High Courts04 Nov 2003Dismissed
Akhil Bhartiya Azad Hind Party Vs Election Commission of India
Delhi High Court · (2003) 11 DEL CK 0095
Representation of the People Act, 1951 — Section 29A, 29A(7)
COURT ARCHIVE
Delhi High Court judgments, 2003
1,390 judgments · page 12 of 70
High Courts04 Nov 2003
Mrs. Updesh Kaur and Others Vs Jagram and Others
Delhi High Court · (2004) 3 ACC 106
High Courts04 Nov 2003Dismissed
Smt. Krishna Prakash and Another Vs Dilip Harel Mitra Chenoy
Delhi High Court · (2004) 1 AD 56 : AIR 2004 Delhi 105 : (2003) 108 DLT 82 : (2003) 71 DRJ 770 : (2003) 2 ILR Delhi 459
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 33
High Courts04 Nov 2003
C. Subramaniam and Others Vs Union of India (UOI) and Another
Delhi High Court · (2004) 73 DRJ 196 : (2004) 3 SLJ 145
Constitution of India, 1950 — Article 146, 226, 229
High Courts04 Nov 2003
Bhupender @ Gora Vs NCT of Delhi (State)
Delhi High Court · (2004) 112 DLT 948
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts03 Nov 2003Dismissed
Ramit Enterprises Vs Hindustan Petroleum Corporation Ltd.
Delhi High Court · (2004) 1 AD 117 : (2004) 1 CTLJ 202 : (2003) 108 DLT 79 : (2004) 3 RCR(Civil) 82
Constitution of India, 1950 — Article 226
High Courts03 Nov 2003Allowed
Nirmal Rani Sibbal and Others Vs S. Amarjit Singh and Others
Delhi High Court · (2005) ACJ 1370 : (2004) 109 DLT 161 : (2004) 73 DRJ 744
Income Tax Act, 1939 — Section 31, 94
High Courts03 Nov 2003Allowed
Mr. Lambert Kroger and Others Vs NCT of Delhi and Another
Delhi High Court · (2003) 8 AD 328 : (2004) CriLJ 992 : (2003) 108 DLT 150 : (2004) 72 DRJ 103 : (2003) 3 JCC 1852
Penal Code, 1860 (IPC) — Section 409, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2, 3
High Courts03 Nov 2003
UCO Bank Vs Presiding Officer, Cen. Govt. Indust. Tri.
Delhi High Court · (2003) 108 DLT 750 : (2004) 2 SLJ 363
High Courts03 Nov 2003
Saurabh Prakash Vs Samir Prakash
Delhi High Court · (2004) 109 DLT 817 : (2004) 73 DRJ 63 : (2003) 2 ILR Delhi 447
Army Act, 1950 — Section 130, 14Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 19 Rule 1, Order 23 Rule 3, Order 32A Rule 3, Order 32A Rule 5
High Courts03 Nov 2003Allowed
Life Insurance Corporation of India Vs Union of India (UOI) and Others
Delhi High Court · (2004) 72 DRJ 278 : (2004) 2 SLJ 371
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts03 Nov 2003
Mangna Vs State
Delhi High Court · (2004) 72 DRJ 469 : (2004) 1 RCR(Criminal) 148
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 61
High Courts03 Nov 2003
BPL Communications Ltd. Vs Punj Lloyd Ltd.
Delhi High Court · (2004) 1 AD 8 : (2004) 1 ARBLR 46 : (2005) 125 CompCas 41 : (2003) 108 DLT 198 : (2004) 1 RAJ 256
Arbitration Act, 1940 — Section 20, 24, 34, 8Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 16, 19
High Courts03 Nov 2003Dismissed
Spencer and Black Smith Vs Government of N.C.T. of Delhi
Delhi High Court · (2004) 1 LLJ 1126
Constitution of India, 1950 — Article 226
High Courts03 Nov 2003Dismissed
Subhash Chandra Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2004) 1 CTLJ 205 : (2004) 72 DRJ 195
High Courts03 Nov 2003Allowed
Ms Shankari Ghosh Vs Company Law Board and Others
Delhi High Court · (2003) 11 DEL CK 0043
Companies Act, 1956 — Section 58A(9)
High Courts03 Nov 2003
National Horticulture Board Vs Flora Continental Ltd. and Others
Delhi High Court · (2004) 1 AD 81 : (2004) 2 BC 356 : (2003) 108 DLT 228
State Financial Corporations Act, 1951 — Section 29
High Courts03 Nov 2003Dismissed
Nirmala Gupta and Others Vs Municipal Corporation of Delhi
Delhi High Court · (2004) 1 AD 113 : (2003) 108 DLT 75 : (2004) 72 DRJ 307
Delhi Municipal Corporation Act, 1957 — Section 336(2), 343, 343(1), 344, 477Specific Relief Act, 1963 — Section 41
High Courts03 Nov 2003
LIC of India Vs Union of India (UOI) and Others
Delhi High Court · (2003) 108 DLT 191 : (2004) 72 DRJ 168 : (2004) 3 SLJ 389
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts03 Nov 2003Dismissed
Shri Ashok Kumar Monga Vs UCO Bank and Others
Delhi High Court · (2003) 8 AD 493 : (2003) 108 DLT 169 : (2003) 71 DRJ 576 : (2004) 3 SLJ 387