High Courts13 Mar 2002
Id-Mohd. Vs State
Delhi High Court · (2002) 4 AD 100 : (2002) CriLJ 4171 : (2002) 97 DLT 776 : (2002) 62 DRJ 338
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 89 of 106
High Courts13 Mar 2002
Shri G.C. Nautiyal and Others Vs State and Others
Delhi High Court · (2002) 3 AD 1040 : (2002) 97 DLT 542 : (2002) 62 DRJ 435 : (2003) 160 ELT 141
High Courts13 Mar 2002Allowed
Shri Bhoop Singh Tyagi Vs State
Delhi High Court · (2002) 4 AD 419 : (2002) CriLJ 2872 : (2002) 97 DLT 374 : (2002) 62 DRJ 870
High Courts13 Mar 2002Dismissed
Delhi Tamil Education Assn. Vs Sri J. Samimalai
Delhi High Court · (2002) 4 AD 330 : (2002) 97 DLT 352 : (2002) 64 DRJ 856
High Courts13 Mar 2002
Kailash Ribbon Factory Ltd. Vs The Commr. of Customs and Central Excise and Another
Delhi High Court · (2002) 4 AD 107 : (2002) 97 DLT 826 : (2002) 62 DRJ 697 : (2002) 81 ECC 678 : (2002) 143 ELT 60 : (2002) 4 RCR(Criminal) 124
High Courts11 Mar 2002Allowed
Lalit Sharma and Others Vs State of NCT of Delhi
Delhi High Court · (2002) 98 DLT 75 : (2002) 2 DMC 125
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts11 Mar 2002Allowed
Shri Satyabir Singh Vs Delhi Transport Corporation and Another
Delhi High Court · (2002) 3 AD 1028 : (2002) 97 DLT 434 : (2002) 62 DRJ 327 : (2003) 1 SLJ 101
High Courts08 Mar 2002Allowed
Dharampal and Others Vs Union of India (UOI)
Delhi High Court · (2002) 98 DLT 295
Land Acquisition Act, 1894 — Section 4, 6
High Courts08 Mar 2002
Motor Industries Company Ltd. Vs Shri Laxmi Dutt Joshi and Others Shri Laxmi Dutt Joshi Vs The Presiding Officer and Others
Delhi High Court · (2002) 03 DEL CK 0157
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 9Industrial Disputes Act, 1947 — Section 2, 25F
High Courts08 Mar 2002Dismissed
A.K.K. Oil Depot Vs Commissioner Food Civil Supply and Another
Delhi High Court · (2002) 4 AD 708 : (2002) 97 DLT 133
High Courts08 Mar 2002Disposed Off
Smithkline Beecham and Others Vs Prakesh Setia and Others
Delhi High Court · (2002) 99 DLT 838
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts08 Mar 2002Allowed
Sh. Davender Prasad Verma and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 362
High Courts08 Mar 2002Dismissed
Alora Trading Co. Ltd. Vs Mr. Sanjay Ghai
Delhi High Court · (2002) 6 AD 139 : (2002) 98 DLT 139 : (2002) 63 DRJ 381
High Courts08 Mar 2002
Sohan Lal Kashyap Vs Delhi State and Another
Delhi High Court · (2002) 5 AD 829 : (2002) CriLJ 3115 : (2002) 97 DLT 517 : (2002) 62 DRJ 560
High Courts08 Mar 2002
D.P. Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 03 DEL CK 0102
Constitution of India, 1950 — Article 309Special Police Establishment (Executive Staff) Recruitment Rules, 1963 — Rule 16, 16(3)
High Courts08 Mar 2002Dismissed
Rakeshwar Verma and Others Vs Indian Council of Agricultural Resch. and Others
Delhi High Court · (2002) 3 AD 1009 : (2002) 98 DLT 1 : (2002) 63 DRJ 389
High Courts08 Mar 2002
Reeta Sahney Vs University of Delhi and Others
Delhi High Court · (2002) 4 AD 432 : (2002) 97 DLT 687
High Courts08 Mar 2002
Mr. Vishan Narain Vs The Oriental Insurance Company Ltd.
Delhi High Court · (2002) ACJ 1833 : AIR 2002 Delhi 336 : (2002) 97 DLT 225 : (2002) 64 DRJ 617 : (2002) 3 RCR(Civil) 349
High Courts08 Mar 2002Dismissed
Ram Kumar Vs I.T.D.C. (Ashoka Hotel Unit)
Delhi High Court · (2002) 97 DLT 184 : (2003) 1 SLJ 145
High Courts08 Mar 2002Allowed
Union of India (UOI) and Others Vs K.P. Singh
Delhi High Court · (2002) 03 DEL CK 0001
Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 33