High Courts29 May 2002Allowed
Bharat Bhushan Jha Vs Union of India (UOI) and Another
Delhi High Court · (2005) 117 DLT 235 : (2006) 1 SLJ 107
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 63 of 106
High Courts29 May 2002Dismissed
Bharat Rasayan Agro Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2003) 68 DRJ 694
Constitution of India, 1950 — Article 14, 226Insecticides Act, 1968 — Section 7A
High Courts29 May 2002Dismissed
India Tourism and Development Corporation Ltd. Vs Sh. T.P. Sharma
Delhi High Court · (2002) 98 DLT 345 : (2002) 64 DRJ 423
Arbitration and Conciliation Act, 1996 — Section 34
High Courts29 May 2002Dismissed
Smt. Madhu Bala Vs Shri Ram Scientific and Industrial Research Foundation
Delhi High Court · (2002) 98 DLT 399 : (2003) 66 DRJ 200 : (2002) 95 FLR 36
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(9), 22Industrial Disputes Act, 1947 — Section 33, 33(3)
High Courts29 May 2002
Suraj Pal Singh and Others Vs P.O. Labour Court No. 111 and Another
Delhi High Court · (2002) 98 DLT 793 : (2002) 95 FLR 521 : (2002) 3 LLJ 885
Industrial Disputes Act, 1947 — Section 25B, 25B(2), 25F, 25F(1)
High Courts29 May 2002
Central Vigilance Commission Vs Shri Anand Darbari Union of India (UOI) Vs Shri Anand Darbari
Delhi High Court · (2002) 05 DEL CK 0014
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts28 May 2002Dismissed
Niranjan Lal Sharma (deceased) through his L.Rs. Vs Ved Kumari and Another
Delhi High Court · (2002) 98 DLT 464 : (2002) 64 DRJ 17
Rent Control Act, 1958 — Section 14A, 14C, 14D, 25B(8)
High Courts28 May 2002
The Commissioner of Income Tax, Delhi - II, New Delhi Vs Late Shri Sohan Lal through Legal Heirs
Delhi High Court · (2002) 176 CTR 244
Income Tax Act, 1961 — Section 24(1), 256(1)
High Courts28 May 2002
Indian Charge Chrome and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 809 : (2003) 152 ELT 269
Constitution of India, 1950 — Article 226, 226(1), 32
High Courts28 May 2002
Commissioner of Income Tax Vs Sohan Lal
Delhi High Court · (2002) 257 ITR 242 : (2002) 123 TAXMAN 660
High Courts28 May 2002
Commissioner of Income Tax Vs Deep Chand
Delhi High Court · (2002) 176 CTR 239 : (2002) 257 ITR 756 : (2002) 123 TAXMAN 685
High Courts28 May 2002
Mohd. Amin General Vs D.G. of Anti Evasion
Delhi High Court · (2002) 81 ECC 814
High Courts28 May 2002
Anil Kumar Moria and Others Vs Union of India (UOI) and Others
Delhi High Court · (2003) 2 RCR(Criminal) 561
High Courts28 May 2002Dismissed
Shri G.P.S. Rana Vs State (NCT of Delhi)
Delhi High Court · (2002) 98 DLT 718 : (2002) 63 DRJ 702
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Essential Commodities Act, 1955 — Section 7Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5
High Courts28 May 2002
Commissioner of Income Tax, Delhi-VII, New Delhi Vs Deep Chand The Commissioner of Income Tax, New Delhi Vs Chhotam
Delhi High Court · (2002) 05 DEL CK 0124
Finance Act, 1989 — Section 2Income Tax Act, 1961 — Section 14(1), 2(14), 256(1), 52(2)Land Acquisition Act, 1894 — Section 4
High Courts28 May 2002
Essel Packaging Limited Vs Sridhar Narra and Another
Delhi High Court · (2002) 98 DLT 565
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts28 May 2002Dismissed
Globe Construction Company Vs Union of India (UOI) and Another
Delhi High Court · (2002) 64 DRJ 272
High Courts28 May 2002Dismissed
The Food Corporation of India and Others Vs Shri B.B. Bali and Others
Delhi High Court · (2002) 64 DRJ 90
Food Corporation of India Staff Regulations, 1971 — Regulation 58Payment of Gratuity Act, 1972 — Section 13, 4, 4(6)
High Courts28 May 2002Dismissed
Shri C.L. Wadhawan Vs Shri B.M. Sethi and Others
Delhi High Court · (2002) 05 DEL CK 0016
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Delhi Co-operative Societies Act, 1972 — Section 60, 60(2), 61, 61(3), 94
High Courts28 May 2002Dismissed
Brig. R.P. Singh, VSM Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16