High Courts01 Aug 2002Allowed
Shri Banarsi Dass Sodhi Vs Shri Om Parkash
Delhi High Court · (2002) 99 DLT 608 : (2002) 64 DRJ 515
Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 49 of 106
High Courts01 Aug 2002Dismissed
National Thermal Power Corporation Vs Hind Calvanising Engg. Co. Ltd. and Another
Delhi High Court · (2002) 112 CompCas 628
High Courts01 Aug 2002Dismissed
Amrit Lal Vs Union of India (UOI) and Another
Delhi High Court · (2002) 100 DLT 412
High Courts01 Aug 2002
Technology Cooperative Group Housing Society Ltd. Vs Presiding Officer, Delhi Coop. Tribunal and Others
Delhi High Court · (2002) 100 DLT 184 : (2002) 64 DRJ 282
Delhi Co-operative Societies Act, 1972 — Section 60
High Courts31 Jul 2002Dismissed
Cannon Industries Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2002) 150 ELT 61
Constitution of India, 1950 — Article 226
High Courts31 Jul 2002Dismissed
R.S. Gupta Vs R.C. Bhagat and Another
Delhi High Court · (2002) 100 DLT 494
High Courts31 Jul 2002Dismissed
Union of India (UOI) and Others Vs O.P. Bansal and Others, Birender Singh and Others and Anwar Ali and Others
Delhi High Court · (2002) 07 DEL CK 0074
Constitution of India, 1950 — Article 14, 16
High Courts31 Jul 2002Allowed
Sh. Shyam Lal Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 631 : (2002) 64 DRJ 479
High Courts31 Jul 2002Dismissed
Guru Bachan Kaur Vs Delhi Vidyut Board
Delhi High Court · (2002) 07 DEL CK 0070
High Courts31 Jul 2002
Shri Dinesh Kumar Vs Delhi Financial Corporation
Delhi High Court · (2002) 99 DLT 584
High Courts31 Jul 2002Dismissed
Tara Chand Vs Govt. of NCT of Delhi and Others Ram Karan and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0066
Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15, 15(1), 15(2), 16Delhi Police Act, 1978 — Section 21, 21(1), 21(2), 21(3)
High Courts31 Jul 2002Dismissed
Mrs. Anita Gupta Vs The Vice Chancellor and Others
Delhi High Court · (2002) 99 DLT 488
Constitution of India, 1950 — Article 226, 227, 32Specific Relief Act, 1963 — Section 14
High Courts31 Jul 2002Dismissed
Manpower Cop. Group Housing Socy. Ltd. Vs Vinod Sharma and Others
Delhi High Court · (2002) 07 DEL CK 0035
High Courts30 Jul 2002
Shri Jai Veer Singh Vs Delhi Transport Corporation
Delhi High Court · (2002) 07 DEL CK 0190
High Courts30 Jul 2002Dismissed
Tapash Kumar Mazumdar Vs Sumit Usha Martin Finance Ltd., New Delhi
Delhi High Court · (2003) 115 CompCas 611 : (2002) 99 DLT 627
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
High Courts30 Jul 2002
Director of Income Tax Vs Escorts Employees Welfare Trust
Delhi High Court · (2002) 124 TAXMAN 340
High Courts30 Jul 2002
People for Animals Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0081
Arms Act, 1959 — Section 41, 9Constitution of India, 1950 — Article 14, 21, 226, 48A, 51AWild Life (Protection) Act, 1972 — Section 11, 12, 38I
High Courts30 Jul 2002
Dr. Adarsh Chaudhary and Another and Ajay Kumar Sachdev Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0043
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 14, 16, 323A
High Courts29 Jul 2002Dismissed
Ritu Sharma Vs M.T.N.L.
Delhi High Court · (2002) 100 DLT 246
Telegraph Act, 1885 — Section 7B
High Courts29 Jul 2002
Ashok Kumar Srivastava Vs State of Haryana and Others
Delhi High Court · (2002) 07 DEL CK 0175