COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 70 of 106

High Courts10 May 2002Dismissed

Shri N.K. Widhani and Others Vs Shri Ajit Pershad Jain

Delhi High Court · (2002) 05 DEL CK 0183

Contract Act, 1872 — Section 20, 29Foreign Exchange Regulation Act, 1973 — Section 31, 9Specific Relief Act, 1963 — Section 14, 21

High Courts10 May 2002

Mirahul Enterprises and Others Vs Mrs. Vijaya Sirivastava and Mr. R.R. Sood Rear Admiral R.R. Sood Vs Mirahul Enterprises and Others Mrs. Vijaya Sirivastava Vs Mirahul Enterprises and Others

Delhi High Court · AIR 2003 Delhi 15 : (2002) 100 DLT 290

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 10Specific Relief Act, 1963 — Section 20

High Courts10 May 2002Dismissed

Mushtaq Ahmed and Another Vs Union of India (UOI) and Others

Delhi High Court · (2002) 98 DLT 299

Constitution of India, 1950 — Article 226

High Courts10 May 2002

Dhanvinder Singh and Others Vs State of NCT of Delhi and Another

Delhi High Court · (2002) 98 DLT 334 : (2002) 2 DMC 214 : (2003) 66 DRJ 280

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A

High Courts10 May 2002Allowed

Shri Hari Shankar (deceased) through L.Rs. Vs Union of India (UOI)

Delhi High Court · (2002) 05 DEL CK 0155

Land Acquisition Act, 1894 — Section 17(4), 4, 6

High Courts10 May 2002Allowed

Natwarlal Shamaldas and Co. Vs Minerals and Metals Trading Corporation of India Ltd. Minerals and Metals Trading Corporation of India Ltd. Vs Natwarlal Shamaldas and Co.

Delhi High Court · (2002) 5 AD 229 : (2002) 64 DRJ 354

Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 73Limitation Act, 1963 — Article 137, 3, 3(1)

High Courts10 May 2002Dismissed

Swaranpal Singh Lamba Vs Director General of Civil Aviation and Another

Delhi High Court · (2002) 99 DLT 107 : (2003) 2 SLJ 74

High Courts10 May 2002Dismissed

Satyawati Vs Union of India (UOI) and Others

Delhi High Court · (2002) 64 DRJ 827

Constitution of India, 1950 — Article 226

High Courts09 May 2002Dismissed

Jagat Singh Vs The Estate Officer, Delhi Cantonment Board and Delhi Cantonment Board, Delhi Cantt.

Delhi High Court · (2002) 5 AD 713 : (2002) 98 DLT 151 : (2002) 63 DRJ 756 : (2002) 4 RCR(Civil) 46 : (2002) 2 RCR(Rent) 235

Cantonments Act, 1924 — Section 10, 108, 178A, 184, 185Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 226, 227

High Courts09 May 2002

Smt. Sabnam Vs NCT of Delhi and Others

Delhi High Court · (2002) 4 AD 881 : (2002) CriLJ 2779 : (2002) 97 DLT 979 : (2002) 64 DRJ 276

Criminal Procedure Code, 1973 (CrPC) — Section 25, 397, 401, 451, 78(1)Punjab Excise Act, 1914 — Section 61

High Courts09 May 2002

Manish Chandra Pathak Vs University of Delhi and Others

Delhi High Court · (2002) 7 AD 222 : (2002) 98 DLT 679 : (2002) 65 DRJ 348

High Courts09 May 2002

Dalmia Resorts International Pvt. Ltd. Vs Sh. Deepak Gupta and Another

Delhi High Court · (2002) 5 AD 254 : (2002) 98 DLT 181 : (2002) 64 DRJ 81

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 82, 82(1), 82(2), 83Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts09 May 2002Dismissed

Indian Contractors of Builders (CPWD/PWD) Association (Regd) Vs Union of India (UOI) and Others

Delhi High Court · (2002) 63 DRJ 6

High Courts09 May 2002Dismissed

Mr. Amar Deep Singh Narula Vs Union of India (UOI) and Others

Delhi High Court · AIR 2002 Delhi 397 : (2002) 98 DLT 353

Indira Vikas Patra Rules, 1986 — Rule 10, 9

High Courts09 May 2002

Bharat Engineering Enterprises Vs Delhi Development Authority and Another

Delhi High Court · (2002) 7 AD 182 : (2002) 3 ARBLR 410 : (2002) 99 DLT 48

Arbitration Act, 1940 — Section 30, 33

High Courts09 May 2002

Earnest Builders Vs Union of India (UOI) and Others

Delhi High Court · (2002) 6 AD 308 : (2002) 2 ARBLR 548 : (2002) 98 DLT 71 : (2002) 64 DRJ 521

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 13, 16

High Courts08 May 2002Allowed

Smt. Ram Rakhi Vs Union of India (UOI) and Others Sh. Viney Kumar Malhotra Vs Government of National Capital Territory of Delhi and Others

Delhi High Court · AIR 2002 Delhi 458 : (2002) 99 DLT 51 : (2002) 64 DRJ 156 : (2002) 4 RCR(Civil) 141

Constitution of India, 1950 — Article 12, 142, 226, 300ALand Acquisition Act, 1894 — Section 17, 17(1), 4, 4(1), 40(1)

High Courts08 May 2002Dismissed

Bihari Lal Vs State

Delhi High Court · (2002) 4 AD 895 : (2002) CriLJ 3715 : (2002) 98 DLT 220 : (2002) 63 DRJ 525 : (2002) 4 RCR(Criminal) 832

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 21, 408, 471

High Courts08 May 2002Dismissed

Rameshwar Vs State

Delhi High Court · (2002) 5 AD 699 : (2002) 98 DLT 364 : (2002) 63 DRJ 538 : (2002) 84 ECC 193

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50

High Courts08 May 2002

Dr. Nalini Mahajan Vs Director of Income Tax

Delhi High Court · (2002) 176 CTR 1 : (2002) 122 TAXMAN 897