High Courts18 Sept 2002Dismissed
Smt. Kamlesh Aggarwal Vs Union of India (UOI) and Another
Delhi High Court · AIR 2003 Delhi 88 : (2003) 67 DRJ 240
Penal Code, 1860 (IPC) — Section 34, 406, 420
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 27 of 106
High Courts18 Sept 2002
Amarnath Charanji Lal and Company Vs DCM Daewoo Motors Limited
Delhi High Court · (2003) 102 DLT 637 : (2003) 42 SCL 167
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6)
High Courts17 Sept 2002
Ex. Hav Jai Narayan Vs Union of India (UOI) and Others
Delhi High Court · (2003) 107 DLT 576 : (2004) 2 SLJ 307
High Courts17 Sept 2002
Shakti Singh Vs Union of India (UOI) and Others Yashpal and Others Vs Addl. C.P. and Others Rajinder Singh and Another Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 09 DEL CK 0273
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 5, 8Delhi Police Act, 1978 — Section 21(1)
High Courts17 Sept 2002Allowed
Lt. Col. Des Raj Shanwal Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0267
Army Act, 1950 — Section 109, 130, 192, 3, 52Army Rules, 1954 — Rule 37, 37(3), 95Constitution of India, 1950 — Article 14, 226, 33
High Courts17 Sept 2002
Union of India (UOI) Vs Dr. S.K. Chopra and Another Dr. S.K. Chopra Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0200
High Courts17 Sept 2002
Commissioner of Income Tax Vs Oriental Insurance Co. Ltd.
Delhi High Court · (2002) 125 TAXMAN 1094
High Courts17 Sept 2002Dismissed
Delhi Administration and Others Vs Ex. Constable Inderjit and Another
Delhi High Court · (2002) 09 DEL CK 0121
Constitution of India, 1950 — Article 226, 227, 311, 311(2)Penal Code, 1860 (IPC) — Section 384, 506
High Courts17 Sept 2002Dismissed
Commissioner of Police Vs Anil Kumar Yadav and Another
Delhi High Court · (2002) 09 DEL CK 0110
Delhi Police (Punishment and Appeal) Amendment Rules, 1983 — Rule 25A, 25BDelhi Police (Punishment and Appeal) Rules, 1980 — Rule 23, 25B
High Courts17 Sept 2002Dismissed
Shri L.K. Chawla and Prem Pat Rai Vs Delhi Development Authority
Delhi High Court · (2002) 09 DEL CK 0107
Constitution of India, 1950 — Article 226
High Courts17 Sept 2002Dismissed
Allahabad Bank and Others Vs Bishamber Lal Kapur
Delhi High Court · (2002) 09 DEL CK 0104
Constitution of India, 1950 — Article 141, 41, 43
High Courts17 Sept 2002Dismissed
Sh. G.R. Nigam Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2002) 09 DEL CK 0096
Constitution of India, 1950 — Article 14
High Courts17 Sept 2002Dismissed
Sardar Singh Anand and Sons, Joga Singh Parminder Singh and Parmanand Saluja Vs M.S.T.C. Ltd. and Others
Delhi High Court · (2002) 09 DEL CK 0080
Constitution of India, 1950 — Article 12, 14, 226
High Courts17 Sept 2002
R.S. Tokas Vs Union of India (UOI) and Others
Delhi High Court · (2002) 100 DLT 740
Constitution of India, 1950 — Article 226
High Courts17 Sept 2002
Municipal Corporation of Delhi Vs Shashank Steel Industies (P) Ltd.
Delhi High Court · AIR 2003 Delhi 110 : (2002) 100 DLT 66 : (2003) 66 DRJ 1
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 114, 115, 116(2), 119, 120
High Courts17 Sept 2002Dismissed
Haryana Telecom Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2002) 09 DEL CK 0039
Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6), 13, 14(1)
High Courts17 Sept 2002
Sepoy Bijender Singh Vs Union of India (UOI) and Others
Delhi High Court · (2003) 3 SLJ 244
Army Act, 1950 — Section 23Army Rules, 1954 — Rule 12, 13(3)
High Courts17 Sept 2002Dismissed
All India Democratic Women''s Association (AIDWA) and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0021
High Courts17 Sept 2002
Municipal Corporation of Delhi Vs Shashank Steel Industries (P) Ltd. and Niagra Hotels and Builders Pvt. Ltd. B. Raj Kumar Builders and Pankaj Gupta P Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · AIR 2003 Delhi 110 : (2002) 100 DLT 66 : (2003) 66 DRJ 1
Constitution of India, 1950 — Article 265Delhi Development Act, 1957 — Section 10, 11, 12, 13, 14Delhi Municipal Corporation Act, 1957 — Section 113, 113(1), 113(2), 114, 114(1)