High Courts05 Dec 2005
The Himalaya Drug Company Vs Sumit
Delhi High Court · (2006) 126 DLT 23 : (2006) 32 PTC 112
COURT ARCHIVE
Delhi High Court judgments, 2005
1,811 judgments · page 9 of 91
High Courts05 Dec 2005
Pasupati Fabrics Ltd. and Others Vs Priyanka Overseas Pvt. Ltd. and Others Priyanka Overseas Pvt. Ltd. and Others Vs Pasupati Fabrics Ltd. and Others
Delhi High Court · (2006) 132 CompCas 113 : (2006) 2 CompLJ 360 : (2006) 86 DRJ 6
Companies Act, 1956 — Section 100, 16(4), 19(1), 19(2), 81(1)Income Tax Act, 1961 — Section 72ASecurities and Exchange Board of India Act, 1992 — Section 2
High Courts05 Dec 2005Allowed
Ranbaxy Fine Chemicals Ltd. Vs National Enterprises
Delhi High Court · (2006) 1 BC 572 : (2005) 2 CTLJ 358 : (2006) 126 DLT 124 : (2005) 85 DRJ 516
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 20Contract Act, 1872 — Section 23, 28
High Courts05 Dec 2005Dismissed
Caparo India Ltd. (U.K.) and Machino Plastics Ltd. Vs Caparo Maruti Limited and Others
Delhi High Court · (2007) 140 CompCas 481 : (2006) 128 DLT 425 : (2007) 75 SCL 287
Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 10F, 283, 295, 316, 372(A)
High Courts05 Dec 2005
Smt. Mamta Devi and Others Vs BSES and Others
Delhi High Court · (2006) 1 ACC 425 : (2006) ACJ 1257 : (2006) 126 DLT 663
Constitution of India, 1950 — Article 21
High Courts05 Dec 2005Allowed
Reserve Bank of India Vs Union of India (UOI) and Others
Delhi High Court · (2006) 128 DLT 41
Banking Regulation Act, 1949 — Section 22, 22(1), 22(3), 22(3A), 22(4)Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21
High Courts05 Dec 2005
OCS Friends Co-operative Group Housing Society Ltd. Vs NBCC Ltd. and Another
Delhi High Court · (2006) 133 DLT 38
Arbitration Act, 1940 — Section 20, 30, 33
High Courts05 Dec 2005Dismissed
Continental Construction Ltd. Vs Chief Engineer (Constructions) N.E. Railway and Others
Delhi High Court · (2005) 12 DEL CK 0022
Arbitration Act, 1940 — Section 14(1), 14(2), 30, 33Limitation Act, 1963 — Article 119
High Courts02 Dec 2005Dismissed
Satish Kumar and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 126 DLT 611
Constitution of India, 1950 — Article 141, 142, 32
High Courts02 Dec 2005Dismissed
C.D. Sharma Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2006) 126 DLT 639 : (2006) 86 DRJ 492
Constitution of India, 1950 — Article 14Delhi Education Code, 1965 — Section 207Delhi School Education Act, 1973 — Section 20, 207
High Courts02 Dec 2005Dismissed
Veena Jha Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 12 DEL CK 0152
High Courts02 Dec 2005Allowed
Shri N.K. Agarwal Vs Union of India (UOI) and Others
Delhi High Court · (2005) 12 DEL CK 0137
Arbitration Act, 1940 — Section 30, 33
High Courts02 Dec 2005Dismissed
N. Ranga Rao and Sons Vs Anil Garg and Others
Delhi High Court · (2006) 128 DLT 649 : (2006) 32 PTC 15
Copyright Act, 1957 — Section 14, 17, 18, 21
High Courts02 Dec 2005Disposed Off
Suresh Vs The State
Delhi High Court · (2005) CriLJ 282 : (2006) 126 DLT 176
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Penal Code, 1860 (IPC) — Section 376, 376(2), 506, 506II
High Courts02 Dec 2005Allowed
Dhanpati @ Dhanni and Another Vs State of Delhi
Delhi High Court · (2005) 12 DEL CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406, 498A
High Courts02 Dec 2005Dismissed
Shri Rajan Suri and Another Vs The State and Another
Delhi High Court · AIR 2006 Delhi 148 : (2006) 2 CivCC 386 : (2005) 125 DLT 433 : (2006) 86 DRJ 34 : (2006) 1 RCR(Civil) 469
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 152, 153, 53Evidence Act, 1872 — Section 41, 58, 68Succession Act, 1925 — Section 213, 213(1), 213(2), 237, 238
High Courts02 Dec 2005Dismissed
Silkways Travels Pvt. Ltd. and Others Vs State and Another
Delhi High Court · (2006) 1 BC 343
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Penal Code, 1860 (IPC) — Section 211
High Courts01 Dec 2005Dismissed
Commissioner of Income Tax Vs Thirani Chemicals Ltd.
Delhi High Court · (2007) 290 ITR 196
Income Tax Act, 1961 — Section 35D
High Courts01 Dec 2005
Prof. Ram Prakash Vs D.N. Srivastava
Delhi High Court · (2006) 126 DLT 6 : (2006) 86 DRJ 335
Delhi Rent Control Act, 1958 — Section 14(1), 15(1), 26Transfer of Property Act, 1882 — Section 106
High Courts01 Dec 2005Allowed
Jagat Ram Trehan and Sons Vs Delhi Development Authority and Another
Delhi High Court · (2005) 12 DEL CK 0055
Arbitration Act, 1940 — Section 30, 33