High Courts25 Sept 2001Dismissed
Oriental Insurance Co. Ltd. Vs Zile Singh and Others Oriental Insurance Co. Ltd. Vs Om Wati and Others
Delhi High Court · (2003) ACJ 654 : (2001) 94 DLT 556
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,290 of 6,263
High Courts25 Sept 2001Dismissed
Director General of Works, CPWD, Nirman Bhawan, New Delhi Vs Regional Labour Commissioner (Central) and others
Delhi High Court · (2001) 94 DLT 857
Constitution of India, 1950 — Article 226
High Courts25 Sept 2001Allowed
Dimple Singla Vs Union of India and Others
Delhi High Court · (2001) 94 DLT 917 : (2002) 63 DRJ 216
Constitution of India, 1950 — Article 14, 15, 19(1), 21
High Courts25 Sept 2001
Hari Om Singh Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0048
Army Act, 1950 — Section 22Army Rules, 1954 — Rule 13, 13(3)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts25 Sept 2001Dismissed
Pawan Mehta Vs State
Delhi High Court · (2001) 94 DLT 566
Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 25, 35, 35(2), 37
High Courts25 Sept 2001
Daya Chand Yadav Vs Municipal Corporation of Delhi and others
Delhi High Court · (2002) 92 FLR 1001
High Courts24 Sept 2001
Dharam Constructions Vs Delhi Development Authority
Delhi High Court · (2001) 60 DRJ 711
Arbitration Act, 1940 — Section 30, 33
High Courts24 Sept 2001
M/s Brij Lal and Sons Vs Delhi Development Authority
Delhi High Court · (2002) 61 DRJ 48
High Courts24 Sept 2001
Tihsaa Industries Ltd. Vs AVG Computers Ltd. and Another
Delhi High Court · (2001) 94 DLT 854 : (2002) 61 DRJ 317
Transfer of Property Act, 1882 — Section 105
High Courts24 Sept 2001Dismissed
Air India Vs Shyam Antenna Electronic (P) Ltd.
Delhi High Court · (2001) 94 DLT 942 : (2002) 61 DRJ 26
Limitation Act, 1963 — Section 14, 14(1)Penal Code, 1860 (IPC) — Section 406
High Courts24 Sept 2001
Commissioner of Income Tax Vs Mohan Meakin Breweries Ltd.
Delhi High Court · (2002) 120 TAXMAN 655
High Courts24 Sept 2001
Commissioner of Income Tax Vs M.M.T.C.
Delhi High Court · (2002) 120 TAXMAN 803 : (2001) 120 TAXMAN 803
High Courts24 Sept 2001
Jolen International Limited Vs Diwan Industrial Chemicals
Delhi High Court · (2002) 1 AD 594 : (2002) 25 PTC 24
Copyright Act, 1957 — Section 2Trade and Merchandise Marks Act, 1958 — Section 28, 29, 30, 34, 35
High Courts21 Sept 2001Dismissed
Saketh India Limited Vs Union of India and ors
Delhi High Court · (2002) 96 DLT 184 : (2001) 60 DRJ 700 : (2002) 82 ECC 61 : (2002) 139 ELT 267
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7
High Courts21 Sept 2001
K.E. Burgmann A/S. Vs H.N. Shah and Another
Delhi High Court · (2002) 96 DLT 156
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 10Trade and Merchandise Marks Act, 1958 — Section 27(2), 33
High Courts21 Sept 2001
Union of India Vs Veekay Industries and Another Veekay Industries Vs Union of India
Delhi High Court · (2001) 09 DEL CK 0177
Arbitration Act, 1940 — Section 14, 20
High Courts21 Sept 2001Allowed
Prabhu Shankar Aggarwal and anr Vs Anand Kumar Deepak Kumar and anr Kamla Devi Agarwal Vs Anand Kumar Deepak Kumar and anr Mahesh Kumar Aggarwal and anr Vs Anand Kumar Deepak Kumar and anr
Delhi High Court · (2001) 94 DLT 754
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 2, Order 39 Rule 2A, Order 39 Rule 3, Order 7 Rule 11Constitution of India, 1950 — Article 215, 225Contempt of Courts Act, 1971 — Section 12
High Courts21 Sept 2001Dismissed
Daya Nand Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0159
Defence Service Army Regulations, 1987 — Regulation 155, 157, 289, 290Territorial Army Act, 1948 — Section 7(3)Territorial Army Rules, 1948 — Rule 18
High Courts21 Sept 2001Dismissed
Jay Presstressed Products Ltd. and anr Vs Union of India and ors
Delhi High Court · (2002) 96 DLT 141 : (2001) 60 DRJ 661 : (2002) 92 FLR 864
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts21 Sept 2001
Spectrum Technologies USA Inc. Vs Spectrum Power Generation Company Ltd.
Delhi High Court · (2001) 09 DEL CK 0123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3Companies Act, 1956 — Section 155, 155(1), 290, 397, 397(2)Contract Act, 1872 — Section 17, 23