High Courts08 Nov 2006
B. Murali Krishnan Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0066
Constitution of India, 1950 — Article 226, 311(2)
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,078 of 6,499
High Courts08 Nov 2006Dismissed
Sh. Ramesh Bhaskar Kale (Since Deceased) through L.Rs. Vs Sh. Harkirat Sodhi
Delhi High Court · (2006) 11 DEL CK 0063
Delhi Rent Control Act, 1958 — Section 14(1), 14(10), 14(5), 38, 39Transfer of Property Act, 1882 — Section 52
High Courts08 Nov 2006Dismissed
Vijay Kumar Kaul and Others Vs Union of India (UOI) and Others
Delhi High Court · (2009) 93 DRJ 37
Constitution of India, 1950 — Article 226
High Courts08 Nov 2006
Newton Engineering and Chemicals Ltd. Vs Indian Oil Corporation 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(10), 11(4), 11(5), 11(6)Constitution of India, 1950 — Article 226
High Courts07 Nov 2006Dismissed
Mahanagar Telephone Nigam Ltd. Vs Shri M. Mukherjee and Another
Delhi High Court · (2006) 11 DEL CK 0162
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 1Telegraph Act, 1885 — Section 7
High Courts07 Nov 2006Dismissed
Inderjeet Singh and Another Vs Kamla Rani Mehta and Others
Delhi High Court · (2006) 11 DEL CK 0113
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 22 Rule 10, Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts07 Nov 2006Dismissed
Metal Crafts Vs Raj Kumar Verma
Delhi High Court · (2006) 11 DEL CK 0109
High Courts07 Nov 2006Dismissed
K. Sulochana Nair Vs Presiding Officer and Others
Delhi High Court · (2006) 11 DEL CK 0093
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts07 Nov 2006Allowed
The Management of NDMC Vs V.P. Kalra and Another
Delhi High Court · (2006) 11 DEL CK 0092
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14(10), 14(11), 14(12), 14(13)
High Courts07 Nov 2006
Shyam Gopal Charitable Trust Vs Director of Income Tax (Exemption)
Delhi High Court · (2006) 206 CTR 493 : (2009) 93 DRJ 499 : (2007) 290 ITR 99 : (2007) 159 TAXMAN 1
Income Tax Act, 1961 — Section 10(22), 11, 12, 12A, 139(1)Income Tax Rules, 1962 — Rule 46ALimitation Act, 1963 — Section 5
High Courts07 Nov 2006
The Jay Engineering Works Ltd. Vs Sh. Ramesh Aggarwal
Delhi High Court · (2006) 33 PTC 561
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 20Copyright Act, 1957 — Section 62, 62(2)Trade and Merchandise Marks Act, 1958 — Section 105, 106
High Courts07 Nov 2006Allowed
Suraj Prakash Vs State of Delhi
Delhi High Court · (2009) 93 DRJ 760
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 482Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts07 Nov 2006
Mohd. Mehboob @ Munna Vs State of Delhi
Delhi High Court · (2007) 93 DRJ 398
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Nov 2006Allowed
Delhi Transport Corporation Vs Jaipal Singh
Delhi High Court · (2006) 11 DEL CK 0261
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts06 Nov 2006Dismissed
Sanjay Vs State
Delhi High Court · (2006) 92 DRJ 521
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 366, 376
High Courts06 Nov 2006Allowed
Kuppa Vs State
Delhi High Court · (2006) 92 DRJ 507
Penal Code, 1860 (IPC) — Section 300, 302
High Courts06 Nov 2006Allowed
Ram Sarup and Another Vs Nathan and Others
Delhi High Court · (2006) 11 DEL CK 0219
Delhi Land Reforms Act, 1954 — Section 5East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 11, 13, 26, 31, 40
High Courts06 Nov 2006Dismissed
Intel Corporation Vs Anil Hada and Others
Delhi High Court · (2006) 11 DEL CK 0189
High Courts06 Nov 2006
S. Srinivasa Rao Vs Union of India (UOI), National Seeds Corporation Ltd. and Ministry of Health and Family Welfare
Delhi High Court · (2006) 11 DEL CK 0152
Constitution of India, 1950 — Article 21