High Courts13 Oct 2006Dismissed
Sh. Rajpal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 92 DRJ 176
Constitution of India, 1950 — Article 16(4A), 226
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,086 of 6,499
High Courts13 Oct 2006
The Commissioner of Income Tax Vs Modipon Limited
Delhi High Court · (2007) 207 CTR 415 : (2008) 303 ITR 438
Companies Act, 1956 — Section 617, 617(3)Income Tax Act, 1961 — Section 147, 154, 154(7), 155(5), 2(47)
High Courts13 Oct 2006Dismissed
Khalil Sarvar Vs Union of India (UOI) and Others
Delhi High Court · (2006) 327 DRJ 92
Constitution of India, 1950 — Article 311, 311(2)
High Courts12 Oct 2006Dismissed
CITI Corp and Another Vs Todi Investors and Another
Delhi High Court · (2006) 4 ARBLR 119 : (2006) 33 PTC 631
Arbitration and Conciliation Act, 1996 — Section 11, 14, 14(2), 18, 19Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 9General Clauses Act, 1897 — Section 3(59)
High Courts12 Oct 2006Dismissed
Krishan Kumar and Others Vs State (Govt. of NCT of Delhi) and Others
Delhi High Court · (2006) 92 DRJ 207 : (2007) 1 RCR(Criminal) 420
Penal Code, 1860 (IPC) — Section 34, 394
High Courts12 Oct 2006Dismissed
Commissioner of Customs (Prev.) Vs Aditya Trading Co.
Delhi High Court · (2006) 10 DEL CK 0193
High Courts12 Oct 2006Dismissed
B.S. Goel and Others Vs The Registrar, High Court of Delhi
Delhi High Court · AIR 2007 Delhi 72
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5Registration Act, 1908 — Section 17(2)
High Courts12 Oct 2006Allowed
Sumat Pershad and Sons Vs Headstart Advertising and Marketing Pvt. Ltd. and Others
Delhi High Court · (2007) 2 BC 443
Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts12 Oct 2006Allowed
State Farm Corporation of India Limited Vs The Regional Labour Commissioner and Another
Delhi High Court · (2006) 10 DEL CK 0127
Payment of Gratuity (Central) Rules, 1972 — Rule 10(1), 7Payment of Gratuity Act, 1972 — Section 13, 13(5)
High Courts12 Oct 2006Allowed
Union of India (UOI) Vs Soran Singh
Delhi High Court · (2006) 92 DRJ 348
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Railway Services (Conduct) Rules, 1966 — Rule 3(1)
High Courts12 Oct 2006Dismissed
Erica Enterprises and Another Vs The Asstt. Collector of Customs (Refund)
Delhi High Court · (2006) 134 DLT 225 : (2006) 92 DRJ 346 : (2006) 112 ECC 164 : (2006) 138 ECR 164 : (2007) 207 ELT 55
Customs Act, 1962 — Section 27(1), 27(2)
High Courts12 Oct 2006Dismissed
Sukhbir Singh Vs International Amusement Limited
Delhi High Court · (2006) 92 DRJ 573
Constitution of India, 1950 — Article 14, 141, 19, 21
High Courts11 Oct 2006Allowed
Commissioner of Income Tax Vs Hindustan Coca Cola Beverages (P) Ltd.
Delhi High Court · (2007) 209 CTR 119 : (2007) 293 ITR 163
Income Tax Act, 1961 — Section 192, 194C, 194I, 201(1), 201(1A)
High Courts11 Oct 2006Dismissed
National Highways Authority of India Vs Vinod Goel and Others
Delhi High Court · (2006) 10 DEL CK 0197
Arbitration and Conciliation Act, 1996 — Section 34, 9
High Courts11 Oct 2006Dismissed
Integral Finvest (P) Ltd. Vs Securities and Exchange Board of India and Others
Delhi High Court · (2007) 2 CompLJ 446 : (2006) 92 DRJ 601 : (2007) 78 SCL 170
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226
High Courts11 Oct 2006Dismissed
Mahavir Irrigation (P.) Ltd. Vs ITO
Delhi High Court · (2007) 164 TAXMAN 516
High Courts11 Oct 2006Dismissed
Nand Lal Vs Housing and Urban Development Corporation Ltd. (HUDCO) and Another
Delhi High Court · (2006) 92 DRJ 552
Industrial Disputes Act, 1947 — Section 2, 22
High Courts11 Oct 2006
Dr. Rajendra Kumar and Others Vs The Govt. of National Capital Territory of Delhi
Delhi High Court · (2006) 92 DRJ 556
Constitution of India, 1950 — Article 309
High Courts11 Oct 2006Allowed
Municipal Corporation of Delhi Vs Shri Krishna Pal
Delhi High Court · (2007) 112 FLR 984
Industrial Disputes Act, 1947 — Section 25F
High Courts11 Oct 2006Dismissed
Sh. Naval Kishor Nagar and Another Vs Union of India (UOI) and Another
Delhi High Court · (2006) 92 DRJ 642
Constitution of India, 1950 — Article 14, 16, 21, 226, 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 10