High Courts26 May 2005
Shri Ganga Vishnu Raheja Vs Shri Swami Satyanand Dharmarth Trust
Delhi High Court · (2005) 120 DLT 609 : (2005) 30 PTC 577
Copyright Act, 1957 — Section 16, 17, 18, 19, 20Trade Marks Act, 1999 — Section 56, 56, 57, 69
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,185 of 6,464
High Courts26 May 2005Allowed
Neset Holdings (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2006) 200 CTR 7 : (2006) 282 ITR 601 : (2006) 151 TAXMAN 309
Income Tax Act, 1961 — Section 37(1)
High Courts26 May 2005Dismissed
Kohinoor Creations and Others Vs Syndicate Bank
Delhi High Court · (2005) 2 ARBLR 324 : (2005) 4 BC 156 : (2006) 132 CompCas 417 : (2005) 121 DLT 241 : (2005) 82 DRJ 631
Arbitration Act, 1940 — Section 34, 5, 8Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 226, 227
High Courts26 May 2005Allowed
O.P. Malhotra and Another Vs The State
Delhi High Court · (2005) 121 DLT 181 : (2005) 2 DMC 242 : (2005) 83 DRJ 528
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 306, 498A
High Courts26 May 2005Allowed
Rama Kant Sharma Vs State (N.C.T. of Delhi) and Another
Delhi High Court · (2005) 121 DLT 330 : (2005) 4 RCR(Criminal) 467
Criminal Procedure Code, 1973 (CrPC) — Section 251, 446, 468, 472Penal Code, 1860 (IPC) — Section 380, 448
High Courts26 May 2005Dismissed
Ganesh Chand, Karam Chand and Smt. Vidya Wanti Vs Union of India (UOI) and The Land Acquisition Collector
Delhi High Court · (2005) 121 DLT 90 : (2005) 82 DRJ 541
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 12(2), 17, 18, 18(2)
High Courts26 May 2005
Shri Harish Chand Rastogi Vs The Commissioner of Wealth Tax and The Wealth Tax Officer
Delhi High Court · (2005) 05 DEL CK 0079
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16A(5), 25
High Courts26 May 2005
SPL Siddhartha Vs Union of India (UOI) and Others
Delhi High Court · (2005) 123 ECR 8 : (2005) 188 ELT 18
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 121
High Courts26 May 2005
Dr. Salahuddin Ahmed Siddiqui Vs The Chairman, Governing Body and Others
Delhi High Court · (2005) 2 ARBLR 234 : (2005) 121 DLT 129 : (2005) 83 DRJ 563
Arbitration and Conciliation Act, 1996 — Section 33(4)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts26 May 2005Dismissed
F.S. Virdi Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 581
Administrative Tribunals Act, 1985 — Section 20(2), 21, 21(1), 21(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 19Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(2)
High Courts26 May 2005
Vinod Jatav Vs The State NCT of The Delhi
Delhi High Court · (2005) 120 DLT 663
High Courts26 May 2005Dismissed
Director of Income Tax (Exemption) Vs All India Deaf and Dumb Society
Delhi High Court · (2005) 198 CTR 376 : (2006) 283 ITR 113 : (2006) 1 TAXMAN 153
Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 269SS, 269T
High Courts26 May 2005
Malkiat Singh and Others Vs State and Another
Delhi High Court · (2005) 121 DLT 668 : (2005) 2 DMC 257 : (2005) 4 RCR(Criminal) 410
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(2), 170, 177Penal Code, 1860 (IPC) — Section 406, 498A
High Courts25 May 2005
Pappu and etc. Vs State
Delhi High Court · (2006) 133 DLT 290
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 428Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 201, 302, 34, 362, 364A
High Courts25 May 2005Dismissed
State Vs Rajinder and Another
Delhi High Court · (2005) 82 DRJ 561
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 297, 302, 34
High Courts25 May 2005Allowed
Jawaharlal Nehru University Vs The Consumers Disputes Redressal Forum II and Shri Shishir Kandir
Delhi High Court · (2005) 120 DLT 586 : (2005) 82 DRJ 552
Consumer Protection Act, 1986 — Section 11, 12
High Courts25 May 2005Dismissed
The Cooperative Store Ltd. (Super Bazar) Vs Bimla Devi and Others
Delhi High Court · (2005) 05 DEL CK 0067
Equal Remuneration Act, 1976 — Section 7(1)
High Courts25 May 2005Dismissed
R.S. Misra Vs Union of India (UOI) and Others
Delhi High Court · (2005) 121 DLT 20 : (2005) 82 DRJ 710
High Courts24 May 2005
Kapil Dev Vs The State
Delhi High Court · (2005) 121 DLT 380
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 19, 21(4), 24, 27ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37