High Courts20 May 2005Allowed
Ayurved Vikas Sanstahn Vs Grow on Exports India
Delhi High Court · (2005) 05 DEL CK 0257
Companies Act, 1956 — Section 434Constitution of India, 1950 — Article 136
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,187 of 6,464
High Courts20 May 2005
National Small Industrial Corporation Ltd. Vs Sh. Takdir Singh
Delhi High Court · (2005) 3 BC 303 : (2005) 120 DLT 397 : (2005) 82 DRJ 286
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Limitation Act, 1963 — Section 18, 19
High Courts20 May 2005Dismissed
The Director General, CSIR and Another Vs Shri Seravjeet Singh
Delhi High Court · (2005) 120 DLT 445
High Courts20 May 2005
State Bank of Bikaner and Jaipur Vs I.S. Ratta and Others
Delhi High Court · (2005) 120 DLT 407
Civil Procedure Code, 1908 (CPC) — Section 2(12)Transfer of Property Act, 1882 — Section 106, 107
High Courts20 May 2005Dismissed
Haseeba Khatoon (Deceased) thr. LRs. Vs Rafiq and Another
Delhi High Court · (2005) 124 DLT 390 : (2005) 82 DRJ 628
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4, Order 41 Rule 4, 151Constitution of India, 1950 — Article 227
High Courts20 May 2005Dismissed
Goodview Properties Pvt. Ltd. Vs Delhi Development Authority
Delhi High Court · (2005) 05 DEL CK 0193
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 12, 12(1), 12(3), 12(4), 12(5)
High Courts20 May 2005
Delhi Development Authority Vs Shri M.L. Sodhi
Delhi High Court · (2005) 121 DLT 285
Delhi Development Act, 1957 — Section 13, 14, 29(2)
High Courts20 May 2005Allowed
Arun Kumar Garg Vs University of Delhi and Others
Delhi High Court · (2005) 122 DLT 579
High Courts20 May 2005Dismissed
Col. N.K. Yadav and Another Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 600 : (2005) 82 DRJ 703
High Courts20 May 2005Dismissed
Dr. Harbhajan Singh Awla Vs Ministry of Food and Civil Supplies and Others
Delhi High Court · (2005) 120 DLT 558 : (2005) 82 DRJ 272
Electricity (Supply) Act, 1948 — Section 5(6)Warehousing Corporations Act, 1962 — Section 6, 7, 7(1)Warehousing Corporations Rules, 1963 — Rule 4, 4(3A)
High Courts20 May 2005
Shakuntala Saxena and Others Vs State
Delhi High Court · (2005) 05 DEL CK 0093
High Courts20 May 2005Allowed
Municipal Corp. of Faridabad Vs State and Others
Delhi High Court · (2005) 121 DLT 364
Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Development and Regulation of Urban Areas Rules, 1976 — Rule 11, 20
High Courts19 May 2005Dismissed
Sh. Jagdish and Others Vs Land Acquisition Collector/ADM (North East)
Delhi High Court · (2005) 83 DRJ 425
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(3A), 18, 4, 6
High Courts19 May 2005Allowed
N.R. Sharma Vs Bhagat Singh College and Another
Delhi High Court · (2005) 05 DEL CK 0221
High Courts19 May 2005
Dilip Kumar Sarkar Vs The Directorate of Edn. and Another
Delhi High Court · (2005) 05 DEL CK 0212
Constitution of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 117
High Courts19 May 2005Dismissed
S.K. Mutreja Vs Union of India (UOI) and Others
Delhi High Court · (2005) 121 DLT 499 : (2005) 82 DRJ 380
Constitution of India, 1950 — Article 226
High Courts19 May 2005Dismissed
Commissioner of Income Tax Vs Matsushita Electric Industrial Co. Ltd.
Delhi High Court · (2005) 124 DLT 425 : (2005) 83 DRJ 190 : (2005) 147 TAXMAN 121
Income Tax Act, 1961 — Section 133A, 192, 260A, 271, 271C
High Courts19 May 2005Allowed
Brahm Singh Vs State (NCT of Delhi)
Delhi High Court · (2005) 120 DLT 395
High Courts19 May 2005Dismissed
Sh. Jagdish and Others Vs Land Acquisition Collector/ADM
Delhi High Court · (2005) 83 DRJ 425
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(3A), 18, 18(2), 4