COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 31 of 106

High Courts10 Sept 2002Allowed

Satya Prakash, Anil Kumar and Pradeep Kumar Singh Vs Union of India (UOI) and Another

Delhi High Court · (2002) 99 DLT 749 : (2003) 3 SLJ 349

Civil Services Examination Rules, 1996 — Rule 16, 18, 4Constitution of India, 1950 — Article 16(4)

High Courts10 Sept 2002

Indocon Micro Engineers Vs Pine Technology P. Ltd.

Delhi High Court · (2003) 2 ALT(Cri) 7 : (2002) 100 DLT 211 : (2003) 3 RCR(Criminal) 695

Criminal Procedure Code, 1973 (CrPC) — Section 256, 397Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts10 Sept 2002Dismissed

Sutinder Lal Vs DVB and Others

Delhi High Court · (2002) 09 DEL CK 0260

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320(9), 482Electricity Act, 1910 — Section 39, 44

High Courts10 Sept 2002Dismissed

Gopal Aggarwal Vs State and Another

Delhi High Court · (2002) 09 DEL CK 0231

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Electricity Act, 1910 — Section 39, 44

High Courts10 Sept 2002Allowed

Satya Prakash Vs Union of India (UOI) and Another

Delhi High Court · (2002) 99 DLT 749 : (2003) 3 SLJ 349

Civil Services Examination Rules, 1996 — Rule 16, 18Constitution of India, 1950 — Article 16(4), 226

High Courts10 Sept 2002

Bank of Baroda Vs Kayenkay Agencies and Others

Delhi High Court · (2003) 114 CompCas 431

Contract Act, 1872 — Section 2

High Courts10 Sept 2002Allowed

Airlines Traffic Employees Association and Others Vs Indian Airlines Ltd. and Others

Delhi High Court · (2002) 09 DEL CK 0101

Airlines Recruitment and Promotions Rules — Rule 13Constitution of India, 1950 — Article 226

High Courts10 Sept 2002Dismissed

Lalit Madhan and Another Vs Delhi Development Authority and Another

Delhi High Court · (2002) 09 DEL CK 0027

Constitution of India, 1950 — Article 226

High Courts09 Sept 2002Dismissed

Parents Teacher Association Vs M.C.D.

Delhi High Court · (2002) 101 DLT 34

High Courts09 Sept 2002

Castrol Ltd. and Another Vs Auto Link Sales Corporation and Another

Delhi High Court · (2003) 26 PTC 154

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 2

High Courts09 Sept 2002

Shri Surinder Kumar Sood Vs Delhi Development Authority and Others

Delhi High Court · (2002) 101 DLT 110

High Courts09 Sept 2002

Anil Kumar Vs Union of India (UOI) and Another

Delhi High Court · (2002) 101 DLT 31

High Courts09 Sept 2002Allowed

Union of India (UOI) and Others Vs Shri P.D. Sharma and Others

Delhi High Court · (2004) 110 DLT 821 : (2004) 75 DRJ 406

High Courts09 Sept 2002Allowed

Smt. Usha Sachdeva Vs Union of India (UOI) and Others

Delhi High Court · (2003) 68 DRJ 658

High Courts06 Sept 2002

Smt. Veena Mukhi Vs D.D.A.

Delhi High Court · (2002) 09 DEL CK 0294

High Courts06 Sept 2002Allowed

M.L. Sharma Vs Adarsh P.V. Cooperative Group Housing Society Limited

Delhi High Court · (2002) 101 DLT 45 : (2003) 68 DRJ 306

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Delhi Co-operative Societies Act, 1972 — Section 60(2), 90Multi-State Cooperative Societies Act, 1984 — Section 101

High Courts06 Sept 2002Allowed

ITW Signode India Limited Vs Bhushan Steel and Strips Limited

Delhi High Court · (2003) 2 CompLJ 269 : (2003) 68 DRJ 711

Companies Act, 1956 — Section 433(1)

High Courts06 Sept 2002Dismissed

Hira Lal @ Vicky Vs State

Delhi High Court · (2003) CriLJ 1009 : (2002) 101 DLT 153 : (2003) 2 RCR(Criminal) 623

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 392

High Courts06 Sept 2002Dismissed

E. Narayanan and Mahesh Majumdar Vs Central Bureau of Narcotics

Delhi High Court · (2002) 09 DEL CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 67, 9A, 9A(1), 9A(2)

High Courts06 Sept 2002Dismissed

Shri Mohan Chand Kholia Vs State

Delhi High Court · (2003) CriLJ 710 : (2002) 100 DLT 491 : (2003) 1 RCR(Criminal) 694

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 306, 498A