High Courts27 Nov 2003Dismissed
Canara Bank Vs Vijay Kumar Arora and Others
Delhi High Court · AIR 2004 Delhi 304 : (2005) 123 CompCas 800 : (2003) 108 DLT 729 : (2004) 72 DRJ 381
COURT ARCHIVE
Delhi High Court judgments, 2003
1,390 judgments · page 6 of 70
High Courts27 Nov 2003Allowed
Vinay Construction Co. and Others Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2005) 116 DLT 14
Constitution of India, 1950 — Article 226
High Courts27 Nov 2003Allowed
Chander Monan Vs Ranjeet Singh
Delhi High Court · (2004) 109 DLT 125 : (2004) 75 DRJ 81
High Courts27 Nov 2003
Commissioner of Income Tax Vs Shankarlal Ved Prakash HUF
Delhi High Court · (2004) 187 CTR 8 : (2004) 271 ITR 171 : (2004) 138 TAXMAN 125
Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 260ALimitation Act, 1963 — Section 5
High Courts27 Nov 2003
Commissioner of Income Tax Vs IFFCO Ltd.
Delhi High Court · (2004) 191 CTR 558 : (2005) 142 TAXMAN 561 : (2005) 142 TAXMAN 466
Income Tax Act, 1961 — Section 260A, 43(1), 43A, 43A(1)
High Courts27 Nov 2003
Capt. Satish Sharma and Others Vs Union of India (UOI) and Another
Delhi High Court · (2004) 109 DLT 938
Adjudication proceedings and Appeal Rules, 1974 — Rule 3, 3(3)Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 49(3), 49(4), 51, 64(2)
High Courts25 Nov 2003
Malawa Ram Market Association (Regd) Vs Commissioner of Delhi Police
Delhi High Court · (2003) 11 DEL CK 0123
High Courts25 Nov 2003Dismissed
Kanchi Singh Vs State of (NCT of Delhi)
Delhi High Court · (2003) 108 DLT 684 : (2004) 72 DRJ 461
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 34, 420, 468, 471
High Courts25 Nov 2003Dismissed
MMTC Limited Vs International Commodities Export Corporation and Others
Delhi High Court · (2004) 1 ARBLR 12 : (2003) 108 DLT 474 : (2004) 72 DRJ 442 : (2004) 1 RAJ 287
Arbitration Act, 1940 — Section 11, 5
High Courts25 Nov 2003
Troy Niemans and Another Vs State (Delhi Admn.) and Another
Delhi High Court · (2004) 110 DLT 545 : (2004) 72 DRJ 689
Penal Code, 1860 (IPC) — Section 406, 409
High Courts25 Nov 2003Allowed
DDA Vs Inderjit Singh
Delhi High Court · (2004) 74 DRJ 416
Delhi Development Act, 1957 — Section 14, 29(2)
High Courts25 Nov 2003Allowed
Shiv Charan Vs Union of India (UOI) and Others
Delhi High Court · (2004) 109 DLT 889 : (2004) 74 DRJ 316
Constitution of India, 1950 — Article 226
High Courts25 Nov 2003Dismissed
D.T.C. and Another Vs Smt. Surinder Kaur and Others
Delhi High Court · (2004) 2 ACC 894 : (2004) 72 DRJ 55
Motor Vehicles Act, 1988 — Section 140, 163A
High Courts25 Nov 2003Dismissed
D.T.C. and Another Vs Smt. Vidya Rani and Others
Delhi High Court · (2004) 109 DLT 121 : (2004) 73 DRJ 753
Motor Vehicles Act, 1988 — Section 140, 163A
High Courts25 Nov 2003Dismissed
Pankaj Goel (Dr.) Vs State
Delhi High Court · (2003) 8 AD 202 : (2003) 108 DLT 692
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts25 Nov 2003Allowed
Mohd. Shafi and Others Vs Om Metals and Mineral (P) Ltd. and Another
Delhi High Court · (2004) 3 ACC 171 : (2005) ACJ 1651 : (2004) 112 DLT 936
High Courts24 Nov 2003Dismissed
Desein Private Limited Vs Industrial Tribunal III and Others
Delhi High Court · (2004) 72 DRJ 365
Civil Procedure Code, 1908 (CPC) — Section 100Industrial Disputes Act, 1947 — Section 24, 27, 33, 33(2), 33A
High Courts24 Nov 2003
The Benares State Bank Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2004) 109 DLT 227 : (2004) 72 DRJ 57 : (2004) 1 LLJ 1118
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(5), 16, 6(2)
High Courts24 Nov 2003Dismissed
Shri Ranjit Singh Vs Mohd Ali Asraf and Others
Delhi High Court · (2004) 1 AD 342 : (2003) 108 DLT 627
Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 100(1)
High Courts24 Nov 2003
Shailender Kumar Jain Vs Union of India (UOI) and Another
Delhi High Court · (2004) 110 DLT 510
Constitution of India, 1950 — Article 226Passports Act, 1967 — Section 10(3)Penal Code, 1860 (IPC) — Section 306, 498A