COURT ARCHIVE

Delhi High Court judgments, 2006

2,449 judgments · page 8 of 123

High Courts06 Dec 2006Dismissed

Alankar Global Pvt. Ltd. and Others Vs Mr. Dinesh Kumar Mathur and Others

Delhi High Court · (2007) 1 ARBLR 141 : (2007) 137 DLT 164 : (2009) 93 DRJ 684

Arbitration Act, 1940 — Section 24Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2)

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High Courts06 Dec 2006Dismissed

Rakesh Kumar Vs The State

Delhi High Court · (2007) 137 DLT 342

Criminal Procedure Code, 1973 (CrPC) — Section 313, 317(1)Penal Code, 1860 (IPC) — Section 342, 375, 376, 511

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High Courts06 Dec 2006

Tarkeshwar Yadav Vs Santosh Yadav

Delhi High Court · (2007) 2 ILR Delhi 53

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 10

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High Courts06 Dec 2006

The Oriental Insurance Co. Ltd. Vs Ram Asrey Pandey

Delhi High Court · (2007) 1 ILR Delhi 45

Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427

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High Courts06 Dec 2006Disposed Off

Commissioner of Income Tax Vs British Airways

Delhi High Court · (2007) 210 CTR 267 : (2007) 165 TAXMAN 230

Income Tax Act, 1961 — Section 271C

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High Courts06 Dec 2006Dismissed

Brindavan Sharma Vs State (NCT of Delhi)

Delhi High Court · (2007) 1 DMC 581

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 306, 498A

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High Courts05 Dec 2006Dismissed

John Impex (Pvt.) Ltd. Vs Dr. Surinder Singh and Others

Delhi High Court · (2006) 135 DLT 265 : (2007) 1 ILR Delhi 34

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 7 Rule 11, 115Delhi Rent Control Act, 1958 — Section 14, 14(1), 25B, 25B(8)

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High Courts05 Dec 2006Allowed

The Management of Advance Engineering Corporation Vs The Presiding Officer, Labour Court No. II and Another

Delhi High Court · (2007) 112 FLR 524

Employees State Insurance Act, 1948 — Section 47, 48, 73Industrial Disputes Act, 1947 — Section 25F

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High Courts05 Dec 2006Dismissed

K.C. Kothari Vs The Syndicate Bank and Another

Delhi High Court · (2006) 12 DEL CK 0089

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High Courts05 Dec 2006Dismissed

Rajinder Prasad Kansal Vs Lt. Governor of Delhi and Others

Delhi High Court · (2009) 93 DRJ 494

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14

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High Courts05 Dec 2006Dismissed

Chhathoo Lal Vs The Management of Goramal Hariram Ltd.

Delhi High Court · (2006) 12 DEL CK 0078

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 3, 7Industrial Disputes Act, 1947 — Section 25F

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High Courts05 Dec 2006Disposed Off

Greenfields Public School Employees'' Provident Fund Trust and Mr. B. Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2006) 12 DEL CK 0077

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(1)

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High Courts05 Dec 2006Dismissed

Dr. (Mrs.) Mala Bhandari Vs Authority under the Delhi Shops and Establishment Act 1954 and Another

Delhi High Court · (2009) 93 DRJ 372 : (2007) 112 FLR 528 : (2007) 2 LLJ 464

Delhi Shops and Establishments Act, 1954 — Section 2(3), 21(1)Minimum Wages Act, 1948 — Section 2

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High Courts05 Dec 2006Allowed

Javed Akhtar and Another Vs Jamia hamdard and Another

Delhi High Court · (2007) 94 DRJ 299

Constitution of India, 1950 — Article 21, 226, 256, 39, 41Indian Medicine Central Council Act, 1970 — Section 36

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High Courts05 Dec 2006Dismissed

Ram Kumar Gupta Vs Smt. Durga Devi (Deceased) through L.R.s and Another

Delhi High Court · (2006) 135 DLT 383 : (2007) 1 ILR Delhi 453 : (2007) 145 PLR 32

Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 26, 39Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

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High Courts05 Dec 2006

Ram Lakhan Vs State

Delhi High Court · (2007) 137 DLT 173 : (2007) 2 RCR(Civil) 398 : (2007) 2 RCR(Criminal) 340

Constitution of India, 1950 — Article 19(1), 21Delhi Prevention of Begging Rules, 1960 — Rule 3, 32

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High Courts05 Dec 2006Allowed

Management of Delhi Transport Corporation Vs Radhey Lal

Delhi High Court · (2007) 1 ILR Delhi 697

Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 15(2)Industrial Disputes Act, 1947 — Section 10, 33(2)

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High Courts05 Dec 2006Dismissed

Haryana Steel and Alloys Ltd. Vs IFCI Ltd. and Another

Delhi High Court · AIR 2007 Delhi 65 : (2007) 136 CompCas 584 : (2007) 137 DLT 554 : (2007) 78 SCL 154

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High Courts05 Dec 2006Allowed

Javed Akhtar and Another Vs Jamia Hamdard and Another

Delhi High Court · (2007) 94 DRJ 299

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High Courts04 Dec 2006Dismissed

Jeet Singh Vs State (Govt. of NCT) of Delhi

Delhi High Court · (2007) 1 ILR Delhi 19

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 380

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