High Courts19 Jul 2001
Tirupati LPG Industries Ltd. and others Vs Bharat Petroleum Corpn. Ltd. and others International Cylinders (P) Ltd. and others Vs Central Vigilance Commission and others
Delhi High Court · (2001) 94 DLT 313 : (2002) 60 DRJ 454
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,319 of 6,263
High Courts19 Jul 2001
Babita Kumari Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2001) 07 DEL CK 0169
High Courts19 Jul 2001Allowed
Bhim Sain Vs The State (N.C.T. of Delhi)
Delhi High Court · (2001) 60 DRJ 489
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 279, 304A
High Courts19 Jul 2001Allowed
Vinay Kumar @ Shyam Lal Vs State
Delhi High Court · (2001) 7 AD 142 : (2001) 93 DLT 655
Penal Code, 1860 (IPC) — Section 306
High Courts18 Jul 2001Dismissed
R.K. Singhal Vs Engineering Projects (India) Ltd. and others A.K. Sinha Vs Engineering Projects (India) Ltd. and others I.D. Mittal Vs Engineering Projects (India) Ltd. and others
Delhi High Court · (2001) 07 DEL CK 0186
High Courts18 Jul 2001
Shri Paramjit Singh Ahuja Vs Presiding officer Labour Court-VI and others
Delhi High Court · (2001) 94 DLT 58 : (2001) 60 DRJ 193 : (2002) 92 FLR 112
Constitution of India, 1950 — Article 226
High Courts18 Jul 2001Dismissed
Shri Krishan Lal Sharma and Another Vs Smt. Shushil Budhiraja and Others
Delhi High Court · (2002) 62 DRJ 752
High Courts18 Jul 2001Dismissed
Neeraj Chahar Vs Union of India and others Dinesh Kumar and another Vs Union of India and others
Delhi High Court · (2001) 07 DEL CK 0040
Railway Protection Force Rules, 1987 — Rule 22, 49, 49.2, 49.3
High Courts18 Jul 2001
M/s S. Lall and Company Vs Delhi Development Authority
Delhi High Court · (2001) 93 DLT 727 : (2002) 61 DRJ 756
High Courts17 Jul 2001
M/s Goa Telecommunications and Systems Ltd. Vs Union of India
Delhi High Court · (2001) 93 DLT 713 : (2001) 60 DRJ 308
High Courts17 Jul 2001Allowed
The Tata Iron and Steel Co. Ltd. Vs M/s. Shakti Bearings and another
Delhi High Court · (2001) 94 DLT 92 : (2002) 63 DRJ 305
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 291
High Courts17 Jul 2001
Commissioner of Income Tax Vs Frick india ltd.
Delhi High Court · (2001) 119 TAXMAN 371
High Courts17 Jul 2001Allowed
Delhi Pollution Control Committee Vs Appellate Authority and another
Delhi High Court · (2001) 94 DLT 212 : (2001) 60 DRJ 352
Air (Prevention and Control of Pollution) Act, 1981 — Section 21
High Courts17 Jul 2001
Commissioner of Income Tax Vs Frick India Ltd.
Delhi High Court · (2001) 171 CTR 662 : (2002) 253 ITR 428
Income Tax Act, 1961 — Section 33, 43A
High Courts17 Jul 2001
Y. Sharma Vs M/s. Surya Fincap Limited
Delhi High Court · (2002) CriLJ 807 : (2001) 93 DLT 693 : (2001) 60 DRJ 292
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 219, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts17 Jul 2001
Raj Kishan Dass Vs Mrs. Kusum Singh
Delhi High Court · (2001) 93 DLT 359 : (2001) 60 DRJ 803
Trusts Act, 1882 — Section 43, 5, 6
High Courts17 Jul 2001
Prakash Industries Limited Vs Bajaj Auto Finance Limited
Delhi High Court · (2001) 93 DLT 159 : (2001) 59 DRJ 540
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts17 Jul 2001Allowed
Global Trust Bank Ltd. Vs Fargo Freight Ltd., Bank of Rajasthan Ltd. and others
Delhi High Court · AIR 2002 Delhi 13 : (2001) 94 DLT 623
Arbitration and Conciliation Act, 1996 — Section 46, 47, 48, 49Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46(1), Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46CConstitution of India, 1950 — Article 14, 37
High Courts17 Jul 2001Allowed
Shri Raj Singh Vs Union of India
Delhi High Court · (2001) 94 DLT 192 : (2002) 61 DRJ 433
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 23(1A), 4, 54
High Courts17 Jul 2001Allowed
Shri Pradeep Gupta Vs Haryana Financial Corporation
Delhi High Court · (2001) 93 DLT 834 : (2002) 2 RCR(Civil) 425
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 15, 16, 17, 18Revenue Recovery Act, 1890 — Section 4State Financial Corporations Act, 1951 — Section 31