COURT ARCHIVE

Delhi High Court judgments

1,29,946 judgments · page 5,095 of 6,498

High Courts15 Sept 2006Allowed

Management of Mahavir Senior Model School Vs Shri Ram Surat Mishra

Delhi High Court · (2006) 09 DEL CK 0002

Constitution of India, 1950 — Article 226, 227, 30(1)Delhi School Education Rules, 1973 — Rule 105Industrial Disputes (Central) Rules, 1957 — Rule 6, 77

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High Courts14 Sept 2006Allowed

Shehzad Vs State (NCT of Delhi)

Delhi High Court · (2006) 91 DRJ 239

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2

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High Courts14 Sept 2006Dismissed

Commissioner of Central Excise Vs Malbro Appliances P. Ltd.

Delhi High Court · (2007) 208 ELT 503 : (2007) 5 STR 256

Central Excises and Salt Act, 1944 — Section 11AC

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High Courts14 Sept 2006Dismissed

Smt. Bimla Gupta and Sh. Rakesh Chandra Vs State and Another

Delhi High Court · (2007) 136 DLT 521 : (2007) 1 RCR(Criminal) 592

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 190(1), 195, 195(1)Delhi Municipal Corporation Act, 1957 — Section 332, 466A, 467, 469Electricity Act, 2003 — Section 135, 136, 137, 138, 139

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High Courts14 Sept 2006Disposed Off

Charanjeet Kumar Vs Delhi Transport Corporation

Delhi High Court · (2006) 09 DEL CK 0164

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High Courts14 Sept 2006Dismissed

Prashant Singh Rawat Vs Medical Superintendent and Another

Delhi High Court · (2006) 09 DEL CK 0163

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High Courts14 Sept 2006Allowed

North India Light Weight Steels Pvt. Ltd. Vs Hindustan Insecticides Ltd.

Delhi High Court · (2006) 91 DRJ 548

Arbitration Act, 1940 — Section 14(2), 17Limitation Act, 1908 — Article 178Limitation Act, 1963 — Article 119, 137

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High Courts14 Sept 2006

Commissioner of Income Tax Vs S.K. Construction Co.

Delhi High Court · (2008) 167 TAXMAN 171

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High Courts14 Sept 2006Dismissed

Raj Bhaskar Vs Oriental Insurance Co. Ltd.

Delhi High Court · (2006) 09 DEL CK 0118

Constitution of India, 1950 — Article 14

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High Courts14 Sept 2006Allowed

Joginder Kumar Seth Vs Kuber Media Ltd. and Others

Delhi High Court · (2006) 09 DEL CK 0102

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 306

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High Courts14 Sept 2006Dismissed

Radhey Sham Garg Vs Municipal Corporation of Delhi, The Commissioner, MCD and The Director (Personnel)

Delhi High Court · (2006) 91 DRJ 365

Constitution of India, 1950 — Article 14, 226, 32

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High Courts14 Sept 2006Dismissed

Dr. (Miss) Taramotihar Vs Smt. Satyawati Sharma (since deceased) through LRs.

Delhi High Court · (2006) 91 DRJ 255

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 7, 8

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High Courts14 Sept 2006

Dev Vrat Vs Govt. of N.C.T. of Delhi

Delhi High Court · (2006) 09 DEL CK 0017

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12

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High Courts13 Sept 2006Allowed

Puri International (P) Ltd. and Another Vs Ram Lal Bansiwal and Sons

Delhi High Court · (2007) 1 BC 126

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts13 Sept 2006Dismissed

Khanna M.R. Vs Union of India (UOI) and Others

Delhi High Court · (2006) 111 FLR 854 : (2006) 3 LLJ 1047

Employees State Insurance Act, 1948 — Section 45A, 85APenal Code, 1860 (IPC) — Section 406, 407

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High Courts13 Sept 2006Dismissed

New India Assurance Co. Ltd. Vs Narender Kumar

Delhi High Court · (2006) 09 DEL CK 0100

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B, 2

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High Courts13 Sept 2006

Raj Gariha Vishram Sadan Vs Vijay Kate

Delhi High Court · (2007) 2 LLJ 555

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B, 2

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High Courts13 Sept 2006Dismissed

D.T.C. Vs Anup Singh

Delhi High Court · (2006) 133 DLT 148 : (2007) 2 LLJ 340

Delhi Road Transport Laws (Amendment) Act, 1971 — Section 15(2)Industrial Disputes Act, 1947 — Section 33(2)

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High Courts13 Sept 2006Allowed

Oil and Natural Gas Corporation Ltd. Vs Schlumberger Asia Services Ltd.

Delhi High Court · (2006) 3 ARBLR 610 : (2006) 91 DRJ 370

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 13(3)

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High Courts13 Sept 2006Dismissed

Ram Kishan Garg, Advocate Vs Vasudev Prashad Rustagi and Co.

Delhi High Court · (2006) 09 DEL CK 0092

Arbitration Act, 1940 — Section 14(2), 2Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227

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