High Courts25 Apr 2005
Ajit Singh Vs Ramesh Vohra and Another
Delhi High Court · (2006) 86 DRJ 374
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 11
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,196 of 6,464
High Courts25 Apr 2005Dismissed
Ganesh Pal Vs Rajinder Prashad and Another
Delhi High Court · (2005) 04 DEL CK 0080
Slum Areas (Improvement and Clearance) Act, 1956 — Section 19(1)
High Courts25 Apr 2005
Sanjay Relan Vs State
Delhi High Court · (2005) 119 DLT 636 : (2005) 82 DRJ 60
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Apr 2005Allowed
Pankaj Parmar Vs Shikha Parmar
Delhi High Court · (2005) 119 DLT 278 : (2005) 1 DMC 652
Hindu Marriage Act, 1955 — Section 13(B)(2)
High Courts25 Apr 2005
Mohd. Akram Ansari Vs The Chief Election Commissioner and Others
Delhi High Court · (2005) 04 DEL CK 0035
High Courts25 Apr 2005
Shri Naved Yar Khan and Others Vs Shri Haroon Yusuf and Others
Delhi High Court · (2005) 04 DEL CK 0026
High Courts25 Apr 2005
Rohit Kochhar Vs Vipul Infrastructure Develpers Ltd.
Delhi High Court · (2006) 1 RCR(Civil) 246
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 16Specific Relief Act, 1963 — Section 22, 22(2)Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts21 Apr 2005Dismissed
Pearey Lal and Sons (P) Ltd. Vs Goodwill India Ltd.
Delhi High Court · (2005) 119 DLT 529 : (2005) 82 DRJ 6
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 3, 6(1), 6(1)(B)(2), 6(2), 9
High Courts21 Apr 2005Dismissed
Mrs. Asha Rohtagi and Others Vs Erstwhile New Bank of India
Delhi High Court · (2005) 119 DLT 538 : (2005) 82 DRJ 12
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 9, 9Companies Act, 1956 — Section 391, 394, 396Constitution of India, 1950 — Article 226, 227
High Courts21 Apr 2005Dismissed
Hindustan Tin Works Ltd. Vs Himalaya International Ltd.
Delhi High Court · (2005) 121 DLT 113 : (2005) 141 PLR 50 : (2006) 1 RCR(Civil) 250
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Apr 2005Dismissed
Dr. Subramanian Swamy Vs Union of India (UOI) and Others
Delhi High Court · (2005) 120 DLT 274 : (2005) 82 DRJ 50
Citizenship Act, 1955 — Section 10, 10(1), 10(2), 10(3), 14Citizenship Rules, 2009 — Rule 4, 8Constitution of India, 1950 — Article 226
High Courts21 Apr 2005
Mahesh Nathani Vs Sir Edward Dunlop Hospitals (India) Ltd.
Delhi High Court · (2006) 129 CompCas 678 : (2005) 120 DLT 214 : (2005) 82 DRJ 136 : (2005) 62 SCL 362
Companies Act, 1956 — Section 41, 433, 434, 439
High Courts21 Apr 2005Dismissed
Shri S.K. Verma Vs Official Liquidator, Pioneer Consolidated Co. of India Ltd. (In liquidation)
Delhi High Court · (2005) 5 CompLJ 260 : (2005) 119 DLT 620 : (2005) 82 DRJ 477
Companies Act, 1913 — Section 391, 391(1), 433, 439, 446Delhi Rent Control Act, 1958 — Section 14(1), 15(1)
High Courts21 Apr 2005Dismissed
Reserve Bank of India Vs JVG Finance Ltd.
Delhi High Court · (2005) 04 DEL CK 0076
Companies Act, 1956 — Section 531
High Courts21 Apr 2005Allowed
Shri Satyendra Kumar Sharma Vs Shri Jitender Kudsia
Delhi High Court · (2005) 119 DLT 498 : (2005) 82 DRJ 172
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Delhi Rent Control Act, 1958 — Section 14(1), 25B
High Courts21 Apr 2005
Jai Singh Vs NCT of Delhi
Delhi High Court · (2005) 119 DLT 588
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts21 Apr 2005Dismissed
Kanta Devi Mittal and Others Vs Union of India (UOI) and Another
Delhi High Court · (2005) 119 DLT 682 : (2005) 83 DRJ 160
Land Acquisition Act, 1894 — Section 11, 23, 23(1A), 23(2), 25
High Courts21 Apr 2005Dismissed
Shri B.M. Singh Vs Union of India (UOI) and Others
Delhi High Court · (2005) 119 DLT 656 : (2005) 82 DRJ 164
High Courts20 Apr 2005
Surya Prakash Vs Management and Others
Delhi High Court · (2005) 119 DLT 506 : (2005) 2 LLJ 1150
Industrial Disputes Act, 1947 — Section 2, 25, 25B, 25B(2), 25F
High Courts20 Apr 2005Dismissed
Societe Pepper Grenoble S.A.R.L. Vs Union of India (UOI)
Delhi High Court · (2005) 04 DEL CK 0074
Arbitration and Conciliation Act, 1996 — Section 16Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23