High Courts05 May 2006Dismissed
Bashishtha Rai Vs Union of India (UOI) and Others
Delhi High Court · (2006) 131 DLT 279 : (2008) 1 SLJ 114
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,118 of 6,480
High Courts05 May 2006Partly Allowed
C. Lal Gupta Vs Delhi Development Authority
Delhi High Court · (2006) 129 DLT 531
Arbitration Act, 1940 — Section 30, 33, 39Interest Act, 1978 — Section 3(1)
High Courts05 May 2006Dismissed
Shri Amit Malik Vs Smt. Kamlesh Malik and Another
Delhi High Court · (2006) 129 DLT 510
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(3), 36Registration Act, 1908 — Section 23, 25Stamp Act, 1899 — Section 2(15), 33, 35
High Courts05 May 2006Allowed
Kamal Pal Vs Govt. of Nct of Delhi and Others
Delhi High Court · (2006) 129 DLT 822 : (2006) 90 DRJ 166 : (2007) 1 SLJ 537
Constitution of India, 1950 — Article 15(1)
High Courts05 May 2006Allowed
Ravi-Ul-Islam Vs State (NCT)
Delhi High Court · (2007) CriLJ 612 : (2006) 129 DLT 595
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37Penal Code, 1860 (IPC) — Section 308, 328, 34
High Courts04 May 2006
Smt. Ramwati Vs Sh. Yamin and Others
Delhi High Court · (2006) 2 ACC 704 : (2007) ACJ 1221 : (2006) 129 DLT 590 : (2006) 89 DRJ 352 : (2006) 3 RCR(Civil) 760
Motor Vehicles Act, 1988 — Section 140, 173Railways Act, 1989 — Section 124, 124A, 128, 129Workmens Compensation Act, 1923 — Section 4A
High Courts04 May 2006
Mrs. Aruna Bansal Vs State and Another
Delhi High Court · (2006) 4 BC 391 : (2006) 129 DLT 581 : (2006) 89 DRJ 658 : (2006) 3 RCR(Criminal) 354
Negotiable Instruments Act, 1881 (NI) — Section 141, 141(2)
High Courts04 May 2006
Satyawati Sharma (Decd) through LRs Vs Indian Overseas Bank and Others
Delhi High Court · (2006) 130 DLT 128 : (2006) 3 RCR(Civil) 556
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2)Transfer of Property Act, 1882 — Section 6
High Courts04 May 2006Dismissed
Sanjiv Kumar Vs Ramwa Chit Funds (P) Ltd.
Delhi High Court · AIR 2006 Delhi 274 : (2006) 130 DLT 170
Chit Funds Act, 1982 — Section 1Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4, Order 47 Rule 1, 114, 115, 141Constitution of India, 1950 — Article 239
High Courts04 May 2006Dismissed
Commissioner of Income Tax Vs Goyal M.G. Gases Ltd.
Delhi High Court · (2006) 204 CTR 340 : (2006) 287 ITR 327 : (2006) 155 TAXMAN 56
Income Tax Act, 1961 — Section 132, 143(3), 158BC
High Courts04 May 2006Dismissed
Commissioner of Income Tax Vs Kashmiri Lal
Delhi High Court · (2006) 131 DLT 623 : (2006) 89 DRJ 309 : (2008) 167 TAXMAN 166
High Courts04 May 2006Dismissed
Mahavir Parshad Gupta Vs Harish Kumar and Others
Delhi High Court · (2006) 05 DEL CK 0107
Motor Vehicles Act, 1988 — Section 173
High Courts04 May 2006Allowed
Smt. Malti Vs Ramesh Kumar
Delhi High Court · AIR 2006 Delhi 271 : (2006) 4 CivCC 30 : (2006) 129 DLT 750 : (2006) 1 DMC 878 : (2006) 89 DRJ 487 : (2006) 4 RCR(Civil) 605
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 9 Rule 13, Order 9 Rule 8, Order 9 Rule 9, 11Consumer Protection Act, 1986 — Section 13Hindu Marriage Act, 1955 — Section 13, 21, 24
High Courts04 May 2006Disposed Off
The Shreeyans Educational Society Vs The Secretary (Education) and Others
Delhi High Court · (2006) 05 DEL CK 0096
Delhi Development Act, 1957 — Section 22Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 20, 5
High Courts04 May 2006
Babusha International Vs Canara Bank
Delhi High Court · (2007) 2 BC 703 : (2006) 92 DRJ 65
High Courts04 May 2006
Delhi Tourism and T.D.C. Ltd. Vs Commissioner of I.T.-II
Delhi High Court · (2006) 205 CTR 471 : (2006) 131 DLT 607 : (2006) 89 DRJ 382 : (2006) 285 ITR 114 : (2006) 155 TAXMAN 10
Income Tax Act, 1961 — Section 139(1), 234A, 80M
High Courts03 May 2006Allowed
Abdul Kalam Vs State (Government of Nct of Delhi)
Delhi High Court · (2007) 2 ACC 794 : (2006) CriLJ 3071 : (2006) 129 DLT 613 : (2006) 144 PLR 33 : (2006) 3 RCR(Criminal) 360
Penal Code, 1860 (IPC) — Section 288, 338
High Courts03 May 2006Disposed Off
Sushil Suri Vs State and Another
Delhi High Court · (2006) 3 RCR(Criminal) 355
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 436, 436(1), 436(2)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 447
High Courts03 May 2006Dismissed
Lloyd Insulation (India) Ltd. Vs NTPC and Another
Delhi High Court · (2007) 1 BC 411
Arbitration and Conciliation Act, 1996 — Section 9
High Courts03 May 2006
Director of Income Tax (Exemption) Vs Prakash Education Society
Delhi High Court · (2007) 159 TAXMAN 389