High Courts30 Aug 2005Allowed
Well Protect Manpower Service Vs Indian Council of Agricultural Research
Delhi High Court · (2005) 08 DEL CK 0069
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,170 of 6,464
High Courts30 Aug 2005Allowed
A.I.I.M.S. Vs Government of NCT of Delhi and Others
Delhi High Court · (2006) 2 LLJ 201
High Courts30 Aug 2005Allowed
Anil Rajpal Vs Delhi Development Authority
Delhi High Court · (2005) 124 DLT 368 : (2005) 84 DRJ 65 : (2006) 1 LLJ 643
High Courts30 Aug 2005Dismissed
Aggarwal and Modi Enterprises (Cinema Project) Pvt. Ltd. and Another Vs New Delhi Municipal Council
Delhi High Court · (2005) 123 DLT 154 : (2005) 84 DRJ 160
Constitution of India, 1950 — Article 14Easements Act, 1882 — Section 52New Delhi Municipal Council Act, 1994 — Section 140, 141, 141(1), 141(2), 15(3)
High Courts30 Aug 2005Dismissed
Prem Singh Rawat and Another Vs Union of India (UOI) and Another
Delhi High Court · (2005) 124 DLT 171 : (2005) 84 DRJ 568
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts29 Aug 2005
Shabbir Ahmad Khan Vs Union of India (UOI) and Others
Delhi High Court · (2005) 08 DEL CK 0109
High Courts29 Aug 2005Dismissed
Shyam Sunder Malik Vs Ms. Geetika Malik and Another
Delhi High Court · (2005) 08 DEL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
High Courts29 Aug 2005
Smt. Kalawati and Others Vs Sh. Sewa Singh and Another
Delhi High Court · (2005) 08 DEL CK 0016
High Courts29 Aug 2005
Prem Nath and Another Vs Union of India (UOI) and Others
Delhi High Court · (2005) 08 DEL CK 0002
Constitution of India, 1950 — Article 21
High Courts29 Aug 2005Allowed
Kulbir Singh Bedi Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2005) 08 DEL CK 0001
Constitution of India, 1950 — Article 226
High Courts25 Aug 2005
Union of India (UOI) and Others Vs Krishan Kumar Madhok
Delhi High Court · (2005) 123 DLT 329 : (2005) 84 DRJ 149
High Courts25 Aug 2005
J.K. Anand Vs Union of India (UOI) and Another
Delhi High Court · (2005) 08 DEL CK 0106
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Aug 2005Dismissed
R.K. Bhatia Vs Union of India (UOI)
Delhi High Court · (2005) 84 DRJ 258
Constitution of India, 1950 — Article 14
High Courts25 Aug 2005
Ajay Narain Vs State
Delhi High Court · (2005) 08 DEL CK 0087
Penal Code, 1860 (IPC) — Section 415, 420
High Courts25 Aug 2005
All Bank Finance Ltd. Vs Overseas Cables Ltd. and Another
Delhi High Court · (2005) 08 DEL CK 0084
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Aug 2005Disposed Off
Intel Corporation Vs Retd. Admiral B.R. Vasant and Another
Delhi High Court · (2005) 08 DEL CK 0082
High Courts25 Aug 2005Dismissed
Jansatta Shakari Awas Samiti Ltd. Vs Organic India Govind Ram Chaprana and Sons Vs Jansatta Shakari Awas Samiti Ltd.
Delhi High Court · (2006) 2 AD 445
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16
High Courts25 Aug 2005Disposed Off
Akhil Narang Vs Vice Chancellor and Others
Delhi High Court · (2005) 08 DEL CK 0076
High Courts25 Aug 2005Allowed
Bush Boake Allen (India) Ltd. Vs Mehtajee and Company and Others
Delhi High Court · (2006) 2 BC 427
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 5, Order 39 Rule 1, Order 39 Rule 2
High Courts25 Aug 2005Allowed
The Federation of Motorsports Clubs of India Vs Motorsports Association of India and Another
Delhi High Court · (2005) 08 DEL CK 0067
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 1 Rule 5, Order 1 Rule 8A, Order 7 Rule 10Companies Act, 1956 — Section 25