High Courts24 May 2005
Ram Narayan Vs State
Delhi High Court · (2005) 121 DLT 166 : (2005) 3 RCR(Criminal) 915
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 279
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,186 of 6,464
High Courts24 May 2005Allowed
S.K. Gupta (since deceased through LRs. Mrs. Saroj Gupta, Mr. Puneet Gupta and Mr. Amit Gupta) Vs Avtar Singh Bedi and Others
Delhi High Court · (2005) 122 DLT 437 : (2005) 82 DRJ 513
Income Tax Act, 1961 — Section 269UCStamp Act, 1899 — Section 36
High Courts24 May 2005Allowed
National Institute of Banking Studies and Corporation Management (NIBSCOM) Vs Vij Construction Ltd.
Delhi High Court · (2005) 2 ARBLR 200 : (2005) 120 DLT 563
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 16(2), 16(3)
High Courts24 May 2005Dismissed
Mridula Priyadarshani Vs University of Delhi and Others
Delhi High Court · (2005) 121 DLT 136 : (2005) 83 DRJ 455
High Courts24 May 2005Dismissed
National Thermal Power Corporation Ltd. (NTPC) Vs Siemens Atiengesellschaft (SAG)
Delhi High Court · (2005) 2 ARBLR 172 : (2005) 121 DLT 36 : (2005) 83 DRJ 46
Arbitration Act, 1940 — Section 39Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 16(2), 16(3), 17Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 151
High Courts24 May 2005Allowed
Delkon (India) Pvt. Ltd. Vs The General Manager, Bharat Heavy Electricals Ltd.
Delhi High Court · (2005) 82 DRJ 549
Arbitration and Conciliation Act, 1996 — Section 11(6), 16Constitution of India, 1950 — Article 226
High Courts23 May 2005Allowed
Shri Kuldip Kumar Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2005) 122 DLT 428 : (2005) 82 DRJ 527
High Courts23 May 2005
Radhey Shyam Gupta and Another Vs Kamal Oil and Allied Industries Ltd. and Others
Delhi High Court · (2005) 82 DRJ 530
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 3Companies Act, 1956 — Section 397, 398, 402, 403, 446Limitation Act, 1963 — Article 120, 5
High Courts23 May 2005
Prepaid Taxi/TSR Workers Association Vs Govt. of National Capital Territory of Delhi and Others
Delhi High Court · (2005) 122 DLT 108 : (2005) 83 DRJ 338
Constitution of India, 1950 — Article 14, 141, 142, 16(4), 19
High Courts23 May 2005
Mohan Construction Co. Vs DDA
Delhi High Court · (2005) 2 ARBLR 486 : (2005) 82 DRJ 400
Arbitration Act, 1940 — Section 30
High Courts23 May 2005
Steel Authority of India Ltd. Vs Century Tubes Ltd. and Others
Delhi High Court · (2005) 4 BC 182 : (2005) 121 DLT 122 : (2005) 83 DRJ 420
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5), Order 47 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 May 2005
Karamchand Appliances Pvt. Ltd. Vs Sh. Adhikari Brothers and Others
Delhi High Court · (2005) 31 PTC 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts23 May 2005Dismissed
Indoeuropa Trading Co. Pvt. Ltd. Vs P.O. Labour and Another
Delhi High Court · (2005) 121 DLT 371 : (2005) 107 FLR 1038 : (2005) 3 LLJ 488
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts23 May 2005
Viplav Sharma Vs Union of India (UOI) and Another
Delhi High Court · (2005) 122 DLT 696 : (2005) 83 DRJ 665
Conduct of Elections Rules, 1961 — Rule 49A, 49B, 49C, 49D, 49EConstitution of India, 1950 — Article 134A, 324, 326, 327Representation of the People Act, 1951 — Section 58, 61A
High Courts23 May 2005
M.C.D. Vs Narain Dass
Delhi High Court · (2005) 122 DLT 572
Constitution of India, 1950 — Article 226
High Courts23 May 2005
St. Anthony''s Girls Senior Sec. School and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 121 DLT 230
Constitution of India, 1950 — Article 245, 246, 30, 30(1), 337Delhi School Education Rules, 1973 — Rule 47
High Courts23 May 2005
Wernli Mnonika Barbara Vs State
Delhi High Court · (2005) 121 DLT 420 : (2005) 83 DRJ 399 : (2005) 4 RCR(Criminal) 635
Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 279
High Courts23 May 2005
Koninklijke Philips Electronics NV Vs Smt. Kanta Arora and Others
Delhi High Court · (2005) 30 PTC 589
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 27(2), 28, 28(1), 28(3), 30(1)
High Courts21 May 2005Dismissed
Ex. Nb. Sub. Attar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 431 : (2005) 82 DRJ 547 : (2006) 107 FLR 170
Army Rules, 1954 — Rule 13
High Courts20 May 2005Allowed
Rachna Gera and Others Vs State and Others
Delhi High Court · (2005) 122 DLT 412
Penal Code, 1860 (IPC) — Section 34, 406, 420, 468, 471