High Courts31 May 2002Dismissed
Ex-Sgt. P.S. Chouhan Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0109
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 61 of 106
High Courts31 May 2002Dismissed
Lt. Col. P.N. Chaturvedi Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0099
High Courts31 May 2002
Sh. Niranjan Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 332 : (2003) 1 LLJ 639
Constitution of India, 1950 — Article 226, 227
High Courts31 May 2002Partly Allowed
Sh. M.M. Aggarwal Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0094
Central Civil Services (Pension) Rules, 1972 — Rule 12, 48(A), 68, 69, 9
High Courts31 May 2002
Supreme Court Young Advocates Forum Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 290 : (2002) 63 DRJ 716
Constitution of India, 1950 — Article 21, 32
High Courts31 May 2002
Union of India (UOI) and Others Vs N.S. Ravi and Others
Delhi High Court · (2002) 05 DEL CK 0090
Administrative Tribunals Act, 1994 — Section 14
High Courts31 May 2002
Sterlite Industries (India) Ltd. and Eastern Galvanising Pvt. Ltd. Vs The Union of India (UOI), The Securities and Exchange Board of India, Mittal Court, Nariman Point, Bombay, The Appellate Authority, Ministry of Finance, North Block, New Delhi and Enam Financial Consultants Pvt. Ltd. Sanjay Kumar Soni
Delhi High Court · (2003) 117 CompCas 161 : (2002) 98 DLT 807
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies Act, 1956 — Section 372, 81(1A)Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 18(12), 22, 22(1), 22(11), 22(12)
High Courts31 May 2002
Union of India (UOI) and Another Vs Ex. Constable Ganesh Bahadur and Constable Harish Chander
Delhi High Court · (2002) 05 DEL CK 0081
Constitution of India, 1950 — Article 311Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 10, 16, 8
High Courts31 May 2002Dismissed
Smt. Sushila Aggarwal, New Delhi Vs Union of India (UOI) Service be effected on its Secretary, Ministry of Finance COFEPOSA Department, Janpath and Shri Somnath Pal Joint Secretary to the Ministry of Finance COFEPOSA Department, New Delhi
Delhi High Court · (2002) 98 DLT 557 : (2002) 84 ECC 39
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 132, 135
High Courts31 May 2002
Reliance Industries Ltd. and Another Vs Union of India (UOI) and Another
Delhi High Court · (2002) 258 ITR 143 : (2002) 124 TAXMAN 246
Income Tax Act, 1961 — Section 10, 10(15), 109, 52(2)
High Courts31 May 2002Dismissed
Gurbachan Singh Sawhney Vs Union of India (UOI) and Others
Delhi High Court · (2002) 9 ILR Delhi 409
Central Civil Services (Conduct) Rules, 1964 — Rule 3Central Civil Services (Leave) Rules, 1972 — Rule 19Constitution of India, 1950 — Article 226
High Courts31 May 2002Allowed
Shri M.L. Tahiliani Vs D.D.A.
Delhi High Court · (2002) 98 DLT 771 : (2003) 68 DRJ 56 : (2002) 95 FLR 414
Constitution of India, 1950 — Article 14, 21Food Corporation of India Staff Regulations, 1971 — Regulation 68Limitation Act, 1963 — Section 5(1)
High Courts31 May 2002
Haryana Milk Foods Ltd. Vs Chambel Dairy Products
Delhi High Court · (2002) 98 DLT 359
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, 20
High Courts31 May 2002
Koshika Telecom Limited Vs Union of India (UOI)
Delhi High Court · (2002) 98 DLT 665
Arbitration and Conciliation Act, 1996 — Section 9
High Courts31 May 2002Dismissed
D.S. Gupta Contracts Pvt. Ltd. Vs Unison Hotels Ltd. and Another
Delhi High Court · (2002) 98 DLT 369
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 15(2), 9
High Courts31 May 2002Dismissed
Shri Ganga Dhar Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0026
High Courts31 May 2002Partly Allowed
International Trading Company Vs Union of India (UOI) and Another A.K. International Vs Union of India (UOI) and Another
Delhi High Court · AIR 2002 Delhi 488
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, 3, 4, 47, 47(1)
High Courts31 May 2002Dismissed
Tirath Ram Ahuja (Pvt.) Limited and Another Vs Delhi Administration and Others
Delhi High Court · (2002) 95 FLR 1080 : (2003) 1 LLJ 64
Constitution of India, 1950 — Article 14, 19(1)Employees State Insurance (Amendment) Act, 1966 — Section 32Employees State Insurance (General) Regulations, 1950 — Regulation 10B
High Courts31 May 2002Dismissed
Ex Constable Mohar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0017
Constitution of India, 1950 — Article 14Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 10
High Courts31 May 2002Dismissed
Rishi Nagar Residents'' Welfare Association and Another Vs Delhi Development Authority and Others
Delhi High Court · (2002) 05 DEL CK 0015
Delhi Development Act, 1957 — Section 10, 11, 11A, 14, 8