High Courts18 Jul 2005
Chander Wati and Others Vs State and Another
Delhi High Court · (2005) 122 DLT 168 : (2005) 83 DRJ 26 : (2005) 4 RCR(Criminal) 240
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 34
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,179 of 6,464
High Courts15 Jul 2005Dismissed
State Vs Kishan Pal and Another
Delhi High Court · (2005) CriLJ 3569 : (2005) 121 DLT 444 : (2005) 83 DRJ 405
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts15 Jul 2005Dismissed
Anis Ahmad Vs Hongkong and Shanghai Banking Corporation
Delhi High Court · (2005) 3 ARBLR 137 : (2006) 1 BC 199 : (2006) 4 CivCC 98 : (2005) 122 DLT 123 : (2005) 83 DRJ 122
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts15 Jul 2005
Modiluft Limited and Others Vs S.K. Modi and Others
Delhi High Court · (2013) 1 CompLJ 472
Aircraft Rules, 1937 — Rule 134Companies Act, 1956 — Section 321, 391, 80(1), 81, 81(1A)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Jul 2005Dismissed
Living Media India Ltd. Vs The Institute of Chartered Accountants
Delhi High Court · (2005) 07 DEL CK 0104
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Jul 2005
Commissioner of Income Tax Vs NHK Japan Broadcasting Corpn.
Delhi High Court · (2005) 198 CTR 103 : (2006) 284 ITR 357 : (2006) 150 TAXMAN 69
Income Tax Act, 1961 — Section 192, 271C, 273B
High Courts15 Jul 2005Allowed
S.C. Khosla Vs State Bank of India and Others
Delhi High Court · (2005) 07 DEL CK 0092
Constitution of India, 1950 — Article 226
High Courts15 Jul 2005Dismissed
Shashi Lata Khanna Vs State of Delhi and Others
Delhi High Court · (2005) 121 DLT 522 : (2005) 84 DRJ 577
Penal Code, 1860 (IPC) — Section 120B, 34, 420, 448, 463
High Courts14 Jul 2005Allowed
S. Ashraj Hasnain Rizvi Vs Embassay of Islamic Republic of Iran and Another
Delhi High Court · (2005) 121 DLT 537 : (2005) 84 DRJ 375 : (2005) 106 FLR 1198 : (2005) 3 LLJ 719
High Courts14 Jul 2005Dismissed
Shri Hira Singh and Another (Deceased through L.Rs.) Vs Union of India (UOI) and Others
Delhi High Court · (2005) 07 DEL CK 0118
Land Acquisition Act, 1894 — Section 18, 4, 54, 6
High Courts14 Jul 2005
Shivalik Rasayan Ltd./Gharda Chemicals Vs Pesto Chem India Ltd.
Delhi High Court · (2005) 124 DLT 431
High Courts14 Jul 2005
M.N. Arora Vs DDA
Delhi High Court · (2005) 07 DEL CK 0097
Arbitration Act, 1940 — Section 30, 33
High Courts14 Jul 2005Allowed
National Highways Authority of India Vs PNC Constructions Co. Ltd.
Delhi High Court · (2005) 2 ARBLR 631 : (2005) 121 DLT 511 : (2005) 82 DRJ 489
Arbitration and Conciliation Act, 1996 — Section 16(2), 16(3), 17, 34, 37Contract Act, 1872 — Section 28
High Courts14 Jul 2005
Tuncay Alankus Vs The C.B.I.
Delhi High Court · (2005) 121 DLT 590 : (2005) 83 DRJ 407
High Courts13 Jul 2005Dismissed
Lal Bahadur Vs State
Delhi High Court · (2005) 121 DLT 545 : (2005) 84 DRJ 581
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325
High Courts13 Jul 2005Allowed
Siya Nand Gola Vs Commissioner of Income Tax
Delhi High Court · (2006) 154 TAXMAN 282
High Courts13 Jul 2005Dismissed
Vipul Kumar Mittal Vs Varishtha Leasing (I) Ltd.
Delhi High Court · (2006) 129 CompCas 767 : (2005) 124 DLT 206
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts13 Jul 2005Dismissed
H.P. Vaid Vs Pritam Kaur and Another
Delhi High Court · (2005) 07 DEL CK 0067
Penal Code, 1860 (IPC) — Section 120B, 206, 207, 209
High Courts13 Jul 2005Dismissed
Nem Metal Industries (P) Ltd. Vs Mohindra Fasteners Limited
Delhi High Court · (2005) 07 DEL CK 0066
Companies Act, 1956 — Section 41, 41(2), 434, 75(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Jul 2005Dismissed
R.N. Sharma Vs Central Bureau of Investigation
Delhi High Court · (2005) 07 DEL CK 0065
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)