COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 59 of 106

High Courts31 May 2002Allowed

Anand Sarup Guar Vs Chief Secretary, Govt. of NCT of Delhi and Others

Delhi High Court · (2002) 05 DEL CK 0294

Central Civil Services (Pension) Rules, 1972 — Rule 5(2), 9(6)Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 2(d)Fundamental and Supplementary Rules — Rule 56, 56(K), 6(1), 6(2), 69

Read judgment

High Courts31 May 2002

Jayadeva Prasad Vs Union of India (UOI) and Another

Delhi High Court · (2002) 05 DEL CK 0293

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8), 24(9), 25, 25(2)

Read judgment

High Courts31 May 2002Allowed

Praveen Jain and Others, B.R. Arora and Others, Neeraj Gupta and Others and O.P. Goyal Vs Union of India (UOI) and Others

Delhi High Court · (2002) 99 DLT 646

Constitution of India, 1950 — Article 14, 19, 226Delhi Development Act, 1957 — Section 11ALand Acquisition Act, 1894 — Section 17(1), 17(2), 17(4), 4, 4(1)

Read judgment

High Courts31 May 2002

Kuldip Singh Vs Union of India (UOI) and Others

Delhi High Court · (2002) 05 DEL CK 0275

Constitution of India, 1950 — Article 142Railway Establishment Manual, 1985 — Rule 167, 301

Read judgment

High Courts31 May 2002Dismissed

Sh. Dwarka Prasad Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2002) 05 DEL CK 0270

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts31 May 2002

Bajaj Departmental Stores, D. Bhowmick and Others, Ms. Devender Kaur and Others and D.S. Marketing Private Limited Vs M.C.D. and Others

Delhi High Court · AIR 2002 Delhi 520 : (2002) 99 DLT 401 : (2002) 4 RCR(Civil) 165

Delhi Development Act, 1957 — Section 12, 14, 29, 30, 31Delhi Municipal Corporation Act, 1957 — Section 313, 326, 331, 332, 334

Read judgment

High Courts31 May 2002

Yang Ming Marine Transport Corporation and Another Vs Commissioner of Customs and Others

Delhi High Court · (2002) 05 DEL CK 0262

Read judgment

High Courts31 May 2002Allowed

Rattan Lal Vs Municipal Corporation of Delhi

Delhi High Court · (2002) 100 DLT 213

Government Grants Act, 1895 — Section 3Specific Relief Act, 1963 — Section 4, 5, 6

Read judgment

High Courts31 May 2002Allowed

J.K. Industries Ltd. and Another Vs Union of India (UOI) and Others

Delhi High Court · (2003) 86 ECC 212 : (2002) 145 ELT 20

Central Excise Rules, 1944 — Rule 30, 31, 32, 33, 4Central Excises and Salt Act, 1944 — Section 3, 4Constitution of India, 1950 — Article 226

Read judgment

High Courts31 May 2002

Commissioner of Income Tax, Delhi-II Vs Modi Spinning and Weaving Mills Co. Ltd.

Delhi High Court · (2002) 176 CTR 320 : (2002) 99 DLT 278 : (2002) 258 ITR 65 : (2002) 123 TAXMAN 1005

Income Tax Act, 1961 — Section 139, 142(1), 142(2), 143, 143(1)

Read judgment

High Courts31 May 2002

Rama Nand (since deceased) through L.Rs. Vs Union of India (UOI) and Another

Delhi High Court · (2002) 05 DEL CK 0237

Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54, 6

Read judgment

High Courts31 May 2002

A.K. International Vs Union of India (UOI)

Delhi High Court · (2002) 144 ELT 241

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 141, 19(1)Marine Zones of India (Regulations of Fishing by Foreign Vessels) Act, 1981 — Section 2, 25, 3, 4, 5

Read judgment

High Courts31 May 2002

Reliance Industries Ltd. and Another Vs Union of India and Another

Delhi High Court · (2002) 176 CTR 443

Read judgment

High Courts31 May 2002Allowed

Union of India (UOI) Vs Suresh Kumar Sharma and Others, Jr. Supervisors

Delhi High Court · (2002) 05 DEL CK 0223

Read judgment

High Courts31 May 2002Allowed

Ram Charan Singh Vs Union of India (UOI) and Others

Delhi High Court · (2002) 05 DEL CK 0207

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15(4)Central Civil Services (Pension) Rules, 1972 — Rule 10(4), 9, 9(2)

Read judgment

High Courts31 May 2002Dismissed