High Courts13 Jul 2005Dismissed
Everest Advertising Pvt. Ltd. Vs State
Delhi High Court · (2005) 07 DEL CK 0041
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,180 of 6,464
High Courts12 Jul 2005Dismissed
Vikas Singh Vs State
Delhi High Court · (2005) 83 DRJ 410
Penal Code, 1860 (IPC) — Section 376, 511
High Courts12 Jul 2005Dismissed
State Vs Omparkash Mann
Delhi High Court · (2005) 122 DLT 419
Penal Code, 1860 (IPC) — Section 409
High Courts12 Jul 2005Dismissed
Commissioner of Income Tax Vs Legato Systems India (P) Ltd.
Delhi High Court · (2006) 203 CTR 101
Income Tax Act, 1961 — Section 10A, 80HHE
High Courts12 Jul 2005Allowed
P.S. Bedi Vs Assistant Commissioner of Income Tax
Delhi High Court · (2006) 204 CTR 431 : (2006) 283 ITR 95
High Courts12 Jul 2005
Santosh Kumar Vs State
Delhi High Court · (2005) 83 DRJ 411
Criminal Procedure Code, 1973 (CrPC) — Section 427Penal Code, 1860 (IPC) — Section 379, 411
High Courts11 Jul 2005Allowed
Sharda Rani Vs Ganga Ram Gupta and Others
Delhi High Court · (2005) 07 DEL CK 0121
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 39 Rule 3(5), 151
High Courts08 Jul 2005Allowed
Smt. Rachna Kapoor Vs State (N.C.T. of Delhi) and Others
Delhi High Court · (2006) 131 CompCas 221 : (2005) 121 DLT 431 : (2005) 83 DRJ 297
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jul 2005Allowed
Sunita Vs Union of India (UOI) and Others
Delhi High Court · (2005) 141 PLR 46
Constitution of India, 1950 — Article 226
High Courts08 Jul 2005Dismissed
Maninder Pal Singh Kohli Vs The Union of India (UOI) and Others
Delhi High Court · (2005) 07 DEL CK 0063
Extradition Act, 1962 — Section 5
High Courts08 Jul 2005Dismissed
Sweety Vs Smt. Prakash Kaur and Others
Delhi High Court · (2005) 121 DLT 509 : (2005) 2 DMC 474 : (2005) 83 DRJ 387
Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts08 Jul 2005Dismissed
Sucha Singh and Others Vs State
Delhi High Court · (2005) 121 DLT 409 : (2005) 83 DRJ 283
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 307, 34, 392
High Courts08 Jul 2005
Uppal Eng. Co. (P) Ltd. Vs Cimmco Birla Ltd.
Delhi High Court · (2005) 2 ARBLR 404 : (2005) 4 BC 105 : (2006) 132 CompCas 4 : (2005) 121 DLT 539 : (2005) 84 DRJ 608
Arbitration Act, 1940 — Section 9Arbitration and Conciliation Act, 1996 — Section 15, 16, 17, 18, 19Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, Order 38 Rule 11, Order 38 Rule 12, Order 38 Rule 13, Order 38 Rule 5
High Courts08 Jul 2005
Anupam Bharteeya and Another Vs State and Others
Delhi High Court · (2005) 121 DLT 369 : (2005) 83 DRJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts08 Jul 2005
Ram Kishan Vs State
Delhi High Court · (2005) 121 DLT 502 : (2005) 83 DRJ 370 : (2005) 4 RCR(Criminal) 614
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts07 Jul 2005Allowed
National Insurance Company Ltd. Vs Smt. Kamala Khaitan and Others
Delhi High Court · (2005) 4 ACC 16 : (2006) ACJ 753 : (2005) 123 DLT 345 : (2005) 84 DRJ 131 : (2006) 3 RCR(Civil) 532
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts07 Jul 2005
Commissioner of Income Tax, Delhi-II Vs Khosla Indair Ltd.
Delhi High Court · (2005) 147 TAXMAN 602
High Courts07 Jul 2005
M.M. Fisheries Pvt. Ltd. Vs Commissioner of Income Tax and Another
Delhi High Court · (2005) 199 CTR 62 : (2005) 277 ITR 204 : (2006) 152 TAXMAN 247
Income Tax Act, 1961 — Section 260A, 32, 37
High Courts07 Jul 2005
Commissioner of Income Tax Vs Shri Sudhir Choudhrie
Delhi High Court · (2005) 196 CTR 528 : (2005) 122 DLT 11 : (2005) 278 ITR 490 : (2005) 147 TAXMAN 306
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 3, 33Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 245, 245R(6), 254
High Courts07 Jul 2005
Ramanand and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 83 DRJ 442