High Courts17 Nov 2003Partly Allowed
Naresh Kumar Beri Vs Bharat Singh and Others
Delhi High Court · (2003) 108 DLT 758
COURT ARCHIVE
Delhi High Court judgments, 2003
1,390 judgments · page 9 of 70
High Courts17 Nov 2003Dismissed
R.K. Malhotra and Others Vs The Friends Central Government Employees Co-op. House Bldg. Society and Another
Delhi High Court · (2004) 73 DRJ 122
Constitution of India, 1950 — Article 226Delhi Co-operative Societies Act, 1972 — Section 60, 76
High Courts14 Nov 2003
D.N. Sharma Vs Usha Sharma
Delhi High Court · (2003) 8 AD 516 : AIR 2004 Delhi 198 : (2003) 108 DLT 673 : (2004) 1 DMC 105 : (2004) 72 DRJ 73 : (2004) 2 RCR(Civil) 510
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 13(1)Hindu Marriage Rules, 1979 — Rule 4(7)
High Courts14 Nov 2003Allowed
Infrastructure Leasing and Financial Services Ltd. and Another Vs Santosh Baweja
Delhi High Court · (2003) 108 DLT 546
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 7, 151Limitation Act, 1963 — Section 2
High Courts14 Nov 2003
Delhi State Industrial Development Corporation Ltd. Vs K.C. Bothra and Others
Delhi High Court · (2003) 108 DLT 447 : (2004) 72 DRJ 244
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 2, 4, 4(1), 7Transfer of Property Act, 1882 — Section 106, 116
High Courts14 Nov 2003
Gulshan Malhotra Vs Jagdev Malhota and Others
Delhi High Court · AIR 2004 Delhi 98 : (2003) 3 ARBLR 678 : (2004) 109 DLT 117 : (2004) 72 DRJ 94 : (2004) 1 RAJ 326
High Courts14 Nov 2003
Kamal Jeswani Vs State
Delhi High Court · (2004) 110 DLT 389 : (2004) 74 DRJ 431
Delhi Municipal Corporation Act, 1957 — Section 354APenal Code, 1860 (IPC) — Section 188, 448
High Courts13 Nov 2003Allowed
A.S. Impex Limited and Others Vs Delhi High Court and Others
Delhi High Court · (2004) 1 ALT(Cri) 17 : (2003) 107 DLT 734 : (2004) 72 DRJ 1 : (2003) 3 JCC 292 : (2004) 136 PLR 3 : (2004) 1 RCR(Criminal) 427
Constitution of India, 1950 — Article 21, 227, 41Criminal Procedure Code, 1973 (CrPC) — Section 26, 374(3), 397, 4(2), 407Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143
High Courts13 Nov 2003
M/s. Hero Honda Motors Ltd. Vs Dy. Commissioner of Income Tax
Delhi High Court · (2004) 91 TTJ 128
High Courts13 Nov 2003Dismissed
D.R. Sikka Vs Government of NCT of Delhi and Others
Delhi High Court · (2003) 11 DEL CK 0087
Delhi Development Act, 1957 — Section 11ADelhi Police Act, 1978 — Section 112, 28
High Courts13 Nov 2003Dismissed
Cement Corporation of India Ltd. Vs Naresh Kumar Coal Sales Ltd.
Delhi High Court · (2004) 2 BC 391 : (2004) 109 DLT 252 : (2004) 75 DRJ 63
Arbitration Act, 1940 — Section 34
High Courts12 Nov 2003Dismissed
S.C. Mehta and Others Vs P.K. Wadhwa and Others
Delhi High Court · (2004) 1 AD 110 : AIR 2004 Delhi 132 : (2003) 108 DLT 90 : (2003) 71 DRJ 773 : (2004) 2 RCR(Civil) 435 : (2004) 135 TAXMAN 402
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 47 Rule 1, 151Evidence Act, 1872 — Section 92
High Courts12 Nov 2003Allowed
Smt. Rajesh Kumari Vs Delhi Development Authority
Delhi High Court · (2003) 108 DLT 680 : (2004) 72 DRJ 50
Constitution of India, 1950 — Article 226
High Courts12 Nov 2003Allowed
Smt. Ira Juneja and Another Vs State and Another
Delhi High Court · (2004) CriLJ 3664 : (2004) 72 DRJ 207 : (2004) 4 RCR(Civil) 840 : (2004) 4 RCR(Criminal) 840
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts12 Nov 2003
Rakesh Saini and Others Vs Union of India (UOI) and Another
Delhi High Court · (2006) 1 ACC 603
High Courts12 Nov 2003
Indudyog Company Ltd. Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2003) 11 DEL CK 0083
High Courts12 Nov 2003
Sh. Rakesh Saini and Others Vs Union of India (UOI) and Another
Delhi High Court · (2005) ACJ 2148 : (2003) 8 AD 399 : AIR 2004 Delhi 107 : (2004) 72 DRJ 268 : (2003) 2 ILR Delhi 507
High Courts12 Nov 2003
Commissioner of Income Tax Vs S.R. Fragrances Ltd.
Delhi High Court · (2004) 187 CTR 4 : (2004) 270 ITR 560 : (2004) 136 TAXMAN 575
Income Tax Act, 1961 — Section 143(3), 256, 260A, 69
High Courts12 Nov 2003Dismissed
Commissioner of Income Tax Vs R.S. Sibal
Delhi High Court · (2004) 187 CTR 291 : (2004) 73 DRJ 203 : (2004) 269 ITR 429
Income Tax Act, 1961 — Section 260A, 68
High Courts12 Nov 2003
Yudhvir Singh Ahluwalia and Another Vs Delhi Transport Corporation and Another
Delhi High Court · (2004) ACJ 666
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110A