High Courts15 May 2002Dismissed
Dharamvir and Another Vs State Government of NCT of Delhi
Delhi High Court · (2002) 99 DLT 468
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 68 of 106
High Courts15 May 2002Dismissed
Tripta Sharma Vs Commissioner of Customs
Delhi High Court · (2002) 145 ELT 519
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(2)
High Courts15 May 2002
Smt. Saraswati Devi Vs Wealth Tax Officer and Another
Delhi High Court · (2004) 186 CTR 196 : (2002) 125 TAXMAN 759
High Courts15 May 2002
Prakash Jewellers Vs A.K. Jewellers
Delhi High Court · (2002) 99 DLT 244 : (2002) 63 DRJ 712 : (2002) 3 RCR(Criminal) 713
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19AGeneral Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 May 2002Allowed
Shri D.P. Vats Vs State and Others
Delhi High Court · (2003) 99 DLT 167 : (2002) 64 DRJ 29 : (2002) 3 RCR(Criminal) 716
Penal Code, 1860 (IPC) — Section 161, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1)
High Courts15 May 2002Dismissed
Sh. Rajesh Kumar Vs General Manager, DMS
Delhi High Court · (2002) 05 DEL CK 0047
Arbitration and Conciliation Act, 1996 — Section 2, 8, 9
High Courts15 May 2002Dismissed
Sh. Bishamber Dayal Gupta Vs General Manager, DMS
Delhi High Court · (2002) 98 DLT 379
Arbitration and Conciliation Act, 1996 — Section 2, 8, 9Constitution of India, 1950 — Article 12, 14, 226
High Courts14 May 2002Dismissed
Maruti Udyog Ltd. Vs Pentafour Products Ltd. and Another
Delhi High Court · (2002) 7 AD 527 : (2003) 1 ARBLR 162 : (2002) 98 DLT 767 : (2002) 4 RCR(Civil) 648
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(2), Order 37 Rule 3(1), Order 37 Rule 3(2), Order 37 Rule 4
High Courts14 May 2002
Shreyans Industries Ltd. Vs Hukum Chand
Delhi High Court · (2002) 05 DEL CK 0277
High Courts14 May 2002
Standard Chartered Bank Vs Mr. R. Vinay Kumar Bhasin
Delhi High Court · (2002) 98 DLT 308
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts14 May 2002Dismissed
Union of India (UOI) and Another Vs Ms. Amita Sood and Others
Delhi High Court · (2002) 05 DEL CK 0167
Army Act, 1950 — Section 12, 21, 4, 4(1), 4(3)Army Rules, 1954 — Rule 16Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(1)
High Courts14 May 2002
Hori Lal Vs The Vice Chairman, Delhi Development Authority and Another
Delhi High Court · (2002) 05 DEL CK 0163
High Courts14 May 2002Allowed
Satish Chander Vs Delhi Transport Corporation
Delhi High Court · (2002) 05 DEL CK 0143
High Courts14 May 2002Dismissed
Bishamber Lal Kapur Vs Allahabad Bank and Others
Delhi High Court · (2002) 05 DEL CK 0132
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 14, 21, 226, 311, 311(1)
High Courts14 May 2002Dismissed
Paramhans Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0095
Central Reserve Police Force Act, 1949 — Section 10, 11, 12, 13, 14Central Reserve Police Force Rules, 1955 — Rule 27
High Courts14 May 2002Dismissed
M.U. Rafat Ullah Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0088
High Courts14 May 2002Allowed
Shri Rajender Singh Vs Delhi Transport Corporation and Another
Delhi High Court · (2002) 98 DLT 706 : (2002) 95 FLR 29 : (2002) 3 LLJ 378
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(1), 33(2), 33A
High Courts14 May 2002Partly Allowed
Mrs. Rashmi Malhotra Vs SHO and Another
Delhi High Court · (2002) 5 AD 182 : (2002) 98 DLT 283 : (2002) 3 RCR(Criminal) 712
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 202, 482
High Courts14 May 2002
Standard Chartered Bank Vs Mr. Ravi Bhandari
Delhi High Court · (2002) 5 AD 78 : (2002) 111 CompCas 544 : (2002) 98 DLT 289 : (2002) 63 DRJ 502 : (2002) 3 RCR(Criminal) 686
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 May 2002Allowed
J.S. Sandhu and Others Vs Union of India (UOI) and Another
Delhi High Court · (2002) 99 DLT 10
Constitution of India, 1950 — Article 309