High Courts16 May 2006Disposed Off
Sharam Devi Balmiki Vs Union of India (UOI) and Others
Delhi High Court · (2006) 05 DEL CK 0196
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,29,639 judgments · page 5,115 of 6,482
High Courts16 May 2006Disposed Off
Sagar Singh Vs The State (Govt. of NCT)
Delhi High Court · (2006) 130 DLT 380 : (2006) 89 DRJ 425
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21
High Courts16 May 2006Disposed Off
Goetze (India) Ltd. Vs Commissioner of Income Tax and Others
Delhi High Court · (2007) 209 CTR 295 : (2007) 159 TAXMAN 395
Income Tax Act, 1961 — Section 245
High Courts16 May 2006Dismissed
State Vs Vireshwar Tyagi and Others
Delhi High Court · (2006) 89 DRJ 233
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts16 May 2006Dismissed
Sumit Arora Vs State of Delhi and Others
Delhi High Court · (2006) 05 DEL CK 0138
Constitution of India, 1950 — Article 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 177, 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts16 May 2006
Mrs. Ida Nagar Vs Dragnet Detectives (P) Ltd. and Another
Delhi High Court · (2006) 05 DEL CK 0136
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Specific Relief Act, 1963 — Section 6, 6
High Courts16 May 2006Dismissed
Vijay Risbud Vs Union of India (UOI) and Others
Delhi High Court · (2006) 89 DRJ 682
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(6), 10(7)Constitution of India, 1950 — Article 14, 226Delhi Development Authority, Conduct Disciplinary and Appeal Regulations, 1999 — Regulation 20(2)
High Courts16 May 2006Disposed Off
Cpat. Lekha Nair Vs Union of India (UOI) and Others
Delhi High Court · (2006) 05 DEL CK 0088
High Courts16 May 2006Dismissed
Shyam Lal College Vs Vice Chancellor, Delhi University Shyam Lal Charitable Trust Vs Vice Chancellor, Delhi University and Another
Delhi High Court · (2006) 89 DRJ 667
Companies Act, 1956 — Section 397, 398, 399, 400, 401Constitution of India, 1950 — Article 12, 14, 19(1), 19(6), 226Delhi University Act, 1922 — Section 29(1), 30, 7A(1)
High Courts16 May 2006Dismissed
Dr. Lakho Mal Vs Union of India (UOI) and Others
Delhi High Court · (2006) 05 DEL CK 0079
Constitution of India, 1950 — Article 226
High Courts16 May 2006
Dharam Chand Gupta Vs Indian Oil Corporation Ltd. and Others
Delhi High Court · (2006) 130 DLT 102
Constitution of India, 1950 — Article 14, 19, 21, 226, 298
High Courts16 May 2006
Neol Pharma and Another Vs Guruchem Laboratories Pvt. Ltd.
Delhi High Court · (2006) 05 DEL CK 0021
High Courts16 May 2006Dismissed
Om Prakash Vs The Regional Sales Manager, Milkfed and Others
Delhi High Court · (2006) 05 DEL CK 0018
Constitution of India, 1950 — Article 12, 226
High Courts15 May 2006Dismissed
Shri Nagendu Bhattacharya and Others Vs Bharat Sanchar Nigam Limited and Another
Delhi High Court · (2006) 131 DLT 1 : (2007) 2 SLJ 242
Assistants Recruitment Rules, 2003 — Rule 16, 5Constitution of India, 1950 — Article 14, 16Industrial Employment (Standing Orders) Central Rules, 1946 — Rule 13B
High Courts15 May 2006Dismissed
Dr. Softech and Industries Ltd. Vs A.A.I.F.R. and Others
Delhi High Court · (2006) 05 DEL CK 0208
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts15 May 2006Disposed Off
Hello Mineral Water P. Ltd. Vs Assistant P.F. Commissioner
Delhi High Court · (2006) 05 DEL CK 0207
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7I, 7Q
High Courts15 May 2006Dismissed
C.B. Sharma Vs Govt. of Nct of Delhi and Another
Delhi High Court · (2006) 05 DEL CK 0206
Constitution of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 96, 98, 98(4)
High Courts15 May 2006Dismissed
Mr. Om Prakash Goyal Vs Mr. Tapan Kumar Dass
Delhi High Court · (2006) 05 DEL CK 0197
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts15 May 2006Allowed
The Bombay Metal Works (P) Ltd. Vs Tara Singh and Others
Delhi High Court · (2006) 131 DLT 327
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 43 Rule 1Contempt of Courts Act, 1971 — Section 10, 11, 12, 19, 2