High Courts29 Aug 2002
ITO Vs Vinod Kumar Soni
Delhi High Court · (2002) 258 ITR 717 : (2002) 124 TAXMAN 603
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 35 of 106
High Courts29 Aug 2002Dismissed
J.N. Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0200
Constitution of India, 1950 — Article 226
High Courts29 Aug 2002
Savla and Associates Vs National Capital Territory of Delhi and Others
Delhi High Court · AIR 2003 Delhi 73 : (2003) 67 DRJ 268
Constitution of India, 1950 — Article 48A, 51ANoise Pollution (Regulation and Control) Rules, 2000 — Rule 6Penal Code, 1860 (IPC) — Section 283
High Courts29 Aug 2002
Sh. Joginder Kumar Singla and Delhi Builders and Promoters Asso.(Regd.) Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2002) 08 DEL CK 0159
Delhi Development Act, 1957 — Section 14, 29Delhi Municipal Corporation Act, 1957 — Section 332, 336, 340(2), 343, 344
High Courts29 Aug 2002
K.L. Bhargava and Others Vs M.C.D. and Others
Delhi High Court · (2002) 08 DEL CK 0131
New Delhi Municipal Council Act, 1994 — Section 126, 126(2), 128, 128(5)
High Courts29 Aug 2002Dismissed
Shri. V.S. Pathak Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0125
Army Rules, 1954 — Rule 149, 177, 180
High Courts29 Aug 2002Dismissed
United India Insurance Co. Ltd. Vs Din Dayal and Others
Delhi High Court · (2004) ACJ 414
Motor Vehicles Act, 1988 — Section 166, 166(3)
High Courts29 Aug 2002Dismissed
Jaipal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0114
Central Reserve Police Force Act, 1949 — Section 11, 11(1)Central Reserve Police Force Rules, 1955 — Rule 28Constitution of India, 1950 — Article 14
High Courts29 Aug 2002
Mrs. Ayesha Siddiqua Abbasi Vs Ghalib Institute and Another
Delhi High Court · (2002) 08 DEL CK 0109
Constitution of India, 1950 — Article 12, 226, 226(1A), 32, 367General Clauses Act, 1897 — Section 2(42)Industrial Disputes Act, 1947 — Section 10A
High Courts29 Aug 2002Dismissed
Brig. K.S. Rao, Air Commodore S.P. Deshmukh, Brigadier Prabir Kumar Sarkar and Col. D.S. Goel and Others Vs The Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0080
Constitution of India, 1950 — Article 309, 33Fundamental Rules, 1963 — Rule 56
High Courts29 Aug 2002Dismissed
Govt. of NCT of Delhi Vs Bharat Lal Meena and Surinder Singh
Delhi High Court · (2002) 08 DEL CK 0058
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 6Constitution of India, 1950 — Article 148, 25, 309, 39A, 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 36, 38, 39, 40
High Courts29 Aug 2002Dismissed
L/Nk Netra Pal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0050
Army Act, 1950 — Section 120(2), 164, 53Army Rules, 1954 — Rule 118, 129, 180, 22, 22(1)
High Courts29 Aug 2002
G. Runghen and Co. Vs Shri Surender Nanda, Proprietor, Nanda Bros. and Another
Delhi High Court · (2002) 08 DEL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 151Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts29 Aug 2002
N.D.M.C. and Another Vs Mohd. Shamim and Others
Delhi High Court · (2003) 97 FLR 155 : (2003) 2 LLJ 81
Factories Act, 1948 — Section 2(M), 2KIndustrial Disputes Act, 1947 — Section 2JIndustrial Employment (Standing Orders) Act, 1946 — Section 12, 12A, 13A, 2
High Courts29 Aug 2002
Shri Mohinder Malik, Charanjit Manchanda and R.P. Arora Vs DDA
Delhi High Court · (2002) 08 DEL CK 0029
High Courts29 Aug 2002
Wockhardt Limited and Others Vs Mr. Satish Ahuja and Another
Delhi High Court · (2002) 08 DEL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts29 Aug 2002
Union of India (UOI) Vs Hakam Chand and Co.
Delhi High Court · (2002) 08 DEL CK 0017
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 75, 81Constitution of India, 1950 — Article 51A
High Courts29 Aug 2002Dismissed
Manoj Kumar Vs N.D.M.C. and Others
Delhi High Court · (2002) 08 DEL CK 0008
Constitution of India, 1950 — Article 14
High Courts29 Aug 2002
The Income Tax Officer, Central Circle-III Vs Shri Vinod Kumar Soni
Delhi High Court · (2002) 177 CTR 377 : (2002) 100 DLT 129
Income Tax Act, 1961 — Section 256(1), 64(1)
High Courts28 Aug 2002
Narinder Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0271