High Courts09 Jan 2006
Thomas Cook (India) Limited Vs Hotel Imperial and Others
Delhi High Court · (2006) 127 DLT 431 : (2006) 88 DRJ 545
COURT ARCHIVE
Delhi High Court judgments, 2006
2,449 judgments · page 122 of 123
High Courts06 Jan 2006Dismissed
Vandana Singh and Another Vs NDMC
Delhi High Court · (2006) 131 DLT 102
High Courts06 Jan 2006Dismissed
Oswal Chemicals and Fertilizers Ltd. and Another Vs Union of India (UOI) and Another
Delhi High Court · (2006) 01 DEL CK 0022
High Courts04 Jan 2006Dismissed
Jai Ram Gurnani and Another Vs Dr. (Mrs.) Kamla Gidwani and Others
Delhi High Court · (2006) 01 DEL CK 0183
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 58
High Courts04 Jan 2006
Genuine Paints and Chemicals Co. Vs Union of India (UOI)
Delhi High Court · (2006) 01 DEL CK 0182
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 51, 52, 53, 54
High Courts04 Jan 2006Disposed Off
Pt. Munshi Ram and Associates (P) Ltd. Vs Delhi Development Authority
Delhi High Court · (2006) 1 ARBLR 137 : (2006) 128 DLT 619
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 70, 73, 74
High Courts04 Jan 2006Dismissed
Mrs. Poonam Chadha Vs Mr. Ashok Chabra and Others
Delhi High Court · (2006) 01 DEL CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts04 Jan 2006Dismissed
Nahar Spinning Mills Ltd. Vs Vijay Hosiery Co. Ltd. and Others
Delhi High Court · (2006) 3 BC 515 : (2006) 129 DLT 50
Carriage by Air Act, 1972 — Section 30(1), 4Carriage by Air Rules — Rule 10(1), 11(1), 12(4), 13, 13(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 16, Order 6 Rule 2(1), Order 7 Rule 10, Order 7 Rule 11
High Courts04 Jan 2006Disposed Off
Hi-Tech Pipes Ltd. Vs Asian Mills Pvt. Ltd.
Delhi High Court · (2006) 32 PTC 192
Trade and Merchandise Marks (Amendment) Act, 1999 — Section 27, 27(1), 27(2)Trade and Merchandise Marks Act, 1958 — Section 9, 9(10), 9(2)Trade Marks Act, 1938 — Section 10
High Courts04 Jan 2006
Hans Construction Company Vs Delhi Development Authority
Delhi High Court · (2006) 1 ARBLR 151 : (2006) 127 DLT 224 : (2006) 86 DRJ 767
Arbitration Act, 1940 — Section 14(1), 14(2)Limitation Act, 1963 — Article 119
High Courts04 Jan 2006Dismissed
Nangal Electric Co. Vs The Municipal Corporation of Delhi
Delhi High Court · (2006) 01 DEL CK 0122
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts03 Jan 2006
Suni Manoj Mathew and Another Vs BSES Rajdhani and Others
Delhi High Court · (2007) ACJ 156 : (2006) 126 DLT 570 : (2006) 86 DRJ 575
High Courts03 Jan 2006
Ram Jethmalani Vs Subramaniam Swamy
Delhi High Court · AIR 2006 Delhi 300 : (2006) 126 DLT 535 : (2006) 87 DRJ 603
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Commissions of Inquiry Act, 1952 — Section 3, 4, 5, 5(2), 5(3)Constitution of India, 1950 — Article 105(2), 194(2), 21
High Courts03 Jan 2006Dismissed
City Palace Electronics and Others Vs State and Another
Delhi High Court · (2006) 1 ALD(Cri) 57 : (2006) 2 ALT(Cri) 1 : (2006) 126 DLT 324 : (2006) 86 DRJ 741
Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Penal Code, 1860 (IPC) — Section 211, 254, 260, 261, 262
High Courts03 Jan 2006
I.C.M. Airport Technics Vs International Airport Authority of India
Delhi High Court · (2006) 1 ARBLR 146
Arbitration Act, 1940 — Section 15, 30, 33Contract Act, 1872 — Section 51, 52, 53, 54, 55
High Courts03 Jan 2006
P.T. Dhara Dutt Vs P.N. Nagpal
Delhi High Court · (2006) 126 DLT 293 : (2006) 86 DRJ 409
Delhi Rent Control Act, 1958 — Section 14(1), 38
High Courts03 Jan 2006Dismissed
T.R. Gupta Vs National Hydroelectric Corporation Ltd.
Delhi High Court · (2006) 01 DEL CK 0016
High Courts02 Jan 2006Disposed Off
Mr. Raj Kishan Das Vs Mrs. Kusum Sanghi and Others
Delhi High Court · (2006) 01 DEL CK 0148
Trusts Act, 1882 — Section 5
High Courts02 Jan 2006Dismissed
Smt. G. Bharati Tarak Rao Vs Director of Education and Others
Delhi High Court · (2006) 127 DLT 50 : (2006) 86 DRJ 578
Constitution of India, 1950 — Article 30(1)Delhi School Education Act, 1973 — Section 8(3)Delhi School Education Rules, 1973 — Rule 96(3A), 98, 98(2)
High Courts02 Jan 2006Disposed Off
Qayyum Khan Vs DDA and Others
Delhi High Court · (2006) 126 DLT 418 : (2006) 86 DRJ 688
Administration of Evacuee Property (Central) Rules, 1950 — Rule 37Administration of Evacuee Property Act, 1950 — Section 16, 54Civil Procedure Code, 1908 (CPC) — Section 144