COURT ARCHIVE

Delhi High Court judgments, 2006

2,449 judgments · page 4 of 123

High Courts15 Dec 2006Disposed Off

GTC Industries Ltd. and Others Vs State and Another Lok Housing and Constructions Ltd. and Others Vs Serious Fraud Investigation Office

Delhi High Court · (2006) 12 DEL CK 0130

Companies Act, 1956 — Section 370(1), 371, 621(1)

High Courts15 Dec 2006Dismissed

Dalip Kumar and Others Vs NCT of Delhi and Others

Delhi High Court · (2006) 12 DEL CK 0110

Industrial Disputes Act, 1947 — Section 25F, 25FFF, 25FFF(2), 25N, 25O

High Courts15 Dec 2006Dismissed

Kapil Kumar and Another Vs State (NCT of Delhi) and Others

Delhi High Court · (2007) 1 ACC 424

High Courts15 Dec 2006Dismissed

Director of Income Tax (International Taxation) Vs Ravva Oil (Singapore) P. Ltd.

Delhi High Court · (2008) 217 CTR 577 : (2008) 300 ITR 53 : (2008) 167 TAXMAN 177

Income Tax Act, 1961 — Section 44C

High Courts15 Dec 2006

Technofab Engineering Ltd. Vs Nuchem Weir India Ltd.

Delhi High Court · (2007) 1 BC 336 : (2007) 136 DLT 223 : (2007) 77 SCL 15

Companies Act, 1956 — Section 433, 434, 434(1), 439Contract Act, 1872 — Section 196Limitation Act, 1963 — Section 18, 19

High Courts15 Dec 2006

G.S. Jain and Associates Vs Indian Oil Corporation Ltd. and Another

Delhi High Court · (2006) 12 DEL CK 0058

Arbitration Act, 1940 — Section 20, 30, 33, 5

High Courts15 Dec 2006

A.F. Ferguson and Co. Vs Presiding Officer and Kanwaljeet Ghura

Delhi High Court · (2006) 12 DEL CK 0054

Industrial Disputes Act, 1947 — Section 2, 25F

High Courts15 Dec 2006Dismissed

H.P. Singh Vs Food Corporation of India Workers Union

Delhi High Court · (2006) 12 DEL CK 0048

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

High Courts15 Dec 2006

Basu Distributors Pvt. Ltd. Vs Income Tax Officer

Delhi High Court · (2007) 208 CTR 16 : (2007) 94 DRJ 495 : (2007) 292 ITR 29 : (2007) 159 TAXMAN 410

High Courts14 Dec 2006Dismissed

Union of India (UOI) Vs Subhash Kapoor

Delhi High Court · (2007) 93 DRJ 691

Foreign Exchange Management Act, 1999 — Section 35Foreign Exchange Regulation Act, 1973 — Section 18(2), 68(1)

High Courts14 Dec 2006Dismissed

Himalaya International Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2006) 12 DEL CK 0156

High Courts14 Dec 2006Dismissed

Prem Kumar Parmar Vs CBI

Delhi High Court · (2007) 94 DRJ 230

Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

High Courts14 Dec 2006Partly Allowed

Capt. Rajinder Tiwari Vs The State (NCT of Delhi)

Delhi High Court · (2007) 94 DRJ 333

Criminal Procedure Code, 1973 (CrPC) — Section 173, 198, 198ADowry Prohibition Act, 1961 — Section 4, 5Penal Code, 1860 (IPC) — Section 34, 376, 406, 417, 493

High Courts14 Dec 2006Allowed

Shri Pawan Kumar Jain and Another Vs Shri Chattar Singh and Another

Delhi High Court · (2006) 12 DEL CK 0131

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 14(4)

High Courts14 Dec 2006Allowed

Ms. Shanti Devi and Others Vs Delhi Development Authority and Others

Delhi High Court · (2009) 93 DRJ 772

Arbitration Act, 1940 — Section 14, 15, 16, 17, 30Contract Act, 1872 — Section 73Interest Act, 1978 — Section 3

High Courts14 Dec 2006Dismissed

Sh. Som Datt Chhabra Vs The Secretary, Ministry of Finance and The Chief Executive Officer, Punjab National Bank

Delhi High Court · (2007) 137 DLT 518

High Courts14 Dec 2006Allowed

Times Publishing House Limited Vs The Assistant Registrar of Trade Marks and Others

Delhi High Court · (2007) 34 PTC 416

High Courts13 Dec 2006Disposed Off

S.C. Mehta Vs Aviral Kaushik

Delhi High Court · (2007) 93 DRJ 769

Arbitration and Conciliation Act, 1996 — Section 11(6), 9Civil Procedure Code, 1908 (CPC) — Section 151

High Courts13 Dec 2006Allowed

University of Delhi Vs Suresh Chand

Delhi High Court · (2007) 138 DLT 459 : (2009) 93 DRJ 455

Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 58Industrial Disputes Act, 1947 — Section 2, 25F

High Courts13 Dec 2006Dismissed

HC Mohinder Singh Vs Government of NCT of Delhi and Another

Delhi High Court · (2007) 138 DLT 307

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 8