COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 5,175 of 6,464

High Courts03 Aug 2005

All India Confederation of the Blind Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2005) 123 DLT 244 : (2005) 84 DRJ 44 : (2005) 107 FLR 811 : (2006) 2 LLJ 43

Constitution of India, 1950 — Article 14, 16(1), 16(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33

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High Courts02 Aug 2005

Court on its own motion Re: State Vs Pradeep

Delhi High Court · (2005) 122 DLT 527 : (2005) 83 DRJ 491 : (2005) 4 RCR(Criminal) 713

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High Courts02 Aug 2005

Kiran Pal Chaudhary Vs State

Delhi High Court · (2005) 08 DEL CK 0098

Limitation Act, 1963 — Section 5Prevention of Corruption Act, 1988 — Section 7

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High Courts02 Aug 2005Allowed

Commissioner of Income Tax Vs Ushabh Metals Ltd.

Delhi High Court · (2005) 08 DEL CK 0080

Income Tax Act, 1961 — Section 271(1)

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High Courts02 Aug 2005Allowed

Commissioner of Income Tax Vs Benda Amtek Ltd.

Delhi High Court · (2006) 201 CTR 344 : (2006) 154 TAXMAN 540

Income Tax Act, 1961 — Section 271, 271(1)

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High Courts02 Aug 2005Dismissed

Chhattar Singh and Others, Mange Ram etc. and Bhoop Singh and Others Vs Union of India (UOI) Union of India (UOI) Vs Bal Ram and Others

Delhi High Court · (2005) 122 DLT 543 : (2005) 83 DRJ 614

Land Acquisition Act, 1894 — Section 18, 4, 6

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High Courts02 Aug 2005Allowed

Integrated Child Develp. and S.W. Vs D.D.A.

Delhi High Court · (2005) 08 DEL CK 0027

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High Courts02 Aug 2005

Kartar Singh Giroh Vs Air India and Another

Delhi High Court · (2005) 122 DLT 541 : (2005) 83 DRJ 611

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High Courts01 Aug 2005Allowed

Shri Dilbagh Singh Vs Delhi Transport Corporation

Delhi High Court · (2005) 123 DLT 318 : (2005) 84 DRJ 208 : (2005) 107 FLR 1106 : (2006) 1 LLJ 480

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 21, 226Penal Code, 1860 (IPC) — Section 193, 228

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High Courts01 Aug 2005Dismissed

Shri G.S. Rawat Vs Ministry of Science and Technology and Another

Delhi High Court · (2005) 08 DEL CK 0034

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High Courts29 Jul 2005Dismissed

Mr. Baij Nath Singh Vs Lt. Governor of Delhi and Others

Delhi High Court · (2005) 07 DEL CK 0142

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 226Co-operative Societies Rules — Rule 25

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High Courts29 Jul 2005

Sriniwas Vs Vidyawati and Others

Delhi High Court · (2005) 07 DEL CK 0093

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151

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High Courts29 Jul 2005Dismissed

Chander Vs Union of India (UOI) and Another

Delhi High Court · (2005) 122 DLT 517 : (2005) 83 DRJ 481

Land Acquisition Act, 1894 — Section 10, 11, 11(2), 18, 18(1)

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High Courts29 Jul 2005Dismissed

Mr. Ram Nath Sharma Vs Lt. Governor of Delhi and Others

Delhi High Court · (2005) 07 DEL CK 0080

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 226Co-operative Societies Rules — Rule 25

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High Courts29 Jul 2005

Smt. Sukhvinder Kaur Vs Rakesh Mehta, Commissioner, MCD

Delhi High Court · (2005) 123 DLT 249 : (2005) 83 DRJ 505

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12

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High Courts29 Jul 2005

Commissioner of Income Tax Vs Aditya Chemicals Ltd. and Others

Delhi High Court · (2005) 197 CTR 241 : (2006) 283 ITR 458 : (2005) 147 TAXMAN 688

Finance Act, 1951 — Section 2(7)Income Tax Act, 1922 — Section 2, 28(1)Income Tax Act, 1961 — Section 139, 139(2), 139(3), 14, 148

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High Courts29 Jul 2005Dismissed

Ajay Fotedar Vs State of NCT of Delhi and Others

Delhi High Court · (2005) 124 DLT 176

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 415, 420

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High Courts28 Jul 2005Dismissed

Sudesh Kumari Vs State and Others

Delhi High Court · (2005) 123 DLT 382 : (2005) 2 DMC 539 : (2005) 83 DRJ 682

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 328, 34, 406, 498A

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High Courts28 Jul 2005

Delhi Development Authority Vs Girdhar Engineers and Contractors

Delhi High Court · (2005) 07 DEL CK 0143

Arbitration Act, 1940 — Section 28

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High Courts28 Jul 2005Dismissed

Ram Pat and Others Vs Union of India (UOI) and Another

Delhi High Court · (2005) 83 DRJ 676

Land Acquisition Act, 1894 — Section 18, 4, 6

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