High Courts13 May 2002
M.K. Modi Vs Appropriate Authority and Another
Delhi High Court · (2003) 102 DLT 705 : (2002) 123 TAXMAN 487
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269UC, 269UC(1), 269UC(2), 37I
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,261 of 6,294
High Courts13 May 2002
Palm Print Textiles (India) Ltd. and Another Vs British Millerain Co. Ltd.
Delhi High Court · (2002) 8 AD 95 : AIR 2002 Delhi 497 : (2002) 98 DLT 832 : (2002) 4 RCR(Civil) 611
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 16, Order 7 Rule 11, 10Specific Relief Act, 1963 — Section 34, 41
High Courts13 May 2002
Krishna Construction Co. Vs Delhi Development Authority and Others
Delhi High Court · (2002) 3 ARBLR 508 : (2002) 99 DLT 593 : (2002) 64 DRJ 252
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73, 74
High Courts13 May 2002
Himpex Private Limited Vs National Fertilizers Limited
Delhi High Court · (2002) 5 AD 249 : (2003) 1 ARBLR 166 : (2002) 99 DLT 254
Sales of Goods Act, 1930 — Section 64, 64A
High Courts13 May 2002
Smt. Shakuntla Bhatla Vs Union of India (UOI) and Others
Delhi High Court · (2002) 8 AD 550 : (2002) 99 DLT 703 : (2003) 3 SLJ 279
High Courts13 May 2002Dismissed
Shri Ajit Singh Vs Govt. of NCTD and Others
Delhi High Court · (2002) 05 DEL CK 0048
Civil Procedure Code, 1908 (CPC) — Section 80Industrial Disputes Act, 1947 — Section 12(5)Limitation Act, 1963 — Article 137
High Courts13 May 2002Allowed
Dr. Sandeep Vohra Vs The State and Others
Delhi High Court · (2002) 5 AD 179 : (2002) 98 DLT 273 : (2002) 64 DRJ 86
Criminal Procedure Code, 1973 (CrPC) — Section 438Mental Health Act, 1987 — Section 19, 19(2), 2Penal Code, 1860 (IPC) — Section 120B, 329, 34, 498A
High Courts13 May 2002Dismissed
Deen Dayal Sharma Vs State and Others
Delhi High Court · (2002) 05 DEL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10
High Courts11 May 2002
Vivek Sondhi Vs N.D.M.C.
Delhi High Court · (2003) 66 DRJ 142
Interest Act, 1978 — Section 2, 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5(1), 5(2), 7, 7(2A)
High Courts10 May 2002
Prentice Hall India Pvt. Ltd. Vs Prentice Hall Inc. and Others Prentice Hall Inc. Vs Prentice Hall India Pvt. Ltd.
Delhi High Court · AIR 2003 Delhi 236 : (2002) 25 PTC 511
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, 10, 151Contract Act, 1872 — Section 23, 27Copyright Act, 1957 — Section 19(2), 19(3), 19(4), 19(5), 30
High Courts10 May 2002Dismissed
Jindal Industries Vs Union of India (UOI) and Another
Delhi High Court · (2002) 100 DLT 406 : (2003) 85 ECC 802 : (2002) 145 ELT 508
Central Excise Rules, 1944 — Rule 173(G)(1), 173G, 173G(I), 47, 49Central Excises and Salt Act, 1944 — Section 11ACustoms Act, 1962 — Section 25
High Courts10 May 2002Dismissed
West Bengal Cement Ltd. and Another and Byford (Workshop) Pvt. Ltd. Vs Syndicate Bank
Delhi High Court · (2002) 99 DLT 420 : (2003) 1 RCR(Civil) 224
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts10 May 2002Dismissed
Jaininder Jain and Others Vs Registrar of Trade Marks and Others
Delhi High Court · (2004) 29 PTC 160
Trade and Merchandise Marks Act, 1958 — Section 56
High Courts10 May 2002
Shyam Sunder Vs Union of India (UOI) and Another
Delhi High Court · (2003) 26 PTC 340
High Courts10 May 2002Dismissed
Shri N.K. Widhani and Others Vs Shri Ajit Pershad Jain
Delhi High Court · (2002) 05 DEL CK 0183
Contract Act, 1872 — Section 20, 29Foreign Exchange Regulation Act, 1973 — Section 31, 9Specific Relief Act, 1963 — Section 14, 21
High Courts10 May 2002
Mirahul Enterprises and Others Vs Mrs. Vijaya Sirivastava and Mr. R.R. Sood Rear Admiral R.R. Sood Vs Mirahul Enterprises and Others Mrs. Vijaya Sirivastava Vs Mirahul Enterprises and Others
Delhi High Court · AIR 2003 Delhi 15 : (2002) 100 DLT 290
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 10Specific Relief Act, 1963 — Section 20
High Courts10 May 2002Dismissed
Mushtaq Ahmed and Another Vs Union of India (UOI) and Others
Delhi High Court · (2002) 98 DLT 299
Constitution of India, 1950 — Article 226
High Courts10 May 2002
Dhanvinder Singh and Others Vs State of NCT of Delhi and Another
Delhi High Court · (2002) 98 DLT 334 : (2002) 2 DMC 214 : (2003) 66 DRJ 280
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts10 May 2002Allowed
Shri Hari Shankar (deceased) through L.Rs. Vs Union of India (UOI)
Delhi High Court · (2002) 05 DEL CK 0155
Land Acquisition Act, 1894 — Section 17(4), 4, 6
High Courts10 May 2002Allowed
Natwarlal Shamaldas and Co. Vs Minerals and Metals Trading Corporation of India Ltd. Minerals and Metals Trading Corporation of India Ltd. Vs Natwarlal Shamaldas and Co.
Delhi High Court · (2002) 5 AD 229 : (2002) 64 DRJ 354
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 73Limitation Act, 1963 — Article 137, 3, 3(1)