COURT ARCHIVE

Delhi High Court judgments

1,29,973 judgments · page 5,090 of 6,499

High Courts06 Oct 2006

Prem Mehra (deceased) by LRs Vs V.K. Baranwal, Competent Authority

Delhi High Court · (2006) 133 DLT 653 : (2006) 112 ECC 1 : (2006) 138 ECR 1

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 15, 18, 2(2), 3(1), 6

High Courts05 Oct 2006

Manoj Kumar Vs State

Delhi High Court · (2006) 92 DRJ 209 : (2007) 5 RCR(Criminal) 246

Criminal Procedure Code, 1973 (CrPC) — Section 174, 207, 428Penal Code, 1860 (IPC) — Section 302

High Courts05 Oct 2006Dismissed

Khemander Pal Singh and Others Vs Union of India (UOI) and Others

Delhi High Court · (2007) 137 DLT 525 : (2006) 92 DRJ 581 : (2007) 146 PLR 25

Constitution of India, 1950 — Article 226Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 15(3)

High Courts05 Oct 2006Dismissed

Ajay Kumar Acharya Vs Union of India (UOI) and Others

Delhi High Court · (2006) 92 DRJ 585

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 226

High Courts05 Oct 2006Dismissed

Shri Om Prakash Vs Delhi Transport Corporation

Delhi High Court · (2006) 10 DEL CK 0110

High Courts05 Oct 2006Allowed

Prem G''s International Vs Union of India (UOI) and Another

Delhi High Court · (2007) 1 BC 318 : (2007) 2 CTLJ 348 : (2007) 136 DLT 194

Constitution of India, 1950 — Article 14

High Courts05 Oct 2006Allowed

R.K. Fabrication Vs Harish Kumar Sharma and Others

Delhi High Court · (2006) 10 DEL CK 0106

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 2, 25B

High Courts05 Oct 2006Allowed

Delux Hosiery Vs Presiding Officer, Employees Provident Fund Commissioner and Others

Delhi High Court · (2006) 10 DEL CK 0105

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Industrial Disputes Act, 1947 — Section 7A

High Courts05 Oct 2006Allowed

Modern Public School Education Society (Regd.) and Another Vs Presiding Officer, E.P.F. Appellate Tribunal and Others

Delhi High Court · (2007) 2 LLJ 772

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 228Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 14B, 7A(1), 7B(1)

High Courts05 Oct 2006

Dr. R.R. Kishore Vs C.B.I.

Delhi High Court · (2007) 142 DLT 702

Central Vigilance Commission Act, 2003 — Section 26Constitution of India, 1950 — Article 14Cotton Cloth and Yarn (Control) Order, 1943 — Section 23

High Courts05 Oct 2006Allowed

Span India Pvt. Ltd. Vs Ram Sunder and Another

Delhi High Court · (2006) 10 DEL CK 0066

High Courts05 Oct 2006Allowed

Ms. Anu Saxena Vs Jesus and Mary College and Others

Delhi High Court · (2006) 92 DRJ 331

Constitution of India, 1950 — Article 12, 226, 30, 32

High Courts05 Oct 2006Allowed

Sh. Charan Singh Vs M.C.D.

Delhi High Court · (2006) 10 DEL CK 0062

Delhi Municipal Corporation Services (Control and Appeal) Regulations, 1959 — Regulation 8, 9Penal Code, 1860 (IPC) — Section 307, 324, 34Probation of Offenders Act, 1958 — Section 12, 3, 4

High Courts05 Oct 2006

Simi Katyal Vs Ram Pyari Batra and Others

Delhi High Court · (2007) 95 DRJ 144

High Courts05 Oct 2006

Israil @ Muna Vs State

Delhi High Court · (2006) 10 DEL CK 0055

Constitution of India, 1950 — Article 20Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20

High Courts05 Oct 2006

Shri Sai Sewa Dal (Regd) Vs Union of India (UOI) and Others

Delhi High Court · (2007) 98 DRJ 679

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 10, 141Constitution of India, 1950 — Article 12, 14, 226Income Tax Act, 1961 — Section 12A9, 13(3)

High Courts05 Oct 2006Allowed

Atlas Glass Pvt. Ltd. Vs Shri Subhash Chander

Delhi High Court · (2006) 10 DEL CK 0051

High Courts05 Oct 2006Dismissed

Shri Ajay Saxena Vs Smt. Rachna Saxena

Delhi High Court · AIR 2007 Delhi 39 : (2006) 135 DLT 314 : (2007) 1 DMC 13 : (2007) 99 DRJ 338

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 20, 3Limitation Act, 1963 — Section 5

High Courts05 Oct 2006Allowed

Guru Harkrishan Public School Vs Jaspal Singh and Others

Delhi High Court · (2006) 10 DEL CK 0031

Industrial Disputes Act, 1947 — Section 25F, 2J

High Courts05 Oct 2006

Bernard D''mello Vs Industrial Finance Corpn. Ltd. Management Development Institute Vs Bernard D''mello and Others

Delhi High Court · (2006) 92 DRJ 739

Constitution of India, 1950 — Article 12, 226, 226(1), 226(2), 32