High Courts24 Feb 2003Allowed
Shri Rajender Jain and Jaina Properties and Finance Ltd. Vs Delhi Development Authority
Delhi High Court · (2003) 3 AD 716 : (2003) 3 BC 79 : (2003) 105 DLT 284 : (2003) 71 DRJ 698
COURT ARCHIVE
Delhi High Court judgments
1,27,000 judgments · page 5,240 of 6,350
High Courts24 Feb 2003Allowed
Satwinder Singh Vs Union of India (UOI) and State
Delhi High Court · (2003) 105 DLT 177 : (2003) 69 DRJ 358 : (2003) 90 ECC 100 : (2003) 2 JCC 1249
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 102, 108, 132, 135(1)
High Courts21 Feb 2003Dismissed
Kusum Lata Vs Union of India (UOI) and Others
Delhi High Court · (2003) 4 AD 64 : (2003) 107 DLT 3
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 22A
High Courts21 Feb 2003
Shri K.K. Modi and Another Vs Shri M.K. Modi and Others
Delhi High Court · (2003) 106 DLT 307 : (2003) 68 DRJ 5
High Courts21 Feb 2003
S.S. Aggarwal and Others Vs Union of India and Others
Delhi High Court · (2003) 1 ILR Delhi 148
Delhi Municipal Corporation Act, 1957 — Section 507(A)Land Acquisition Act, 1894 — Section 11A, 17(1), 18, 23, 23(1)Registration Act, 1908 — Section 57(5)
High Courts21 Feb 2003Dismissed
AGA Medical Corporation Vs Mr. Faisal Kapadi and Another
Delhi High Court · (2003) 2 AD 351 : (2003) 103 DLT 321 : (2003) 26 PTC 349 : (2003) 2 RAJ 86
High Courts21 Feb 2003Allowed
Indian Associates Vs Shivendra Bahadur Singh and Others
Delhi High Court · (2003) 4 AD 437 : AIR 2003 Delhi 292 : (2003) 104 DLT 820
High Courts20 Feb 2003Allowed
Municipal Corporation of Delhi Vs Sh. Raghunath Rath and Others
Delhi High Court · (2003) 4 AD 398 : (2003) 104 DLT 581 : (2003) 70 DRJ 351
High Courts20 Feb 2003
Shakti Sikand Vs Commissioner of Income Tax
Delhi High Court · (2004) 136 TAXMAN 276
High Courts20 Feb 2003
Orissa Cement Ltd. Vs Income Tax Officer and Another
Delhi High Court · (2004) 186 CTR 93 : (2003) 263 ITR 652
Income Tax Act, 1961 — Section 148, 263, 35(1), 35(3)
High Courts20 Feb 2003Dismissed
Satya Paul Nakra and Others Vs Union of India (UOI) and Others
Delhi High Court · (2003) 02 DEL CK 0045
High Courts20 Feb 2003
Sh. Jaswant Rai Parikh Vs Dena Bank and Others
Delhi High Court · (2003) 4 AD 401 : (2003) 104 DLT 578 : (2003) 68 DRJ 100
High Courts20 Feb 2003
Kamlesh Thukral Vs Central Government and Others
Delhi High Court · (2003) 68 DRJ 120 : (2003) 26 PTC 423 : (2003) 2 RAJ 371
High Courts20 Feb 2003
Anant Raj Industries Ltd. Vs Balmer Lawrie and Co. Ltd.
Delhi High Court · (2003) 2 AD 213 : AIR 2003 Delhi 367 : (2003) 103 DLT 169 : (2003) 67 DRJ 566
High Courts20 Feb 2003Dismissed
R.L. Toshniwal Vs Indo Rama Synthetics (India) Ltd.
Delhi High Court · (2003) 3 AD 65 : (2003) 68 DRJ 474
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