High Courts24 May 2002Dismissed
Smt. Lalita Malhotra Vs Delhi Development Authority etc.
Delhi High Court · (2002) 99 DLT 744
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,256 of 6,294
High Courts24 May 2002
Anita Bhandari Vs N.D.M.C. and Another
Delhi High Court · (2002) 05 DEL CK 0236
Interest Act, 1978 — Section 2, 3, 5(1), 5(2)Premises (Eviction of Unauthorised Occupants) Amendment Act, 1980 — Section 7(2A)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 18, 7(2A), 7(3)
High Courts24 May 2002Dismissed
Prominent Builders and Investors (P) Ltd. Vs Delhi Development Authority and Others
Delhi High Court · (2002) 100 DLT 430
Constitution of India, 1950 — Article 226
High Courts24 May 2002
Hindustan Construction Corporation Vs Delhi Development Authority and Another
Delhi High Court · (2002) 98 DLT 519
Contract Act, 1872 — Section 70
High Courts23 May 2002Dismissed
Mehar Chand Vs N.D.M.C. and Others
Delhi High Court · (2002) 99 DLT 184 : (2002) 3 LLJ 720 : (2003) 2 SLJ 77
Industrial Disputes Act, 1947 — Section 25F
High Courts23 May 2002Dismissed
Maqsood Ahmed and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 476
Delhi Higher Judicial Services Rules, 1970 — Rule 14, 14C, 18, 28
High Courts23 May 2002
S.K. Sharma Vs Union of India (UOI) and Another
Delhi High Court · (2002) 05 DEL CK 0139
Constitution of India, 1950 — Article 14, 21
High Courts23 May 2002Dismissed
Mr. J.L. Khanna Vs Delhi Vidyut Board and Others
Delhi High Court · (2002) 99 DLT 782 : (2003) 3 SLJ 252
High Courts23 May 2002Allowed
Yog Raj Arora Vs The State and Another
Delhi High Court · (2002) 98 DLT 675 : (2002) 64 DRJ 89
Criminal Procedure Code, 1973 (CrPC) — Section 249, 482Penal Code, 1860 (IPC) — Section 420, 467, 471
High Courts23 May 2002Dismissed
Shri Mohd. Yameen Vs Mohd. Saleem Khan and Another
Delhi High Court · (2002) 98 DLT 476 : (2003) 66 DRJ 268
Delhi Rent Control Act, 1958 — Section 14(1), 25B(8)
High Courts22 May 2002
Mohinder Juneja and Lata Juneja Vs M.T.N.L. and Another
Delhi High Court · (2002) 05 DEL CK 0269
Telegraph Rules, 1951 — Rule 443
High Courts22 May 2002Dismissed
Director of Income Tax Vs Paper Products Ltd.
Delhi High Court · (2002) 176 CTR 316 : (2002) 257 ITR 1 : (2002) 124 TAXMAN 12
Income Tax Act, 1961 — Section 195, 195(2), 9
High Courts22 May 2002
All India Institute of Medical Science Vs Om Prakash and Others, Jai Prakash and Others, Meeta Mahar, Neeraj Gupta and Others, Anil Kumar and Others, Jai Pal Singh and Others, Leena Mahajan and Others, Rajni Bathla and Dr. Arti Gulati Mohd. Nazim and Another, Manju Bagdwal and Others, Dr.(Mrs) Indresh Kumari Ahluwalia, Renu Kar, Ms. Pratibha, Devinder Kaur and Another, Sanjeev Sharma and Pushpa David Vs The Director, AIIMS, New Delhi and Others
Delhi High Court · (2002) 05 DEL CK 0224
High Courts22 May 2002
Md. Shahabuddin Vs Jawaharlal Nehru University and Others
Delhi High Court · (2002) 98 DLT 732
High Courts22 May 2002Dismissed
Francis Wacziarg Vs Rajesh Lajras
Delhi High Court · (2002) 5 AD 118 : (2002) 98 DLT 224 : (2002) 64 DRJ 490 : (2002) 3 RCR(Criminal) 709
Criminal Procedure Code, 1973 (CrPC) — Section 201(1), 202, 202(1), 203, 482Penal Code, 1860 (IPC) — Section 34, 397(2), 499, 500
High Courts22 May 2002
Ankit Leasing and Finance Company Ltd. Vs Mahalakshmi Sugar Mills Co. Ltd. and Another
Delhi High Court · (2002) 98 DLT 470
High Courts21 May 2002Dismissed
Nashib Singh and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0247
High Courts21 May 2002Allowed
Dr.(Mrs.) Kiran Robinson Vs Ajeet Malcolm Robinson and Others
Delhi High Court · AIR 2003 Delhi 44 : (2002) 99 DLT 111 : (2002) 2 DMC 462 : (2002) 63 DRJ 708 : (2003) 1 RCR(Civil) 523
Divorce Act, 1869 — Section 10
High Courts21 May 2002
Mirajuddin Vs Central Board of Direct Taxes and Others
Delhi High Court · (2002) 175 CTR 561 : (2002) 124 TAXMAN 9
High Courts21 May 2002Dismissed
Ajay Kumar Vs State of Delhi
Delhi High Court · (2002) 5 AD 140 : (2002) 98 DLT 315 : (2002) 64 DRJ 84 : (2002) 82 ECC 549
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20Penal Code, 1860 (IPC) — Section 323, 34, 394, 397