High Courts05 Sept 2001Dismissed
Shri Babu Lal Vs Union of India and another
Delhi High Court · (2001) 09 DEL CK 0023
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 24
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,298 of 6,263
High Courts05 Sept 2001
M/s MRF Limited Vs Mr. Mukesh Chawla
Delhi High Court · (2001) 94 DLT 481 : (2001) 60 DRJ 397
Trade and Merchandise Marks Act, 1958 — Section 27
High Courts04 Sept 2001Dismissed
Aggarwal Samaj Shakur Pur (Regd) Vs Municipal Corporation of Delhi and Others Gram Sudhar Samiti (Regd) Vs Municipal Corporation of Delhi and Others Shakur Basti Shamshan Sudhar Samiti (Regd) Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2002) 95 DLT 317 : (2001) 60 DRJ 268
Delhi Development Act, 1957 — Section 22(1)Land Acquisition Act, 1894 — Section 4, 6Municipal Corporation Act, 1957 — Section 389, 390, 391, 392
High Courts04 Sept 2001
Shri Satwant Singh Dogra Vs Shri Narender Singh and others
Delhi High Court · (2001) 09 DEL CK 0233
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts04 Sept 2001Dismissed
Smt. Baby Arya Vs Delhi Vidyut Board
Delhi High Court · AIR 2002 Delhi 50 : (2001) 94 DLT 419 : (2002) 61 DRJ 113
Arbitration and Conciliation Act, 1996 — Section 9
High Courts04 Sept 2001Dismissed
Smt. Raj Kumari Vs Delhi Development Authority and Others
Delhi High Court · AIR 2002 Delhi 52
High Courts04 Sept 2001Dismissed
Durga Nath Sharma and Another Vs Shyam Shanker Goela
Delhi High Court · (2002) 95 DLT 545 : (2002) 61 DRJ 848
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 23Urban Land (Ceiling and Regulation) Act, 1976 — Section 27(1)
High Courts04 Sept 2001
Virender Kumar Gupta Vs Delhi Transport Corporation
Delhi High Court · (2002) 61 DRJ 355
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 59
High Courts04 Sept 2001Dismissed
Mahender Singh Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0183
High Courts04 Sept 2001Dismissed
Mohd. Ishaq and others Vs D.D.A. and others
Delhi High Court · (2002) 61 DRJ 699
Delhi Development Act, 1957 — Section 22Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 4
High Courts04 Sept 2001Allowed
Sh. S.K. Muttoo and others Vs State and another
Delhi High Court · (2002) 95 DLT 394 : (2002) 61 DRJ 146
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 482Penal Code, 1860 (IPC) — Section 110, 120, 21
High Courts04 Sept 2001
Atree Associates Vs DDA and Another
Delhi High Court · (2001) 60 DRJ 663 : (2002) 1 RAJ 68
Arbitration and Conciliation Act, 1996 — Section 30, 33
High Courts04 Sept 2001Dismissed
Diwan Bhai Vs Union of India and Others
Delhi High Court · (2001) 09 DEL CK 0103
Border Security Force Act, 1968 — Section 19, 26Border Security Force Rules, 1969 — Rule 142(2), 158, 45Constitution of India, 1950 — Article 226
High Courts04 Sept 2001Dismissed
Jas Rath Vs Union of India
Delhi High Court · (2002) 95 DLT 605 : (2002) 61 DRJ 204
Land Acquisition Act, 1894 — Section 17, 23(1), 23(1A), 28, 4
High Courts04 Sept 2001Allowed
Mahant Atma Ram Chela Mahant Sita Ram Vs Union of India
Delhi High Court · (2002) 95 DLT 58 : (2002) 61 DRJ 169
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(1A), 26
High Courts04 Sept 2001Dismissed
Gaya Prashad Vs Indian Airlines Ltd. and Another
Delhi High Court · (2002) 62 DRJ 493
Constitution of India, 1950 — Article 14
High Courts04 Sept 2001Dismissed
Shri Dalip Kumar Vs Shri Sadri Chauhan
Delhi High Court · (2002) 2 CivCC 406 : (2001) 94 DLT 786 : (2001) 60 DRJ 759 : (2002) 2 RCR(Civil) 74 : (2002) 1 RCR(Rent) 368
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts04 Sept 2001
Commissioner of Income Tax Vs Dalmia Cement (B.) Ltd.
Delhi High Court · (2002) 174 CTR 188 : (2001) 170 CTR 536 : (2002) 254 ITR 669 : (2002) 254 ITR 377 : (2002) 121 TAXMAN 706 : (2002) 120 TAXMAN 794
High Courts03 Sept 2001Dismissed
The Oriental Fire and General Insurance Company Limited (now known as The Oriental Insurance Company Ltd.) Vs Smt. Shakuntala Garg and others
Delhi High Court · (2001) 2 ACC 622 : (2002) ACJ 1885 : (2001) 93 DLT 772 : (2001) 60 DRJ 762 : (2002) 1 RCR(Civil) 466
Motor Vehicles Act, 1988 — Section 174, 79, 95(2), 96, 96(2)