High Courts16 Mar 2002
Commissioner of Wealth Tax Vs Maharaja Prithvi Raj
Delhi High Court · (2002) 123 TAXMAN 987
Income Tax Act, 1961 — Section 256(2)Wealth Tax Act, 1957 — Section 27A, 35
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 87 of 106
High Courts16 Mar 2002
Express Towers (P) Ltd. Vs Dy. Commissioner of Income Tax
Delhi High Court · (2002) 123 TAXMAN 706
High Courts16 Mar 2002Allowed
Western India Texturizers Ltd. Vs Union of India (UOI) and Others Indian Electro Chemicals Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2002) 146 ELT 268
Central Excises and Salt Act, 1944 — Section 3, 35
High Courts16 Mar 2002
Ashi (P) Limited Vs Union of India (UOI) (Western Railway) and Others
Delhi High Court · (2002) 03 DEL CK 0117
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 13, 16Limitation Act, 1963 — Article 136, 137, 151, 29(2)
High Courts16 Mar 2002Dismissed
Patras Vs Chairman, Railway Board and Others
Delhi High Court · (2002) 03 DEL CK 0114
Constitution of India, 1950 — Article 139(A)Payment of Wages Act, 1936 — Section 2Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 102, 14, 14(2), 25
High Courts16 Mar 2002Dismissed
Ram Das and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 03 DEL CK 0110
Defense Services Regulation, 1962 — Rule 820
High Courts16 Mar 2002Dismissed
Union of India (UOI) and Others Vs Sukhbir Saran Agarwal and Others
Delhi High Court · (2002) 100 DLT 361 : (2003) 3 SLJ 359
Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(1), 9(2)Constitution of India, 1950 — Article 142, 226, 309Pensions Act, 1871 — Section 11, 12
High Courts16 Mar 2002
Sanjiv Lochan Gupta and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 03 DEL CK 0008
All India Council for Technical Education Act, 1987 — Section 10, 10(1), 10A, 10B, 10CConstitution of India, 1950 — Article 254, 372Indian Medical Council Act, 1956 — Section 20, 33
High Courts16 Mar 2002Dismissed
P.C. Mishra Vs Union of India (UOI)
Delhi High Court · (2002) 03 DEL CK 0005
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10Constitution of India, 1950 — Article 14, 21Prevention of Corruption Act, 1988 — Section 13, 7
High Courts16 Mar 2002
Prabhakar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 03 DEL CK 0002
Administrative Tribunals Act, 1985 — Section 19Legal Services Rules, 1957 — Rule 11, 6
High Courts15 Mar 2002
Lama Transport Co. Vs Union of India (UOI)
Delhi High Court · (2002) 2 ARBLR 218 : (2002) 97 DLT 874 : (2002) 64 DRJ 350
High Courts15 Mar 2002Dismissed
Shri S.N. Dhusia and Another Vs Union of India (UOI)
Delhi High Court · (2002) 03 DEL CK 0171
Constitution of India, 1950 — Article 226
High Courts15 Mar 2002Allowed
Union of India (UOI) Vs Central Distillary and Breweries Ltd. Simbhaoli Sugar Mills, Cooperative Company Ltd. and Sir Shadilal Distillery and Chemical Works Vs Lt. Governor of Delhi
Delhi High Court · (2003) 1 ARBLR 32 : (2002) 98 DLT 275 : (2002) 63 DRJ 516
High Courts15 Mar 2002Dismissed
Munendra Kumar Vs Union of India (UOI)
Delhi High Court · (2002) 64 DRJ 795
High Courts15 Mar 2002Allowed
Ushamil Private Ltd. Vs Gimplex Limited
Delhi High Court · (2002) 4 AD 111 : (2002) 64 DRJ 358
High Courts15 Mar 2002Dismissed
A.R. Electronic Private Ltd. Vs R.K. Graphics Pvt. Ltd.
Delhi High Court · (2002) 5 AD 651 : (2003) 2 CivCC 544 : (2002) 97 DLT 913 : (2002) 3 RCR(Civil) 805
High Courts15 Mar 2002
Punjab National Bank Vs Maya Enterprises and Others
Delhi High Court · (2002) 62 DRJ 729
High Courts15 Mar 2002
Shri H.S. Sur Vs National Federation of Industrial Cooperatives Ltd.
Delhi High Court · (2002) 4 AD 737 : (2002) 97 DLT 790 : (2002) 62 DRJ 392
High Courts15 Mar 2002
Asia Brown Boveri Ltd. and Another and Emco Transformers Ltd. and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 03 DEL CK 0062
Evidence Act, 1872 — Section 115Imports and Exports (Control) Act, 1947 — Section 3
High Courts15 Mar 2002Allowed
Delhi Financial Corporation Vs Shri Harish Chander Gulati
Delhi High Court · (2002) 5 AD 256 : (2004) 120 CompCas 223 : (2002) 97 DLT 577 : (2002) 62 DRJ 705 : (2004) 55 SCL 11