High Courts08 Sept 2005Dismissed
Govt. of NCT of Delhi Vs Ved Prakash Mehta
Delhi High Court · (2005) 09 DEL CK 0122
Arbitration and Conciliation Act, 1996 — Section 30, 31(3), 31(7), 34
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,167 of 6,464
High Courts08 Sept 2005Allowed
Rashtriya Mahila Kosh Vs Youth Charitable Organisation and Others
Delhi High Court · (2005) 09 DEL CK 0082
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(4)
High Courts08 Sept 2005Dismissed
Indradhanush T.V. Pvt. Ltd. Vs National Film Development Corporation
Delhi High Court · (2005) 09 DEL CK 0080
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 10, 151Consumer Protection Act, 1986 — Section 13(2)
High Courts08 Sept 2005Dismissed
New Holland Tractors (India) Pvt. Ltd. Vs Raja Industrial Works and Others
Delhi High Court · (2005) 2 CTLJ 493
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151, 20, 21
High Courts08 Sept 2005Dismissed
Anand Kumar Vs Anil Arora
Delhi High Court · (2005) 09 DEL CK 0065
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5)
High Courts08 Sept 2005Allowed
Pearson Education Inc. (formerly Prentice Hall Inc.) Vs Prentice Hall India (P) Ltd. and Others Prentice Hall India (P) Ltd. and Others Vs Pearson Education Inc. (formerly Prentice Hall Inc.)
Delhi High Court · (2006) 134 DLT 450 : (2005) 84 DRJ 455
Companies Act, 1956 — Section 397, 398, 402, 406, 408
High Courts08 Sept 2005
Dr. Kamal Gupta Vs Smt. Uma Gupta and Others
Delhi High Court · AIR 2006 Delhi 182 : (2005) 4 BC 374 : (2005) 123 DLT 146
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 9, 151Limitation Act, 1963 — Article 58
High Courts08 Sept 2005Allowed
Tushar Welfare Society Vs Central Board of Secondary Education
Delhi High Court · AIR 2006 Delhi 28 : (2005) 123 DLT 449 : (2005) 84 DRJ 450
Societies Registration Act, 1860 — Section 6, 7
High Courts08 Sept 2005Allowed
Indian Institute of Public Opinion Pvt. Ltd. Vs Gopal Krishnan and Another
Delhi High Court · (2006) 126 DLT 655 : (2006) 87 DRJ 100 : (2006) 142 PLR 52
High Courts07 Sept 2005
S.M.S. Udyog Ltd. Vs Flistex Magnetics Limited
Delhi High Court · (2005) 09 DEL CK 0147
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts07 Sept 2005
Autocentre Workshop Vs Delhi Administration and Others
Delhi High Court · (2005) 125 DLT 675 : (2006) 108 FLR 772 : (2006) 1 LLJ 1027
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts07 Sept 2005Dismissed
Shailesh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2005) 123 DLT 513
High Courts07 Sept 2005Dismissed
Mount Abu Education Society (Regd.) Vs Delhi Development Authority and Union of India (UOI)
Delhi High Court · (2005) 84 DRJ 365
Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 5
High Courts07 Sept 2005
Begum Sabiha Sultan Vs Nawab Mohd. Mansur Ali Khan Esq. and Others
Delhi High Court · (2005) 09 DEL CK 0096
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11, 16
High Courts07 Sept 2005
L.T. Overseas Ltd. Vs Guruji Trading Co. and Another
Delhi High Court · (2005) 123 DLT 503 : (2005) 31 PTC 254
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts07 Sept 2005Dismissed
Ved Prakash and O.S. Gautam Vs The Food Corporation of India
Delhi High Court · (2005) 124 DLT 130 : (2005) 84 DRJ 532
Constitution of India, 1950 — Article 14
High Courts06 Sept 2005Allowed
Union of India (UOI) and Others Vs Prem Kumar Lihala
Delhi High Court · (2005) 09 DEL CK 0072
Arbitration and Conciliation Act, 1996 — Section 34Sales of Goods Act, 1930 — Section 58Specific Relief Act, 1963 — Section 10
High Courts06 Sept 2005Dismissed
Smt. Sheela Gehlot Vs Smt. Sonu Kochar and Others
Delhi High Court · (2006) 87 DRJ 328
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 10
High Courts05 Sept 2005
Jaipur Golden Transport Co. (P) Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (2005) 124 DLT 393 : (2005) 84 DRJ 337
Delhi Municipal Corporation Act, 1957 — Section 417, 417(1)
High Courts05 Sept 2005
Smt. Swaran Kaur and Another Vs DDA
Delhi High Court · (2005) 123 DLT 484
Delhi Development Act, 1957 — Section 22