High Courts10 May 2002Dismissed
Swaranpal Singh Lamba Vs Director General of Civil Aviation and Another
Delhi High Court · (2002) 99 DLT 107 : (2003) 2 SLJ 74
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,262 of 6,294
High Courts10 May 2002Dismissed
Satyawati Vs Union of India (UOI) and Others
Delhi High Court · (2002) 64 DRJ 827
Constitution of India, 1950 — Article 226
High Courts09 May 2002Dismissed
Jagat Singh Vs The Estate Officer, Delhi Cantonment Board and Delhi Cantonment Board, Delhi Cantt.
Delhi High Court · (2002) 5 AD 713 : (2002) 98 DLT 151 : (2002) 63 DRJ 756 : (2002) 4 RCR(Civil) 46 : (2002) 2 RCR(Rent) 235
Cantonments Act, 1924 — Section 10, 108, 178A, 184, 185Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 226, 227
High Courts09 May 2002
Smt. Sabnam Vs NCT of Delhi and Others
Delhi High Court · (2002) 4 AD 881 : (2002) CriLJ 2779 : (2002) 97 DLT 979 : (2002) 64 DRJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 25, 397, 401, 451, 78(1)Punjab Excise Act, 1914 — Section 61
High Courts09 May 2002
Manish Chandra Pathak Vs University of Delhi and Others
Delhi High Court · (2002) 7 AD 222 : (2002) 98 DLT 679 : (2002) 65 DRJ 348
High Courts09 May 2002
Dalmia Resorts International Pvt. Ltd. Vs Sh. Deepak Gupta and Another
Delhi High Court · (2002) 5 AD 254 : (2002) 98 DLT 181 : (2002) 64 DRJ 81
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 82, 82(1), 82(2), 83Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 May 2002Dismissed
Indian Contractors of Builders (CPWD/PWD) Association (Regd) Vs Union of India (UOI) and Others
Delhi High Court · (2002) 63 DRJ 6
High Courts09 May 2002Dismissed
Mr. Amar Deep Singh Narula Vs Union of India (UOI) and Others
Delhi High Court · AIR 2002 Delhi 397 : (2002) 98 DLT 353
Indira Vikas Patra Rules, 1986 — Rule 10, 9
High Courts09 May 2002
Bharat Engineering Enterprises Vs Delhi Development Authority and Another
Delhi High Court · (2002) 7 AD 182 : (2002) 3 ARBLR 410 : (2002) 99 DLT 48
Arbitration Act, 1940 — Section 30, 33
High Courts09 May 2002
Earnest Builders Vs Union of India (UOI) and Others
Delhi High Court · (2002) 6 AD 308 : (2002) 2 ARBLR 548 : (2002) 98 DLT 71 : (2002) 64 DRJ 521
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 13, 16
High Courts08 May 2002Allowed
Smt. Ram Rakhi Vs Union of India (UOI) and Others Sh. Viney Kumar Malhotra Vs Government of National Capital Territory of Delhi and Others
Delhi High Court · AIR 2002 Delhi 458 : (2002) 99 DLT 51 : (2002) 64 DRJ 156 : (2002) 4 RCR(Civil) 141
Constitution of India, 1950 — Article 12, 142, 226, 300ALand Acquisition Act, 1894 — Section 17, 17(1), 4, 4(1), 40(1)
High Courts08 May 2002Dismissed
Bihari Lal Vs State
Delhi High Court · (2002) 4 AD 895 : (2002) CriLJ 3715 : (2002) 98 DLT 220 : (2002) 63 DRJ 525 : (2002) 4 RCR(Criminal) 832
Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 21, 408, 471
High Courts08 May 2002Dismissed
Rameshwar Vs State
Delhi High Court · (2002) 5 AD 699 : (2002) 98 DLT 364 : (2002) 63 DRJ 538 : (2002) 84 ECC 193
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts08 May 2002
Dr. Nalini Mahajan Vs Director of Income Tax
Delhi High Court · (2002) 176 CTR 1 : (2002) 122 TAXMAN 897
High Courts08 May 2002
Commissioner of Income Tax Vs Mittal Casting Ltd.
Delhi High Court · (2002) 124 TAXMAN 11
High Courts08 May 2002Dismissed
A.B.L. Garg Vs Registrar of Companies
Delhi High Court · (2002) 63 DRJ 3
Companies Act, 1956 — Section 264(1)(3)
High Courts08 May 2002
Smt. Krishna Babbar Vs Commissioner of Income Tax
Delhi High Court · (2002) 123 TAXMAN 992
High Courts08 May 2002
Dr. Nalini Mahajan, Ram Lal Mahajan Charitable Trust, Shri Rakesh Mahajan, Pan Foods Ltd. and Others and Mahajan Industries Pvt. Ltd. and Others Vs Director of Income Tax (Inv.) and Others
Delhi High Court · (2002) 5 AD 353 : (2002) 98 DLT 525 : (2002) 257 ITR 123
Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Section 11, 117(1), 120, 12A, 13(5)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(2), 20, 3(1)
High Courts08 May 2002Dismissed
Union of India (UOI) and Another Vs Nirmala Jain
Delhi High Court · (2002) 05 DEL CK 0120
Delhi Rent Control Act, 1958 — Section 14(1)(e), 14AC, 14B, 14D, 25(4)
High Courts08 May 2002
Brijesh Kumar Vs The State
Delhi High Court · (2002) 5 AD 137 : (2002) CriLJ 3873 : (2002) 98 DLT 63 : (2002) 64 DRJ 77
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Juvenile Justice Act, 1986 — Section 18, 32Penal Code, 1860 (IPC) — Section 34, 341, 363, 376