High Courts23 Dec 2005Dismissed
Sanjay Kumar Rana and Another Vs Indust. Finance Corp. of (I) Ltd.
Delhi High Court · (2005) 12 DEL CK 0161
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(5), 2
COURT ARCHIVE
Delhi High Court judgments, 2005
1,811 judgments · page 1 of 91
High Courts23 Dec 2005Dismissed
Anand Kumar Vs The Management State Bank of India
Delhi High Court · (2005) 12 DEL CK 0160
Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 2, 25FState Bank of India Act, 1955 — Section 50(3)
High Courts23 Dec 2005Dismissed
D.T.C. Vs Jagdev Singh
Delhi High Court · (2005) 12 DEL CK 0134
Industrial Disputes Act, 1947 — Section 33(2)
High Courts23 Dec 2005Allowed
Ravi N. Tikoo Vs Deputy Commissioner (S.W.) and Others
Delhi High Court · (2006) 128 DLT 267 : (2006) 109 FLR 955 : (2006) 3 SLJ 118
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts23 Dec 2005Dismissed
Delhi Transport Corporation Vs Ramphal
Delhi High Court · (2005) 12 DEL CK 0108
Delhi Police Act, 1978 — Section 92, 93, 97Penal Code, 1860 (IPC) — Section 294
High Courts23 Dec 2005Dismissed
S.M. Naqui Imam Dental College and Hospital Vs Union of India (UOI) and Others
Delhi High Court · (2005) 12 DEL CK 0096
Constitution of India, 1950 — Article 136, 226, 30, 9Dental Council of India Act, 1942 — Section 10, 10ADentists Act, 1948 — Section 10(2), 10(B), 10(C), 10A, 10A(5)
High Courts23 Dec 2005Dismissed
MCD Vs Jagdish Prasad
Delhi High Court · (2005) 12 DEL CK 0061
Central Civil Services (Pension) Rules, 1972 — Rule 38Industrial Disputes Act, 1947 — Section 10
High Courts23 Dec 2005Allowed
D.T.C. Vs Balwan Singh (Deceased through legal heirs)
Delhi High Court · (2005) 12 DEL CK 0060
Industrial Disputes Act, 1947 — Section 33(2)
High Courts23 Dec 2005Dismissed
Jai Ganesh Petroleum Vs Union of India (UOI) and Another Annapurna Filling Station Vs Indian Oil Corporation Ltd. and Another
Delhi High Court · (2005) 12 DEL CK 0007
High Courts22 Dec 2005Dismissed
Poorvanchal Caterers and Another Vs Indian Railway Catering and Tourism Corporation Ltd.
Delhi High Court · (2005) 2 CTLJ 385 : (2006) 127 DLT 41 : (2006) 86 DRJ 681 : (2006) 142 PLR 58
Constitution of India, 1950 — Article 226
High Courts22 Dec 2005Dismissed
Government of NCT of Delhi Land and Building Department Vs Smt. Vidyawati and Delhi Development Authority
Delhi High Court · (2006) 126 DLT 625
Land Acquisition Act, 1894 — Section 4
High Courts22 Dec 2005Allowed
Oriental Insurance Co. Ltd. Vs Talwinder Chaudhary and Others
Delhi High Court · (2006) 126 DLT 269
High Courts22 Dec 2005Dismissed
Ram Kumar Vs M.C.D. and Others
Delhi High Court · (2005) 12 DEL CK 0118
Constitution of India, 1950 — Article 16
High Courts22 Dec 2005Allowed
Oil and Natural Gas Commission Vs Delhi Multi Storeyed Building Employees Congress and Others
Delhi High Court · (2006) 87 DRJ 51 : (2006) 2 LLJ 577
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts22 Dec 2005Dismissed
Belam Singh (since deceased) through Legal Heir and his wife Smt. Sukh Devi Vs Delhi Development Authority
Delhi High Court · (2006) 126 DLT 402
High Courts22 Dec 2005
Govt of National Capital Territory of Delhi and Others Vs All India Confederation of the Blind
Delhi High Court · (2006) 128 DLT 695
Constitution of India, 1950 — Article 46Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts22 Dec 2005Dismissed
Raghubir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 126 DLT 399
Land Acquisition Act, 1894 — Section 18
High Courts22 Dec 2005Allowed
Delhi Development Authority Vs Smt. Prem Rani and Others
Delhi High Court · (2006) 126 DLT 475 : (2006) 86 DRJ 583
Contract Act, 1872 — Section 74
High Courts22 Dec 2005Allowed
Govt. of NCT of Delhi Vs Arvind Kumar
Delhi High Court · (2006) 126 DLT 461 : (2006) 86 DRJ 586
High Courts22 Dec 2005Allowed
Union of India (UOI) and Another Vs Shri G.K.K. Pillai and Others
Delhi High Court · (2006) 88 DRJ 110
Constitution of India, 1950 — Article 14