CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,25,868 judgments · page 5,270 of 6,294

High Courts15 Apr 2002Dismissed

Kamkhaya Steel (P) Ltd. Vs Union of India (UOI) and Others Aradhana Steel and Allied Industries Private Limited Vs Union of India (UOI) and Others Arihant Steel and Alloy Ltd. Vs Union of India (UOI) and Others Swarup Castings (P) Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2002) 6 AD 599 : (2002) 98 DLT 190 : (2002) 64 DRJ 64 : (2002) 83 ECC 881 : (2002) 143 ELT 38

Central Excise Rules, 1944 — Rule 96ZO, 96ZO(1), 96ZO(3)Central Excises and Salt Act, 1944 — Section 37, 3A, 3A(1), 3A(2), 3A(4)Constitution of India, 1950 — Article 14, 19, 226, 265, 32
Read judgment
High Courts15 Apr 2002Dismissed

S.M. Muddassir Vs State

Delhi High Court · (2002) 5 AD 81 : (2002) CriLJ 3430 : (2002) 98 DLT 129 : (2002) 63 DRJ 27 : (2002) 3 RCR(Criminal) 102

Read judgment
High Courts12 Apr 2002Dismissed

Sukhbir Singh Vs The State

Delhi High Court · (2002) CriLJ 3529 : (2002) 97 DLT 925 : (2002) 63 DRJ 534

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 320Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 16, 16(1)
Read judgment