High Courts07 Dec 2004
Gokaldas Images Ltd. Vs Union of India (UOI)
Delhi High Court · (2007) 7 STR 347
Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 1, 11, 11(2), 12, 13
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 4 of 71
High Courts07 Dec 2004
Gokaldas Images Ltd. and Others Vs Union of India (UOI) and Another
Delhi High Court · (2005) 99 ECC 523
High Courts07 Dec 2004
N.P.L. Motors (P) Ltd. Vs Commissioner of Sales Tax and Another
Delhi High Court · (2005) 142 STC 601
Delhi Sales Tax Rules, 1975 — Rule 51, 51(1), 51(4)
High Courts07 Dec 2004Allowed
Keti Construction (I) Ltd. Vs Gas Authority of India Ltd. and Others
Delhi High Court · (2005) 1 ARBLR 230
Arbitration and Conciliation Act, 1996 — Section 16(6), 34
High Courts07 Dec 2004Allowed
Kusum Ingots and Alloys Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Delhi High Court · (2006) 133 CompCas 394 : (2005) 79 DRJ 595 : (2005) 62 SCL 231
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts07 Dec 2004Dismissed
Khalid @ Aminuddin @ Pahalwan Vs Addl. Dy. Commissioner of Police and Another
Delhi High Court · (2004) 115 DLT 670 : (2005) 79 DRJ 159
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Delhi Police Act, 1978 — Section 47, 50, 52
High Courts07 Dec 2004Dismissed
Ram Avtar Goel Vs Commissioner of Customs (General) and Another
Delhi High Court · (2005) 116 DLT 63 : (2005) 119 ECR 391
High Courts06 Dec 2004
Bimla Vs Daya Ram and Others
Delhi High Court · (2005) 116 DLT 208 : (2005) 79 DRJ 170
Guardians and Wards Act, 1890 — Section 10, 25
High Courts06 Dec 2004
Shri Shivinder Singh Vs Financial Commissioner and Others
Delhi High Court · (2005) 117 DLT 468 : (2005) 80 DRJ 433
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 20, 21(1), 42
High Courts06 Dec 2004
Sarojini Market Shopkeeper Association (Regd) and Others Vs Union of India (UOI) and Another
Delhi High Court · (2005) 81 DRJ 334
High Courts06 Dec 2004
National Small Industries Corporation Ltd. Vs ADL International Ltd. and Others
Delhi High Court · (2005) 127 CompCas 637 : (2005) 116 DLT 107 : (2005) 79 DRJ 477 : (2005) 59 SCL 297
Civil Procedure Code, 1908 (CPC) — Section 151Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22, 5
High Courts06 Dec 2004Dismissed
Maha Singh Vs Shri Anand Singh Mann
Delhi High Court · (2005) 116 DLT 378 : (2005) 79 DRJ 188
High Courts06 Dec 2004Allowed
Rajesh Pal Singh Vs Prasar Bharati Corporation and Another
Delhi High Court · (2005) 116 DLT 352 : (2005) 80 DRJ 189
Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 11
High Courts03 Dec 2004Dismissed
Good Health Accessories (India) Pvt. Ltd. Vs Delhi Development Authority
Delhi High Court · AIR 2005 Delhi 230 : (2005) 79 DRJ 134
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts03 Dec 2004
Capt. P.S. Thapar Vs Delhi Development Authority and Others
Delhi High Court · (2005) 116 DLT 541 : (2005) 79 DRJ 57 : (2006) 2 SLJ 219
Evidence Act, 1872 — Section 6
High Courts03 Dec 2004Dismissed
R.K. Churiwala and Others Vs Kunj Behari and Another
Delhi High Court · (2004) 3 ARBLR 522 : (2005) 116 DLT 163 : (2005) 80 DRJ 398
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts03 Dec 2004
Dhingra Construction Co. Vs Municipal Corporation of Delhi and Others Ziley Singh Tanwar and Company Vs Municipal Corporation of Delhi and Others
Delhi High Court · AIR 2005 Delhi 247 : (2005) 1 CTLJ 57 : (2005) 116 DLT 232 : (2005) 79 DRJ 383
Constitution of India, 1950 — Article 14, 226
High Courts03 Dec 2004Dismissed
Union of India (UOI) Vs Rajo and Others
Delhi High Court · (2005) 1 ACC 141 : (2005) 116 DLT 226 : (2005) 80 DRJ 384
Penal Code, 1860 (IPC) — Section 279, 337
High Courts03 Dec 2004
Sh. Sheo Ram and Another Vs Delhi Development Authority
Delhi High Court · (2004) 12 DEL CK 0030
High Courts03 Dec 2004
Om Prakash Sharma Vs Raj Rani
Delhi High Court · (2005) 116 DLT 283 : (2005) 80 DRJ 380
Delhi Rent Control Act, 1958 — Section 14(1), 25B