Delhi High Court Judgments 2003

High Courts19 Dec 2003

Brown Forman Mauritius Limited Vs Jagatjit Brown-Forman India Ltd. and Another

Delhi High Court · (2005) 126 CompCas 392 : (2004) 1 CompLJ 368 : (2004) 109 DLT 198 : (2004) 72 DRJ 655 : (2004) 51 SCL 214

Companies Act, 1956 — Section 397, 398, 433, 443(2)

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High Courts19 Dec 2003Allowed

Venkatesh Dutt Vs MS Shoes East Limited

Delhi High Court · (2004) 2 BC 19 : (2004) CriLJ 1695 : (2004) 137 PLR 32 : (2004) 2 RCR(Criminal) 24

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Dec 2003

Raghuvir Singh Verma Vs Delhi Financial Corporation and Others

Delhi High Court · (2003) 12 DEL CK 0080

Delhi Land Reforms Act, 1954 — Section 138Land Reforms Rules — Rule 119(2), 199State Financial Corporations Act, 1951 — Section 32G

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High Courts19 Dec 2003

Commissioner of Income Tax Vs S. Pritam Singh

Delhi High Court · (2005) 272 ITR 359

Income Tax Act, 1961 — Section 132, 158BC, 260A

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High Courts19 Dec 2003

Smt. Kamlesh Vs Govt. of N.C.T. of Delhi and Others

Delhi High Court · (2004) 1 AD 1 : (2003) 108 DLT 718 : (2004) 72 DRJ 644

Constitution of India, 1950 — Article 226

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High Courts19 Dec 2003

Dharambir Khattar Vs State

Delhi High Court · (2004) 110 DLT 366 : (2004) 75 DRJ 372

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7, 8

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High Courts19 Dec 2003Dismissed

Ram Kumar Contractor Vs NTPC Ltd. and Others

Delhi High Court · (2004) 1 AWC 934 : (2004) 109 DLT 478 : (2004) 75 DRJ 369 : (2004) 2 RCR(Civil) 514

Arbitration Act, 1940 — Section 11, 12, 5

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High Courts19 Dec 2003

Shri Ramveer Singh Vs Food Corporation of India and Others

Delhi High Court · (2003) 12 DEL CK 0034

Food Corporations Act, 1964 — Section 12General Provident Fund (Central Services) Rules, 1960 — Rule 12(1)

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High Courts19 Dec 2003Dismissed

Mr. Piyush Jain Vs The Election Commission of India

Delhi High Court · (2004) 109 DLT 470 : (2004) 72 DRJ 642

Conduct of Elections Rules, 1961 — Rule 10(3)Constitution of India, 1950 — Article 329

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High Courts19 Dec 2003Dismissed

Food Corporation of India Vs Reed Mdway Packaging Co. of India Pvt. Ltd. and Another

Delhi High Court · (2003) 12 DEL CK 0031

Arbitration Act, 1940 — Section 34

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High Courts19 Dec 2003Allowed

R.P. Nanda Vs DDA and Another

Delhi High Court · (2004) 73 DRJ 23 : (2004) 3 SLJ 15

Constitution of India, 1950 — Article 14, 21, 226

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High Courts18 Dec 2003Allowed

Smt. Kamla Bai Vs Union of India (UOI) and Others

Delhi High Court · (2004) 109 DLT 237 : (2004) 72 DRJ 613 : (2004) 92 ECC 376

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 3, 4, 6(2), 7(1), 7(3)

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High Courts18 Dec 2003Dismissed

Aksh Optifibre Limited Vs B.S.N.L. and Another

Delhi High Court · (2003) 2 ILR Delhi 662

Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Section 20, 20(a), 20(c)Contract Act, 1872 — Section 28

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High Courts18 Dec 2003Dismissed

Braham Pal Singh Gautam Vs Union of India (UOI)

Delhi High Court · AIR 2004 Delhi 314 : (2004) 109 DLT 466 : (2004) 72 DRJ 626

Passports Act, 1967 — Section 10(3)

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High Courts18 Dec 2003

Shiva Tobacco Co. Vs Naresh Kumar Jain and Another

Delhi High Court · (2004) 72 DRJ 683 : (2004) 28 PTC 151

Civil Procedure Code, 1908 (CPC) — Section 24Trade Marks Act, 1999 — Section 100, 83

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High Courts17 Dec 2003Allowed

Retd. Major A.S. Dahiya E.C. No. 59676 Vs Union of India (UOI) and Others

Delhi High Court · (2004) 1 AD 200 : (2003) 108 DLT 740 : (2004) 72 DRJ 377

Central Civil Services (Pension) Rules, 1972 — Rule 48B, 49(2)Constitution of India, 1950 — Article 226

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High Courts17 Dec 2003

Ms. Rachna Dogra Vs Directorate of Estates, Ministry of Urban Affairs and Employment and Another

Delhi High Court · (2004) 109 DLT 286 : (2004) 72 DRJ 617 : (2004) 137 PLR 18

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7

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High Courts16 Dec 2003Allowed

Nb. Sub. (Mt) Umesh Kumar Tyagi Vs Union of India (UOI) and Others

Delhi High Court · (2004) 1 AD 396 : (2003) 108 DLT 727 : (2004) 72 DRJ 417 : (2003) 2 ILR Delhi 660 : (2004) 2 SLJ 360

Constitution of India, 1950 — Article 226

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High Courts16 Dec 2003Dismissed

Marina World Shipping Corporation Ltd. Vs Jindal Exports (P) Limited

Delhi High Court · (2004) 2 CompLJ 50 : (2004) 54 SCL 312

Arbitration and Conciliation Act, 1996 — Section 44, 45, 46, 47, 48Companies Act, 1956 — Section 433, 434

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High Courts16 Dec 2003Allowed

Cpt. Satyvir Met. Asstt. Vs Chief of Air Staff

Delhi High Court · (2004) 110 DLT 246 : (2004) 74 DRJ 426 : (2004) 3 SLJ 24

Air Force Rules, 1969 — Rule 24Constitution of India, 1950 — Article 226

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Delhi High Court judgments, 2003