COURT ARCHIVE

Delhi High Court judgments, 2005

1,811 judgments · page 10 of 91

High Courts01 Dec 2005Dismissed

Mr. Sanjay Dalmia and Others Vs State and Another

Delhi High Court · (2006) 1 ALT(Cri) 24 : (2006) 126 DLT 38

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142

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High Courts01 Dec 2005Dismissed

Modern Food Industries (India) Ltd. Vs Raj Narain Pratap Narain Rolling Enterprises (P) Ltd.

Delhi High Court · (2006) 126 DLT 627

Arbitration Act, 1940 — Section 30, 31(2), 33

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High Courts01 Dec 2005Dismissed

Apparel Export Promotion Council Vs Shri Prabhati Patni, Proprietor Comfort Furnishers and Another

Delhi High Court · (2005) 3 ARBLR 518 : (2005) 125 DLT 511 : (2006) 86 DRJ 48

Arbitration Act, 1940 — Section 14, 17, 31(4), 41Arbitration and Conciliation Act, 1996 — Section 2, 34, 35, 4, 42Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151

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High Courts01 Dec 2005Allowed

Supra Enterprise Vs Bygging India Limited

Delhi High Court · (2006) 2 BC 344 : (2006) 126 DLT 183

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 20

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High Courts30 Nov 2005Dismissed

ARNIE Club Vs NDMC and Another

Delhi High Court · (2006) 126 DLT 582

New Delhi Municipal Council Act, 1994 — Section 101, 119, 123, 126, 128Punjab Municipal Act, 1911 — Section 63, 64, 65, 66, 67

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High Courts30 Nov 2005Dismissed

Municipal Corporation of Delhi Vs Smt. Mohar Kaur

Delhi High Court · (2005) 11 DEL CK 0099

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High Courts30 Nov 2005Dismissed

Commissioner of Income Tax Vs Focus Estates (P.) Ltd.

Delhi High Court · (2006) 203 CTR 152 : (2006) 286 ITR 410 : (2006) 152 TAXMAN 471

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High Courts30 Nov 2005Disposed Off

The Motor and General Finance Ltd. Vs Mrs. Licidian and Another

Delhi High Court · (2005) 11 DEL CK 0068

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 6 Rule 17

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High Courts30 Nov 2005Dismissed

Asia Pacific Breweries Ltd. Vs Superior Industries Limited

Delhi High Court · (2005) 11 DEL CK 0065

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 21

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High Courts30 Nov 2005Dismissed

Union of India (UOI) Vs Pradeep Vinod Construction Co.

Delhi High Court · (2006) 127 DLT 329

Arbitration and Conciliation Act, 1996 — Section 34(2)

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High Courts30 Nov 2005

Dr. Ramit Dhalla and Another Vs Sh. Kamal Arora

Delhi High Court · (2006) 126 DLT 561 : (2006) 86 DRJ 294

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227

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High Courts30 Nov 2005Dismissed

Enchants Jewellary Ltd. and Others Vs State Bank of India

Delhi High Court · (2005) 11 DEL CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142

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High Courts29 Nov 2005

Hero Honda Motors Ltd. Vs Raj Scooters

Delhi High Court · (2005) 11 DEL CK 0136

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10Copyright Act, 1957 — Section 2

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High Courts29 Nov 2005Dismissed

Ms Susanne Lenatz and Another Vs International Hotels Limited and Others

Delhi High Court · (2005) 125 DLT 498 : (2005) 85 DRJ 521

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14

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High Courts29 Nov 2005Dismissed

Union of India (UOI) Vs Suchita Steels (India), thru. its Partner

Delhi High Court · (2006) 1 ARBLR 83 : (2006) 86 DRJ 486

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High Courts29 Nov 2005Dismissed

Tata Motors Ltd. Vs N.D.M.C. and Others

Delhi High Court · (2006) 126 DLT 695 : (2007) 1 RCR(Civil) 126 : (2006) 2 RCR(Rent) 618

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High Courts29 Nov 2005Dismissed

Shri Rakesh Kumar and Others Vs Municipal Corporation of Delhi and Another

Delhi High Court · (2006) 86 DRJ 550

Constitution of India, 1950 — Article 12, 141, 142, 32Delhi Municipal Corporation Act, 1957 — Section 178, 179, 180, 181, 182

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High Courts29 Nov 2005Disposed Off

Sh. Manoj Kumar Maheshwari trading as Supreme Suhag Sticker Bindi Vs Tips and Toes Cosmetics Pvt. Ltd.

Delhi High Court · (2005) 11 DEL CK 0105

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High Courts29 Nov 2005

Sanyukt Nirmata Vs Delhi Development Authority and Another

Delhi High Court · (2005) 3 ARBLR 509 : (2005) 125 DLT 550 : (2006) 86 DRJ 120

Arbitration Act, 1940 — Section 14, 17, 30, 33

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High Courts29 Nov 2005Dismissed

Sanjeev Verma Vs Distt. and Session Judge and Another

Delhi High Court · (2006) 86 DRJ 221

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