High Courts31 May 2002
Commissioner of Income Tax Vs Modi Spg. and Wvg. Mills Co. Ltd.
Delhi High Court · (2002) 123 TAXMAN 1005
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 60 of 106
High Courts31 May 2002Allowed
Shri Rajiv Kumar Vs Union of India (UOI)
Delhi High Court · (2002) 64 DRJ 688
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(2), 10(2A), 10(3), 10(4)Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 49A(1), 49A(1A), 49A(2)Constitution of India, 1950 — Article 14, 21
High Courts31 May 2002
Akay Cones Private Ltd. and Another Vs Lt. Governor of Delhi and Others
Delhi High Court · (2003) 102 DLT 648 : (2003) 89 ECC 778 : (2003) 154 ELT 22
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1), 3A(1)Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 14, 19(1)(G), 272, 286(3), 304
High Courts31 May 2002Dismissed
National Thermal Power Corporation Limited Vs G. Srinivasan
Delhi High Court · (2002) 05 DEL CK 0181
Delhi High Court Act, 1966 — Section 10
High Courts31 May 2002
Manju Yadav Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0180
Central Civil Services (Extraordinary Pension) Rules, 1939 — Rule 12(2)
High Courts31 May 2002Dismissed
Braham Singh and Another Vs Union of India (UOI) and Others
Delhi High Court · (2011) 182 DLT 350
Constitution of India, 1950 — Article 227, 311(2)Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 16, 16(3), 25Delhi Police Act, 1978 — Section 47
High Courts31 May 2002Allowed
Bhuley Vs Union of India (UOI)
Delhi High Court · (2002) 64 DRJ 226
Land Acquisition Act, 1894 — Section 23, 23(1), 24, 4, 54
High Courts31 May 2002Dismissed
Rajeshwar Prasad Gautam Vs Union of India (UOI) and Others Vijay Kumar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0176
Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 17Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 11, 13(1), 5Delhi Police Act, 1978 — Section 147(1)
High Courts31 May 2002
Dr. Subramaniam Swamy Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0175
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 220, 313, 491Evidence Act, 1872 — Section 78(2)
High Courts31 May 2002
Harjeet Dua Vs M.C.D. and Others
Delhi High Court · (2002) 05 DEL CK 0174
Delhi Municipal Corporation Act, 1957 — Section 332, 343, 344, 345A, 461
High Courts31 May 2002Dismissed
Hindustan Motors Ltd. Vs Amritpal Singh Nayar and Another
Delhi High Court · (2002) 100 DLT 278 : (2002) 64 DRJ 394
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 May 2002Dismissed
S.C. Pahlajani and Others Vs Comptroller and Auditor General of India and Others
Delhi High Court · (2002) 05 DEL CK 0170
High Courts31 May 2002Allowed
Vijay Kumar Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2002) 98 DLT 638
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226
High Courts31 May 2002Dismissed
P. Sharma Consultants Pvt. Ltd. Vs Mahanagar Telephone Nigam Limited, Chief General Manager, MTNL., General Manager (MM), Delhi Unit and ARM Ltd.
Delhi High Court · (2002) 05 DEL CK 0164
Companies Act, 1956 — Section 12Constitution of India, 1950 — Article 226
High Courts31 May 2002
Shiv Raj Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0153
Administrative Tribunals Act, 1985 — Section 21
High Courts31 May 2002
Harcharan Das Gupta through Sh. D.R. Mittal Vs Shivlok C.G.H.S. Limited, Bhola Nath Nagar, Shahdara, Delhi and Designarch Consultants P. Ltd., Vikas Marg, Delhi
Delhi High Court · (2002) 98 DLT 403 : (2003) 42 SCL 128
Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6), 15
High Courts31 May 2002Allowed
Shri Shiva Kant Jha Vs Union of India (UOI) and Others Azadi Bacho Andolan Vs Union of India (UOI) and Another
Delhi High Court · (2002) 175 CTR 371 : (2002) 256 ITR 563
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 10, 11, 12, 13, 2
High Courts31 May 2002
Harsh Munjal Vs The Director General, Sports Authority of India and Others Harsh Munjal Vs Sports Authority of India and Others
Delhi High Court · (2002) 05 DEL CK 0131
Central Civil Services (Pension) Rules, 1972 — Rule 2, 37Constitution of India, 1950 — Article 166, 21, 371D
High Courts31 May 2002Dismissed
Shri Sanjay @ Dinesh @ Kala Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 498 : (2002) 63 DRJ 705
Arms Act, 1959 — Section 25
High Courts31 May 2002Dismissed
Delhi Pradesh Rajdhani Mazdoor Union Vs Union of India (UOI) and Others
Delhi High Court · (2002) 95 FLR 758 : (2003) 1 LLJ 1
Constitution of India, 1950 — Article 226