High Courts14 May 2002Dismissed
Union of India (UOI) Vs Shri J.P. Verma and Another
Delhi High Court · (2002) 98 DLT 510 : (2003) 96 FLR 184
Constitution of India, 1950 — Article 311(2), 312
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 69 of 106
High Courts14 May 2002
Jagat Ram Trehan and Sons Vs DDA and Another
Delhi High Court · (2002) 99 DLT 689 : (2002) 64 DRJ 92
Arbitration Act, 1940 — Section 14, 17Interest Act, 1978 — Section 2, 3
High Courts13 May 2002
Mahesh Kumar Modi Vs Appropriate Authority and Others
Delhi High Court · (2002) 256 ITR 621
Income Tax Act, 1961 — Section 269UC, 269UD
High Courts13 May 2002Dismissed
Mrs. Shanti Gupta Vs Murari Lal Gupta and Others
Delhi High Court · (2002) 05 DEL CK 0271
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts13 May 2002
Mahesh Kumar Modi Vs Appropriate Authority and Another
Delhi High Court · (2002) 175 CTR 422
High Courts13 May 2002
Horlicks Limited and Others Vs Uttam Sadhukan
Delhi High Court · (2002) 25 PTC 504
High Courts13 May 2002
M.K. Modi Vs Appropriate Authority and Another
Delhi High Court · (2003) 102 DLT 705 : (2002) 123 TAXMAN 487
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269UC, 269UC(1), 269UC(2), 37I
High Courts13 May 2002
Palm Print Textiles (India) Ltd. and Another Vs British Millerain Co. Ltd.
Delhi High Court · (2002) 8 AD 95 : AIR 2002 Delhi 497 : (2002) 98 DLT 832 : (2002) 4 RCR(Civil) 611
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 16, Order 7 Rule 11, 10Specific Relief Act, 1963 — Section 34, 41
High Courts13 May 2002
Krishna Construction Co. Vs Delhi Development Authority and Others
Delhi High Court · (2002) 3 ARBLR 508 : (2002) 99 DLT 593 : (2002) 64 DRJ 252
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73, 74
High Courts13 May 2002
Himpex Private Limited Vs National Fertilizers Limited
Delhi High Court · (2002) 5 AD 249 : (2003) 1 ARBLR 166 : (2002) 99 DLT 254
Sales of Goods Act, 1930 — Section 64, 64A
High Courts13 May 2002
Smt. Shakuntla Bhatla Vs Union of India (UOI) and Others
Delhi High Court · (2002) 8 AD 550 : (2002) 99 DLT 703 : (2003) 3 SLJ 279
High Courts13 May 2002Dismissed
Shri Ajit Singh Vs Govt. of NCTD and Others
Delhi High Court · (2002) 05 DEL CK 0048
Civil Procedure Code, 1908 (CPC) — Section 80Industrial Disputes Act, 1947 — Section 12(5)Limitation Act, 1963 — Article 137
High Courts13 May 2002Allowed
Dr. Sandeep Vohra Vs The State and Others
Delhi High Court · (2002) 5 AD 179 : (2002) 98 DLT 273 : (2002) 64 DRJ 86
Criminal Procedure Code, 1973 (CrPC) — Section 438Mental Health Act, 1987 — Section 19, 19(2), 2Penal Code, 1860 (IPC) — Section 120B, 329, 34, 498A
High Courts13 May 2002Dismissed
Deen Dayal Sharma Vs State and Others
Delhi High Court · (2002) 05 DEL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10
High Courts11 May 2002
Vivek Sondhi Vs N.D.M.C.
Delhi High Court · (2003) 66 DRJ 142
Interest Act, 1978 — Section 2, 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5(1), 5(2), 7, 7(2A)
High Courts10 May 2002
Prentice Hall India Pvt. Ltd. Vs Prentice Hall Inc. and Others Prentice Hall Inc. Vs Prentice Hall India Pvt. Ltd.
Delhi High Court · AIR 2003 Delhi 236 : (2002) 25 PTC 511
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, 10, 151Contract Act, 1872 — Section 23, 27Copyright Act, 1957 — Section 19(2), 19(3), 19(4), 19(5), 30
High Courts10 May 2002Dismissed
Jindal Industries Vs Union of India (UOI) and Another
Delhi High Court · (2002) 100 DLT 406 : (2003) 85 ECC 802 : (2002) 145 ELT 508
Central Excise Rules, 1944 — Rule 173(G)(1), 173G, 173G(I), 47, 49Central Excises and Salt Act, 1944 — Section 11ACustoms Act, 1962 — Section 25
High Courts10 May 2002Dismissed
West Bengal Cement Ltd. and Another and Byford (Workshop) Pvt. Ltd. Vs Syndicate Bank
Delhi High Court · (2002) 99 DLT 420 : (2003) 1 RCR(Civil) 224
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts10 May 2002Dismissed
Jaininder Jain and Others Vs Registrar of Trade Marks and Others
Delhi High Court · (2004) 29 PTC 160
Trade and Merchandise Marks Act, 1958 — Section 56
High Courts10 May 2002
Shyam Sunder Vs Union of India (UOI) and Another
Delhi High Court · (2003) 26 PTC 340