High Courts18 Apr 2002Dismissed
Shyam Lal Vs Union of India (UOI) and Another
Delhi High Court · (2002) 7 AD 274 : (2002) 99 DLT 631(2) : (2002) 64 DRJ 479(2)
Arbitration Act, 1940 — Section 14(2)Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,269 of 6,294
High Courts18 Apr 2002Allowed
A.K. Sharma Vs Director General of Civil Aviation and Union of India (UOI)
Delhi High Court · (2002) 8 AD 12 : AIR 2002 Delhi 357 : (2002) 98 DLT 738 : (2002) 64 DRJ 204
High Courts18 Apr 2002
HMP Engineers Ltd. and Others Vs Rallis India Ltd. and Another
Delhi High Court · (2002) 04 DEL CK 0098
Arbitration and Conciliation Act, 1996 — Section 2, 30, 34, 42, 8
High Courts18 Apr 2002Allowed
Dr. Raman Arora Vs University of Delhi and Another Deepti Lal Vs University of Delhi and Others
Delhi High Court · (2002) 98 DLT 326 : (2002) 64 DRJ 214
High Courts18 Apr 2002Dismissed
Mr. Nitin Pant and Others Vs University of Delhi and Others
Delhi High Court · (2002) 63 DRJ 31
High Courts18 Apr 2002Dismissed
Orissa Oil Industries Limited Vs Tribal Cooperative Marketing Development Federation of India Limited (Trifed) and Others Utkal Oils Limited Vs Tribal Cooperative Marketing Development Federation of India Limited (Trifed) and Others
Delhi High Court · (2002) 7 AD 198 : (2002) 98 DLT 659 : (2002) 65 DRJ 682
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 16(2), 16(3)Constitution of India, 1950 — Article 14Succession Act, 1925 — Section 29(2)
High Courts18 Apr 2002Dismissed
Union of India (UOI) and Others Vs F.C. Jain and Another
Delhi High Court · (2002) 04 DEL CK 0002
High Courts17 Apr 2002
ModiLuft Ltd.
Delhi High Court · (2002) 04 DEL CK 0178
Companies Act, 1956 — Section 391(1), 391(6)
High Courts17 Apr 2002Dismissed
Maj. P. Gopalakrishan Vs Union of India (UOI) and Others
Delhi High Court · (2002) 04 DEL CK 0136
High Courts17 Apr 2002Allowed
State (Govt. of Delhi) Vs Mr. Rajbir Singh and Others
Delhi High Court · (2002) 4 AD 963 : (2002) CriLJ 3882 : (2002) 97 DLT 950
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 174, 302
High Courts17 Apr 2002Allowed
Sh. Ram Sawroop Vs J.B. and Company
Delhi High Court · (2002) 7 AD 139 : (2002) 97 DLT 849 : (2002) 63 DRJ 658
High Courts17 Apr 2002Allowed
Sh. Chander Prakash and Another Vs J.B. and Company
Delhi High Court · (2002) 8 AD 34 : (2002) 97 DLT 814 : (2002) 63 DRJ 652
High Courts17 Apr 2002Dismissed
Tribal Cooperative Marketing Development Federation of India Ltd. Vs Manjula Traders
Delhi High Court · (2002) 2 ARBLR 570 : (2002) 98 DLT 270 : (2002) 62 DRJ 746
High Courts17 Apr 2002
Shri Rajesh Parjapat Vs The State and Another
Delhi High Court · (2002) 4 AD 803 : (2002) 97 DLT 993
Penal Code, 1860 (IPC) — Section 156(3), 34, 420
High Courts17 Apr 2002Allowed
Sh. Thakur Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 7 AD 136 : (2002) 98 DLT 213 : (2002) 63 DRJ 649
High Courts16 Apr 2002Dismissed
Osram Gesellschaft Mit beschrankter Haftung Vs Shyam Sunder and Others
Delhi High Court · (2002) 25 PTC 198
Trade and Merchandise Marks Act, 1958 — Section 11, 11(9), 12, 12(3)
High Courts16 Apr 2002Dismissed
Paramjit Singh Vs Commissioner of Customs and Others
Delhi High Court · (2002) 8 AD 104 : (2002) 98 DLT 116 : (2002) 64 DRJ 200 : (2002) 82 ECC 547 : (2002) 143 ELT 485
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Customs Act, 1962 — Section 108, 110, 135(1)
High Courts16 Apr 2002
Ivory Mart Vs Union of India (UOI) and Others
Delhi High Court · (2002) 255 ITR 425
Finance (No. 2) Act, 1998 — Section 90(1)Income Tax Act, 1961 — Section 147
High Courts16 Apr 2002Dismissed
Dr. R.P. Tiwari Vs Union of India (UOI) and Another
Delhi High Court · (2002) 65 DRJ 502