COURT ARCHIVE

Delhi High Court judgments, 2005

1,811 judgments · page 7 of 91

High Courts08 Dec 2005Dismissed

Smt. Prem Lata and Others Vs Shri Rajender Soni

Delhi High Court · (2006) 126 DLT 168

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, 151Consumer Protection Act, 1986 — Section 13(2)Limitation Act, 1963 — Section 5

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High Courts08 Dec 2005Dismissed

S.C. Chemicals Vs Union of India (UOI)

Delhi High Court · (2005) 12 DEL CK 0135

Constitution of India, 1950 — Article 14, 226

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High Courts08 Dec 2005Dismissed

Dr. Abhay Mohan Thakur Vs Union of India (UOI) and Another

Delhi High Court · (2005) 12 DEL CK 0114

Constitution of India, 1950 — Article 226

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High Courts08 Dec 2005Dismissed

Sh. Sanjeev Malhotra Vs The Commissioner of Income Tax

Delhi High Court · (2006) 201 CTR 21 : (2006) 126 DLT 93 : (2006) 286 ITR 364 : (2006) 151 TAXMAN 21

Income Tax Act, 1961 — Section 255(4), 260A, 80HHC

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High Courts08 Dec 2005

Commissioner of Central Excise Vs Dalmia Cement (Bharat) Ltd.

Delhi High Court · (2006) 126 DLT 597 : (2006) 130 ECR 168

Central Excise and Customs Laws (Amendment) Act, 1991 — Section 3, 3(2)Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11B(3), 12ALand Acquisition Act, 1894 — Section 17, 17(4)

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High Courts08 Dec 2005

Commissioner of Income Tax Vs J.B. Exports Ltd.

Delhi High Court · (2006) 201 CTR 30 : (2006) 286 ITR 603 : (2006) 152 TAXMAN 189

Income Tax Act, 1961 — Section 260A, 28, 80I

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High Courts08 Dec 2005Allowed

State Vs Partap Takwal and Others

Delhi High Court · (2006) 1 ALT(Cri) 25 : (2006) 126 DLT 20 : (2006) 86 DRJ 107

Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 307, 34, 392, 397, 411

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High Courts08 Dec 2005Allowed

PVC Compound and Footwear Manufacturers Association (Regd.) and Others Vs Govt. of NCT of Delhi and Others Bharat Industries Vs Delhi State Industrial Development Corporation Ltd. and Another Mohd. Irshad Vs Delhi State Industrial Development Corporation Ltd. Ghai Mining Tools Co. Pvt. Ltd. Vs Union of India (UOI) and Others P.L. Bajaj Vs Lt. Governor and Others Deep Auto coloring Works Vs Lt. Governor

Delhi High Court · (2006) 86 DRJ 321

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High Courts08 Dec 2005

M.S. Annmary Luke Kochery Vs University of Delhi and Another

Delhi High Court · (2006) 87 DRJ 202

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High Courts08 Dec 2005Dismissed

Sergerant R.M. Singh Vs Union of India (UOI) and Others

Delhi High Court · (2006) 131 DLT 615 : (2006) 86 DRJ 219 : (2007) 2 SLJ 131

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High Courts08 Dec 2005Dismissed

S. Darshan Singh Vs S. Didar Singh and Others

Delhi High Court · (2006) 86 DRJ 569

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 22, 24

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High Courts08 Dec 2005

Win Medicare Pvt. Ltd. Vs McLaren Biotech (P) Ltd.

Delhi High Court · (2006) 32 PTC 321

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

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High Courts08 Dec 2005

Bombay Snuff P. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2005) 125 DLT 605 : (2006) 86 DRJ 300 : (2006) 194 ELT 264

Central Excises and Salt Act, 1944 — Section 35G, 35G(3), 36Constitution of India, 1950 — Article 226

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High Courts08 Dec 2005

Castrol Limited and Another Vs Sh. Nanak Chand and Another

Delhi High Court · (2005) 12 DEL CK 0018

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High Courts07 Dec 2005

Manish Singh Vs State Govt of NCT and Others Ram Ladle Chaturvedi Vs Commissioner of Police and Others

Delhi High Court · AIR 2006 Delhi 37 : (2006) 126 DLT 28 : (2006) 1 DMC 1 : (2006) 86 DRJ 241 : (2006) 1 RCR(Civil) 414 : (2006) 1 RCR(Criminal) 653

Constitution of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 11, 12, 13, 14, 15Marriage Laws (Amendment) Act, 1976 — Section 9

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High Courts07 Dec 2005

Sudhir Gensets Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2005) 3 ARBLR 588 : (2005) 125 DLT 602 : (2006) 86 DRJ 238

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)

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High Courts07 Dec 2005Dismissed

Vinod Kumar Vs Govt. of Nct of Delhi and Others

Delhi High Court · (2005) 12 DEL CK 0173

Administrative Tribunals Act, 1985 — Section 19Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3

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High Courts07 Dec 2005Disposed Off

Liberty Pesticides and Fertilizers Ltd. Vs MMTC

Delhi High Court · (2005) 12 DEL CK 0172

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High Courts07 Dec 2005Disposed Off

Union of India (UOI) and Another Vs Seil Ltd. (Unit Mawana Sugar Works) and Others

Delhi High Court · (2006) 127 DLT 611 : (2006) 86 DRJ 456

Constitution of India, 1950 — Article 12, 14Essential Commodities Act, 1955 — Section 3(2), 3(3)Sales of Goods Act, 1930 — Section 23

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High Courts07 Dec 2005Dismissed

Ajay Kumar Ramineni Vs IIT and Another

Delhi High Court · (2005) 12 DEL CK 0115

Constitution of India, 1950 — Article 14, 21

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