COURT ARCHIVE

Delhi High Court judgments

1,29,973 judgments · page 5,074 of 6,499

High Courts20 Nov 2006Allowed

Deutsche Homoopathie-Union DHU-Arzneittel GmbH and Co. KG Vs R.K. Import Private Limited and German Homoeopathic Distributors Pvt. Ltd.

Delhi High Court · (2008) 145 CompCas 377 : (2007) 141 DLT 378

Companies (Court) Rules, 1959 — Rule 21Companies Act, 1956 — Section 397, 398, 402, 433, 434Sales of Goods Act, 1930 — Section 12(2), 12(3), 13(2), 41, 42

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High Courts20 Nov 2006

Suneet Varma Design Pvt. Ltd. and Another Vs Mr. Jas Kirat Singh Narula and Another

Delhi High Court · (2007) 34 PTC 81

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 7 Rule 11, 151Copyright Act, 1957 — Section 13(1), 13(4), 14, 2, 3

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High Courts20 Nov 2006Disposed Off

B.S. and Co. Vs Niranjan Subudhi and Another

Delhi High Court · (2006) 135 DLT 440

Foreign Exchange (Amendment) Act, 1999 — Section 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 57

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High Courts20 Nov 2006Dismissed

Pramod Vs State

Delhi High Court · (2006) 11 DEL CK 0201

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 364A

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High Courts20 Nov 2006Dismissed

Jsisa Tyres (P) Ltd. Vs Dr. R.N. Bindra and Others

Delhi High Court · (2006) 11 DEL CK 0200

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 21, 25B, 38

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High Courts20 Nov 2006Dismissed

Deutsche Homoopathie-Union DHU-Arzneimittel GmbH and Co. KG Vs R.K. Import Private Limited and German Homoeopathic Distributors Pvt. Ltd.

Delhi High Court · (2008) 145 CompCas 377 : (2007) 141 DLT 378

Companies (Court) Rules, 1959 — Rule 21Companies Act, 1956 — Section 397, 398, 402, 433, 434Sales of Goods Act, 1930 — Section 12(2), 12(3), 13(2), 41, 42

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High Courts20 Nov 2006

Mukesh Gupta Vs P.K. Banaj and Another

Delhi High Court · (2007) 93 DRJ 333

Income Tax Act, 1961 — Section 269SS, 69A, 69BNegotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Nov 2006Allowed

Vijay Malti Vs Rajiv Vig

Delhi High Court · AIR 2007 Delhi 89 : (2009) 93 DRJ 344

Criminal Procedure Code, 1973 (CrPC) — Section 340Hindu Marriage Act, 1955 — Section 24, 25

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High Courts20 Nov 2006Allowed

Seema Gupta Vs Guru Nanak Institute of Management

Delhi High Court · (2006) 135 DLT 404

Central Civil Services (Leave) Rules, 1972 — Rule 19, 30, 30(1), 31, 31(1)Constitution of India, 1950 — Article 14, 15(3), 16, 226, 311Specific Relief Act, 1963 — Section 12, 14, 14(1), 21

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High Courts20 Nov 2006Dismissed