High Courts10 Jan 2003
Panna Lal Girdhari Lal Vs Uma Devi and Others
Delhi High Court · (2003) 1 ILR Delhi 10
COURT ARCHIVE
Delhi High Court judgments, 2003
1,390 judgments · page 69 of 70
High Courts08 Jan 2003
Rajesh Kumar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2003) 2 LLJ 102
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts08 Jan 2003
Housing Urban Dev. Corpn. Vs Joginder Kumar and Others
Delhi High Court · (2003) 97 FLR 782
High Courts08 Jan 2003
Federation of Co-operative Group Housing Society Ltd. and Another Vs Union of India (UOI)
Delhi High Court · (2003) 67 DRJ 497
High Courts08 Jan 2003
Indian Council of Agricultural Research and Another Vs Bhoop Ram and Others
Delhi High Court · (2003) 01 DEL CK 0006
High Courts07 Jan 2003Dismissed
K.P. Singh Vs Union of India (UOI) and Others
Delhi High Court · (2003) 4 AD 535 : (2003) 70 DRJ 582
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 16, 17, 18Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts07 Jan 2003Allowed
K.T.S. Tulsi Vs Municipal Corporation of Delhi
Delhi High Court · (2003) 4 AD 666 : (2003) 104 DLT 757 : (2003) 68 DRJ 488 : (2003) 1 ILR Delhi 5
High Courts07 Jan 2003
Mount Shivalik Breweries Ltd. Vs Union of India (UOI)
Delhi High Court · (2003) 2 AD 228 : (2003) 103 DLT 78 : (2004) 72 DRJ 789 : (2003) 157 ELT 9
High Courts07 Jan 2003
Gurunanak Enterprises and Bhagya Rekha Enterprises Vs The Commissioner of Income Tax and Another
Delhi High Court · (2003) 2 AD 193 : (2003) 180 CTR 203 : (2003) 103 DLT 185 : (2003) 259 ITR 637 : (2003) 130 TAXMAN 23
High Courts07 Jan 2003
Commissioner of Income Tax Vs Hotz Hotel Ltd.
Delhi High Court · (2003) 181 CTR 257 : (2003) 260 ITR 132 : (2003) 128 TAXMAN 160
High Courts07 Jan 2003
Saraswati Dynamics Pvt. Ltd. Vs Union of India (UOI)
Delhi High Court · AIR 2003 Delhi 146
High Courts06 Jan 2003Dismissed
J.S. Bhatia Vs Union of India (UOI) and Others
Delhi High Court · (2003) 4 AD 403 : (2003) 104 DLT 489 : (2003) 70 DRJ 568 : (2003) 3 SLJ 473
High Courts06 Jan 2003Allowed
Pushpam International (P) Ltd. Vs All Indian General Mazdoor
Delhi High Court · (2003) 104 DLT 425 : (2003) 67 DRJ 686 : (2003) 2 LLJ 797 : (2003) 3 SLJ 460
High Courts06 Jan 2003
Dina Nath Malhotra and Others Vs Union of India (UOI) and Others
Delhi High Court · AIR 2003 Delhi 92 : (2003) 67 DRJ 543
High Courts06 Jan 2003Dismissed
Heera Lal Vs State
Delhi High Court · (2003) CriLJ 3819 : (2003) 104 DLT 224 : (2003) 68 DRJ 122
High Courts04 Jan 2003Allowed
V.B. Julka Vs The Delhi Transport Corporation and Shri Raghu Raj Singh
Delhi High Court · (2003) 106 DLT 600 : (2003) 71 DRJ 23 : (2004) 2 SLJ 268
High Courts03 Jan 2003Dismissed
B.R. Electricals Vs The Chairman and Others
Delhi High Court · (2003) 1 AD 536 : (2003) 1 ARBLR 375 : (2003) 102 DLT 493 : (2003) 66 DRJ 426 : (2003) 1 RAJ 374
High Courts03 Jan 2003Dismissed
Anu Enterprise Vs State Bank of Mysore and Another
Delhi High Court · (2003) 1 AD 506 : (2003) 102 DLT 579 : (2003) 66 DRJ 434
Companies (Court) Rules, 1959 — Rule 103Companies Act, 1956 — Section 446, 457, 457(1)
High Courts03 Jan 2003
Union of India and Others Vs M/s. Deepak Electric Trading Co.
Delhi High Court · (2003) 1 ILR Delhi 1
Arbitration Act, 1940 — Section 14, 17Civil Procedure Code, 1908 (CPC) — Section 79
High Courts03 Jan 2003
Mrs. Poonam Rai Vs Union of India (UOI), Mahanagar Telephone Nigam Ltd. and Mr. R.M. Tiwari, Deputy General Manager (Admn.)
Delhi High Court · (2003) 7 AD 227 : (2003) 108 DLT 262 : (2003) 70 DRJ 784 : (2004) 3 SLJ 424
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 23