High Courts20 May 2002
Daewoo Motors India Limited Vs Prof. Dr. Brijendra Prasad and Others
Delhi High Court · AIR 2003 Delhi 2
Industrial Disputes Act, 1947 — Section 25N, 9
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 66 of 106
High Courts18 May 2002
Commissioner of Income Tax Vs Basti Sugar Mills Co. Ltd.
Delhi High Court · (2002) 176 CTR 294 : (2002) 101 DLT 89 : (2002) 257 ITR 88
Income Tax Act, 1961 — Section 32
High Courts18 May 2002Dismissed
Smt. Munni Shukla Vs Union of India (UOI) and Another
Delhi High Court · (2002) 05 DEL CK 0266
High Courts18 May 2002Allowed
Union of India (UOI) Vs Lekh Raj and Others
Delhi High Court · (2003) 2 LLJ 948
Constitution of India, 1950 — Article 12, 14, 142, 16, 309
High Courts18 May 2002Dismissed
Manoj Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0258
High Courts18 May 2002Dismissed
P.D. Jharwal (deceased) through Smt. Shingari Devi and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 640
Constitution of India, 1950 — Article 226Fundamental and Supplementary Rules, 1922 — Rule 56
High Courts18 May 2002Dismissed
Backbone Tarmat-NG JV Vs National Highways Authority of India and Another
Delhi High Court · (2002) 99 DLT 862
Companies Act, 1956 — Article 226, 1
High Courts18 May 2002Allowed
P. Gopalakrishnan Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0212
Constitution of India, 1950 — Article 14
High Courts18 May 2002
Commissioner of Income Tax Vs Basti Sugar Mills Co. Ltd
Delhi High Court · (2002) 123 TAXMAN 693
High Courts18 May 2002Allowed
V.K. Sodhi and Others Vs Lt. Governor and Others
Delhi High Court · (2002) 05 DEL CK 0171
Constitution of India, 1950 — Article 12, 14, 16, 226State Council of Educational Research and Training Rules and Regulation — Regulation 67
High Courts18 May 2002Allowed
Dr. K.C. Garg and Others Vs Union of India (UOI) and Others Retiered Railway Medical Officers Association Vs Union of India (UOI) and Others Dr. Sukumar Chatterjee Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0168
Central Civil Services (Pension) Rules, 1972 — Rule 33, 49Fundamental Rules — Rule 9(21)
High Courts18 May 2002Allowed
Smt. Sudha Bedi Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0140
Constitution of India, 1950 — Article 14, 39
High Courts18 May 2002Allowed
Ranjit Singh, Ex. Sepoy Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0126
Army Act, 1950 — Section 109, 113, 125, 126, 127Army Rules, 1954 — Rule 102, 18, 39, 39(2), 40Constitution of India, 1950 — Article 20, 21, 33, 39A
High Courts18 May 2002Dismissed
Major S.R. Kulkarni (ex.) Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0110
Army Rules, 1954 — Rule 146Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 21, 226, 38, 39
High Courts18 May 2002Dismissed
Sgt Sarkar J.C. Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0106
Constitution of India, 1950 — Article 226
High Courts18 May 2002Allowed
Union of India (UOI) and Another Vs Rajender Singh and Others
Delhi High Court · (2002) 05 DEL CK 0093
High Courts18 May 2002Dismissed
Mandeep Singh Bhatia Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0077
Evidence Act, 1872 — Section 106
High Courts18 May 2002
Indian Printing Press Works Vs Union Territory of Delhi and Others
Delhi High Court · (2002) 99 DLT 217 : (2002) 64 DRJ 289 : (2002) 95 FLR 301 : (2002) 3 LLJ 560 : (2003) 2 SLJ 93
Industrial Disputes Act, 1947 — Section 17B, 2
High Courts18 May 2002
The Commissioner of Income Tax, Delhi (Central-III), New Delhi Vs Basti Sugar Mills Co. Ltd.
Delhi High Court · (2002) 05 DEL CK 0023
Income Tax Act, 1961 — Section 256(1), 40
High Courts17 May 2002Dismissed
Modipon Limited and Another Vs Union of India (UOI) and Others
Delhi High Court · (2003) 85 ECC 790 : (2002) 146 ELT 45
Customs Act, 1962 — Section 25(1)