High Courts25 May 2006Allowed
Sh. Ram Kishan Dass and Others Vs Sh. Banwari Lal Suri and Others
Delhi High Court · (2006) 89 DRJ 730
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11, 16, 17, 17(3), 18
COURT ARCHIVE
Delhi High Court judgments
1,29,657 judgments · page 5,113 of 6,483
High Courts25 May 2006Disposed Off
True Fab Pvt. Ltd. Vs Steel Mongers (India) Pvt. Ltd.
Delhi High Court · (2006) 05 DEL CK 0171
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 9Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts25 May 2006Partly Allowed
Roop Chand Vs Union of India
Delhi High Court · (2006) 205 CTR 377 : (2006) 284 ITR 600 : (2006) 155 TAXMAN 301
High Courts25 May 2006Dismissed
Shri Naresh Jain and Another Vs Smt. Indu Rani Jain
Delhi High Court · (2006) 05 DEL CK 0099
High Courts25 May 2006Partly Allowed
Jai Singh and Others Vs Union of India (UOI) and Another Union of India (UOI) Vs Jai Singh and Others
Delhi High Court · (2006) 135 DLT 231
Land Acquisition Act, 1894 — Section 17(1), 18, 23, 23(1A), 23(2)
High Courts25 May 2006Dismissed
Supreme Telecommunication Ltd. Vs RPG Transmission Ltd.
Delhi High Court · (2006) 89 DRJ 520
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 18 Rule 2, 151
High Courts24 May 2006
Union of India (UOI) and Others Vs C.E.M.E.S. Association and Others
Delhi High Court · (2006) 131 DLT 636
Constitution of India, 1950 — Article 309
High Courts24 May 2006
American Express Bank Ltd. Vs Ms. Priya Puri
Delhi High Court · (2006) 110 FLR 1061 : (2006) 3 LLJ 540
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 14, 41
High Courts24 May 2006Disposed Off
Rasheed Mohd. Vs State
Delhi High Court · (2006) 130 DLT 515 : (2006) 90 DRJ 39
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts24 May 2006
Kasturi and Sons Limited Vs Ultimate Advertising and Marketng and Others
Delhi High Court · (2006) 90 DRJ 26
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, 34Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 May 2006Allowed
Ajit Singh Vs Govt. of Nct of Delhi and Others
Delhi High Court · (2006) 05 DEL CK 0191
High Courts24 May 2006Allowed
Dr. Ramjee Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 130 DLT 485 : (2006) 90 DRJ 41
Homoeopathy Central Council (Election) Rules, 1975 — Rule 4Homoeopathy Central Council Act, 1973 — Section 3(1), 4, 7(1)Homoeopathy Central Council Regulations — Regulation 36, 37
High Courts24 May 2006
Shri Ashwani Kohli Sole Proprietor Jyoti Enterprises Vs Municipal Corporation of Delhi
Delhi High Court · (2006) 05 DEL CK 0054
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts24 May 2006
Shri Ashwani Kohli Sole Proprietor, Jyoti Enterprises Vs Municipal Corporation of Delhi
Delhi High Court · (2006) 05 DEL CK 0053
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts24 May 2006
Shanti Kiran India Pvt. Ltd. Vs Indraprashtha Sehakari Bank Ltd.
Delhi High Court · (2006) 05 DEL CK 0052
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts24 May 2006
Shri Jura Lugun Vs The Commissioner of Police and Others
Delhi High Court · (2006) 131 DLT 533 : (2006) 89 DRJ 510
High Courts24 May 2006
Uttam Agencies Vs Govt of NCT of Delhi and Others
Delhi High Court · (2006) 130 DLT 672
High Courts23 May 2006Disposed Off
H.P. Kureel Vs Union of India (UOI)
Delhi High Court · (2006) 132 DLT 263
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 May 2006Allowed
Ram Naresh Vs DTC
Delhi High Court · (2006) 05 DEL CK 0223
Constitution of India, 1950 — Article 14
High Courts23 May 2006Disposed Off
State Vs Ravikant Sharma and Others
Delhi High Court · (2006) 130 DLT 370 : (2006) 89 DRJ 421
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 172, 397(2)