High Courts12 Jul 2002
Ravi Shanker (deceased) Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0062
Land Acquisition Act, 1894 — Section 30, 31, 54
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 56 of 106
High Courts12 Jul 2002Allowed
Shyam Swarup Sharma and Another Vs Canara Bank and Others
Delhi High Court · (2002) 112 CompCas 668 : (2002) 99 DLT 475
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(7), 25, 29
High Courts12 Jul 2002
Pandit Tara Chand Vs State
Delhi High Court · (2002) 99 DLT 258 : (2002) 64 DRJ 372
Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts12 Jul 2002
Mr. Rohit Kumar and Others Vs Mr. Dalip Kumar
Delhi High Court · (2002) 07 DEL CK 0054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104
High Courts12 Jul 2002
Mr. Paramjit Singh and Others Vs Mrs. Satyawati and Others
Delhi High Court · (2002) 07 DEL CK 0053
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(2), 34(3)
High Courts12 Jul 2002Dismissed
Prince Plastics and Chemical Industries and Others Vs Commissioner of Sales Tax and Others Delvin Plastics (P) Ltd. Vs Commissioner of Sales Tax and Others Pradeep Cables Company Vs Commissioner of Sales Tax and Others Khanna Traders and Engineers and Others Vs Commissioner of Sales Tax and Others National Products Vs Commissioner of Sales Tax and Others S.B. Electronic Industries Vs Commissioner of Sales Tax and Others Simran Engg. Works Vs Commissioner of Sales Tax and Others Swastic Industrial Power Lines (P) Ltd. Vs Commissioner of Sales Tax and Others Gomti Plastics Vs Commissioner of Sales Tax and Others
Delhi High Court · (2003) 131 STC 372
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 10, 13(3), 13(4), 8(1), 8(4)Constitution of India, 1950 — Article 19(1), 226, 227
High Courts12 Jul 2002Dismissed
Lok Housing and Constructions Ltd. and Others Vs Times Guaranty Ltd. and Another
Delhi High Court · (2002) 99 DLT 633 : (2002) 64 DRJ 517 : (2002) 4 RCR(Criminal) 411
Criminal Procedure Code, 1973 (CrPC) — Section 138, 178, 397(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts12 Jul 2002
Eicher Limited and Another Vs Web Link India and Another
Delhi High Court · (2002) 25 PTC 322 : (2003) 2 RCR(Civil) 188
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Trade and Merchandise Marks Act, 1958 — Section 27, 29
High Courts11 Jul 2002
Air Vice Marshal MS Brar, AVSM, VM Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0196
Air Force Act, 1950 — Section 27
High Courts11 Jul 2002Dismissed
Union of India (UOI) and Another Vs Sohan Singh Negi and Another
Delhi High Court · (2002) 07 DEL CK 0167
General Clauses Act, 1897 — Section 3(66)
High Courts11 Jul 2002Allowed
Ratan Singh Vs Dr. M.M.M. Beg and Others
Delhi High Court · (2002) 07 DEL CK 0145
Constitution of India, 1950 — Article 309
High Courts11 Jul 2002
Commissioner of Income Tax Vs Sujjan Singh Chadha
Delhi High Court · (2002) 258 ITR 121 : (2003) 133 TAXMAN 327
Finance (No. 2) Act, 1965 — Section 24, 24(2)Income Tax Act, 1961 — Section 68
High Courts11 Jul 2002
Goodyear Tyre and Rubber Co. Vs Commissioner of Income Tax
Delhi High Court · (2002) 176 CTR 440 : (2002) 124 TAXMAN 461
High Courts11 Jul 2002
Commissioner of Income Tax Vs Satinder Singh
Delhi High Court · (2003) 127 TAXMAN 554
Income Tax Act, 1961 — Section 256(1)
High Courts11 Jul 2002
Commissioner of Income Tax Vs Harchand Rai Chandan Lal
Delhi High Court · (2002) 124 TAXMAN 20
High Courts11 Jul 2002Dismissed
Ms. Anuradha Saini and Others, Ms. Nidhi Thakur and Others, Mr. Anwar Ansari and Others and Mr. Sanjeev K. Bhambri and Others Vs Union of India (UOI) and Another
Delhi High Court · (2002) 07 DEL CK 0076
Constitution of India, 1950 — Article 14, 142, 16, 309Evidence Act, 1872 — Section 45Indian Medical Council Act, 1956 — Section 10A, 10B, 11, 12, 13
High Courts11 Jul 2002
Mr. Satish Verma Vs D.V.B.
Delhi High Court · (2002) 07 DEL CK 0049
Constitution of India, 1950 — Article 226
High Courts11 Jul 2002
Sh. Dharamvir Singh Vs Sh. Brahmjeet and Others
Delhi High Court · (2004) ACJ 799 : (2002) 99 DLT 337 : (2002) 64 DRJ 196 : (2003) 1 RCR(Civil) 226
Motor Vehicles Act, 1988 — Section 166
High Courts11 Jul 2002Allowed
Smt. Bimla and Others Vs Sh. Sukhvinder Singh and Others
Delhi High Court · (2002) 99 DLT 427 : (2002) 64 DRJ 198
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Limitation Act, 1963 — Article 122Motor Vehicles Act, 1988 — Section 110A
High Courts11 Jul 2002Dismissed
Sh. Parmanand Prasad Vs Staff Selection Commission and Another
Delhi High Court · (2002) 07 DEL CK 0001