COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 46 of 106

High Courts06 Aug 2002

Shervani Sugar Syndicate Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2002) 08 DEL CK 0244

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3(3)Industries (Development and Regulation) Act, 1951 — Section 11, 11(1), 13

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High Courts06 Aug 2002Dismissed

Karan Export Private Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2002) 08 DEL CK 0243

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High Courts06 Aug 2002Dismissed

Ram Singh Vs P.K. Jain and Others

Delhi High Court · (2002) 100 DLT 124 : (2003) 1 LLJ 486

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 33(2), 33A

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High Courts06 Aug 2002

Commissioner of Income Tax Vs Orissa Cement Ltd.

Delhi High Court · (2002) 124 TAXMAN 707

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High Courts06 Aug 2002

Commissioner of Income Tax Vs Brig. Kapil Mohan

Delhi High Court · (2002) 178 CTR 281

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High Courts06 Aug 2002

Shri Ram Refrigeration India Ltd. Vs Commissioner of Sur-tax, Delhi

Delhi High Court · (2002) 177 CTR 381 : (2002) 100 DLT 414 : (2002) 258 ITR 353

Income Tax Act, 1961 — Section 2(5), 2(8), 256(1), 4, 80G

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High Courts06 Aug 2002

Shri Ram Refrigeration India Ltd. Vs Commissioner of Surtax

Delhi High Court · (2002) 124 TAXMAN 446

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High Courts06 Aug 2002

Students Islamic Movement of India Vs Union of India (UOI)

Delhi High Court · (2002) 99 DLT 583

Constitution of India, 1950 — Article 226

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High Courts06 Aug 2002

The Commissioner of Income Tax, Central-II Vs Orissa Cement Ltd.

Delhi High Court · (2002) 177 CTR 361 : (2002) 258 ITR 365

Essential Commodities Act, 1955 — Section 3Evidence Act, 1872 — Section 106Income Tax Act, 1961 — Section 256(1), 36(1), 37(1)

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High Courts06 Aug 2002Dismissed

Sh. Sachidanand Sharma Vs Sh. P.K. Jain and Others, Presiding Officer, Industrial Tribunal No. 1, Tis Hazari Courts, Delhi, D.C.M. Limited, Proprietor and Bhim Singh Laxman Singh

Delhi High Court · (2002) 08 DEL CK 0118

Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 2(I), 33

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High Courts06 Aug 2002Allowed

Ashish Mohan Vs Union of India (UOI) and Others

Delhi High Court · (2002) 08 DEL CK 0110

Administrative Tribunals Act, 1985 — Section 22(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5

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High Courts06 Aug 2002Dismissed

Mr. P.K.D. Nag Vs Union of India (UOI) and Others

Delhi High Court · (2002) 08 DEL CK 0072

Research and Analysis Wing, RCS Rules, 1975 — Rule 114, 115, 115(3), 116, 116(2)

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High Courts06 Aug 2002Dismissed

Sh. Chandermani Vs Sh. P.K. Jain and Others, Presiding Officer, Industrial Tribunal No. 1, Tis Hazari Courts, Delhi, D.C.M. Limited, Proprietor and Bhim Singh Laxman Singh

Delhi High Court · (2002) 08 DEL CK 0068

Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 2(I), 33

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High Courts06 Aug 2002Dismissed

Conveyor Belt Manufacturers Association Vs Govt. of India and Others

Delhi High Court · (2002) 08 DEL CK 0054

Constitution of India, 1950 — Article 12

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High Courts06 Aug 2002Dismissed

Board of Director of the Mechanical Deptt. Primary Coop. Bank Ltd. North Eastern Railways Vs Union of India (UOI) and Others

Delhi High Court · (2002) 64 DRJ 723

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High Courts06 Aug 2002Dismissed

Sh. Subhash Chand, Sh. Radhey Sham and Sh. Onkar Nath Vs Sh. P.K. Jain and Others, D.C.M. Limited, Proprietor, Delhi Cloth Mills and Bhim Singh Laxman Singh

Delhi High Court · (2002) 08 DEL CK 0033

Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 2I, 33

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High Courts06 Aug 2002

Sasken Communication Technologies Limited Vs Prime Telesystems Limited and Others

Delhi High Court · (2002) 99 DLT 640 : (2003) 41 SCL 292

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 2, 42, 9Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts06 Aug 2002Dismissed

B.S. Dahiya Vs Governing Body Shivaji College

Delhi High Court · (2002) 08 DEL CK 0014

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High Courts05 Aug 2002Dismissed

Maan Singh Vs State N.C.T. of Delhi

Delhi High Court · (2002) 99 DLT 693 : (2002) 2 DMC 521 : (2002) 4 RCR(Criminal) 584

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts05 Aug 2002Dismissed

Sanjeev R. Apte Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2003) CriLJ 369 : (2002) 99 DLT 567

Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Foreign Exchange Regulation Act, 1973 — Section 23(C)(2)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 141, 141(1)

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