High Courts24 Aug 2001
Mr. Suresh Vs Mr. Sandeep Kartia and Another
Delhi High Court · (2001) 93 DLT 597
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,303 of 6,263
High Courts24 Aug 2001Allowed
Association of Plot Holders Vs Govt. of NCT Delhi and Another
Delhi High Court · (2002) 63 DRJ 131
Constitution of India, 1950 — Article 226
High Courts24 Aug 2001
Raj Kamal Handloom Industry Vs Shyam Bali and others
Delhi High Court · (2001) 08 DEL CK 0231
Constitution of India, 1950 — Article 226
High Courts24 Aug 2001Dismissed
Shri Moti Ram Sharma Vs Union of India and another
Delhi High Court · (2001) 08 DEL CK 0211
Border Security Force Act, 1968 — Section 19
High Courts24 Aug 2001Dismissed
Rattan Lal and Others Vs Union of India
Delhi High Court · (2001) 94 DLT 378
Land Acquisition Act, 1894 — Section 4, 4(1), 54, 6
High Courts24 Aug 2001
Balsara Hygiene Products Ltd. Vs The Appellate Authority (under the Payment of Gratuity Act)
Delhi High Court · (2002) 92 FLR 676
Payment of Gratuity Act, 1972 — Section 2, 3, 4, 4(1), 7(7)Penal Code, 1860 (IPC) — Section 376
High Courts24 Aug 2001
Syed Nasir Hussain Vs State of Delhi
Delhi High Court · (2001) 93 DLT 711 : (2001) 60 DRJ 255
Criminal Procedure Code, 1973 (CrPC) — Section 433Provident Funds Act, 1925 — Section 2
High Courts24 Aug 2001Dismissed
Air Com. K.P. Sreekant Vs Union of India and others
Delhi High Court · (2002) 61 DRJ 257
High Courts24 Aug 2001Dismissed
Shri Ram Gopal Verma Vs Union of India (UOI) and Another
Delhi High Court · (2002) 61 DRJ 712
Administrative Tribunals Act, 1985 — Section 14(1), 14(2), 14(3)
High Courts24 Aug 2001Allowed
M/s. Veerumal Praveen Kumar Vs M/s. Needle Industries (India) Ltd. and Another
Delhi High Court · (2001) 93 DLT 600
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Designs Act, 1911 — Section 51A, 53Trade and Merchandise Marks Act, 1958 — Section 105, 106, 28, 29, 29(2)
High Courts24 Aug 2001Allowed
Sh. Deep Chand Vs Sh. Kunda Mal
Delhi High Court · (2001) 08 DEL CK 0061
Limitation Act, 1963 — Article 65, 27
High Courts24 Aug 2001Dismissed
Shri Narendra Jha Vs Deptt. of Science and Technology
Delhi High Court · (2001) 08 DEL CK 0057
Constitution of India, 1950 — Article 226
High Courts23 Aug 2001
Commissioner of Income Tax Vs Oriental bank of Commerce
Delhi High Court · (2001) 119 TAXMAN 710
High Courts23 Aug 2001
Commissioner of Surtax Vs Gedore Tools (India) (P) Ltd.
Delhi High Court · (2001) 119 TAXMAN 568
High Courts23 Aug 2001
commissioner of surtax Vs dalmia ceramic ind. ltd.
Delhi High Court · (2001) 119 TAXMAN 479
High Courts23 Aug 2001
Commissioner of Surtax Vs Oriental Bank of Commerce
Delhi High Court · (2002) 172 CTR 351 : (2002) 125 TAXMAN 364
High Courts23 Aug 2001Allowed
Mr. Ajit Singh Vs Union of India and others
Delhi High Court · (2001) 93 DLT 639 : (2002) 61 DRJ 488
Army Rules, 1954 — Rule 13Constitution of India, 1950 — Article 226
High Courts23 Aug 2001
Commissioner of Surtax Vs International Airport Authority of India
Delhi High Court · (2002) 173 CTR 69 : (2002) 254 ITR 159 : (2001) 119 TAXMAN 702
High Courts21 Aug 2001Dismissed
Shri Rajesh Kumar Vs Air India
Delhi High Court · (2001) 08 DEL CK 0277