High Courts21 Oct 2005
Smt. Parmeshwari Vs Jai Singh and Others
Delhi High Court · (2005) 10 DEL CK 0029
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151Constitution of India, 1950 — Article 227Delhi Land Reforms Act, 1954 — Section 11, 50
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,159 of 6,464
High Courts21 Oct 2005
Ashwani Kumar Aggarwal Vs Rameshwar Aggarwal
Delhi High Court · (2005) 10 DEL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 34, 406, 498
High Courts20 Oct 2005
Technology Development Board Vs ACME Metal Powder Private Limited and Others
Delhi High Court · (2005) 10 DEL CK 0075
High Courts20 Oct 2005Disposed Off
Amaresh Ganguli Vs Arun Ganguli
Delhi High Court · (2010) 116 DRJ 737
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3), Order 8 Rule 1AConstitution of India, 1950 — Article 227
High Courts20 Oct 2005Allowed
S.L. Yadav Vs Mahinder Kaur
Delhi High Court · (2006) 1 BC 160 : (2006) 142 PLR 13
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts20 Oct 2005Dismissed
Smt. Tanya Rekhi Vs Dipender Singh Rekhi
Delhi High Court · (2005) 10 DEL CK 0037
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7Hindu Marriage Act, 1955 — Section 24
High Courts20 Oct 2005Dismissed
Rajiv Tayal Vs Union of India (UOI) and Others
Delhi High Court · AIR 2006 Delhi 81 : (2005) 124 DLT 502 : (2005) 85 DRJ 146
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 19(6)Passports Act, 1967 — Section 10, 10(3)Penal Code, 1860 (IPC) — Section 406, 498A
High Courts20 Oct 2005Allowed
Jainander Kumar Jain Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2005) 125 DLT 751
Constitution of India, 1950 — Article 16(2), 226
High Courts19 Oct 2005
Ms. Anjum Nath Vs British Airways Plc and Others
Delhi High Court · (2005) 125 DLT 717
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3(2), Order 6 Rule 16, Order 7 Rule 11, 151
High Courts19 Oct 2005
Shri Surender Singh Malik Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 10 DEL CK 0032
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 22, 22(1)Land Acquisition Act, 1894 — Section 16, 23, 4, 4(1), 5A
High Courts19 Oct 2005Dismissed
Kartik Ramachandran R. Vs P.O., Labour Court and Another
Delhi High Court · (2006) 109 FLR 100 : (2006) 2 LLJ 160
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 25F, 4(4)
High Courts19 Oct 2005
Davinder Singh Vs Surjit Malhotra
Delhi High Court · (2006) 126 DLT 102 : (2006) 143 PLR 24
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts19 Oct 2005
Smt. Omvati Kalshan Vs Delhi Development Authority
Delhi High Court · (2005) 125 DLT 57 : (2006) 109 FLR 376 : (2006) 142 PLR 5 : (2006) 2 SLJ 495
Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)
High Courts19 Oct 2005
Kamal Construction Company Vs Delhi Development Authority
Delhi High Court · (2005) 10 DEL CK 0001
Arbitration Act, 1940 — Section 30, 33
High Courts18 Oct 2005
Greater Kailash Welfare Association and Others Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2005) 124 DLT 550 : (2005) 85 DRJ 674 : (2006) 1 RCR(Civil) 219
Constitution of India, 1950 — Article 226Delhi Cinematograph (Amendment) Rules, 2002 — Rule 3(2), 3(3)Delhi Cinematograph Rules, 1953 — Rule 11, 16(2)
High Courts18 Oct 2005Allowed
Shri Suresh Chand Gupta and Others Vs National Textile Corporation and Others
Delhi High Court · (2005) 10 DEL CK 0066
Income Tax Act, 1961 — Section 72AIndustrial Disputes Act, 1947 — Section 25FFSick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 17(3), 18, 3, 32
High Courts18 Oct 2005Allowed
Daman Kumar Malhotra Vs A.K. Malhotra
Delhi High Court · (2006) 142 PLR 2
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16Constitution of India, 1950 — Article 227
High Courts18 Oct 2005Allowed
Jindal Polyster Limited Vs Rahul Jaura
Delhi High Court · (2006) 1 BC 56
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts07 Oct 2005
Amardeep Singh Vs State
Delhi High Court · (2005) 124 DLT 113 : (2005) 2 DMC 715
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts07 Oct 2005Allowed
J.C. Sindhwani Vs Union of India (UOI) and Another
Delhi High Court · (2005) 10 DEL CK 0071
Constitution of India, 1950 — Article 14, 226