High Courts29 Jul 2002Dismissed
Sh. Rajinder Jaipuria Vs State and Sh. Manish Bindal
Delhi High Court · (2002) 99 DLT 800
Criminal Procedure Code, 1973 (CrPC) — Section 429(2), 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 406, 409
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 50 of 106
High Courts29 Jul 2002
Vipin Kaul Vs Central Board of Secondary Education and Others
Delhi High Court · (2002) 99 DLT 835
High Courts29 Jul 2002
Shri J.P. Kansal Vs Gas Authority of India Ltd. and Another
Delhi High Court · (2002) 100 DLT 435 : (2003) 1 SLJ 187
High Courts29 Jul 2002
Modicare Ltd. Vs Shankar Narayan Sagari
Delhi High Court · (2002) 25 PTC 662
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9
High Courts29 Jul 2002Dismissed
Essex Farms Private Limited Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2002) 100 DLT 131
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 113(1), 116(3), 2(24), 2(3), 2(38)
High Courts29 Jul 2002
Gaurav Coop. G.H. Socy. Ltd. and Others Vs Regr. of Coop. Socy. and Another
Delhi High Court · (2002) 07 DEL CK 0073
High Courts29 Jul 2002Dismissed
Smt. Sushila Verma, Mr. Vasudev Goyal, Ex. Captain Sajjan Singh and Munna Tailor Vs Union of India (UOI) and Another
Delhi High Court · (2002) 07 DEL CK 0069
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2)
High Courts29 Jul 2002
Next Generation Business Power Systems Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2002) 07 DEL CK 0041
High Courts28 Jul 2002
Manoj Kumar Gope Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0083
Army Orders — Order 46, Order 80Army Rules, 1954 — Rule 13(2A), 13(3)
High Courts28 Jul 2002Dismissed
M.S. Malik Vs The Director General, BSF
Delhi High Court · (2002) 07 DEL CK 0077
Border Security Force Rules, 1969 — Rule 182Central Reserve Police Force Rules, 1955 — Rule 43
High Courts26 Jul 2002
Modern Sixteen Cine Laboratory Pvt. Ltd. Vs CRB Capital Markets
Delhi High Court · (2002) 07 DEL CK 0189
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6)
High Courts26 Jul 2002
Praveen Kumar Vs State of Delhi
Delhi High Court · (2002) 99 DLT 523
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 307, 325, 34, 452, 506
High Courts26 Jul 2002
First International Investments Inc. Vs Industrial Finance Corporation of India Ltd. and Others
Delhi High Court · (2003) 102 DLT 858
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151
High Courts26 Jul 2002
Shri N.K. Rawat Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0170
High Courts26 Jul 2002Allowed
Union of India (UOI) Vs Modi Sales and Another
Delhi High Court · (2002) 07 DEL CK 0115
Arbitration (Amendment) Act, 1941 — Section 28Arbitration Act, 1940 — Section 11, 28, 32, 33, 5Limitation (Amendment) Act, 1940 — Section 28, 5
High Courts26 Jul 2002Dismissed
Pushpal Chander Bhasker Vs State
Delhi High Court · (2002) 99 DLT 620
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13, 7
High Courts26 Jul 2002
Nangia Construction (India) Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0106
Arbitration Act, 1940 — Section 14, 17, 19, 30, 33Workmens Compensation Act, 1923 — Section 12, 12A
High Courts26 Jul 2002
Commissioner of Income Tax Vs Atma Ram Properties Pvt. Ltd.
Delhi High Court · (2003) 179 CTR 358 : (2002) 258 ITR 246 : (2003) 131 TAXMAN 587
Income Tax Act, 1961 — Section 2(24), 260A, 271(1), 28
High Courts26 Jul 2002Allowed
Social Jurist, A Lawyer''s Group Vs Government of National Capital Territory of Delhi and Another
Delhi High Court · (2002) 99 DLT 539
Constitution of India, 1950 — Article 226
High Courts26 Jul 2002
Sobha Ram Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0075
Land Acquisition Act, 1894 — Section 4, 54, 6