High Courts24 Nov 2005Dismissed
International Tractors Ltd. Vs Punjab Tractors Ltd.
Delhi High Court · (2005) 11 DEL CK 0043
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
COURT ARCHIVE
Delhi High Court judgments
1,29,342 judgments · page 5,156 of 6,468
High Courts24 Nov 2005
Director of Income Tax (Exemption) Vs Arunodya
Delhi High Court · (2006) 286 ITR 383
High Courts24 Nov 2005Allowed
Babu Khan Vs State
Delhi High Court · (2005) CriminalCC 67
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts24 Nov 2005
Indo Polycoats (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2006) 201 CTR 27 : (2006) 152 TAXMAN 254
High Courts23 Nov 2005Dismissed
Balbir Singh Vs Government of NCT of Delhi and Others
Delhi High Court · (2005) 125 DLT 543 : (2005) 85 DRJ 523
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Criminal Procedure Code, 1973 (CrPC) — Section 171Delhi Police Act, 1978 — Section 114, 140, 140(1), 140(2)
High Courts23 Nov 2005Disposed Off
A.R. Khanna and Sons Vs DDA and Others
Delhi High Court · (2006) 87 DRJ 282
Arbitration Act, 1940 — Section 30, 33
High Courts23 Nov 2005Dismissed
Sh. Syed Ashraf Vs State
Delhi High Court · (2006) 126 DLT 100 : (2006) 86 DRJ 110
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417, 468, 469, 471
High Courts23 Nov 2005
Dabur India Limited Vs Emami Limited
Delhi High Court · (2005) 125 DLT 502 : (2005) 85 DRJ 631 : (2006) 32 PTC 125
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts22 Nov 2005Dismissed
Shahid Atiq L/H of Late S.H. Atiquer Rehman Vs Commissioner of Income Tax
Delhi High Court · (2006) 200 CTR 451 : (2006) 152 TAXMAN 71
Income Tax Act, 1961 — Section 142(1), 143(1), 143(2), 148, 159(3)
High Courts22 Nov 2005
Saroj Gupta Vs Union of India (UOI) and Others
Delhi High Court · (2005) 125 DLT 408 : (2005) 85 DRJ 561
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Nov 2005
Sharid Atio L/H of Late S.H. Atiquer Rehman Vs Commissioner of Income Tax
Delhi High Court · (2006) 200 CTR 451 : (2006) 152 TAXMAN 71
High Courts21 Nov 2005
Union of India (UOI) Vs Prem Khanna
Delhi High Court · (2005) 125 DLT 249 : (2005) 85 DRJ 379
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100Foreign Exchange Management Act, 1999 — Section 19(6), 35Foreign Exchange Regulation Act, 1973 — Section 52(4), 54, 71, 8(1)
High Courts21 Nov 2005
Ashish Gupta Vs IBP Co. Ltd. and Another
Delhi High Court · AIR 2006 Delhi 57 : (2005) 3 ARBLR 533 : (2005) 125 DLT 298 : (2005) 85 DRJ 395
Administrative Tribunals Act, 1985 — Section 28Arbitration and Conciliation Act, 1996 — Section 45, 8, 9Constitution of India, 1950 — Article 12, 14, 21, 226, 32
High Courts21 Nov 2005Disposed Off
Mohd. Khan Nasir Vs State and Others
Delhi High Court · (2005) 85 DRJ 618
High Courts21 Nov 2005
Infosys Technologies Limited Vs Akhil Gupta and Others
Delhi High Court · (2007) 136 DLT 145
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3
High Courts21 Nov 2005Dismissed
State (Delhi Admn.) Vs Ashok Kumar
Delhi High Court · (2006) 126 DLT 296 : (2006) 86 DRJ 442
Penal Code, 1860 (IPC) — Section 302
High Courts21 Nov 2005
Commissioner of Income Tax Vs Vamchampigons and Agro. Produ.
Delhi High Court · (2006) 200 CTR 259 : (2005) 125 DLT 405 : (2005) 85 DRJ 549 : (2006) 284 ITR 408 : (2006) 150 TAXMAN 370
Income Tax Act, 1961 — Section 271(1C)
High Courts21 Nov 2005Allowed
Modern Food Industries (India) Ltd. Vs State of Uttar Pradesh and Others
Delhi High Court · (2005) 11 DEL CK 0028
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 21, 226
High Courts21 Nov 2005Dismissed
J.L. Gugnani Vs N.D.M.C.
Delhi High Court · (2006) 126 DLT 683 : (2006) 86 DRJ 546
New Delhi Municipal Council Act, 1994 — Section 115, 73