High Courts19 Oct 2001
State Bank of India Vs Jay Bee Enterprises and Another
Delhi High Court · (2001) 10 DEL CK 0176
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,281 of 6,263
High Courts19 Oct 2001Dismissed
Anil Kohli Vs State (NCT of Delhi) Neeru Kohli and Arun Kohli Vs State (NCT of Delhi)
Delhi High Court · (2002) 95 DLT 173 : (2002) 61 DRJ 227
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120
High Courts19 Oct 2001
Dewan Tyres Ltd. Vs Commissioner of C. Ex., Delhi
Delhi High Court · (2002) 142 ELT 333
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts19 Oct 2001
Riggio Tobbacco Corporation Limited Vs NTC Tobacco India Limited and Others
Delhi High Court · (2002) 24 PTC 402
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts19 Oct 2001Dismissed
Rajdhani Dal Mill Vs MMTC Ltd.
Delhi High Court · (2002) 61 DRJ 758
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts19 Oct 2001
Pankaj Kapoor Vs State and Others
Delhi High Court · (2003) 2 BC 703 : (2003) 3 CivCC 57 : (2003) 104 DLT 737(2)
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Oct 2001Allowed
Ashok Kumar Aggarwal Vs State Bank of India and Others
Delhi High Court · (2002) 95 DLT 824 : (2002) 61 DRJ 427 : (2002) 93 FLR 676 : (2002) 2 LLJ 344
High Courts19 Oct 2001
Ex. LNK Gordhan Vs Union of India (UOI) and Others Ram Kanwar Yadav, Ex-Junior Warrant Officer, Air Force Service No. 615850 Vs Union of India (UOI) and Others
Delhi High Court · (2001) 10 DEL CK 0077
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 17
High Courts19 Oct 2001
Bright Food Industries Vs New Delhi Municipal Corporation
Delhi High Court · (2001) 94 DLT 385
Arbitration Act, 1940 — Section 20, 30, 33Limitation Act, 1963 — Section 5
High Courts19 Oct 2001Dismissed
S.S. Puri Vs S.P. Malhotra
Delhi High Court · (2002) 95 DLT 399 : (2002) 61 DRJ 728
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 25
High Courts19 Oct 2001
State Bank of India Vs Kanikars Auto Care (P) Ltd. and Others
Delhi High Court · (2001) 10 DEL CK 0061
State Bank of India General Regulations, 1955 — Regulation 76, 77
High Courts19 Oct 2001Allowed
Kochhar Construction Works Vs Delhi Development Authority and Another
Delhi High Court · (2001) 10 DEL CK 0057
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts19 Oct 2001Dismissed
Delhi Transport Corporation Vs Om Kumar and Others Delhi Transport Corporation Vs Munna Lal and Others Delhi Transport Corporation Vs The Presiding Officer, Labour Court No. 1 and Others Delhi Transport Corporation Vs Vinod Kumar and Others Delhi Transport Corporation Vs The Presiding Officer, Industrial Tribunal-I Delhi Transport Corporation Vs Prakash Chand Delhi Transport Corporation Vs Chand Ram and Others Delhi Transport Corporation Vs Ram Kishan and Others Delhi Transport Corporation Vs Chander Pal and Others Delhi Transport Corporation Vs Kali Ram and Others Delhi Transport Corporation Vs Azad Singh
Delhi High Court · (2002) 95 DLT 425
Constitution of India, 1950 — Article 12, 14, 16(1), 19(1), 21Contract Act, 1872 — Section 23Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14, 14(10), 9
High Courts19 Oct 2001Allowed
Satya Prakash and Brothers Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2001) 10 DEL CK 0042
Arbitration and Conciliation Act, 1996 — Section 11(2), 11(6)
High Courts19 Oct 2001Dismissed
Bipin Babu Gupta Vs State
Delhi High Court · (2001) 94 DLT 910 : (2002) 61 DRJ 39
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 439, 482General Clauses Act, 1897 — Section 10, 9Penal Code, 1860 (IPC) — Section 120
High Courts19 Oct 2001
Kunj Behari and Another Vs K.D. Churiwala and Sons and Others
Delhi High Court · (2001) 10 DEL CK 0025
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts18 Oct 2001
Union of India Vs Rajinder Singh
Delhi High Court · (2002) 95 DLT 857
Railway Services (Conduct) Rules, 1966 — Rule 3.1
High Courts18 Oct 2001Allowed
R.S. Bhatia Vs Union of India (UOI)
Delhi High Court · (2002) 100 DLT 746
Land Acquisition Act, 1894 — Section 18, 23, 4
High Courts18 Oct 2001
The Installment Supply Limited Vs Malkiat Singh and Others
Delhi High Court · (2002) 4 AD 238 : (2002) 3 RCR(Civil) 129
Arbitration Act, 1940 — Section 11, 20Arbitration and Conciliation Act, 1996 — Section 85
High Courts18 Oct 2001
Daisy Trading Corporation Vs Union of India
Delhi High Court · (2002) 95 DLT 12 : (2001) 60 DRJ 846