High Courts21 Sept 2005Allowed
Union of India (UOI) Vs Birbal Arora
Delhi High Court · (2005) 124 DLT 349 : (2005) 84 DRJ 540
Central Civil Services (Pension) Rules, 1972 — Rule 5(2)Civil Service Regulations — Regulation 151
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,164 of 6,464
High Courts21 Sept 2005Dismissed
Union of India (UOI) Vs ABN Amro Bank and Others
Delhi High Court · (2007) 138 CompCas 582 : (2005) 124 DLT 137 : (2005) 84 DRJ 593 : (2008) 81 SCL 443
Foreign Exchange Management Act, 1999 — Section 35Foreign Exchange Regulation Act, 1973 — Section 19, 29, 29(1), 30(1), 47
High Courts21 Sept 2005Dismissed
Commissioner of Income Tax Vs Raghav Behl
Delhi High Court · (2006) 201 CTR 488 : (2006) 286 ITR 134 : (2006) 150 TAXMAN 3
High Courts21 Sept 2005Allowed
B. Krishan Vs Union of India (UOI) and Others
Delhi High Court · (2005) 09 DEL CK 0074
Advocates Act, 1961 — Section 8Cantonments Act, 1924 — Section 10, 13, 13(1), 13(7), 14Constitution of India, 1950 — Article 14, 21, 226
High Courts21 Sept 2005Dismissed
Durga Devi @ Asha Rani Vs Vinod Kumar Sharma and Others
Delhi High Court · (2005) 124 DLT 428 : (2005) 84 DRJ 544
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 201, 301, 302, 34, 364
High Courts21 Sept 2005Dismissed
Killick Nixon Ltd. Vs Union of India (UOI)
Delhi High Court · (2005) 3 ARBLR 218 : (2006) 1 BC 34 : (2005) 124 DLT 31 : (2005) 84 DRJ 559 : (2005) 141 PLR 59
Arbitration Act, 1940 — Section 30, 33
High Courts20 Sept 2005
Iqbal Construction Co. Vs Gas Authority of India Limited
Delhi High Court · (2005) 124 DLT 456
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts20 Sept 2005
Mrs. Abha Chhabra and Another Vs Mr. V.K. Jetly and Others
Delhi High Court · (2005) 09 DEL CK 0102
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Evidence Act, 1872 — Section 90Limitation (Amendment) Act, 1958 — Article 56, 17
High Courts20 Sept 2005Disposed Off
Citicorp Finance (India) Limited Vs Neeraj Jain and Another
Delhi High Court · (2005) 09 DEL CK 0099
Arbitration and Conciliation Act, 1996 — Section 9
High Courts20 Sept 2005Disposed Off
Javed Ahmed Munshi Vs The State
Delhi High Court · (2005) 124 DLT 403 : (2005) 84 DRJ 421 : (2006) 1 RCR(Criminal) 308
Criminal Procedure (Amendment) Act, 1955 — Section 117Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 53A, 53A(3), 53A(4)
High Courts20 Sept 2005Dismissed
Shri Pradeep Saith Vs Shri S.K. Mehta
Delhi High Court · (2005) 3 ARBLR 222 : (2005) 124 DLT 26
Arbitration and Conciliation Act, 1996 — Section 17, 2(1), 31(6), 34
High Courts20 Sept 2005
Smt. Devki Gupta Vs Shri Prakash Chand Gupta
Delhi High Court · (2005) 09 DEL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts19 Sept 2005
R.N. Katyal and Others Vs Delhi Transport Corporation and Others
Delhi High Court · (2005) 85 DRJ 465
Delhi Municipal Corporation Act, 1957 — Section 480, 516, 516(1), 516(2)Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 5Delhi Road Transport Laws (Amendment) Act, 1971 — Section 4, 4E
High Courts19 Sept 2005Dismissed
Ravi Dhankar Vs Union of India (UOI) and Others
Delhi High Court · (2005) 124 DLT 319 : (2006) 108 FLR 175
Constitution of India, 1950 — Article 14, 16
High Courts19 Sept 2005Disposed Off
Gupta Sales Corporation Vs D.V.B. and Others
Delhi High Court · (2005) 09 DEL CK 0106
Contempt of Courts Act, 1971 — Section 11, 12Electricity Act, 1910 — Section 24(1)
High Courts19 Sept 2005Dismissed
National Federation of Telecom Vs Bhartiya Sanchar Nigam Ltd.
Delhi High Court · (2005) 09 DEL CK 0057
Constitution of India, 1950 — Article 226
High Courts19 Sept 2005Allowed
Delhi Transport Corporation Vs Bal Kishan
Delhi High Court · (2005) 123 DLT 596 : (2005) 84 DRJ 276 : (2006) 1 LLJ 314
Industrial Disputes Act, 1947 — Section 33(2)
High Courts19 Sept 2005
Kamlawati and Others Vs Brij Mohan and Another
Delhi High Court · (2005) 4 ACC 49 : (2006) ACJ 2236 : (2005) 123 DLT 623 : (2005) 84 DRJ 246
High Courts19 Sept 2005
Indian Acrylics Ltd. Vs Sh. Subhash Chanana
Delhi High Court · (2005) 09 DEL CK 0020