High Courts24 Nov 2003Allowed
Mahender Singh Vs Under Secretary, Freedom Fighter Cell and Others
Delhi High Court · (2004) 1 AD 311 : (2003) 108 DLT 641
COURT ARCHIVE
Delhi High Court judgments, 2003
1,390 judgments · page 7 of 70
High Courts24 Nov 2003
Ravi Kaul and Another Vs Hari Parshad and Others
Delhi High Court · (2005) ACJ 1729 : (2004) 109 DLT 188 : (2004) 73 DRJ 752
High Courts24 Nov 2003Dismissed
Union of India (UOI) Vs Simplex Concrete Piles India (P) Ltd.
Delhi High Court · (2003) 3 ARBLR 536 : (2003) 108 DLT 732 : (2004) 72 DRJ 53 : (2004) 1 RAJ 320
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 2
High Courts21 Nov 2003Allowed
Bhim Raj Sharma Vs Ram Chander
Delhi High Court · (2004) 1 ACC 127 : (2003) 108 DLT 691
High Courts21 Nov 2003
Commissioner of Income Tax Vs Paper Products Ltd.
Delhi High Court · (2004) 271 ITR 472
Income Tax Act, 1961 — Section 43A, 43A(1)
High Courts21 Nov 2003Dismissed
New India Assurance Co. Ltd. Vs Smt. Nachhatar Kaur and Others
Delhi High Court · (2004) 1 ACC 78 : (2004) 1 AD 553(1) : (2003) 108 DLT 669(1) : (2004) 2 RCR(Civil) 451
High Courts21 Nov 2003
A.S. Mittal Vs P.O., Debt Recovery Tribunal and Others
Delhi High Court · (2004) 121 CompCas 309 : (2004) 72 DRJ 440
Constitution of India, 1950 — Article 21, 22Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(6), 22
High Courts21 Nov 2003
Meenu Abrol (Mrs.) Vs State
Delhi High Court · (2003) 8 AD 225 : (2003) 108 DLT 709
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 406, 420, 506
High Courts21 Nov 2003Dismissed
Suraj Prakash Vs Chief Election Commissioner of India and Others
Delhi High Court · (2004) 72 DRJ 328
Constitution of India, 1950 — Article 329
High Courts21 Nov 2003
Dr. Harbhajan Singh Awla Vs Union of India (UOI) and Others
Delhi High Court · (2003) 8 AD 337 : AIR 2004 Delhi 172 : (2003) 108 DLT 628 : (2004) 72 DRJ 146
Constitution of India, 1950 — Article 14Warehousing Corporations Act, 1962 — Section 6, 7, 7(3)Warehousing Corporations Rules, 1963 — Rule 3, 4, 4(3), 4(4), 7
High Courts21 Nov 2003Dismissed
Mohd Hamid Sagar Vs The Election Commission of India and Others
Delhi High Court · (2003) 11 DEL CK 0017
Conduct of Elections Rules, 1961 — Rule 10, 10(4)
High Courts20 Nov 2003Dismissed
Ashok Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2005) 80 DRJ 532 : (2003) 2 ILR Delhi 541
Delhi Development Act, 1957 — Section 12Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 5A
High Courts20 Nov 2003Dismissed
Ranjit Tukaram Choudhury Vs State
Delhi High Court · (2003) 8 AD 164 : (2003) 108 DLT 689 : (2004) 72 DRJ 459
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts20 Nov 2003Dismissed
Union of India (UOI) Vs Shri Bani Lal
Delhi High Court · (2004) 3 ACC 152 : (2005) ACJ 1763 : (2004) 112 DLT 928 : (2004) 72 DRJ 44
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 5Railways Act, 1989 — Section 124A, 127
High Courts20 Nov 2003
Dr. K.S. Jawatkar Vs Jawaharlal Nehru University and Others
Delhi High Court · (2003) 8 AD 349 : (2003) 108 DLT 607 : (2004) 3 SLJ 460
Constitution of India, 1950 — Article 14, 16(1), 19(1), 21, 226Jawaharlal Nehru Universities Act, 1966 — Section 5(6)
High Courts20 Nov 2003Allowed
Punjab and Sind Bank Vs Smt. Koel Kanta Kohli and Others
Delhi High Court · (2005) 125 CompCas 183 : (2003) 108 DLT 682 : (2004) 72 DRJ 42
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts20 Nov 2003
Raj Rani Vs G.T.B. Hospital and Another
Delhi High Court · (2005) 116 DLT 522 : (2005) 105 FLR 187 : (2006) 2 SLJ 218
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
High Courts20 Nov 2003Dismissed
Mr. Sanjoy Sachdev Vs Chief Election Commission and Others
Delhi High Court · (2003) 2 ILR Delhi 529
Constitution of India, 1950 — Article 226, 327, 328, 329
High Courts19 Nov 2003Allowed
K.L. Verma and Another Vs Shri V.K. Sharma and Another
Delhi High Court · (2003) 3 ARBLR 532 : (2003) 108 DLT 699 : (2004) 72 DRJ 47 : (2004) 1 RAJ 309
Arbitration Act, 1940 — Section 20, 34Civil Procedure Code, 1908 (CPC) — Section 114, 151, 152Partnership Act, 1932 — Section 69, 69(3)