High Courts03 May 2002Allowed
Union of India (UOI) and Another Vs Central Administrative Tribunal and Another
Delhi High Court · (2002) 98 DLT 86 : (2002) 63 DRJ 24
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,264 of 6,294
High Courts03 May 2002Dismissed
Dr. (Miss) Manila Gaddh Vs University of Delhi
Delhi High Court · (2002) 5 AD 42 : (2002) 99 DLT 346 : (2002) 63 DRJ 689
High Courts03 May 2002
Anees Ahmed and Another Vs University of Delhi and Others B.P. Srivastava Vs Bar Council of India and Another Shyam Sunder Vats Vs Bar Council of India and Another
Delhi High Court · AIR 2002 Delhi 440
Advocates (Right to take up Law Teaching) Rules, 1979 — Rule 3Advocates Act, 1961 — Section 2(1), 24, 24(1), 26, 26(1)Constitution of India, 1950 — Article 19(1), 19(6), 21
High Courts03 May 2002
Commissioner of Income Tax Vs Late Sh. Gulshan Kumar through L.R.
Delhi High Court · (2002) 123 TAXMAN 1111
Income Tax Act, 1961 — Section 143(3), 148, 260A, 52, 52(1)
High Courts03 May 2002
Hector M. Mehta Vs CRB Capital Markets Ltd. and Others
Delhi High Court · (2002) 5 AD 47 : (2002) 98 DLT 127 : (2002) 63 DRJ 408
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(7)Limitation Act, 1963 — Section 5
High Courts03 May 2002Dismissed
Mohit Bansal Vs State of NCT of Delhi
Delhi High Court · (2002) 5 AD 169 : (2002) CriLJ 4184 : (2002) 98 DLT 173 : (2002) 64 DRJ 190
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482, 82, 83Penal Code, 1860 (IPC) — Section 34, 342, 354, 365, 376
High Courts02 May 2002Dismissed
Aviraj Singh Madhan Vs University of Jamia Millia Islamia and Others
Delhi High Court · (2002) 05 DEL CK 0281
High Courts02 May 2002
Delhi Transport Corporation Vs The Presiding Officer, Labour Court No. 1 and Another
Delhi High Court · (2003) 1 LLJ 457
Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 9Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 25FPenal Code, 1860 (IPC) — Section 302
High Courts02 May 2002Dismissed
Saroj Lata and Another Vs Municipal Corporation of Delhi
Delhi High Court · (2002) 05 DEL CK 0118
High Courts02 May 2002
Food Corporation of India Vs Sh. Kuljinder Pal Singh Dhillon Sh. Kuljinder Pal Singh Dhillon Vs Food Corporation of India
Delhi High Court · (2002) 5 AD 7 : (2002) 4 RCR(Civil) 71 : (2002) 2 RCR(Rent) 314
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 39 Rule 10, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 7Court Fees Act, 1870 — Section 7(1)Transfer of Property Act, 1882 — Section 113, 116
High Courts02 May 2002Allowed
University of Delhi and Another Vs Dr. (Mrs.) Neelam Gaur
Delhi High Court · (2002) 4 AD 933 : (2002) 98 DLT 145 : (2002) 63 DRJ 469
Constitution of India, 1950 — Article 141, 142, 226, 32Delhi University Act, 1922 — Ordinance 11
High Courts02 May 2002
Modi Korea Telecommunications Ltd. Vs Union of India (UOI)
Delhi High Court · (2002) 4 AD 849 : (2002) 3 ARBLR 671 : (2002) 99 DLT 272
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts02 May 2002Dismissed
Ex.Ct/DVR Vikram Singh Vs Union of India (UOI) and Others
Delhi High Court · (2002) 05 DEL CK 0067
Constitution of India, 1950 — Article 226, 227
High Courts02 May 2002Dismissed
Shri Mange Ram Gupta Vs New Delhi Municipal Committee
Delhi High Court · (2002) 4 AD 973 : (2003) 1 CivCC 405 : (2002) 99 DLT 129 : (2002) 63 DRJ 51 : (2002) 4 RCR(Civil) 608
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 100Punjab Municipal Act, 1911 — Section 173, 56Specific Relief Act, 1963 — Section 41
High Courts02 May 2002Dismissed
S.A. Satsangi Vs Prem Kumar
Delhi High Court · (2002) 4 AD 829 : (2002) 98 DLT 11 : (2002) 64 DRJ 148
Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)Evidence Act, 1872 — Section 116Slum Areas (Improvement and Clearance) Act, 1956 — Section 19(1)
High Courts01 May 2002Dismissed
Union of India (UOI) Vs Shri O.P. Singla and Another
Delhi High Court · (2002) 05 DEL CK 0287
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 141, 309Industrial Disputes Act, 1947 — Section 17B, 2
High Courts01 May 2002
Kirpal Chand and Others Vs Skipper Construction Co. Pvt. Ltd. and Others
Delhi High Court · (2002) 5 AD 252 : (2002) 98 DLT 201 : (2002) 63 DRJ 475 : (2002) 3 RCR(Civil) 807
High Courts01 May 2002
B. R. Industries Ltd. Vs Commissioner of Income Tax and Others
Delhi High Court · (2002) 255 ITR 593 : (2002) 123 TAXMAN 92
High Courts01 May 2002Dismissed
Santosh Chaudhary and Others Vs Tara Devi
Delhi High Court · (2002) 4 AD 777 : (2002) 97 DLT 958 : (2002) 63 DRJ 413
Delhi Rent Control Act, 1958 — Section 14D, 25B(5), 25B(8)