High Courts21 May 2002Dismissed
Nashib Singh and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0247
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 65 of 106
High Courts21 May 2002Allowed
Dr.(Mrs.) Kiran Robinson Vs Ajeet Malcolm Robinson and Others
Delhi High Court · AIR 2003 Delhi 44 : (2002) 99 DLT 111 : (2002) 2 DMC 462 : (2002) 63 DRJ 708 : (2003) 1 RCR(Civil) 523
Divorce Act, 1869 — Section 10
High Courts21 May 2002
Mirajuddin Vs Central Board of Direct Taxes and Others
Delhi High Court · (2002) 175 CTR 561 : (2002) 124 TAXMAN 9
High Courts21 May 2002Dismissed
Ajay Kumar Vs State of Delhi
Delhi High Court · (2002) 5 AD 140 : (2002) 98 DLT 315 : (2002) 64 DRJ 84 : (2002) 82 ECC 549
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20Penal Code, 1860 (IPC) — Section 323, 34, 394, 397
High Courts21 May 2002
D.S. Gupta Contracts Pvt. Ltd., New Delhi Vs Unison Hotels Ltd., New Delhi and The Managing Director Unison Hotels Ltd., New Delhi
Delhi High Court · (2002) 05 DEL CK 0101
Arbitration and Conciliation Act, 1996 — Section 11(6), 9
High Courts21 May 2002
Living Media India Limited Vs Jitender V. Jain and Another
Delhi High Court · (2002) 5 AD 161 : (2002) 98 DLT 430
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts21 May 2002Allowed
Shri Ishwar Singh and Others Vs Shri Lakhmir Singh and Others
Delhi High Court · (2002) 98 DLT 648 : (2002) 64 DRJ 174
High Courts21 May 2002Dismissed
Sunil Kumar Vs AAKAR and Another
Delhi High Court · (2002) 05 DEL CK 0032
Arbitration and Conciliation Act, 1996 — Section 37(1), 8Limitation Act, 1963 — Article 137, 20
High Courts21 May 2002
Panchsheel Enclave Residents Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0003
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1), 9, 9
High Courts20 May 2002
Court on its own Motion Vs All India Institute of Medical Sciences
Delhi High Court · (2002) 64 DRJ 418 : (2002) 94 FLR 408 : (2002) 3 LLJ 424
Constitution of India, 1950 — Article 21
High Courts20 May 2002Dismissed
Vijay Kumar Bansal Vs The State
Delhi High Court · (2002) 98 DLT 651 : (2003) 66 DRJ 277
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 251, 256, 340, 345Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 251
High Courts20 May 2002Dismissed
M.L. Gupta Vs Kripal Singh and Another
Delhi High Court · (2003) 66 DRJ 773
Delhi Rent Control Act, 1958 — Section 14(1), 25B
High Courts20 May 2002Partly Allowed
All India Radio Vs Unibros and Another
Delhi High Court · (2002) 05 DEL CK 0235
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 28, 34, 34(2), 75, 81Contract Act, 1872 — Section 73
High Courts20 May 2002
CMC IVth Class Workers Union (Regd.) Vs Union of India (UOI) and Another
Delhi High Court · (2002) 05 DEL CK 0159
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts20 May 2002Dismissed
Dr. L.R. Nath and Others Vs Delhi University and Another
Delhi High Court · AIR 2002 Delhi 393
High Courts20 May 2002
Shri Roshan Lal Vs Shri Ram Nath Garg
Delhi High Court · (2002) 05 DEL CK 0100
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 26 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts20 May 2002Allowed
K.K. Modi and Another Vs K.N. Modi and Others
Delhi High Court · (2003) 115 CompCas 671 : (2002) 64 DRJ 538 : (2003) 45 SCL 509
High Courts20 May 2002Dismissed
K.M. Maniappa (Deceased) through his LRs Vs Desh Raj Mehta (Deceased) through his LR
Delhi High Court · (2002) 05 DEL CK 0052
High Courts20 May 2002Allowed
M.K. Modi Vs K.K. Modi and Others
Delhi High Court · (2002) 05 DEL CK 0050
High Courts20 May 2002Allowed
Chandan Capital Services (P) Ltd. Vs Mid East India Ltd. and Another
Delhi High Court · (2002) 98 DLT 643 : (2002) 64 DRJ 430 : (2003) 1 RCR(Civil) 229
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 37Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 22, 22(1)