High Courts02 Nov 2003
State Vs Sunil Kumar Mandal
Delhi High Court · (2004) 1 DMC 86 : (2004) 72 DRJ 229
Penal Code, 1860 (IPC) — Section 302, 498A
COURT ARCHIVE
Delhi High Court judgments, 2003
1,390 judgments · page 13 of 70
High Courts31 Oct 2003
Municipal Corporation of Delhi Vs Sanjay Kumar and Others
Delhi High Court · (2004) 2 SLJ 358
Industrial Disputes Act, 1947 — Section 25F
High Courts31 Oct 2003
Shri M.L. Aggarwal Vs Delhi Development Authority
Delhi High Court · (2003) 7 AD 505 : (2003) 107 DLT 611
Nazul Rules, 1981 — Rule 1, 17, 6
High Courts30 Oct 2003
Smt. Renu Bali Vs Delhi Development Authority
Delhi High Court · (2003) 108 DLT 392
Constitution of India, 1950 — Article 226
High Courts30 Oct 2003
Deepak Choudhary Vs Union of India (UOI) and Others
Delhi High Court · (2003) 10 DEL CK 0066
Delhi Municipal Corporation Act, 1957 — Section 416, 417
High Courts30 Oct 2003Dismissed
Continental Construction Ltd., Mr. M.S. Basi and Mr. Vijay Kumar Verma Vs State Bank of India, Overseas Branch and Others
Delhi High Court · AIR 2004 Delhi 121 : (2004) 2 BC 348 : (2005) 125 CompCas 380 : (2003) 108 DLT 266 : (2004) 51 SCL 103
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 20, 25, 26
High Courts30 Oct 2003Dismissed
M.C.D. Vs Nathu Ram and Another
Delhi High Court · (2004) 73 DRJ 718 : (2004) 2 SLJ 367
High Courts30 Oct 2003Dismissed
M/s. Montari Enterprises Pvt. Ltd. Vs Land Acquisition Collector and Another
Delhi High Court · (2003) 2 ILR Delhi 417
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226, 32Delhi Development Act, 1957 — Section 22, 22(1)
High Courts30 Oct 2003
Pratap Singh Gaekwad and Others Vs State of NCT of Delhi and Another
Delhi High Court · (2003) 2 ILR Delhi 428
Criminal Procedure Code, 1973 (CrPC) — Section 205, 441, 446, 446A, 482
High Courts30 Oct 2003
Raj Kumar Bhargava Vs Union of India (UOI) and Others
Delhi High Court · (2004) 186 CTR 378 : (2004) 265 ITR 46 : (2004) 135 TAXMAN 6
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UE(1), 269UE(6), 269UF(1)Income Tax Rules, 1962 — Rule 48LTransfer of Property Act, 1882 — Section 55(6)
High Courts30 Oct 2003
Monica Sharma Vs State
Delhi High Court · (2003) 108 DLT 572 : (2004) 1 DMC 11 : (2004) 73 DRJ 391
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts30 Oct 2003Allowed
Nissho Iwai Corporation Vs Mauria Udyog Pvt. Ltd. and Another
Delhi High Court · AIR 2004 Delhi 397 : (2004) 110 DLT 620 : (2004) 74 DRJ 41 : (2003) 2 ILR Delhi 436
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts30 Oct 2003Allowed
Sardar Kashmir Singh and Others Vs Shri Gurmukh Singh and Others
Delhi High Court · (2003) 3 ACC 716 : (2004) ACJ 2107 : (2003) 8 AD 391
High Courts30 Oct 2003Allowed
M.C.D. Vs K.B. Dass and Another
Delhi High Court · (2004) 73 DRJ 705 : (2004) 2 SLJ 376
Fundamental Rules — Rule 56
High Courts29 Oct 2003Dismissed
Radhey Shyam Gupta Vs Union of India (UOI)
Delhi High Court · (2003) 7 AD 481 : (2003) 107 DLT 696 : (2003) 71 DRJ 608
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 85
High Courts29 Oct 2003Dismissed
Col. J.P.S. Mahla Vs Union of India (UOI) and Others
Delhi High Court · (2004) 110 DLT 372 : (2004) 3 SLJ 354
Army Act, 1950 — Section 19
High Courts29 Oct 2003
State Vs Mohd. Afzal and Others Mohd. Afzal Vs State
Delhi High Court · (2003) 7 AD 1 : (2003) 107 DLT 385 : (2003) 71 DRJ 178 : (2003) 3 JCC 1669
Criminal Procedure Code, 1973 (CrPC) — Section 162, 196, 218, 366, 367Evidence Act, 1872 — Section 138, 146, 24, 25, 26Explosive Substances Act, 1908 — Section 3, 4, 5, 7
High Courts29 Oct 2003Allowed
Dalip Kumar Vs State of Delhi
Delhi High Court · (2004) 111 DLT 500
Penal Code, 1860 (IPC) — Section 302
High Courts29 Oct 2003
Vijay Vs State (NCT)
Delhi High Court · (2004) 112 DLT 297
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts29 Oct 2003
Super Fine Meat Suppliers Vs Bharat Hotels Ltd.
Delhi High Court · (2003) 108 DLT 542