COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 5,171 of 6,464

High Courts25 Aug 2005Dismissed

Indian Airlines Vs Union of India (UOI) and Others

Delhi High Court · (2006) 3 SLJ 461

Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 — Section 8Air Corporations Act, 1953 — Section 2, 45, 45(2), 7Constitution of India, 1950 — Article 141

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High Courts25 Aug 2005Allowed

Pawan Kumar Jain Vs Parduman Jain and Others

Delhi High Court · (2005) 08 DEL CK 0056

Arbitration Act, 1940 — Section 24, 34Arbitration and Conciliation Act, 1996 — Section 5, 7(1), 8, 9Civil Procedure Code, 1908 (CPC) — Section 89

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High Courts25 Aug 2005Dismissed

Suleman Vs Union of India (UOI) and Others

Delhi High Court · (2005) 123 DLT 206 : (2005) 84 DRJ 94

Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 48

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High Courts25 Aug 2005Dismissed

Shri Prem Singh and Others Vs Delhi Development Authority and Another

Delhi High Court · (2005) 08 DEL CK 0024

Land Acquisition Act, 1894 — Section 17(1), 17(3A), 17(4), 30, 31

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High Courts25 Aug 2005

Greaves Limited Vs Sandeep Dawar

Delhi High Court · (2006) 142 PLR 22

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts25 Aug 2005

Rai Singh Vs The Divisional Commissioner and Others

Delhi High Court · (2005) 08 DEL CK 0014

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42

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High Courts25 Aug 2005Dismissed

Commissioner of Income Tax Vs Dabur India Ltd.

Delhi High Court · (2005) 198 CTR 375 : (2006) 283 ITR 197

Income Tax Act, 1961 — Section 194C, 20(1A), 201(1)

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High Courts25 Aug 2005

Master Chiranjiv Singh Vs Commissioner, MCD and Another

Delhi High Court · (2005) 08 DEL CK 0006

Delhi Municipal Corporation Act, 1957 — Section 343, 491

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High Courts24 Aug 2005Dismissed

Ajay Kumar Remineni Vs Indian Institute of Technology and Another

Delhi High Court · (2005) 124 DLT 166 : (2005) 84 DRJ 325

Constitution of India, 1950 — Article 226

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High Courts24 Aug 2005

Director of Income Tax (Exemption) Vs Daulat Ram Education Society

Delhi High Court · (2005) 278 ITR 260 : (2006) 156 TAXMAN 399

Income Tax Act, 1961 — Section 11, 11(2)

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High Courts24 Aug 2005Dismissed

Misuki Exports Pvt. Ltd. Vs Sterling India

Delhi High Court · (2006) 129 CompCas 657 : (2005) 123 DLT 489 : (2005) 84 DRJ 87

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High Courts24 Aug 2005

Aditya Institute of Technology Vs All India Council for Technical Education and Another

Delhi High Court · (2005) 84 DRJ 319

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High Courts24 Aug 2005Dismissed

Anil Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2005) 123 DLT 604 : (2005) 84 DRJ 256

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High Courts23 Aug 2005Allowed

Albatross Pharma Vs Cipla Limited

Delhi High Court · (2005) 123 DLT 339 : (2005) 31 PTC 551

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

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High Courts23 Aug 2005Allowed

Lilu Ram Vs D.T.C. and Others

Delhi High Court · (2005) 08 DEL CK 0111

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High Courts23 Aug 2005Allowed

Union of India (UOI) and Others Vs Dr. Jagdish Saran

Delhi High Court · (2005) 08 DEL CK 0102

Administrative Tribunals Act, 1985 — Section 3

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High Courts23 Aug 2005Allowed

Rajender Singh Vs DTC and Another

Delhi High Court · (2005) 08 DEL CK 0070

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High Courts23 Aug 2005Allowed

Srikrishan Gupta Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2005) 123 DLT 227 : (2005) 84 DRJ 301

Constitution of India, 1950 — Article 14Delhi Kerosene Oil (Export and Price) Control Order, 1962 — Rule 8Essential Commodities Act, 1955 — Section 3

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High Courts23 Aug 2005Allowed

Tomar Asulin Vs Customs

Delhi High Court · (2005) 08 DEL CK 0023

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 23, 29, 37Penal Code, 1860 (IPC) — Section 21(4), 279

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High Courts22 Aug 2005Dismissed

Hari Krishan Mishra Vs Escorts Finance Ltd.

Delhi High Court · (2005) 08 DEL CK 0124

Arbitration and Conciliation Act, 1996 — Section 15(2), 34

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