High Courts05 Jul 2006
Shafiquddin and Others Vs State
Delhi High Court · (2006) 90 DRJ 766
Penal Code, 1860 (IPC) — Section 308, 323, 34, 452
COURT ARCHIVE
Delhi High Court judgments
1,29,668 judgments · page 5,109 of 6,484
High Courts05 Jul 2006
Manjeet Vs State
Delhi High Court · (2006) CriminalCC 496 : (2007) 1 RCR(Criminal) 370
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts05 Jul 2006Dismissed
Balbinder Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0025
Central Industrial Security Force Rules, 2001 — Rule 25, 25(2), 26, 26(1), 26(2)
High Courts05 Jul 2006Dismissed
Ex. Gunner (DS) Hawa Singh Yadav Vs Union of India (UOI) and Others
Delhi High Court · (2006) 07 DEL CK 0018
Army Act, 1950 — Section 43Army Rules, 1954 — Rule 13, 14, 180Defence Service Army Regulations, 1987 — Regulation 465A, 466
High Courts05 Jul 2006
Commissioner of Income Tax Vs M.G.F. (India) Ltd.
Delhi High Court · (2006) 206 CTR 92 : (2006) 285 ITR 142
High Courts04 Jul 2006Dismissed
Director of Income Tax, New Delhi Vs Mitsubishi Corporation
Delhi High Court · (2006) 206 CTR 90 : (2006) 155 TAXMAN 581
Income Tax Act, 1961 — Section 244A, 244A(2)
High Courts04 Jul 2006Disposed Off
Gopaldas Estates and Housing Pvt. Ltd. Vs Indusind Bank Limited
Delhi High Court · (2006) 130 DLT 651 : (2006) 90 DRJ 511
Arbitration and Conciliation Act, 1996 — Section 8
High Courts04 Jul 2006
Arif Vs The State
Delhi High Court · (2006) CriminalCC 291 : (2006) 4 RCR(Criminal) 856
Penal Code, 1860 (IPC) — Section 380, 411, 443, 445, 453
High Courts04 Jul 2006Allowed
Shri Kuldip Gandotra Vs Shri Shailendra Nath Endlay and Another
Delhi High Court · AIR 2007 Delhi 1 : (2006) 2 CTLJ 183 : (2006) 91 DRJ 26 : (2007) 5 RCR(Civil) 773
Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 16
High Courts04 Jul 2006
Commissioner of Income Tax Vs Standard Brands Ltd.
Delhi High Court · (2006) 204 CTR 48 : (2006) 285 ITR 295 : (2006) 155 TAXMAN 383
High Courts04 Jul 2006
Shri Ujjwal Sarin Vs Om Parkash Baldev Krishan and Others
Delhi High Court · (2006) 131 DLT 19 : (2006) 144 PLR 5
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 1, Order 30 Rule 1(2), Order 30 Rule 4, Order 30 Rule 4(1)Contract Act, 1872 — Section 45
High Courts03 Jul 2006Allowed
Ess Vee Traders and Others Vs Ambuja Cement Rajasthan Limited
Delhi High Court · (2006) 3 ARBLR 152 : (2006) 4 BC 289 : (2006) 131 DLT 341 : (2006) 90 DRJ 293
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11(4), 11(6)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jul 2006
Sterlite Industries (India) Limited Vs Department of Telecommunications
Delhi High Court · (2006) 3 ARBLR 24 : (2007) 5 RCR(Civil) 758
Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 18, 28Companies Act, 1956 — Section 391, 394
High Courts03 Jul 2006Dismissed
Citizens for Justice Vs Lt. Governor (NCT) and Others
Delhi High Court · (2006) 130 DLT 649
High Courts03 Jul 2006Allowed
Sajjan Kumar Vs The State and Another
Delhi High Court · (2006) 132 DLT 18 : (2006) 90 DRJ 420
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 302, 438Penal Code, 1860 (IPC) — Section 120B, 201, 307, 325, 34
High Courts03 Jul 2006Dismissed
Nitin Nagpal Vs State
Delhi High Court · (2006) 90 DRJ 745
Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 167, 167(2)Penal Code, 1860 (IPC) — Section 120B, 186, 302, 307, 332
High Courts03 Jul 2006
Remidex Pharma Private Limited Vs Savita Pharmaceuticals P. Ltd. and Another
Delhi High Court · (2006) 131 DLT 350 : (2006) 90 DRJ 415 : (2006) 33 PTC 157
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 28, 29, 31
High Courts03 Jul 2006
I.T.C. Limited Vs Pradeep Anand and Others Pradeep Anand Vs I.T.C. Ltd. and Others
Delhi High Court · (2006) 3 ARBLR 67
Arbitration Act, 1940 — Section 14, 14(2), 16(1), 17, 19, 19Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11Companies (Central Government) General Rules and Forms, 1956 — Rule 11C
High Courts03 Jul 2006Allowed
MMTC Limited Vs Sineximco Pte Ltd. and Others
Delhi High Court · (2006) 3 ARBLR 12 : (2006) 90 DRJ 638
Contract Act, 1872 — Section 73, 74
High Courts03 Jul 2006Dismissed
RBEF (Ritnand Balved Education Foundation) Vs Mr. Alok Kumar
Delhi High Court · AIR 2007 Delhi 9 : (2006) 131 DLT 563 : (2006) 90 DRJ 714