High Courts06 Nov 2006
Council of The Institute of Chartered Accountants of India Vs R.N. Bahl FCA
Delhi High Court · (2009) 93 DRJ 357
Chartered Accountants Act, 1949 — Section 21(5), 21(6)
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,079 of 6,499
High Courts06 Nov 2006
Commissioner of Income Tax Vs Shanker Lal Ved Prakash
Delhi High Court · (2007) 212 CTR 47 : (2009) 93 DRJ 350 : (2008) 300 ITR 243
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Income Tax Act, 1961 — Section 143(2), 268
High Courts06 Nov 2006Dismissed
Lachee Ram Vs Govt. of NCT Delhi and Municipal Corporation of Delhi
Delhi High Court · (2006) 11 DEL CK 0102
Industrial Disputes Act, 1947 — Section 10
High Courts06 Nov 2006Dismissed
Kanwar Bhan Agarwal and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0101
Constitution of India, 1950 — Article 136, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 145Land Acquisition Act, 1894 — Section 11A
High Courts06 Nov 2006Allowed
Delhi Transport Corporation Vs Azad Singh
Delhi High Court · (2006) 11 DEL CK 0099
Constitution of India, 1950 — Article 311
High Courts06 Nov 2006Allowed
Sarla Aggarwal Vs The Director of Education and Others
Delhi High Court · (2009) 93 DRJ 696
Delhi School Education Rules, 1973 — Rule 98, 98(3), 98(4)
High Courts06 Nov 2006
Ramesh Kumar Vs The Management of Delhi Transport Corporation Delhi Transport Corporation Vs Shri Ramesh Kumar and Others
Delhi High Court · (2006) 11 DEL CK 0053
Industrial Disputes Act, 1947 — Section 11(3), 33(2)
High Courts06 Nov 2006
Delhi Transport Corp. Vs The Presiding Officer, I.T. and Another Sh. Bhagwean Dass Vs Delhi Transport Corp. and Another
Delhi High Court · (2006) 11 DEL CK 0052
Industrial Disputes Act, 1947 — Section 33(2)
High Courts06 Nov 2006Dismissed
Shri Mashkoor Ahmad Vs Union of India (UOI) and Others
Delhi High Court · (2009) 93 DRJ 310
Central Civil Services (Leave) Rules, 1972 — Rule 39(3)National Small Industries Corporation Limited (Control and Appeal) Rules, 1968 — Rule 5Payment of Gratuity Act, 1972 — Section 4(6), 7(3), 7(3A)
High Courts06 Nov 2006Dismissed
Shri Sumer Singh Vs Delhi Transport Corporation
Delhi High Court · (2006) 11 DEL CK 0048
High Courts06 Nov 2006
S.D.S. Mongia Vs Central Board of Direct Taxes
Delhi High Court · (2007) 211 CTR 357 : (2007) 160 TAXMAN 101
High Courts03 Nov 2006Dismissed
Adeeb Ahmed Vs Jamia Millia Islamia and Others
Delhi High Court · (2006) 92 DRJ 451
Constitution of India, 1950 — Article 226Jamia School Examinations Rules — Rule 13
High Courts03 Nov 2006Allowed
Prakash Kumar Ashiyana and Others Vs NCT of Delhi and Others
Delhi High Court · (2009) 93 DRJ 512
All India Council for Technical Education Act, 1987 — Section 1, 10, 23(1)Constitution of India, 1950 — Article 254, 372
High Courts03 Nov 2006
Ansal Housing and Constructions Ltd. and Another Vs Deepika Malik and Another
Delhi High Court · (2007) 146 PLR 1
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Nov 2006Dismissed
Smt. Sheela Gehlot Vs Smt. Sonu Kochar and Others
Delhi High Court · (2006) 92 DRJ 498
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts03 Nov 2006Allowed
Syndicate Bank Vs Sanjay Kapoor
Delhi High Court · (2007) 112 FLR 427 : (2007) 1 LLJ 947
High Courts03 Nov 2006
Shri Ramesh Chander Anand Vs Union of India (UOI) and Another
Delhi High Court · (2006) 11 DEL CK 0107
High Courts03 Nov 2006Allowed
Tirath Ram Shah Hospital Vs Mr. V. Kumar and Others
Delhi High Court · (2006) 11 DEL CK 0098
High Courts03 Nov 2006Allowed
Municipal Corporation of Delhi Vs Mahesh and Another
Delhi High Court · (2006) 11 DEL CK 0097
High Courts02 Nov 2006Disposed Off
Man Singh Vs Union of India (UOI) and Another
Delhi High Court · (2007) 94 DRJ 200
Land Acquisition Act, 1894 — Section 18, 4, 54, 6