High Courts31 May 2005Dismissed
Sagar Tomar Vs C.B.S.E.
Delhi High Court · (2005) 05 DEL CK 0203
Central Board of Secondary Education Examination Rules — Rule 16, 17, 18, 19, 20
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,183 of 6,464
High Courts31 May 2005Dismissed
Lt. Col. (Time Scale) D.S. Pandey Vs Union of India (UOI) and Others
Delhi High Court · (2005) 121 DLT 177
High Courts31 May 2005
Dr. K.K. Arora Vs Union of India (UOI) and Another
Delhi High Court · (2006) 90 DRJ 149
Indian Medical Council Regulations, 2000 — Regulation 30, 39, 7
High Courts31 May 2005Allowed
Subhash Chand Gupta and Others Vs Commissioner of Police and Others
Delhi High Court · (2005) 05 DEL CK 0183
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226, 227
High Courts31 May 2005Dismissed
Shri Govind Lal Soni Vs Texmaco Ltd. and Another
Delhi High Court · (2005) 124 DLT 346
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 251, 311Penal Code, 1860 (IPC) — Section 406, 408, 447
High Courts31 May 2005
Disha Vs Union of India (UOI) and Another
Delhi High Court · (2005) 121 DLT 394 : (2005) 83 DRJ 133
High Courts31 May 2005
Dr. B.K. Dawesar Vs Sh. K.K. Sapra Sh. K.K. Sapra Vs Dr. B.K. Dawesar
Delhi High Court · (2005) 121 DLT 147
Delhi Rent Control Act, 1958 — Section 14(1), 25B, 39
High Courts31 May 2005Dismissed
Angad Paul and Others Vs M.D. Jindal
Delhi High Court · (2006) 130 CompCas 381 : (2005) 122 DLT 44 : (2005) 83 DRJ 353
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 468, 471, 482Penal Code, 1860 (IPC) — Section 120B, 182, 211, 409, 468
High Courts31 May 2005Dismissed
Minnie Pan (India) Pvt. Ltd. Vs Eurobike Limited
Delhi High Court · (2005) 05 DEL CK 0167
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446(2), 531A, 536(2), 542, 543(1)Criminal Procedure Code, 1973 (CrPC) — Section 195, 340
High Courts31 May 2005Dismissed
Jwala Singh Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 382 : (2005) 106 FLR 399
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19
High Courts31 May 2005
G.D. `Sealer LLC and Others Vs Maiden Pharmaceuticals Ltd.
Delhi High Court · (2005) 31 PTC 174
High Courts31 May 2005Dismissed
Smt. Laxmi Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2005) 121 DLT 497 : (2005) 3 RCR(Criminal) 918
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439(2)
High Courts31 May 2005
Court on its Own Motion Vs Mr. Harish Abrol, Municipal Councilor
Delhi High Court · (2005) CriLJ 3517
High Courts31 May 2005
Syndicate of Press of the University of Cambridge trading as Cambridge University Press and Another Vs Kasturi Lan and Sons
Delhi High Court · (2006) 32 PTC 487
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 51, 52, 52(1)
High Courts31 May 2005Dismissed
Naim Pal Singh Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 05 DEL CK 0061
High Courts31 May 2005
Srichand P. Hinduja Vs State
Delhi High Court · (2005) 121 DLT 1 : (2005) 82 DRJ 494
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 166A, 212(1), 213, 362Evidence Act, 1872 — Section 3, 67, 74(1), 76, 78
High Courts31 May 2005
Delhi Gymkhana Club Limited Vs Shri Jagdish Chander and Another
Delhi High Court · (2005) 05 DEL CK 0012
Industrial Disputes Act, 1947 — Section 17B
High Courts31 May 2005
Sudhir Aggarwal and Another Vs State of NCT of Delhi
Delhi High Court · (2005) 121 DLT 254 : (2005) 82 DRJ 624 : (2005) 4 RCR(Criminal) 201
Penal Code, 1860 (IPC) — Section 113B, 304B, 34, 498, 498A
High Courts31 May 2005Allowed
Shri S.K. Rahi Vs Bureau of Indian Standards (BIS)
Delhi High Court · (2005) 121 DLT 187
Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulations, 1988 — Regulation 9