High Courts19 May 2005Allowed
Kaycee Electricals Vs Union of India (UOI)
Delhi High Court · (2005) 82 DRJ 289
Central Excises and Salt Act, 1944 — Section 11C
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,188 of 6,464
High Courts19 May 2005Allowed
Manjit Singh Sawhney Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 156 : (2005) 82 DRJ 459 : (2005) 4 RCR(Civil) 547
Constitution of India, 1950 — Article 14, 142, 21, 226, 32
High Courts19 May 2005Dismissed
Hegedus Lahel Csaba Vs Union of India (UOI)
Delhi High Court · (2005) 120 DLT 341 : (2005) 82 DRJ 374
Criminal Procedure Code, 1973 (CrPC) — Section 284, 311, 313, 315Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 24, 35, 50
High Courts19 May 2005Dismissed
Union of India (UOI) Vs RR Industries, Shri R.K. Jain, Sole Proprietor of RR Industries, Mr. B.L. Garg, Arbiotrator and Shri A.S. Yadav, Addl. Distt. and Sessions Judge
Delhi High Court · (2005) 120 DLT 572 : (2005) 83 DRJ 238
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
High Courts18 May 2005
Manish @ Vicky Wadhwa Vs State of Delhi
Delhi High Court · (2005) 05 DEL CK 0251
High Courts18 May 2005
Rajiv @ Raju Vs State
Delhi High Court · (2005) 121 DLT 120 : (2005) 82 DRJ 607
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439, 439(1)
High Courts18 May 2005Allowed
Cheena Nanda Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2005) 05 DEL CK 0200
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
High Courts18 May 2005Allowed
Z.U. Siddiqui Vs Bal Kishan Kapoor and Others
Delhi High Court · (2005) 121 DLT 267 : (2005) 82 DRJ 646 : (2005) 4 RCR(Criminal) 610
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 174, 176, 197, 482Penal Code, 1860 (IPC) — Section 201, 218, 304B, 466, 498A
High Courts18 May 2005Dismissed
S.D. Technical Services Pvt. Ltd. Vs Kanwal Kishore Machanda and Mrs. Sneh Prabha Ablash, through her Attorney Mr. Kanwal Kishore Manchanda
Delhi High Court · (2005) 05 DEL CK 0148
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 116
High Courts18 May 2005Dismissed
State Vs Surjit Singh and Others
Delhi High Court · (2005) 120 DLT 308 : (2005) 2 DMC 12 : (2005) 83 DRJ 168
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 190(1)Penal Code, 1860 (IPC) — Section 109, 201, 302, 34
High Courts18 May 2005Dismissed
Vishnu Promoters Pvt. Ltd. and Others Vs Smt. Sushila Singhal and Others
Delhi High Court · (2006) 2 ALD(Cri) 3 : (2006) 130 CompCas 631 : (2005) 120 DLT 339 : (2005) 82 DRJ 261 : (2005) 141 PLR 55 : (2005) 3 RCR(Criminal) 905
Criminal Procedure Code, 1973 (CrPC) — Section 389Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 May 2005
Syed Abbas Mehdi Vs State (NCT of Delhi)
Delhi High Court · (2005) 121 DLT 34 : (2005) 84 DRJ 151
Penal Code, 1860 (IPC) — Section 489B, 489C
High Courts18 May 2005Allowed
Sh. Deepak Bhatti Vs Ms. Bhawna Bhatti
Delhi High Court · (2005) 120 DLT 520 : (2005) 82 DRJ 556
Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)
High Courts18 May 2005Dismissed
Daryao Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 316
Land Acquisition Act, 1894 — Section 4, 6
High Courts18 May 2005
Sh. Hanmat Singh and Others Vs Nodal Officer
Delhi High Court · (2005) 83 DRJ 573
Land Acquisition Act, 1894 — Section 4, 6
High Courts18 May 2005Dismissed
Prem Kumar and Sons (HUF) and Another Vs Union of India (UOI) and Others
Delhi High Court · (2005) 198 CTR 512 : (2005) 120 DLT 554 : (2005) 83 DRJ 461 : (2006) 280 ITR 152 : (2005) 148 TAXMAN 103
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Income Tax Act, 1961 — Section 132, 132(11), 132A, 132B(4), 264
High Courts17 May 2005Dismissed
Ex. Constable Vikas Kumar No. 1351/W Vs NCT of Delhi and Others
Delhi High Court · (2005) 05 DEL CK 0262
High Courts17 May 2005Dismissed
Mr. N.K. Rajgarhia Vs Mahavir Plantation Ltd. and Others
Delhi High Court · (2005) 122 DLT 359 : (2005) 82 DRJ 293 : (2005) 141 PLR 57
High Courts17 May 2005Dismissed
Auqaf Protection Council and Others Vs Union of India (UOI) and Others
Delhi High Court · (2005) 05 DEL CK 0186
Land Acquisition Act, 1984 — Section 4Waqf Act, 1954 — Section 3
High Courts17 May 2005Dismissed
Mrs. Chandra Prabha Dogra Vs LIC of India and Others
Delhi High Court · (2005) 05 DEL CK 0146