High Courts30 Nov 2004Dismissed
Delhi Transport Corporation 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)
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 6 of 71
High Courts30 Nov 2004Allowed
Jai Bhagwan Vs Union of India (UOI) and Others
Delhi High Court · (2005) 121 DLT 505 : (2006) 106 FLR 989
Army Rules, 1954 — Rule 13
High Courts30 Nov 2004Allowed
Sh. Narender Kr Joshi Vs Union of India (UOI) and Others
Delhi High Court · (2004) 115 DLT 663 : (2005) 80 DRJ 394 : (2006) 1 SLJ 408
High Courts30 Nov 2004Allowed
Prasar Bharati Vs Drishti India Limited
Delhi High Court · (2005) 1 ARBLR 87 : (2005) 116 DLT 64 : (2005) 79 DRJ 202
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts30 Nov 2004Dismissed
Dr. Puneet Rana Vs All India Institute of Medical Sciences and Another
Delhi High Court · (2004) 11 DEL CK 0007
Constitution of India, 1950 — Article 14, 19, 226
High Courts30 Nov 2004Dismissed
Puri Const. Ltd. Vs Larsen and Toubro
Delhi High Court · (2005) 116 DLT 113 : (2005) 79 DRJ 281
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Nov 2004
Harbans Lal Mehra Deceased through LRs. Vs Rameshwar Nath and Another Deceased through LRs.
Delhi High Court · (2005) 116 DLT 67 : (2005) 79 DRJ 533
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts29 Nov 2004
U.P. Samaj Cooperative House Building Society Ltd. Vs Delhi Development Authority and Others Value Educational Society (Regd) Vs Delhi Development Authority
Delhi High Court · (2005) 116 DLT 247 : (2005) 79 DRJ 77
High Courts29 Nov 2004Dismissed
H.K. Chawla Vs Indian Oil Corp.
Delhi High Court · (2005) 116 DLT 274 : (2005) 80 DRJ 411 : (2005) 105 FLR 229 : (2006) 1 SLJ 494
Constitution of India, 1950 — Article 226, 323A
High Courts29 Nov 2004
S.P. Sampath Kumar Vs All India Institute of Medical Sciences and Others
Delhi High Court · (2004) 11 DEL CK 0142
High Courts29 Nov 2004Allowed
Ms. Sunita Vs Krishan Lal and Others
Delhi High Court · AIR 2005 Delhi 284 : (2004) 115 DLT 499 : (2005) 79 DRJ 374
Constitution of India, 1950 — Article 15(4), 16(4), 227, 341, 366(24)Delhi Municipal Corporation Act, 1957 — Section 17, 17(1)
High Courts29 Nov 2004Dismissed
Diwan Singh Bisht Vs Union of India (UOI) and Another
Delhi High Court · (2004) 11 DEL CK 0096
High Courts29 Nov 2004Dismissed
Lala Om Prakash Vs Hari Ram
Delhi High Court · AIR 2005 Delhi 190 : (2005) 116 DLT 71 : (2005) 79 DRJ 453
Limitation Act, 1963 — Article 113, 2Registration Act, 1908 — Section 17(2)
High Courts29 Nov 2004
D.C.M. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2005) 145 TAXMAN 124
High Courts29 Nov 2004
Vakil Chand Jain Vs Tax Recovery Officer
Delhi High Court · (2005) 145 TAXMAN 299
High Courts29 Nov 2004Dismissed
Ghanshyam Mishra Vs Union of India (UOI) and Others
Delhi High Court · (2004) 115 DLT 564 : (2005) 80 DRJ 417 : (2006) 1 SLJ 169
High Courts29 Nov 2004
Bombay Ammonia Pvt. Ltd. Vs Shri Raj Kumar and Others
Delhi High Court · (2004) 115 DLT 609 : (2005) 82 DRJ 104
Court Fees Act, 1870 — Section 7Specific Relief Act, 1963 — Section 34Suits Valuation Act, 1887 — Section 8
High Courts29 Nov 2004Dismissed
Balram Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2005) 116 DLT 169 : (2006) 1 SLJ 483
Constitution of India, 1950 — Article 14, 226
High Courts29 Nov 2004
Silicon Graphics Systems India Private Limited Vs Nidas Estates Private Ltd. and Others
Delhi High Court · (2004) 11 DEL CK 0043
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 151Delhi High Court (Amendment) Act, 2003 — Section 2
High Courts29 Nov 2004
Vakil Chand Jain Vs Tax Recovery Officer-VI and Others
Delhi High Court · (2006) 203 CTR 153
Income Tax Act, 1961 — Section 179