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Delhi High Court judgments, 2002

2,113 judgments · page 36 of 106

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High Courts28 Aug 2002Dismissed

Ex. Flight Cadet Savita Singh Vs Union of India (UOI) and Others

Delhi High Court · (2002) 08 DEL CK 0270

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High Courts28 Aug 2002Allowed

Sh. Mahinder Kapoor Vs Union of India (UOI) and Others

Delhi High Court · (2002) 08 DEL CK 0269

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High Courts28 Aug 2002

Pumps and Machinery Corporation Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2002) 08 DEL CK 0217

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High Courts28 Aug 2002Dismissed

Mayank Aggarwal, Puneet Mehta, Sh. K.K. Aggarwal, Deepak Gupta and Dhanpat Singh Vs D.D.A.

Delhi High Court · (2002) 08 DEL CK 0214

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High Courts28 Aug 2002Allowed

Govt. of NCT of Delhi and Others Vs Rajbir Singh

Delhi High Court · (2003) 3 SLJ 436

Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 17, 19Punjab Police Rules, 1934 — Rule 13.1, 13.8(2)
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High Courts28 Aug 2002Dismissed

Shri Tejinder Charan Saxena and Others Vs Punjab National Bank

Delhi High Court · (2002) 08 DEL CK 0083

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High Courts28 Aug 2002

Municipal Corporation of Delhi Vs A.M. Khanwilkar and Another

Delhi High Court · (2005) 117 DLT 290

Delhi Apartment Ownership Act, 1986 — Section 22, 22(2)Delhi Municipal Corporation Act, 1957 — Section 124, 126, 126(2), 128
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High Courts28 Aug 2002

Union of India (UOI) and Others Vs Sh. J.P. Sharma and Another

Delhi High Court · (2002) 08 DEL CK 0015

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High Courts27 Aug 2002Allowed

Design Team Consultants (P) Ltd. Vs Salar Jung Museum and Another

Delhi High Court · (2002) 99 DLT 796 : (2003) 42 SCL 30

Arbitration and Conciliation Act, 1996 — Section 11(4)
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High Courts27 Aug 2002Dismissed

Chander Pal Vs N.C.T. of Delhi and Others Ravinder Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2003) 66 DRJ 804

Constitution of India, 1950 — Article 14, 16, 226, 227, 300ADelhi Police (Appointment and Recruitment) Rules, 1980 — Rule 3, 5, 9Delhi Police Act, 1978 — Section 5
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High Courts27 Aug 2002

Baldev Raj Vs Presiding Officer and Others

Delhi High Court · (2003) 3 SLJ 499

Constitution of India, 1950 — Article 226
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High Courts27 Aug 2002

Virumal Parveen Kumar Vs Gokal Chand Hari Chand

Delhi High Court · (2002) 25 PTC 672

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High Courts27 Aug 2002Dismissed

Malvika Apparels and Another Vs Union of India (UOI) and Another

Delhi High Court · (2002) 112 CompCas 335 : (2003) 42 SCL 85

Companies Act, 1956 — Section 169, 169(6), 186
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High Courts27 Aug 2002Dismissed

Satyawati Sharma Vs Union of India (UOI) and Another

Delhi High Court · AIR 2002 Delhi 509 : (2002) 100 DLT 259

Constitution of India, 1950 — Article 14, 21, 226Delhi Rent Act, 1995 — Section 29(2)Delhi Rent Control Act, 1958 — Section 14, 14(1)
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High Courts27 Aug 2002

Tara Chand Vs Union of India (UOI) and Others

Delhi High Court · (2002) 08 DEL CK 0071

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 11
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High Courts27 Aug 2002

Shri L.C. Lai and Others Vs State

Delhi High Court · AIR 2003 Delhi 63

Succession Act, 1925 — Section 276, 63
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High Courts26 Aug 2002Allowed

J.K. Corporation Limited Vs Digipulse India (P) Limited

Delhi High Court · (2002) 08 DEL CK 0236

Sales of Goods Act, 1930 — Section 12
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High Courts26 Aug 2002Dismissed

Akshay Das Vs Council for the Indian School Certificate Examination

Delhi High Court · (2002) 08 DEL CK 0195

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High Courts26 Aug 2002

British India Corporation Ltd. and Another Vs Khariti Ram and Others

Delhi High Court · (2003) 26 PTC 590

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 29, 58
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High Courts26 Aug 2002

Nirmala Devi Vs D.D.A.

Delhi High Court · (2002) 08 DEL CK 0126

Constitution of India, 1950 — Article 14, 21
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