High Courts10 Nov 2006
Chandra Mohan Gururani Vs The Director of Education and Others
Delhi High Court · (2007) 137 DLT 323
Delhi School Education Rules, 1973 — Rule 97
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,077 of 6,499
High Courts10 Nov 2006
P.K. Biswas Vs Union of India (UOI) and Others
Delhi High Court · (2007) 3 SCL 514
Reserve Bank of India Act, 1934 — Section 8(1), 8(4)
High Courts10 Nov 2006
Draegerwerk Aktiengesellschaft Vs Usha Drager Pvt. Limited and Another
Delhi High Court · (2007) 1 BC 487 : (2007) 1 CompLJ 391 : (2007) 136 DLT 355 : (2007) 75 SCL 355
High Courts09 Nov 2006Dismissed
Satlug Bhatta Co. Vs Union of India (UOI)
Delhi High Court · (2006) 11 DEL CK 0161
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 151Constitution of India, 1950 — Article 226Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 4, 5
High Courts09 Nov 2006Allowed
Smt. Hoshiari Devi and Others Vs Shri Jagat Singh and Another
Delhi High Court · (2007) 1 RCR(Civil) 701
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 2(2)Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6, 6(3)
High Courts09 Nov 2006
The Management of Marine Products Export Development Authority Vs Ram Pal Singh
Delhi High Court · (2006) 11 DEL CK 0117
Industrial Disputes Act, 1947 — Section 2, 2J
High Courts09 Nov 2006Allowed
Delhi Transport Corporation Vs Shri Baleshwar and Another
Delhi High Court · (2006) 11 DEL CK 0115
Industrial Disputes Act, 1947 — Section 33(2)
High Courts09 Nov 2006
Kewal Krishan Ahuja Vs Jagdeep Singh
Delhi High Court · (2007) 136 DLT 424
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 26, 27, 27(1), 28Transfer of Property Act, 1882 — Section 106
High Courts09 Nov 2006
Sandeep Industries Vs The Collector of Customs and Others
Delhi High Court · (2007) 1 BC 234 : (2007) 1 CivCC 747 : (2009) 93 DRJ 58 : (2007) 145 PLR 20 : (2007) 5 RCR(Civil) 194
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 19 Rule 1, Order 8 Rule 10, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts09 Nov 2006Dismissed
Vijay Kumar Sharma Vs Presiding Officer and Others
Delhi High Court · (2006) 11 DEL CK 0094
Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 25, 26Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts09 Nov 2006Dismissed
Dinesh Singh Vs Air India and Others
Delhi High Court · (2009) 93 DRJ 31
Industrial Disputes Act, 1947 — Section 33(2)
High Courts09 Nov 2006Dismissed
Mehar Chand Vs Sri Kishan Dass and Others
Delhi High Court · (2006) 92 DRJ 657
Evidence Act, 1872 — Section 90
High Courts09 Nov 2006
Shri Yash Pal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0055
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 16, 4, 4(1), 5, 5A
High Courts09 Nov 2006
Vicky Malhotra and Others Vs State and Another
Delhi High Court · (2007) 2 DMC 830 : (2009) 93 DRJ 22
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482
High Courts08 Nov 2006Allowed
Jagdish Vs State (NCT of Delhi)
Delhi High Court · (2007) 93 DRJ 648
Penal Code, 1860 (IPC) — Section 120B, 201, 203, 302, 34
High Courts08 Nov 2006Disposed Off
Newton Engineering and Chemicals Ltd. Vs Indian Oil Corporation Ltd. and Others
Delhi High Court · (2006) 4 ARBLR 257 : (2007) 136 DLT 73 : (2009) 93 DRJ 127
Arbitration Act, 1940 — Section 11Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 12, 12(3)Constitution of India, 1950 — Article 226
High Courts08 Nov 2006Dismissed
Sobaran Singh Vs State (Govt. of NCT)
Delhi High Court · (2006) 11 DEL CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 309(1), 309(2), 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 2006Dismissed
Commissioner of Income Tax (TDS) Vs Eli Lilly and Co. I.P. Ltd.
Delhi High Court · (2008) 297 ITR 300
Income Tax Act, 1961 — Section 192
High Courts08 Nov 2006Dismissed
Inderjit Bhanot Vs Punjab National Bank and Others
Delhi High Court · (2006) 11 DEL CK 0116
Constitution of India, 1950 — Article 14, 16, 19, 21