High Courts27 Apr 2006Disposed Off
Sheetal P. Singh and Piyush Singh Vs The State
Delhi High Court · (2006) 04 DEL CK 0110
Companies Act, 1956 — Section 284Penal Code, 1860 (IPC) — Section 109, 120, 365, 395, 409
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,122 of 6,480
High Courts27 Apr 2006Disposed Off
HBHL-VKS (J.V.) Vs Union of India (UOI) and Others
Delhi High Court · (2006) 2 ARBLR 331 : (2006) 90 DRJ 181
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(4), 11(5), 11(6)Constitution of India, 1950 — Article 136, 141
High Courts27 Apr 2006Disposed Off
Sh. M.K. Garg Vs Union of India (UOI) and Others
Delhi High Court · (2006) 04 DEL CK 0108
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts27 Apr 2006Dismissed
Shri Sher Singh and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 129 DLT 371 : (2006) 88 DRJ 851
Delhi Development Act, 1957 — Section 22(1)Land Acquisition Act, 1894 — Section 10, 16, 17, 17(3A), 4
High Courts27 Apr 2006Dismissed
Ishaq and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 90 DRJ 356
Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 16, 35A, 4, 5A
High Courts27 Apr 2006
Sh. Jai Kishan Vs Union of India (UOI) and Others
Delhi High Court · (2006) 129 DLT 745 : (2006) 89 DRJ 585
Land Acquisition Act, 1894 — Section 17(4), 4, 5A, 6
High Courts27 Apr 2006
Mr. Dalpat Singh Vs The Lt. Governor of Delhi and Others
Delhi High Court · (2006) 129 DLT 824 : (2006) 89 DRJ 357
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 48, 5A, 6
High Courts27 Apr 2006Dismissed
The Executive Engineer and Others Vs Machinery Parts Corporation
Delhi High Court · (2006) 129 DLT 629 : (2006) 90 DRJ 379
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 2, 151
High Courts27 Apr 2006
Mr. Rajiv Kumar (Deaf and Dumb) Vs Kewal Cargo Carriers (P) Ltd.
Delhi High Court · AIR 2007 Delhi 27 : (2006) 90 DRJ 222
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 7 Rule 10, Order 7 Rule 11, 16, 17Contract Act, 1872 — Section 28
High Courts27 Apr 2006
Raj Kumar Chawla Vs Lucas Indian Services
Delhi High Court · AIR 2006 Delhi 266 : (2006) 129 DLT 755 : (2006) 89 DRJ 560
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 2, Order 8 Rule 5(1), Order 9 Rule 8, 96Evidence Act, 1872 — Section 70
High Courts27 Apr 2006
Nandu and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 89 DRJ 314
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 14, 17, 17(1), 17(4)
High Courts27 Apr 2006Dismissed
Shri Golesh Kumar Vs Ganesh Dass Chawla Charitable Trust (Regd.)
Delhi High Court · (2006) 129 DLT 638 : (2006) 89 DRJ 417
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 31 Rule 2, 151Limitation Act, 1963 — Section 21
High Courts27 Apr 2006
Rajesh Kumar Aggarwal Vs Punjab and Sind Bank and Others
Delhi High Court · (2006) 4 BC 7 : (2006) 129 DLT 792 : (2006) 89 DRJ 552
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts27 Apr 2006
Shri Madhusudan Vs Union of India (UOI) and Others
Delhi High Court · (2006) 89 DRJ 590
Constitution of India, 1950 — Article 136, 226, 31Delhi Development Act, 1957 — Section 55Land Acquisition Act, 1894 — Section 10(1), 11, 11A, 17, 17(1)
High Courts27 Apr 2006Dismissed
Sunita Shail Narian Vs The Revenue Secretary and Others
Delhi High Court · (2006) 88 DRJ 781
High Courts27 Apr 2006Allowed
Mother Dairy Fruit and Vegetables P. Ltd. and Another Vs Gujarat Cooperative Milk Marketing Federation Ltd. and Others
Delhi High Court · (2006) 04 DEL CK 0026
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 151Trade Marks Act, 1999 — Section 2, 25, 31
High Courts27 Apr 2006
Mansarovar Investments Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2006) 203 CTR 545 : (2006) 287 ITR 137 : (2006) 154 TAXMAN 566
High Courts27 Apr 2006Dismissed
National Board of Examinations Vs Dr. G. Anand Ramamurthy and Others
Delhi High Court · (2006) 131 DLT 627 : (2006) 89 DRJ 311
Constitution of India, 1950 — Article 226
High Courts26 Apr 2006Dismissed
Filmistan Exhibitors Ltd. Vs N.C.T. and Others
Delhi High Court · (2006) 131 DLT 648 : (2006) 111 FLR 661 : (2007) 1 LLJ 50 : (2007) 2 SLJ 258
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts26 Apr 2006Dismissed
Mr. Sumukh Sharma Vs D.D.A. and Others
Delhi High Court · (2006) 129 DLT 377