High Courts17 May 2002
Pritam Singh @ Pappu Vs State (Govt. of N.C.T. of Delhi)
Delhi High Court · (2003) 69 DRJ 638
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 67 of 106
High Courts17 May 2002Dismissed
Modern Food Industries (India) Limited Vs I.K. Malik and Others
Delhi High Court · (2002) 8 AD 88 : (2002) 98 DLT 593 : (2002) 63 DRJ 451 : (2003) 1 RCR(Civil) 118 : (2002) 2 RCR(Rent) 689
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 12, Order 23 Rule 3Registration Act, 1908 — Section 2(7), 49Transfer of Property Act, 1882 — Section 106, 107, 53A
High Courts17 May 2002
Osnar Paints and Contracts Pvt. Ltd. Vs National Buildings Construction Corpn. and Another
Delhi High Court · (2002) 6 AD 53 : (2002) 3 ARBLR 653 : (2002) 98 DLT 578 : (2002) 64 DRJ 820
Arbitration Act, 1940 — Section 16
High Courts17 May 2002Allowed
Naresh Confectionery Works Vs Jain Confectionery
Delhi High Court · (2002) 7 AD 504 : (2002) 98 DLT 285 : (2002) 25 PTC 129
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts17 May 2002
Smt. Pamela Manmohan Singh Vs Uttam Chand Trust and Others
Delhi High Court · (2002) 98 DLT 392 : (2003) 1 RCR(Civil) 231
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 7 Rule 12Limitation Act, 1963 — Section 14
High Courts17 May 2002
G.S. Dhillon Vs State (NCT of Delhi)
Delhi High Court · (2002) 98 DLT 341 : (2003) 66 DRJ 361
Criminal Procedure Code, 1973 (CrPC) — Section 330, 330(2), 439, 482Official Secrets Act, 1923 — Section 3, 5, 9
High Courts17 May 2002
Gautam Ram Vs State
Delhi High Court · (2002) 98 DLT 348 : (2003) 66 DRJ 38 : (2002) 3 RCR(Criminal) 724
Criminal Procedure Code, 1973 (CrPC) — Section 102, 112, 155(2), 173, 190Delhi Police Act, 1978 — Section 103, 59(1), 59(2)
High Courts16 May 2002
Khazan Singh and Another Vs Basheer Ahmed and Others
Delhi High Court · (2002) 2 ACC 724 : (2003) ACJ 1971 : (2002) 8 AD 576 : (2002) 98 DLT 615 : (2002) 64 DRJ 178
High Courts16 May 2002Dismissed
Dr. Raman Kumar Attrey Vs Employees'' State Insurance Corpn. and Another
Delhi High Court · (2002) 99 DLT 68 : (2002) 3 LLJ 1050
Constitution of India, 1950 — Article 14, 16, 309Employees State Insurance Act, 1948 — Section 17(3), 97
High Courts16 May 2002Dismissed
Shiv Shankar and Another Vs Ashok Pahava and Others
Delhi High Court · (2002) 64 DRJ 221
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 19, 19(1)
High Courts16 May 2002Dismissed
Ram Phal and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 98 DLT 564
High Courts16 May 2002Dismissed
Vijay Kant Patel Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0151
High Courts16 May 2002Dismissed
Sukhdev Chand Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0128
Constitution of India, 1950 — Article 141
High Courts16 May 2002Dismissed
Delhi Transport Corporation Vs Deep Kanta and Others
Delhi High Court · (2003) ACJ 1369 : (2002) 8 AD 26 : (2002) 98 DLT 209 : (2002) 64 DRJ 582 : (2003) 1 RCR(Civil) 783
Motor Vehicles Act, 1939 — Section 110
High Courts16 May 2002
Walchand Nagar Industries Ltd. Vs Cement Corpn. of India Ltd.
Delhi High Court · (2002) 5 AD 184 : (2002) 3 ARBLR 585 : (2002) 99 DLT 316 : (2002) 63 DRJ 633
Arbitration Act, 1940 — Section 30
High Courts16 May 2002Dismissed
Apparel Export Promotion Council Vs The P.O., Indul. Tribunal No. 1 and Others
Delhi High Court · (2002) 98 DLT 339 : (2002) 95 FLR 27 : (2002) 3 LLJ 511
Constitution of India, 1950 — Article 239General Clauses Act, 1897 — Section 3(60), 3(8)
High Courts16 May 2002
The Hindustan Times and Another Vs State Lloyds Finance Ltd. Vs State G.C. Garg Vs State Moulis Advertising Services (P) Ltd. and Another Vs State
Delhi High Court · (2002) 98 DLT 304 : (2002) 63 DRJ 693
Criminal Law (Amendment) Act, 1961 — Section 2(2)Criminal Law (Amendment) Act, 1990 — Section 2(2)Criminal Procedure Code, 1973 (CrPC) — Section 321, 397, 401, 482
High Courts16 May 2002Dismissed
Shri Raj Bhaskar Vs The Oriental Insurance Co. Ltd. and Others
Delhi High Court · (2002) 99 DLT 12
High Courts15 May 2002
Shri Abhay Nath Dubey Vs State of Delhi and Others
Delhi High Court · (2002) 99 DLT 114 : (2002) 64 DRJ 126
Criminal Procedure Code, 1973 (CrPC) — Section 173, 174, 175Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 154(1), 302, 34
High Courts15 May 2002
Alcatel India Ltd. Vs Bharat Sanchar Nigam Ltd.
Delhi High Court · (2002) 05 DEL CK 0261
Arbitration and Conciliation Act, 1996 — Section 11