High Courts17 May 2002
G.S. Dhillon Vs State (NCT of Delhi)
Delhi High Court · (2002) 98 DLT 341 : (2003) 66 DRJ 361
Criminal Procedure Code, 1973 (CrPC) — Section 330, 330(2), 439, 482Official Secrets Act, 1923 — Section 3, 5, 9
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,259 of 6,294
High Courts17 May 2002
Gautam Ram Vs State
Delhi High Court · (2002) 98 DLT 348 : (2003) 66 DRJ 38 : (2002) 3 RCR(Criminal) 724
Criminal Procedure Code, 1973 (CrPC) — Section 102, 112, 155(2), 173, 190Delhi Police Act, 1978 — Section 103, 59(1), 59(2)
High Courts16 May 2002
Khazan Singh and Another Vs Basheer Ahmed and Others
Delhi High Court · (2002) 2 ACC 724 : (2003) ACJ 1971 : (2002) 8 AD 576 : (2002) 98 DLT 615 : (2002) 64 DRJ 178
High Courts16 May 2002Dismissed
Dr. Raman Kumar Attrey Vs Employees'' State Insurance Corpn. and Another
Delhi High Court · (2002) 99 DLT 68 : (2002) 3 LLJ 1050
Constitution of India, 1950 — Article 14, 16, 309Employees State Insurance Act, 1948 — Section 17(3), 97
High Courts16 May 2002Dismissed
Shiv Shankar and Another Vs Ashok Pahava and Others
Delhi High Court · (2002) 64 DRJ 221
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 19, 19(1)
High Courts16 May 2002Dismissed
Ram Phal and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 98 DLT 564
High Courts16 May 2002Dismissed
Vijay Kant Patel Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0151
High Courts16 May 2002Dismissed
Sukhdev Chand Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0128
Constitution of India, 1950 — Article 141
High Courts16 May 2002Dismissed
Delhi Transport Corporation Vs Deep Kanta and Others
Delhi High Court · (2003) ACJ 1369 : (2002) 8 AD 26 : (2002) 98 DLT 209 : (2002) 64 DRJ 582 : (2003) 1 RCR(Civil) 783
Motor Vehicles Act, 1939 — Section 110
High Courts16 May 2002Dismissed
Apparel Export Promotion Council Vs The P.O., Indul. Tribunal No. 1 and Others
Delhi High Court · (2002) 98 DLT 339 : (2002) 95 FLR 27 : (2002) 3 LLJ 511
Constitution of India, 1950 — Article 239General Clauses Act, 1897 — Section 3(60), 3(8)
High Courts16 May 2002
The Hindustan Times and Another Vs State Lloyds Finance Ltd. Vs State G.C. Garg Vs State Moulis Advertising Services (P) Ltd. and Another Vs State
Delhi High Court · (2002) 98 DLT 304 : (2002) 63 DRJ 693
Criminal Law (Amendment) Act, 1961 — Section 2(2)Criminal Law (Amendment) Act, 1990 — Section 2(2)Criminal Procedure Code, 1973 (CrPC) — Section 321, 397, 401, 482
High Courts16 May 2002Dismissed
Shri Raj Bhaskar Vs The Oriental Insurance Co. Ltd. and Others
Delhi High Court · (2002) 99 DLT 12
High Courts15 May 2002
Shri Abhay Nath Dubey Vs State of Delhi and Others
Delhi High Court · (2002) 99 DLT 114 : (2002) 64 DRJ 126
Criminal Procedure Code, 1973 (CrPC) — Section 173, 174, 175Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 154(1), 302, 34
High Courts15 May 2002
Alcatel India Ltd. Vs Bharat Sanchar Nigam Ltd.
Delhi High Court · (2002) 05 DEL CK 0261
Arbitration and Conciliation Act, 1996 — Section 11
High Courts15 May 2002Dismissed
Dharamvir and Another Vs State Government of NCT of Delhi
Delhi High Court · (2002) 99 DLT 468
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 May 2002Dismissed
Tripta Sharma Vs Commissioner of Customs
Delhi High Court · (2002) 145 ELT 519
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(2)
High Courts15 May 2002
Smt. Saraswati Devi Vs Wealth Tax Officer and Another
Delhi High Court · (2004) 186 CTR 196 : (2002) 125 TAXMAN 759
High Courts15 May 2002
Prakash Jewellers Vs A.K. Jewellers
Delhi High Court · (2002) 99 DLT 244 : (2002) 63 DRJ 712 : (2002) 3 RCR(Criminal) 713
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19AGeneral Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 May 2002Allowed
Shri D.P. Vats Vs State and Others
Delhi High Court · (2003) 99 DLT 167 : (2002) 64 DRJ 29 : (2002) 3 RCR(Criminal) 716
Penal Code, 1860 (IPC) — Section 161, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1)
High Courts15 May 2002Dismissed
Sh. Rajesh Kumar Vs General Manager, DMS
Delhi High Court · (2002) 05 DEL CK 0047
Arbitration and Conciliation Act, 1996 — Section 2, 8, 9