High Courts23 Apr 2002Allowed
Gabriel India Limited Vs Union of India (UOI) and Others
Delhi High Court · (2003) 155 ELT 236
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,267 of 6,294
High Courts23 Apr 2002Dismissed
Manphool Singh Sharma Vs Director of Education and Others
Delhi High Court · (2002) 04 DEL CK 0128
Administrative Tribunals Act, 1985 — Section 19Fundamental and Supplementary Rules — Rule 27
High Courts23 Apr 2002
Late Shri Somnath Sahu Vs Hindustan Door-Oliver Limited
Delhi High Court · (2002) 3 ARBLR 421 : (2002) 99 DLT 729
Arbitration Act, 1940 — Section 33
High Courts23 Apr 2002Allowed
Smt. Hussan Bano and Others Vs Sh. Subhash Chand and Others
Delhi High Court · (2002) 2 ACC 249 : (2003) ACJ 1114 : (2002) 7 AD 146 : (2002) 97 DLT 942 : (2002) 62 DRJ 722
Motor Vehicles Act, 1988 — Section 140, 166
High Courts23 Apr 2002Allowed
Mintoo Shah Vs State of NCT of Delhi
Delhi High Court · (2002) 97 DLT 962
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Apr 2002
Shri Keshav Bangur Vs Union of India (UOI) and Others
Delhi High Court · (2002) 4 AD 93 : (2002) RLR 437
Foreign Exchange Regulation Act, 1973 — Section 37, 41
High Courts23 Apr 2002Allowed
Mr. Rajesh Gupta Vs Naman Fincap Limited
Delhi High Court · (2002) 6 AD 760 : (2002) 98 DLT 726 : (2002) 63 DRJ 425
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts23 Apr 2002Dismissed
Sayed Abu Ala Vs Union of India (UOI) and Others
Delhi High Court · (2002) CriLJ 3519 : (2002) 98 DLT 122 : (2002) 63 DRJ 552
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 12, 3, 3(1), 3(3), 9
High Courts23 Apr 2002Dismissed
Jai Bhagwan and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 7 AD 644 : (2002) 99 DLT 696 : (2002) 63 DRJ 580
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 12Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 4, 6
High Courts23 Apr 2002
Atul B. Kohly Vs Narcotics Control Bureau (NCB)
Delhi High Court · (2002) 82 ECC 551
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 30, 36A, 36A(1)
High Courts23 Apr 2002
The Commissioner of Income Tax, Delhi-VIII, New Delhi Vs Pragati Construction Company
Delhi High Court · (2002) 7 AD 652 : (2002) 98 DLT 729 : (2002) 256 ITR 593 : (2002) 123 TAXMAN 77
Income Tax Act, 1961 — Section 256(1)
High Courts23 Apr 2002
Shri Ram Krishna Mahato and Another Vs Union of India (UOI) and Another
Delhi High Court · (2002) 98 DLT 32 : (2002) 64 DRJ 829
High Courts23 Apr 2002Allowed
Smt. Saroj Devi and Others Vs Rameshwar and Others
Delhi High Court · (2004) ACJ 222 : (2002) 6 AD 615 : (2002) 98 DLT 407 : (2002) 63 DRJ 397
High Courts23 Apr 2002Dismissed
Shri Brij Mohan Behl Vs Union of India (UOI) and Others
Delhi High Court · (2002) 5 AD 125 : (2002) 98 DLT 48 : (2002) 63 DRJ 417
High Courts23 Apr 2002Dismissed
Sanjeev Gupta (In JC) Through his wife Mrs. Neeru Gupta Vs Union of India (UOI)
Delhi High Court · (2002) 4 AD 781 : (2000) CriLJ 3461 : (2002) 97 DLT 1011
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 87, 88Customs Act, 1962 — Section 108
High Courts22 Apr 2002Dismissed
Ms. Suresh Khullar Vs Mr. Vijay Khullar
Delhi High Court · AIR 2002 Delhi 373 : (2002) 98 DLT 41 : (2002) 2 DMC 131 : (2002) 62 DRJ 758 : (2002) 4 RCR(Civil) 676
High Courts22 Apr 2002Dismissed
Consulting Engineers Services (I) Ltd. Vs Shri Kaikhosrou K. Framji
Delhi High Court · (2002) 04 DEL CK 0168
Companies Act, 1956 — Section 10F, 235, 397, 398, 634A
High Courts22 Apr 2002Allowed
Svam Soft Ware Ltd. Vs Point to Point Couriers
Delhi High Court · (2002) 6 AD 312 : (2002) 98 DLT 68 : (2002) 64 DRJ 805
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5), 151
High Courts22 Apr 2002Allowed
Mithan Lal Vs State
Delhi High Court · (2002) 5 AD 55 : (2002) CriLJ 3422 : (2002) 97 DLT 1004 : (2002) 63 DRJ 529 : (2002) 4 RCR(Criminal) 430
Criminal Procedure Code, 1973 (CrPC) — Section 161, 345, 346, 349, 351Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 3, 9Evidence Act, 1872 — Section 65
High Courts22 Apr 2002Allowed
Lokesh Tokas and Another Vs State
Delhi High Court · (2002) 4 AD 941 : (2002) 98 DLT 178 : (2002) 62 DRJ 780 : (2002) 3 RCR(Criminal) 175
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1), 468(2), 469(1), 470(4)Penal Code, 1860 (IPC) — Section 323, 34, 341, 498A