High Courts29 Aug 2001Allowed
Nugas Technologies India Pvt. Ltd. Vs Union of India and ors
Delhi High Court · (2002) 96 DLT 126 : (2002) 61 DRJ 393
Central Motor Vehicles Rules, 1989 — Rule 115, 115
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,301 of 6,263
High Courts29 Aug 2001
All India Institute of Medical Science Vs Ms. Promila Bounthiyal and Others
Delhi High Court · (2002) 95 DLT 371 : (2001) 60 DRJ 281 : (2002) 93 FLR 812 : (2002) 3 LLJ 28
Constitution of India, 1950 — Article 19
High Courts29 Aug 2001
M/s Maya Export Corporation Vs Secretary (Labour) and others
Delhi High Court · (2001) 94 DLT 810 : (2002) 93 FLR 926
Industrial Disputes Act, 1947 — Section 10(1)
High Courts29 Aug 2001
Mandir Market Welfare Association (Regd.) Vs Union of India and others
Delhi High Court · (2001) 93 DLT 658
High Courts29 Aug 2001
State Bank of Mysore Vs Precision India and Others
Delhi High Court · (2001) 08 DEL CK 0207
High Courts29 Aug 2001
Commissioner of Income Tax Vs V.S. Bhagat
Delhi High Court · (2001) 119 TAXMAN 726
High Courts29 Aug 2001
Commissioner of Income Tax Vs Cami Advertising and Marketing (P) Ltd.
Delhi High Court · (2001) 119 TAXMAN 711
High Courts29 Aug 2001
Taneja Skins Co. Pvt. Ltd. Vs Bharath Skins Corporation
Delhi High Court · AIR 2002 Delhi 179 : (2002) 61 DRJ 1
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts29 Aug 2001Dismissed
New Green Field Educational Society, Delhi Vs Municipal Corporation of Delhi
Delhi High Court · (2001) 08 DEL CK 0167
Delhi Municipal Corporation Act, 1957 — Section 169
High Courts29 Aug 2001
Commissioner of Income Tax Vs Sir Shankar Lal Foundation
Delhi High Court · (2001) 119 TAXMAN 723
High Courts29 Aug 2001Allowed
Stracon India Ltd. Vs UTV Software Communication Ltd.
Delhi High Court · AIR 2002 Delhi 209 : (2002) 62 DRJ 829
Arbitration Act, 1940 — Section 11, 13, 16, 7Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Aug 2001
Commissioner of Income Tax Vs Cami Advertising and Marketing (P.) Ltd.
Delhi High Court · (2002) 172 CTR 288 : (2002) 254 ITR 615
High Courts28 Aug 2001Dismissed
Mr. S.S. Gill and another Vs Delhi Development Authority and others
Delhi High Court · (2001) 08 DEL CK 0272
Delhi Development Act, 1957 — Section 11(A)
High Courts28 Aug 2001Dismissed
Shyam Sunder Sharma and another Vs State
Delhi High Court · (2002) CriLJ 517 : (2001) 94 DLT 56 : (2001) 60 DRJ 774
Penal Code, 1860 (IPC) — Section 304, 36
High Courts28 Aug 2001Allowed
Jasbir Singh Malik Vs State (CBI)
Delhi High Court · (2002) 2 AD 535 : (2001) 95 DLT 747 : (2002) 62 DRJ 116 : (2002) 2 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 164, 176Penal Code, 1860 (IPC) — Section 109, 218, 304, 34, 342
High Courts28 Aug 2001
Sh. Girdhari Lal Dhara Vs Sh. Amin Chand and others
Delhi High Court · (2001) 08 DEL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)Delhi Rent Control Act, 1958 — Section 50
High Courts28 Aug 2001
Shri Ved Bhushan Sharma Vs University of Delhi and others
Delhi High Court · (2001) 94 DLT 181
High Courts27 Aug 2001Dismissed
M/s Dewan Chand Vs Indian Welfare Railway Organisation
Delhi High Court · (2001) 94 DLT 563 : (2001) 60 DRJ 705
High Courts27 Aug 2001Dismissed
Shri Lalan Parshad Vs Municipal Corporation of Delhi and another
Delhi High Court · (2001) 94 DLT 807 : (2002) 3 RCR(Civil) 249
High Courts27 Aug 2001Dismissed
National Steel Rolling Mills Vs Delhi Development Authority
Delhi High Court · (2001) 08 DEL CK 0266
Arbitration Act, 1940 — Section 14, 17, 20, 29