High Courts13 Jan 2006Disposed Off
Sharda Garg Vs Union of India (UOI) and Another
Delhi High Court · (2006) 01 DEL CK 0108
Arbitration Act, 1940 — Section 20
COURT ARCHIVE
Delhi High Court judgments, 2006
2,449 judgments · page 120 of 123
High Courts13 Jan 2006Dismissed
Microforms Inc Vs Girdhar and Co. and Others
Delhi High Court · (2006) 128 DLT 238 : (2006) 32 PTC 157 : (2006) 2 RCR(Civil) 40
Copyright Act, 1957 — Section 13(1), 14, 15, 15(2), 2Designs Act, 2000 — Section 2, 2(5)Penal Code, 1860 (IPC) — Section 479
High Courts13 Jan 2006Disposed Off
Sheikh Falsar Vs State
Delhi High Court · (2006) CriLJ 1105 : (2006) 2 RCR(Criminal) 668
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 366, 376(2), 86
High Courts13 Jan 2006Allowed
H.L. Warkoo Vs Kashmir University and Others
Delhi High Court · (2006) 127 DLT 333
High Courts12 Jan 2006Allowed
Hotel Association of India and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 86 DRJ 668
High Courts12 Jan 2006Dismissed
Kewal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 127 DLT 676 : (2006) 86 DRJ 747
Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 226
High Courts12 Jan 2006Disposed Off
Sh. Surinder Kumar Arora and Others Vs State and Another
Delhi High Court · (2006) 01 DEL CK 0172
Succession Act, 1925 — Section 276
High Courts12 Jan 2006Dismissed
Creative Source Vs ITDC and Another
Delhi High Court · (2006) 01 DEL CK 0171
Arbitration Act, 1940 — Section 30, 33
High Courts12 Jan 2006Dismissed
Commissioner of Income Tax Vs Goyal MG Gases Ltd.
Delhi High Court · (2006) 201 CTR 342 : (2008) 296 ITR 72 : (2007) 158 TAXMAN 424
Income Tax Act, 1961 — Section 260A
High Courts12 Jan 2006Dismissed
Jasubhai Digital Media Pvt. Ltd. and Another Vs Vogel Media International GmBH and Others
Delhi High Court · (2006) 128 DLT 413 : (2006) 90 DRJ 449
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 7 Rule 10, Order 7 Rule 10A, 24
High Courts12 Jan 2006Dismissed
Dr. Kapil Sethi Vs Dr. Ajay Gambhir and Others
Delhi High Court · (2006) 127 DLT 381
Delhi Municipal Corporation Act, 1957 — Section 343, 344
High Courts12 Jan 2006Dismissed
Lt. Col. Pramod Kumar Katial Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0152
Army Act, 1950 — Section 64Constitution of India, 1950 — Article 226
High Courts12 Jan 2006Disposed Off
Ishwar Industries Ltd. Vs The Crocus Chattels Pvt. Ltd. and Others
Delhi High Court · (2006) 128 DLT 10 : (2006) 87 DRJ 430
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3, 151Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 11, 12, 2
High Courts12 Jan 2006Disposed Off
Continental Construction Ltd. and Another Vs Satluj Jal Vidyut Nigam Ltd.
Delhi High Court · (2006) 1 ARBLR 321
Arbitration and Conciliation Act, 1996 — Section 42, 9
High Courts12 Jan 2006Dismissed
Interior''s India Vs Balmer Lawrie and Co. Ltd. and Another
Delhi High Court · AIR 2007 Delhi 16 : (2006) 1 ARBLR 482 : (2006) 4 BC 62 : (2006) 129 DLT 547 : (2006) 87 DRJ 712
Arbitration and Conciliation Act, 1996 — Section 9
High Courts12 Jan 2006Dismissed
Cosmo Ferrites Limited Vs Universal Commercial Corporation and Others
Delhi High Court · AIR 2006 Delhi 320 : (2006) 128 DLT 36 : (2006) 86 DRJ 775 : (2006) 143 PLR 5 : (2006) 3 RCR(Civil) 62 : (2006) 2 RCR(Rent) 11
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 3, Order 8 Rule 5, Order 8 Rule 5(1), 151
High Courts12 Jan 2006Dismissed
Ashok Yatri Niwas now Indraprastha Hotels Vs UOI (Union of India) and Another
Delhi High Court · (2006) 127 DLT 374 : (2006) 86 DRJ 758 : (2006) 109 FLR 406 : (2006) 2 LLJ 1132
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)
High Courts12 Jan 2006Dismissed
DDA Vs Manohar Lal and Co. Manohar Lal Vs DDA
Delhi High Court · (2006) 1 ARBLR 132 : (2006) 127 DLT 495 : (2006) 86 DRJ 751
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2)
High Courts12 Jan 2006Dismissed
Maharaji Educational Trust and Another Vs Punjab and Sind Bank and Another
Delhi High Court · AIR 2006 Delhi 226 : (2006) 2 BC 473 : (2006) 3 CivCC 553 : (2006) 127 DLT 161 : (2006) 87 DRJ 410 : (2006) 3 RCR(Civil) 9
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 7 Rule 10, Order 7 Rule 11Court Fees Act, 1870 — Section 7Debts Recovery Tribunal Act, 1993 — Section 18, 20
High Courts12 Jan 2006Disposed Off
Yahoo! Inc. Vs Sanjay V. Shah and Others
Delhi High Court · (2006) 128 DLT 488 : (2006) 32 PTC 263
Trade and Merchandise Marks Act, 1958 — Section 78, 79