COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 33 of 106

High Courts04 Sept 2002

Sucheta Singh Vs WTO

Delhi High Court · (2004) 134 TAXMAN 678

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High Courts04 Sept 2002Dismissed

Food Corporation of India Vs Regional Provident Fund Commissioner

Delhi High Court · (2003) 2 LLJ 376

Provident Funds Act, 1925 — Section 7A

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High Courts04 Sept 2002

Sh. Paras Bansal and Others Vs Registrar of Cooperative Societies and Others

Delhi High Court · (2002) 09 DEL CK 0102

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High Courts04 Sept 2002Allowed

Modern Coop. G.H. Socy. Ltd. Vs Registrar Coop. Socy.

Delhi High Court · (2002) 101 DLT 341

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High Courts04 Sept 2002Dismissed

Delhi Development Authority Vs Land Acquisition Collector and Others

Delhi High Court · (2002) 09 DEL CK 0040

Land Acquisition Act, 1894 — Section 4, 50, 50(2), 6

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High Courts04 Sept 2002Allowed

R.H. Vaswani Vs Union of India (UOI) and Others

Delhi High Court · (2004) 113 DLT 19

Constitution of India, 1950 — Article 14, 16

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High Courts04 Sept 2002Allowed

Kamal Vihar Coop. G.H. Socy. Ltd. Vs Mohan Chand and Others

Delhi High Court · (2002) 100 DLT 660

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High Courts03 Sept 2002Dismissed

Rakesh Sharma Vs Smt. Lakshmi Sharma

Delhi High Court · (2002) 09 DEL CK 0300

Civil Procedure Code, 1908 (CPC) — Section 10Limitation Act, 1963 — Article 142, 144, 64, 65, 3

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High Courts03 Sept 2002Dismissed

Madan Lamba and Smt. Sneh Lamba Vs Jagdish Lamba and Others Shri Suman Lamba and Another Vs Smt. Kamlesh Lamba and Others Smt. Sneh Lamba Vs Harish Lamba (HUF) and Others

Delhi High Court · (2003) 1 ARBLR 517 : (2002) 102 DLT 885 : (2003) 68 DRJ 261

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High Courts03 Sept 2002Dismissed

Kishore Motiani Vs Om Prakash and Sons and Others

Delhi High Court · (2002) 100 DLT 524

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151

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High Courts03 Sept 2002

Sh. Madan Lamba Vs Shri Jagdish Lamba and Others Kamlesh Lamba Vs Ms. Swaran Lamba and Others Smt. Sneh Lamba Vs Shri Jagdish Lamba and Others Shri Jagdish Lamba Vs Shri Harish Lamba and Others Sh. Harish Lamba Vs Smt. Swaran Lamba and Others

Delhi High Court · (2002) 63 DRJ 732

Arbitration Act, 1940 — Section 14(2), 28, 33, 8, 8(1)Arbitration and Conciliation Act, 1996 — Section 2Registration Act, 1908 — Section 17

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High Courts03 Sept 2002Dismissed

Ramesh Chandra Vs Union of India (UOI) and Others

Delhi High Court · (2002) 09 DEL CK 0244

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High Courts03 Sept 2002

National Small Scale Industries Corporation Vs Shree Balaji Plastics and Others

Delhi High Court · (2002) 09 DEL CK 0156

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High Courts03 Sept 2002

Alaknanda Properties P. Ltd. Vs Sh. Balbir Singh

Delhi High Court · (2002) 09 DEL CK 0113

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17

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High Courts03 Sept 2002

Mrs. Purnima Dhawan and Another Vs Agmoz Online Pvt. Ltd.

Delhi High Court · (2003) 66 DRJ 218

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151

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High Courts03 Sept 2002Allowed

Budhdev Paul Vs State

Delhi High Court · (2002) 100 DLT 273

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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High Courts03 Sept 2002

K.M. Agrahari Vs Govt. of N.C.T. of Delhi and Others

Delhi High Court · (2002) 09 DEL CK 0009

Constitution of India, 1950 — Article 309

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High Courts03 Sept 2002Allowed

GE Motors India Ltd. and Others Vs State

Delhi High Court · (2002) 99 DLT 677

Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471, 485, 486

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High Courts03 Sept 2002Dismissed

Mr. Kishore Motiani Vs Om Prakash and Sons and Others

Delhi High Court · (2003) 66 DRJ 376

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 17, Order 9 Rule 7, 151

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High Courts02 Sept 2002

Assoc. of East Pakistan Displaced Person Vs DDA and Another

Delhi High Court · (2003) 68 DRJ 652

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