High Courts12 Oct 2001
Rampur Engineering Co. Limited Vs United Construction Co. and Others
Delhi High Court · AIR 2002 Delhi 170 : (2002) 95 DLT 250
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 7 Rule 1
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,284 of 6,263
High Courts12 Oct 2001
The National Institute of Immunology Vs Municipal Corporation of Delhi
Delhi High Court · AIR 2002 Delhi 192 : (2002) 96 DLT 41
Constitution of India, 1950 — Article 226, 285(1)Delhi Municipal Corporation Act, 1957 — Section 115(4), 119
High Courts11 Oct 2001
Pamela V. Sabharwal Vs Dayal S. Bhatia and Others
Delhi High Court · (2001) 10 DEL CK 0170
High Courts11 Oct 2001
Premier Electrical Corporation Vs New Delhi Municipal Committee
Delhi High Court · (2001) 10 DEL CK 0152
High Courts11 Oct 2001Dismissed
Abdu Ram Vs State and Others
Delhi High Court · (2002) 95 DLT 703 : (2002) 61 DRJ 799 : (2003) 3 RCR(Criminal) 335
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 2, 200, 201
High Courts11 Oct 2001Dismissed
Amir Chand Om Prakash Vs Hari Darshan Sevashram Pvt. Ltd.
Delhi High Court · (2001) 10 DEL CK 0102
Trade and Merchandise Marks Act, 1958 — Section 2, 28
High Courts11 Oct 2001Allowed
Punjab Agro Industries Corporation Ltd. Vs Shriram Industrial Enterprises Ltd.
Delhi High Court · (2002) 96 DLT 75
Limitation Act, 1963 — Article 113, 13
High Courts11 Oct 2001Dismissed
Wali Mohd. and Others Vs Kilasi
Delhi High Court · (2002) 95 DLT 592 : (2002) 61 DRJ 292
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 15(2), 25B
High Courts11 Oct 2001
Sakalain Meghjee Vs BM House (India) Ltd.
Delhi High Court · (2002) 24 PTC 207
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts11 Oct 2001
Rotela Auto Components (P) Ltd. and Another Vs Jaspal Singh and Others
Delhi High Court · (2002) 95 DLT 830
Designs Act, 1911 — Section 51A, 53Designs Act, 2000 — Section 10(4), 19, 22, 22(2), 22(3)Patents Act, 1970 — Section 107, 64
High Courts10 Oct 2001
Lakha Ram Sharma Vs Balar Marketing Pvt. Ltd. and Others
Delhi High Court · (2002) 97 DLT 342 : (2002) 3 RCR(Civil) 246
Trade and Merchandise Marks Act, 1958 — Section 107, 108, 2(1), 23(1), 3Trade and Merchandise Marks Rules, 1959 — Rule 4, 5, 6
High Courts10 Oct 2001
Standard Chartered Bank Vs Hindustan Engineering and General Mazdoor Union and Others
Delhi High Court · (2002) 95 DLT 182
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19, 19(1)Trade Unions Act, 1926 — Section 18
High Courts10 Oct 2001Allowed
V.A. Tech Esheer Wyss Flovel Ltd. Vs Nippon Power Ltd. and Others
Delhi High Court · (2002) 62 DRJ 502 : (2002) 1 RCR(Civil) 527
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 10, 25
High Courts10 Oct 2001Dismissed
Kusum Kishore Vs Kamla Singh
Delhi High Court · (2002) 95 DLT 873
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 227
High Courts10 Oct 2001
Saluja Farms Vs Commissioner of Income Tax
Delhi High Court · (2002) 172 CTR 742 : (2002) 254 ITR 172 : (2002) 120 TAXMAN 574
High Courts09 Oct 2001
S.M. Mehta and Co. Vs National Industries Dev. Corporation
Delhi High Court · (2002) 95 DLT 139 : (2002) 2 RCR(Civil) 423
High Courts09 Oct 2001
Union of India Vs Laxmi Chemical and Industires Pvt. Ltd.
Delhi High Court · (2002) 64 DRJ 357
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73
High Courts09 Oct 2001Dismissed
Union of India Vs Laxmi Chemical and Industries Pvt. Ltd. Laxmi Chemical and Industries Pvt. Ltd. Vs Union of India
Delhi High Court · (2002) 64 DRJ 357
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73