High Courts14 Aug 2002
Ashok Leyland Limited Vs Union of India (UOI)
Delhi High Court · (2003) 1 ARBLR 83 : (2002) 101 DLT 65
Arbitration Act, 1940 — Section 14, 17, 30, 33Constitution of India, 1950 — Article 299
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 41 of 106
High Courts14 Aug 2002
Vinod Kumar Vs State
Delhi High Court · (2002) 100 DLT 186
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 324, 34
High Courts14 Aug 2002
Ashok Batra, Pran Batra, Pushpa Batra and Ms. Swatantra Batra Vs The State
Delhi High Court · (2003) 102 DLT 642 : (2003) 1 DMC 287 : (2003) 67 DRJ 91
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Evidence Act, 1872 — Section 113A, 32, 32(1), 8Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A
High Courts14 Aug 2002Allowed
Modi Rubbers Ltd. Vs Union of India (UOI)
Delhi High Court · (2002) 150 ELT 52
Central Excise Rules, 1944 — Rule 8Industries (Development and Regulation) Act, 1951 — Section 11, 11(1), 11(2), 13, 14Registration and Licensing of Industrial Undertakings Rules, 1952 — Rule 11, 15(2), 16, 9
High Courts14 Aug 2002
Media Transasia India Ltd. and Another Vs Indian Airlines Ltd. and Others
Delhi High Court · AIR 2003 Delhi 27 : (2002) 100 DLT 236
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts14 Aug 2002
M. Ganesan and Others Vs A.K. Belwal and Others B.D. Virdi and Others Vs Nagesh Singh and Others V.I. Velayudhan and Another Vs Union of India (UOI)
Delhi High Court · (2002) 08 DEL CK 0079
Administrative Tribunals Act, 1985 — Section 15, 17, 20(2), 27, 28Constitution of India, 1950 — Article 14, 16, 16(4), 16(4)(A), 226Economic Service Rules, 1961 — Rule 13, 8, 8(1), 9C
High Courts14 Aug 2002Dismissed
Munish Gupta and Others Vs Ram Dass and Others
Delhi High Court · (2002) 99 DLT 618 : (2003) 42 SCL 624
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(5)
High Courts13 Aug 2002Dismissed
Union of India (UOI) Vs Sant Singh
Delhi High Court · (2002) 100 DLT 593 : (2003) 1 SLJ 208
Central Civil Services (Pension) Rules, 1972 — Rule 49(3)
High Courts13 Aug 2002Allowed
Shri Dharambir Vs Delhi Transport Corporation, I.P. Estate, New Delhi and Delhi Transport Corporation, Depot Manager, B.B.M. Depot-I, Delhi
Delhi High Court · (2002) 08 DEL CK 0254
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts13 Aug 2002Dismissed
United India Insurance Co. Ltd. Vs Surekha Bakshi and Others
Delhi High Court · (2004) ACJ 715 : (2002) 99 DLT 786
Motor Vehicles Act, 1939 — Section 95(2), 96(4)
High Courts13 Aug 2002Allowed
Baij Nath Agarwalla Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 684 : (2002) 84 ECC 219 : (2003) 1 RCR(Criminal) 43
Constitution of India, 1950 — Article 14, 19, 21, 31BSmugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12A, 12A(6), 2(2), 3, 4(1)
High Courts13 Aug 2002Allowed
Union of India (UOI) Vs Badri Prasad and Others
Delhi High Court · (2002) 08 DEL CK 0222
Administrative Tribunals Act, 1985 — Section 25
High Courts13 Aug 2002Dismissed
Union of India (UOI) and Another Vs S.K. Mandal
Delhi High Court · (2002) 08 DEL CK 0183
Constitution of India, 1950 — Article 226, 77
High Courts13 Aug 2002Dismissed
Mahender Kumar Batra Vs Madan Jha P.O. Delhi Coop. Tribunal
Delhi High Court · (2002) 08 DEL CK 0172
High Courts13 Aug 2002
Jaya Ram Banan Vs Mahinder Dara
Delhi High Court · (2003) 26 PTC 493
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts13 Aug 2002
Commissioner of Income Tax Vs Eicher Goodearth Ltd.
Delhi High Court · (2002) 177 CTR 379 : (2003) 133 TAXMAN 303
High Courts13 Aug 2002
Kamlesh Grover Vs Jheel Khranja Extn. Coop. G/H Society and Others Prem Singh Negi, Lata Aggarwal, Ujagar Singh, Madhu Sharma, Brij Bala Rawal, Sham Sunder, Madan Lal Malhotra, Rajinder Kumar, Rajinder Kr. Dhingra and Prem Grover Vs N.C.T. of Delhi and Others
Delhi High Court · (2002) 08 DEL CK 0128
High Courts13 Aug 2002Dismissed
Union of India (UOI) and Another Vs S. Kumar
Delhi High Court · (2004) 3 ARBLR 479
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 85
High Courts13 Aug 2002
Municipal Corporation of Delhi Vs Atul Y. Chitala and Another
Delhi High Court · (2002) 08 DEL CK 0107
Delhi Municipal Corporation Act, 1957 — Section 126, 128, 128(1), 132
High Courts13 Aug 2002
Dr. Anupam Sethi, Dr. Ensan Ali Farooquee, Dr. M. Amin and Others and Dr. Jatinder Singh Vs The Government of National Capital Territory of Delhi and Others
Delhi High Court · (2002) 08 DEL CK 0065
Constitution of India, 1950 — Article 12, 226