COURT ARCHIVE

Delhi High Court judgments

1,29,939 judgments · page 5,102 of 6,497

High Courts31 Aug 2006Disposed Off

HBHL-VKS (J.V.) Vs Union of India (UOI) and Others

Delhi High Court · (2007) 1 ARBLR 252

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 1(2), 11, 11(10), 11(11), 11(12)Constitution of India, 1950 — Article 136, 141

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High Courts31 Aug 2006Disposed Off

Smt. Kamlesh Sharma Vs B.L. Meena, ITO and Others

Delhi High Court · (2006) 205 CTR 569

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High Courts31 Aug 2006Dismissed

Peter George Vs Mrs. Pheby Peter George

Delhi High Court · (2006) 08 DEL CK 0119

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Divorce Act, 1869 — Section 23

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High Courts31 Aug 2006Disposed Off

Smt. Kamlesh Sharma Vs B.L. Meena, Income Tax Officer and Others

Delhi High Court · (2006) 287 ITR 337 : (2007) 159 TAXMAN 330

Income Tax Act, 1961 — Section 147, 148

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High Courts31 Aug 2006

Lalit Kumar Khosla and Another Vs Chand Narain Khosla and Others

Delhi High Court · (2006) 91 DRJ 75

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High Courts31 Aug 2006

Ex. Cfn. Pitamber Sharma No. 14526399 Vs Union of India (UOI) and Others

Delhi High Court · (2006) 08 DEL CK 0105

Guide to Medical Officers (Military Pensions) Rules, 2002 — Regulation 423

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High Courts31 Aug 2006Allowed

Delhi Transport Corporation Vs Shri Hari Kishan

Delhi High Court · (2006) 08 DEL CK 0104

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts31 Aug 2006Dismissed

Mehar Chand Vs Union of India (UOI) and Others

Delhi High Court · (2006) 08 DEL CK 0103

Border Security Force Act, 1968 — Section 19, 26Border Security Force Rules, 1969 — Rule 26, 28

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High Courts31 Aug 2006Dismissed

Ex. Nk. Mehar Singh Vs Union of India (UOI) and Others

Delhi High Court · (2006) 08 DEL CK 0102

Army Act, 1950 — Section 164Army Rules, 1954 — Rule 115(2), 118, 147

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High Courts31 Aug 2006Dismissed

D.N. Prasad Vs Union of India (UOI) and Others

Delhi High Court · (2006) 08 DEL CK 0101

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High Courts31 Aug 2006

Ex. Hav. Harduwari Lal Vs Union of India (UOI) and Others

Delhi High Court · (2006) 08 DEL CK 0099

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High Courts31 Aug 2006

Delhi Transport Corporation Vs Shri Balraj Singh

Delhi High Court · (2006) 133 DLT 273 : (2006) 111 FLR 838 : (2007) 1 LLJ 933

Industrial Disputes Act, 1947 — Section 17B

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High Courts31 Aug 2006

Sh. Balwinder Singh Vs Union of India (UOI) and Others

Delhi High Court · (2006) 08 DEL CK 0097

Constitution of India, 1950 — Article 226, 227

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High Courts31 Aug 2006Dismissed

Sri Kishan Vs D.T.C.

Delhi High Court · (2006) 08 DEL CK 0096

Evidence Act, 1872 — Section 106

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High Courts31 Aug 2006

Commissioner of Income Tax Vs International Audio Visual Co.

Delhi High Court · (2007) 208 CTR 328 : (2007) 288 ITR 570

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High Courts31 Aug 2006

D.T.C. Vs Subhash Chander Mehta and Others

Delhi High Court · (2006) 91 DRJ 609

Constitution of India, 1950 — Article 226Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14(10)(c)Industrial Disputes Act, 1947 — Section 33, 33C(i)

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High Courts31 Aug 2006Allowed