High Courts07 Apr 2005Dismissed
Mrs. Bhawna Manchandani Vs Mr. Swaran Dhawan
Delhi High Court · (2005) 119 DLT 183
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Delhi Rent Control Act, 1958 — Section 38, 39, 41(1)
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,199 of 6,464
High Courts07 Apr 2005Dismissed
Chunri Creations and Shri Anuj Kapur, Partner, Chunri Creations Vs Smt. Amrit Kaur
Delhi High Court · (2005) 119 DLT 396
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts07 Apr 2005Dismissed
Shri Lok Chand and Others Vs Union of India (UOI)
Delhi High Court · (2005) 04 DEL CK 0031
Land Acquisition Act, 1894 — Section 18, 54, 6
High Courts07 Apr 2005Allowed
Shri Godhu and Others Vs Union of India (UOI)
Delhi High Court · (2005) 04 DEL CK 0030
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts07 Apr 2005Allowed
Union of India (UOI) and Another Vs B.S. Engineering Works Co.
Delhi High Court · (2005) 119 DLT 503
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 16
High Courts07 Apr 2005Dismissed
Shri Rajesh Kumar Vs Delhi Govt. and Another
Delhi High Court · (2005) 119 DLT 547
High Courts07 Apr 2005Allowed
Geep Batteries (India) Pvt. Ltd. Vs Gillette India Ltd.
Delhi High Court · (2005) 2 ARBLR 316 : (2005) 120 DLT 387 : (2005) 30 PTC 597
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 74Specific Relief Act, 1963 — Section 23
High Courts06 Apr 2005Dismissed
Kartar Singh Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2005) 04 DEL CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 304A, 34, 427, 509
High Courts06 Apr 2005
Jagdish Preshad Gupta Vs Joint Commissioner of Income Tax
Delhi High Court · (2005) 197 CTR 290 : (2006) 283 ITR 583
Income Tax Act, 1961 — Section 147, 148, 234A, 234B, 234C
High Courts06 Apr 2005Dismissed
Union of India (UOI) Vs Associated Builders, Engineers and Contractors
Delhi High Court · (2005) 04 DEL CK 0069
Arbitration Act, 1940 — Section 14, 31
High Courts06 Apr 2005Dismissed
Nepal Singh Vs Om Pal Singh
Delhi High Court · AIR 2005 Delhi 330 : (2005) 3 BC 540 : (2005) 119 DLT 272 : (2005) 82 DRJ 320
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 151Evidence Act, 1872 — Section 73Limitation Act, 1963 — Section 5
High Courts06 Apr 2005Allowed
Sh. Abhay Chauhan Vs Ms. Rachna Singh
Delhi High Court · AIR 2006 Delhi 18 : (2005) 119 DLT 513 : (2005) 1 DMC 801 : (2005) 82 DRJ 1 : (2005) 4 RCR(Civil) 820
Hindu Marriage Act, 1955 — Section 13(B), 13B(1), 13B(2)
High Courts06 Apr 2005Allowed
Subhash Chand Vs State
Delhi High Court · (2005) 119 DLT 462 : (2005) 2 DMC 44 : (2005) 3 RCR(Criminal) 207
Penal Code, 1860 (IPC) — Section 302, 489
High Courts05 Apr 2005
Anant Raj Agencies Vs D.D.A. and Another
Delhi High Court · (2005) 1 ARBLR 590
Limitation Act, 1963 — Article 120
High Courts05 Apr 2005Dismissed
Vinay Kumar Vs The Commissioner of Police
Delhi High Court · (2005) 120 DLT 182 : (2005) 82 DRJ 221
Penal Code, 1860 (IPC) — Section 324, 34, 394, 452
High Courts05 Apr 2005
Reunion Engg. Co. Limited Vs National Building Construction Corporation
Delhi High Court · (2005) 1 ARBLR 574 : (2005) 120 DLT 252 : (2005) 82 DRJ 204
Arbitration Act, 1940 — Section 11, 12, 12(3), 20, 30
High Courts05 Apr 2005
Smt. Savita Babbar Vs The State (NCT of Delhi)
Delhi High Court · (2005) 04 DEL CK 0005
Delhi Sales Tax Act, 1975 — Section 420, 468, 471
High Courts04 Apr 2005Dismissed
Municipal Corporation of Delhi Vs Sanjay Kumar and Another
Delhi High Court · (2005) 04 DEL CK 0068
High Courts04 Apr 2005
Chander Bhan Jaggi Vs D.D.A.
Delhi High Court · (2005) 04 DEL CK 0067
Constitution of India, 1950 — Article 14, 21, 226
High Courts04 Apr 2005
Shri Mahip Singh Thakur Vs Mrs. Hema Thakur, Shri Vikram Thakur, Shri Goruv Thakur and Ms. Madhu
Delhi High Court · (2005) 120 DLT 173 : (2005) 82 DRJ 311
Registration Act, 1908 — Section 17, 17(2)Stamp Act, 1899 — Article 45, 55, 2(15)Stamp Duties Act — Section 42