department of Personnel and Training and Bureau of Indian Standards
Delhi High Court · (2003) 1 SLJ 86
Constitution of India, 1950 — Article 226
High Courts18 Sept 2002Dismissed
Shri Malbir Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0187
Constitution of India, 1950 — Article 16, 226, 309Group C Recruitment Rules, 1986 — Rule 2, 3
High Courts18 Sept 2002
Delhi Homeguards Welfare Association (Delhi Pradesh) (Registered) Vs Lt. Governor of Delhi and Others
Delhi High Court · (2002) 09 DEL CK 0157
Constitution of India, 1950 — Article 14, 16(1)Delhi Home Guards Rules, 1959 — Rule 8
High Courts18 Sept 2002Allowed
Ms. Poonam Sinha Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0117
Constitution of India, 1950 — Article 309Lal Bahadur Shastri National Academy of Administration Data Entry Operator Grade B Recruitment Rules — Rule 4, 6
High Courts18 Sept 2002Dismissed
Satbir Singh and Others Vs Lt. Governor and Others
Delhi High Court · (2002) 100 DLT 85 : (2003) 66 DRJ 775
Constitution of India, 1950 — Article 226, 243G, 40Delhi Land Reforms Act, 1954 — Section 156East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 14(2)
High Courts18 Sept 2002
Dr. Vineet Saggar and Others Vs Director General Health Services and Another Dr. Chandra Shekhar and Others and Dr. Aditya Verma and Another Vs University of Delhi
Delhi High Court · (2002) 09 DEL CK 0062
High Courts18 Sept 2002
Shri Ashok Chopra and Another Vs Shri Rohit Aggarwal and Another
Delhi High Court · (2003) 68 DRJ 675
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Transfer of Property Act, 1882 — Section 54, 8