High Courts07 Oct 2005Dismissed
Tara Chand Jain (Deceased) through LRs. Vs Attar Chand Jain (Deceased) through LRs.
Delhi High Court · (2005) 10 DEL CK 0045
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,160 of 6,464
High Courts07 Oct 2005Dismissed
Modern Dies Vs Symphony Comforts Systems Ltd. and Another
Delhi High Court · (2006) 1 BC 178 : (2006) 142 PLR 15
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 25Designs Act, 1911 — Section 51A
High Courts07 Oct 2005Allowed
V.K. Jagdhari Vs Union of India (UOI) and Others
Delhi High Court · (2005) 125 DLT 636 : (2005) 85 DRJ 160
High Courts07 Oct 2005Allowed
Nb. Sub. Raj Pal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 127 DLT 470
Army Act, 1950 — Section 18, 23Army Rules, 1954 — Rule 13(2)(A), 13(3), 13(3)(I), 13(3)III
High Courts07 Oct 2005Dismissed
Ceebros Hotels Private Limited Vs Union of India (UOI) and Others
Delhi High Court · (2005) 125 DLT 458
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts07 Oct 2005Allowed
Mrs. S. Shandil Vs D.A.V. College Managing Committee and Local Managing Committee, DAV Senior Secondary School
Delhi High Court · (2005) 125 DLT 757
High Courts07 Oct 2005Allowed
Soban Singh and Others Vs N.D.M.C. and Others Satya Prakash Gupta Vs Delhi State Government. and Others Pradeep Kumar Sharma Vs Lt. Governor and Another Sobh Nath and Another Vs N.D.M.C.
Delhi High Court · (2005) 10 DEL CK 0005
Constitution of India, 1950 — Article 14, 16, 37, 38, 39New Delhi Municipal Council Act, 1994 — Section 33, 36, 42
High Courts06 Oct 2005Dismissed
HBL Nife Power Systems Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2005) 124 DLT 202
Constitution of India, 1950 — Article 226
High Courts06 Oct 2005
Colgate Palmolive Co. Limited and Another Vs Mr. Patel and Another
Delhi High Court · (2005) 31 PTC 583
Constitution of India, 1950 — Article 141Trade and Merchandise Marks Act, 1958 — Section 10, 10(1), 17, 18(4), 19Trade Marks Act, 1999 — Section 10, 100, 159(1), 159(2), 159(4)
High Courts06 Oct 2005Allowed
V.K. Sharma Vs Union of India (UOI)
Delhi High Court · (2005) 124 DLT 606 : (2005) 85 DRJ 165
Constitution of India, 1950 — Article 226
High Courts06 Oct 2005
Jagatjit Industries Ltd. and Another Vs The Controller General of Patents Designs and Trade Marks and Another
Delhi High Court · (2006) 32 PTC 391
Constitution of India, 1950 — Article 226
High Courts06 Oct 2005
Jaspal Singh Vs Asha Rani and Others
Delhi High Court · (2006) 2 ACC 587 : (2006) ACJ 577 : (2006) 142 PLR 21
High Courts05 Oct 2005Dismissed
Smt. Savitri Devi and Another Vs Union of India (UOI) and Others
Delhi High Court · (2005) 124 DLT 180 : (2005) 85 DRJ 175 : (2006) 107 FLR 1116
Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Oct 2005Dismissed
S.D. Siddhiqui Vs University of Delhi and Others
Delhi High Court · (2005) 124 DLT 152
Constitution of India, 1950 — Article 12, 136, 14, 226, 226(1)General Clauses Act, 1897 — Section 2(42)Industrial Disputes Act, 1947 — Section 10A
High Courts05 Oct 2005
Ravi Kumar Vs The State and Another Phoola Devi Vs The State and Others
Delhi High Court · (2005) 124 DLT 1 : (2005) 2 DMC 731 : (2005) 4 RCR(Civil) 831 : (2006) 1 RCR(Criminal) 41
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Hindu Marriage Act, 1955 — Section 11, 12, 18, 5, 5(3)
High Courts05 Oct 2005
H.B. Chaturvedi Vs State and Another
Delhi High Court · (2006) 1 ALD(Cri) 52 : (2006) 1 ALT(Cri) 31 : (2006) 142 PLR 42
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts05 Oct 2005
Everest Advertising Pvt. Ltd. Vs State and Others
Delhi High Court · (2005) 128 CompCas 787 : (2005) 124 DLT 353
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141
High Courts05 Oct 2005Allowed
Vogel Medial International GmbH and Another Vs Jasu Shan and Others
Delhi High Court · (2005) 31 PTC 578
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 7
High Courts05 Oct 2005Allowed
Guljar Singh Vs Union of India (UOI)
Delhi High Court · (2005) 124 DLT 114 : (2006) 2 LLJ 690
Civil Procedure Code, 1908 (CPC) — Section 80Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 10(5), 6
High Courts05 Oct 2005Allowed
Government of National Capital Territory of Delhi and Others Vs Prem Prakash
Delhi High Court · (2005) 10 DEL CK 0007
Contract Act, 1872 — Section 70