High Courts11 Dec 2002Dismissed
Ansar Ahmed and Others Vs Union of India (UOI) and Others
Delhi High Court · (2003) 66 DRJ 577
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 4 of 106
High Courts11 Dec 2002Allowed
V.K. Mittal Vs Assistant Collector, Grade I, DDA and Others
Delhi High Court · (2003) 68 DRJ 86
Delhi Development Act, 1957 — Section 40A
High Courts10 Dec 2002
Hindustan Pencils Limited Vs Rakesh Kalra and Another
Delhi High Court · (2003) 26 PTC 496
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts10 Dec 2002Dismissed
Tej Partap Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 12 DEL CK 0024
High Courts10 Dec 2002Allowed
S.L. Batta Vs Union of India (UOI) and The Central Bank of India
Delhi High Court · (2003) 102 DLT 635 : (2003) 67 DRJ 294 : (2003) 1 SLJ 199
High Courts09 Dec 2002Dismissed
Residents Lok Nayak Camp Association (Regd.) Vs Delhi Development Authority and Another
Delhi High Court · (2002) 12 DEL CK 0100
High Courts09 Dec 2002Allowed
Promila Devi Vs DDA and Another
Delhi High Court · (2002) 12 DEL CK 0066
High Courts09 Dec 2002Allowed
Vikas Pharma (I) Pvt. Ltd. Vs Lt. Governor of Delhi and Others
Delhi High Court · (2003) 66 DRJ 590
Constitution of India, 1950 — Article 14
High Courts09 Dec 2002
Shri S.M. Gupta Vs Oriental Bank of Commerce
Delhi High Court · (2002) 101 DLT 488 : (2003) 67 DRJ 41 : (2003) 1 LLJ 1062
Constitution of India, 1950 — Article 226Oriental Bank of Commerce Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 8
High Courts05 Dec 2002
In Re: Highland Electro Appliances Private Limited In Re: Jetland Marketing Services Private Limited In Re: K.T. Electronics Private Limited In Re: Global Solutions Private Limited
Delhi High Court · (2003) 66 DRJ 593 : (2003) 42 SCL 516
Companies Act, 1956 — Section 17, 235, 236, 237, 238
High Courts05 Dec 2002Dismissed
Anil Bhasin Vs Vijay Kumar Bhasin and Others
Delhi High Court · (2003) 2 BC 247 : (2003) 2 RCR(Civil) 839 : (2003) 128 TAXMAN 130
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3(2), 4(3), 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Trusts Act, 1882 — Section 81, 82
High Courts05 Dec 2002
Commissioner of Income Tax Vs Lagan Kala Upvan
Delhi High Court · (2003) 126 TAXMAN 205
High Courts05 Dec 2002Dismissed
Commissioner of Income Tax-V Vs Lagan Kala Upvan
Delhi High Court · (2003) 179 CTR 243 : (2002) 101 DLT 495 : (2003) 66 DRJ 372 : (2003) 259 ITR 489
Income Tax Act, 1961 — Section 10(22), 13(1), 13(2), 260A
High Courts05 Dec 2002
Union of India (UOI) Vs U.P. Upbhokta Sehkari Sangh Ltd. and Another
Delhi High Court · (2003) 67 DRJ 596
Arbitration and Conciliation Act, 1996 — Section 34
High Courts05 Dec 2002Dismissed
Anup Jindal Vs Jagdish Chander Gupta
Delhi High Court · (2003) 2 CivCC 465 : (2003) 103 DLT 234 : (2003) 2 RCR(Civil) 485
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151
High Courts05 Dec 2002Allowed
Sameer Aggarwal Vs Punjab National Bank and Others
Delhi High Court · (2003) 102 DLT 702 : (2003) 67 DRJ 198 : (2003) 2 LLJ 85 : (2003) 1 SLJ 202
High Courts05 Dec 2002Allowed
Sh. Kesho Lal Kapoor and Others Vs Sh. Vinod Kapur and Another
Delhi High Court · (2003) 66 DRJ 123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts05 Dec 2002Dismissed
UC Gas Engineering Ltd. Vs State Bank of Mysore and Another
Delhi High Court · (2003) 66 DRJ 210
High Courts05 Dec 2002
Sea Hawk Cargo Carriers P. Ltd. Vs Int. Airport Authority of India and Another
Delhi High Court · (2003) 2 ARBLR 73 : (2003) 103 DLT 225
Arbitration Act, 1940 — Section 14, 17, 28, 30, 33