High Courts12 Apr 2005
Jindal Sanitary Works Vs Commissioner (Appeals) Central Excise
Delhi High Court · (2005) 04 DEL CK 0057
Central Excises and Salt Act, 1944 — Section 11A, 11AC, 11B, 35F
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,198 of 6,464
High Courts12 Apr 2005Dismissed
Chander Mohan Vs State
Delhi High Court · (2005) 120 DLT 154 : (2005) 82 DRJ 264
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29
High Courts12 Apr 2005
Anup Mittal Vs Govt. of NCT
Delhi High Court · (2005) 04 DEL CK 0006
Customs Act, 1962 — Section 135, 135(1), 137, 137(3)
High Courts11 Apr 2005
Shri Jagbir Singh Vs Narcotics Control Bureau
Delhi High Court · (2005) 04 DEL CK 0111
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 37
High Courts11 Apr 2005
Srikant Somani and Others Vs Sharad Gupta and Another
Delhi High Court · (2005) 5 AD 300 : (2005) 2 ALD(Cri) 19 : (2006) 3 BC 300 : (2005) 3 CivCC 124 : (2006) 131 CompCas 189 : (2005) 119 DLT 616 : (2005) 3 RCR(Criminal) 304
Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 10, 9Limitation Act, 1963 — Section 12
High Courts11 Apr 2005Dismissed
Shri Nafesingh Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 04 DEL CK 0024
High Courts11 Apr 2005Dismissed
Nanak Chand Sood Vs Union of India (UOI) and Others
Delhi High Court · (2005) 04 DEL CK 0001
High Courts08 Apr 2005
Smt. Madhubala Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 118 DLT 515 : (2005) 82 DRJ 92
High Courts08 Apr 2005Dismissed
Shri Vikas Kumar Vs Directorate of Revenue Intelligence
Delhi High Court · (2005) 04 DEL CK 0086
Constitution of India, 1950 — Article 21
High Courts08 Apr 2005Allowed
Ravi Hasija Vs M.C.D.
Delhi High Court · (2005) 120 DLT 661
Delhi Municipal Corporation Act, 1957 — Section 347, 461
High Courts08 Apr 2005
Shri Rajdev Singh and Another Vs New Delhi Municipal Council and Others
Delhi High Court · (2005) 04 DEL CK 0066
New Delhi Municipal Council Act, 1994 — Section 1, 11, 202, 203
High Courts08 Apr 2005Dismissed
Fedders Lloyd Corporation Ltd. and Lloyd Sales Corporation Pvt. Ltd. Vs Fedders Corporation and The Registrar of Trade Marks
Delhi High Court · (2005) 119 DLT 410 : (2005) 30 PTC 353
Limitation Act, 1963 — Article 137Trade and Merchandise Marks Act, 1958 — Section 107, 108, 109(5), 111, 2
High Courts08 Apr 2005
Gulmarg Restaurant Vs Delhi Development Authority
Delhi High Court · (2005) 1 CTLJ 462 : (2005) 119 DLT 648 : (2005) 82 DRJ 128
Constitution of India, 1950 — Article 338Contract Act, 1872 — Section 5Transfer of Property Act, 1882 — Section 43
High Courts08 Apr 2005Allowed
Amar @ Bahadur Vs State
Delhi High Court · (2005) 120 DLT 267 : (2005) 82 DRJ 197
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 428Penal Code, 1860 (IPC) — Section 120B, 34, 344, 363, 366
High Courts08 Apr 2005Dismissed
Willard India Ltd. and Others Vs State and Others
Delhi High Court · (2005) 120 DLT 685
Child Marriage Restraint Act, 1929 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 468, 469Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Apr 2005Allowed
Kanwal Kishore Manchanda and Another Vs S.D. Technical Services Pvt. Ltd.
Delhi High Court · (2005) 121 DLT 98 : (2005) 81 DRJ 715
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 2 Rule 1, Order 2 Rule 3, Order 2 Rule 4, Order 2 Rule 6Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 39, 41
High Courts07 Apr 2005Dismissed
Commissioner of Income Tax Vs Dwarkadhish Financial Services
Delhi High Court · (2005) 197 CTR 202 : (2005) 148 TAXMAN 54
Income Tax Act, 1961 — Section 260A
High Courts07 Apr 2005
Director of Income Tax Vs Andhra Educational Society
Delhi High Court · (2005) 198 CTR 573 : (2006) 155 TAXMAN 157
Income Tax Act, 1961 — Section 10(22), 260A
High Courts07 Apr 2005Dismissed
Ram Sharan (Deceased) through his legal representatives Vs Union of India (UOI)
Delhi High Court · (2005) 04 DEL CK 0048
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts07 Apr 2005Dismissed
Food Corporation of India Vs Ram Babu Singhal Enterprises Pvt. Ltd.
Delhi High Court · (2005) 119 DLT 442