COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 5,166 of 6,464

High Courts15 Sept 2005

T.R. Gupta Vs Municipal Corporation of Delhi and Others

Delhi High Court · (2005) 09 DEL CK 0006

Constitution of India, 1950 — Article 311, 311(3)Delhi Municipal Corporation Act, 1957 — Section 95, 95(2)Delhi Municipal Corporation Services (Control and Appeal) Regulations, 1959 — Regulation 9, 9(2)

Read judgment

High Courts14 Sept 2005Dismissed

Directorate of Revenue Intelligence Vs Tehal Singh and Others

Delhi High Court · (2005) 09 DEL CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 36(4), 37

Read judgment

High Courts14 Sept 2005

Container Corporation of India Vs D.R. Sood of Sood and Sood

Delhi High Court · (2005) 09 DEL CK 0063

Arbitration and Conciliation Act, 1996 — Section 11(6), 16

Read judgment

High Courts14 Sept 2005

Naushad Khan Vs Deputy Commissioner of Customs

Delhi High Court · (2005) 123 DLT 602 : (2005) 84 DRJ 280 : (2006) 194 ELT 22 : (2006) 1 RCR(Criminal) 635

Customs Act, 1962 — Section 132, 135(1)

Read judgment

High Courts14 Sept 2005Allowed

C.B.I. Vs Dharampal Singh and Another

Delhi High Court · (2005) 123 DLT 592 : (2005) 84 DRJ 284

Criminal Procedure Code, 1973 (CrPC) — Section 160, 197Delhi Police Act, 1978 — Section 140Penal Code, 1860 (IPC) — Section 201, 302, 304, 307, 323

Read judgment

High Courts14 Sept 2005

Krishan Gopal Sharma Vs Delhi Development Authority

Delhi High Court · (2005) 09 DEL CK 0013

Read judgment

High Courts13 Sept 2005

Jagatjit Industries Ltd. and Another Vs Controller General of Patents Designs and Trade Marks and Another

Delhi High Court · (2006) 127 DLT 59

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 4, 10, 151Trade Marks Act, 1999 — Section 57(4)

Read judgment

High Courts12 Sept 2005

Smt. Ram Murti Devi and Another Vs Sh. Raj Kishore and Others

Delhi High Court · (2005) 84 DRJ 243

Read judgment

High Courts12 Sept 2005

Raj Kumar Vs The State of NCT of Delhi

Delhi High Court · (2005) CriLJ 3883 : (2005) 123 DLT 491 : (2005) 84 DRJ 340

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Evidence Act, 1872 — Section 27, 32(1), 6, 8

Read judgment

High Courts12 Sept 2005Disposed Off

Argha Sen Vs Interra Information Technologies (India) (P.) Ltd.

Delhi High Court · (2007) 75 SCL 150

Companies Act, 1956 — Section 43, 433, 434, 434(1), 439Limitation Act, 1963 — Section 18

Read judgment

High Courts12 Sept 2005

S.R. Grover Vs Assistant Commissioner of Income Tax

Delhi High Court · (2006) 200 CTR 183 : (2005) 124 DLT 397 : (2005) 84 DRJ 523 : (2006) 280 ITR 580 : (2005) 149 TAXMAN 379

Income Tax Act, 1961 — Section 143(1), 143(2), 80AB, 80O

Read judgment

High Courts09 Sept 2005

Pramod Kumar and Another Vs The Presiding Officer and Another

Delhi High Court · (2005) 123 DLT 509 : (2005) 84 DRJ 584

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Industrial Disputes Act, 1947 — Section 25B, 25F

Read judgment

High Courts09 Sept 2005Allowed

Rajkishan and Company Vs The Chairman and Managing Director NBCC Ltd. and Another

Delhi High Court · (2005) 09 DEL CK 0112

Arbitration and Conciliation Act, 1996 — Section 11(6)

Read judgment

High Courts09 Sept 2005Disposed Off

Engineering Development Corporation Vs MCD and Another

Delhi High Court · (2005) 09 DEL CK 0111

Arbitration and Conciliation Act, 1996 — Section 11

Read judgment

High Courts09 Sept 2005Dismissed

Suraj Pal Singh Vs The Presiding Officer and Another

Delhi High Court · (2005) 124 DLT 248 : (2006) 108 FLR 865 : (2006) 2 LLJ 335 : (2006) 3 SLJ 344

Constitution of India, 1950 — Article 142Factories Act, 1948 — Section 35(1), 49BGeneral Clauses Act, 1897 — Section 3(66)

Read judgment

High Courts09 Sept 2005

Surender Vs Commissioner and Secretary NCT and Others

Delhi High Court · (2006) CriLJ 1978 : (2005) 123 DLT 517 : (2005) 84 DRJ 350

Criminal Procedure Code, 1973 (CrPC) — Section 186, 332, 353

Read judgment

High Courts09 Sept 2005Dismissed

International Airport A.I. Officers Asso. Vs Union of India (UOI) and Another

Delhi High Court · AIR 2006 Delhi 46 : (2005) 123 DLT 713 : (2005) 84 DRJ 357

Airports Authority of India Act, 1994 — Section 1(3), 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 12(3), 14, 21Income Tax Act, 1961 — Section 220(2), 220(3)

Read judgment

High Courts08 Sept 2005Dismissed