High Courts11 Dec 2003Dismissed
Toyo Eng. Corp. Vs Cimmco Birla Ltd.
Delhi High Court · (2004) 1 ARBLR 187 : (2004) 109 DLT 97 : (2004) 73 DRJ 758 : (2004) 114 ECR 74
Arbitration and Conciliation Act, 1996 — Section 2, 34
COURT ARCHIVE
Delhi High Court judgments
1,27,723 judgments · page 5,220 of 6,387
High Courts11 Dec 2003
Filex Systems Pvt. Ltd. Vs Rotomac Pens (Guj.) Pvt. Ltd.
Delhi High Court · (2004) 73 DRJ 429 : (2004) 28 PTC 300
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts11 Dec 2003
Ram Kishan and Sons Vs Freeway Marketing (India) Pvt. Ltd. and Another
Delhi High Court · (2004) 2 ARBLR 508 : (2004) 2 CompLJ 37
Arbitration and Conciliation Act, 1996 — Section 34, 9Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Dec 2003Dismissed
Indian Steel and Wire Products Vs The B.I.F.R. and Others
Delhi High Court · (2004) 2 BC 548 : (2004) 110 DLT 186 : (2004) 73 DRJ 71
Constitution of India, 1950 — Article 226
High Courts10 Dec 2003
Birdhi Chand Naunag Ram Jain Vs P.O., Labour Court No. IV and Others
Delhi High Court · (2004) 72 DRJ 297 : (2004) 102 FLR 620 : (2004) 1 LLJ 1023 : (2004) 2 SLJ 364
Industrial Disputes Act, 1947 — Section 17B
High Courts10 Dec 2003Allowed
DDA Vs Indian Tube Co. Ltd. and Another
Delhi High Court · (2004) 75 DRJ 159
Delhi Development Act, 1957 — Section 14, 29(2)
High Courts10 Dec 2003Dismissed
Victor Company of Japan Ltd. Vs J.V.C. Nova Magnetics Pvt. Ltd. Nova Electro Magnetics Ltd.
Delhi High Court · (2003) 2 ILR Delhi 599
Civil Procedure Code, 1908 (CPC) — Section 152Companies Act, 1956 — Section 243, 428, 433, 433(c), 433(d)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16
High Courts10 Dec 2003Dismissed
DDA Vs Lodha and Co. and Another
Delhi High Court · (2004) 72 DRJ 419
Delhi Development Act, 1957 — Section 14, 29(2)
High Courts09 Dec 2003Allowed
Mrs. Suneel Sodhi and Others Vs M.L. Sodhi and Others
Delhi High Court · AIR 2004 Delhi 99
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Dec 2003Dismissed
Daya Chand-I Vs National Thermal Power Station
Delhi High Court · (2004) 109 DLT 241 : (2004) 75 DRJ 486 : (2004) 3 SLJ 402
Constitution of India, 1950 — Article 226
High Courts09 Dec 2003
S.C. Parasher, Deputy Director General (Retd.), All India Radio Vs Union of India (UOI) and Others
Delhi High Court · (2004) 109 DLT 86 : (2004) 72 DRJ 410 : (2004) 101 FLR 42 : (2004) 3 SLJ 396
High Courts09 Dec 2003
Indra Perfumery Co. Vs Presiding Officer and Others
Delhi High Court · (2004) 109 DLT 927 : (2004) 74 DRJ 619 : (2004) 101 FLR 940 : (2004) 2 LLJ 413 : (2004) 3 SLJ 78
Industrial Disputes Act, 1947 — Section 17B
High Courts09 Dec 2003
Usha Vohra Vs State
Delhi High Court · (2004) 112 DLT 247
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts09 Dec 2003
Sh. Abhendra Kumar Jain Vs Shri B.K. Gupta and Others
Delhi High Court · (2004) 1 AD 398 : (2003) 108 DLT 734 : (2004) 2 LLJ 408
Contempt of Courts Act, 1971 — Section 12, 18
High Courts09 Dec 2003Dismissed
Mr. Brijesh Ranjan Vs Medical Council of India
Delhi High Court · (2003) 12 DEL CK 0009
High Courts08 Dec 2003
Commissioner of Income Tax Vs Ms. Sadhna Chadha
Delhi High Court · (2004) 135 TAXMAN 242
High Courts05 Dec 2003Dismissed
Prem Chand Vs Union of India (UOI) and Others
Delhi High Court · (2004) 1 CTLJ 200 : (2004) 72 DRJ 289 : (2004) 137 PLR 11
Constitution of India, 1950 — Article 12, 226
High Courts05 Dec 2003
Jagjit Singh Chowdhary Vs Punjab and Sind Bank and Another
Delhi High Court · (2003) 2 ILR Delhi 589
Constitution of India, 1950 — Article 14, 16Criminal Procedure Code, 1973 (CrPC) — Section 161, 173
High Courts05 Dec 2003Allowed
Dharam Singh Vs Lt. Governor, NCT of Delhi and Another
Delhi High Court · (2004) 109 DLT 69 : (2004) 72 DRJ 383
High Courts05 Dec 2003
Santosh Mishra Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2004) 109 DLT 892 : (2004) 74 DRJ 526 : (2004) 92 ECC 640
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 165(4), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 50, 61