High Courts02 Nov 2004Dismissed
Anil Kumar Sharma and Another Vs Delhi Development Authority
Delhi High Court · AIR 2005 Delhi 97 : (2005) 2 BC 297 : (2004) 115 DLT 75
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 13 of 71
High Courts02 Nov 2004
Delhi Transport Corporation Vs Gordhan Dass Gordhan Dass Vs Delhi Transport Corporation and Others
Delhi High Court · (2005) 119 DLT 318 : (2005) 80 DRJ 654 : (2005) 105 FLR 1035 : (2006) 1 SLJ 362
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 33(2)
High Courts02 Nov 2004
Shree Rajmoti Industries Vs Rajmoti Oil Mill Pvt. Ltd. and Another
Delhi High Court · (2004) 115 DLT 212 : (2005) 30 PTC 38
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 20(2)Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134(2)
High Courts02 Nov 2004Dismissed
Narender Kumar Vs North Delhi Power Limited and Another
Delhi High Court · (2004) 115 DLT 273 : (2005) 105 FLR 484
Prevention of Corruption Act, 1988 — Section 13, 7
High Courts02 Nov 2004Allowed
Modern (India) Architect Pvt. Ltd. Vs National Projects Construction Corporation Ltd.
Delhi High Court · (2004) 11 DEL CK 0083
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 9
High Courts02 Nov 2004
Meryfur Industries Vs Union of India (UOI) and Others
Delhi High Court · (2005) 2 ARBLR 275 : (2005) 118 DLT 33 : (2005) 81 DRJ 307
Arbitration Act, 1940 — Section 14, 17
High Courts02 Nov 2004
Commissioner of Income Tax Vs Inchcape India (P) Ltd.
Delhi High Court · (2005) 193 CTR 290 : (2005) 273 ITR 92 : (2005) 143 TAXMAN 234
Income Tax Act, 1961 — Section 80O
High Courts02 Nov 2004Dismissed
Manmohan Suri and Another Vs Sunil Kumar Arora and Others
Delhi High Court · AIR 2005 Delhi 269 : (2004) 115 DLT 508 : (2005) 1 RCR(Civil) 787
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9
High Courts02 Nov 2004
Smt. Neelam Makhija and Another Vs Sh. Lumber Singh and Another
Delhi High Court · (2004) 115 DLT 293
High Courts02 Nov 2004Dismissed
Amrik Singh Vs Municipal Corporation of Delhi
Delhi High Court · (2005) 116 DLT 592 : (2006) 2 SLJ 236
Delhi Municipal Corporation Act, 1957 — Section 478, 511Delhi Municipal Corporation Services (Control and Appeal) Regulations, 1959 — Regulation 6, 7, 480, 98
High Courts01 Nov 2004
Smt. Deepa Bajwa Vs State and Others
Delhi High Court · (2004) 115 DLT 202 : (2004) 77 DRJ 725
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts01 Nov 2004
Integ Electronics Vs Union of India (UOI) and Others
Delhi High Court · (2004) 115 DLT 163 : (2005) 79 DRJ 36
Central Excises and Salt Act, 1944 — Section 35F
High Courts01 Nov 2004Dismissed
Roy Brothers Vs The Presiding Officer, Labour Court VIII, Dinesh Thapa C/o Jagriti Labour Union and Jagriti Labour Union
Delhi High Court · (2004) 115 DLT 594 : (2005) 79 DRJ 88 : (2005) 105 FLR 1196 : (2005) 2 LLJ 22 : (2006) 1 SLJ 385
Industrial Disputes Act, 1947 — Section 10(1)(C), 11A, 17B, 2, 25F
High Courts01 Nov 2004
Commissioner of Income Tax Vs Mittal Corporation
Delhi High Court · (2005) 193 CTR 1 : (2005) 272 ITR 87 : (2005) 142 TAXMAN 697
Income Tax Act, 1961 — Section 80O
High Courts01 Nov 2004Allowed
Delhi Transport Corporation Vs Ishwar Singh, Batch No. 15664, The Presiding Officer Industrial Tribunal-I and The Government of NCT of Delhi
Delhi High Court · (2004) 11 DEL CK 0102
Constitution of India, 1950 — Article 226
High Courts01 Nov 2004
Commissioner of Income Tax Vs Mayar India Ltd.
Delhi High Court · (2005) 142 TAXMAN 230
High Courts01 Nov 2004
Greysham (International) Pvt. Ltd. Vs The Commissioner, Employees Provident Fund Organisation
Delhi High Court · (2004) 11 DEL CK 0084
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A
High Courts01 Nov 2004
Union of India (UOI) Vs Supreme Paper Mills Limited
Delhi High Court · (2005) 1 ARBLR 123
Arbitration Act, 1940 — Section 2, 28, 31(4)
High Courts01 Nov 2004
Shri B.L. Patney Vs Delhi Development Authority
Delhi High Court · (2004) 11 DEL CK 0039
High Courts01 Nov 2004
Delhi Transport Corporation Vs Ram Phal, T. No. 31897, The Presiding Officer Industrial Tribunal-I and The Government of NCT of Delhi 1
Delhi High Court · (2004) 11 DEL CK 0029