High Courts23 Apr 2002Allowed
Smt. Saroj Devi and Others Vs Rameshwar and Others
Delhi High Court · (2004) ACJ 222 : (2002) 6 AD 615 : (2002) 98 DLT 407 : (2002) 63 DRJ 397
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 76 of 106
High Courts23 Apr 2002Dismissed
Shri Brij Mohan Behl Vs Union of India (UOI) and Others
Delhi High Court · (2002) 5 AD 125 : (2002) 98 DLT 48 : (2002) 63 DRJ 417
High Courts23 Apr 2002Dismissed
Sanjeev Gupta (In JC) Through his wife Mrs. Neeru Gupta Vs Union of India (UOI)
Delhi High Court · (2002) 4 AD 781 : (2000) CriLJ 3461 : (2002) 97 DLT 1011
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 87, 88Customs Act, 1962 — Section 108
High Courts22 Apr 2002Dismissed
Ms. Suresh Khullar Vs Mr. Vijay Khullar
Delhi High Court · AIR 2002 Delhi 373 : (2002) 98 DLT 41 : (2002) 2 DMC 131 : (2002) 62 DRJ 758 : (2002) 4 RCR(Civil) 676
High Courts22 Apr 2002Dismissed
Consulting Engineers Services (I) Ltd. Vs Shri Kaikhosrou K. Framji
Delhi High Court · (2002) 04 DEL CK 0168
Companies Act, 1956 — Section 10F, 235, 397, 398, 634A
High Courts22 Apr 2002Allowed
Svam Soft Ware Ltd. Vs Point to Point Couriers
Delhi High Court · (2002) 6 AD 312 : (2002) 98 DLT 68 : (2002) 64 DRJ 805
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5), 151
High Courts22 Apr 2002Allowed
Mithan Lal Vs State
Delhi High Court · (2002) 5 AD 55 : (2002) CriLJ 3422 : (2002) 97 DLT 1004 : (2002) 63 DRJ 529 : (2002) 4 RCR(Criminal) 430
Criminal Procedure Code, 1973 (CrPC) — Section 161, 345, 346, 349, 351Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 3, 9Evidence Act, 1872 — Section 65
High Courts22 Apr 2002Allowed
Lokesh Tokas and Another Vs State
Delhi High Court · (2002) 4 AD 941 : (2002) 98 DLT 178 : (2002) 62 DRJ 780 : (2002) 3 RCR(Criminal) 175
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1), 468(2), 469(1), 470(4)Penal Code, 1860 (IPC) — Section 323, 34, 341, 498A
High Courts22 Apr 2002
Devi Dutt Malhotra and Another Vs State of Delhi
Delhi High Court · (2002) 4 AD 970 : (2002) 98 DLT 206 : (2002) 2 DMC 157 : (2002) 63 DRJ 21
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 304B, 406, 498A
High Courts22 Apr 2002Dismissed
Raman Kapoor Vs Government of NCT Delhi and Another
Delhi High Court · (2002) 5 AD 217 : (2002) 98 DLT 135 : (2002) 63 DRJ 678 : (2002) 3 RCR(Civil) 809
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 63, 63(1), 64, 65, 70
High Courts22 Apr 2002
Rajiv Goel and Another Vs Krishna Kumari Goel and Others
Delhi High Court · (2002) 8 AD 346 : (2002) 98 DLT 91
High Courts19 Apr 2002
Rama Hing Suppliers Vs Union of India
Delhi High Court · (2002) 123 TAXMAN 800
High Courts19 Apr 2002Dismissed
Kailash Nath and Associates Vs New Delhi Municipal Committee
Delhi High Court · (2002) 3 ARBLR 631 : (2002) 99 DLT 361
Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 55, 62, 63, 73, 74
High Courts19 Apr 2002
Commissioner of Income Tax Vs Kalvinator of India Ltd.
Delhi High Court · (2002) 174 CTR 617 : (2002) 256 ITR 1
High Courts19 Apr 2002
Rama Hing Suppliers Vs Union of India (UOI)
Delhi High Court · (2003) 259 ITR 306 : (2002) 123 TAXMAN 800
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts19 Apr 2002
In Re: Inchcape India (P.) Ltd.
Delhi High Court · (2003) 66 DRJ 723
Companies Act, 1956 — Section 518
High Courts19 Apr 2002Dismissed
Shri Rajinder Singh Vs Shri Bhagwat Prasad and Others
Delhi High Court · (2002) 04 DEL CK 0112
High Courts19 Apr 2002
S.S. Builders Vs D.D.A.
Delhi High Court · (2002) 2 ARBLR 553 : (2002) 98 DLT 196 : (2002) 65 DRJ 494
Arbitration Act, 1940 — Section 30, 33
High Courts19 Apr 2002
Rajesh Arora Vs Mukesh Jain and Others
Delhi High Court · (2002) 4 AD 417 : (2002) 98 DLT 29 : (2002) 63 DRJ 392