High Courts12 Jan 2005
J.R. Sharma Overseas Ltd. Vs Abner Pharmaceuticals Ltd.
Delhi High Court · (2005) 2 BC 512 : (2005) 117 DLT 405 : (2005) 80 DRJ 51 : (2005) 140 PLR 40
COURT ARCHIVE
Delhi High Court judgments, 2005
1,811 judgments · page 89 of 91
High Courts12 Jan 2005
Vikas Jain Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2005) 01 DEL CK 0090
High Courts12 Jan 2005Dismissed
Mr. M.P. Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2005) 116 DLT 628 : (2005) 80 DRJ 203 : (2006) 2 SLJ 255
High Courts12 Jan 2005Allowed
T. Gurudeo Vs The State (NCT of Delhi)
Delhi High Court · (2005) 79 DRJ 552 : (2005) 3 RCR(Criminal) 10
High Courts11 Jan 2005Allowed
Air Control and Chemical Engineering Co. Ltd. Vs Union of India (UOI)
Delhi High Court · (2005) 119 ECR 24
High Courts11 Jan 2005Allowed
R.D. Gupta Vs DDA and Others
Delhi High Court · (2005) 116 DLT 666 : (2005) 79 DRJ 730
High Courts11 Jan 2005Allowed
Mrs. Geeta Monga Vs Ram Chand S. Kimat Rai and Others
Delhi High Court · (2005) 81 DRJ 781
High Courts11 Jan 2005
Mrs. Geeta Kapoor, Lt. Col. M.G. Kapoor and Consumer Education and Research Society Suraksha Sankool Vs Union of India (UOI) and Others
Delhi High Court · (2005) 3 BC 369 : (2006) 132 CompCas 369 : (2005) 5 CompLJ 13 : (2005) 119 DLT 33
High Courts11 Jan 2005Dismissed
Municipal Corporation of Delhi Vs Asha Ram and Another
Delhi High Court · (2005) 117 DLT 63 : (2005) 80 DRJ 749
High Courts10 Jan 2005
Ashok Kumar Bansal and Others Vs The State and Another
Delhi High Court · (2005) 01 DEL CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 307
High Courts10 Jan 2005Dismissed
Satpal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2005) 116 DLT 607 : (2005) 80 DRJ 263 : (2006) 2 SLJ 240
High Courts10 Jan 2005Dismissed
S.S. Chowdhary Vs Municipal Corporation of Delhi Harswaroop Verma Vs Delhi Development Authority
Delhi High Court · (2005) 116 DLT 622 : (2005) 79 DRJ 711 : (2006) 2 SLJ 249
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts10 Jan 2005
Super Tyres Pvt. Ltd. Vs Union of India (UOI)
Delhi High Court · (2005) 103 ECC 149 : (2005) 125 ECR 347 : (2005) 186 ELT 49
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226, 227
High Courts10 Jan 2005Dismissed
Attar Singh and Bros. Vs Union of India (UOI) and Others
Delhi High Court · AIR 2005 Delhi 188 : (2005) 117 DLT 103 : (2005) 80 DRJ 23
High Courts10 Jan 2005
Ramesh Vs State
Delhi High Court · (2005) 116 DLT 683 : (2005) 79 DRJ 463 : (2005) 2 RCR(Criminal) 986
High Courts10 Jan 2005Dismissed
Vijay Chandela Vs Cable Sales and Services (India) Pvt. Ltd.
Delhi High Court · (2005) 1 ALT(Cri) 29 : (2005) 116 DLT 694 : (2005) 79 DRJ 550
High Courts10 Jan 2005Dismissed
Lt. Col. M.P.S. Gill Vs Union of India (UOI) and Others
Delhi High Court · (2005) 79 DRJ 618 : (2006) 2 SLJ 84
High Courts10 Jan 2005
Rare Creations Limited Vs Ambar International and Others
Delhi High Court · (2005) 01 DEL CK 0023
High Courts10 Jan 2005Allowed
Atul Maini Chopra Vs Adarsh Bhalla
Delhi High Court · (2005) 119 DLT 593
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts07 Jan 2005Dismissed
Commissioner of Income Tax Vs Vikas Promoters (P) Ltd.
Delhi High Court · (2005) 194 CTR 384 : (2005) 277 ITR 337 : (2005) 145 TAXMAN 300
Income Tax Act, 1961 — Section 143(3), 260A, 271(1)