High Courts06 Sept 2001Allowed
JK Corporation Ltd. Vs Pratibha Cement (P) Ltd.
Delhi High Court · (2001) 94 DLT 580
Copyright Act, 1957 — Section 2
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,297 of 6,263
High Courts06 Sept 2001Allowed
The National Thermal Power Corp. Vs R.S. Avtar Singh and Co. and Another
Delhi High Court · (2002) 63 DRJ 211
Arbitration Act, 1940 — Section 11, 14(2), 20, 21, 31(1)Arbitration and Conciliation Act, 1996 — Section 10, 2, 2(3), 34, 34(2)
High Courts06 Sept 2001Dismissed
Ajanta Tubes Limited and Others Vs State of Uttar Pradesh
Delhi High Court · (2001) 09 DEL CK 0147
Arbitration Act, 1940 — Section 20, 30
High Courts06 Sept 2001Dismissed
Jayant Amritanand Shukla Vs Mala Shukla
Delhi High Court · (2002) 5 AD 172 : (2002) 62 DRJ 663 : (2002) 3 RCR(Civil) 808
Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 64Hindu Marriage Act, 1955 — Section 13(1), 13B(2)
High Courts06 Sept 2001Allowed
Bhagwan Das Vs State
Delhi High Court · (2001) 93 DLT 857 : (2001) 60 DRJ 405
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 61
High Courts06 Sept 2001
Shantanu Mehra and Others Vs The State
Delhi High Court · (2001) 09 DEL CK 0067
Succession Act, 1925 — Section 276
High Courts06 Sept 2001Allowed
M/s M.K. Enterprises Vs M/s Creative Knit Crafts and another
Delhi High Court · (2001) 60 DRJ 818
Arbitration Act, 1940 — Section 14, 17
High Courts06 Sept 2001
Badley Ram Vs Delhi Development Authority and others
Delhi High Court · (2002) 95 DLT 380
High Courts06 Sept 2001
Orion Asya Shipping and Trading Co. Vs Global Marine Transportation Inc. and anr Tata Limited Vs Union of India and ors
Delhi High Court · (2001) 09 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 49, 8Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 6
High Courts06 Sept 2001Dismissed
M/s A. A. Associates Vs Prem Goel and Others
Delhi High Court · AIR 2002 Delhi 142
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts05 Sept 2001
Gupta Brothers Conduit Pipe Manufacturing Co. Pvt. Ltd. Vs Anil Gupta and Another
Delhi High Court · (2001) 09 DEL CK 0228
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151, 20Copyright Act, 1957 — Section 62, 62(2)
High Courts05 Sept 2001Dismissed
Commissioner of Police and others Vs Naseeb Singh and another Commissioner of Police and others Vs Sh. Ravinder Singh and another Commissioner of Police and another Vs Sh. Dharmender Yadav and another Commissioner of Police and others Vs Sh. Naresh Rana and another Commissioner of Police and others Vs Sh. Mukesh Kumar and another
Delhi High Court · (2002) 63 DRJ 204 : (2002) 1 RCR(Civil) 637
Motor Vehicles Act, 1988 — Section 15, 16, 17, 19, 4
High Courts05 Sept 2001
M/s Ruchi Pvt. Ltd. and others Vs M/s Indian Flame Enterprises and others
Delhi High Court · (2001) 94 DLT 796
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, 151Copyright Act, 1957 — Section 62, 62(2)Criminal Procedure Code, 1973 (CrPC) — Section 104, 91, 93
High Courts05 Sept 2001
Commissioner of Income Tax Vs Prem Nath Motors (Pvt.) Ltd.
Delhi High Court · (2001) 170 CTR 424 : (2002) 253 ITR 705 : (2002) 120 TAXMAN 584
Income Tax Act, 1961 — Section 192, 201(1A)
High Courts05 Sept 2001
Shri S.C. Chadha Vs Union of India and others
Delhi High Court · (2002) 61 DRJ 845
High Courts05 Sept 2001
M/s H.J. Baker and Bros. Inc. Vs M.M.T.C.
Delhi High Court · (2001) 09 DEL CK 0127
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 2, 56, 73
High Courts05 Sept 2001
Commissioner of Police and Others Vs Mukesh Kumar and Another
Delhi High Court · (2002) 1 ACC 82
High Courts05 Sept 2001Dismissed
M/s Sawhney Export House Vs Union of India and others
Delhi High Court · (2002) 139 ELT 276
High Courts05 Sept 2001
Municipal Corporation of Delhi Vs T.C. Dhingra and another
Delhi High Court · AIR 2002 Delhi 129 : (2001) 94 DLT 689
High Courts05 Sept 2001Allowed
Sports Plaza and others Vs M.C.D. and anrs.
Delhi High Court · (2001) 94 DLT 311
Delhi Municipal Corporation Act, 1957 — Section 417, 430, 461