High Courts13 Aug 2002
Shri Jaivir Singh Dheeman Vs Airports Authority of India
Delhi High Court · (2002) 99 DLT 553
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 42 of 106
High Courts13 Aug 2002Allowed
Shri Kuldeep Singh Vs Delhi Transport Corporation, I.P. Estate, New Delhi
Delhi High Court · (2003) 1 LLJ 672
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts13 Aug 2002Allowed
Association of UPS and Power Conditioning Systems Manufacturer Vs Society of Applied Microwave Electronics Engineering and Research (Sameer) and Others
Delhi High Court · (2003) 1 ARBLR 399 : (2004) 2 BC 307 : (2003) 107 DLT 673
Constitution of India, 1950 — Article 14, 19(1), 19(6), 226
High Courts13 Aug 2002
Social Jurist, A Lawyers Group Vs Union of India (UOI) and Another
Delhi High Court · (2002) 08 DEL CK 0004
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
High Courts12 Aug 2002
Commissioner of Income Tax Vs Pooja Forge Ltd.
Delhi High Court · (2004) 186 CTR 539
Income Tax Act, 1961 — Section 260A
High Courts12 Aug 2002Dismissed
Pritpal Singh, Ram Babu Choudhary, Surender Kumar, Satya Prakash Sharma, Gulam Ali and Another and Jagram Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0168
Constitution of India, 1950 — Article 12, 136, 14, 16, 226Railway Establishment Manual Rules — Rule 189
High Courts12 Aug 2002
Shakuntla Gupta Vs Registrar of Coop. Society
Delhi High Court · (2002) 100 DLT 12
Constitution of India, 1950 — Article 226
High Courts12 Aug 2002Dismissed
Santa Devi and Others Vs State
Delhi High Court · (2002) 99 DLT 604 : (2002) 2 DMC 512 : (2002) 4 RCR(Criminal) 652
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Penal Code, 1860 (IPC) — Section 406, 498A
High Courts12 Aug 2002Allowed
In Re: RF Wood and Co. Ltd.
Delhi High Court · (2003) 115 CompCas 539
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 151, 397, 398, 402
High Courts09 Aug 2002Dismissed
Mahesh Chander Verma Vs Lt. Governor of NCT of Delhi and Others
Delhi High Court · (2002) 100 DLT 52
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 233Delhi Higher Judicial Services Rules, 1970 — Rule 22
High Courts09 Aug 2002
D.K. Oswal and Others Vs Mr. Akshay Finance and Others
Delhi High Court · (2003) 115 CompCas 577 : (2004) 50 SCL 303
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 10, 10(3), 155
High Courts09 Aug 2002
Brooke Bond Lipton India Ltd. Vs Prithvi Agencies and Others
Delhi High Court · (2002) 08 DEL CK 0286
High Courts09 Aug 2002Dismissed
Jai Bhagwan Vs The State
Delhi High Court · (2002) 100 DLT 170
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Aug 2002
Chadha Jewellers Vs M.M.T.C. Ltd. and Others
Delhi High Court · (2002) 08 DEL CK 0261
Arbitration and Conciliation Act, 1996 — Section 11(3), 24, 34
High Courts09 Aug 2002Dismissed
Ram Chander Vs P.K. Gupta and Another
Delhi High Court · (2002) 99 DLT 706 : (2002) 4 RCR(Criminal) 302
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 251A, 252, 4(2)Drugs and Cosmetics Act, 1940 — Section 18(1), 18(4), 18A, 23, 27Penal Code, 1860 (IPC) — Section 320
High Courts09 Aug 2002Dismissed
Madhubhan Holiday Inn Vs Holiday Inn Inc.
Delhi High Court · (2002) 100 DLT 306
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Trade and Merchandise Marks Act, 1958 — Section 10(1), 2(1), 28(3), 34, 8
High Courts09 Aug 2002Dismissed
Shoes East Ltd. Vs Shri Jainender Jain and Shri Surjeet Singh
Delhi High Court · (2002) 08 DEL CK 0237
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), Order 7 Rule 11
High Courts09 Aug 2002
Swaran Dhawan Vs The State (NCT of Delhi)
Delhi High Court · (2002) CriLJ 4763 : (2002) 99 DLT 416 : (2002) 4 RCR(Criminal) 684
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 24(1), 26(1), 26(7), 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts09 Aug 2002
Mr. Jayant Ghadia Vs Raj Kumar and Another
Delhi High Court · (2002) 08 DEL CK 0221
High Courts09 Aug 2002Dismissed
Girdhar Silk Mills (P) Ltd. Vs Presiding Officer, EPF Appellate Tribunal
Delhi High Court · (2002) 101 DLT 139 : (2003) 1 LLJ 489
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 14B, 3, 7