High Courts29 Apr 2005Dismissed
R.C. Bansal and Pradeep Jain Vs The Food Corporation of India
Delhi High Court · (2005) 04 DEL CK 0084
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,195 of 6,464
High Courts29 Apr 2005Dismissed
Delhi Development Authority Vs Hindustan Prefab Ltd.
Delhi High Court · (2005) 120 DLT 143 : (2005) 82 DRJ 269
High Courts29 Apr 2005Dismissed
Smt. Saroopi (Deceased) through LRs. Vs Smt. Rampati and Others
Delhi High Court · (2005) 04 DEL CK 0045
High Courts29 Apr 2005Dismissed
Shri Gopal Krishan Vs Union of India (UOI) and Others
Delhi High Court · (2005) 04 DEL CK 0017
High Courts28 Apr 2005
J.K. Jain Vs Ramanand Gupta and Another
Delhi High Court · (2005) 04 DEL CK 0078
High Courts28 Apr 2005Dismissed
Shri Daulat Ram and Another Vs Union of India (UOI)
Delhi High Court · (2005) 120 DLT 353 : (2005) 82 DRJ 391
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 52Land Acquisition Act, 1894 — Section 13A, 18, 23(1A), 26(1), 26(2)
High Courts28 Apr 2005
Suresh Pathrella Vs Oriental Bank of Commerce and Others
Delhi High Court · (2005) 04 DEL CK 0052
Central Vigilance Commission Act, 2003 — Section 17
High Courts28 Apr 2005Dismissed
Ms. Lily Thomas Vs State of Maharashtra and Others
Delhi High Court · (2005) 119 DLT 606 : (2005) 82 DRJ 154
Constitution of India, 1950 — Article 239Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 17, 3, 3(3), 9
High Courts28 Apr 2005
Municipal Corporation of Delhi Vs Rakesh Brothers
Delhi High Court · (2005) 2 ARBLR 257 : (2005) 120 DLT 186 : (2005) 82 DRJ 147
Arbitration and Conciliation Act, 1996 — Section 31(3)
High Courts28 Apr 2005Dismissed
Krishna Sikand Vs Sesaka Advertising and Marketing
Delhi High Court · (2005) 119 DLT 658 : (2005) 83 DRJ 325
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Apr 2005Dismissed
Rajendra Singh Negi and Others Vs National Capital Territory
Delhi High Court · (2005) 119 DLT 148 : (2005) 82 DRJ 124
Constitution of India, 1950 — Article 14
High Courts27 Apr 2005Dismissed
Commissioner of Income Tax Vs Hitachi Ltd.
Delhi High Court · (2006) 154 TAXMAN 271
Income Tax Act, 1961 — Section 156, 192, 201(1), 201(1A), 260A
High Courts27 Apr 2005Dismissed
Kenneth Loyal Vs Vipon Vinod
Delhi High Court · (2005) 04 DEL CK 0027
Constitution of India, 1950 — Article 227
High Courts27 Apr 2005Dismissed
Asiasoft (India) Pvt. Ltd. Vs Globesyn Technologies Ltd. and Another
Delhi High Court · (2005) 2 ARBLR 264 : (2006) 129 CompCas 704 : (2005) 119 DLT 665
Arbitration and Conciliation Act, 1996 — Section 16, 5, 7, 7(4), 8
High Courts27 Apr 2005Dismissed
Prof. P.K. Chandla Vs Union of India (UOI) and Another
Delhi High Court · (2005) 121 DLT 142 : (2005) 83 DRJ 319
Constitution of India, 1950 — Article 21
High Courts26 Apr 2005Allowed
ABN AMRO Bank NV. Vs Mr. Ratan Lal Varma and Sons
Delhi High Court · (2005) 120 DLT 439
Contract Act, 1872 — Section 2
High Courts26 Apr 2005Dismissed
Narender Kumar and Others Vs State (Govt.) of NCT of Delhi
Delhi High Court · (2005) 04 DEL CK 0059
Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts26 Apr 2005Dismissed
Punjab Exchange Ltd. Vs Rajdhani Grains and Jaggery
Delhi High Court · (2005) 04 DEL CK 0051
High Courts26 Apr 2005Dismissed
Ashok Kumar and Others Vs Gaon Sabha Burari and Another
Delhi High Court · (2005) 04 DEL CK 0018
Delhi Land Reforms Act, 1954 — Section 85, 86A
High Courts26 Apr 2005Dismissed
Snowhite Apparels Ltd. Vs K.S.A. Technopak (I) Ltd.
Delhi High Court · (2005) 4 BC 134 : (2005) 121 DLT 351 : (2005) 83 DRJ 580
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 18, 18