COURT ARCHIVE

Delhi High Court judgments

1,29,369 judgments · page 5,154 of 6,469

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

High Courts05 Dec 2005

The Himalaya Drug Company Vs Sumit

Delhi High Court · (2006) 126 DLT 23 : (2006) 32 PTC 112

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