COURT ARCHIVE

Delhi High Court judgments

1,29,946 judgments · page 5,096 of 6,498

High Courts13 Sept 2006

Anant Raj Agencies Vs D.D.A.

Delhi High Court · (2006) 09 DEL CK 0091

Read judgment

High Courts13 Sept 2006Allowed

Motor and General Finance Ltd. Vs Mr. Gautam Roy and Others

Delhi High Court · (2006) 133 DLT 103

Civil Procedure Code, 1908 (CPC) — Section 115, 115(2), 151, 152, 47Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(11), 14(2), 2

Read judgment

High Courts13 Sept 2006Dismissed

Om Prakash Vs Union of India (UOI)

Delhi High Court · (2006) 132 DLT 677

Constitution of India, 1950 — Article 226Land Acquisition Act, 1898 — Section 11, 18, 28A, 4, 6

Read judgment

High Courts13 Sept 2006

Delhi Transport Corporation Indraprastha Estate Vs Raj Pal

Delhi High Court · (2006) 132 DLT 681

Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 25H, 33

Read judgment

High Courts13 Sept 2006Dismissed

Shri M.R. Khanna Vs Union of India (UOI) and The Employees'' State Insurance Corporation

Delhi High Court · (2006) 133 DLT 114

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

Read judgment

High Courts13 Sept 2006Dismissed

Ramesh Chander and Another Vs Vishveshwar Dayal Sharma and Another Attar Singh Kaushik Vs The Secretary/Commissioner Transport Department and Another The Secretary/Commissioner Transport Department, Govt. of NCT of Delhi Vs Vishveshwar Dayal Sharma and Others

Delhi High Court · (2006) 09 DEL CK 0086

Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts13 Sept 2006Dismissed

Delhi Cooperative Tribunal Vs A.C. Aggarwal

Delhi High Court · (2006) 91 DRJ 348

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 15(2)

Read judgment

High Courts13 Sept 2006

National Building Construction Corporation Vs R.C. Bhatia

Delhi High Court · (2006) 91 DRJ 259

Read judgment

High Courts13 Sept 2006

Court on its own Motion Vs Rajiv Khosla and Others

Delhi High Court · (2006) 09 DEL CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts12 Sept 2006Allowed

Commissioner of Income Tax Vs Escorts Tractors Ltd.

Delhi High Court · (2006) 09 DEL CK 0221

Income Tax Act, 1961 — Section 35, 35D, 35D(2)(C)(4)

Read judgment

High Courts12 Sept 2006

Air Control and Chemical Engg. Co. Ltd. and Another Vs Bharat Bijlee Ltd. and Another

Delhi High Court · (2007) 1 BC 198 : (2007) 135 CompCas 301 : (2006) 133 DLT 21

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18

Read judgment

High Courts12 Sept 2006Dismissed

Sidhu Service Station Vs Bharat Petroleum Corporation Limited and Others

Delhi High Court · (2007) 1 BC 171 : (2006) 133 DLT 6

Read judgment

High Courts12 Sept 2006Dismissed

Ajay Kumar Sharma Vs The Presiding Officer, Labour Court No. VI and Municipal Corporation of Delhi

Delhi High Court · (2006) 133 DLT 24 : (2007) 1 LLJ 262

Industrial Disputes Act, 1947 — Section 25F

Read judgment

High Courts12 Sept 2006

State (Delhi Admn.) Vs Udham Singh and Others

Delhi High Court · (2006) 133 DLT 8 : (2006) 2 DMC 544 : (2006) 91 DRJ 576

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 307, 34

Read judgment

High Courts12 Sept 2006

A.S. Rawat and Others Vs D.D.A. and Others

Delhi High Court · (2006) 09 DEL CK 0084

Delhi Development Act, 1957 — Section 29Delhi Laws (Special Provisions) Act, 2006 — Section 2, 3, 3(1), 3(2), 4

Read judgment

High Courts12 Sept 2006Dismissed

The Workmen of Northern Railway Zonal Training School Mess Canteen Karamchari Union Vs The Management of Mess Committee Uttar Railway Zonal Training School

Delhi High Court · (2006) 133 DLT 18

Industrial Disputes Act, 1947 — Section 2

Read judgment

High Courts12 Sept 2006Dismissed

Prof. V.S. Nanda Vs University of Delhi

Delhi High Court · (2006) 09 DEL CK 0082

University Grants Commission Act, 1956 — Section 26

Read judgment

High Courts12 Sept 2006

Commissioner of Income Tax Vs Nath Bros. Exim International

Delhi High Court · (2007) 208 CTR 326 : (2007) 288 ITR 670

Income Tax Act, 1961 — Section 271(1), 80HHC(4C)

Read judgment

High Courts12 Sept 2006

Commissioner of Income Tax Vs E. Funds International India

Delhi High Court · (2007) 162 TAXMAN 1

Read judgment

High Courts11 Sept 2006Dismissed

Air India Limited Vs Jagesh Dutt Sharma and Others

Delhi High Court · (2006) 133 DLT 93 : (2006) 111 FLR 859

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Industrial Disputes Act, 1947 — Section 10, 2

Read judgment