High Courts02 May 2002Dismissed
Ex.Ct/DVR Vikram Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0067
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 73 of 106
High Courts02 May 2002Dismissed
Shri Mange Ram Gupta Vs New Delhi Municipal Committee
Delhi High Court · (2002) 4 AD 973 : (2003) 1 CivCC 405 : (2002) 99 DLT 129 : (2002) 63 DRJ 51 : (2002) 4 RCR(Civil) 608
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 100Punjab Municipal Act, 1911 — Section 173, 56Specific Relief Act, 1963 — Section 41
High Courts02 May 2002Dismissed
S.A. Satsangi Vs Prem Kumar
Delhi High Court · (2002) 4 AD 829 : (2002) 98 DLT 11 : (2002) 64 DRJ 148
Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)Evidence Act, 1872 — Section 116Slum Areas (Improvement and Clearance) Act, 1956 — Section 19(1)
High Courts01 May 2002Dismissed
Union of India (UOI) Vs Shri O.P. Singla and Another
Delhi High Court · (2002) 05 DEL CK 0287
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 141, 309Industrial Disputes Act, 1947 — Section 17B, 2
High Courts01 May 2002
Kirpal Chand and Others Vs Skipper Construction Co. Pvt. Ltd. and Others
Delhi High Court · (2002) 5 AD 252 : (2002) 98 DLT 201 : (2002) 63 DRJ 475 : (2002) 3 RCR(Civil) 807
High Courts01 May 2002
B. R. Industries Ltd. Vs Commissioner of Income Tax and Others
Delhi High Court · (2002) 255 ITR 593 : (2002) 123 TAXMAN 92
High Courts01 May 2002Dismissed
Santosh Chaudhary and Others Vs Tara Devi
Delhi High Court · (2002) 4 AD 777 : (2002) 97 DLT 958 : (2002) 63 DRJ 413
Delhi Rent Control Act, 1958 — Section 14D, 25B(5), 25B(8)
High Courts01 May 2002Dismissed
Shri M.L. Kamra Vs Lt. Governor and Others
Delhi High Court · (2002) 5 AD 999 : (2002) 98 DLT 97 : (2002) 64 DRJ 207
Civil Services (Medical Attendance) Rules, 1944 — Rule 1Constitution of India, 1950 — Article 14, 21, 226, 47
High Courts01 May 2002Dismissed
B.R. Industries Ltd. Vs Commissioner of Income Tax and Others
Delhi High Court · (2002) 5 AD 37 : (2002) 175 CTR 362 : (2002) 99 DLT 19
Income Tax Act, 1961 — Section 120, 120(1), 120(2), 120(4), 124
High Courts30 Apr 2002Allowed
SCJ Plastic Limited Vs Sales Tax Officer and Others
Delhi High Court · (2002) 63 DRJ 604 : (2004) 138 STC 264
Central Excises and Salt Act, 1944 — Section 37BDelhi Sales Tax Act, 1975 — Section 49, 9Haryana General Sales Tax Act, 1973 — Section 17
High Courts30 Apr 2002
Escorts Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2002) 175 CTR 112
High Courts30 Apr 2002
Vijay Kumar Sharma Vs State and Others
Delhi High Court · (2002) 100 DLT 9
Constitution of India, 1950 — Article 226Delhi Police Act, 1978 — Section 112, 28
High Courts30 Apr 2002Dismissed
National Thermal Power Corporation Vs R.S. Avtar Singh and Co. and Another
Delhi High Court · (2002) 04 DEL CK 0132
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(2), 34(3), 75
High Courts30 Apr 2002Dismissed
Prem Chand Sharma and Co. Vs Union of India (UOI) and Others P.C. Sharma and Co. Vs Union of India (UOI)
Delhi High Court · (2002) 04 DEL CK 0125
Arbitration and Conciliation Act, 1996 — Section 28, 30, 33, 34, 34(2)
High Courts30 Apr 2002
Joint Commissioner of Police and Others Vs Sube Singh and Others
Delhi High Court · (2002) 7 AD 539 : (2002) 99 DLT 37
All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 311Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 3(1)
High Courts30 Apr 2002
Shri Jai Karen and Others Vs Shri Gajender Yadav
Delhi High Court · (2002) 7 AD 191 : (2002) 97 DLT 995
High Courts30 Apr 2002Dismissed
Ajaib Kaur and Sukhbir Kaur Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 132
Pension Regulations for Army, 1961 — Regulation 173, 213
High Courts30 Apr 2002
Kundan Lal and Bros. Vs Union of India (UOI) and Another
Delhi High Court · (2002) 99 DLT 500
Arbitration Act, 1940 — Section 14, 30, 33Contract Act, 1872 — Section 73
High Courts29 Apr 2002
Paresh Nath Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2002) 04 DEL CK 0172