COURT ARCHIVE

Delhi High Court judgments, 2006

2,449 judgments · page 118 of 123

High Courts17 Jan 2006Dismissed

Kay Tee Cables Vs Union of India (UOI) and Others

Delhi High Court · (2006) 01 DEL CK 0088

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 26, 87

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High Courts17 Jan 2006

Nitex Overseas Vs Union of India (UOI) and Others

Delhi High Court · (2006) 01 DEL CK 0087

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High Courts17 Jan 2006

K.K. Enterprises Vs Municipal Corporation of Delhi Municipal Corporation of Delhi Vs Calcum Electronics Ltd.

Delhi High Court · (2006) 127 DLT 679

Civil Procedure Code, 1908 (CPC) — Section 151Delhi Municipal Corporation Act, 1957 — Section 116(2), 120, 124, 124(2), 124(3)

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High Courts17 Jan 2006

Shri V.K. Seth Vs Union of India (UOI) and Others

Delhi High Court · (2006) 01 DEL CK 0085

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 141, 151, 32Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

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High Courts17 Jan 2006

Wg. Cdr. B.D. Jena Vs Union of India (UOI) and Others

Delhi High Court · (2006) 01 DEL CK 0084

Air Force Act, 1950 — Section 161(2), 42, 46, 47, 50Constitution of India, 1950 — Article 14, 16, 21, 226Penal Code, 1860 (IPC) — Section 120A, 34

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High Courts17 Jan 2006Dismissed

Narain Dass and Another Vs Lt. Governor and Others

Delhi High Court · (2006) 2 AD 425

Land Acquisition Act, 1894 — Section 10, 4, 48, 5A, 6

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High Courts17 Jan 2006Dismissed

Shyam Lal Pal Vs PO Labour Court No. 1 and Another

Delhi High Court · (2006) 127 DLT 403 : (2006) 109 FLR 404 : (2006) 2 LLJ 565

Industrial Disputes Act, 1947 — Section 2

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High Courts17 Jan 2006Allowed

DLF Universal Ltd. Vs Greater Kailash II Welfare Association

Delhi High Court · (2006) 127 DLT 131 : (2006) 88 DRJ 44

Constitution of India, 1950 — Article 14, 21, 226, 32Delhi Development Act, 1957 — Section 12, 12(2), 12(3)Delhi Municipal Corporation Act, 1957 — Section 332, 338

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High Courts17 Jan 2006Dismissed

B Block Yojana Vihar Resident Welfare Assocication Vs Union of India (UOI) and Others

Delhi High Court · (2006) 129 DLT 508

Constitution of India, 1950 — Article 21

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High Courts17 Jan 2006Dismissed

Dharampal Vs Delhi Administration

Delhi High Court · (2006) 01 DEL CK 0027

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High Courts17 Jan 2006

Consolidated Photo and Finvest Ltd. Vs Asst. Commissioner of Income Tax

Delhi High Court · (2006) 200 CTR 433 : (2006) 281 ITR 394 : (2006) 151 TAXMAN 41

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High Courts17 Jan 2006

The Commissioner of Income Tax Vs Dalmia Promoters Developers Pvt. Ltd.

Delhi High Court · (2006) 200 CTR 426 : (2006) 129 DLT 237 : (2006) 281 ITR 346 : (2006) 151 TAXMAN 202

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High Courts17 Jan 2006

The Commissioner of Income Tax Vs Tej Quebecor Printing Ltd.

Delhi High Court · (2006) 200 CTR 444 : (2006) 129 DLT 110 : (2006) 281 ITR 170 : (2006) 151 TAXMAN 210

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High Courts17 Jan 2006

Kavita Enterprises, Car Park Contractor Vs Airports Authority of India and Another

Delhi High Court · (2006) 128 DLT 152

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High Courts17 Jan 2006Dismissed

Metalex Pipes Ltd. Vs Commissioner of Central Excise

Delhi High Court · (2006) 130 ECR 557

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High Courts17 Jan 2006Dismissed

Interglobe Enterprises Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2006) 126 DLT 589 : (2006) 131 ECR 131 : (2006) 203 ELT 202

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High Courts17 Jan 2006

Smt. Jugan Mehta Vs Shri Sham Sunder Gulati and Others

Delhi High Court · (2006) 01 DEL CK 0009

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3, Order 39 Rule 4Delhi High Court (Original Side) Rules, 1967 — Rule 3Partition Act, 1893 — Section 4

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High Courts17 Jan 2006