High Courts26 Aug 2002Dismissed
Naib Subedar Dhian Singh Chauhan Vs The Chief of Army Staff and Others
Delhi High Court · (2002) 08 DEL CK 0032
COURT ARCHIVE
Delhi High Court judgments
1,26,383 judgments · page 5,255 of 6,320
High Courts26 Aug 2002Dismissed
Janardhan Prasad Vs Union of India (UOI) and Others
Delhi High Court · (2002) 100 DLT 481 : (2003) 1 SLJ 168
Special Protection Group Act, 1988 — Section 11
High Courts26 Aug 2002Dismissed
Koshika Telecom Ltd. Vs Union of India (UOI)
Delhi High Court · (2003) 42 SCL 145
Arbitration and Conciliation Act, 1996 — Section 37, 9
High Courts26 Aug 2002Dismissed
Narender Kumar Vs Union of India (UOI)
Delhi High Court · (2003) 68 DRJ 410 : (2003) 1 RCR(Criminal) 852
Arms Act, 1959 — Section 25, 27, 3, 3(4)Constitution of India, 1950 — Article 226, 239National Security Act, 1980 — Section 3(2)
High Courts23 Aug 2002
Ajaib Singh Punia now deceased through L.R. Vs Joginder Singh
Delhi High Court · (2002) 08 DEL CK 0266
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6)
High Courts23 Aug 2002
Gango Gas Agency Vs Indian Oil Company
Delhi High Court · (2002) 08 DEL CK 0265
Arbitration and Conciliation Act, 1996 — Section 9
High Courts23 Aug 2002
Duet Technologies (P) Ltd. (now known as Policy Networks Pvt. Ltd.) Vs Mr. Hans R. Arora
Delhi High Court · (2002) 08 DEL CK 0257
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6), Order 9 Rule 7
High Courts23 Aug 2002Allowed
Kamlesh Vs Sh. Kundan Kumar
Delhi High Court · (2002) 100 DLT 649 : (2003) 1 DMC 47
Hindu Marriage Act, 1955 — Section 13(1)
High Courts23 Aug 2002Dismissed
Shri Bihari Lal and Another Vs Shri V.M. Bansal and Others
Delhi High Court · (2002) 101 DLT 115
Contempt of Courts Act, 1971 — Section 17, 20
High Courts23 Aug 2002Dismissed
Balsara Hygiene Products Ltd. and Another Vs State and Others
Delhi High Court · (2002) 64 DRJ 411
Criminal Procedure Code, 1973 (CrPC) — Section 319Drugs and Cosmetics Act, 1940 — Section 23(4), 25(1), 25(4)Insecticides Act, 1968 — Section 19, 20, 22(1), 22(6), 24(3)
High Courts23 Aug 2002
Sugan Chand Gupta Vs N.C.T. of Delhi and Others
Delhi High Court · (2004) 112 DLT 538 : (2005) 1 RCR(Civil) 784
Constitution of India, 1950 — Article 226
High Courts23 Aug 2002
Samachar Coop. G.H. Socy. Ltd. Vs N.K. Sareen and Others
Delhi High Court · (2002) 101 DLT 113
High Courts23 Aug 2002Dismissed
Shri Amrit Sachdev Vs Shri Varendra Singh
Delhi High Court · AIR 2003 Delhi 97 : (2002) 101 DLT 131 : (2002) 64 DRJ 495
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 33(2)
High Courts23 Aug 2002Allowed
Wig Brothers (Builders and Engineers) Ltd. Vs Punjab National Bank and Another
Delhi High Court · (2002) 100 DLT 187 : (2002) 64 DRJ 532
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), Order 23 Rule 1(3), 151
High Courts23 Aug 2002
Surinder Kairam and Tarun Kairam Vs State
Delhi High Court · (2003) CriLJ 1491
High Courts23 Aug 2002Allowed
Ms. Geetika Panwar and Delhi High Court Bar Association and Another Vs Government of N.C.T. of Delhi and Others
Delhi High Court · AIR 2003 Delhi 317 : (2002) 4 RCR(Civil) 769
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 214, 231, 239, 239AA, 239AA(3)Delhi High Court (Amendment) Act, 2001 — Section 2, 3
High Courts23 Aug 2002Allowed
Ravinder Kumar Rishi Vs Sushma Rishi
Delhi High Court · AIR 2003 Delhi 81 : (2003) 2 CivCC 612 : (2003) 67 DRJ 97 : (2003) 2 RCR(Civil) 127
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Court Fees Act, 1870 — Section 7, 8Specific Relief Act, 1963 — Section 6
High Courts23 Aug 2002
Union of India (UOI) Vs Sh. Madan Lal Gautam and Others Govt. of N.C.T. of Delhi and Others Vs Sh. D.K. Arya and Others Delhi School Sharirik Shiksha Sangathan and Sh. M.P. Sharma Vs Govt. of N.C.T. of Delhi and Others Govt. and Govt. Aided Physical Education Teachers Assn.(Regd.) and Others Vs Union of India (UOI) and Others Sh. Prem Kumar Vs Secretary, Ministry of HRD and Others Shri Ram Gopal and Others Vs N.D.M.C. and Others
Delhi High Court · (2002) 08 DEL CK 0022
Constitution of India, 1950 — Article 14
High Courts23 Aug 2002
S.R.F. Finance Ltd. Vs Prakash Industries Ltd. and Another
Delhi High Court · (2002) 08 DEL CK 0006
Arbitration and Conciliation Act, 1996 — Section 17, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts21 Aug 2002
NEPC India Ltd. Vs Indian Airlines Limited
Delhi High Court · (2002) 100 DLT 14 : (2003) 44 SCL 212
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Companies Act, 1956 — Section 433, 434