High Courts05 Aug 2002Allowed
Dev Raj Kapoor and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0284
Nazul Rules, 1981 — Rule 29
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 47 of 106
High Courts05 Aug 2002
Krishna Kumar Gupta Vs Mohammed Jaros and Another
Delhi High Court · (2003) CriLJ 102 : (2002) 99 DLT 504 : (2003) 1 RCR(Criminal) 127
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Aug 2002
Super Restaurant P. Ltd. and Shri Kailash Gahlot Vs Delhi Development Authority
Delhi High Court · (2002) 08 DEL CK 0239
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226
High Courts05 Aug 2002
Mohit Garg and Sudhir Gupta Vs State of Delhi
Delhi High Court · (2002) 08 DEL CK 0224
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Aug 2002
Smt. Sipra Chatterjee Vs Union of India (UOI) and Others
Delhi High Court · (2004) ACJ 1407 : AIR 2002 Delhi 485 : (2002) 101 DLT 25
Contract Act, 1872 — Section 28
High Courts05 Aug 2002
Delhi Union of Journalists Coop. G/H Socy. Vs Registrar of Coop. Socy. and Others
Delhi High Court · (2002) 08 DEL CK 0173
High Courts05 Aug 2002
British India Corporation Ltd. Vs Firm Anand Parkash Om Parkash and Others
Delhi High Court · (2002) 99 DLT 530
Limitation Act, 1963 — Section 18
High Courts05 Aug 2002
Sipra Chaterjee Vs Union of India (UOI) and Others
Delhi High Court · (2003) 1 ACC 178
High Courts05 Aug 2002Allowed
Shri Pradep Mehra and Another Vs M.C.D. and Another
Delhi High Court · (2002) 08 DEL CK 0102
Delhi Municipal Corporation Act, 1957 — Section 126, 126(1), 126(2), 126(3)
High Courts05 Aug 2002Allowed
Electronic Media Corporation Vs Bank of India and Others
Delhi High Court · (2002) 08 DEL CK 0086
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts05 Aug 2002Dismissed
Dullop India Limited Vs A.A.I.F.R. and Others
Delhi High Court · (2003) 115 CompCas 779 : (2003) 134 PLR 28
Constitution of India, 1950 — Article 226
High Courts05 Aug 2002
Devanand Vs The State (NCT of Delhi)
Delhi High Court · (2003) CriLJ 242 : (2003) 102 DLT 708 : (2003) 66 DRJ 703 : (2003) 1 RCR(Criminal) 771
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 376
High Courts05 Aug 2002Allowed
Shri Trilok Singh Sawhney Vs Delhi Development Authority
Delhi High Court · (2002) 08 DEL CK 0048
High Courts05 Aug 2002
Shri Balkishan Sharma Vs Delhi Development Authority and Others
Delhi High Court · (2003) 67 DRJ 265
High Courts02 Aug 2002
Amit Bansal Vs Delhi Stock Exchange Association Ltd. and Others
Delhi High Court · (2002) 08 DEL CK 0298
High Courts02 Aug 2002Dismissed
Dharam Singh Vs The State
Delhi High Court · (2002) 99 DLT 721
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 1(2), 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 21, 50, 57
High Courts02 Aug 2002Allowed
Smt. Shiv Devi Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0278
High Courts02 Aug 2002Allowed
K.B. Contractors Vs Engineer-in-Chief and Another
Delhi High Court · (2003) 1 ARBLR 198 : (2002) 100 DLT 1 : (2002) 64 DRJ 323
Constitution of India, 1950 — Article 226