High Courts18 May 2002Dismissed
Manoj Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0258
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,258 of 6,294
High Courts18 May 2002Dismissed
P.D. Jharwal (deceased) through Smt. Shingari Devi and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 640
Constitution of India, 1950 — Article 226Fundamental and Supplementary Rules, 1922 — Rule 56
High Courts18 May 2002Dismissed
Backbone Tarmat-NG JV Vs National Highways Authority of India and Another
Delhi High Court · (2002) 99 DLT 862
Companies Act, 1956 — Article 226, 1
High Courts18 May 2002Allowed
P. Gopalakrishnan Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0212
Constitution of India, 1950 — Article 14
High Courts18 May 2002
Commissioner of Income Tax Vs Basti Sugar Mills Co. Ltd
Delhi High Court · (2002) 123 TAXMAN 693
High Courts18 May 2002Allowed
V.K. Sodhi and Others Vs Lt. Governor and Others
Delhi High Court · (2002) 05 DEL CK 0171
Constitution of India, 1950 — Article 12, 14, 16, 226State Council of Educational Research and Training Rules and Regulation — Regulation 67
High Courts18 May 2002Allowed
Dr. K.C. Garg and Others Vs Union of India (UOI) and Others Retiered Railway Medical Officers Association Vs Union of India (UOI) and Others Dr. Sukumar Chatterjee Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0168
Central Civil Services (Pension) Rules, 1972 — Rule 33, 49Fundamental Rules — Rule 9(21)
High Courts18 May 2002Allowed
Ranjit Singh, Ex. Sepoy Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0126
Army Act, 1950 — Section 109, 113, 125, 126, 127Army Rules, 1954 — Rule 102, 18, 39, 39(2), 40Constitution of India, 1950 — Article 20, 21, 33, 39A
High Courts18 May 2002Dismissed
Major S.R. Kulkarni (ex.) Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0110
Army Rules, 1954 — Rule 146Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 21, 226, 38, 39
High Courts18 May 2002Dismissed
Sgt Sarkar J.C. Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0106
Constitution of India, 1950 — Article 226
High Courts18 May 2002Allowed
Union of India (UOI) and Another Vs Rajender Singh and Others
Delhi High Court · (2002) 05 DEL CK 0093
High Courts18 May 2002Dismissed
Mandeep Singh Bhatia Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0077
Evidence Act, 1872 — Section 106
High Courts18 May 2002
Indian Printing Press Works Vs Union Territory of Delhi and Others
Delhi High Court · (2002) 99 DLT 217 : (2002) 64 DRJ 289 : (2002) 95 FLR 301 : (2002) 3 LLJ 560 : (2003) 2 SLJ 93
Industrial Disputes Act, 1947 — Section 17B, 2
High Courts18 May 2002
The Commissioner of Income Tax, Delhi (Central-III), New Delhi Vs Basti Sugar Mills Co. Ltd.
Delhi High Court · (2002) 05 DEL CK 0023
Income Tax Act, 1961 — Section 256(1), 40
High Courts17 May 2002Dismissed
Modipon Limited and Another Vs Union of India (UOI) and Others
Delhi High Court · (2003) 85 ECC 790 : (2002) 146 ELT 45
Customs Act, 1962 — Section 25(1)
High Courts17 May 2002
Pritam Singh @ Pappu Vs State (Govt. of N.C.T. of Delhi)
Delhi High Court · (2003) 69 DRJ 638
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 302
High Courts17 May 2002Dismissed
Modern Food Industries (India) Limited Vs I.K. Malik and Others
Delhi High Court · (2002) 8 AD 88 : (2002) 98 DLT 593 : (2002) 63 DRJ 451 : (2003) 1 RCR(Civil) 118 : (2002) 2 RCR(Rent) 689
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 12, Order 23 Rule 3Registration Act, 1908 — Section 2(7), 49Transfer of Property Act, 1882 — Section 106, 107, 53A
High Courts17 May 2002
Osnar Paints and Contracts Pvt. Ltd. Vs National Buildings Construction Corpn. and Another
Delhi High Court · (2002) 6 AD 53 : (2002) 3 ARBLR 653 : (2002) 98 DLT 578 : (2002) 64 DRJ 820
Arbitration Act, 1940 — Section 16
High Courts17 May 2002Allowed
Naresh Confectionery Works Vs Jain Confectionery
Delhi High Court · (2002) 7 AD 504 : (2002) 98 DLT 285 : (2002) 25 PTC 129
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts17 May 2002
Smt. Pamela Manmohan Singh Vs Uttam Chand Trust and Others
Delhi High Court · (2002) 98 DLT 392 : (2003) 1 RCR(Civil) 231
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 7 Rule 12Limitation Act, 1963 — Section 14