COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 5,173 of 6,464

High Courts17 Aug 2005

Bharti Televentures Ltd. Vs DSS Enterprises Private Ltd. and Others

Delhi High Court · (2005) 2 ARBLR 561 : (2005) 123 DLT 532

Arbitration Act, 1940 — Section 14, 34Arbitration and Conciliation Act, 1996 — Section 11, 16, 17, 2, 2(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115

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High Courts17 Aug 2005Allowed

Kirandeep Kaur Vs Regional Passport Office and Others

Delhi High Court · AIR 2006 Delhi 2 : (2005) 123 DLT 143 : (2005) 84 DRJ 157

Citizenship Act, 1955 — Section 13, 3, 5Constitution of India, 1950 — Article 5

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High Courts17 Aug 2005

Sanjeev Kumar and Others Vs Government of Nct of Delhi and Others Sandeep Kumar and Others Vs Union of India (UOI) and Others

Delhi High Court · (2005) 08 DEL CK 0010

Constitution of India, 1950 — Article 141, 226National Council for Teacher Education Act, 1993 — Section 12, 16, 2, 3Teacher Education (Determination of Minimal Qualifications for Recruitment of Teachers in Schools) Regulations, 2001 — Regulation 2, 3, 4

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High Courts16 Aug 2005Dismissed

Cawnpore Sugar Works Ltd. Vs Appellate Authority For Industrial and Financial Reconstruction and Others

Delhi High Court · (2006) 129 CompCas 778 : (2005) 123 DLT 333

Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 17(2), 17(3), 18, 18(11)

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High Courts16 Aug 2005

H.P. Labellette India (India) Private Ltd. Vs Delhi Vidyut Board

Delhi High Court · AIR 2006 Delhi 26 : (2005) 123 DLT 218 : (2005) 84 DRJ 153 : (2005) 4 RCR(Civil) 523

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High Courts16 Aug 2005

Commissioner of Income Tax Vs SIEL Ltd.

Delhi High Court · (2005) 199 CTR 431 : (2006) 284 ITR 381

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24Income Tax Act, 1961 — Section 254(2)

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High Courts16 Aug 2005Dismissed

Ajay Kumar Bhatnagar and Another Vs Union of India (UOI) and Others

Delhi High Court · (2005) 123 DLT 242

Constitution of India, 1950 — Article 14

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High Courts12 Aug 2005

Air Vice Marshal J.S. Kumar (Retd.) Vs Governing Council of Air Force Sports Complex and Another

Delhi High Court · (2003) 123 DLT 409

Constitution of India, 1950 — Article 12, 226

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High Courts12 Aug 2005Dismissed

Pradeep Kumar Vs NCT of Delhi

Delhi High Court · (2003) 123 DLT 398 : (2005) 84 DRJ 233 : (2005) 4 RCR(Criminal) 607

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376, 511

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High Courts12 Aug 2005Dismissed

Smt. Krishna Kumari Uppal Vs Union of India (UOI) and Others

Delhi High Court · (2007) 2 SLJ 107

Land Acquisition Act, 1894 — Section 12, 17, 17(3A), 18, 30

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High Courts12 Aug 2005Dismissed

East Delhi Fruits and Vegetables Thok Vikreta Association and Others Vs Shri Mukhtiar Singh and Others

Delhi High Court · (2005) CriLJ 83 : (2003) 123 DLT 401 : (2006) 1 RCR(Criminal) 919

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High Courts11 Aug 2005Dismissed

Haute Couture (India) Vs New Direction Sport Inc. and Another

Delhi High Court · (2005) 08 DEL CK 0088

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 3, Order 38 Rule 4, Order 38 Rule 5

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High Courts11 Aug 2005Dismissed

S.P. Thukral Vs Delhi Development Authority

Delhi High Court · (2005) 123 DLT 123 : (2005) 84 DRJ 49 : (2005) 107 FLR 386

Delhi Development Authority, Conduct Disciplinary and Appeal Regulations, 1999 — Regulation 20(2), 22, 23Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts11 Aug 2005Dismissed