High Courts28 Jul 2005
Y.S. Manchanda Vs Nand Singh, Jasbir Singh, Gurvinder Singh and Mrs. Manjeet Kaur
Delhi High Court · (2005) 07 DEL CK 0137
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,176 of 6,464
High Courts28 Jul 2005Allowed
L.K. Garg Vs Union of India (UOI) and Another
Delhi High Court · (2005) 07 DEL CK 0136
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts28 Jul 2005Dismissed
Seema Kumari Vs Jawaharlal Nehru University and Others
Delhi High Court · (2005) 123 DLT 5 : (2005) 84 DRJ 192
High Courts28 Jul 2005Dismissed
R.K. Mehra Vs State and Others
Delhi High Court · (2005) 123 DLT 355 : (2005) 31 PTC 241
Copyright Act, 1957 — Section 63, 65Penal Code, 1860 (IPC) — Section 120B, 420
High Courts28 Jul 2005Dismissed
Ranjit Singh Vs State and Others
Delhi High Court · (2005) 123 DLT 315 : (2005) 83 DRJ 605
Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
High Courts28 Jul 2005Allowed
K.S. Mathew Vs Union of India (UOI) and Another
Delhi High Court · (2005) 83 DRJ 714
High Courts28 Jul 2005Dismissed
Mr. H.K. Kapoor Vs Union of India (UOI), Lt. Governor of Delhi, Delhi Administration, Land and Building and Land Acquisition Collector
Delhi High Court · (2005) 122 DLT 455 : (2005) 83 DRJ 600
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 17, 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts28 Jul 2005Dismissed
International Tractors Ltd. Vs Punjab Tractors Limited Punjab Tractors Limited Vs International Tractors Ltd. and Others
Delhi High Court · (2005) 31 PTC 183
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 10, 151
High Courts28 Jul 2005
Mahesh Chand Gupta Vs State and Another
Delhi High Court · (2005) 122 DLT 420
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts28 Jul 2005
S. Ujjal Singh Vs The Income Tax Officer
Delhi High Court · (2005) 07 DEL CK 0079
Income Tax Act, 1961 — Section 148
High Courts28 Jul 2005Dismissed
Punjabi Bagh Club Vs NCT of Delhi and Others
Delhi High Court · (2005) 07 DEL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts28 Jul 2005
Sh. Brij Krishen Vs Shri Gopal Krishen, Shri Mahender Kumar and Shri Rajender Kumar
Delhi High Court · (2005) 07 DEL CK 0076
High Courts28 Jul 2005
Suresh Kumar Vs State
Delhi High Court · (2005) 123 DLT 344 : (2005) 83 DRJ 690
High Courts28 Jul 2005
Ahluwalia Contracts (India) Ltd. Vs Delhi Development Authority
Delhi High Court · (2005) 07 DEL CK 0052
Arbitration and Conciliation Act, 1996 — Section 11, 8
High Courts28 Jul 2005
Essel International Vs Nav Auro Investment (P) Ltd. and Others
Delhi High Court · (2005) 07 DEL CK 0051
Partnership Act, 1932 — Section 69
High Courts28 Jul 2005Allowed
Brij Prakash Goyal and Another Vs M.C.D. and Others
Delhi High Court · (2005) 83 DRJ 668
High Courts28 Jul 2005
Orissa Cement Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2005) 3 ARBLR 140 : (2005) 123 DLT 358 : (2005) 83 DRJ 684
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 34Industries (Development and Regulation) Act, 1951 — Section 18, 25
High Courts28 Jul 2005
Varun Associates Vs Army Welfare Housing Organisation
Delhi High Court · (2005) 3 ARBLR 39 : (2005) 83 DRJ 500
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(5)
High Courts28 Jul 2005
Union of India (UOI) and Another Vs Bakshi Steel Limited
Delhi High Court · (2005) 3 ARBLR 74 : (2005) 83 DRJ 670
Arbitration and Conciliation Act, 1996 — Section 31(7), 34, 34(2)Constitution of India, 1950 — Article 142
High Courts27 Jul 2005
Nyaya bhoomi (A Regd. Society) Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2005) 123 DLT 12 : (2005) 83 DRJ 511
Criminal Procedure Code, 1973 (CrPC) — Section 18(1)Delhi Municipal Corporation Act, 1957 — Section 387, 397, 397(1), 461, 465New Delhi Municipal Council Act, 1994 — Section 397(1)