High Courts02 Sept 2002Dismissed
Prateesh @ Ravi Vs State of N.C.T. of Delhi
Delhi High Court · (2001) 101 DLT 10
COURT ARCHIVE
Delhi High Court judgments
1,26,383 judgments · page 5,252 of 6,320
High Courts02 Sept 2002Dismissed
Nagender Singh Vs State of N.C.T. of Delhi
Delhi High Court · (2003) CriLJ 1023 : (2002) 101 DLT 134 : (2003) 67 DRJ 195
Copyright Act, 1957 — Section 63, 65, 68ACriminal Procedure Code, 1973 (CrPC) — Section 251, 397(1), 397(2), 397(3), 482
High Courts02 Sept 2002Dismissed
Partap Singh Yadav Vs The State
Delhi High Court · (2002) 100 DLT 595
Arms Act, 1959 — Section 18Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 380, 411
High Courts02 Sept 2002Disposed Off
Darshan Lal Dhooper Vs Smt. Motia Rani and Others
Delhi High Court · (2002) 99 DLT 792
Trade and Merchandise Marks Act, 1958 — Section 44
High Courts02 Sept 2002Dismissed
Ranbir Yadav, Superintendent Engineer (E and M) Vs Government of NCT of Delhi, Delhi Jal Board, Director (Administration and Personnel), Delhi Jal Board, Union Public Service Commission, Gopi Chand Nandwani, Ad-hoc Chief Engineer (Civil) , Delhi Jal Board, L.N. Kapoor, Ad-hoc Chief Engineer (Civil), Delhi Jal Board, V.B. Jain, Ad-hoc Chief Engineer (Civil), Delhi Jal Board, S.C. Gupta, Ad-hoc Chief Engineer (Civil), Delhi Jal Board and Subhash Chander, Ad-hoc Chief Engineer (Civil), Delhi Jal Board
Delhi High Court · (2002) 09 DEL CK 0163
Constitution of India, 1950 — Article 226Delhi Jal Board, Recruitment and Promotion Regulations, 2002 — Regulation 7Delhi Water Board Act, 1998 — Section 2, 3(1), 3(2), 51, 51(1)
High Courts02 Sept 2002Dismissed
S.L. Builders Vs Union of India (UOI)
Delhi High Court · (2002) 09 DEL CK 0152
Arbitration Act, 1940 — Section 14, 15, 17Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 5
High Courts02 Sept 2002
Biologic and Psychotropic India Pvt. Ltd. Vs Triton Health Care Pvt. Ltd.
Delhi High Court · (2003) 26 PTC 180
High Courts02 Sept 2002
R.M.L. Hospital Vs Wellingdon Hospital Workers'' Union
Delhi High Court · (2002) 95 FLR 406 : (2002) 3 LLJ 911
High Courts02 Sept 2002
Ashoka Industries Vs Tobu Enterprises Ltd.
Delhi High Court · (2003) 65 DRJ 281
Companies Act, 1956 — Section 433, 434Sales of Goods Act, 1930 — Section 32, 41, 42
High Courts01 Sept 2002
Smt. Krishna Vs Union of India (UOI) and Another
Delhi High Court · (2002) 09 DEL CK 0265
High Courts01 Sept 2002
Dr. A.M. Mathur Vs Union of India (UOI) and Others
Delhi High Court · (2002) 09 DEL CK 0059
Constitution of India, 1950 — Article 226
High Courts01 Sept 2002Dismissed
M.L. Kamra Vs Lt. Governor and Others
Delhi High Court · (2002) 09 DEL CK 0041
Central Services (Medical Attendance) Rules, 1944 — Rule 1Constitution of India, 1950 — Article 21, 226
High Courts29 Aug 2002
Shri Salekh Chand Jain Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 803 : (2003) 96 FLR 190 : (2002) 3 LLJ 964
Constitution of India, 1950 — Article 226
High Courts29 Aug 2002Allowed
Union of India (UOI) and Another Vs Smt. Sushma Katyal and Others
Delhi High Court · (2002) 08 DEL CK 0268
Central Secretariat Service Rules, 1962 — Rule 13(6), 13(7), 2, 22, 22(I)
High Courts29 Aug 2002Dismissed
Union of India (UOI) and Others Vs Shri Kulwant Rai Gupta and Another
Delhi High Court · (2002) 08 DEL CK 0249
Constitution of India, 1950 — Article 14
High Courts29 Aug 2002Dismissed
Union of India (UOI) and Others Vs Dr. Jasveer Singh and Others
Delhi High Court · (2002) 08 DEL CK 0248
Central Health Services Rules, 1996 — Rule 4
High Courts29 Aug 2002Allowed
R. Shanti Lal and Co. and Another Vs Union of India (UOI) and Another
Delhi High Court · (2002) 100 DLT 242 : (2003) 85 ECC 300 : (2003) 152 ELT 282
Customs Tariff Act, 1975 — Section 14, 15, 15(1), 46, 57
High Courts29 Aug 2002
The Installment Supply Ltd. Vs Bellary Steels and Alloys Ltd.
Delhi High Court · (2002) 08 DEL CK 0223
Arbitration and Conciliation Act, 1996 — Section 9
High Courts29 Aug 2002Allowed
R.P. Panwar Vs Union of India (UOI) and Another
Delhi High Court · (2002) 08 DEL CK 0220
Constitution of India, 1950 — Article 14, 16
High Courts29 Aug 2002
ITO Vs Vinod Kumar Soni
Delhi High Court · (2002) 258 ITR 717 : (2002) 124 TAXMAN 603