High Courts19 Oct 2006
Shamim Vs State of Delhi
Delhi High Court · (2006) 10 DEL CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 42(1), 43, 50
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,083 of 6,499
High Courts19 Oct 2006
Tej Shoe Exporters (P) Ltd. Vs Air India and Another
Delhi High Court · (2007) 94 DRJ 512
Carriage by Air Rules — Rule 1(4), 18, 29, 30, 31Consumer Protection Act, 1986 — Section 12, 21
High Courts19 Oct 2006
Arunodaya Co-Opeartive Group Housing Society Ltd. Vs R.G. Desai and Associates Pvt. Ltd.
Delhi High Court · (2006) 4 ARBLR 306 : (2006) 92 DRJ 273
Arbitration Act, 1940 — Section 14, 17, 28, 30
High Courts19 Oct 2006
Shriram Pistons and Rings Ltd. Vs Buckeye Machines (P) Ltd.
Delhi High Court · (2007) 136 DLT 254 : (2007) 99 DRJ 124
Arbitration Act, 1940 — Section 14Contract Act, 1872 — Section 55, 63
High Courts19 Oct 2006Allowed
John Tinson and Company (P) Ltd. and Others Vs The Commissioner of Income Tax and Others
Delhi High Court · (2007) 207 CTR 423 : (2008) 298 ITR 407 : (2006) 157 TAXMAN 410
Income Tax Act, 1961 — Section 22, 23, 23(1)
High Courts19 Oct 2006
Smt. Janak Rani Chadha Vs State (NCT of Delhi) and Another
Delhi High Court · AIR 2007 Delhi 107
Hindu Succession Act, 1956 — Section 15, 16, 25, 27Penal Code, 1860 (IPC) — Section 302, 304Succession Act, 1925 — Section 273, 278
High Courts19 Oct 2006Dismissed
Satya Vir Singh Vs Delhi Transport Corporation
Delhi High Court · (2006) 10 DEL CK 0134
Debts Recovery Tribunal Act, 1993 — Section 279, 337, 338Penal Code, 1860 (IPC) — Section 279, 304A
High Courts19 Oct 2006Allowed
Manish Singh Bartwal and Others Vs NCT of Delhi and Others
Delhi High Court · (2006) 10 DEL CK 0133
All India Council for Technical Education Act, 1987 — Section 1, 10, 23(1)Constitution of India, 1950 — Article 254, 372
High Courts19 Oct 2006Allowed
Naresh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2006) 10 DEL CK 0095
Constitution of India, 1950 — Article 226Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 11, 12, 72Pension Regulations for Army, 1961 — Regulation 173, 185, 213, 48
High Courts19 Oct 2006Allowed
Radical Builders (India) Pvt. Ltd. Vs Pharmaceutical Employees Co-op. Group Housing Society Ltd.
Delhi High Court · (2007) 1 ARBLR 171 : (2007) 137 DLT 709
Arbitration Act, 1940 — Section 10, 11, 12, 13, 14Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Limitation Act, 1963 — Article 137, 8, 8(1), 8(2)
High Courts19 Oct 2006
Goyal MG Gases Pvt. Limited Vs Air Liquide Deutschland Gmbh and Others
Delhi High Court · (2007) 138 DLT 62
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5(1), 35, 35(2)Constitution of India, 1950 — Article 142, 215
High Courts19 Oct 2006
Silk and Textiles Mercantile Traders Assn. Vs Govt. of NCT of Delhi and Others Dev Textiles Vs Union of India (UOI) and Others
Delhi High Court · (2007) 139 DLT 393 : (2007) 207 ELT 482 : (2007) 6 VST 444
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1), 4Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 245, 249, 250, 251, 252
High Courts19 Oct 2006
Sh. Ved Prakash Vs Union of India (UOI) and Another
Delhi High Court · (2006) 10 DEL CK 0037
Central Industrial Security Force Rules, 1969 — Rule 29A, 31
High Courts19 Oct 2006Allowed
Mr. Jitendra Kumar Vs Chief of Army Staff and Others Ex. Naik Bijender Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 10 DEL CK 0036
Compensation (Commonwealth Government Employees) Act, 1971 — Section 29Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 12, 13Pension Regulations for Army, 1961 — Regulation 173, 173(2), 175, 185, 186(2)
High Courts19 Oct 2006Dismissed
Ram Chander Vs Union of India (UOI) and Others
Delhi High Court · (2006) 10 DEL CK 0033
Border Security Force Rules, 1969 — Rule 19Central Civil Services (Pension) Rules, 1972 — Rule 26, 49Constitution of India, 1950 — Article 14, 226
High Courts19 Oct 2006Dismissed
Roshan Lal Bhatia Vs N.M.M. Library
Delhi High Court · (2006) 10 DEL CK 0027
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts19 Oct 2006
Modi Distillery Vs Delhi Administration and Others
Delhi High Court · (2007) 1 ARBLR 192 : (2007) 94 DRJ 101
Arbitration Act, 1940 — Section 14, 17, 20, 30, 33Delhi Liquor Licence Rules, 1976 — Rule 33, 34, 35Government of National Capital Territory of Delhi Act, 1991 — Section 52
High Courts19 Oct 2006Allowed
Narender Singh Negi and Others Vs NCT of Delhi and Others
Delhi High Court · (2006) 134 DLT 436
All India Council for Technical Education Act, 1987 — Section 1, 10, 23(1)Constitution of India, 1950 — Article 272, 354
High Courts19 Oct 2006Dismissed
Mohinder Pal Grover Vs Vijaya Bank and Another
Delhi High Court · (2007) 2 LLJ 913
High Courts18 Oct 2006Allowed
Mr. Navpreet Singh Bhattal Vs Delhi Development Authority and The Asstt. Director, SFS Delhi Development Authority Vikas Sadan, INA
Delhi High Court · (2006) 92 DRJ 494