High Courts04 Apr 2005
National Highways Authority India Vs You One-Maharia (JV) and Others
Delhi High Court · (2005) 4 BC 112 : (2005) 121 DLT 436 : (2005) 82 DRJ 238
Constitution of India, 1950 — Article 142
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 5,200 of 6,464
High Courts04 Apr 2005
Mr. M.L. Mahajan Vs D.D.A. and Another
Delhi High Court · (2005) 1 ARBLR 561 : (2005) 120 DLT 619
Arbitration Act, 1940 — Section 30
High Courts04 Apr 2005
P.K. Gupta Vs Delhi State Mineral Development Corpn.
Delhi High Court · (2005) 04 DEL CK 0032
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226
High Courts04 Apr 2005
Guru Overseas P. Ltd. Vs State Trading Corporation of India Ltd.
Delhi High Court · (2005) 1 ARBLR 556 : (2005) 119 DLT 638 : (2005) 82 DRJ 119
Arbitration Act, 1940 — Section 30, 33
High Courts24 Mar 2005Allowed
Ms. Arunwan Thamvaro Vs State
Delhi High Court · (2005) 119 DLT 433 : (2005) 81 DRJ 364 : (2005) 4 RCR(Criminal) 121
High Courts24 Mar 2005
Prakash Kumar Saini Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2005) 03 DEL CK 0189
High Courts24 Mar 2005Dismissed
Shri Satbir Yadav and Others Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2005) 03 DEL CK 0185
High Courts24 Mar 2005Dismissed
Sandeep Rana Vs S.C.E.R.T. Anuradha Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 03 DEL CK 0173
High Courts24 Mar 2005Allowed
Radhika Garg Vs Delhi University and Another
Delhi High Court · (2005) 03 DEL CK 0168
Delhi University Act, 1922 — Section 2, 4
High Courts24 Mar 2005
Har Prasad @ Lala Vs State
Delhi High Court · (2005) 119 DLT 358 : (2005) 81 DRJ 357
High Courts24 Mar 2005
Mohd. Hussain Ansari Vs State, Govt. of NCT of Delhi
Delhi High Court · (2005) CriLJ 4437 : (2005) 119 DLT 174 : (2005) 1 DMC 695 : (2005) 81 DRJ 511
High Courts24 Mar 2005Allowed
Abdul Salam Vs State
Delhi High Court · (2005) 120 DLT 336 : (2005) 81 DRJ 379 : (2005) 3 RCR(Criminal) 939
High Courts24 Mar 2005Allowed
Shri Roop Chand and Others Vs Union of India (UOI)
Delhi High Court · (2005) 03 DEL CK 0133
High Courts24 Mar 2005Dismissed
Mitahn Lal Goel and Another Vs R.K. Baweja and Another
Delhi High Court · (2005) 119 DLT 282 : (2005) 81 DRJ 503 : (2005) 107 FLR 75 : (2005) 3 LLJ 307 : (2006) 1 SLJ 351
High Courts24 Mar 2005
Radhika Garg Vs Delhi University and Another Ayushman Kakoty Vs Delhi University and Others
Delhi High Court · (2005) 119 DLT 225
Delhi University Act, 1922 — Section 2, 4
High Courts24 Mar 2005
Bal Dev Singh Vs Rare Fuel and Automobiles Technologies (P) Ltd.
Delhi High Court · (2005) 4 BC 292 : (2005) 119 DLT 44
High Courts24 Mar 2005Dismissed
Texon UK Ltd. Vs Agra Leather Board Pvt. Ltd.
Delhi High Court · (2005) 120 DLT 631
High Courts24 Mar 2005
Ms. Sunita Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2005) 119 DLT 368 : (2005) 81 DRJ 526 : (2006) 1 SLJ 371
High Courts24 Mar 2005Dismissed
Rajiv Srivastava Vs Sanjiv Tuli and Another
Delhi High Court · AIR 2005 Delhi 319 : (2005) 119 DLT 202 : (2005) 4 RCR(Civil) 525
High Courts24 Mar 2005Dismissed
S.P. Gupta and Others Vs The State (NCT of Delhi) and Another
Delhi High Court · (2006) 132 CompCas 402 : (2005) 119 DLT 214 : (2005) 61 SCL 121
Companies Act, 1956 — Section 235, 236, 237, 238, 239Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 196A(2), 197