COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 8 of 106

High Courts22 Nov 2002Dismissed

Dalip Singh Oberoi deceased through his Legal Representatives, Narinder Kaur Oberoi, Mrs. Nisha Sharma, Ms. Rakhi Oberoi and Mr. Mandeep Singh Oberoi Vs State Bank of India, Chief General Manager, State Bank of India, Dy. Managing Director, (Personnel and Systems), State Bank of India and Reviewing Committee (II), State Bank of India

Delhi High Court · (2003) 66 DRJ 306

Constitution of India, 1950 — Article 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49State Bank of India Act, 1955 — Section 21B

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High Courts22 Nov 2002Dismissed

Aarohi Builders Pvt. Ltd. and Others Vs Shri Rajeshwar and Others

Delhi High Court · (2003) 102 DLT 686 : (2003) 67 DRJ 169

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 5Limitation Act, 1963 — Section 5

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High Courts22 Nov 2002

Poonam Singh Vs Union of India (UOI) and Others

Delhi High Court · (2003) 1 ACC 52 : AIR 2003 Delhi 163 : (2002) 101 DLT 429

Central Motor Vehicles Rules, 1989 — Rule 50

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High Courts22 Nov 2002

Seth Madan Lal Modi Vs Commissioner of Income Tax (Central) Commissioner of Income Tax (Central) Vs Seth Madan Lal Modi

Delhi High Court · (2003) 179 CTR 67 : (2002) 101 DLT 408 : (2003) 126 TAXMAN 129

Income Tax Act, 1961 — Section 154, 198, 254(2), 256(1)

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High Courts22 Nov 2002Dismissed

Prime Engineers and Consultants Vs Punjab National Bank

Delhi High Court · (2002) 11 DEL CK 0040

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts22 Nov 2002Dismissed

Balraj Sharma and Mr. Rohtash Mehta Vs Union of India (UOI) and Others

Delhi High Court · (2002) 11 DEL CK 0038

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High Courts22 Nov 2002Dismissed

Delhi Development Authority Vs Polo Singh and Co.

Delhi High Court · (2003) 1 ARBLR 270 : (2002) 101 DLT 401 : (2003) 66 DRJ 132

Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Contract Act, 1872 — Section 73, 74

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High Courts22 Nov 2002

AIDSA Association Vs Union of India (UOI) and Others

Delhi High Court · (2002) 101 DLT 464 : (2003) 66 DRJ 213

Constitution of India, 1950 — Article 19(1)

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High Courts22 Nov 2002Allowed

Yogesh Prasad Soti Vs Ram Narayan @ Balti Baba

Delhi High Court · (2003) 102 DLT 669 : (2003) 67 DRJ 7 : (2003) 134 PLR 29 : (2003) 3 RCR(Civil) 422

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Nov 2002