High Courts11 Dec 2006
Varinder Kumar @ Vikki Vs State of Delhi
Delhi High Court · (2006) 12 DEL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Delhi High Court judgments, 2006
2,449 judgments · page 6 of 123
High Courts11 Dec 2006Dismissed
Neelankar Kumar Vs Director of Education and Others
Delhi High Court · (2007) 136 DLT 388
Constitution of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 29, 32, 41
High Courts11 Dec 2006
Pawan Kumar Gupta Vs State (NCT of Delhi)
Delhi High Court · (2007) 94 DRJ 364 : (2007) 1 ILR Delhi 76
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(5), 438, 439, 439(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 306
High Courts11 Dec 2006Dismissed
National Industrial Development Corporation Ltd. Vs P.D. Contech Private Ltd.
Delhi High Court · (2007) 1 ARBLR 53 : (2007) 94 DRJ 115
High Courts11 Dec 2006Dismissed
Deep Chand Vs Delhi Transport Corporation
Delhi High Court · (2006) 12 DEL CK 0049
Constitution of India, 1950 — Article 226, 32Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14(10)
High Courts11 Dec 2006
The Director General of Meteorology and Others Vs Amaresh Chander Mattoo and Others
Delhi High Court · (2007) 1 ILR Delhi 476
Constitution of India, 1950 — Article 226, 309
High Courts11 Dec 2006Dismissed
Mohinder Singh Matharoo Vs Ram Sarup Joshi and Others
Delhi High Court · (2007) 94 DRJ 13
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, 151Delhi Rent Control Act, 1958 — Section 14(1)Evidence Act, 1872 — Section 163
High Courts11 Dec 2006
Satish Raheja Vs Prakash Wati Gupta
Delhi High Court · (2007) 93 DRJ 575
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, 151Delhi Rent Control Act, 1958 — Section 14(1)Evidence Act, 1872 — Section 163
High Courts08 Dec 2006Dismissed
R.S. Sales Corporation and Another Vs Eastern Medikit Ltd.
Delhi High Court · (2007) 95 DRJ 602
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 32
High Courts08 Dec 2006Dismissed
Payal Kapoor Vs K.S. Grewal
Delhi High Court · (2009) 93 DRJ 774 : (2007) 146 PLR 31
High Courts08 Dec 2006Dismissed
State Vs Devi Lal and Others
Delhi High Court · (2009) 93 DRJ 364 : (2007) 2 RCR(Civil) 391 : (2007) 2 RCR(Criminal) 430 : (2007) 1 RCR(Rent) 291
Evidence Act, 1872 — Section 34, 9Penal Code, 1860 (IPC) — Section 120B, 465Prevention of Corruption Act, 1988 — Section 11, 12, 13, 13(2), 7
High Courts08 Dec 2006Dismissed
Ashwani Lochan Aggarwal Vs State
Delhi High Court · (2009) 93 DRJ 578
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(2), 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 30, 417, 420, 465
High Courts08 Dec 2006Dismissed
K. George Chacko Vs The Secretary (Labour) and Mr. Ashok Kumar Jain
Delhi High Court · (2009) 93 DRJ 448
Industrial Disputes Act, 1947 — Section 10(1), 12, 12(4), 12(5), 19(1)
High Courts08 Dec 2006Dismissed
Narinder Kumar Ahuja Vs Om Prakash Ahluwalia
Delhi High Court · (2006) 12 DEL CK 0065
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(10), 15(2), 38
High Courts08 Dec 2006Dismissed
The Computeronics International Limited Vs Infinite Computer Solutions (I) Pvt. Limited and Others
Delhi High Court · (2007) 34 PTC 189
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts08 Dec 2006
Motilal Banarasidass Publishers Private Limited Vs Standard Chartered Bank
Delhi High Court · (2006) 12 DEL CK 0010
High Courts07 Dec 2006Disposed Off
Indian Music Industry (IMI) Vs State and Another
Delhi High Court · (2007) CriLJ 2120 : (2007) 94 DRJ 357
Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(1), 407(3), 407(5), 408
High Courts07 Dec 2006Dismissed
U.K. Electricals Pvt. Ltd. and Another Vs Ajeet Prasad Jain and Another
Delhi High Court · (2007) 146 PLR 17
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Dec 2006Dismissed
Sh. Brij Raj Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 136 DLT 404
Food Corporations Act, 1964 — Section 12A, 12A(4A)