High Courts24 Nov 2004Allowed
The Krishna Construction Co. Vs Union of India (UOI)
Delhi High Court · (2005) 1 ARBLR 182 : (2004) 115 DLT 653
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Delhi High Court judgments, 2004
1,405 judgments · page 8 of 71
High Courts23 Nov 2004
The Bank of Nova Scotia Vs RPG Transmission Limited Minerva Telelink Limited Vs ICICI Bank Limited
Delhi High Court · (2005) 2 BC 265 : (2006) 133 CompCas 172 : (2005) 3 CompLJ 287 : (2004) 115 DLT 453 : (2005) 79 DRJ 214 : (2005) 64 SCL 261
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 424G, 433, 434, 439, 442Constitution of India, 1950 — Article 226, 227
High Courts23 Nov 2004Dismissed
Ex. Ct. D.V.R. Krishan Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2004) 115 DLT 570 : (2005) 104 FLR 880 : (2006) 1 SLJ 172
Central Reserve Police Force Act, 1949 — Section 11, 11(1)Central Reserve Police Force Rules, 1955 — Rule 11, 27Penal Code, 1860 (IPC) — Section 324, 34, 424
High Courts23 Nov 2004
United India Insurance Co. Ltd. Vs Omwati and Others
Delhi High Court · (2004) 11 DEL CK 0064
Workmens Compensation Act, 1923 — Section 22, 32
High Courts23 Nov 2004Dismissed
Miraj Marketing Corporation Vs Vishaka Engineering and Another
Delhi High Court · (2004) 115 DLT 471 : (2005) 79 DRJ 209
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 3Evidence Act, 1872 — Section 3Partnership Act, 1932 — Section 69(2)
High Courts23 Nov 2004Dismissed
National Thermal Power Corporation Limited Vs Bharat Aluminium Co. Ltd.
Delhi High Court · (2004) 11 DEL CK 0030
Arbitration and Conciliation Act, 1996 — Section 16, 17, 28(3), 34, 36Contract Act, 1872 — Section 56, 73, 74Easements Act, 1882 — Section 13, 15, 4
High Courts22 Nov 2004
Vogel Media International GmbH and Another Vs Jasu Shah and Others
Delhi High Court · (2004) 115 DLT 679 : (2005) 30 PTC 51 : (2005) 2 RCR(Civil) 467
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17, Order 7 Rule 10Delhi High Court (Amendment) Act, 1999 — Section 2Delhi High Court (Amendment) Act, 2003 — Section 2
High Courts22 Nov 2004Dismissed
Shish Ram Vs Union of India (UOI) and Others
Delhi High Court · (2004) 115 DLT 619 : (2005) 80 DRJ 422 : (2006) 1 SLJ 395
Army Act, 1950 — Section 2, 2(1), 2(2), 20(3)Defense Services Regulation, 1962 — Rule 206Reserve Forces Act, 1888 — Section 4, 5
High Courts22 Nov 2004Dismissed
Federation of Associations of Maharashtra and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 79 DRJ 426
Constitution of India, 1950 — Article 14, 16, 311, 53, 77(3)Evidence Act, 1872 — Section 115Foreign Exchange Management (Current Account Transactions) Rules, 2000 — Rule 4, 5
High Courts22 Nov 2004
Hamdard (Wakf) Laboratories (India) Vs Delhi Development Authority Sudarshan Singh Dhariwal Vs Lt. Governor and Others Sh. Kulwant Bir Singh Anand Vs Govt. of NCT of Delhi and Another Yashpal Soli Vs Vice Chairman, D.D.A. and Another
Delhi High Court · (2004) 11 DEL CK 0151
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BGovernment Grants Act, 1895 — Section 2, 3
High Courts22 Nov 2004Dismissed
P.K. Bhattacharya Vs Steel Authority of India Ltd. and Another
Delhi High Court · (2005) 193 CTR 285 : (2004) 115 DLT 576 : (2005) 80 DRJ 195
High Courts22 Nov 2004Dismissed
Mr. M.K. Modi Vs Mr. K.K. Modi
Delhi High Court · AIR 2005 Delhi 219 : (2004) 115 DLT 616 : (2005) 80 DRJ 334
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 10A, 24, 24(1)
High Courts22 Nov 2004
Commissioner of Income Tax Vs Ballabgarh Refractories Ltd.
Delhi High Court · (2005) 144 TAXMAN 781
High Courts22 Nov 2004Dismissed
R.K. Chemicals Vs Kohinoor Paints Faridabad Pvt. Ltd. (P) Ltd. and Another
Delhi High Court · (2005) 2 BC 287 : (2004) 115 DLT 529 : (2005) 79 DRJ 397
Limitation Act, 1908 — Section 18
High Courts22 Nov 2004
Harbans Singh Vs Tirath Prakash Sharma
Delhi High Court · (2004) 11 DEL CK 0035
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts22 Nov 2004
Shri M.C. Katosh Vs Union of India (UOI) and Others
Delhi High Court · (2004) 3 ARBLR 518 : (2004) 115 DLT 466 : (2005) 79 DRJ 365
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts22 Nov 2004Allowed
Inderjit Singh Pathak Vs Union of India (UOI) and Others
Delhi High Court · (2004) 115 DLT 375 : (2005) 79 DRJ 33
High Courts20 Nov 2004Dismissed
Shri Jagan Nath Chauhan Vs Shri S.C. Nanda and Another
Delhi High Court · (2004) 11 DEL CK 0118
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 54
High Courts20 Nov 2004Disposed Off
Twentieth Century Fox Film Corporation Vs ASC Enterprises Ltd.
Delhi High Court · (2005) 116 DLT 88 : (2005) 30 PTC 44
High Courts20 Nov 2004Allowed
Krishna Enterprises Vs The Commissioner of Sales Tax and Others
Delhi High Court · (2005) 116 DLT 151 : (2005) 140 STC 148
Constitution of India, 1950 — Article 226, 227Delhi Sales Tax Act, 1975 — Section 24, 263, 46Income Tax Act, 1961 — Section 147, 148