COURT ARCHIVE

Delhi High Court judgments

1,29,973 judgments · page 5,089 of 6,499

High Courts09 Oct 2006Dismissed

Sh. Sudhanshu Shekhar Sinha Vs Mrs. Sumira Sinha

Delhi High Court · (2006) 2 DMC 801 : (2006) 92 DRJ 69 : (2007) 5 RCR(Civil) 783

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts09 Oct 2006Dismissed

R.K. Arora Vs Air Liquide India Holding

Delhi High Court · (2006) 10 DEL CK 0083

Industrial Disputes Act, 1947 — Section 2

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High Courts09 Oct 2006

Sh. Anil Mittar Vs Union of India (UOI) and Others

Delhi High Court · (2006) 10 DEL CK 0082

Cantonments Act, 1924 — Section 10, 13, 13(3), 13(4), 13(5)

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High Courts09 Oct 2006

In Re: Karamchand Appliances Pvt. Ltd.; In Re: Roshni Appliances Pvt. Ltd.; In Re: S.C. Johnson Products Pvt. Ltd.

Delhi High Court · (2006) 10 DEL CK 0025

Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 100, 101, 102, 103, 104

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High Courts09 Oct 2006Dismissed

Ashok Kumar Manachanda Vs State and Others

Delhi High Court · (2006) 92 DRJ 527

Penal Code, 1860 (IPC) — Section 307, 323, 342, 506

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High Courts06 Oct 2006Disposed Off

Shri M.L. Aggarwal Vs Cement Corp. of India and Others

Delhi High Court · (2006) 92 DRJ 377

CCIs Conduct, Discipline and Appeal Rules — Rule 27, 7Constitution of India, 1950 — Article 32(2)

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High Courts06 Oct 2006Disposed Off

Supreme Court Bar Assoc. M.S.C. Vs Central Registrar of Coope. Soc

Delhi High Court · (2006) 134 DLT 21

Arbitration and Conciliation Act, 1996 — Section 17Contract Act, 1872 — Section 11

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High Courts06 Oct 2006Allowed

Smt. Santosh Dhawan Vs Delhi Development Authority

Delhi High Court · (2006) 92 DRJ 339

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High Courts06 Oct 2006Dismissed

Commissioner of Income Tax Vs Select Holidays Resorts Ltd.

Delhi High Court · (2007) 207 CTR 234

Finance Act, 2003 — Section 191Income Tax Act, 1961 — Section 201(1), 201(1A), 260A

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High Courts06 Oct 2006Allowed

Bhasin Credit Aid Ltd. Vs Raj Kumar

Delhi High Court · (2007) 2 CivCC 607 : (2007) 135 CompCas 593 : (2006) 92 DRJ 204 : (2007) 5 RCR(Criminal) 517

Negotiable Instruments Act, 1881 (NI) — Section 138, 142Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts06 Oct 2006

Noor Mohd. Vs State (NCT of Delhi) and Others

Delhi High Court · (2006) 92 DRJ 42

Constitution of India, 1950 — Article 4, 5, 6Penal Code, 1860 (IPC) — Section 364A

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High Courts06 Oct 2006Allowed

Delhi Transport Corporation Vs Ishwar Singh

Delhi High Court · (2006) 10 DEL CK 0108

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts06 Oct 2006

Ajanta Builders Vs Bharat Heavy Electricals Ltd.

Delhi High Court · (2007) 1 ARBLR 219 : (2009) 93 DRJ 545

Arbitration Act, 1940 — Section 13, 15, 16, 30, 33

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High Courts06 Oct 2006Dismissed

Shiv Dayal Shah Vs State (NCT of Delhi)

Delhi High Court · (2006) 91 DRJ 441

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 43

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High Courts06 Oct 2006Allowed

Delhi Transport Corporation Vs DTC Workers Union Centre

Delhi High Court · (2006) 10 DEL CK 0053

Industrial Disputes (Central) Rules, 1957 — Rule 61Industrial Disputes Act, 1947 — Section 33, 33(3), 33(4)

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High Courts06 Oct 2006

Ashok Kumar Parsad Vs Manager, Indian Overseas Bank and Others

Delhi High Court · (2006) 10 DEL CK 0052

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High Courts06 Oct 2006

International Airports Authority of India Vs Commissioner of Income Tax

Delhi High Court · (2008) 303 ITR 433 : (2007) 163 TAXMAN 620

Income Tax Act, 1961 — Section 256(1)

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High Courts06 Oct 2006Allowed

Bennett Coleman and Co. Limited Vs Shri Yadeshwar Kumar

Delhi High Court · (2006) 92 DRJ 37 : (2007) 112 FLR 1107 : (2007) 1 LLJ 1082

Industrial Disputes Act, 1947 — Section 2

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High Courts06 Oct 2006Dismissed

Maharishi Valmiki Janmotsav Committee (Regd.) Vs Commissioner of Police and Others

Delhi High Court · (2006) 10 DEL CK 0015

Arms Act, 1959 — Section 25, 27Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151Constitution of India, 1950 — Article 19, 25

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High Courts06 Oct 2006Dismissed

Vishwa Nath Vs The State (NCT of Delhi)

Delhi High Court · (2006) 10 DEL CK 0009

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 43

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