High Courts22 Mar 2002Disposed Off
Shri Charanjeet Dudeja Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 100 DLT 30
Motor Vehicles Act, 1988 — Section 132, 179
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 5,275 of 6,294
High Courts22 Mar 2002Allowed
Roshan Lal Vs Commissioner of Police, Delhi and Others
Delhi High Court · (2002) 03 DEL CK 0138
Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 5Delhi Police Act, 1978 — Section 147(1)Recruitment Rules — Rule 16(2), 7
High Courts22 Mar 2002
Commissioner of Income Tax Vs Banwari Lal and Sons (P.) Ltd.
Delhi High Court · (2002) 257 ITR 518 : (2002) 123 TAXMAN 500
Income Tax Act, 1961 — Section 147, 150, 153, 153(3)
High Courts22 Mar 2002
Commissioner of Income Tax Vs Banwarilal and Sons (P) Ltd.
Delhi High Court · (2002) 175 CTR 124
High Courts22 Mar 2002Dismissed
Madras Rubber Factory Ltd. Vs Union of India (UOI)
Delhi High Court · (2003) 159 ELT 29
Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 226
High Courts22 Mar 2002Dismissed
R.C. Agrawal Vs Union of India (UOI) and Another
Delhi High Court · (2002) 03 DEL CK 0126
Central Civil Services (Pension) Rules, 1972 — Rule 30Central Labour Service Rules, 1987 — Rule 17Recruitment Rules of Labour Officer (Central Pool) Recruitment and Conditions of Service Rules, 1951 — Rule 3, 5, 8(2)
High Courts22 Mar 2002Dismissed
Krishak Bharati Cooperative Ltd. Vs Alutec Inc.
Delhi High Court · (2002) 99 DLT 428 : (2003) 41 SCL 334
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(5)Constitution of India, 1950 — Article 136, 226, 227, 32
High Courts22 Mar 2002
Reflex International (P) Ltd., Jain Shudh Vanaspati Ltd. and Jindal Paper Mills Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2002) 82 ECC 40
High Courts22 Mar 2002
Dr. B.L. Wadhera Vs Union of India (UOI) and Others
Delhi High Court · (2002) 99 DLT 484
High Courts22 Mar 2002
K.P. Dubey Vs The Chairman, CAT and Others
Delhi High Court · (2002) 03 DEL CK 0119
Central Service Rules — Rule 4
High Courts22 Mar 2002
Federation of Residents Welfare Associations, Rajouri Garden and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 03 DEL CK 0100
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 331
High Courts22 Mar 2002Allowed
Jawahar Lal Chakravarti and Others Vs Union of India (UOI) and Others
Delhi High Court · (2002) 03 DEL CK 0098
Constitution of India, 1950 — Article 14, 16, 16(1), 309, 77Trade Service (Group A) Rules, 1977 — Rule 8(1), 9C
High Courts22 Mar 2002Dismissed
Vijaya Gurunath Vs D.T.C. and Another
Delhi High Court · (2002) 6 AD 811 : (2002) 62 DRJ 701
High Courts22 Mar 2002Dismissed
Shri M.K. Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2002) 03 DEL CK 0086
High Courts22 Mar 2002Dismissed
Shri K.K. Jain Vs Federation of Indian Export Organisations and Another
Delhi High Court · (2002) 3 AD 793 : AIR 2002 Delhi 408 : (2002) 62 DRJ 605
High Courts22 Mar 2002Allowed
Ram Chander Aggarwal Vs Hans Raj Banga
Delhi High Court · (2002) 4 AD 453 : (2002) 97 DLT 564 : (2002) 63 DRJ 7
High Courts22 Mar 2002
Jain Shudh Vanaspati Ltd. and Others Vs Union of India (UOI) and Others Jindal Paper Mills Ltd. and Others Vs Union of India (UOI) and Others Reflex International (P) Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2002) 4 AD 841 : (2002) 144 ELT 527
High Courts22 Mar 2002Allowed
Mideast India Ltd. Vs Shri K.M. Unni and Others
Delhi High Court · (2003) 115 CompCas 184 : (2002) 62 DRJ 537 : (2002) 94 FLR 1059 : (2002) 3 LLJ 971
High Courts22 Mar 2002Dismissed
Rishab Agro Products Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2002) 4 AD 838
High Courts22 Mar 2002
Shri Shiv Shankar Rustogi Vs Shri Uma Shankar Sharma
Delhi High Court · (2002) 7 AD 702 : (2002) 99 DLT 775 : (2002) 62 DRJ 686