High Courts20 Dec 2005
Anant Raj Agencies Pvt. Ltd. Vs Shri Sudershan Soni and Others
Delhi High Court · (2005) 12 DEL CK 0012
COURT ARCHIVE
Delhi High Court judgments, 2005
1,811 judgments · page 3 of 91
High Courts20 Dec 2005Dismissed
ITE India Private Ltd. Vs Shri Mukesh Sharma and Others
Delhi High Court · (2006) 1 ARBLR 155 : (2006) 127 DLT 62 : (2006) 87 DRJ 83
High Courts19 Dec 2005Disposed Off
Dabur India Limited Vs Shiv Pharma
Delhi High Court · (2005) 12 DEL CK 0168
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts19 Dec 2005
Madhu Puri and Another Vs Moti Lal Puri and Others
Delhi High Court · (2005) 12 DEL CK 0167
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 17, 151Penal Code, 1860 (IPC) — Section 467, 468, 471
High Courts19 Dec 2005Disposed Off
Conzerv Systems Pvt. Ltd. (Formerly Enercon Systems Pvt. Ltd.) Vs Neptune India Ltd.
Delhi High Court · (2005) 12 DEL CK 0166
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3, Order 6 Rule 17, 151
High Courts19 Dec 2005Disposed Off
The Hongkong and shanghai banking Corporation Ltd. Vs Tripat Choudhury
Delhi High Court · (2006) 2 BC 574 : (2006) 86 DRJ 756
High Courts19 Dec 2005Dismissed
Ex. Sub. Inspector Cisf Kewal Kumar Gogia Vs Union of India (UOI) and Others
Delhi High Court · (2006) 126 DLT 595
Central Industrial Security Force Rules, 2001 — Rule 32, 34, 36, 37, 38Constitution of India, 1950 — Article 226, 311
High Courts19 Dec 2005
Ahluwalia Contracts (India) Ltd. Vs The School of Planning and Architecture
Delhi High Court · (2005) 12 DEL CK 0147
Arbitration Act, 1940 — Section 30, 33
High Courts19 Dec 2005Dismissed
Bulk Trading S.A. Vs Dalmia Cement (Bharat) Limited
Delhi High Court · (2006) 1 ARBLR 38
Arbitration and Conciliation Act, 1996 — Section 2(7), 34, 36, 42, 42(2)Civil Procedure Code, 1908 (CPC) — Section 41
High Courts19 Dec 2005Allowed
Delhi Development Authority Vs Trilok Singh Sawhney
Delhi High Court · (2006) 86 DRJ 163
High Courts19 Dec 2005
Hans Enterprises Vs The Airports Authority of India and Another
Delhi High Court · (2005) 2 CTLJ 380 : (2006) 126 DLT 287 : (2006) 86 DRJ 623
High Courts19 Dec 2005
Progressive Constructions Ltd. Vs National Highways Authority of India, Ministry of Shipping, Road Transport and Highways and B. Seenaiah and Company (Project) Ltd.
Delhi High Court · (2006) 4 BC 409 : (2005) 2 CTLJ 364 : (2006) 128 DLT 714 : (2006) 86 DRJ 90
High Courts19 Dec 2005
Hindustran Pencils Ltd. Vs N.H.N. Products
Delhi High Court · (2005) 12 DEL CK 0057
Copyright Act, 1957 — Section 11Trade Marks Act, 1999 — Section 11
High Courts19 Dec 2005
Enterprises Nexus Communications Pvt. Ltd. Vs Advertising Plus India Pvt. Ltd.
Delhi High Court · (2005) 12 DEL CK 0056
High Courts19 Dec 2005Dismissed
Mrs. Padma Kaul and Others Vs Delhi Development Authority
Delhi High Court · (2006) 126 DLT 530 : (2006) 86 DRJ 148
Constitution of India, 1950 — Article 226
High Courts19 Dec 2005Allowed
Caprihans India Limited Vs R.T. Packaging Limited
Delhi High Court · (2005) 2 CTLJ 393 : (2006) 127 DLT 451 : (2006) 86 DRJ 474
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151Contract Act, 1872 — Section 23, 28
High Courts19 Dec 2005
New Delhi Municipal Council Vs Indira Gandhi National Centre for Arts
Delhi High Court · (2006) 127 DLT 78
New Delhi Municipal Council Act, 1994 — Section 124, 62
High Courts19 Dec 2005
D.D. Gears Ltd. Vs Secretary (labour) and Others
Delhi High Court · (2006) 129 DLT 166 : (2006) 87 DRJ 66 : (2006) 110 FLR 42
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10(3)Industrial Disputes Act, 1947 — Section 10(1), 10(3), 12(5), 23, 25N
High Courts19 Dec 2005Allowed
Bank of Baroda Employees Union and Others Vs Bank of Baroda and Others
Delhi High Court · (2006) 86 DRJ 560 : (2006) 2 LLJ 1138
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(3), 9A
High Courts19 Dec 2005Dismissed
S.M. Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2005) 12 DEL CK 0033
Constitution of India, 1950 — Article 142, 309Industrial Disputes Act, 1947 — Section 25FFF, 25H