High Courts12 Dec 2005Disposed Off
Jog Dhian Taneja and Sons Vs DDA and Another
Delhi High Court · (2005) 12 DEL CK 0178
Arbitration Act, 1940 — Section 30, 33
COURT ARCHIVE
Delhi High Court judgments, 2005
1,811 judgments · page 6 of 91
High Courts12 Dec 2005Disposed Off
Subhash Chand Vs N.D.P.L. and Others
Delhi High Court · (2006) 126 DLT 185 : (2006) 86 DRJ 167 : (2006) 1 RCR(Civil) 620
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 111, 111(2), 127, 42(5)
High Courts12 Dec 2005Dismissed
D.S. Marketing Pvt. Ltd. Vs Syrus Marketing and Another
Delhi High Court · (2006) 2 BC 367 : (2006) 128 DLT 60 : (2006) 86 DRJ 779
Contempt of Courts Act, 1971 — Section 2
High Courts12 Dec 2005Disposed Off
Eastern Book Company and Others Vs Mr. Deepak Kapoor and Another
Delhi High Court · (2006) 127 DLT 48 : (2006) 32 PTC 84
High Courts12 Dec 2005Allowed
Ralli Estate Pvt. Ltd. Vs N.D.M.C.
Delhi High Court · (2005) 2 CTLJ 382 : (2006) 126 DLT 703
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 7(1)
High Courts12 Dec 2005Allowed
Govt. of NCT of Delhi Vs Chaman Lal and Another
Delhi High Court · (2005) 12 DEL CK 0093
Land Acquisition Act, 1894 — Section 4
High Courts12 Dec 2005Dismissed
Union of India (UOI) Vs Kameshwar Dubey
Delhi High Court · (2005) 12 DEL CK 0054
Limitation Act, 1963 — Section 5
High Courts12 Dec 2005Dismissed
Ishwar Chandra Dutta and Another Vs Union of India (UOI) and Others
Delhi High Court · (2006) 127 DLT 608
High Courts12 Dec 2005
Smt. Sharada Rani Vs Sh. Ganga Ram Gupta and Others
Delhi High Court · (2006) 2 BC 570
High Courts09 Dec 2005Dismissed
Ramjee Power Construction Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2005) 3 ARBLR 570 : (2006) 127 DLT 346 : (2006) 86 DRJ 304
Administrative Tribunals Act, 1985 — Section 28Arbitration and Conciliation Act, 1996 — Section 8, 9Constitution of India, 1950 — Article 12, 14, 21, 226, 32
High Courts09 Dec 2005Dismissed
Union of India (UOI) Vs G. Sareen
Delhi High Court · (2006) 126 DLT 110
High Courts09 Dec 2005Dismissed
Happy Anand @ Prabhjot Singh Vs Baby Deepali
Delhi High Court · (2006) 1 DMC 520
Contract Act, 1872 — Section 39Hindu Adoptions and Maintenance Act, 1956 — Section 20Hindu Marriage Act, 1955 — Section 13B
High Courts09 Dec 2005Dismissed
Central Board of Secondary Education Vs Tushar Welfare Society and Another
Delhi High Court · (2005) 12 DEL CK 0101
Constitution of India, 1950 — Article 12, 136, 141, 142, 226
High Courts09 Dec 2005
Apex Bank of Urban Coop. Banks of Maharashtra and Goa Ltd. Vs Jt. Secy (Coop) and Appellate Authority and Others
Delhi High Court · (2006) 3 BC 108 : (2006) 126 DLT 189 : (2006) 86 DRJ 146
High Courts09 Dec 2005Allowed
National Housing Bank Vs B.C.S. Baliga
Delhi High Court · (2005) 12 DEL CK 0035
Constitution of India, 1950 — Article 226, 309National Housing Bank Employees (Discipline and Appeals) Regulations, 1994 — Regulation 4, 5
High Courts09 Dec 2005
The New India Assurance Co. Ltd. Vs Kashmiri Lal and Others
Delhi High Court · (2005) 4 ACC 817 : (2007) ACJ 688 : AIR 2006 Delhi 112 : (2005) 125 DLT 571 : (2006) 86 DRJ 99 : (2006) 1 RCR(Civil) 619
Constitution of India, 1950 — Article 227, 227(1)Motor Vehicles Act, 1988 — Section 168, 168(3), 173(1), 174
High Courts08 Dec 2005
Amrit Lal Mehta Vs D.G. of Revenue Int. and Invest. and Others
Delhi High Court · (2006) CriLJ 1016 : (2006) 126 DLT 41 : (2006) 86 DRJ 227
Contempt of Courts Act, 1971 — Section 11, 12
High Courts08 Dec 2005Dismissed
P. Sivadasan Vs Union of India (UOI) and Others
Delhi High Court · (2006) 127 DLT 338
High Courts08 Dec 2005Disposed Off
Kuldeep Kapoor Vs Susanta Sengupta
Delhi High Court · (2006) 126 DLT 149
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 340(1), 341, 343(2)
High Courts08 Dec 2005Dismissed
Cisco Systems India Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 126 DLT 263 : (2009) 234 ELT 618 : (2010) 19 STR 466
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129, 129ECustoms Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4(3), 5(1), 5(3)