High Courts02 Nov 2006Dismissed
Shiv Dev Sharma Vs Mahabir Prashad
Delhi High Court · (2006) 11 DEL CK 0106
Delhi Rent Control Act, 1958 — Section 14(1), 16, 17(2), 18
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,080 of 6,499
High Courts02 Nov 2006
Kiran Devi and Others Vs Babita and Others
Delhi High Court · (2007) 93 DRJ 340
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151, 80
High Courts02 Nov 2006Dismissed
Sanjeev Kumar Vs Container Corporation of India Ltd.
Delhi High Court · (2006) 11 DEL CK 0054
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 2, 31, 33, 33(2)
High Courts02 Nov 2006Dismissed
Dalel Singh Vs Delhi Transport Corporation and Another
Delhi High Court · (2006) 11 DEL CK 0051
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts01 Nov 2006Disposed Off
Master Kashish @ Golu and Others Vs Ashok Kumar Sharma
Delhi High Court · (2007) 3 CivCC 153 : (2007) 5 CivCC 790 : (2007) 5 RCR(Civil) 790 : (2007) 4 RCR(Criminal) 355
High Courts01 Nov 2006Dismissed
State (Delhi Administration) Vs Vijay Chaudhari
Delhi High Court · (2009) 93 DRJ 96
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7
High Courts01 Nov 2006Dismissed
Jaya Kumar Nair Vs State (NCT of Delhi)
Delhi High Court · (2006) 2 DMC 836 : (2006) 92 DRJ 429
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts01 Nov 2006Dismissed
Smt. Saroj Bala Vs Smt. Dhanpati Devi and Others
Delhi High Court · AIR 2007 Delhi 105 : (2007) 2 CivCC 691 : (2007) 5 RCR(Civil) 373
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 137, 138
High Courts01 Nov 2006Disposed Off
Bhagwan Singh and Others Vs State and Another
Delhi High Court · (2006) 92 DRJ 517 : (2007) 1 RCR(Criminal) 347
Penal Code, 1860 (IPC) — Section 120B, 34, 363, 366
High Courts01 Nov 2006Dismissed
Dr. (Mrs.) Usha Wadhwa Vs The Reserve Bank of India, Shree Ramesh Chandra Regional Director, RBI and Shree A.V. Sardesai, Executive Director, RBI
Delhi High Court · (2009) 93 DRJ 250
Reserve Bank of India (Staff) Regulations, 1948 — Regulation 39, 47
High Courts01 Nov 2006Allowed
Virender Singh Vs Laxmi Narain and Another
Delhi High Court · (2007) 1 BC 530 : (2007) 2 CivCC 750 : (2007) CriLJ 2262 : (2007) 2 KLJ 31 : (2007) 3 RCR(Civil) 498 : (2007) 3 RCR(Criminal) 157
Contract Act, 1872 — Section 10, 2, 20, 23, 24Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Nov 2006Dismissed
Municipal Corporation of Delhi Vs Sanjay Goel
Delhi High Court · (2006) 11 DEL CK 0105
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 2, 37(3), 38
High Courts01 Nov 2006Dismissed
Raj Pal Vs The Secretary (Labour) and Another
Delhi High Court · (2006) 11 DEL CK 0103
High Courts01 Nov 2006Dismissed
Delhi Transport Corporation Vs Suresh Kumar and Another
Delhi High Court · (2006) 11 DEL CK 0100
High Courts01 Nov 2006
Dy. General Manager, Central Bank of India Vs The Presiding Officer, C.G.I.T. and Sansar Singh
Delhi High Court · (2006) 11 DEL CK 0069
Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 25H
High Courts01 Nov 2006Dismissed
Ashok Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2009) 93 DRJ 115
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226, 309
High Courts01 Nov 2006Dismissed
Assistant Sub-Inspector (Ex.) Rajender Parsad Vs Union of India (UOI) and Others
Delhi High Court · (2006) 11 DEL CK 0065
Constitution of India, 1950 — Article 226Delhi Police (Promotion and Confirmation) Rules, 1980 — Rule 19
High Courts01 Nov 2006
Sona Spices Pvt. Ltd. Vs Soongachi Tea Industries Pvt. Ltd. Soongachi Tea Industries Pvt. Ltd. Vs Sona Spices Pvt. Ltd.
Delhi High Court · (2007) 34 PTC 91
High Courts31 Oct 2006Dismissed
s.Oliver Bernd Freier GmbH and Co. KG. Vs Karni Enterprises and Another
Delhi High Court · (2006) 33 PTC 574
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 8 Rule 3, Order 8 Rule 4Copyright Act, 1957 — Section 62(1), 62(2)Trade Marks Act, 1999 — Section 134, 134(2)