COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 5,174 of 6,464

High Courts09 Aug 2005

Mrs. Bharti Gupta Vs Rail India Technical and Economical Services Ltd. (Rites) and Others

Delhi High Court · (2005) 123 DLT 138 : (2005) 84 DRJ 53

Constitution of India, 1950 — Article 12, 14, 15, 15(3), 21Maternity Benefits Act, 1961 — Section 12, 27, 3, 4, 5

High Courts08 Aug 2005Allowed

Raunaq Education Foundation Vs Central Board of Secondary

Delhi High Court · (2005) 08 DEL CK 0121

Land Acquisition Act, 1894 — Section 16, 4, 41, 6

High Courts08 Aug 2005

Usha Rani Jain and Others Vs Nirulas Corner House Pvt. Ltd. and Others

Delhi High Court · (2005) 08 DEL CK 0105

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 12Easements Act, 1882 — Section 60Evidence Act, 1872 — Section 18, 19, 20, 21, 22

High Courts08 Aug 2005

Children''s Education Trust of India Vs Union of India (UOI) Parents Teachers Association Vs Union of India (UOI) and Others Managing Committee (Erstwhile) Central Academy Sr. Secondary School Vs Government of NCT of Delhi

Delhi High Court · (2005) 123 DLT 20 : (2005) 84 DRJ 110

Delhi School Education Act, 1973 — Section 20, 24(2), 8Delhi School Education Rules, 1973 — Rule 118, 119, 120, 180, 181

High Courts08 Aug 2005

Hyndai Engineering and Construction Co. Ltd. Vs Pioneer Fabricators (P) Ltd. and Others

Delhi High Court · (2005) 08 DEL CK 0093

Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 34, 34(1)

High Courts08 Aug 2005Dismissed

Commissioner of Income Tax, Delhi-I, New Delhi Vs Auto Ignition Ltd.

Delhi High Court · (2005) 08 DEL CK 0059

Income Tax Act, 1961 — Section 80HHC

High Courts08 Aug 2005

Chaman Lal Malhotra and Others Vs Union of India (UOI) and Others

Delhi High Court · (2005) 08 DEL CK 0057

Land Acquisition Act, 1894 — Section 11, 17(1), 17(2), 17(4), 4

High Courts05 Aug 2005

The Institute of Chartered Accountants of India Vs Union of India (UOI) and Others

Delhi High Court · (2005) 122 DLT 601 : (2005) 83 DRJ 241 : (2005) 31 PTC 190

Constitution of India, 1950 — Article 19(1)Press and Registration of Books Act, 1867 — Section 5, 5(2), 5(8), 6, 7Press Council Act, 1978 — Section 4

High Courts05 Aug 2005Dismissed

Anand Prakash Singal and Others Vs Government of NCT of Delhi and Others

Delhi High Court · (2005) 122 DLT 715 : (2005) 83 DRJ 723

Land Acquisition Act, 1894 — Section 4, 6

High Courts05 Aug 2005Dismissed

Lodhi Hotel Employees Welfare Association and Others Vs Union of India (UOI) and Others

Delhi High Court · (2005) 122 DLT 538 : (2005) 84 DRJ 40

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(2), 114Limitation Act, 1963 — Section 5

High Courts05 Aug 2005Dismissed

Shri Ajay Appan and Others Vs Indraprastha Power Generation Corporation Co. Ltd.

Delhi High Court · (2005) 123 DLT 110 : (2005) 84 DRJ 228 : (2005) 107 FLR 383

Constitution of India, 1950 — Article 16, 226

High Courts04 Aug 2005

Kulbhushan Sharma Vs State

Delhi High Court · (2006) 1 ALT(Cri) 17 : (2005) 122 DLT 609 : (2005) 83 DRJ 609 : (2005) 4 RCR(Criminal) 408

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8)Penal Code, 1860 (IPC) — Section 304A

High Courts04 Aug 2005Dismissed

Om Prakash Mehta and Others Vs State and Another

Delhi High Court · (2005) 124 DLT 188

Criminal Procedure Code, 1973 (CrPC) — Section 204, 245(1), 245(2), 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 328, 342

High Courts04 Aug 2005Dismissed

Kamaljit Vs Asstt. Commissioner of Income Tax

Delhi High Court · (2005) 199 CTR 578 : (2006) 150 TAXMAN 191

High Courts04 Aug 2005Dismissed

Kamaljit Vs Assistant Commissioner of Income Tax

Delhi High Court · (2005) 199 CTR 578 : (2006) 150 TAXMAN 191

Income Tax Act, 1961 — Section 147, 148, 254, 254(2)

High Courts04 Aug 2005Allowed

Ramesh Industries and Others Vs The Govt. of N.C.T. of Delhi Ram Gopal Traders and Others Vs Lt. Governor N.C.T. of Delhi

Delhi High Court · (2005) 122 DLT 699 : (2005) 83 DRJ 617

Constitution of India, 1950 — Article 226Delhi Agricultural Produce Marketing (Regulation) (Amendment) Act, 1998 — Section 124, 16, 5, 6

High Courts03 Aug 2005Allowed

V.K. Bhasin Vs State Bank of Patiala and Others

Delhi High Court · (2005) 08 DEL CK 0130

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 38, 73Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996 — Rule 5, 5(4), 6

High Courts03 Aug 2005

Balwant Singh Vs State

Delhi High Court · (2005) 122 DLT 600 : (2005) 83 DRJ 663 : (2005) 4 RCR(Criminal) 243

Penal Code, 1860 (IPC) — Section 279, 304A

High Courts03 Aug 2005Dismissed

Mohd Iqbal Vs Deputy Secretary (Govt. of NCT of Delhi)

Delhi High Court · (2005) 122 DLT 533 : (2005) 83 DRJ 624

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 119, 120B, 167, 192, 195

High Courts03 Aug 2005Dismissed

Shri Manohar Lal Malhotra Vs Mrs. Premlata Malhotra

Delhi High Court · AIR 2006 Delhi 1 : (2006) 1 CivCC 405 : (2005) 123 DLT 331 : (2005) 84 DRJ 129