High Courts06 Sept 2002Disposed Off
LG Electronics India Ltd. Vs Usha (India) Ltd. and Others
Delhi High Court · (2002) 101 DLT 310
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151, 152Transfer of Property Act, 1882 — Section 107
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 32 of 106
High Courts05 Sept 2002Disposed Off
Shri Yatendra Nath Gupta Vs Shri Jagdish Chander Sharma and Others
Delhi High Court · AIR 2003 Delhi 267 : (2002) 101 DLT 59
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 14 Rule 5, 151
High Courts05 Sept 2002
Commissioner of Income Tax Vs Amber Tours (P) Ltd.
Delhi High Court · (2002) 125 TAXMAN 451
High Courts05 Sept 2002Dismissed
Braham Singh Tyagi and Others Vs State of Delhi and Another
Delhi High Court · (2002) 100 DLT 718 : (2003) 1 DMC 128
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts05 Sept 2002Partly Allowed
Pratap Singh Yadav and Another Vs Atal Behari Pandey
Delhi High Court · (2003) CriLJ 705 : (2002) 100 DLT 673 : (2003) 66 DRJ 101 : (2003) 1 RCR(Criminal) 696
Criminal Procedure Code, 1973 (CrPC) — Section 177, 251, 397Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Sept 2002
Kumari Mithlesh Rohila Vs Moti Ram Memorial Girls Sr. Sec. School
Delhi High Court · (2002) 100 DLT 189
Constitution of India, 1950 — Article 226
High Courts05 Sept 2002
Cartier International B.V. Vs Choosy Corner and Others
Delhi High Court · (2003) 26 PTC 160
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 93
High Courts05 Sept 2002Dismissed
Hari Om Vs State
Delhi High Court · (2003) CriLJ 979 : (2002) 100 DLT 225 : (2002) 84 ECC 768 : (2003) 2 RCR(Criminal) 448
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts05 Sept 2002Dismissed
Mukesh Singh and Sampat Mukherjee Vs State
Delhi High Court · (2003) 116 CompCas 72
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts05 Sept 2002Dismissed
Kamlaish Vakil Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0026
High Courts05 Sept 2002Dismissed
Jitender Singh @ Motu and Others Vs State Govt. of NCT of Delhi
Delhi High Court · (2003) CriLJ 2388 : (2002) 101 DLT 118 : (2003) 66 DRJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 190, 319Penal Code, 1860 (IPC) — Section 323, 341, 394, 397, 506
High Courts04 Sept 2002
State Bank of India, New Delhi Vs J.R. Surma and Presiding Officers, Central Government Industrial Tribunal, New Delhi
Delhi High Court · (2003) 96 FLR 596 : (2003) 1 LLJ 450
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts04 Sept 2002Allowed
Manav CGHS Limited Vs P.O. Delhi Co-op Tribunal
Delhi High Court · (2002) 100 DLT 428
High Courts04 Sept 2002
Devinder Gupta and Others and Smt. Renu Mittal and Others Vs Registrar of Cooperative Societies and Others
Delhi High Court · (2002) 100 DLT 346
High Courts04 Sept 2002
Ex. Ct. Raj Kishan Vs Union of India and Others
Delhi High Court · (2002) 09 DEL CK 0241
Border Security Force Act, 1968 — Section 11(2), 19, 62Border Security Force Rules, 1969 — Rule 177, 20, 21, 22, 24Central Civil Services (Pension) Rules, 1972 — Rule 41
High Courts04 Sept 2002Dismissed
Ptr. Mukesh Chandra Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0205
Army Orders — Order 46, Order 80Army Rules, 1954 — Rule 13, 13(2A), 13(3)
High Courts04 Sept 2002Dismissed
Keshav Security Service Vs Union of India (UOI) and Others
Delhi High Court · (2006) 2 CTLJ 101
Constitution of India, 1950 — Article 14
High Courts04 Sept 2002Dismissed
Devinder Singh Nagi Vs S.H.O. and Another
Delhi High Court · (2002) 101 DLT 61
Criminal Procedure Code, 1973 (CrPC) — Section 107, 150, 155(2), 156(1), 200Penal Code, 1860 (IPC) — Section 323, 34, 342, 356, 379
High Courts04 Sept 2002Dismissed
Apollo Fin. and Another Vs State and Another
Delhi High Court · (2003) 1 ALT(Cri) 9 : (2003) 1 BC 253 : (2002) 100 DLT 753 : (2003) 66 DRJ 488
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Sept 2002
Shri Brahm Singh and Others Vs Shri K.P. Singh and Others
Delhi High Court · (2002) 09 DEL CK 0175