High Courts13 Jul 2006Dismissed
All India Minorities Welfare Trust and Others Vs Delhi Administration and Others
Delhi High Court · (2006) 90 DRJ 635
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
COURT ARCHIVE
Delhi High Court judgments
1,29,668 judgments · page 5,106 of 6,484
High Courts13 Jul 2006Dismissed
M.M. Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0089
Constitution of India, 1950 — Article 226
High Courts13 Jul 2006Dismissed
Sandeep Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0062
Constitution of India, 1950 — Article 226
High Courts13 Jul 2006Dismissed
Shri Nisar Ahmad Vs Mohd. Gulzar
Delhi High Court · (2006) 07 DEL CK 0017
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)
High Courts13 Jul 2006Dismissed
Ex. Rect/Rfn. Nahar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0016
Constitution of India, 1950 — Article 226Pension Regulations, 1961 — Rule 173
High Courts13 Jul 2006
JC 264149M Ex. Naib Sub Marut Sharan Tiwari Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0007
Army Act, 1950 — Section 22Army Pension Rules, 1961 — Rule 173, 183Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 17, 27
High Courts13 Jul 2006Dismissed
Smt. Yashodamma Vs Union of India (UOI)
Delhi High Court · (2006) 07 DEL CK 0001
High Courts12 Jul 2006Dismissed
Delhi Development Authority Vs Land Acquisition Collector and Others
Delhi High Court · (2006) 131 DLT 194 : (2006) 90 DRJ 593
Constitution of India, 1950 — Article 226Land Acquisition Act, 1984 — Section 11A, 17, 17(3A), 4, 50(2)
High Courts12 Jul 2006Disposed Off
D.A.M. Prabhu and Another Vs State
Delhi High Court · (2006) 131 DLT 397 : (2006) 90 DRJ 435
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 319Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts12 Jul 2006Disposed Off
Parnami Orthopedic Hospital and Joint Replacement Centre Vs Govt of NCT of Delhi and Others
Delhi High Court · (2006) 07 DEL CK 0116
Nursing Home Registration (Amendment) Rules, 1992 — Rule 3
High Courts12 Jul 2006Dismissed
Basant Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0115
High Courts12 Jul 2006Dismissed
United India Insurance Co. Ltd. Vs Renu Jain and Others
Delhi High Court · (2007) 1 ACC 418 : (2008) ACJ 329
High Courts12 Jul 2006Dismissed
S.M. Jain Modern Senior Secondary School Vs Ram Dulari Devi (Since Deceased), through L.R.s
Delhi High Court · (2006) 90 DRJ 589
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 15(2), 15(7)
High Courts12 Jul 2006
K.D. Mathpal Vs State (N.C.T.) of Delhi and Others
Delhi High Court · (2006) 90 DRJ 574
Penal Code, 1860 (IPC) — Section 338, 452
High Courts12 Jul 2006
A.K. Arora and Another Vs State
Delhi High Court · (2006) 90 DRJ 571
Penal Code, 1860 (IPC) — Section 120B, 149, 34, 407, 408
High Courts12 Jul 2006Allowed
Mrs. Sunanda Mittal Vs Kotak Mohindra Bank Ltd.
Delhi High Court · (2006) 07 DEL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 41 Rule 27Constitution of India, 1950 — Article 227
High Courts12 Jul 2006
Dr. Sukhdev Kumar and Others Vs The State and Others
Delhi High Court · (2006) 07 DEL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 208, 210, 228, 307Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 341
High Courts12 Jul 2006
Shri Din Dayal Vs Delhi Transport Corporation
Delhi High Court · (2006) 131 DLT 641 : (2006) 111 FLR 101 : (2007) 1 LLJ 147
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts11 Jul 2006Allowed
Wipro Limited Vs Beckman Coulter International S.A.
Delhi High Court · (2006) 3 ARBLR 118 : (2006) 2 CTLJ 57 : (2006) 131 DLT 681
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 27, 28Specific Relief Act, 1963 — Section 41, 42
High Courts11 Jul 2006Disposed Off
Madan Mohan Sharma Vs State
Delhi High Court · (2006) 131 DLT 347 : (2006) 2 DMC 332
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 311A, 498A