High Courts02 May 2006Dismissed
Rekha Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2006) 05 DEL CK 0184
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,119 of 6,480
High Courts02 May 2006Disposed Off
Union of India (UOI) and Another Vs Gopal Mehto
Delhi High Court · (2006) 05 DEL CK 0183
Constitution of India, 1950 — Article 136, 226
High Courts02 May 2006Dismissed
Desh Raj Vs Delhi Jal Board
Delhi High Court · (2006) 131 DLT 183 : (2006) 89 DRJ 330 : (2007) 2 SLJ 508
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 490(2), 98
High Courts02 May 2006Dismissed
Satna Power Co. P. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2006) 05 DEL CK 0181
Coal Mines (Nationalisation) Act, 1973 — Section 3, 3(3), 33, 34, 4Constitution of India, 1950 — Article 14, 16, 226, 311Mineral Concession Rules, 1960 — Rule 59
High Courts02 May 2006Disposed Off
Union of India (UOI) and Another Vs Durjan Mehto
Delhi High Court · (2006) 131 DLT 282 : (2008) 1 SLJ 117
Constitution of India, 1950 — Article 136, 226
High Courts02 May 2006Partly Allowed
Shri Sanjay Mishra Vs Shri Ashwani Kumar Gandhi and Another
Delhi High Court · (2006) 05 DEL CK 0097
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Contract Act, 1872 — Section 39, 64Penal Code, 1860 (IPC) — Section 120, 420
High Courts02 May 2006Allowed
Bharat Heavy Electricals Ltd. Vs Frontier Civil Contractor (Delhi) Pvt. Ltd. and Another
Delhi High Court · (2006) 05 DEL CK 0089
Arbitration Act, 1940 — Section 28, 30, 33
High Courts02 May 2006Dismissed
Engineering Development Corp. Vs Municipal Corporation of Delhi
Delhi High Court · (2006) 3 BC 455 : (2006) 130 DLT 645
Arbitration and Conciliation Act, 1996 — Section 9
High Courts02 May 2006
Surinder Kumar Boveja Vs Commissioner of Wealth Tax
Delhi High Court · (2006) 204 CTR 173 : (2006) 89 DRJ 240 : (2006) 287 ITR 52 : (2006) 155 TAXMAN 311
High Courts01 May 2006Dismissed
K.C. Kohli Vs Union of India (UOI) and Others
Delhi High Court · (2006) 05 DEL CK 0236
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(16)(17)(18)(23), 15
High Courts01 May 2006Allowed
Shri Prakash and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2006) 129 DLT 645 : (2006) 89 DRJ 492 : (2006) 144 PLR 31
Societies Registration Act, 1860 — Section 4
High Courts01 May 2006Dismissed
Shri B.S. Yaduvanshi Vs National Seeds Corporation Ltd.
Delhi High Court · (2006) 89 DRJ 342 : (2007) 1 SLJ 332
Constitution of India, 1950 — Article 226, 311Fundamental Rules — Rule 56
High Courts01 May 2006Disposed Off
M.K. Thakar and Others Vs D.D.A. and Another
Delhi High Court · (2006) 05 DEL CK 0108
Delhi Development Act, 1957 — Section 31(1), 31(A)
High Courts01 May 2006Allowed
Master Vikki and Others Vs The Assistant Director (HORT), MCD and Another
Delhi High Court · (2006) 05 DEL CK 0103
High Courts01 May 2006Dismissed
Taniya Civil Projects (P) Ltd. Vs State Bank of Bikaner and Jaipur and Others
Delhi High Court · (2006) 05 DEL CK 0102
Arbitration and Conciliation Act, 1996 — Section 9
High Courts01 May 2006Dismissed
Satyavir Vs Airports Authority of India and Others
Delhi High Court · (2006) 133 DLT 365
High Courts01 May 2006Allowed
Beena Chattree Vs D.D.A.
Delhi High Court · (2006) 130 DLT 91 : (2006) 90 DRJ 257 : (2007) 1 SLJ 329
High Courts01 May 2006Dismissed
Directorate of Revenue Intelligence Vs Girish Dhawan
Delhi High Court · (2006) 129 DLT 588 : (2006) 134 ECR 7 : (2006) 203 ELT 369
Customs Act, 1962 — Section 132, 135(1), 135(1)(2)
High Courts28 Apr 2006
Vasant Kunj Enclave Housing Welfare Society and Others Vs Union of India (UOI) and Others Geeta Batra and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2006) 89 DRJ 406
Land Acquisition Act, 1894 — Section 11, 17(1), 17(2), 17(4), 4