High Courts29 Apr 2002Dismissed
Government of NCT of Delhi and Another Vs Association of Plot Holders and Others Govt. of NCT of Delhi and Another Vs Shri Birender Govil
Delhi High Court · (2002) 04 DEL CK 0171
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 74 of 106
High Courts29 Apr 2002
Commissioner of Income Tax Vs Quantas Airways Ltd.
Delhi High Court · (2002) 175 CTR 98
High Courts29 Apr 2002
Mangat Ram, etc. Vs State of Delhi and Others
Delhi High Court · (2002) 2 DMC 204
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts29 Apr 2002
National Geographic Society Vs Mulla Yaffe and Others
Delhi High Court · (2002) 04 DEL CK 0147
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts29 Apr 2002Dismissed
Smt. Asha Rani Vs Swami Keshwanand Puri and Others
Delhi High Court · (2002) 5 AD 929
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41
High Courts29 Apr 2002Dismissed
Vinod Kumar Vs Govt. of NCT of Delhi and Others Mool Chand Vs Dy. Commissioner of Police and Others
Delhi High Court · (2002) 5 AD 385 : (2002) 99 DLT 266 : (2003) 3 SLJ 267
Arms Act, 1959 — Section 25, 4Delhi Police Act, 1978 — Section 21Penal Code, 1860 (IPC) — Section 399, 402
High Courts29 Apr 2002Dismissed
Shri J.P. Aggarwal Vs Director General of Works and Others
Delhi High Court · (2002) 7 AD 142 : (2002) 3 ARBLR 426 : (2002) 99 DLT 44
Constitution of India, 1950 — Article 19, 21
High Courts29 Apr 2002
The Commissioner of Income Tax, Delhi - II, New Delhi Vs Quantas Airways Ltd., New Delhi
Delhi High Court · (2002) 99 DLT 172 : (2002) 256 ITR 84 : (2002) 122 TAXMAN 935
Income Tax Act, 1961 — Section 10, 2, 2(24), 256(1), 4Income Tax Rules, 1962 — Rule 10, 10(1), 10(2)
High Courts29 Apr 2002
Rajesh Mishra and Others Vs Govt. of NCT of Delhi and Others Sanjeev Kumar and Others Vs Govt. of NCT of Delhi and Others Ajay Kumar and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 5 AD 276 : (2002) 98 DLT 624
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 15, 16, 16(4), 21Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts29 Apr 2002Allowed
Mehant Joginder Singh Vs Mrs. S.B. Naronha
Delhi High Court · (2002) 6 AD 545 : (2002) 98 DLT 183
Limitation Act, 1963 — Section 5
High Courts29 Apr 2002Dismissed
R.K. Aggarwal and Others Vs S.D. Marker and Another
Delhi High Court · (2002) 8 AD 246 : (2002) 97 DLT 1009 : (2003) 2 RCR(Civil) 126
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Article 137, 176
High Courts26 Apr 2002
Great Arts Pvt. Ltd. Vs Income Tax Officer
Delhi High Court · (2002) 257 ITR 639 : (2002) 123 TAXMAN 490
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts26 Apr 2002
Ramji Lal and Others Vs N.I.H. and F.W. and Others
Delhi High Court · (2002) 04 DEL CK 0141
Constitution of India, 1950 — Article 14
High Courts26 Apr 2002Allowed
Shri Abraham Joseph Vs Shri Subodh Kumar Bahl and Others
Delhi High Court · (2002) 63 DRJ 465 : (2002) 3 RAJ 612
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2)Constitution of India, 1950 — Article 227
High Courts26 Apr 2002Allowed
Tara V. Ganju and Another Vs Basant and Co. and Others
Delhi High Court · (2002) 5 AD 839 : (2002) 64 DRJ 792 : (2002) 4 RCR(Civil) 3
High Courts26 Apr 2002Dismissed
Plaza Garments Vs Textile Apparels
Delhi High Court · (2002) 7 AD 288 : (2003) 1 ARBLR 172 : (2002) 97 DLT 957 : (2002) 62 DRJ 773
Arbitration and Conciliation Act, 1996 — Section 21, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts26 Apr 2002
Manohar Singh Sahny and Co. Vs Delhi Development Authority
Delhi High Court · (2002) 5 AD 272 : (2002) 65 DRJ 317
High Courts24 Apr 2002Dismissed
Serene Industries Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction
Delhi High Court · (2002) 100 DLT 602
Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 21Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16(2)
High Courts24 Apr 2002Dismissed
Amit Kapoor Vs State
Delhi High Court · (2002) 4 AD 939 : (2002) 98 DLT 232 : (2002) 63 DRJ 479 : (2002) 3 RCR(Criminal) 682
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 34, 397, 436