High Courts11 Sept 2002Allowed
Meenakshi Vs Sanjay
Delhi High Court · (2003) 68 DRJ 124
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 30 of 106
High Courts11 Sept 2002
Sita Holiday Resorts Ltd. Vs Chief Commissioner of Income Tax
Delhi High Court · (2002) 124 TAXMAN 693
High Courts11 Sept 2002
Lalit Kumar Sabharwal Vs Ved Prakash Vijh
Delhi High Court · (2003) 68 DRJ 670
Contract Act, 1872 — Section 10
High Courts11 Sept 2002
Life Insurance Corporation of India Vs Chief Commissioner for Disabilities, Ministry of Social Justice and Empowerment, Harish Chander Dabral and Dr. Uma Tuli, Managing Secretary Amar Jyoti Trust
Delhi High Court · (2003) 67 DRJ 136
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 59
High Courts11 Sept 2002
Shri A.K. Ramachandran Vs National Thermal Power Corporation Ltd. and Power Grid Corporation of India Ltd.
Delhi High Court · (2002) 09 DEL CK 0164
High Courts11 Sept 2002Allowed
Surinder Singh Sihag Vs Union of India (UOI) and Others
Delhi High Court · (2002) 100 DLT 705 : (2003) 1 SLJ 154
Army Act, 1950 — Section 48, 48(2), 80, 81Army Rules, 1954 — Rule 13Constitution of India, 1950 — Article 14, 21, 300A, 309
High Courts11 Sept 2002
Jaipal Sharma and Another Vs The P.O., Labour Court No. VIII and Another
Delhi High Court · (2003) 66 DRJ 217 : (2002) 95 FLR 1204 : (2003) 1 SLJ 75
High Courts11 Sept 2002
Suresh Kumar Vs P.O., Labour Court No. III and Another
Delhi High Court · (2003) 103 DLT 233 : (2002) 95 FLR 1214 : (2003) 1 LLJ 624 : (2003) 3 SLJ 393
Constitution of India, 1950 — Article 226
High Courts11 Sept 2002
M.C.D. Vs Ram Kumar and Another
Delhi High Court · (2003) 102 DLT 781 : (2003) 1 SLJ 211
Constitution of India, 1950 — Article 226
High Courts11 Sept 2002
Escorts Electronics Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2002) 124 TAXMAN 823
High Courts11 Sept 2002Dismissed
Sita Holiday Resorts Limited Vs The Chief Commissioner of Income Tax and Others
Delhi High Court · (2002) 178 CTR 8 : (2002) 258 ITR 751
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119(2), 143(1), 143(2), 148, 234A
High Courts11 Sept 2002
Sh. Amit Kumar Singhal and Another Vs D.D.A.
Delhi High Court · (2002) 09 DEL CK 0091
High Courts11 Sept 2002
Lt. Col. Sukhvinder Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0090
High Courts11 Sept 2002
Shri Ram Niwas Vs Shri Lakshmi Narain
Delhi High Court · (2002) 100 DLT 252
Civil Procedure Code, 1908 (CPC) — Section 151Delhi Rent Control Act, 1958 — Section 14(1), 25B(8)
High Courts11 Sept 2002Allowed
Escorts Electronics Ltd. Vs Commissioner of Income Tax (Central)-I
Delhi High Court · (2002) 100 DLT 109
Income Tax Act, 1961 — Section 212(3), 260A, 273
High Courts11 Sept 2002
Bhai Sunder Dass and Sons Co. P. Ltd. Vs The Commissioner of Income Tax
Delhi High Court · (2002) 178 CTR 1 : (2002) 124 TAXMAN 685
Companies Act, 1956 — Section 326Foreign Exchange Regulation Act, 1973 — Section 9Income Tax Act, 1961 — Section 144B, 145, 256(1), 37
High Courts11 Sept 2002
Rajender Prasad Vs P.O., Industrial Tribunal No. 1 and Another
Delhi High Court · (2003) 102 DLT 306 : (2003) 1 LLJ 625 : (2003) 1 SLJ 97
Constitution of India, 1950 — Article 226
High Courts10 Sept 2002Dismissed
Supriya Diwan and Others Vs Sub Divisional Magistrate and Others
Delhi High Court · (2002) 100 DLT 426
Constitution of India, 1950 — Article 226Delhi Land Reforms Act, 1954 — Section 84, 85, 86A, 87Delhi Land Reforms Rules, 1954 — Rule 170
High Courts10 Sept 2002
Shri Triloki Nath Vs The Delhi Power Company Limited and Delhi Vidyut Board Employees Terminal Fund 2002
Delhi High Court · (2003) 1 SLJ 89
Constitution of India, 1950 — Article 309Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(4), 9(2)
High Courts10 Sept 2002
Birla VXL Limited Vs DLF Universal Limited
Delhi High Court · (2003) 42 SCL 153
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)General Clauses Act, 1897 — Section 18Income Tax Act, 1922 — Section 25(4)