High Courts10 Jul 2002
TCI Shipping Vs Union of India (UOI) and Another
Delhi High Court · (2002) 99 DLT 182
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 57 of 106
High Courts10 Jul 2002Allowed
Rajinder Singh Brothers and Co. and Another Vs Union of India (UOI)
Delhi High Court · (2004) ACJ 1188 : AIR 2003 Delhi 99 : (2002) 99 DLT 164 : (2002) 64 DRJ 242 : (2002) 4 RCR(Civil) 315
Railways Act, 1989 — Section 93
High Courts10 Jul 2002
Commissioner of Income Tax Vs Dr. Indu Bala Chhabra
Delhi High Court · (2002) 258 ITR 111 : (2003) 132 TAXMAN 45
Income Tax Act, 1961 — Section 260A, 28, 45(2), 54(2)
High Courts09 Jul 2002Allowed
Smt. Sharda Dhir Vs Sh. Ashok Kumar Makhija and Others
Delhi High Court · AIR 2003 Delhi 288 : (2002) 99 DLT 350
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 6Limitation Act, 1963 — Section 5
High Courts09 Jul 2002
Action Electricals Vs Deputy Commissioner of Income Tax
Delhi High Court · (2003) 180 CTR 62 : (2003) 179 CTR 62 : (2003) 132 TAXMAN 640
Income Tax Act, 1961 — Section 145, 260A
High Courts09 Jul 2002
Action Electricals Vs Dy. Commissioner of Income Tax
Delhi High Court · (2002) 258 ITR 188
High Courts09 Jul 2002Dismissed
Ms. Pratibha Lalwani Vs Union of India (UOI) and Another
Delhi High Court · (2002) 07 DEL CK 0065
Central Civil Services (Leave) Rules, 1972 — Rule 19(3)Central Civil Services (Pension) Rules, 1972 — Rule 12, 48A, 48A(2), 56K, 56K(2)
High Courts09 Jul 2002Dismissed
Confederation of Northern Zone Flour Milling Industries and Others Vs Food Corporation of India
Delhi High Court · (2002) 64 DRJ 435
Constitution of India, 1950 — Article 12, 14, 226
High Courts09 Jul 2002
J.B. Dadachanji Vs Ravinder Narain and Another Ravinder Narain Vs J.B. Dadachanji and Others
Delhi High Court · (2002) 99 DLT 663 : (2002) 4 RCR(Civil) 7
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6), 13, 16, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts09 Jul 2002
Barkhoo Ram Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0031
High Courts09 Jul 2002Dismissed
J.R. Parashar, Advocate and Others and Lawyers Reformist Forum (Regd.) Vs Bar Council of India
Delhi High Court · AIR 2002 Delhi 482 : (2002) 64 DRJ 472
Advocates Act, 1961 — Section 16, 23, 49(1)Constitution of India, 1950 — Article 14
High Courts09 Jul 2002
Sachdeve Educational Society (R) Vs D.D.A.
Delhi High Court · (2002) 07 DEL CK 0009
High Courts09 Jul 2002Dismissed
Sethi Construction Company Vs Chairman and Managing Director, NTPC and Another
Delhi High Court · (2003) 41 SCL 314
Arbitration and Conciliation Act, 1996 — Section 11, 7, 8, 8(1)
High Courts08 Jul 2002
Shri S.K. Bhalla Vs State and Another
Delhi High Court · (2002) 07 DEL CK 0169
Constitution of India, 1950 — Article 215, 226, 227Contempt of Courts Act, 1971 — Section 14, 15(1), 19
High Courts08 Jul 2002
Municipal Corporation of Delhi and Another Vs Mithan Lal
Delhi High Court · (2002) 07 DEL CK 0160
Delhi Municipal Corporation Act, 1957 — Section 124, 126
High Courts08 Jul 2002
Shakun Duggal and Others Vs Shakun and Company
Delhi High Court · (2003) 115 CompCas 781 : (2002) 100 DLT 665 : (2004) 50 SCL 398
Companies Act, 1956 — Section 397, 398, 4, 433, 439
High Courts08 Jul 2002Allowed
Indian Tourism Development Corporation Ltd. and Ashok Hotel Vs Delhi Administration and Others
Delhi High Court · (2003) 3 LLJ 77
Industrial Disputes Act, 1947 — Section 10
High Courts08 Jul 2002Dismissed
Sawhney Exports House Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0019
High Courts08 Jul 2002Dismissed
Daya Ram Vs Union of India (UOI) and Others
Delhi High Court · (2002) 07 DEL CK 0016
Constitution of India, 1950 — Article 226
High Courts08 Jul 2002Partly Allowed
Smt. Brij Rani deceased through LRs. and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 819 : (2002) 64 DRJ 245
Civil Procedure Code, 1908 (CPC) — Section 80Resettlement of Displaced Persons (Land Acquisition) Act, 1948 — Section 3, 3(1), 4, 5, 6