High Courts02 Apr 2002
Pramod Kumar Vs State (NCT of Delhi)
Delhi High Court · (2002) 4 AD 1 : (2002) 97 DLT 818
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,274 of 6,294
High Courts01 Apr 2002Dismissed
Bijender Singh Vs University of Delhi and Another
Delhi High Court · (2002) 4 AD 575 : (2002) 97 DLT 598 : (2003) 1 SLJ 103
High Courts01 Apr 2002Partly Allowed
Sh. Samiullah Khan and Another Vs Krishan Kumar and Others
Delhi High Court · (2002) 2 ACC 217 : (2003) ACJ 1744
High Courts01 Apr 2002Allowed
Debra Clare Seymour Vs Pradeep Arnold Seymour
Delhi High Court · (2002) 4 AD 499 : (2002) 98 DLT 34 : (2002) 2 DMC 144 : (2002) 63 DRJ 375
High Courts26 Mar 2002
Union of India (UOI) (Central Government) Vs Students Islamic Movement of India, State of Maharashtra, State of Kerala, State of M.P., State of Tamil Nadu, State of West Bengal, State of Gujarat, State of Rajasthan and State of Andhra Pradesh
Delhi High Court · (2002) 99 DLT 147 : (2002) 63 DRJ 563
Constitution of India, 1950 — Article 19, 25, 26Evidence Act, 1872 — Section 123, 162, 25, 27Explosive Substances Act, 1908 — Section 3, 4, 5
High Courts22 Mar 2002Dismissed
Shri Kuldip Mahajan Vs Smt. Krishna Uppal and Others
Delhi High Court · (2002) 5 AD 61 : (2002) 97 DLT 619 : (2002) 62 DRJ 521
High Courts22 Mar 2002Dismissed
Central Radio and Electronics Merchants'' Association (Regd.) and Others Vs M.C.D. and Others
Delhi High Court · (2002) 03 DEL CK 0175
Constitution of India, 1950 — Article 21
High Courts22 Mar 2002
Delhi Stock Exchange and Another Vs K.C. Sharma and Others
Delhi High Court · (2002) 7 AD 432 : (2002) 98 DLT 234
Companies Act, 1956 — Section 195Constitution of India, 1950 — Article 12, 14, 226, 32Contract Act, 1872 — Section 23
High Courts22 Mar 2002
The Commissioner of Income Tax, Delhi-II, New Delhi Vs Banwari Lal and Sons (P) Ltd., Delhi
Delhi High Court · (2002) 03 DEL CK 0170
Income Tax Act, 1961 — Section 139, 143(3), 147, 148, 149Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
High Courts22 Mar 2002Dismissed
Department of Training and Technical Education Vs Sh. R.L. Yadav and Another
Delhi High Court · (2002) 03 DEL CK 0169
Financial Power Rules, 1978 — Rule 14
High Courts22 Mar 2002
Sh. R. Kapur Vs Director of Inspection RSP and PR Income Tax and Another
Delhi High Court · (2002) 7 AD 118
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts22 Mar 2002Allowed
Central Social Welfare Board and Another Vs Pawan Chopra and Another
Delhi High Court · (2002) 03 DEL CK 0163
Constitution of India, 1950 — Article 13, 309, 371D, 77
High Courts22 Mar 2002
Residents Welfare Association of Vasant Kunj and Another Vs D.D.A. and Others Sh. Swaraj Singh Thakur Vs D.D.A. and Others
Delhi High Court · (2002) 03 DEL CK 0162
Constitution of India, 1950 — Article 243WDelhi Municipal Corporation Act, 1957 — Section 350, 351, 352, 353, 354
High Courts22 Mar 2002Dismissed
Navindra Raghav and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 03 DEL CK 0161
Constitution of India, 1950 — Article 14, 142, 16
High Courts22 Mar 2002Dismissed
Sudhir Goel Vs S.P. Sabarwal and Another
Delhi High Court · (2003) 41 SCL 325
Arbitration Act, 1940 — Section 37Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 21
High Courts22 Mar 2002Dismissed
Director of Education and Another Vs Rattan Lal
Delhi High Court · (2002) 03 DEL CK 0155
High Courts22 Mar 2002Dismissed
G.C. Kaushal, IPS Vs Presiding Officer CAT and Others
Delhi High Court · (2002) 03 DEL CK 0154
Administrative Tribunals Act, 1985 — Section 19All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(1)Constitution of India, 1950 — Article 226, 227
High Courts22 Mar 2002Dismissed
Jaiswal Art Press Pvt. Ltd. and Another Vs Government of the National Capital Territory of Delhi and Others
Delhi High Court · (2002) 03 DEL CK 0146
High Courts22 Mar 2002Allowed
Charanjeet Dudeja Vs Government of NCT of Delhi and Others
Delhi High Court · (2002) 100 DLT 30
Constitution of India, 1950 — Article 226