High Courts26 Aug 2002
Margadarsi Marketing Private Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0087
Antiquities and Art Treasures Act, 1972 — Section 24Constitution of India, 1950 — Article 14, 19(1), 300A
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 37 of 106
High Courts26 Aug 2002Allowed
Anil Jindal Vs Union of India (UOI) and Others
Delhi High Court · (2002) 100 DLT 398
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2Customs Act, 1962 — Section 108, 111, 113, 114, 2(39)Penal Code, 1860 (IPC) — Section 107
High Courts26 Aug 2002
Arti Dass Vs Tirath Parkash Sharma
Delhi High Court · (2002) 64 DRJ 747
Delhi Rent Control Act, 1958 — Section 2Hindu Adoptions and Maintenance Act, 1956 — Section 21
High Courts26 Aug 2002Dismissed
Naib Subedar Dhian Singh Chauhan Vs The Chief of Army Staff and Others
Delhi High Court · (2002) 08 DEL CK 0032
High Courts26 Aug 2002Dismissed
Janardhan Prasad Vs Union of India (UOI) and Others
Delhi High Court · (2002) 100 DLT 481 : (2003) 1 SLJ 168
Special Protection Group Act, 1988 — Section 11
High Courts26 Aug 2002Dismissed
Koshika Telecom Ltd. Vs Union of India (UOI)
Delhi High Court · (2003) 42 SCL 145
Arbitration and Conciliation Act, 1996 — Section 37, 9
High Courts26 Aug 2002Dismissed
Narender Kumar Vs Union of India (UOI)
Delhi High Court · (2003) 68 DRJ 410 : (2003) 1 RCR(Criminal) 852
Arms Act, 1959 — Section 25, 27, 3, 3(4)Constitution of India, 1950 — Article 226, 239National Security Act, 1980 — Section 3(2)
High Courts23 Aug 2002
Ajaib Singh Punia now deceased through L.R. Vs Joginder Singh
Delhi High Court · (2002) 08 DEL CK 0266
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6)
High Courts23 Aug 2002
Gango Gas Agency Vs Indian Oil Company
Delhi High Court · (2002) 08 DEL CK 0265
Arbitration and Conciliation Act, 1996 — Section 9
High Courts23 Aug 2002
Duet Technologies (P) Ltd. (now known as Policy Networks Pvt. Ltd.) Vs Mr. Hans R. Arora
Delhi High Court · (2002) 08 DEL CK 0257
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6), Order 9 Rule 7
High Courts23 Aug 2002Allowed
Kamlesh Vs Sh. Kundan Kumar
Delhi High Court · (2002) 100 DLT 649 : (2003) 1 DMC 47
Hindu Marriage Act, 1955 — Section 13(1)
High Courts23 Aug 2002Dismissed
Shri Bihari Lal and Another Vs Shri V.M. Bansal and Others
Delhi High Court · (2002) 101 DLT 115
Contempt of Courts Act, 1971 — Section 17, 20
High Courts23 Aug 2002Dismissed
Balsara Hygiene Products Ltd. and Another Vs State and Others
Delhi High Court · (2002) 64 DRJ 411
Criminal Procedure Code, 1973 (CrPC) — Section 319Drugs and Cosmetics Act, 1940 — Section 23(4), 25(1), 25(4)Insecticides Act, 1968 — Section 19, 20, 22(1), 22(6), 24(3)
High Courts23 Aug 2002
Sugan Chand Gupta Vs N.C.T. of Delhi and Others
Delhi High Court · (2004) 112 DLT 538 : (2005) 1 RCR(Civil) 784
Constitution of India, 1950 — Article 226
High Courts23 Aug 2002
Samachar Coop. G.H. Socy. Ltd. Vs N.K. Sareen and Others
Delhi High Court · (2002) 101 DLT 113
High Courts23 Aug 2002Dismissed
Shri Amrit Sachdev Vs Shri Varendra Singh
Delhi High Court · AIR 2003 Delhi 97 : (2002) 101 DLT 131 : (2002) 64 DRJ 495
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 33(2)
High Courts23 Aug 2002Allowed
Wig Brothers (Builders and Engineers) Ltd. Vs Punjab National Bank and Another
Delhi High Court · (2002) 100 DLT 187 : (2002) 64 DRJ 532
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), Order 23 Rule 1(3), 151
High Courts23 Aug 2002
Surinder Kairam and Tarun Kairam Vs State
Delhi High Court · (2003) CriLJ 1491
High Courts23 Aug 2002Allowed
Ms. Geetika Panwar and Delhi High Court Bar Association and Another Vs Government of N.C.T. of Delhi and Others
Delhi High Court · AIR 2003 Delhi 317 : (2002) 4 RCR(Civil) 769
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 214, 231, 239, 239AA, 239AA(3)Delhi High Court (Amendment) Act, 2001 — Section 2, 3
High Courts23 Aug 2002Allowed
Ravinder Kumar Rishi Vs Sushma Rishi
Delhi High Court · AIR 2003 Delhi 81 : (2003) 2 CivCC 612 : (2003) 67 DRJ 97 : (2003) 2 RCR(Civil) 127
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Court Fees Act, 1870 — Section 7, 8Specific Relief Act, 1963 — Section 6