COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 5,161 of 6,464

High Courts05 Oct 2005Allowed

Union of India (UOI) Vs D.P. Sharma

Delhi High Court · (2005) 10 DEL CK 0006

Contract Act, 1872 — Section 70Foreign Exchange (Recruitment, Salary and Allowances and Other Conditions of Service of Chairperson and Member) Rules, 2000 — Rule 5Foreign Exchange Management Act, 1999 — Section 16, 2, 20, 21, 26

Read judgment

High Courts05 Oct 2005Allowed

A.K. Jain and Others Vs State (CBI)

Delhi High Court · (2005) 10 DEL CK 0002

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2)

Read judgment

High Courts04 Oct 2005Dismissed

Gurpal Singh and Others Vs Indian Airlines Ltd. and Others

Delhi High Court · (2005) 124 DLT 184

Read judgment

High Courts03 Oct 2005Dismissed

Municipal Corporation of Delhi Vs Sh. Anand Khanna and V.P. Khanna and Another

Delhi High Court · (2005) 10 DEL CK 0079

Delhi Municipal Corporation Act, 1957 — Section 126(4)

Read judgment

High Courts03 Oct 2005Dismissed

B. Seenaiah and Company (Projects) Ltd. and Mr. B. Seenaiah, Managing Director Vs National Highways Authority of India

Delhi High Court · (2005) 10 DEL CK 0074

Read judgment

High Courts03 Oct 2005Allowed

Prabhakar Singh and Another Vs Union of India (UOI) and Others

Delhi High Court · (2005) 124 DLT 494 : (2005) 85 DRJ 168

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts03 Oct 2005

Pfizer Products, Inc. Vs B.L. and Co. and Others

Delhi High Court · (2007) 34 PTC 294

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 9

Read judgment

High Courts03 Oct 2005

Anju Takyar Vs H.C. Takyar and Others

Delhi High Court · (2005) 125 DLT 794

Arbitration and Conciliation Act, 1996 — Section 11, 5, 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts01 Oct 2005Dismissed

NC(E) Raja Vs Union of India (UOI) and Others

Delhi High Court · (2005) 10 DEL CK 0034

Air Force Rules, 1969 — Rule 15(2), 15(2)(K), 24Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Sept 2005Allowed

Ved Prakash Yadav Vs State

Delhi High Court · (2005) 124 DLT 387 : (2005) 2 DMC 761 : (2005) 84 DRJ 412

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 437Penal Code, 1860 (IPC) — Section 304B, 34, 498A

Read judgment

High Courts30 Sept 2005Dismissed

Soldiers United Motor, Transport Company Pvt. Ltd. Vs The Official Liquidator and Shri Suresh Jindal

Delhi High Court · (2006) 129 CompCas 785 : (2005) 124 DLT 264 : (2005) 84 DRJ 550 : (2005) 141 PLR 66

Companies Act, 1956 — Section 391, 391(2), 447, 529, 529ADelhi Rent Control Act, 1958 — Section 14(1), 14(2)Provincial Insolvency Act, 1920 — Section 38, 39, 40

Read judgment

High Courts30 Sept 2005