High Courts18 Jul 2006Dismissed
Sharafat Hussain (Deceased through LRs) Vs Gurpal Singh
Delhi High Court · (2006) 90 DRJ 453
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1)
COURT ARCHIVE
Delhi High Court judgments
1,29,672 judgments · page 5,105 of 6,484
High Courts18 Jul 2006Dismissed
V.K. Gaur Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0054
High Courts18 Jul 2006Allowed
Delhi Development Authority Vs Shir Kartar and Another
Delhi High Court · (2006) 07 DEL CK 0042
High Courts17 Jul 2006Allowed
Ashok Bhattacharya Vs State
Delhi High Court · (2007) CriLJ 214 : (2006) 131 DLT 581 : (2006) 90 DRJ 299 : (2007) 3 SLJ 475
Prevention of Corruption Act, 1947 — Section 5(1)
High Courts17 Jul 2006Dismissed
Krishan Gopal Sharma Vs Collector-cum Dy. Excise and Taxation Commissioner and Others
Delhi High Court · (2006) 07 DEL CK 0190
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226Haryana General Sales Tax Act, 1973 — Section 62
High Courts17 Jul 2006Dismissed
P.C. Sen Vs Department of Personnel and Others
Delhi High Court · (2006) 07 DEL CK 0142
Air Corporations Act, 1953 — Section 9Constitution of India, 1950 — Article 14
High Courts17 Jul 2006Dismissed
GE Countrywide Consumer Financial Services Ltd. Vs Shri Prabhakar Kishan Khandare and Another
Delhi High Court · (2007) 3 ARBLR 353
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 2, 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 6 Rule 16, Order 7 Rule 11, 20, 35AConstitution of India, 1950 — Article 226
High Courts17 Jul 2006Dismissed
O.P. Sharma and Another Vs Delhi Financial Corpn. and Others
Delhi High Court · (2006) 90 DRJ 602
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 32G
High Courts17 Jul 2006
O.S. Pasricha and Another Vs State and Another
Delhi High Court · (2007) CriLJ 861
Penal Code, 1860 (IPC) — Section 403, 420
High Courts17 Jul 2006Allowed
Mrs. Paramjit Gill Vs The Chairman, Managing Committee, Army Public School and Another
Delhi High Court · (2006) 07 DEL CK 0015
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 10, 11, 4
High Courts14 Jul 2006Partly Allowed
Jagdish and Others Vs DDA
Delhi High Court · (2006) 07 DEL CK 0160
Constitution of India, 1950 — Article 14, 21Delhi Development Act, 1957 — Section 11A, 14, 29(2), 31A, 7Protection of Human Rights Act, 1993 — Section 2
High Courts14 Jul 2006Allowed
Atik Ansari (in JC) Vs The State, NCT Delhi
Delhi High Court · (2006) 131 DLT 463 : (2006) 90 DRJ 290 : (2006) 4 RCR(Criminal) 857
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 32A, 37
High Courts14 Jul 2006Dismissed
Rakesh Kumar Sharma Vs The Chairman and Managing Director, Bharat Heavy Electricals Limited
Delhi High Court · (2006) 132 DLT 124
Constitution of India, 1950 — Article 14
High Courts14 Jul 2006Dismissed
Raj Pal Singh Vs Union of India (UOI) and Another
Delhi High Court · (2007) 3 SLJ 492
Central Civil Services (Pension) Rules, 1972 — Rule 26, 3, 3(2), 30, 37
High Courts14 Jul 2006Dismissed
Mr. P.S. Parmar Vs Smt. Sudarshan Handa
Delhi High Court · (2006) 07 DEL CK 0059
Delhi Rent Control Act, 1958 — Section 14(1), 15(1)
High Courts14 Jul 2006Dismissed
Sunil Kumar Vs The Chairman, Punjab National Bank and Another
Delhi High Court · (2006) 07 DEL CK 0041
High Courts13 Jul 2006Allowed
M.G. Builders and Company Private Ltd. and Another Vs Des Raj Arora
Delhi High Court · (2006) 131 DLT 147 : (2006) 90 DRJ 576
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10A, Order 1 Rule 9
High Courts13 Jul 2006Dismissed
Jyoti Sarup Mittal Vs Water and Power Consultancy Services (India) Ltd.
Delhi High Court · (2006) 4 ARBLR 284 : (2006) 131 DLT 503 : (2006) 91 DRJ 438
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 12
High Courts13 Jul 2006Dismissed
Harish Chandra Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0176
Border Security Force Act, 1968 — Section 117, 16, 20Border Security Force Rules, 1969 — Rule 167, 48(2), 48(3), 49Constitution of India, 1950 — Article 226
High Courts13 Jul 2006Dismissed
Brigadier Ashok Kumar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 132 DLT 64 : (2006) 90 DRJ 689
All India Services Commencement Rules, 1971 — Rule 16A(4)Constitution of India, 1950 — Article 14, 226