High Courts18 Oct 2006Dismissed
Shri Ilyas Azmi and Another Vs Directorate of Estates
Delhi High Court · AIR 2007 Delhi 44
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3A, 4, 5, 5(1), 9
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,084 of 6,499
High Courts18 Oct 2006
Dr. P. Venugopal Vs Union of India (UOI) and Others
Delhi High Court · (2006) 10 DEL CK 0146
All India Institute of Medical Sciences Act, 1956 — Section 6Constitution of India, 1950 — Article 226, 311
High Courts18 Oct 2006Dismissed
Shri Nand Kishore Vs Sushil Kumar Bhatia and Others
Delhi High Court · (2006) 10 DEL CK 0145
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)
High Courts18 Oct 2006Allowed
Anukampa Enterprises Vs Shri M.M. Faridi
Delhi High Court · (2006) 10 DEL CK 0144
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts18 Oct 2006Allowed
East India Hotel Ltd. Vs Presiding Officer Industrial Tribunal-II, Shri Sudhir M. Wale and Assistant Labour Officer (IMP)
Delhi High Court · (2006) 10 DEL CK 0143
Evidence Act, 1872 — Section 3
High Courts18 Oct 2006Dismissed
Praveen Agarwal Vs Presiding Officer Labour Court No. 1 and Others
Delhi High Court · (2006) 10 DEL CK 0140
High Courts18 Oct 2006Allowed
Management of Executive Engineer Vs Ram Sewak
Delhi High Court · (2006) 10 DEL CK 0132
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Oct 2006
Shri Iklash Hussain Vs Delhi Transport Corporation
Delhi High Court · (2006) 92 DRJ 749
Criminal Procedure Code, 1973 (CrPC) — Section 340Industrial Disputes Act, 1947 — Section 17B
High Courts17 Oct 2006Dismissed
Union of India (UOI) Vs Mr. Anil Chanana and Chief Commissioner of Customs (DZ)
Delhi High Court · (2006) 112 ECC 338 : (2006) 138 ECR 338 : (2007) 207 ELT 351
Constitution of India, 1950 — Article 226, 227Customs (Compounding of Offences) Rules, 2005 — Rule 4(2), 4(3), 4(7), 6, 7(2)Customs Act, 1962 — Section 111, 127B, 132, 135(1), 137
High Courts17 Oct 2006Dismissed
Gaurav Exim Pvt. Ltd. Vs Commissioner of Customs and Others
Delhi High Court · (2006) 92 DRJ 763 : (2006) 113 ECC 54 : (2006) 139 ECR 54
Customs Act, 1962 — Section 111, 112, 130
High Courts17 Oct 2006Disposed Off
Mohan Singh Vs Texmaco and Another
Delhi High Court · (2006) 10 DEL CK 0172
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts17 Oct 2006Dismissed
Shri Balwan Sharma Vs Commissioner of Customs and Others
Delhi High Court · (2006) 10 DEL CK 0162
Customs Act, 1962 — Section 111, 112, 130
High Courts17 Oct 2006Dismissed
Shri Vikram Singh Vs Commissioner of Customs and Others
Delhi High Court · (2007) 137 DLT 36 : (2006) 92 DRJ 759 : (2007) 207 ELT 373
Customs Act, 1962 — Section 111, 112, 130
High Courts17 Oct 2006Dismissed
Suren International Ltd. Vs Commissioner of Customs and Others
Delhi High Court · (2007) 136 DLT 494
Customs Act, 1962 — Section 127C, 130
High Courts17 Oct 2006Allowed
Municipal Corporation of Delhi Vs Raj Pal
Delhi High Court · (2006) 10 DEL CK 0129
Constitution of India, 1950 — Article 226
High Courts17 Oct 2006Dismissed
Shri Virender Singh Vs The Presiding Officer and Another
Delhi High Court · (2006) 92 DRJ 647
High Courts17 Oct 2006
Municipal Corporation of Delhi Vs Chattarbhuj Bhushan Sharma
Delhi High Court · (2006) 92 DRJ 171 : (2007) 117 FLR 929
Constitution of India, 1950 — Article 226
High Courts17 Oct 2006Dismissed
Sh. Ram Kishan Vs The Secretary Labour and Another
Delhi High Court · (2006) 10 DEL CK 0071
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts17 Oct 2006Allowed
University of Delhi Vs Shri Sushil Kumar and Others
Delhi High Court · (2006) 92 DRJ 397
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts17 Oct 2006Allowed
New Delhi Municipal Council Vs The Appellate Authority under The Payment of Gratuity Act, 1972 M/o Labour and Shri Om Prakash Sethi
Delhi High Court · (2007) 1 LLJ 928