High Courts27 Sept 2005Dismissed
State Vs Gurpal Singh
Delhi High Court · (2005) 3 ALT(Cri) 31 : (2005) 124 DLT 282
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,163 of 6,464
High Courts27 Sept 2005
D.K. Jain Vs Union of India (UOI) and Another
Delhi High Court · (2005) 3 ARBLR 568 : (2005) 125 DLT 644
Arbitration Act, 1940 — Section 20
High Courts27 Sept 2005
A.C. Footwear Co. and Another Vs Deiem (India) Pvt. Ltd. and Another
Delhi High Court · (2005) 124 DLT 278 : (2006) 32 PTC 91
Designs Act, 1911 — Section 51ADesigns Act, 2000 — Section 19, 19(1), 2, 48, 48(2)
High Courts27 Sept 2005Allowed
Krishan Lal Arora Vs Union of India (UOI)
Delhi High Court · (2005) 3 ARBLR 565 : (2005) 125 DLT 740
Arbitration Act, 1940 — Section 20
High Courts27 Sept 2005Dismissed
Deepak Kumar Rajput Vs The Council of Scientific and Industrial Research and Others
Delhi High Court · (2005) 124 DLT 365 : (2005) 84 DRJ 503 : (2006) 108 FLR 172 : (2006) 1 LLJ 930
High Courts27 Sept 2005
Mohd. Ashqin Qureshi Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2005) 09 DEL CK 0012
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts26 Sept 2005Dismissed
D.K. Sahni Vs Centre for Railway Information
Delhi High Court · (2005) 125 DLT 40 : (2006) 2 SLJ 322
Constitution of India, 1950 — Article 226
High Courts26 Sept 2005Allowed
O.P. Sharma Vs Delhi Transport Corporation and Another
Delhi High Court · (2005) 125 DLT 742
Constitution of India, 1950 — Article 14, 226Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 10Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts23 Sept 2005Dismissed
K.P. Singh Vs Union of India (UOI) and Others
Delhi High Court · (2005) 09 DEL CK 0087
Industrial Disputes Act, 1947 — Section 10, 17, 2, 2(2), 25(F)
High Courts23 Sept 2005Allowed
Haryana Acrylic Manufactur Vs Commissioner of Customs, ICDN
Delhi High Court · (2005) 124 DLT 238
Customs Act, 1962 — Section 17
High Courts23 Sept 2005Dismissed
Ram Avtar Goel Vs MCD and Others
Delhi High Court · (2005) 09 DEL CK 0015
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13, 19, 20, 7
High Courts22 Sept 2005Dismissed
M.B. Lal Vs Commissioner of Income Tax
Delhi High Court · (2005) 199 CTR 571 : (2005) 124 DLT 324 : (2005) 84 DRJ 563 : (2005) 279 ITR 298 : (2005) 149 TAXMAN 490
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(5), 132A
High Courts22 Sept 2005Disposed Off
ST. Ives Laboratories Inc. Vs Indo Cosmesi Pvt. Ltd.
Delhi High Court · (2005) 09 DEL CK 0109
Trade Marks Act, 1999 — Section 134, 135
High Courts22 Sept 2005Disposed Off
Commissioner of Income Tax Vs Oriental Insurance Co. Ltd.
Delhi High Court · (2006) 150 TAXMAN 75
Income Tax Act, 1961 — Section 260A
High Courts22 Sept 2005
Kuber Planters Ltd. Vs Dy. Commissioner of Income Tax
Delhi High Court · (2006) 150 TAXMAN 11
High Courts22 Sept 2005Dismissed
Bhatinda Chemicals Ltd. and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 124 DLT 314 : (2005) 84 DRJ 497 : (2006) 196 ELT 10
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3
High Courts22 Sept 2005Allowed
Super Electricals Vs Delhi State Industrial Development Corporation Ltd. Shri Krishan Lal Khurana Vs The Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 2 CTLJ 225 : (2005) 124 DLT 268
Constitution of India, 1950 — Article 21
High Courts22 Sept 2005
B.K. Bansal Vs Enforcement Directorate
Delhi High Court · (2005) 124 DLT 396 : (2005) 84 DRJ 515
Foreign Exchange Regulation Act, 1973 — Section 56
High Courts22 Sept 2005Dismissed
Shri H.P.S. Chawla Vs Dr. N.P.S. Chawla, Shri T.P.S. Chawla and Mrs. Nirmal Chawla Daniere
Delhi High Court · AIR 2006 Delhi 53 : (2005) 124 DLT 124 : (2005) 84 DRJ 516 : (2005) 141 PLR 62 : (2005) 4 RCR(Civil) 671
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Criminal Procedure Code, 1973 (CrPC) — Section 482, 561ADelhi High Court Act, 1966 — Section 10(2)
High Courts22 Sept 2005Dismissed
Bhatinda Chemcials Ltd. and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 84 DRJ 615
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25Customs Tarrif (Determination of Origin of Goods under the Free Trade Agreement between the Democratic Socialistic Republic of Sri Lanka and the Republic of India) Rules, 2000 — Rule 7