High Courts07 Dec 2006Dismissed
Haricharan Vs Union of India (UOI) and Others
Delhi High Court · (2007) 136 DLT 401
COURT ARCHIVE
Delhi High Court judgments, 2006
2,449 judgments · page 7 of 123
High Courts07 Dec 2006Dismissed
Shri D.S. Meena Vs Union of India (UOI) and Others
Delhi High Court · (2006) 12 DEL CK 0096
Constitution of India, 1950 — Article 226
High Courts07 Dec 2006Dismissed
Commissioner of Income Tax Vs Lotus Trans Travels Pvt. Ltd.
Delhi High Court · (2007) 207 CTR 105 : (2007) 137 DLT 74 : (2007) 290 ITR 1 : (2007) 161 TAXMAN 5
Income Tax Act, 1961 — Section 115J, 260A, 80HHC, 80HHC(3), 80HHD
High Courts07 Dec 2006Dismissed
Jagdish Prasad Sharma Vs Standard Brands Limited Amar Chand Vs Standard Brands Limited and Another
Delhi High Court · AIR 2006 Delhi 1988 : (2007) 1 ILR Delhi 728
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 37 Rule 4, 151, 152, 153Constitution of India, 1950 — Article 21, 227Delhi High Court Act, 1966 — Section 5(2)
High Courts07 Dec 2006Disposed Off
Delhi Transport Corporation Vs Vijay Kumar and Another
Delhi High Court · (2006) 12 DEL CK 0076
Delhi Road Transport Laws (Amendment) Act, 1971 — Section 15, 21
High Courts07 Dec 2006Dismissed
Riviera Apartments P. Ltd. and Another Vs Lt. Governor of Delhi and Others
Delhi High Court · (2007) 1 ILR Delhi 468
Land Acquisition Act, 1894 — Section 30, 31, 4
High Courts07 Dec 2006
Commissioner of Income Tax Vs Morgan Securities and Credits (P) Ltd.
Delhi High Court · (2007) 210 CTR 336 : (2007) 292 ITR 339 : (2007) 162 TAXMAN 124
Income Tax Act, 1961 — Section 260A, 36(1), 36(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Dec 2006Dismissed
Jagdish Singh Vs Delhi Jal Board
Delhi High Court · (2007) 1 ILR Delhi 57
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 302, 307
High Courts07 Dec 2006Dismissed
Ms. Noorpreet Kaur Vs Institute of Home Economics, University of Delhi and Another
Delhi High Court · (2006) 12 DEL CK 0013
High Courts07 Dec 2006
Delhi Transport Corporation Vs Prem Chand Ex-Sweeper
Delhi High Court · (2006) 12 DEL CK 0004
High Courts06 Dec 2006Dismissed
Mr. Kuldip Gandotra Vs Union of India (UOI) and Others
Delhi High Court · (2007) 136 DLT 44 : (2007) 94 DRJ 338
Constitution of India, 1950 — Article 136
High Courts06 Dec 2006Dismissed
Madan Mohan Gupta Vs Samriti Bhasin and Another
Delhi High Court · (2007) 146 PLR 38
Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Dec 2006Dismissed
Pine Product Industries and Another Vs R.P. Gupta and Sons and Another
Delhi High Court · (2007) 2 BC 20 : (2007) 94 DRJ 352
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 357, 374(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Dec 2006Disposed Off
Ajay Kumar Tripathi Vs State
Delhi High Court · (2007) CriLJ 1833 : (2007) 94 DRJ 43
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 201, 302, 342, 363, 364A
High Courts06 Dec 2006Allowed
Gurudwara Baba Zorawar Singh and Baba Fateh Singh Ji Regd. Society Vs Shri Piara Singh and Sons
Delhi High Court · (2007) 141 DLT 228 : (2007) 97 DRJ 95 : (2007) 1 ILR Delhi 462
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(2), Order 2 Rule 2(3)
High Courts06 Dec 2006Dismissed
Mohan Singh Kohli and Another Vs Sh. Brij Bhushan Anand and Others
Delhi High Court · (2007) 97 DRJ 83 : (2007) 1 ILR Delhi 717
Limitation Act, 1963 — Article 65
High Courts06 Dec 2006Allowed
Harbans Lal Vs Daulat Ram
Delhi High Court · (2007) 1 ILR Delhi 706
Contract Act, 1872 — Section 74Specific Relief Act, 1963 — Section 22
High Courts06 Dec 2006Dismissed
Shri Sanjay Chahal Vs Shri Narendra Singh
Delhi High Court · (2007) 97 DRJ 91 : (2007) 1 ILR Delhi 712
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104(1), 105(1), 96
High Courts06 Dec 2006
Rinku Gupta Vs State (NCT of Delhi) and Another
Delhi High Court · (2007) 1 DMC 806
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts06 Dec 2006Allowed
Delhi Transport Corporation Vs Sh. Sukhbir Singh
Delhi High Court · (2006) 12 DEL CK 0052