High Courts10 Oct 2006Dismissed
Rabindra Education Society (Regd.) and Another Vs M.L. Anand and Company
Delhi High Court · (2006) 10 DEL CK 0130
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2)
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 5,088 of 6,499
High Courts10 Oct 2006Dismissed
Nicholas Piramal India Ltd. Vs B.N. Chadha (Deceased) through LRs. and Others
Delhi High Court · (2007) 2 CivCC 625 : (2006) 92 DRJ 290 : (2007) 5 RCR(Civil) 359
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Transfer of Property Act, 1882 — Section 106, 106(1), 2, 3
High Courts10 Oct 2006Dismissed
Vinod Bahri Vs H.C. Batra
Delhi High Court · (2006) 10 DEL CK 0114
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts10 Oct 2006Dismissed
United Technical Consultants Pvt. Ltd. Vs Smt. Shanti Devi and Others
Delhi High Court · (2008) ACJ 93 : (2006) 111 FLR 1084 : (2007) 145 PLR 14
Workmens Compensation Act, 1923 — Section 15B, 3, 3(5)
High Courts10 Oct 2006Allowed
Central Bank of India Vs Geetaji Chemical Industries and Others
Delhi High Court · (2006) 10 DEL CK 0086
Bankers Books Evidence Act, 1891 — Section 4
High Courts10 Oct 2006Dismissed
Indian Institute of Finance Vs Shakti Tower (P) Ltd. and Another
Delhi High Court · (2006) 10 DEL CK 0085
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 105, 106, 109, 53A, 54
High Courts10 Oct 2006Dismissed
Yoga Employees Association and Others Vs Union of India (UOI) and Others
Delhi High Court · (2007) 136 DLT 578
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 17B
High Courts10 Oct 2006
Reliance Engg. and Electricals Corpn. and Another Vs Veena Aggarwal
Delhi High Court · (2006) 92 DRJ 158
High Courts10 Oct 2006Dismissed
Mrs. Meemansa Dixit Vs Director of Education and Others
Delhi High Court · (2006) 10 DEL CK 0048
High Courts10 Oct 2006Allowed
ANZ Grindlays Bank, Plc. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 4 BC 548 : (2007) 137 CompCas 251 : (2006) 133 DLT 712 : (2006) 91 DRJ 453
Companies Act, 1956 — Section 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 7, 7(1), 7(2), 7(3)
High Courts10 Oct 2006
UCO Bank Vs Vyas Aqua Products Pvt. Ltd. and Another
Delhi High Court · (2006) 10 DEL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 16 Rule 1, Order 41 Rule 27
High Courts10 Oct 2006Dismissed
Bengali Sweet Corner and Others Vs Smt. Ishwar Devi and Others
Delhi High Court · (2006) 10 DEL CK 0013
Evidence Act, 1872 — Section 116
High Courts10 Oct 2006Dismissed
Sh. Mukesh Kumar Jain Vs Ashok Shukla
Delhi High Court · (2007) 2 CivCC 799 : (2007) 5 RCR(Civil) 396
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4Limitation Act, 1963 — Article 35, 14, 14(1), 2, 21
High Courts10 Oct 2006
State Vs Mohd. Sheikh Noor Hussain Mohd. Sheikh Noor Hussain Vs State
Delhi High Court · (2006) 92 DRJ 306
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 376(2)
High Courts10 Oct 2006
Surinder Pal Singh Vs HPCL and Another Hindustan Petroleum Corp. Ltd. Vs Surinder Pal Singh
Delhi High Court · (2006) 4 ARBLR 109 : (2007) 136 DLT 646 : (2006) 92 DRJ 537
Arbitration and Conciliation Act, 1996 — Section 14, 14(1), 14(2), 15, 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts09 Oct 2006Dismissed
Landmark Infracon P. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 133 DLT 627 : (2007) 98 DRJ 568
Constitution of India, 1950 — Article 226Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10, 3, 4(1), 5(1), 6
High Courts09 Oct 2006Dismissed
In Re: Shrey Promoters Private Limited and EMAAR MGF Land Private Limited
Delhi High Court · (2006) 10 DEL CK 0228
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts09 Oct 2006Allowed
Rashmeet Kaur Kohli Vs Central Board of Secondary Education (CBSE)
Delhi High Court · AIR 2007 Delhi 46
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34
High Courts09 Oct 2006Dismissed
Nirmal Singh Vs Delhi Sikh Gurudwara Mgmt. Com.
Delhi High Court · (2006) 10 DEL CK 0112
Constitution of India, 1950 — Article 226, 30