High Courts29 Nov 2004Allowed
V and S Vin Spirit AB Vs Kullu Valley Mineral Water Co.
Delhi High Court · (2005) 116 DLT 97 : (2005) 30 PTC 47
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 7 of 71
High Courts29 Nov 2004Allowed
Virendra Bhatnagar Sansthan and Another Vs Aar Ess and Co. and Another
Delhi High Court · (2005) 116 DLT 211 : (2005) 79 DRJ 205
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 14
High Courts25 Nov 2004Dismissed
Razab Ali Vs State
Delhi High Court · (2005) 1 ALT(Cri) 26 : (2005) CriLJ 1870 : (2004) 115 DLT 400 : (2005) 79 DRJ 235
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts25 Nov 2004Allowed
Yogender Pal Bhatia, Prop. of Arya Cane Industry Vs Shri Rajesh @ Sonu, Shri Ajay Saini and Shri Vinod Saini
Delhi High Court · (2005) 116 DLT 202 : (2005) 79 DRJ 294
Delhi Rent Control Act, 1958 — Section 44, 44(1), 44(2), 50
High Courts25 Nov 2004Dismissed
Sports Authority of India Vs Sports Authority of India, Kamgar Union and Others
Delhi High Court · (2005) 106 FLR 648
Industrial Disputes Act, 1947 — Section 10(1), 17A, 2, 25F, 2J
High Courts25 Nov 2004
Jagdish Prasad Agarwal Vs Cimmco Birla Ltd.
Delhi High Court · (2004) 3 ARBLR 483
Arbitration and Conciliation Act, 1996 — Section 11
High Courts25 Nov 2004Allowed
Rajinder Kumar and Another Vs State
Delhi High Court · (2005) CriLJ 2041 : (2004) 115 DLT 587 : (2005) 79 DRJ 103
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 325, 34
High Courts25 Nov 2004
Old Village Industries Ltd. Vs The Asstt. Provident Fund Commissioner Employees Provident Fund Organisation and Another
Delhi High Court · (2005) 2 BC 138 : (2004) 115 DLT 510 : (2005) 104 FLR 876 : (2005) 2 LLJ 742
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7(1), 7A, 7C, 7O
High Courts25 Nov 2004
Ram Naresh Vs State of Delhi
Delhi High Court · (2004) 11 DEL CK 0107
Penal Code, 1860 (IPC) — Section 308, 341
High Courts25 Nov 2004
Parvati Devi Vs State and Others
Delhi High Court · (2005) CriLJ 1615 : (2004) 115 DLT 578 : (2005) 79 DRJ 98 : (2005) 1 RCR(Criminal) 878
Criminal Procedure Code, 1973 (CrPC) — Section 2, 209, 225, 377, 378
High Courts25 Nov 2004Allowed
Kavinder and Others Vs State (NCT of Delhi)
Delhi High Court · (2005) CriLJ 1589 : (2004) 115 DLT 541 : (2005) 79 DRJ 1
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 161Evidence Act, 1872 — Section 27
High Courts25 Nov 2004
Shri Ashok Kuwar Aggarwal Vs Director (Grievances Cell) CBDT and Ors
Delhi High Court · (2005) 144 TAXMAN 693
High Courts25 Nov 2004
Commissioner of Income Tax Vs J.L. Gupta
Delhi High Court · (2005) 144 TAXMAN 692
High Courts25 Nov 2004Dismissed
Jheel Kuranja Residents Welfare Association (Regd.) and Another Vs Delhi Development Authority and Another
Delhi High Court · (2004) 115 DLT 491 : (2005) 79 DRJ 369
Delhi Water Board Act, 1998 — Section 2(1), 32
High Courts25 Nov 2004Dismissed
Ashok Kumar Aggarwal Vs Director (Grievance Cell) Central Board of Direct Taxes and Others
Delhi High Court · (2005) 198 CTR 185 : (2005) 279 ITR 161
Income Tax Act, 1961 — Section 132, 132(11), 132(5), 226(5)
High Courts24 Nov 2004Dismissed
Union of India (UOI) Vs Murli Manohar Singh and Another
Delhi High Court · (2005) 80 DRJ 316
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
High Courts24 Nov 2004Dismissed
Dharambir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2005) 106 FLR 644 : (2005) 3 LLJ 615
High Courts24 Nov 2004Dismissed
B.D. Mittal Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2004) 11 DEL CK 0108
Constitution of India, 1950 — Article 14Delhi Liquor Licence Rules, 1976 — Rule 34, 34(20), 34(22)Punjab Excise Act, 1914 — Section 26, 35, 35(1), 5, 58
High Courts24 Nov 2004Dismissed
Hindustan Petroleum Corpn. Ltd. Vs Union of India (UOI)
Delhi High Court · (2004) 11 DEL CK 0065
Railway Claims Tribunal Act, 1987 — Section 17(1), 17(2)
High Courts24 Nov 2004Dismissed
Sudhir Saran Vs Gopi Krishan Verma and Others
Delhi High Court · (2004) 115 DLT 476 : (2005) 79 DRJ 300
Delhi Rent Control Act, 1958 — Section 14, 14(1), 15Slum Areas (Improvement and Clearance) Act, 1956 — Section 19Transfer of Property Act, 1882 — Section 106, 111, 113, 116