High Courts04 Dec 2002
Union of India (UOI) Vs Sanjay Kumar Jain
Delhi High Court · (2003) 1 SLJ 183(2)
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47(2)
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 5 of 106
High Courts04 Dec 2002
M.C.D. Vs Nand Kishore
Delhi High Court · (2003) 66 DRJ 135 : (2003) 97 FLR 158
High Courts04 Dec 2002
Sharma Enterprises Vs National Building Construction Corporation Ltd.
Delhi High Court · (2003) 1 BC 398 : (2003) 66 DRJ 334
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts04 Dec 2002
Dr. (Mrs.) Vimla Rajan Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2003) 102 DLT 466
Constitution of India, 1950 — Article 226
High Courts04 Dec 2002Allowed
Harish Singh Negi Vs Union of India (UOI) and Water and Power Consultancy Services (India) Ltd.
Delhi High Court · (2002) 101 DLT 466 : (2003) 66 DRJ 554 : (2003) 96 FLR 1007
Constitution of India, 1950 — Article 12, 226
High Courts03 Dec 2002
Pushpa Godhwani Vs Commissioner of Income Tax
Delhi High Court · (2003) 179 CTR 540 : (2003) 260 ITR 582 : (2003) 128 TAXMAN 172
Wealth Tax Act, 1957 — Section 16A, 2
High Courts03 Dec 2002
Commissioner of Income Tax Vs Antarctica Investment (P) Ltd.
Delhi High Court · (2003) 179 CTR 526 : (2003) 133 TAXMAN 605
Income Tax Act, 1961 — Section 260A, 68
High Courts03 Dec 2002
Director of Income Tax Vs Sir Shri Ram Education Foundation
Delhi High Court · (2003) 179 CTR 615 : (2003) 262 ITR 164 : (2004) 135 TAXMAN 87
Income Tax Act, 1961 — Section 10(22), 260A
High Courts03 Dec 2002Dismissed
Surender Kumar Singhal Vs Municipal Corporation of Delhi
Delhi High Court · (2003) 66 DRJ 18
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Delhi Municipal Corporation Act, 1957 — Section 343
High Courts03 Dec 2002Dismissed
Commissioner of Income Tax Vs Antartica Investment Pvt. Ltd.
Delhi High Court · (2003) 262 ITR 493
Income Tax Act, 1961 — Section 260A, 68
High Courts03 Dec 2002
J.K. Synthetics Ltd. Vs Ansal Housing and Construction Ltd.
Delhi High Court · (2002) 101 DLT 503 : (2003) 66 DRJ 251
High Courts02 Dec 2002Dismissed
Arya Kanya Pathshala Vs Abhishek Buildcon Pvt Ltd & Anr
Delhi High Court · (2002) 12 DEL CK 0101
Limitation Act, 1963 — Article 66Delhi Rent Control Act, 1958 — Section 14(1)(k), 14(11)
High Courts02 Dec 2002Dismissed
Bellish India Ltd. (Formerly known as APE Bellish India Ltd.) Vs Presiding Officer, Labour Court-V, Jagmohan Gupta and Labour Commissioner, Govt. of NCT of Delhi
Delhi High Court · (2002) 101 DLT 493 : (2003) 66 DRJ 215 : (2003) 96 FLR 1008
Industrial Disputes Act, 1947 — Section 2
High Courts02 Dec 2002
Union of India (UOI) and Another Vs Mr. Krishan Pal and Others
Delhi High Court · (2002) 12 DEL CK 0062
High Courts02 Dec 2002
Union of India (UOI) and Another Vs Mr. G.L. Madan
Delhi High Court · (2002) 12 DEL CK 0057
Central Civil Services Rules, 1962 — Rule 2
High Courts02 Dec 2002
Delhi Development Authority Vs The Archaeological Survey of India and Another
Delhi High Court · (2003) 68 DRJ 298
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 19(1), 30(1)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 10(1), 33(1)Constitution of India, 1950 — Article 226
High Courts02 Dec 2002Dismissed
Lt. Crd. Rajeev Kishore Vs Union of India (UOI) and Others
Delhi High Court · (2003) 1 SLJ 76
High Courts02 Dec 2002
The Management of National Council for Cement and Building Materials Vs Sh. Divyash Pandit, Sh. D.C. Anand, Presiding Officer, Labour Court-I, Government of National Capital Territory of Delhi and The Asstt. Collector
Delhi High Court · (2002) 101 DLT 505 : (2003) 66 DRJ 470
Industrial Disputes Act, 1947 — Section 2
High Courts29 Nov 2002
Wazirpur Bartan Nirmata Sangh Vs Union of India (UOI) and Others
Delhi High Court · (2003) 103 DLT 654
Constitution of India, 1950 — Article 226
High Courts29 Nov 2002
Sh. Ajay Ved Parkash Vs State and Others
Delhi High Court · AIR 2003 Delhi 342 : (2003) 102 DLT 699 : (2003) 66 DRJ 682
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Succession Act, 1925 — Section 247, 266, 268, 276, 295