High Courts02 Dec 2004
Batliboi Ltd. Vs Mideast Integrated Steel Ltd.
Delhi High Court · (2005) 3 CompLJ 75 : (2005) 62 SCL 141
Companies Act, 1956 — Section 391, 391(1), 393, 430, 433
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 5 of 71
High Courts02 Dec 2004Allowed
Dinesh Gupta Vs Madhu Sudan Gupta, Etc.
Delhi High Court · (2005) 117 DLT 705
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Dec 2004
Smt. Bimla Devi Vs Municipal Corporation of Delhi
Delhi High Court · (2004) 115 DLT 675 : (2005) 104 FLR 553
High Courts02 Dec 2004
His Holiness Shamar Rimpoche Vs Lea Terhune and Others
Delhi High Court · AIR 2005 Delhi 167 : (2005) 79 DRJ 465
Constitution of India, 1950 — Article 141, 19(1), 21
High Courts02 Dec 2004Dismissed
V.K. Malhotra Vs The Chairman and Managing Director Rural Electrification Corpn. Ltd. and Others
Delhi High Court · (2004) 115 DLT 654 : (2005) 80 DRJ 375 : (2006) 1 SLJ 404
High Courts02 Dec 2004
Container Corporation of India Ltd. Vs Shri Sanjeev Kumar
Delhi High Court · (2005) 80 DRJ 496
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Industrial Disputes Act, 1947 — Section 17B, 18, 33, 33(2)
High Courts02 Dec 2004Dismissed
Sardar Gurbachan Singh and Others Vs Sardar Avtar Singh and Others
Delhi High Court · (2004) 12 DEL CK 0031
Transfer of Property Act, 1882 — Section 54
High Courts02 Dec 2004
Motorola Inc Vs Modi Wellvest
Delhi High Court · (2004) 3 ARBLR 650 : (2006) 132 CompCas 656 : (2005) 116 DLT 524 : (2005) 79 DRJ 173
Arbitration and Conciliation Act, 1996 — Section 2, 47, 48, 49Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 21 Rule 31, Order 21 Rule 32, Order 21 Rule 41, Order 21 Rule 43Companies Act, 1956 — Section 2(46)
High Courts02 Dec 2004Allowed
Wavin India Ltd. and Another Vs Union of India (UOI) and Another
Delhi High Court · (2005) 116 DLT 101 : (2005) 79 DRJ 279 : (2005) 98 ECC 743 : (2005) 124 ECR 388 : (2005) 184 ELT 254
Customs Act, 1962 — Section 74(1), 74(2)
High Courts02 Dec 2004Dismissed
Nb. Sub. Ramesh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2004) 115 DLT 648 : (2005) 80 DRJ 428 : (2006) 1 SLJ 400
Army Act, 1950 — Section 164, 39, 41, 54, 63
High Courts01 Dec 2004Dismissed
Anand Kumar Vs State (NCT of Delhi)
Delhi High Court · (2004) 115 DLT 604 : (2005) 79 DRJ 75
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376
High Courts01 Dec 2004
Shri Sunil Jhakar Vs State Bank of Bikaner and Jaipur and Others
Delhi High Court · (2006) 132 CompCas 180 : (2004) 115 DLT 614 : (2005) 79 DRJ 363
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts01 Dec 2004
Silicon Graphics Systems (I) Pvt. Ltd. Vs Sterling and Wilson Electricals Pvt. Ltd.
Delhi High Court · (2004) 12 DEL CK 0055
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 12, 5
High Courts01 Dec 2004
Shri Ajit Singh (now substituted by Surjit Kaur Gill) Vs Smt. Adarsh Kaur Gill and Others
Delhi High Court · AIR 2005 Delhi 205 : (2005) 116 DLT 217 : (2005) 79 DRJ 413
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Transfer of Property Act, 1882 — Section 111
High Courts01 Dec 2004Dismissed
Dabur India Limited Vs Colgate Palmolive India Ltd.
Delhi High Court · (2004) 115 DLT 667 : (2005) 79 DRJ 461
High Courts01 Dec 2004Dismissed
Surya Nagri Telelinks Pvt. Ltd. Vs Mahanagar Telephone Nigam Ltd. and Others
Delhi High Court · (2005) 116 DLT 103 : (2005) 79 DRJ 284
Arbitration and Conciliation Act, 1996 — Section 9
High Courts30 Nov 2004Dismissed
Delhi Transport Corporation Indraprastha Estate Vs The Presiding Officer, Industrial Tribunal
Delhi High Court · (2005) 116 DLT 673
Constitution of India, 1950 — Article 226Dock Workers (Regulation of Employment) Act, 1948 — Section 4(1)Industrial Disputes Act, 1947 — Section 10(1)(d), 12(5), 39
High Courts30 Nov 2004
Dr. A.S. Narayanna Rao Vs Kundan Lal Bali
Delhi High Court · (2005) 116 DLT 38 : (2005) 79 DRJ 287
Delhi Rent Control Act, 1958 — Section 25(B)(8)Limitation Act, 1963 — Section 5
High Courts30 Nov 2004Dismissed
Maxon Printech Ltd. Vs Govt. of Nagaland and Another
Delhi High Court · (2005) 116 DLT 80
Arbitration and Conciliation Act, 1996 — Section 11
High Courts30 Nov 2004Dismissed
Bharat Heavy Electricals Ltd. Vs Globe Hi Fabs Ltd.
Delhi High Court · (2004) 3 ARBLR 636 : (2005) 116 DLT 1
Arbitration Act, 1940 — Section 28(3), 30, 31(7), 33, 34Constitution of India, 1950 — Article 12, 14