High Courts02 Jun 2006
J.U. Akhtar Vs The Mgmt. of Markfed Agro
Delhi High Court · (2006) 06 DEL CK 0021
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
Delhi High Court judgments
1,29,666 judgments · page 5,111 of 6,484
High Courts02 Jun 2006Disposed Off
Commissioner of Income Tax Vs Indus Valley Promoters Ltd.
Delhi High Court · (2008) 307 ITR 142 : (2006) 155 TAXMAN 223
High Courts02 Jun 2006Allowed
Commissioner of Income Tax Vs Majestic Hotel Ltd.
Delhi High Court · (2006) 204 CTR 330 : (2007) 293 ITR 185 : (2006) 155 TAXMAN 447
High Courts02 Jun 2006Allowed
Commissioner of Income Tax Vs ITAT and Others
Delhi High Court · (2005) 204 CTR 349 : (2006) 155 TAXMAN 378
High Courts02 Jun 2006Dismissed
Agricultural Produce Market Committee, Azadpur Vs Commissioner of Income Tax and Another
Delhi High Court · (2006) 205 CTR 1 : (2007) 294 ITR 549
High Courts02 Jun 2006Disposed Off
Bhagwati Traders Vs Commissioner of Sales Tax and Another
Delhi High Court · (2006) 130 DLT 508 : (2006) 148 STC 437
Constitution of India, 1950 — Article 226Delhi Sales Tax Act, 1975 — Section 43(1), 44, 47
High Courts02 Jun 2006Dismissed
Sh. Vivekanand Singh Vs Delhi Development Authority
Delhi High Court · (2006) 130 DLT 636
Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 136, 226
High Courts02 Jun 2006Dismissed
Shri Vijay Kumar Khambate Vs Shri Vinay Kumar Aggarwal
Delhi High Court · (2006) 130 DLT 474 : (2006) 90 DRJ 565
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Delhi Rent Control (Amendment) Act, 1976 — Section 3Rent Control Act, 1958 — Section 2, 22
High Courts02 Jun 2006
Govt. School Teachers Association (Regd.) Vs University of Delhi and Others Sarita and Others Vs S.C.E.R.T. and Another Independent Schools Federation of India (Regd.) and Another Vs Guru Gobind Singh Indraprasth University and Others
Delhi High Court · (2006) 90 DRJ 143
Constitution of India, 1950 — Article 15, 16
High Courts02 Jun 2006Dismissed
Union of India (UOI) and The Executive Director Railway Board Ministry of Railways Govt. of India Vs M.P. Export Corporation Ltd.
Delhi High Court · (2006) 06 DEL CK 0006
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 34
High Courts02 Jun 2006Allowed
Commissioner of Income Tax Vs The Income Tax Appellate Tribunal and Others
Delhi High Court · (2006) 204 CTR 349 : (2007) 293 ITR 118
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24Income Tax Act, 1961 — Section 158BC, 158BFA, 254, 254(1), 254(2)
High Courts02 Jun 2006
Sony India (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2006) 285 ITR 213
High Courts02 Jun 2006Allowed
Hamerlal Jain Vs Commr. of Central Excise and Others
Delhi High Court · (2006) 131 DLT 125 : (2006) 135 ECR 131 : (2006) 204 ELT 28 : (2008) 10 STR 508 : (2009) 19 STT 85
Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 20
High Courts02 Jun 2006Allowed
Panchkuian Road Refugee Vyapar Sangh and Others Vs Delhi Metro Rail Corporation and Others
Delhi High Court · (2006) 130 DLT 553
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 12, 136, 14, 16, 21Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 5(1)
High Courts02 Jun 2006Allowed
Mr. Banwari Lal Yadav Vs Union of India (UOI) and Another
Delhi High Court · (2006) 134 DLT 353 : (2006) 90 DRJ 50
Army Act, 1950 — Section 121Army Rules, 1954 — Rule 14Border Security Force Act, 1968 — Section 48, 53, 55, 62, 70
High Courts01 Jun 2006Dismissed
P.B. Jagtyani and Co. and Another Vs Gaurav Agencies and Another
Delhi High Court · (2006) 06 DEL CK 0026
Arbitration and Conciliation Act, 1996 — Section 2, 34, 7
High Courts01 Jun 2006Dismissed
Cooperative Stores Ltd. Vs Ved Parkash Bhambri
Delhi High Court · (2006) 130 DLT 374 : (2006) 89 DRJ 537 : (2006) 3 LLJ 648
High Courts01 Jun 2006
Shiv Kumar Gupta Vs State
Delhi High Court · (2006) 131 DLT 499 : (2006) 90 DRJ 35
Penal Code, 1860 (IPC) — Section 474
High Courts01 Jun 2006Allowed
Dr.(Mrs.) Sarla Kumar Vs Srei International Finance Ltd.
Delhi High Court · (2006) 06 DEL CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts01 Jun 2006Allowed
Dr. (Mrs.) Sarla Kumar Vs Srei International Finance Ltd.
Delhi High Court · (2006) CriminalCC 71
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)