Civil Procedure Code, 1908 (CPC) — Order 26 Rule 16AConstitution of India, 1950 — Article 12, 19(1), 226, 32, 367General Clauses Act, 1897 — Section 2(24), 2(42)

Read judgment

High Courts17 Sept 2001

Shri Ashok Kumar Sharma Vs Shri Lal Chand Sharma

Delhi High Court · (2001) 94 DLT 768

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 15(1), 15(4)

Read judgment

High Courts17 Sept 2001Dismissed

Charanjit Kochhar Vs Union of India and Another

Delhi High Court · (2001) 09 DEL CK 0065

Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, 20

Read judgment

High Courts17 Sept 2001

M/s M.G.F. (India) Ltd. Vs M/s Daily Pratap and Others

Delhi High Court · (2001) 94 DLT 437 : (2002) 61 DRJ 416 : (2002) 1 RCR(Civil) 491

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 47 Rule 7(2), Order 9 Rule 13, Order 9 Rule 9, 141Limitation Act, 1963 — Section 5

Read judgment

High Courts17 Sept 2001Dismissed

Shri Ramesh Kumar Sharma Vs The Ambassador, Royal Netherlands Embassy, New Delhi and another

Delhi High Court · (2001) 94 DLT 615 : (2002) 62 DRJ 581

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11, 151, 86, 86(1)Constitution of India, 1950 — Article 32Foreign Service Regulations, 1951 — Article 89

Read judgment

High Courts16 Sept 2001Dismissed

Sunaina R. Mathani Vs National Capital Territory of Delhi and Others

Delhi High Court · (2002) 95 DLT 362 : (2002) 61 DRJ 439

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 120, 34, 420

Read judgment

High Courts14 Sept 2001Dismissed

Dalip Singh Sachar Vs Maa Karni Coal Carriers Pvt. Ltd.

Delhi High Court · (2001) 94 DLT 604 : (2002) 3 RCR(Civil) 277

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

Read judgment

High Courts14 Sept 2001Dismissed

All India Lawyers Union (Delhi Unit) Vs Union of India and others

Delhi High Court · (2001) 93 DLT 501 : (2002) 61 DRJ 92

Constitution of India, 1950 — Article 21Delhi Municipal Corporation Act, 1957 — Section 417, 417(1)

Read judgment

High Courts14 Sept 2001

Sunil Kumar Vs State and Another

Delhi High Court · (2002) CriLJ 1284 : (2001) 93 DLT 804 : (2001) 2 DMC 705 : (2001) 60 DRJ 657 : (2002) 1 RCR(Criminal) 119

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 82(2), 83Penal Code, 1860 (IPC) — Section 406, 498

Read judgment

High Courts14 Sept 2001Dismissed

Narinder Kumar and Another Vs Tilak Raj and Others

Delhi High Court · (2001) 09 DEL CK 0066

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 32 Rule 7, Order 43 Rule 1A(2), 47Specific Relief Act, 1963 — Section 34

Read judgment

High Courts14 Sept 2001

Prem Kumar and Others Vs State (NCT of Delhi)

Delhi High Court · (2002) 96 DLT 89 : (2002) 61 DRJ 880

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts14 Sept 2001Dismissed

Itender Singh Chadha and ors Vs State (N.C.T. of Delhi)

Delhi High Court · (2001) 94 DLT 426 : (2002) 61 DRJ 591

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190, 190(1), 204Penal Code, 1860 (IPC) — Section 323, 34, 341, 354

Read judgment

High Courts14 Sept 2001