High Courts17 Nov 2006Allowed
Sonal Food Products and Others Vs State
Delhi High Court · (2009) 93 DRJ 273
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 32, 62
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,075 of 6,499
High Courts17 Nov 2006
Dr. Usha Sharma Vs State
Delhi High Court · (2006) 11 DEL CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 482Medical Termination of Pregnancy Act, 1971 — Section 3, 3(1), 3(2), 8Penal Code, 1860 (IPC) — Section 304A, 314, 397
High Courts17 Nov 2006
Mohan Singh Vs Texmaco and Another
Delhi High Court · (2007) 93 DRJ 264
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts17 Nov 2006
Commissioner of Income Tax Vs P.H.I. Seeds India Ltd.
Delhi High Court · (2007) 208 CTR 320 : (2008) 301 ITR 13 : (2007) 159 TAXMAN 9
Income Tax Act, 1961 — Section 10, 15D, 15E, 220, 234
High Courts17 Nov 2006
Airport Authority of India Vs Pyare Lal and Others
Delhi High Court · (2006) 11 DEL CK 0028
Income Tax Act, 1961 — Section 220(6), 254Industrial Disputes Act, 1947 — Section 10, 10(4), 15, 17, 2
High Courts17 Nov 2006
Harvinder Motors Vs B.S.E.S. Rajdhani Power Ltd.
Delhi High Court · AIR 2007 Delhi 85 : (2006) 135 DLT 198
Delhi Electricity Regulatory Commission (Performance Standards Metering and Billing) Regulations, 2002 — Regulation 25, 26, 26(2)Electricity Act, 2003 — Section 126, 126(3)
High Courts16 Nov 2006Dismissed
Wing Commander Rajiv Arora Vs Union and India (UOI) and Others
Delhi High Court · (2007) 93 DRJ 229
Air Force Act, 1950 — Section 109, 110, 129, 152, 161(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491
High Courts16 Nov 2006Allowed
Nb. Sub Om Parkash Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0216
Casualty Pensionary Awards Rules, 1982 — Rule 12Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173, 185, 48
High Courts16 Nov 2006Dismissed
Ex. Pnr. Hoshiar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0213
Army Rules, 1954 — Rule 13Medical Service Regulations — Regulation 383, 423
High Courts16 Nov 2006Partly Allowed
E Ex. Gnr. Anandi Lal Sen Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0212
High Courts16 Nov 2006Allowed
No. 4260311A Hav (Clk) Satyananda Rath Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0151
High Courts16 Nov 2006Dismissed
Signalman Tejpal Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0150
Army Act, 1950 — Section 12(3), 20, 23, 39, 48Army Rules, 1954 — Rule 13, 13(3), 17Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 2006
Duli Chand Jain and V.N. Prasad Vs D.D.A.
Delhi High Court · (2006) 11 DEL CK 0019
High Courts15 Nov 2006Dismissed
Shri Ashwani Kumar Julka Vs Lt. Col. Parthojit Choudhary (Retd.)
Delhi High Court · (2008) 1 CivCC 11 : (2007) CriLJ 1129 : (2007) 136 DLT 241 : (2009) 93 DRJ 185 : (2007) 4 RCR(Criminal) 292
General Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts15 Nov 2006Disposed Off
Pt. Munshi Ram and Associates (P) Ltd. Vs Rites Ltd. and Another
Delhi High Court · (2006) 11 DEL CK 0157
High Courts15 Nov 2006Dismissed
Narain Dass P. Godhwani Vs Nenu Mal (Now Deceased) and Another
Delhi High Court · (2006) 11 DEL CK 0156
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 15(1), 15(7), 27, 6APunjab Relief of Indebtedness Act, 1934 — Section 31
High Courts15 Nov 2006Dismissed
Kulwant Singh and Another Vs Arjun Singh
Delhi High Court · (2006) 11 DEL CK 0155
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 38
High Courts15 Nov 2006Dismissed
Satnam Kaur and Others (Smt.) Vs State
Delhi High Court · (2007) 1 DMC 241
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 482Penal Code, 1860 (IPC) — Section 323, 328, 34, 354, 376
High Courts15 Nov 2006
Kirti Jain @ Shalu Jain and Another Vs Sh. J.P. Jain
Delhi High Court · (2007) 1 DMC 197
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500