High Courts22 Aug 2005
Shri Satyavir Singh Vs Delhi Transport Corporation
Delhi High Court · (2005) 84 DRJ 237
Constitution of India, 1950 — Article 14, 226, 300A
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,172 of 6,464
High Courts22 Aug 2005Dismissed
Devang Bipin Parikh Vs Shri R. Roy, Intelligence Officer Directorate of Revenue Intelligence Headquarters
Delhi High Court · (2005) 08 DEL CK 0113
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 23, 8Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 64
High Courts22 Aug 2005
Smt. Surinder Kumari Vs Ajay Srivastava
Delhi High Court · (2005) 08 DEL CK 0112
Contempt of Courts Act, 1971 — Section 2, 20Delhi Rent Control Act, 1958 — Section 21Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts22 Aug 2005Allowed
R.K. Industries Vs Financial Commissioner and Others
Delhi High Court · (2005) 08 DEL CK 0099
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42, 43A
High Courts22 Aug 2005Dismissed
Mrs. Usha Anand and Another Vs Dior International Pvt. Ltd. (In Liquidation)
Delhi High Court · (2005) 123 DLT 619 : (2005) 84 DRJ 89
Companies Act, 1956 — Section 457(1)
High Courts22 Aug 2005
Mr. Ashok Kumar Khurana Vs Delhi Development Authority
Delhi High Court · (2005) 08 DEL CK 0091
Constitution of India, 1950 — Article 14
High Courts22 Aug 2005Disposed Off
Schindler Aufzuge Und Farhtreppen Ag Vs Director of IT and Others
Delhi High Court · (2006) 200 CTR 262 : (2005) 149 TAXMAN 562
High Courts22 Aug 2005
Karan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2005) 124 DLT 163 : (2005) 84 DRJ 574
Border Security Force Act, 1968 — Section 117, 117(2)
High Courts22 Aug 2005Dismissed
Shri Lalit Mohan Bhagat Vs Shri Dwarka Nath Pathak and Others
Delhi High Court · (2005) 08 DEL CK 0052
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts22 Aug 2005
K.K. Modi and Others Vs K.N. Modi and Others
Delhi High Court · (2005) 08 DEL CK 0051
Civil Procedure Code, 1908 (CPC) — Section 151, 73Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 226, 227
High Courts22 Aug 2005
Amar Singh Sewara Vs The Manager (Now Regional Director) Reserve Bank of India
Delhi High Court · (2005) 08 DEL CK 0050
Industrial Disputes Act, 1947 — Section 17B
High Courts22 Aug 2005
State Bank of Patiala Vs Sohan Singh and Others
Delhi High Court · (2005) 08 DEL CK 0049
High Courts22 Aug 2005Dismissed
Dr. Sanjeeta Behera Vs Union of India (UOI) and Others
Delhi High Court · (2005) 08 DEL CK 0041
High Courts22 Aug 2005Allowed
The NIDC Ltd. Officers'' Association Vs Union of India (UOI) and Another
Delhi High Court · (2005) 08 DEL CK 0030
Constitution of India, 1950 — Article 226
High Courts22 Aug 2005
Rajinder Gupta Vs The State
Delhi High Court · (2006) CriLJ 674 : (2005) 123 DLT 55 : (2005) 84 DRJ 477
Drugs and Cosmetics Rules, 1945 — Rule 104, 65, 65(1), 97(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 29, 64, 65
High Courts18 Aug 2005Allowed
B.K. Gaur Vs Delhi Transco Ltd. and Another
Delhi High Court · (2005) 122 DLT 704
Constitution of India, 1950 — Article 226
High Courts18 Aug 2005Dismissed
Smt. Swaran Lata Vs State and Sh. P.P. Sharma
Delhi High Court · AIR 2006 Delhi 21 : (2005) 123 DLT 264 : (2005) 84 DRJ 135 : (2005) 4 RCR(Civil) 545
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2Evidence Act, 1872 — Section 22, 3, 33Registration Act, 1908 — Section 61
High Courts18 Aug 2005Dismissed
Harminder Kaur Vs Harvinder Singh Baweja
Delhi High Court · (2005) 08 DEL CK 0074
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 13(1), 24, 26
High Courts18 Aug 2005Dismissed
V.K. Thukral and Others Vs Lalit and Others
Delhi High Court · (2005) 4 ACC 9 : (2006) ACJ 2440 : (2005) 123 DLT 203 : (2005) 84 DRJ 146
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts18 Aug 2005Allowed
Sri Narayan Prasad Jalan Vs Sri Chetan P.S. Chauhan and Another
Delhi High Court · AIR 2006 Delhi 8 : (2005) 3 ARBLR 212 : (2005) 123 DLT 270 : (2005) 84 DRJ 331
Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(5), 2, 8Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1956 — Section 111, 397, 398, 402, 403