High Courts19 Aug 2002Dismissed
BORMAN Vs Presiding Officer, Labour Court and Others
Delhi High Court · (2003) 97 FLR 442 : (2003) 2 LLJ 551
Industrial Disputes Act, 1947 — Section 11A, 17, 17B
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 39 of 106
High Courts19 Aug 2002
Samtel Color Ltd. Vs Union of India
Delhi High Court · (2002) 125 TAXMAN 1002
Income Tax Act, 1961 — Section 119, 139, 142, 143, 143(1)(a)
High Courts19 Aug 2002
Samtel Colour Ltd. Vs Union of India and Others
Delhi High Court · (2002) 177 CTR 289
High Courts19 Aug 2002Dismissed
Suhaib Ilyasi Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0098
Constitution of India, 1950 — Article 19(1), 21Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts19 Aug 2002Dismissed
Union of India (UOI) Vs D.K. Sinha and Others
Delhi High Court · (2002) 08 DEL CK 0066
Constitution of India, 1950 — Article 14, 16, 311
High Courts19 Aug 2002Dismissed
Panchsheel Enclave Residents Welfare Association Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0034
High Courts19 Aug 2002Allowed
Shri N.G.L. Goswami and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0026
High Courts19 Aug 2002
M. Ganesan and Others Vs A.K. Belwal and Others
Delhi High Court · (2002) 08 DEL CK 0013
High Courts19 Aug 2002
Samtel Color Limited Vs Union of India (UOI) and Others Shriram Honda Power Equipment Ltd. Vs Commissioner of Income Tax and Another
Delhi High Court · (2002) 99 DLT 764 : (2002) 258 ITR 1
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1), 143(1A)Income Tax Rules, 1962 — Rule 6B
High Courts19 Aug 2002Dismissed
Union of India (UOI) and Others Vs Kulwant Singh and Others
Delhi High Court · (2002) 08 DEL CK 0007
Constitution of India, 1950 — Article 141
High Courts19 Aug 2002Dismissed
Sawan Park Residents'' Association and Shri Gurcharan Singh and Others Vs M.C.D. and Others
Delhi High Court · (2002) 08 DEL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts19 Aug 2002Dismissed
Paresh Nath Sharma Vs Union of India (UOI), The Chairman and Managing Director, MMTC Limited, Central Vigilance Commissioner, Mr. S.N.P.N. Sinha and Shri Geeta Ram
Delhi High Court · (2002) 08 DEL CK 0001
Minerals and Metas Trading Corporation of India Ltd. Employees Conduct, Discipline and Appeal Rules, 1975 — Rule 25
High Courts16 Aug 2002Dismissed
D.R. Thadani Vs Union of India (UOI) and Others
Delhi High Court · AIR 2003 Delhi 10
Central Motor Vehicles Rules, 1989 — Rule 50, 54Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 27, 41(6), 64
High Courts16 Aug 2002Dismissed
Anil Pratap Singh Vs Onida Savak Ltd.
Delhi High Court · (2002) 112 CompCas 701
Bankers Books Evidence Act, 1891 — Section 4Companies Act, 1956 — Section 433, 434(1)Evidence Act, 1872 — Section 34
High Courts16 Aug 2002
Canara Bank Vs Shri Satish C. Bhasin and Others
Delhi High Court · (2002) 08 DEL CK 0199
High Courts16 Aug 2002
Smt. Veena Duggal and Others Vs Mr. Harbhajan Singh Vedi and Another
Delhi High Court · (2002) 08 DEL CK 0184
Arbitration Act, 1940 — Section 20
High Courts16 Aug 2002Allowed
Sh. J.S. Garg Vs Union of India (UOI) and Others
Delhi High Court · (2002) 100 DLT 177 : (2003) 3 SLJ 256
High Courts16 Aug 2002Dismissed
Ram Narain Vs Manjit Singh Ahluwalia and Others
Delhi High Court · (2002) 08 DEL CK 0176
High Courts16 Aug 2002
Commissioner of Income Tax Vs Atam Ballabh Finance Pvt. Ltd.
Delhi High Court · (2002) 177 CTR 369 : (2002) 258 ITR 485
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3Companies Act, 1956 — Section 139(1), 25, 43B, 4A
High Courts16 Aug 2002Dismissed
Director, Directorate of Economics and Statistics, Govt. of NCT of Delhi and Another Vs Shahid Khan and Another
Delhi High Court · (2002) 100 DLT 247 : (2003) 3 SLJ 248
Constitution of India, 1950 — Article 226