High Courts22 Mar 2002Dismissed
Central Radio and Electronics Merchants'' Association (Regd.) and Others Vs M.C.D. and Others
Delhi High Court · (2002) 03 DEL CK 0175
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 83 of 106
High Courts22 Mar 2002
Delhi Stock Exchange and Another Vs K.C. Sharma and Others
Delhi High Court · (2002) 7 AD 432 : (2002) 98 DLT 234
Companies Act, 1956 — Section 195Constitution of India, 1950 — Article 12, 14, 226, 32Contract Act, 1872 — Section 23
High Courts22 Mar 2002
The Commissioner of Income Tax, Delhi-II, New Delhi Vs Banwari Lal and Sons (P) Ltd., Delhi
Delhi High Court · (2002) 03 DEL CK 0170
Income Tax Act, 1961 — Section 139, 143(3), 147, 148, 149Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
High Courts22 Mar 2002Dismissed
Department of Training and Technical Education Vs Sh. R.L. Yadav and Another
Delhi High Court · (2002) 03 DEL CK 0169
Financial Power Rules, 1978 — Rule 14
High Courts22 Mar 2002
Sh. R. Kapur Vs Director of Inspection RSP and PR Income Tax and Another
Delhi High Court · (2002) 7 AD 118
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts22 Mar 2002Allowed
Central Social Welfare Board and Another Vs Pawan Chopra and Another
Delhi High Court · (2002) 03 DEL CK 0163
Constitution of India, 1950 — Article 13, 309, 371D, 77
High Courts22 Mar 2002
Residents Welfare Association of Vasant Kunj and Another Vs D.D.A. and Others Sh. Swaraj Singh Thakur Vs D.D.A. and Others
Delhi High Court · (2002) 03 DEL CK 0162
Constitution of India, 1950 — Article 243WDelhi Municipal Corporation Act, 1957 — Section 350, 351, 352, 353, 354
High Courts22 Mar 2002Dismissed
Navindra Raghav and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 03 DEL CK 0161
Constitution of India, 1950 — Article 14, 142, 16
High Courts22 Mar 2002Dismissed
Sudhir Goel Vs S.P. Sabarwal and Another
Delhi High Court · (2003) 41 SCL 325
Arbitration Act, 1940 — Section 37Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 21
High Courts22 Mar 2002Dismissed
Director of Education and Another Vs Rattan Lal
Delhi High Court · (2002) 03 DEL CK 0155
High Courts22 Mar 2002Dismissed
G.C. Kaushal, IPS Vs Presiding Officer CAT and Others
Delhi High Court · (2002) 03 DEL CK 0154
Administrative Tribunals Act, 1985 — Section 19All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(1)Constitution of India, 1950 — Article 226, 227
High Courts22 Mar 2002Dismissed
Jaiswal Art Press Pvt. Ltd. and Another Vs Government of the National Capital Territory of Delhi and Others
Delhi High Court · (2002) 03 DEL CK 0146
High Courts22 Mar 2002Allowed
Charanjeet Dudeja Vs Government of NCT of Delhi and Others
Delhi High Court · (2002) 100 DLT 30
Constitution of India, 1950 — Article 226
High Courts22 Mar 2002Disposed Off
Shri Charanjeet Dudeja Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 100 DLT 30
Motor Vehicles Act, 1988 — Section 132, 179
High Courts22 Mar 2002Allowed
Roshan Lal Vs Commissioner of Police, Delhi and Others
Delhi High Court · (2002) 03 DEL CK 0138
Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 5Delhi Police Act, 1978 — Section 147(1)Recruitment Rules — Rule 16(2), 7
High Courts22 Mar 2002
Commissioner of Income Tax Vs Banwari Lal and Sons (P.) Ltd.
Delhi High Court · (2002) 257 ITR 518 : (2002) 123 TAXMAN 500
Income Tax Act, 1961 — Section 147, 150, 153, 153(3)
High Courts22 Mar 2002
Commissioner of Income Tax Vs Banwarilal and Sons (P) Ltd.
Delhi High Court · (2002) 175 CTR 124
High Courts22 Mar 2002Dismissed
Madras Rubber Factory Ltd. Vs Union of India (UOI)
Delhi High Court · (2003) 159 ELT 29
Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 226
High Courts22 Mar 2002Dismissed
R.C. Agrawal Vs Union of India (UOI) and Another
Delhi High Court · (2002) 03 DEL CK 0126
Central Civil Services (Pension) Rules, 1972 — Rule 30Central Labour Service Rules, 1987 — Rule 17Recruitment Rules of Labour Officer (Central Pool) Recruitment and Conditions of Service Rules, 1951 — Rule 3, 5, 8(2)
High Courts22 Mar 2002Dismissed
Krishak Bharati Cooperative Ltd. Vs Alutec Inc.
Delhi High Court · (2002) 99 DLT 428 : (2003) 41 SCL 334
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(5)Constitution of India, 1950 — Article 136, 226, 227, 32