High Courts29 May 2001
Shri R.K. Pahwa Vs Union of India and Another
Delhi High Court · (2001) 05 DEL CK 0114
Arbitration and Conciliation Act, 1996 — Section 11, 9
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 5,325 of 6,263
High Courts29 May 2001
Shri Bhagwan Dass Gupta (alias Agarwal) Vs Shri Shiv Shankar Tirath Yatra Company Private Limited
Delhi High Court · (2001) 93 DLT 406 : (2001) 59 DRJ 609
High Courts29 May 2001
Mohd. Sabir and Anil Khanna Vs State (NCT of Delhi) Lakhpat Singh Alias Babblu Vs State (NCT of Delhi) Mohd. Faryad Ali Vs State (NCT of Delhi)
Delhi High Court · (2001) 60 DRJ 529
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 212, 313Evidence Act, 1872 — Section 27
High Courts29 May 2001
Shri Vikram Singh Yadav Vs Union of India and Others
Delhi High Court · (2001) 05 DEL CK 0083
High Courts29 May 2001
Abdul Hamid Vs State (Delhi Admn.)
Delhi High Court · (2001) 59 DRJ 777
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts28 May 2001Dismissed
Shri Parmal Singh and another Vs Union of India and others
Delhi High Court · (2001) 05 DEL CK 0181
Railway Protection Force Act, 1957 — Section 21Railway Protection Force Rules, 1987 — Rule 28, 90, 93.2, 93.4, 93.9
High Courts28 May 2001
Shri Surya Prakash Khatri and Another Vs Smt. Madhu Trehan and Others Dr. B.L. Wadhera Vs Smt. Madhu Trehan and Others
Delhi High Court · (2001) CriLJ 3476 : (2001) 59 DRJ 298 : (2001) 4 RCR(Criminal) 450
Advocates Act, 1961 — Section 6(1)Constitution of India, 1950 — Article 121, 124(4), 124(5), 19(1), 19(2)Contempt of Courts Act, 1971 — Section 2
High Courts28 May 2001
M/s. Hindustan Carbide Pvt. Ltd. Vs National Capital Territory of Delhi Others
Delhi High Court · (2001) 91 DLT 331 : (2001) 59 DRJ 511 : (2001) 91 FLR 9
Industrial Disputes Act, 1947 — Section 17B
High Courts28 May 2001
Commissioner of Income Tax Vs Avinash Pasricha
Delhi High Court · (2001) 170 CTR 287 : (2001) 170 CTR 257 : (2001) 251 ITR 360 : (2001) 118 TAXMAN 604
Income Tax Act, 1961 — Section 10(3), 2(24), 256(1), 263, 28
High Courts28 May 2001Dismissed
Farooq Saulat and another Vs Union of India and others
Delhi High Court · (2001) 05 DEL CK 0056
High Courts28 May 2001
Del Agha Vs Directorate of Revenue Intelligence
Delhi High Court · (2001) 5 AD 639 : (2001) 92 DLT 762 : (2001) 59 DRJ 421 : (2001) 77 ECC 190
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438, 439, 482Customs Act, 1962 — Section 108
High Courts28 May 2001
Vishnu Mohan Vs State (NCT of Delhi)
Delhi High Court · (2001) CriLJ 3531 : (2001) 93 DLT 748 : (2001) 59 DRJ 676
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts26 May 2001Dismissed
Ved Prakash Goel Vs Commissioner, Central Bureau of Narcotics and Another
Delhi High Court · (2001) 93 DLT 729 : (2002) 79 ECC 174
Constitution of India, 1950 — Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 9
High Courts25 May 2001
Flower Tobacco Company Vs Ambar Tobacco Company
Delhi High Court · (2001) 5 AD 317 : (2001) 92 DLT 51 : (2001) 3 RAJ 112
Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 3Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 2(15)Trade and Merchandise Marks Act, 1958 — Section 109(3), 109(5), 11, 97
High Courts25 May 2001
Sunil Shakt Vs State
Delhi High Court · (2001) 94 DLT 495
Criminal Procedure Code, 1973 (CrPC) — Section 29, 325, 439Penal Code, 1860 (IPC) — Section 120
High Courts25 May 2001Allowed
J.K. International Vs State
Delhi High Court · (2002) 4 AD 211 : (2002) CriLJ 2601 : (2002) 96 DLT 795 : (2002) 62 DRJ 170 : (2002) 2 RCR(Criminal) 454
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 204(1), 204(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 May 2001
Commissioner of Income Tax Vs DELHI CATTLE BREEDING FARMS (P) LTD.
Delhi High Court · (2001) 169 CTR 477
High Courts25 May 2001
H.S. Rana (Constable) Vs Union of India (UOI) and Others
Delhi High Court · (2001) 60 DRJ 148
Constitution of India, 1950 — Article 226
High Courts25 May 2001
Shri Akesh Kumar Jain and Another Vs Shri Harmeet Singh Bakshi and Another
Delhi High Court · (2001) 59 DRJ 734
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27, 151Registration Act, 1908 — Section 49
High Courts25 May 2001
Smt. Anguri Vs State
Delhi High Court · (2001) 4 AD 1076 : (2001) CriLJ 3697 : (2001) 92 DLT 606
Army Service Regulations — Regulation 529Constitution of India, 1950 — Article 21, 22(1), 226, 5Penal Code, 1860 (IPC) — Section 302