COURT ARCHIVE

Delhi High Court judgments

1,29,596 judgments · page 5,117 of 6,480

High Courts09 May 2006Dismissed

Mr. Desh Raj Singh Vs Triveni Engineering and Industries Ltd. and Another

Delhi High Court · (2006) 130 DLT 120 : (2006) 3 RCR(Civil) 802 : (2006) 2 RCR(Rent) 258

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Companies Act, 1956 — Section 21Evidence Act, 1872 — Section 116

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High Courts09 May 2006Dismissed

Sampat Rai Vs Registrar of Companies

Delhi High Court · (2006) 05 DEL CK 0154

Companies Act, 1956 — Section 146

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High Courts09 May 2006Allowed

Dr. B. Mohanty Vs Tata Sons Ltd. and Another

Delhi High Court · (2006) 130 DLT 116 : (2006) 144 PLR 16

Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, Order 9 Rule 7, 151

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High Courts09 May 2006Dismissed

P.K. Bajaj Vs Reminiscent India Television Ltd.

Delhi High Court · (2006) 2 ARBLR 361

Arbitration and Conciliation Act, 1996 — Section 11, 5, 8, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts09 May 2006

Sh. Sis Ram and Others Vs Sh. Lallu Singh and Others

Delhi High Court · (2006) 05 DEL CK 0094

Delhi Land Reforms (Amendment) Act, 1974 — Section 55Delhi Land Reforms Act, 1954 — Section 185, 55Delhi Municipal Corporation Act, 1957 — Section 507

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High Courts09 May 2006

S.N. Jain Vs Registrar of Companies

Delhi High Court · (2008) 145 CompCas 453 : (2006) CriLJ 3228 : (2006) 131 DLT 536 : (2006) 89 DRJ 700 : (2006) 72 SCL 332

Companies Act, 1956 — Section 159, 162, 5

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High Courts09 May 2006

S.K. Sharda Vs Union of India (UOI) and Others

Delhi High Court · (2006) 130 DLT 142

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High Courts09 May 2006Dismissed

Jamal Ajmal Saidi Vs Union of India (UOI) and Others

Delhi High Court · (2006) 129 DLT 470 : (2006) 90 DRJ 120

Constitution of India, 1950 — Article 19, 19(1), 21, 226Foreign Exchange Management Act, 1999 — Section 13, 16, 37, 37(1)(3)Income Tax Act, 1961 — Section 131, 131(3)

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High Courts09 May 2006Dismissed

Star India Pvt. Ltd. Vs Asianet Satellite Communications

Delhi High Court · (2006) 90 DRJ 193

Constitution of India, 1950 — Article 226

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High Courts08 May 2006

Bharat Sanchar Nigam Limited Vs BWL Ltd. (Formerly known as Bhilai Wires Ltd.)

Delhi High Court · (2006) 2 ARBLR 212 : (2006) 129 DLT 622

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73

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High Courts08 May 2006Dismissed

R.P. Gupta Vs Sunil Kumar Dey

Delhi High Court · (2006) 129 DLT 617

Delhi Rent Control Act, 1958 — Section 14(1), 25, 25B

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High Courts08 May 2006Dismissed

Surya Domestic Appliances Vs Union of India (UOI)

Delhi High Court · (2006) 05 DEL CK 0144

Arbitration Act, 1940 — Section 30, 33

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High Courts08 May 2006Dismissed

Ranbir Singh and Others Vs Union of India (UOI) and Others

Delhi High Court · (2006) 129 DLT 819

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High Courts08 May 2006

Sanjay Thakur Vs The State (Govt. of NCT of Delhi)

Delhi High Court · (2006) CriminalCC 225

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High Courts08 May 2006

Hindustan Pencils Ltd. Vs Aparna Enamel Industries

Delhi High Court · (2006) 131 DLT 65

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High Courts08 May 2006Allowed

Pepsico India Holdings Pvt. Ltd. Vs The Bureau of Indian Standards and Others

Delhi High Court · (2006) 129 DLT 522

Bureau of Indian Standards Act, 1986 — Section 10, 2Prevention of Food Adulteration Act, 1954 — Section 2Prevention of Food Adulteration Rules, 1955 — Rule 37, 41, 49(28)

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High Courts08 May 2006

Mr. Diljeet Titus, Advocate Vs Mr. Alfred A. Adebare and Others Ms. Seema Ahluwalia Jhingan and Others Vs Titus and Co. and Others

Delhi High Court · (2006) 130 DLT 330 : (2006) 32 PTC 609

Advocates Act, 1961 — Section 49(1)Bar Council of India Rules, 1975 — Rule 17, 47, 49Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 14

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High Courts05 May 2006

Association of Victims of The Uphaar Tragedy (AYUT) Vs Sushil Ansal and Others

Delhi High Court · (2006) 05 DEL CK 0238

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Companies Act, 1956 — Section 301Constitution of India, 1950 — Article 226

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High Courts05 May 2006Allowed

Shrimati Sumedha Nagpal Vs Shri Gaurav Nagpal

Delhi High Court · (2006) 05 DEL CK 0233

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts05 May 2006Disposed Off

Rajni Vs Rajinder Singh and Another

Delhi High Court · (2006) 4 BC 502

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 151

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