High Courts17 Jan 2006Dismissed
M.R. Tobacco Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 129 DLT 284 : (2006) 87 DRJ 301 : (2006) 145 STC 211
COURT ARCHIVE
Delhi High Court judgments, 2006
2,449 judgments · page 119 of 123
High Courts16 Jan 2006Dismissed
Rainbow Electic Supply Co. Vs North Delhi Power Limited
Delhi High Court · (2006) 1 ARBLR 283 : (2006) 129 DLT 528 : (2006) 87 DRJ 307
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14, 14(1), 16, 41, 43
High Courts16 Jan 2006Dismissed
Daulat Ram and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 127 DLT 99 : (2006) 3 LLJ 176
High Courts16 Jan 2006Dismissed
Hari Singh Vs Indian Agricultural Research Institute and Others
Delhi High Court · (2006) 01 DEL CK 0102
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5
High Courts16 Jan 2006
Saraya Industries Ltd. Vs Shri Hargobind Bajaj and Another
Delhi High Court · (2006) 01 DEL CK 0101
High Courts16 Jan 2006
Municipal Corporation of Delhi Vs Mritak Charam Sodhan Co-Op. Industrial Society
Delhi High Court · (2006) 01 DEL CK 0100
Arbitration Act, 1940 — Section 30
High Courts16 Jan 2006Dismissed
Intertoll ICS Cecons O and M Company P. Ltd. Vs National Highways Authority of India
Delhi High Court · (2006) 129 DLT 146 : (2006) 2 RCR(Civil) 82
High Courts16 Jan 2006Dismissed
Devinder Kumar and Others Vs Delhi Development Act and Another
Delhi High Court · (2006) 01 DEL CK 0097
Constitution of India, 1950 — Article 16(1), 162, 226, 309Delhi Development Act, 1957 — Section 21, 22, 22(2), 4, 4(2)
High Courts16 Jan 2006
Vimal Devi Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0096
High Courts16 Jan 2006Dismissed
Hargobind Fashion P. Ltd. Vs State Bank of Patiala
Delhi High Court · AIR 2006 Delhi 187 : (2006) 127 DLT 641 : (2006) 87 DRJ 319
Constitution of India, 1950 — Article 226Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 9
High Courts16 Jan 2006
Court on its own Motion Vs Kuldeep Kapoor
Delhi High Court · (2006) 01 DEL CK 0065
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Constitution of India, 1950 — Article 129, 20(3), 215Contempt of Courts Act, 1971 — Section 12, 14(2)
High Courts16 Jan 2006
Const. Hans Raj Vs Union of India (UOI) and Others
Delhi High Court · (2006) 87 DRJ 108
High Courts16 Jan 2006
Akash Gupta Vs Frankfinn Institute of Air Hostess Training and Another
Delhi High Court · AIR 2006 Delhi 325 : (2006) 127 DLT 188 : (2006) 88 DRJ 31
High Courts15 Jan 2006Dismissed
M/s Jain Enterprises Vs UOI and Others
Delhi High Court · (2007) 1 ILR Delhi 768
Arbitration Act, 1940 — Section 30, 33
High Courts13 Jan 2006Dismissed
Shri Mannu Kumar Vs State Bank of India and Others
Delhi High Court · (2006) 01 DEL CK 0167
Banking Regulation Act, 1949 — Section 10(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 306, 498A
High Courts13 Jan 2006Disposed Off
Triveni Oil Field Service Ltd. Vs Oil and Natural Gas Commission
Delhi High Court · AIR 2006 Delhi 331 : (2006) 1 ARBLR 360 : (2006) 4 BC 429 : (2006) 128 DLT 541 : (2006) 87 DRJ 482 : (2006) 143 PLR 46
Arbitration Act, 1940 — Section 20, 30
High Courts13 Jan 2006Disposed Off
State Vs Atbir and Others Atbir Vs Govt. of NCT of Delhi
Delhi High Court · (2006) CriLJ 1802 : (2006) 127 DLT 100 : (2006) 86 DRJ 796
Criminal Procedure Code, 1973 (CrPC) — Section 129, 161, 235(2), 354(3), 368Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Jan 2006Dismissed
Ishwar Chandra Jaiswal and Another Vs The State (NCT) Delhi and Others
Delhi High Court · (2006) 01 DEL CK 0164
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 482
High Courts13 Jan 2006Disposed Off
Smt. Rekha Vir Vs Mrs. Latika Dey and Others
Delhi High Court · (2006) 01 DEL CK 0163
Succession Act, 1925 — Section 276
High Courts13 Jan 2006Disposed Off
Kailash Chand Gian Chand Vs Union of India (UOI) and Another
Delhi High Court · (2006) 01 DEL CK 0162
Arbitration Act, 1940 — Section 20