High Courts31 Aug 2001Allowed
Ishaq Shah Vs State and Others
Delhi High Court · (2002) 96 DLT 18
Constitution of India, 1950 — Article 14, 19, 21, 226Delhi Police Act, 1978 — Section 47, 50Penal Code, 1860 (IPC) — Section 379, 411
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,300 of 6,263
High Courts31 Aug 2001
S.L. Shailani Vs Union of India and others
Delhi High Court · (2001) 08 DEL CK 0113
High Courts31 Aug 2001Dismissed
Smt. Babli and Another Vs Govt. of NCT of Delhi and Others Smt. Manju and Another Vs Govt. of NCT of Delhi and Others Smt. Ami Chand Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2002) 95 DLT 144 : (2001) 60 DRJ 788
Administrative Tribunals Act, 1985 — Section 13Eviction of unauthorised Occupants Act, 1971 — Section 3(Q)(V)Government Residences (General Pool in Delhi) Rules, 1963 — Rule 3
High Courts31 Aug 2001Dismissed
Rajeshwar Nath Bhargava and others Vs State and others
Delhi High Court · (2001) 94 DLT 82
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 120
High Courts31 Aug 2001Allowed
Kewal Krishan Mayor Vs Kailash Chand Mayor and Others Kailash Chand Mayor Vs Kewal Krishan Mayor
Delhi High Court · (2002) 95 DLT 115
Succession Act, 1925 — Section 45, 47, 59, 63, 67
High Courts31 Aug 2001Allowed
Sh. Binoy Jacob Vs The State
Delhi High Court · (2001) 93 DLT 666 : (2001) 60 DRJ 371
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 204, 482Penal Code, 1860 (IPC) — Section 120
High Courts31 Aug 2001Allowed
The Management of Birla Cotton Spinning and Weaving Mills Ltd. and Another Vs Kapra Mazdoor Ekta Union and Another
Delhi High Court · (2001) 94 DLT 888 : (2002) 62 DRJ 61
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(2)Industrial Disputes Act, 1947 — Section 10(1), 11(3), 12, 12(2), 12(5)
High Courts31 Aug 2001
Peregrine Security Pvt. Ltd. Vs Crowne Plaza Surya
Delhi High Court · (2001) 08 DEL CK 0055
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts31 Aug 2001Dismissed
V.K. Sharma and Others Vs Union of India and Others
Delhi High Court · (2001) 08 DEL CK 0049
Factories Act, 1948 — Section 46
High Courts30 Aug 2001Dismissed
Mohd. Sadiq Vs The State and others
Delhi High Court · (2001) 94 DLT 472 : (2001) 2 DMC 751 : (2001) 60 DRJ 402 : (2001) 4 RCR(Criminal) 773
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 313, 397, 401
High Courts30 Aug 2001
Khairati Lal Khurana Vs Govt. of NCT of Delhi
Delhi High Court · AIR 2002 Delhi 40
Constitution of India, 1950 — Article 21, 38, 39Universal Declaration of Human Rights, 1948 — Article 25(2)
High Courts30 Aug 2001Allowed
Pioneer Publicity Corporation Vs Delhi Transport Corporation and Others
Delhi High Court · (2001) 08 DEL CK 0194
Arbitration and Conciliation Act, 1996 — Section 11(4), 11(5), 11(6)
High Courts30 Aug 2001
Subhash Chander and Others Vs State
Delhi High Court · (2001) 60 DRJ 136
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Aug 2001Dismissed
Shri Subhash Bindra Vs Govt. of NCT and others
Delhi High Court · (2002) 95 DLT 891 : (2002) 61 DRJ 265
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Aug 2001
New Delhi Municipal Committee Vs The Kerala State Handicrafts Emporium
Delhi High Court · (2002) 95 DLT 320 : (2001) 60 DRJ 478
Constitution of India, 1950 — Article 289
High Courts30 Aug 2001Dismissed
Mohd. Tahir Vs The State and others
Delhi High Court · (2002) CriLJ 389 : (2001) 94 DLT 454 : (2002) 1 DMC 102 : (2002) 61 DRJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 397, 401, 482
High Courts30 Aug 2001
Sh. Narender Mann Vs State (NCT of Delhi) and Another
Delhi High Court · (2002) CriLJ 823 : (2001) 94 DLT 107 : (2002) 1 RCR(Criminal) 203
Constitution of India, 1950 — Article 227Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 401, 439, 482
High Courts30 Aug 2001Dismissed
Nirdhan Thatha Dalit Varg Lok Kalyan Samaj (Regd.) Vs Municipal Corp. of Delhi and others Budhist Society of India (Regd.) Vs Municipal Corp. of Delhi and others
Delhi High Court · (2001) 08 DEL CK 0082
High Courts30 Aug 2001Allowed
Mukesh Hans etc. etc. Vs Union of India and others
Delhi High Court · (2001) 94 DLT 860 : (2001) 60 DRJ 376
Constitution of India, 1950 — Article 14, 19Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 5A
High Courts29 Aug 2001Dismissed
Shri Raman Gupta and another Vs Director of Enforcement and Another
Delhi High Court · (2001) 94 DLT 489 : (2001) 60 DRJ 813 : (2002) 79 ECC 160 : (2002) 139 ELT 538
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 50, 51