High Courts14 Dec 2004
Standard Surfactants Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2005) 193 CTR 279
Customs Act, 1962 — Section 127C, 127H, 127IForeign Trade (Development and Regulation) Act, 1992 — Section 11(5)
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 3 of 71
High Courts14 Dec 2004Dismissed
Prakash Chandra Vs Guru Gobind Singh Indraprastha University and Others
Delhi High Court · (2005) 116 DLT 472 : (2005) 80 DRJ 191 : (2006) 2 SLJ 102
High Courts14 Dec 2004
Santosh Kumar and Others Vs Delhi Development Authority and Others
Delhi High Court · (2005) 117 DLT 440
Land Acquisition Act, 1894 — Section 4, 6
High Courts13 Dec 2004Dismissed
Pushpa Kumari and Others Vs GAIL (India) and Another
Delhi High Court · (2005) 118 DLT 192 : (2005) 81 DRJ 181 : (2005) 3 SLJ 352
High Courts13 Dec 2004Allowed
Keshav Kishore Sharma Vs Municipal Corp. of Delhi
Delhi High Court · (2005) 116 DLT 348 : (2005) 80 DRJ 180
Constitution of India, 1950 — Article 226
High Courts13 Dec 2004Dismissed
R.L. Khashu and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 2 SLJ 109
High Courts13 Dec 2004
Delhi Stock Exchange Assn. Ltd. Vs Urvashi Enterprises Ltd.
Delhi High Court · (2005) 122 DLT 569
Companies Act, 1956 — Section 433, 434
High Courts10 Dec 2004Dismissed
Waris Mohd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 2 SLJ 116
Constitution of India, 1950 — Article 226
High Courts09 Dec 2004Dismissed
K.C. Agrawal Vs Hardip Singh
Delhi High Court · (2005) 116 DLT 41 : (2005) 79 DRJ 400
Delhi Rent Control Act, 1958 — Section 13(1), 14(1), 2, 25B
High Courts09 Dec 2004
Creations and Another Vs Union of India (UOI) and Others
Delhi High Court · (2005) 119 ECR 282
High Courts09 Dec 2004
In Re: Elson Cotton Mills Ltd. (In Liquidation)
Delhi High Court · (2005) 122 DLT 669
High Courts09 Dec 2004Allowed
Bhim Sen and Others Vs State of NCTD
Delhi High Court · (2005) 120 DLT 114
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420, 468
High Courts09 Dec 2004Dismissed
Syrian Arab Republic Vs A.K. Jajodia
Delhi High Court · (2005) 116 DLT 444
Civil Procedure Code, 1908 (CPC) — Section 86(1), 96Diplomatic Relations (Vienna Convention) Act, 1972 — Article 31
High Courts09 Dec 2004
M.M.T.C. Limited Vs Priyanka Overseas Limited and Others
Delhi High Court · (2004) 12 DEL CK 0004
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 17, 2(1)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(4), Order 39 Rule 1
High Courts09 Dec 2004
Pooja Exporters and Others Vs Union of India (UOI) and Another
Delhi High Court · (2005) 116 DLT 178 : (2005) 79 DRJ 626 : (2005) 98 ECC 617 : (2005) 119 ECR 284 : (2005) 192 ELT 73
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 4I, 4I(1), 4L
High Courts09 Dec 2004
Govind Singh Atwal Vs Mankirat Kaur Atwal
Delhi High Court · (2005) 116 DLT 259 : (2005) 79 DRJ 406
Guardians and Wards Act, 1890 — Section 12, 25
High Courts08 Dec 2004Dismissed
Shri Rajesh Kumar Vs Airport Authority of India and Another
Delhi High Court · AIR 2005 Delhi 220 : (2005) 2 BC 149 : (2005) 1 CTLJ 49 : (2005) 116 DLT 91 : (2005) 79 DRJ 447
Constitution of India, 1950 — Article 14, 226
High Courts08 Dec 2004
Union of India (UOI) Vs Archana Steels
Delhi High Court · (2005) 116 DLT 430 : (2005) 80 DRJ 759
High Courts08 Dec 2004Allowed
Soni and Others Vs State
Delhi High Court · (2005) 117 DLT 135 : (2005) 79 DRJ 654 : (2005) 140 PLR 29
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 363, 365, 366, 376
High Courts08 Dec 2004
Narain Singh Vs Government of Delhi
Delhi High Court · (2005) 116 DLT 433
Constitution of India, 1950 — Article 226