High Courts15 Nov 2006
Krishak Bharati Cooperative Ltd. Vs Joint Commissioner of Income Tax
Delhi High Court · (2008) 300 ITR 92 : (2007) 164 TAXMAN 406
Income Tax Act, 1961 — Section 80HH, 80I
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,076 of 6,499
High Courts14 Nov 2006Dismissed
Kiran Sejwal Vs Yesh Dev Singh Sejwal
Delhi High Court · (2007) 3 RCR(Civil) 419
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24Penal Code, 1860 (IPC) — Section 406, 498A
High Courts14 Nov 2006Allowed
Mahan Traders Vs Shri Amar Singh
Delhi High Court · (2006) 4 ARBLR 320
Arbitration Act, 1940 — Section 11, 11(4), 11(5), 11(6), 11(8)Arbitration and Conciliation Act, 1996 — Section 16, 34, 37, 37(2)Partnership Act, 1932 — Section 44, 69(3)
High Courts14 Nov 2006Dismissed
J.S. Joseph Vs The Commercial Manager, AIR India
Delhi High Court · (2006) 11 DEL CK 0040
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts14 Nov 2006
Bharti Yadav Vs State of UP
Delhi High Court · (2006) 11 DEL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 173(6), 327, 327(2), 82, 83Evidence Act, 1872 — Section 151, 152Penal Code, 1860 (IPC) — Section 161, 174A, 201, 273, 299
High Courts14 Nov 2006
AFHQ Civil Service (Direct Recruit Gazetted) Officers'' Association Vs Union of India (UOI) and Others Union of India (UOI) Vs Ammini Rajan and Others
Delhi High Court · (2006) 11 DEL CK 0011
Administrative Tribunals Act, 1985 — Section 29Armed Forces Headquarters Civil Services Rules, 1968 — Rule 10(1), 14, 15, 16, 16(5)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts13 Nov 2006Allowed
Yoginder Kapil Vs Sanjay Gupta
Delhi High Court · (2009) 93 DRJ 356 : (2007) 146 PLR 30 : (2012) 1 RCR(Criminal) 691 : (2012) 1 RCR(Criminal) 691
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Nov 2006Dismissed
Ms. Nishtha Jain Vs University of Delhi and Others
Delhi High Court · (2006) 11 DEL CK 0223
High Courts13 Nov 2006Dismissed
Dr. D.K. Sharma Vs University of Delhi and Another
Delhi High Court · (2006) 11 DEL CK 0159
Revised Executive Council Guidelines Ordinance — Ordinance 12
High Courts13 Nov 2006Disposed Off
Shri Satinder Kumar Vs Shri Parveen Kumar
Delhi High Court · (2006) 11 DEL CK 0158
Easements Act, 1882 — Section 60
High Courts13 Nov 2006
Darya Ganj J.M.T.C.H.B.S. Ltd. Vs Rakesh Mehta and Others
Delhi High Court · (2006) 11 DEL CK 0122
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts13 Nov 2006Dismissed
Shri R.K. Jain Vs Punjab National Bank and Others
Delhi High Court · (2006) 11 DEL CK 0039
Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 24, 3(1), 10Punjab National Bank Officers Service Regulations, 1979 — Regulation 20(3)
High Courts11 Nov 2006Allowed
Commissioner of Income Tax Vs Hindustan Coca Cola Beverages (P) Ltd.
Delhi High Court · (2007) 93 DRJ 483 : (2007) 159 TAXMAN 122
Income Tax Act, 1961 — Section 192, 194, 194C, 194I, 201(1)
High Courts10 Nov 2006Disposed Off
Municipal Corporation of Delhi Vs Mitra Sen
Delhi High Court · (2006) 11 DEL CK 0222
Constitution of India, 1950 — Article 14
High Courts10 Nov 2006Allowed
Municipal Corporation of Delhi Vs Shri Devi Dutt Tiwari and Another
Delhi High Court · (2006) 11 DEL CK 0220
High Courts10 Nov 2006Disposed Off
Bharat Engineering Enterprises Vs D.D.A. and Another
Delhi High Court · (2007) 1 ARBLR 90 : (2007) 136 DLT 379
Arbitration Act, 1940 — Section 14, 30, 33Interest Act, 1978 — Section 3
High Courts10 Nov 2006Dismissed
Indian Institute of Islamic Studies Vs Delhi Administration and Others
Delhi High Court · (2006) 11 DEL CK 0164
Constitution of India, 1950 — Article 29, 30Industrial Disputes Act, 1947 — Section 2, 25F
High Courts10 Nov 2006Dismissed
Vijay Kumar/Raj Kumar Vs Matra Ancilleries Pvt. Ltd.
Delhi High Court · (2006) 11 DEL CK 0160
High Courts10 Nov 2006Dismissed
Dr. Mrs. Sushil Puri and Others Vs Shri Jai Gopal and Others
Delhi High Court · (2006) 135 DLT 90
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 38Evidence Act, 1872 — Section 65
High Courts10 Nov 2006Dismissed
Dinesh Kumar Vs State
Delhi High Court · (2009) 93 DRJ 652
Penal Code, 1860 (IPC) — Section 375, 376