COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 62 of 106

High Courts31 May 2002Allowed

Shri Dinesh Kumar Gupta Vs The Union of India (UOI) and The State

Delhi High Court · (2002) 99 DLT 212 : (2002) 64 DRJ 135 : (2002) 3 RCR(Criminal) 721

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

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High Courts31 May 2002

Mr. R.M. Tufail Vs Union of India (UOI) and Others

Delhi High Court · (2002) 98 DLT 711 : (2002) 64 DRJ 22

Constitution of India, 1950 — Article 226Passports Act, 1967 — Section 10(3), 10A(1)

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High Courts31 May 2002Dismissed

Sh. Devari Lal, Sh. Anil and Another and Sh. Ram Prakash Vs Union of India (UOI) and Others Union of India (UOI) and Another Vs Sh. Raka @ Rajesh and Another, Sh. Shiva Nand Singh and Another, Sh. Pratap Singh and Another, Om Prakash and Another, Shri Manohar Lal and Others, Lakhi Singh and Another and Sh. Jagdish and Another

Delhi High Court · (2002) 05 DEL CK 0007

Administrative Tribunals Act, 1985 — Section 21

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High Courts31 May 2002Dismissed

Tej Pal Singh and Others Vs Director, Gurdwara Elections, Govt. of NCT of Delhi and Others

Delhi High Court · (2002) 101 DLT 99

Delhi Sikh Gurdwara (Amendment) Act, 2002 — Section 5Delhi Sikh Gurdwara Management Committee (Registration of Electors) Rules, 1973 — Rule 11Delhi Sikh Gurdwaras Act, 1971 — Section 5

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High Courts31 May 2002

Dr. Chandra Prakash Vs Union of India (UOI) and Others

Delhi High Court · (2002) 100 DLT 335 : (2003) 3 SLJ 293

All India Services (Discipline and Appeal) Rules, 1969 — Rule 8, 8(5)Commissions of Inquiry Act, 1952 — Section 3

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High Courts31 May 2002

Bhhaskar Shrachi Alloys Limited Vs Union of India (UOI) and Others

Delhi High Court · (2002) 05 DEL CK 0002

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High Courts30 May 2002Dismissed

Jishan Ali Vs Savita Devi

Delhi High Court · (2002) 98 DLT 291

Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)

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High Courts30 May 2002Dismissed

Malanpur Steel Ltd. and Mr. S. Madan Vs Gannon Dunkerley and Co. Ltd. and Mr. Dharni Dhar

Delhi High Court · (2002) 05 DEL CK 0257

Arbitration and Conciliation Act, 1996 — Section 37Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 20, 22(4)

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High Courts30 May 2002Dismissed

Kamal Khosla and Another Vs Director of Income Tax (Investigation) and Others

Delhi High Court · (2002) 258 ITR 43 : (2002) 123 TAXMAN 1102

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132

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High Courts30 May 2002Dismissed

Constable Bhisham Singh Vs Border Security Force and Union of India (UOI)

Delhi High Court · (2002) 05 DEL CK 0241

Border Security Force Act, 1968 — Section 117, 14, 15, 16, 17Border Security Force Rules, 1969 — Rule 160, 43, 45, 47, 48Constitution of India, 1950 — Article 20(2)

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High Courts30 May 2002

Mahendra Raj Vs Joint Secretary, Government of India, Ministry Of Finance and Others

Delhi High Court · (2002) 176 CTR 152

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High Courts30 May 2002

Kamal Khosla and Another Vs Director of Income Tax (Inv.) and Others

Delhi High Court · (2002) 176 CTR 251

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High Courts30 May 2002

Mahendra Raj Vs Joint Secretary, Government of India and Others

Delhi High Court · (2002) 257 ITR 569 : (2002) 124 TAXMAN 15

Income Tax Act, 1961 — Section 80RRA

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High Courts30 May 2002

Brown Forman Mauritius Ltd. Vs Jagatjit Brown Forman India Ltd. and Others

Delhi High Court · (2002) 05 DEL CK 0182

Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1956 — Section 433, 442, 446

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High Courts30 May 2002Dismissed

A.E. Pinto Vs C.B.I. Shri Tuncay Alankus and Another Vs C.B.I.

Delhi High Court · (2002) 98 DLT 438 : (2002) 63 DRJ 697

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 219, 220, 223, 482Penal Code, 1860 (IPC) — Section 120B, 409, 411, 414, 420

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High Courts30 May 2002

Advance Structurals Pvt. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2002) 98 DLT 755 : (2002) 4 RCR(Civil) 646 : (2003) 41 SCL 271

Arbitration and Conciliation Act, 1996 — Section 11, 20Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts30 May 2002

Sunder Kukreja and Others Vs Mohan Lal Kukreja and Others

Delhi High Court · (2002) 3 CivCC 475 : (2002) 98 DLT 704 : (2002) 64 DRJ 416 : (2002) 4 RCR(Civil) 650 : (2003) 1 RCR(Rent) 426

Advocates Act, 1961 — Section 49Arbitration Act, 1940 — Section 20, 41

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High Courts30 May 2002Dismissed

Sumitra Devi Vs Raj Rani Sehdev

Delhi High Court · (2002) 98 DLT 355 : (2003) 66 DRJ 82

Delhi Rent Control Act, 1958 — Section 14(1), 25, 25B

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High Courts30 May 2002

Sh. K.M. Agrahari Vs Govt. of N.C.T. of Delhi and Others

Delhi High Court · (2002) 05 DEL CK 0111

Administrative Tribunals Act, 1985 — Section 21(2)(6)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)Constitution of India, 1950 — Article 309

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High Courts30 May 2002

Tuncay Alankus and Another Vs Central Bureau of Investigation

Delhi High Court · (2002) 98 DLT 320 : (2003) 66 DRJ 670

Constitution of India, 1950 — Article 14, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 120B, 258, 309, 311, 409Penal Code, 1860 (IPC) — Section 11, 13(1), 13(2), 405, 7

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