High Courts20 Feb 2003Dismissed
R.L. Toshniwal Vs Indo Rama Synthetics (India) Ltd.
Delhi High Court · (2003) 3 AD 65 : (2003) 68 DRJ 474
COURT ARCHIVE
Delhi High Court judgments, 2003
1,390 judgments · page 61 of 70
High Courts19 Feb 2003Allowed
Jaipal Singh Vs Municipal Corporation of Delhi
Delhi High Court · (2003) 8 AD 182 : (2003) 106 DLT 466 : (2003) 70 DRJ 305 : (2004) 1 SLJ 189
Constitution of India, 1950 — Article 226Fundamental Rules — Rule 53, 54Penal Code, 1860 (IPC) — Section 304
High Courts19 Feb 2003Allowed
Satish Kumar Nayar Vs D.D.A.
Delhi High Court · (2004) 109 DLT 946 : (2004) 74 DRJ 643
Constitution of India, 1950 — Article 226
High Courts19 Feb 2003
Manju Chaurasia Vs D.D.A.
Delhi High Court · (2003) 4 AD 66 : (2003) 107 DLT 23
Constitution of India, 1950 — Article 226
High Courts19 Feb 2003
Smt. Kamla Devi and Others Vs Shri V.K. Sharma and Others
Delhi High Court · (2003) 2 AD 219 : (2003) 1 ARBLR 681 : (2003) 103 DLT 158 : (2003) 67 DRJ 585
High Courts19 Feb 2003
State Vs Sant Kumar
Delhi High Court · (2003) 2 AD 341 : (2003) 2 Crimes 62 : (2003) 103 DLT 334 : (2003) 67 DRJ 340 : (2003) 87 ECC 45 : (2003) 1 JCC 358 : (2003) 2 RCR(Criminal) 186
High Courts18 Feb 2003Allowed
Sqn. Ldr. R. Bhusal Vs Union of India (UOI)
Delhi High Court · (2004) 110 DLT 248 : (2004) 3 SLJ 26
Constitution of India, 1950 — Article 14, 21, 226
High Courts18 Feb 2003
Satish Kumar Kapoor Vs Delhi Development Authority and Another
Delhi High Court · (2003) 107 DLT 41
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 9
High Courts18 Feb 2003
Subedar (Clk) Gopinath Rout, through its Secretary Vs Union of India (UOI)
Delhi High Court · (2003) 02 DEL CK 0054
High Courts18 Feb 2003Dismissed
Monika Kaushik Vs Government of N.C.T. of Delhi and Others
Delhi High Court · (2003) 3 AD 760 : (2003) 103 DLT 693
High Courts18 Feb 2003
Bihari Lal Jalan, Wg. Cdr. Madan Lal Jaggi (Retd.) and Others and R.P. Sharma Vs DDA and Others B.L. Jalan Vs DDA Vasant Enclave Resident Welfare Association Vs Union of India (UOI) and Another
Delhi High Court · (2003) 3 AD 93 : (2003) 104 DLT 53 : (2003) 68 DRJ 593
High Courts17 Feb 2003Allowed
Muni Ram Vs D.D.A.
Delhi High Court · (2003) 4 AD 56 : (2003) 107 DLT 5
Constitution of India, 1950 — Article 226
High Courts17 Feb 2003
Union of India (UOI) Vs Shree Shankar Vijay Timber Industries
Delhi High Court · (2003) 3 ARBLR 206 : (2003) 67 DRJ 454 : (2003) 2 RAJ 420
High Courts14 Feb 2003Allowed
AIG (Mauritius) LLC Vs Tata Televentures (Holdings) Ltd. and Another
Delhi High Court · (2003) 2 AD 672 : (2003) 103 DLT 250
High Courts14 Feb 2003Partly Allowed
Sq. Ldr. Kashi Nath Singh Vs Union of India (UOI) and Others
Delhi High Court · (2003) 2 AD 364 : (2003) 103 DLT 349 : (2003) 67 DRJ 578
High Courts14 Feb 2003Dismissed
Keld Ellentoft India (P) Ltd. Vs KE Burgmann and Others
Delhi High Court · (2003) 26 PTC 541
High Courts14 Feb 2003Dismissed
Hari Nandan Prasad Vs Presiding Officer and Another
Delhi High Court · (2003) 3 AD 729
High Courts13 Feb 2003
Commissioner of Income Tax Vs Dr. Devinder Kumar Modi
Delhi High Court · (2003) 130 TAXMAN 583
High Courts13 Feb 2003Dismissed
Ashina Exports Pvt. Ltd. Vs Boutique International and Others
Delhi High Court · (2003) 1 ILR Delhi 133
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4), Order 7 Rule 11, 11
High Courts13 Feb 2003
Essen Synthetics (P) Ltd. Vs Union of India
Delhi High Court · (2003) 1 ILR Delhi 124
Arbitration Act, 1940 — Section 14, 17, 30, 33, 34