High Courts07 Dec 2005Dismissed
Pritam Singh Vs The Presiding Officer, Industrial Tribunal No. 1 and Others
Delhi High Court · (2005) 12 DEL CK 0092
Industrial Disputes Act, 1947 — Section 33, 33A
COURT ARCHIVE
Delhi High Court judgments, 2005
1,811 judgments · page 8 of 91
High Courts07 Dec 2005
Pure Drinks Limited and Others Vs Project investments Pvt. Ltd. and Others
Delhi High Court · (2006) 86 DRJ 482
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3
High Courts07 Dec 2005Dismissed
Rajesh Shahi Vs Rima Shahi @ Rima Singh
Delhi High Court · (2006) 126 DLT 9 : (2006) 1 DMC 90 : (2006) 86 DRJ 78
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts07 Dec 2005
Beebcon Engineers (Pvt) Ltd. Vs Bharat Heavy Electricals Ltd.
Delhi High Court · (2006) 1 ARBLR 194
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts07 Dec 2005Allowed
India Tourism Development Corpn. Ltd. Vs Poonam Rai
Delhi High Court · (2006) 86 DRJ 540
High Courts07 Dec 2005Dismissed
Delhi Development Authority Vs S. Lall and Co.
Delhi High Court · (2005) 12 DEL CK 0024
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 34
High Courts06 Dec 2005Disposed Off
Systopic laboratories Ltd. Vs Palsons Drugs and Chemical Industries
Delhi High Court · (2006) 126 DLT 631
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts06 Dec 2005Allowed
Union of India (UOI) and Another Vs Umrav Singh Rawat and Others
Delhi High Court · (2005) 12 DEL CK 0124
High Courts06 Dec 2005Dismissed
Ajeet Kumar Vs Management of Rail India Technical and Economic Services Ltd. and Another
Delhi High Court · (2006) 108 FLR 447 : (2006) 1 LLJ 1035
High Courts06 Dec 2005Dismissed
Titan Industries Vs Nitin P. Jain and Another
Delhi High Court · (2006) 126 DLT 132 : (2006) 32 PTC 95 : (2006) 3 RCR(Civil) 352
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Copyright Act, 1957 — Section 2, 55, 62(2)Trade and Merchandise Marks Act, 1958 — Section 106, 106(1)
High Courts06 Dec 2005Dismissed
Mahalingashetty and Co. Ltd. Vs NPCC Ltd. and Others
Delhi High Court · (2006) 126 DLT 142
Arbitration Act, 1940 — Section 28Arbitration and Conciliation Act, 1996 — Section 21
High Courts05 Dec 2005Allowed
Mr. J.K. Bhartiya and Others Vs Union of India (UOI) and Another Mr. K.P. Jain and Another Vs D.D.A.
Delhi High Court · (2006) 126 DLT 302 : (2006) 86 DRJ 345
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, 151Delhi Development Act, 1957 — Section 22
High Courts05 Dec 2005Disposed Off
Ziff-Davis Inc. Vs Dr. J.K. Jain and Others
Delhi High Court · (2005) 12 DEL CK 0158
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 10A, 151, 24
High Courts05 Dec 2005Dismissed
Jitendra Nath Banerjee and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 89 DRJ 114
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(1)Mineral Concession Rules, 1960 — Rule 15(1), 21(2), 31(1), 40(2), 50
High Courts05 Dec 2005Dismissed
Govt. of NCT of Delhi, Land and Building Department Vs Smt. Poonam Gupta and Delhi Development Authority
Delhi High Court · (2005) 125 DLT 423 : (2006) 86 DRJ 73 : (2006) 1 RCR(Civil) 475
Delhi Land Reforms Act, 1954 — Section 1(2), 13(2), 67, 84, 84(1)Land Acquisition Act, 1894 — Section 11, 16, 4, 48, 6
High Courts05 Dec 2005Dismissed
Wipra Finance Ltd. Vs SRG Infotech (India ) Ltd. and Another
Delhi High Court · (2005) 3 ARBLR 502 : (2007) 137 CompCas 274 : (2005) 85 DRJ 530
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(5)
High Courts05 Dec 2005Disposed Off
Transiel India Limited Vs Kalyan Fertilisers Limited
Delhi High Court · (2005) 12 DEL CK 0125
High Courts05 Dec 2005
Prem Chand Sharma Vs DDA
Delhi High Court · (2005) 12 DEL CK 0121
Arbitration Act, 1940 — Section 30, 33
High Courts05 Dec 2005Dismissed
Residents'' Welfare Association Vs Delhi Development Authority and Dhanwan Singh Rawat
Delhi High Court · (2006) 127 DLT 369
Constitution of India, 1950 — Article 226
High Courts05 Dec 2005Disposed Off
Smt. Bimla Aggarwal Vs State
Delhi High Court · (2005) 12 DEL CK 0104
Succession Act, 1925 — Section 276