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
COURT ARCHIVE
Delhi High Court judgments
1,29,369 judgments · page 5,155 of 6,469
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
High Courts01 Dec 2005Dismissed
Mr. Sanjay Dalmia and Others Vs State and Another
Delhi High Court · (2006) 1 ALT(Cri) 24 : (2006) 126 DLT 38
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts01 Dec 2005Dismissed
Modern Food Industries (India) Ltd. Vs Raj Narain Pratap Narain Rolling Enterprises (P) Ltd.
Delhi High Court · (2006) 126 DLT 627
Arbitration Act, 1940 — Section 30, 31(2), 33
High Courts01 Dec 2005Dismissed
Apparel Export Promotion Council Vs Shri Prabhati Patni, Proprietor Comfort Furnishers and Another
Delhi High Court · (2005) 3 ARBLR 518 : (2005) 125 DLT 511 : (2006) 86 DRJ 48
Arbitration Act, 1940 — Section 14, 17, 31(4), 41Arbitration and Conciliation Act, 1996 — Section 2, 34, 35, 4, 42Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151
High Courts01 Dec 2005Allowed
Supra Enterprise Vs Bygging India Limited
Delhi High Court · (2006) 2 BC 344 : (2006) 126 DLT 183
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 20
High Courts30 Nov 2005Dismissed
ARNIE Club Vs NDMC and Another
Delhi High Court · (2006) 126 DLT 582
New Delhi Municipal Council Act, 1994 — Section 101, 119, 123, 126, 128Punjab Municipal Act, 1911 — Section 63, 64, 65, 66, 67
High Courts30 Nov 2005Dismissed
Municipal Corporation of Delhi Vs Smt. Mohar Kaur
Delhi High Court · (2005) 11 DEL CK 0099
High Courts30 Nov 2005Dismissed
Commissioner of Income Tax Vs Focus Estates (P.) Ltd.
Delhi High Court · (2006) 203 CTR 152 : (2006) 286 ITR 410 : (2006) 152 TAXMAN 471
High Courts30 Nov 2005Disposed Off
The Motor and General Finance Ltd. Vs Mrs. Licidian and Another
Delhi High Court · (2005) 11 DEL CK 0068
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 6 Rule 17
High Courts30 Nov 2005Dismissed
Asia Pacific Breweries Ltd. Vs Superior Industries Limited
Delhi High Court · (2005) 11 DEL CK 0065
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 21
High Courts30 Nov 2005Dismissed
Union of India (UOI) Vs Pradeep Vinod Construction Co.
Delhi High Court · (2006) 127 DLT 329
Arbitration and Conciliation Act, 1996 — Section 34(2)
High Courts30 Nov 2005
Dr. Ramit Dhalla and Another Vs Sh. Kamal Arora
Delhi High Court · (2006) 126 DLT 561 : (2006) 86 DRJ 294
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts30 Nov 2005Dismissed
Enchants Jewellary Ltd. and Others Vs State Bank of India
Delhi High Court · (2005) 11 DEL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts29 Nov 2005
Hero Honda Motors Ltd. Vs Raj Scooters
Delhi High Court · (2005) 11 DEL CK 0136
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10Copyright Act, 1957 — Section 2
High Courts29 Nov 2005Dismissed
Ms Susanne Lenatz and Another Vs International Hotels Limited and Others
Delhi High Court · (2005) 125 DLT 498 : (2005) 85 DRJ 521
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14
High Courts29 Nov 2005Dismissed
Union of India (UOI) Vs Suchita Steels (India), thru. its Partner
Delhi High Court · (2006) 1 ARBLR 83 : (2006) 86 DRJ 486