High Courts19 Apr 2002
Gas Authority of India Ltd. Vs Bhagheertha Engg. Ltd.
Delhi High Court · (2002) 4 AD 697 : (2002) 3 RAJ 139
Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 16(6), 28Contract Act, 1872 — Section 55, 73
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 77 of 106
High Courts19 Apr 2002
Dr. Anurag Jain and Others Vs The Director, All India Institute of Medical Sciences and Others
Delhi High Court · (2002) 6 AD 204 : AIR 2002 Delhi 378 : (2002) 98 DLT 406 : (2002) 62 DRJ 816
High Courts19 Apr 2002
Commissioner of Income Tax, Delhi-II Vs Kelvinator of India Ltd. (Now known as Whirpool of India Ltd.)
Delhi High Court · (2002) 99 DLT 221 : (2002) 64 DRJ 109 : (2002) 123 TAXMAN 433
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 119, 119(2), 139, 140, 142(1)
High Courts19 Apr 2002Allowed
Unimode Overseas Limited Vs J and K Cargo Movers Pvt. Ltd. and Others
Delhi High Court · (2002) 5 AD 806 : (2002) 97 DLT 946 : (2002) 3 RCR(Civil) 816
High Courts19 Apr 2002Dismissed
Shri Ganga Prasad Deceased through LRs Vs Smt. Shanti Devi
Delhi High Court · (2002) 5 AD 588 : (2002) 98 DLT 186
High Courts18 Apr 2002
Vijay Textiles Vs The Commissioner of Income Tax, New Delhi
Delhi High Court · (2002) 99 DLT 121
Income Tax Act, 1961 — Section 256(1), 68
High Courts18 Apr 2002Disposed Off
Vijay Textiles Vs Commissioner of Income Tax
Delhi High Court · (2002) 122 TAXMAN 726
High Courts18 Apr 2002Dismissed
Union of India (UOI) Vs Sewak Ram
Delhi High Court · (2002) 04 DEL CK 0135
High Courts18 Apr 2002
S.K. Sharma and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 620
Constitution of India, 1950 — Article 309, 53, 73, 77
High Courts18 Apr 2002Dismissed
Shyam Lal Vs Union of India (UOI) and Another
Delhi High Court · (2002) 7 AD 274 : (2002) 99 DLT 631(2) : (2002) 64 DRJ 479(2)
Arbitration Act, 1940 — Section 14(2)Constitution of India, 1950 — Article 311(2)
High Courts18 Apr 2002Allowed
A.K. Sharma Vs Director General of Civil Aviation and Union of India (UOI)
Delhi High Court · (2002) 8 AD 12 : AIR 2002 Delhi 357 : (2002) 98 DLT 738 : (2002) 64 DRJ 204
High Courts18 Apr 2002
HMP Engineers Ltd. and Others Vs Rallis India Ltd. and Another
Delhi High Court · (2002) 04 DEL CK 0098
Arbitration and Conciliation Act, 1996 — Section 2, 30, 34, 42, 8
High Courts18 Apr 2002Allowed
Dr. Raman Arora Vs University of Delhi and Another Deepti Lal Vs University of Delhi and Others
Delhi High Court · (2002) 98 DLT 326 : (2002) 64 DRJ 214
High Courts18 Apr 2002Dismissed
Mr. Nitin Pant and Others Vs University of Delhi and Others
Delhi High Court · (2002) 63 DRJ 31
High Courts18 Apr 2002Dismissed
Orissa Oil Industries Limited Vs Tribal Cooperative Marketing Development Federation of India Limited (Trifed) and Others Utkal Oils Limited Vs Tribal Cooperative Marketing Development Federation of India Limited (Trifed) and Others
Delhi High Court · (2002) 7 AD 198 : (2002) 98 DLT 659 : (2002) 65 DRJ 682
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 16(2), 16(3)Constitution of India, 1950 — Article 14Succession Act, 1925 — Section 29(2)
High Courts18 Apr 2002Dismissed
Union of India (UOI) and Others Vs F.C. Jain and Another
Delhi High Court · (2002) 04 DEL CK 0002
High Courts17 Apr 2002
ModiLuft Ltd.
Delhi High Court · (2002) 04 DEL CK 0178
Companies Act, 1956 — Section 391(1), 391(6)
High Courts17 Apr 2002Dismissed
Maj. P. Gopalakrishan Vs Union of India (UOI) and Others
Delhi High Court · (2002) 04 DEL CK 0136
High Courts17 Apr 2002Allowed
State (Govt. of Delhi) Vs Mr. Rajbir Singh and Others
Delhi High Court · (2002) 4 AD 963 : (2002) CriLJ 3882 : (2002) 97 DLT 950
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 174, 302
High Courts17 Apr 2002Allowed
Sh. Ram Sawroop Vs J.B. and Company
Delhi High Court · (2002) 7 AD 139 : (2002) 97 DLT 849 : (2002) 63 DRJ 658