High Courts16 Jul 2002
Raghubir (Decd.) and Others Vs Union of India (UOI) and Others
Delhi High Court · (2003) 179 CTR 603 : (2004) 135 TAXMAN 82
Income Tax Act, 1961 — Section 194A, 4
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 55 of 106
High Courts16 Jul 2002Dismissed
Shankar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2003) 260 ITR 284
Income Tax Act, 1961 — Section 194A, 4
High Courts16 Jul 2002
Ifuna Cooperative Group Housing Society Ltd. Vs Registrar Cooperative Societies and Others
Delhi High Court · (2002) 07 DEL CK 0078
High Courts16 Jul 2002Dismissed
Charan Lal Sahu Vs Election Commission of India and Others
Delhi High Court · (2002) 07 DEL CK 0012
Constitution of India, 1950 — Article 14, 141, 21, 324, 326Presidential and Vice-Presidential Elections Act, 1952 — Section 13, 14A, 18(2), 2, 5BRepresentation of the People Act, 1951 — Section 29A
High Courts16 Jul 2002Dismissed
Daewoo Motors India Limited Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 440
Customs Act, 1962 — Section 25(1)
High Courts15 Jul 2002Allowed
Dinesh Ahluwalia, Smt. Rajinder Ahluwalia, Kewal Krishan Ahluwalia, Vasant Vihar, New Delhi and Anil Kumar, Manali, Himachal Pradesh Vs State
Delhi High Court · (2003) CriLJ 980 : (2002) 99 DLT 387 : (2003) 1 DMC 4 : (2002) 64 DRJ 427 : (2003) 2 RCR(Criminal) 561
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(2)Penal Code, 1860 (IPC) — Section 406, 498A
High Courts15 Jul 2002
United India Insurance Company Ltd. Vs Smt. Mohinder Kaur and Others
Delhi High Court · (2004) ACJ 134 : (2002) 99 DLT 307 : (2002) 64 DRJ 249
High Courts15 Jul 2002Allowed
Subhash Chand Chauhan Vs State
Delhi High Court · (2002) 100 DLT 128
Criminal Procedure Code, 1973 (CrPC) — Section 389, 482Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(2), 7
High Courts12 Jul 2002
Shri Harprat and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 460
Land Acquisition Act, 1894 — Section 23(1A), 4, 4(1), 54, 6
High Courts12 Jul 2002Allowed
M.R. Iqbal Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 672 : (2003) 3 SLJ 274
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Conduct) Rules, 1964 — Rule 3, 3(1)Income Tax Act, 1961 — Section 154, 185, 44AA
High Courts12 Jul 2002Allowed
Dhujender Pal Singh Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 100 DLT 204 : (2003) 3 SLJ 287
Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 5
High Courts12 Jul 2002Dismissed
S.N.E. (India) Pvt. Ltd. Vs Commissioner of Sales Tax and Others S.B. Electronics Industries Vs Commissioner of Sales Tax and Others Cordflex Industries Vs Commissioner of Sales Tax and Others Prince Plastic and Chemicals Ind. Vs Commissioner of Sales Tax and Others
Delhi High Court · (2003) 131 STC 417
Constitution of India, 1950 — Article 19(1)Delhi Sales Tax Act, 1975 — Section 4(2), 5, 71(2), 72Delhi Sales Tax Rules, 1975 — Rule 8(4)
High Courts12 Jul 2002Allowed
Raj Kumar Sharma Vs State of Delhi
Delhi High Court · (2002) 07 DEL CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 57
High Courts12 Jul 2002
Pavitra Cooperative Group Housing Society Ltd. Vs Registrar of Cooperative Societies, Delhi Cooperatives Societies, New Delhi, Presiding Officer, Delhi Cooperative Societies Tribunal, Delhi, Sh. Krishan Kumar, Joint Registrar/Arbitrator, Delhi Cooperatives Societies, New Delhi and Mrs. Kaushalya Bhardwaj
Delhi High Court · (2002) 07 DEL CK 0155
High Courts12 Jul 2002Allowed
Mohd. Sayed Vs Customs
Delhi High Court · (2003) 1 ALT(Cri) 7 : (2002) 99 DLT 305 : (2002) 64 DRJ 188 : (2002) 83 ECC 294
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 23, 27, 27(2)
High Courts12 Jul 2002Dismissed
Lok Housing and Constructions Ltd. Vs DCM Daewoo Motors Ltd. and Another
Delhi High Court · (2002) 100 DLT 21 : (2002) 64 DRJ 481 : (2003) 2 RCR(Criminal) 28
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 178, 482General Clauses Act, 1897 — Section 27
High Courts12 Jul 2002Dismissed
Shri Bhupinder Tandon, Karol Bagh, New Delhi and Smt. Lalita Tandon Vs Shri Vikas Mangla Prop of Vikas Trading Company, Shahdara, Delhi
Delhi High Court · (2002) 07 DEL CK 0135
Companies Act, 1956 — Section 303Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 142
High Courts12 Jul 2002Dismissed
Mukund Lal S.D. Public School, Nursery Wing and Sanatan Dharam Mandir Sabha (Regd. Body) Vs Smt. Darshana Kathuria, Smt. Raj Kumari, Smt. Lalita, Smt. Promila Kapoor, Smt. Kamlesh Sethi, Smt. Neelam Babbar, Smt. Sudesh Kharbanda, Smt. Komal, Smt. Usha Ahuja, Smt. Rajni Anand, Smt. Neeru Sethi, Smt. Shanti Luthra (All Teachers), Smt. Shanta, Smt. Santosh, Smt. Maya (All Sevika), Smt. Babli (Sweeper), Smt. Darshana Bhayana (Teacher) (All employees of Shri Sanatan Dharam Lajwanti Adarsh Vidyalaya, Nursery Wing, Ashok Nagar, New Delhi), Director Education Deptt. Municipal Corporation of Delhi and The Ministry of Education, Govt. of NCT of Delhi
Delhi High Court · (2002) 07 DEL CK 0116
Delhi School Education Act, 1973 — Section 10, 2, 4(6)
High Courts12 Jul 2002Dismissed
Lok Housing and Constructions Ltd. Vs Raghupati Leasing and Finance Ltd. and Another
Delhi High Court · (2003) 115 CompCas 957 : (2002) 100 DLT 38 : (2002) 64 DRJ 332
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 142
High Courts12 Jul 2002
Dr. S.N.A. Rizvi and Others Vs Registrar and Others
Delhi High Court · (2002) 101 DLT 387
Delhi Co-operative Societies Act, 1972 — Section 32, 32(1), 55, 59