High Courts19 Dec 2006
Commissioner of Income Tax Vs P.N.B. Housing Finance Ltd.
Delhi High Court · (2006) 12 DEL CK 0041
COURT ARCHIVE
Delhi High Court judgments, 2006
2,449 judgments · page 3 of 123
High Courts19 Dec 2006
Karan Jain Vs The Director, NSIT and Others Manish Dabas Vs University of Delhi and Others
Delhi High Court · (2006) 12 DEL CK 0038
Constitution of India, 1950 — Article 136, 14, 19, 21, 226Delhi University Ordinances — Ordinance 10A(13), Ordinance 10A(9)Penal Code, 1860 (IPC) — Section 120B, 465
High Courts19 Dec 2006Dismissed
PVR Ltd. Vs Ridge View Construction Pvt. Ltd.
Delhi High Court · (2007) 94 DRJ 83
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts19 Dec 2006Allowed
Union of India (UOI) Vs Honda Siel Cars India Ltd.
Delhi High Court · (2007) 115 ECC 91 : (2007) 141 ECR 91
High Courts18 Dec 2006Disposed Off
Charan Singh Vs State
Delhi High Court · (2007) 94 DRJ 55
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 498A
High Courts18 Dec 2006Allowed
Rajinder Malik Vs Kavita
Delhi High Court · (2007) 1 ILR Delhi 123
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 47 Rule 1, Order 8 Rule 10, Order 8 Rule 5, 151Criminal Procedure Code, 1973 (CrPC) — Section 340Evidence Act, 1872 — Section 58
High Courts18 Dec 2006Dismissed
Union of India (UOI) Vs Deccan Enterprises
Delhi High Court · (2007) 136 DLT 6 : (2007) 94 DRJ 368
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts18 Dec 2006Dismissed
Mohan Lal Vs State (N.C.T. of Delhi)
Delhi High Court · (2007) 94 DRJ 455 : (2007) 1 ILR Delhi 484
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 313Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts18 Dec 2006Dismissed
Satinder Singh and Smt. Usha Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2009) 93 DRJ 778 : (2007) 4 RCR(Criminal) 302
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 363, 376, 506, 511
High Courts18 Dec 2006Dismissed
Rattan Singh Associates Pvt. Ltd. Vs Gill Power Generation Co. P. Ltd. and Another
Delhi High Court · (2007) 1 ARBLR 311
Arbitration and Conciliation Act, 1996 — Section 5
High Courts18 Dec 2006Dismissed
Sadhu Singh and Co. Vs National Projects Construction Corporation Ltd.
Delhi High Court · (2007) 2 ARBLR 11
Arbitration Act, 1940 — Section 14, 17, 20, 31(4), 8
High Courts18 Dec 2006Disposed Off
State Vs Sidhartha Vashisht and Others
Delhi High Court · (2009) 93 DRJ 145
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2), 163, 293Evidence Act, 1872 — Section 24
High Courts18 Dec 2006Allowed
Shyam Sunder Dania and Another Vs J.D. Kapoor and Another
Delhi High Court · (2007) 136 DLT 219 : (2009) 93 DRJ 571
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 38, 39, 45
High Courts18 Dec 2006
H.N. Wadhwa Vs New Bank of India and Others
Delhi High Court · (2006) 12 DEL CK 0055
New Bank of India Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 6, 6(1), 6(3)
High Courts18 Dec 2006Dismissed
West Coast Ingots (P) Ltd. Vs Commissioner of Central Excise Settlement Commission
Delhi High Court · (2007) 115 ECC 84 : (2007) 141 ECR 84
High Courts18 Dec 2006Allowed
Jaininder Jain and Others Vs Arihant Jain and Others
Delhi High Court · (2007) 136 DLT 418 : (2007) 2 ILR Delhi 506 : (2007) 34 PTC 128
High Courts16 Dec 2006Dismissed
Rajeshwar Kumar Gupta Vs Lt. Governor and Others
Delhi High Court · (2006) 12 DEL CK 0132
High Courts15 Dec 2006Disposed Off
VLS Finance Ltd. and South Asian Enterprises Ltd. Vs The Commissioner of Income Tax and Deputy Commissioner of Income Tax
Delhi High Court · (2007) 207 CTR 401 : (2007) 136 DLT 55 : (2007) 289 ITR 286 : (2007) 159 TAXMAN 102
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(8A), 132A
High Courts15 Dec 2006Dismissed
Global Energy Ltd. and Another Vs Central Electricity Regulatory Commission
Delhi High Court · AIR 2007 Delhi 120 : (2007) 136 DLT 149 : (2007) 97 DRJ 463
Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2004 — Regulation 4, 6ACompanies Act, 1956 — Section 326, 326(2)Constitution of India, 1950 — Article 227
High Courts15 Dec 2006Dismissed
Rajesh Kumar Gouhari Vs Union of India (UOI) and Another
Delhi High Court · (2007) 136 DLT 171
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 226