Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 251, 256, 340, 345Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 251

Read judgment

High Courts20 May 2002Dismissed

M.L. Gupta Vs Kripal Singh and Another

Delhi High Court · (2003) 66 DRJ 773

Delhi Rent Control Act, 1958 — Section 14(1), 25B

Read judgment

High Courts20 May 2002Partly Allowed

All India Radio Vs Unibros and Another

Delhi High Court · (2002) 05 DEL CK 0235

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 28, 34, 34(2), 75, 81Contract Act, 1872 — Section 73

Read judgment

High Courts20 May 2002

CMC IVth Class Workers Union (Regd.) Vs Union of India (UOI) and Another

Delhi High Court · (2002) 05 DEL CK 0159

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)

Read judgment

High Courts20 May 2002Dismissed

Dr. L.R. Nath and Others Vs Delhi University and Another

Delhi High Court · AIR 2002 Delhi 393

Read judgment

High Courts20 May 2002

Shri Roshan Lal Vs Shri Ram Nath Garg

Delhi High Court · (2002) 05 DEL CK 0100

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 26 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 340

Read judgment

High Courts20 May 2002Allowed

K.K. Modi and Another Vs K.N. Modi and Others

Delhi High Court · (2003) 115 CompCas 671 : (2002) 64 DRJ 538 : (2003) 45 SCL 509

Read judgment

High Courts20 May 2002Dismissed

K.M. Maniappa (Deceased) through his LRs Vs Desh Raj Mehta (Deceased) through his LR

Delhi High Court · (2002) 05 DEL CK 0052

Read judgment

High Courts20 May 2002Allowed

M.K. Modi Vs K.K. Modi and Others

Delhi High Court · (2002) 05 DEL CK 0050

Read judgment

High Courts20 May 2002Allowed

Chandan Capital Services (P) Ltd. Vs Mid East India Ltd. and Another

Delhi High Court · (2002) 98 DLT 643 : (2002) 64 DRJ 430 : (2003) 1 RCR(Civil) 229

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 37Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 22, 22(1)

Read judgment

High Courts20 May 2002

Daewoo Motors India Limited Vs Prof. Dr. Brijendra Prasad and Others

Delhi High Court · AIR 2003 Delhi 2

Industrial Disputes Act, 1947 — Section 25N, 9

Read judgment

High Courts18 May 2002

Commissioner of Income Tax Vs Basti Sugar Mills Co. Ltd.

Delhi High Court · (2002) 176 CTR 294 : (2002) 101 DLT 89 : (2002) 257 ITR 88

Income Tax Act, 1961 — Section 32

Read judgment

High Courts18 May 2002Dismissed

Smt. Munni Shukla Vs Union of India (UOI) and Another

Delhi High Court · (2002) 05 DEL CK 0266

Read judgment

High Courts18 May 2002Allowed

Union of India (UOI) Vs Lekh Raj and Others

Delhi High Court · (2003) 2 LLJ 948

Constitution of India, 1950 — Article 12, 14, 142, 16, 309

Read judgment