Arbitration Act, 1940 — Section 20, 41Arbitration and Conciliation Act, 1996 — Section 34, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22, 22(1)

Read judgment

High Courts03 May 2002

Anees Ahmed and Another Vs University of Delhi and Others B.P. Srivastava Vs Bar Council of India and Another Shyam Sunder Vats Vs Bar Council of India and Another

Delhi High Court · AIR 2002 Delhi 440

Advocates (Right to take up Law Teaching) Rules, 1979 — Rule 3Advocates Act, 1961 — Section 2(1), 24, 24(1), 26, 26(1)Constitution of India, 1950 — Article 19(1), 19(6), 21

Read judgment

High Courts03 May 2002

Commissioner of Income Tax Vs Late Sh. Gulshan Kumar through L.R.

Delhi High Court · (2002) 123 TAXMAN 1111

Income Tax Act, 1961 — Section 143(3), 148, 260A, 52, 52(1)

Read judgment

High Courts03 May 2002

Hector M. Mehta Vs CRB Capital Markets Ltd. and Others

Delhi High Court · (2002) 5 AD 47 : (2002) 98 DLT 127 : (2002) 63 DRJ 408

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(7)Limitation Act, 1963 — Section 5

Read judgment

High Courts03 May 2002Dismissed

Mohit Bansal Vs State of NCT of Delhi

Delhi High Court · (2002) 5 AD 169 : (2002) CriLJ 4184 : (2002) 98 DLT 173 : (2002) 64 DRJ 190

Criminal Procedure Code, 1973 (CrPC) — Section 438, 482, 82, 83Penal Code, 1860 (IPC) — Section 34, 342, 354, 365, 376

Read judgment

High Courts02 May 2002Dismissed

Aviraj Singh Madhan Vs University of Jamia Millia Islamia and Others

Delhi High Court · (2002) 05 DEL CK 0281

Read judgment

High Courts02 May 2002

Delhi Transport Corporation Vs The Presiding Officer, Labour Court No. 1 and Another

Delhi High Court · (2003) 1 LLJ 457

Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 9Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 25FPenal Code, 1860 (IPC) — Section 302

Read judgment

High Courts02 May 2002Dismissed

Saroj Lata and Another Vs Municipal Corporation of Delhi

Delhi High Court · (2002) 05 DEL CK 0118

Read judgment

High Courts02 May 2002

Food Corporation of India Vs Sh. Kuljinder Pal Singh Dhillon Sh. Kuljinder Pal Singh Dhillon Vs Food Corporation of India

Delhi High Court · (2002) 5 AD 7 : (2002) 4 RCR(Civil) 71 : (2002) 2 RCR(Rent) 314

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 39 Rule 10, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 7Court Fees Act, 1870 — Section 7(1)Transfer of Property Act, 1882 — Section 113, 116

Read judgment

High Courts02 May 2002Allowed

University of Delhi and Another Vs Dr. (Mrs.) Neelam Gaur

Delhi High Court · (2002) 4 AD 933 : (2002) 98 DLT 145 : (2002) 63 DRJ 469

Constitution of India, 1950 — Article 141, 142, 226, 32Delhi University Act, 1922 — Ordinance 11

Read judgment

High Courts02 May 2002

Modi Korea Telecommunications Ltd. Vs Union of India (UOI)

Delhi High Court · (2002) 4 AD 849 : (2002) 3 ARBLR 671 : (2002) 99 DLT 272

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)

Read judgment