High Courts04 Sept 2006Dismissed
Commissioner of Income Tax, Delhi-IV Vs DLF Universal Ltd.
Delhi High Court · (2006) 09 DEL CK 0053
COURT ARCHIVE
Delhi High Court judgments
1,29,939 judgments · page 5,100 of 6,497
High Courts01 Sept 2006Dismissed
Commissioner of Interest Tax Vs G.E. Capital Transportation
Delhi High Court · (2007) 160 TAXMAN 329
Interest Tax Act, 1974 — Section 2(5), 2(7), 5, 6Reserve Bank of India Act, 1934 — Section 42
High Courts01 Sept 2006Disposed Off
Kanahaya Lal Kanodia Vs State
Delhi High Court · (2006) 133 DLT 330
Criminal Procedure Code, 1973 (CrPC) — Section 323, 325
High Courts01 Sept 2006Dismissed
Sh. V.K. Puri Vs CBI
Delhi High Court · (2006) 133 DLT 521 : (2006) 4 RCR(Criminal) 597
Criminal Procedure Code, 1973 (CrPC) — Section 181, 181(4)Penal Code, 1860 (IPC) — Section 4Prevention of Corruption Act, 1988 — Section 13(1), 2, 3, 3(1), 4
High Courts01 Sept 2006Dismissed
Smt. Munni Devi Vs Sh. Manmohan Verma and Others
Delhi High Court · (2006) 09 DEL CK 0204
Delhi Rent Control Act, 1958 — Section 14(1), 25BEvidence Act, 1872 — Section 90
High Courts01 Sept 2006Dismissed
Dalip Kumar Jha and Others Vs New Delhi Municipal Council
Delhi High Court · (2006) 09 DEL CK 0158
Constitution of India, 1950 — Article 14, 16New Delhi Municipal Council Act, 1994 — Section 33, 34, 36
High Courts01 Sept 2006Dismissed
Sheo Raj Singh Vs Delhi Transport Corp.
Delhi High Court · (2006) 09 DEL CK 0157
High Courts01 Sept 2006Allowed
Jai Kishan Dass and Bros. Vs The Presiding Officer and Others
Delhi High Court · (2006) 09 DEL CK 0156
Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 17B
High Courts01 Sept 2006Allowed
Sh. Pradeep Kumar Meena Vs Khadi Gramadyog Bhawan and Khadi and Village Industries Commission
Delhi High Court · (2006) 133 DLT 202
High Courts01 Sept 2006Allowed
Nav Bharat Nirman Co. Vs Union of India (UOI)
Delhi High Court · (2006) 09 DEL CK 0154
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 47 Rule 1, 151
High Courts01 Sept 2006Allowed
Newsprint Sales Corporation Vs The Daily Pratap and Others
Delhi High Court · (2006) 09 DEL CK 0153
Arbitration Act, 1940 — Section 2, 33
High Courts01 Sept 2006Disposed Off
S.M. Chopra and Another Vs G.P. Ahuja
Delhi High Court · (2006) 09 DEL CK 0152
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 5
High Courts01 Sept 2006Disposed Off
Mysore Sales International Limited Vs Expo Asia Exhibitions Limited and Others
Delhi High Court · (2006) 09 DEL CK 0149
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 6 Rule 2, Order 7 Rule 11
High Courts01 Sept 2006Disposed Off
Dilip Kumar Vs State and Another
Delhi High Court · (2006) 91 DRJ 616 : (2007) 1 RCR(Criminal) 435
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4
High Courts01 Sept 2006Dismissed
Shri B.P. Saha Vs Dr. Vinit Suri and Another
Delhi High Court · (2007) CriLJ 1482 : (2006) 134 DLT 616 : (2006) 91 DRJ 209 : (2007) 1 RCR(Criminal) 443
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 397, 401, 482Penal Code, 1860 (IPC) — Section 304A
High Courts01 Sept 2006Allowed
Pran Nath Dhall and Another Vs State
Delhi High Court · (2006) 09 DEL CK 0032
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21Penal Code, 1860 (IPC) — Section 109, 328, 34, 354, 376
High Courts31 Aug 2006Disposed Off
S.C. Mehta Vs Aviral Kaushik
Delhi High Court · (2006) 92 DRJ 526
Contempt of Courts Act, 1971 — Section 12, 13
High Courts31 Aug 2006Disposed Off
Mohd. Irshad @ Shiv Raj Vs State
Delhi High Court · (2006) 134 DLT 507 : (2007) 5 RCR(Criminal) 476
Criminal Procedure Code, 1973 (CrPC) — Section 167, 223, 439Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 18, 2(1), 6Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 21, 24, 27A, 29
High Courts31 Aug 2006Dismissed
Delhi Financial Corporation Vs V.P. Puri and Others
Delhi High Court · (2006) 91 DRJ 129
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 7 Rule 6
High Courts31 Aug 2006Dismissed
Mysore Sales International Limited and Another Vs Tarun Chaturvedi
Delhi High Court · (2006) 91 DRJ 91