High Courts08 Nov 2004Allowed
Air Vice Marshal T.S. Chhatwal Vs Union of India (UOI) and Others
Delhi High Court · (2005) 3 ESC 1924
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 11 of 71
High Courts08 Nov 2004Allowed
S.M. Gupta Vs Oriental Bank of Commerce and Others
Delhi High Court · (2004) 115 DLT 257 : (2003) 96 FLR 1121 : (2005) 1 LLJ 1063
Oriental Bank of Commerce Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 12(4)
High Courts08 Nov 2004Allowed
Raghunath Vs The State of NCT of Delhi
Delhi High Court · (2004) 11 DEL CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 328, 34, 365, 366, 376
High Courts08 Nov 2004
Sharma and Associates Contractors Pvt. Ltd. Vs Progressive Construction Ltd.
Delhi High Court · (2004) 3 ARBLR 485
High Courts05 Nov 2004Dismissed
Khubi Ram Gupta Vs Shri Hoshiar Singh Singhal (Deceased) through Legal Representatives (Shri Amar Nath Singhal, Shri A.P. Singhal, Shri O.P. Singhal (deceased) (Smt. Kusum Lata Singhal, Smt. Anita Gupta, Mrs. Rashmi Garg, Ms. Ritu Singhal and Shri Vinay Kumar Singhal and Smt. Prem Vati)
Delhi High Court · (2004) 11 DEL CK 0137
Civil Procedure Code, 1908 (CPC) — Section 100(3), 100(5), 104, 9Delhi Land Reforms Act, 1954 — Section 185Specific Relief Act, 1877 — Section 42
High Courts05 Nov 2004Dismissed
Shanti Fragrances Vs Union of India (UOI) and Others
Delhi High Court · (2005) 116 DLT 410 : (2006) 144 STC 529
Constitution of India, 1950 — Article 226Delhi Sales Tax Act, 1975 — Section 4(1), 7(1), 7(2), 8
High Courts05 Nov 2004
Indsao Contracts Pvt. Ltd. Vs Manu Creations Pvt. Limited
Delhi High Court · (2005) 1 ARBLR 85
Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(4), 11(5), 11(6)
High Courts05 Nov 2004Dismissed
State Vs Mool Chand
Delhi High Court · (2004) 11 DEL CK 0093
Penal Code, 1860 (IPC) — Section 304, 337ARailways Rules — Rule 280
High Courts05 Nov 2004
Indian Potash Ltd. Vs Potash Research Inst. of India and Another
Delhi High Court · AIR 2005 Delhi 226 : (2004) 115 DLT 367
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151
High Courts04 Nov 2004
Kanta Devi Jain Vs Brahm Dutt Beri
Delhi High Court · (2004) 11 DEL CK 0145
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts04 Nov 2004
Ela Kumar Vs A.I.C.T.E. and Another
Delhi High Court · (2005) 117 DLT 371 : (2006) 1 SLJ 163
Constitution of India, 1950 — Article 226
High Courts04 Nov 2004
Shri Khushia (Deceased) through LRs. and Others Vs Union of India (UOI)
Delhi High Court · (2004) 11 DEL CK 0112
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts04 Nov 2004Allowed
Shri Ram Scientific and Industrial Research Foundation and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 394
High Courts04 Nov 2004
Sh. Madhu Sudan Sharma Vs Bhagwan Das and Others
Delhi High Court · (2004) 115 DLT 251
High Courts04 Nov 2004
CWT Vs Sir Shoba Singh Public Charitable Trust
Delhi High Court · (2005) 142 TAXMAN 478
High Courts04 Nov 2004Allowed
Commissioner of Wealth Tax Vs Sir Shoba Singh Public Charitable Trust
Delhi High Court · (2005) 193 CTR 287 : (2005) 274 ITR 478
Income Tax Act, 1961 — Section 13(1), 13(2), 13(3)Wealth Tax Act, 1957 — Section 21A, 27(1), 5(1)
High Courts04 Nov 2004Allowed
Mathura Dutt and Others Vs DTC and Another
Delhi High Court · (2005) 1 ACC 33 : (2006) ACJ 1129 : (2004) 115 DLT 567 : (2005) 3 KLT 218
High Courts04 Nov 2004Allowed
Rajinder Prasad Vs The Chairman, DSSSB of NCT of Delhi and Others
Delhi High Court · (2005) 117 DLT 351
Constitution of India, 1950 — Article 226
High Courts04 Nov 2004
Selected Marbles Home and Others Vs Arun Kumar Kamal Kumar and Others
Delhi High Court · (2005) 1 ARBLR 94 : (2004) 115 DLT 117
Arbitration Act, 1940 — Section 14, 17, 20, 30, 32Arbitration and Conciliation Act, 1996 — Section 21, 85, 85(2)
High Courts04 Nov 2004
New India Insurance Co. Vs Madhu Sudan Sharma and Others
Delhi High Court · (2005) 1 ACC 164 : (2006) ACJ 1652 : (2005) 116 DLT 189 : (2005) 1 RCR(Civil) 787
Motor Vehicles Act, 1988 — Section 95(2)