High Courts30 Oct 2006
Hindustan Pencils Limited Vs J.N. Ghosh and Bros. Pvt. Ltd.
Delhi High Court · (2007) 34 PTC 49
Companies Act, 1956 — Section 12(3)Copyright Act, 1957 — Section 50Trade and Merchandise Marks Act, 1958 — Section 11, 18(1), 31
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,082 of 6,499
High Courts30 Oct 2006
Sh. Mohinder Vs Pranav Shekhar
Delhi High Court · (2006) 113 ECC 31 : (2006) 139 ECR 31
Customs Act, 1962 — Section 110(3), 132, 135(1), 142
High Courts30 Oct 2006Allowed
Sagar Enterprises P. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2009) 93 DRJ 470
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21
High Courts30 Oct 2006
B.S. Bakshi Vs State of Delhi and Another
Delhi High Court · (2006) 92 DRJ 525
Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 69
High Courts19 Oct 2006Allowed
Madhu Trehan Vs Union of India (UOI)
Delhi High Court · (2006) 113 ECC 60 : (2006) 139 ECR 60 : (2006) 207 ELT 52
Customs Act, 1962 — Section 131Transfer of Residence Rules, 1978 — Rule 2
High Courts19 Oct 2006
A.R. Khanna and Sons Vs Delhi Development Authority and Another
Delhi High Court · (2006) 134 DLT 239
High Courts19 Oct 2006Allowed
Shri Ashok Kumar Matta Vs Smt. Indira Gulati and Others
Delhi High Court · (2007) 94 DRJ 65
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, Order 7 Rule 11Contract Act, 1872 — Section 73, 73(4)Easements Act, 1882 — Section 60
High Courts19 Oct 2006Dismissed
Yogesh Kumar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 92 DRJ 510
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Central Reserve Police Force Act, 1949 — Section 4Central Reserve Police Force Rules, 1955 — Rule 102, 14(B), 16
High Courts19 Oct 2006Disposed Off
Jitender Singh (Ex. Head Const) Vs Union of India (UOI) and Others
Delhi High Court · (2009) 93 DRJ 108
Border Security Force Act, 1968 — Section 10, 12, 122, 19Border Security Force Rules, 1969 — Rule 14, 177, 20, 22, 22(2)Constitution of India, 1950 — Article 226
High Courts19 Oct 2006Allowed
Ex. W.O. S.S. Gautam Vs Union of India (UOI) and Others
Delhi High Court · (2007) 138 DLT 132 : (2006) 92 DRJ 467
Army Rules, 1954 — Rule 7Pension Regulations for Army, 1961 — Regulation 173, 173A, 185, 48
High Courts19 Oct 2006Disposed Off
Sat Pal Singh (Ex. Head Constable) Vs Union of India (UOI) and Others
Delhi High Court · (2006) 10 DEL CK 0182
Border Security Force Act, 1968 — Section 11(2), 11(4), 122, 19, 62Border Security Force Rules, 1969 — Rule 14, 17, 177, 22, 22(1)Central Civil Services (Pension) Rules, 1972 — Rule 24, 49
High Courts19 Oct 2006Disposed Off
Ex.L/NK Gambhir Singh Vs The Chief of Army Staff and Others
Delhi High Court · (2006) 10 DEL CK 0176
Army Act, 1950 — Section 22, 80Army Rules, 1954 — Rule 13, 13(3)Constitution of India, 1950 — Article 226
High Courts19 Oct 2006Dismissed
Babu Khan Vs D.G. of Medical Services (Army) and Others
Delhi High Court · (2009) 93 DRJ 256
Army Rules, 1954 — Rule 13(3)Constitution of India, 1950 — Article 226
High Courts19 Oct 2006Dismissed
Om Prakash Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2006) 10 DEL CK 0173
Air Force Act, 1950 — Section 65, 71Air Force Rules, 1969 — Rule 15(2), 18Constitution of India, 1950 — Article 226
High Courts19 Oct 2006Dismissed
Ex. Sepoy Rishmuni Rai Vs Directorate General of Sup. TP (ST-20) and Another
Delhi High Court · (2006) 10 DEL CK 0170
Air Force Rules, 1969 — Rule 13(3), 15(2), 18, 74Army Act, 1950 — Section 39, 63Constitution of India, 1950 — Article 226, 227
High Courts19 Oct 2006Disposed Off
Smt. Murti Devi Vs Union of India (UOI) and Others
Delhi High Court · (2007) 3 SLJ 307
High Courts19 Oct 2006Dismissed
Punjab and Sind Bank Vs Deputy Commissioner of Income Tax
Delhi High Court · (2008) 296 ITR 697 : (2007) 160 TAXMAN 10
High Courts19 Oct 2006
Smt. Maya Devi Vs Union of India (UOI) and Others
Delhi High Court · (2009) 93 DRJ 52
Army Leave Rules — Rule 10Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 11, 11(A), 12, 13, 72Pension Regulations for Army, 1961 — Regulation 173, 185, 213, 48
High Courts19 Oct 2006
Brigadier J.K. Bansal Vs Union of India (UOI) and Another
Delhi High Court · (2006) 10 DEL CK 0147
Army Rules, 1954 — Rule 180, 22Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Penal Code, 1860 (IPC) — Section 417, 69
High Courts19 Oct 2006
Mahabir Parshad and Another Vs Ved Wati Pathak and Others Manohar Lal (Now deceased) through Legal Representatives Vs Mahabir Parshad and Others
Delhi High Court · (2006) 135 DLT 453
Delhi Rent Control Act, 1958 — Section 14(1)