High Courts11 Apr 2002
Sh. Satish Chander Dhawan Vs Chairman-cum-Managing Director, United India Insurance Company and Another
Delhi High Court · (2002) 04 DEL CK 0078
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,271 of 6,294
High Courts11 Apr 2002
Steel Authority of India Ltd. Vs Colet Steels Pvt. Ltd. and Others
Delhi High Court · (2002) 97 DLT 819
High Courts11 Apr 2002Partly Allowed
Gyan Chand Sharma Vs State
Delhi High Court · (2002) 4 AD 982 : (2002) 98 DLT 194 : (2002) 62 DRJ 782 : (2002) 3 RCR(Criminal) 223
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 420, 468, 471, 511
High Courts11 Apr 2002Dismissed
Udhha Lal Meena Vs Union of India (UOI) and Others
Delhi High Court · (2002) 7 AD 599 : (2002) 99 DLT 715 : (2002) 64 DRJ 260 : (2003) 3 SLJ 281
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 10, 15, 15(2), 8
High Courts11 Apr 2002
Union of India (UOI) Vs Mahesh Chand and Another
Delhi High Court · (2002) 7 AD 249 : (2002) 98 DLT 118
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts11 Apr 2002Dismissed
Amrendra Kumar Pandey Vs Staff Selection Commission and Another
Delhi High Court · (2002) 63 DRJ 674
High Courts11 Apr 2002Allowed
Govt. of NCT of Delhi and Others Vs Rajpal Singh
Delhi High Court · (2002) 100 DLT 385 : (2002) 64 DRJ 181 : (2003) 1 SLJ 130
Constitution of India, 1950 — Article 311Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 12Delhi Police Act, 1978 — Section 21(1), 21(3)
High Courts11 Apr 2002Dismissed
G. Ram Vs Delhi Development Authority
Delhi High Court · (2002) 7 AD 241 : AIR 2003 Delhi 120 : (2002) 98 DLT 800 : (2002) 64 DRJ 140
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 74Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 29, 32
High Courts11 Apr 2002
Shri S.D. Shukla Vs Union of India (UOI) and Others
Delhi High Court · (2002) 98 DLT 473
High Courts11 Apr 2002Dismissed
Sumer Singh Vs Union of India (UOI) and Another
Delhi High Court · (2002) 63 DRJ 410
High Courts10 Apr 2002
Anand Charitable Trust Vs CWT and Others (2) Dharan Chand Charitable Trust v. CWT
Delhi High Court · (2002) 175 CTR 19 : (2002) 257 ITR 275 : (2002) 123 TAXMAN 494
High Courts10 Apr 2002Allowed
Anand Charetable Trust and Dharam Chand Charitable Trust Vs Commissioner of Wealth Tax and Others and Commissioner of Income Tax and Another
Delhi High Court · (2002) 175 CTR 19 : (2002) 257 ITR 275 : (2002) 123 TAXMAN 494
Companies Act, 1956 — Section 617Finance Act, 1972 — Section 7Income Tax Act, 1961 — Section 11, 11(1), 11(5), 12, 12A
High Courts10 Apr 2002
Sh. Amit Sachdeva Vs Union of India (UOI) and Others
Delhi High Court · (2002) 5 AD 955 : (2002) 97 DLT 967 : (2002) 62 DRJ 809
High Courts10 Apr 2002Dismissed
Surinder Bhushan Gupta Vs Manager Telephone Nigam Ltd. and Another
Delhi High Court · (2002) 5 AD 224 : (2002) 97 DLT 984 : (2002) 63 DRJ 405
High Courts09 Apr 2002
All India Lawyers Union (Delhi-Unit) Vs Union of India (UOI) and Another
Delhi High Court · (2002) 64 DRJ 681
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 18(1)
High Courts09 Apr 2002
Shri Sonu Upadhayay Vs The State (NCT) of Delhi, etc.
Delhi High Court · (2002) 4 AD 822 : (2002) CriLJ 4187 : (2002) 98 DLT 88 : (2002) 4 RCR(Criminal) 192
Delhi Police Act, 1978 — Section 47, 50
High Courts09 Apr 2002Allowed
Shri Bhim Singh Vs Lt. Governor of Delhi and Another
Delhi High Court · (2002) 4 AD 960 : (2002) CriLJ 4748 : (2002) 98 DLT 216 : (2002) 63 DRJ 421
High Courts09 Apr 2002Allowed
Dr. Jai Hari Agarwal Vs University of Delhi
Delhi High Court · (2002) 4 AD 463 : (2002) 100 DLT 144
High Courts09 Apr 2002Dismissed
Amar Nath Sehgal Vs Union of India (UOI) and Another
Delhi High Court · (2002) 4 AD 349 : (2002) 2 ARBLR 130 : (2002) 97 DLT 439 : (2002) 63 DRJ 558
High Courts09 Apr 2002
Shri Ashok Kumar Aggarwal Vs Union of India (UOI) and Others
Delhi High Court · (2002) 4 AD 884 : (2002) CriLJ 4222