High Courts16 Dec 2004
Surender Kumar Mehta Vs Delhi Development Authority
Delhi High Court · (2004) 12 DEL CK 0071
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 2 of 71
High Courts16 Dec 2004Dismissed
ITC Limited Vs Mr. Pradeep Anand and Others
Delhi High Court · (2005) 1 ARBLR 187 : (2005) 116 DLT 450 : (2005) 80 DRJ 173
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 158, 5
High Courts16 Dec 2004Dismissed
S. Balbir Inder Singh Vs M.C.D. and Another
Delhi High Court · (2005) 80 DRJ 97
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Delhi Municipal Corporation Act, 1957 — Section 343, 343(1), 345A, 491
High Courts16 Dec 2004Dismissed
Smt. Basanti Devi and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 117 DLT 742 : (2005) 80 DRJ 26
Land Acquisition Act, 1894 — Section 4, 6
High Courts16 Dec 2004Dismissed
Subhash Market Association and Another Vs Municipal Corporation of Delhi and Others
Delhi High Court · AIR 2005 Delhi 209 : (2005) 116 DLT 406 : (2005) 79 DRJ 606
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Specific Relief Act, 1963 — Section 14(1)
High Courts16 Dec 2004
Shri Gopal Krishna Khanna and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 118 DLT 148
Land Acquisition Act, 1894 — Section 28, 54
High Courts15 Dec 2004
Manohar Lal Vs Union of India (UOI) and Others
Delhi High Court · (2005) 116 DLT 469 : (2006) 2 SLJ 98
Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226(2)
High Courts15 Dec 2004
Metcalfe and Hodgkinson Pvt. Ltd. Vs Container Corporation of India
Delhi High Court · AIR 2005 Delhi 211 : (2005) 2 BC 48 : (2005) 1 CTLJ 177 : (2005) 116 DLT 457 : (2005) 79 DRJ 579
Constitution of India, 1950 — Article 14, 226Insurance Act, 1938 — Section 42(4), 64UM
High Courts15 Dec 2004Allowed
Eze Val Okeke @ Val Eze Vs Narcotic Control Bureau
Delhi High Court · (2005) 116 DLT 399 : (2005) 79 DRJ 162 : (2005) 99 ECC 152
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 52, 53, 55
High Courts15 Dec 2004Allowed
Vijender Singh, Wireman Vs Vice-Chairman, Agricultural Produce Marketing Board and Others
Delhi High Court · (2005) 116 DLT 371 : (2005) 79 DRJ 610 : (2006) 2 SLJ 92
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Constitution of India, 1950 — Article 226
High Courts15 Dec 2004Dismissed
Som Dutt Vs Union of India (UOI) and Others
Delhi High Court · (2005) 116 DLT 479 : (2006) 2 SLJ 105
Central Industrial Security Force Rules, 1969 — Rule 15
High Courts15 Dec 2004Dismissed
Ram Singh Yadav Vs Union of India (UOI) and Another
Delhi High Court · (2005) 116 DLT 486 : (2006) 2 SLJ 112
Army Rules, 1954 — Rule 13, 17, 22
High Courts15 Dec 2004
B.L. Gupta Vs Municipal Corporation of Delhi
Delhi High Court · (2005) 116 DLT 416 : (2005) 79 DRJ 529
Delhi Municipal Corporation Act, 1957 — Section 126, 478, 478(1), 478(2)Limitation Act, 1963 — Article 113
High Courts15 Dec 2004Dismissed
Chand Mohd. Vs Union of India (UOI) and Others
Delhi High Court · (2005) 116 DLT 373 : (2005) 79 DRJ 110 : (2005) 99 ECC 120 : (2005) 119 ECR 137
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108
High Courts14 Dec 2004Allowed
Veera Angrish @ Veeranwali Shankar Angrish Vs Central Board of Secondary Education
Delhi High Court · (2005) 116 DLT 604 : (2005) 80 DRJ 715
Constitution of India, 1950 — Article 226
High Courts14 Dec 2004
Commissioner of Income Tax Vs IFFCO Ltd.
Delhi High Court · (2005) 198 CTR 184 : (2005) 145 TAXMAN 63
Income Tax Act, 1961 — Section 260A, 37, 43B
High Courts14 Dec 2004
Commissioner of Income Tax Vs Kishori Lal and Sons.
Delhi High Court · (2005) 145 TAXMAN 79
High Courts14 Dec 2004Allowed
Bhagyanagar Metals Ltd. Vs Mahanagar Telephone Nigam Ltd.
Delhi High Court · (2005) 2 BC 451
High Courts14 Dec 2004
Commissioner of Income Tax Vs Kishori Lal and Sons
Delhi High Court · (2005) 196 CTR 185
Income Tax Act, 1961 — Section 40